COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 1,088 of 1,762

High Courts27 Mar 2000Allowed

M. Niranjan Reddy and Others Vs State of A.P.

Andhra Pradesh High Court · (2000) CriLJ 3125 : (2000) 4 RCR(Criminal) 204

Protection of Civil Rights Act, 1955 — Section 7(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(10), 7(3)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7

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High Courts24 Mar 2000

S. Gopinath Pillai and others Vs Karamsetti Venkateswarlu and another

Andhra Pradesh High Court · (2000) 3 ALD 243 : (2000) 3 ALT 75 : (2000) 2 APLJ 493

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 11, 12, 13, 14(1)

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High Courts24 Mar 2000

P.S. Bhramaramba Devi Vs Registrar, Nagarjuna University, Guntur and others

Andhra Pradesh High Court · AIR 2000 AP 365 : (2000) 3 ALD 635 : (2000) 3 ALT 167

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High Courts24 Mar 2000

Patel Desai and Co., Secunderabad Vs Asst. Commissioner of Income Tax Circle-1(2) Hyderabad and others

Andhra Pradesh High Court · (2000) 3 ALD 274 : (2000) 165 CTR 655 : (2000) 243 ITR 689

Constitution of India, 1950 — Article 136, 226, 227Income Tax Act, 1961 — Section 245, 37

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High Courts24 Mar 2000

Vadlamudi Rama Rao Vs Asian Coffee Ltd., Sec''bad

Andhra Pradesh High Court · (2000) 3 ALD 600 : (2000) 3 ALT 371

Companies Act, 1956 — Section 391(1), 391(2), 393(1), 394

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High Courts24 Mar 2000

Sporolac Laboratories (P) Ltd. Vs A.P. State Financial Corporation and others

Andhra Pradesh High Court · (2000) 3 ALD 615 : (2000) 3 ALT 352

Companies Act, 1913 — Section 232Companies Act, 1956 — Section 441, 446, 454, 457(1), 529State Financial Corporations Act, 1951 — Section 2, 29, 29(1)

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High Courts24 Mar 2000

Hitesh Narendra Doshi Vs Jesal Hitesh Doshi

Andhra Pradesh High Court · AIR 2000 AP 362 : (2000) 3 ALD 81 : (2000) 2 ALT 609 : (2000) 2 APLJ 258 : (2000) 2 CivCC 689

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13

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High Courts24 Mar 2000

Shaik Ghouse Mohammed, Presiding Officer, Labour Court-II, Hyd. Vs High Court of Andhra Pradesh and another

Andhra Pradesh High Court · (2000) 3 ALD 229 : (2000) 3 ALT 445

Andhra Pradesh State Higher Judicial Services Rules, 2007 — Rule 2Constitution of India, 1950 — Article 14, 16, 226

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High Courts24 Mar 2000

D. Suryanarayana and others Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · (2000) 3 ALD 120 : (2000) 2 ALT 787

Andhra Pradesh Gram Panchayats (Declaration of Village) Rules, 1994 — Rule 12, 9Andhra Pradesh Municipalities Act, 1965 — Section 2, 2(42)Andhra Pradesh Panchayat Raj Act, 1994 — Section 3(2)

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High Courts23 Mar 2000

Ch. Venkataratnam Vs Andhra Pradesh Transmission Corporation, Hyd. and others

Andhra Pradesh High Court · (2000) 3 ALD 234 : (2000) 2 AnWR 32

Andhra Pradesh Revised Pension Rules, 1980 — Rule 16, 9APSEB Service Regulations — Regulation 5(V)

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High Courts23 Mar 2000Allowed

Janachaitanya Housing (P.) Ltd. Vs Smt. P. Surya Kumari and Others

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 791 : (2000) 1 ALT(Cri) 557 : (2000) 3 CivCC 555 : (2000) CriLJ 4119 : (2000) 3 RCR(Criminal) 391

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts22 Mar 2000

C. Shiva Kumari Vs Director, Vacation Courses in Education, Institute of Advanced Study in Education, Osmania University, Hyd.

Andhra Pradesh High Court · AIR 2000 AP 384 : (2000) 3 ALD 193

Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 3Constitution of India, 1950 — Article 14, 21, 246

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High Courts22 Mar 2000Dismissed

Asith Kumar Mukherjee and Others Vs T.T.K. Pharma Ltd. and Another

Andhra Pradesh High Court · (2000) 2 ALD(Cri) 198 : (2000) 1 ALD(Cri) 891 : (2000) 2 APLJ 350 : (2001) 105 CompCas 165 : (2001) CriLJ 1586

Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts21 Mar 2000

Ausala Gangadhar and Others Vs G. Ganapathi Rao, Special Dy. Collector and Land Acquisition Officer, Land Acquisition-cum-LOC Unit, Sri Ram Sagar Project

Andhra Pradesh High Court · (2000) 4 ALT 16

Contempt of Courts Act, 1971 — Section 10, 11, 12

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High Courts21 Mar 2000

Jonnadula Mallikarjuna Rao Vs Dodda Venkata Subbareddy and Another

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 678 : (2000) 3 APLJ 146 : (2001) CriLJ 2008

Criminal Procedure Code, 1973 (CrPC) — Section 29(2), 357, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts21 Mar 2000Allowed

APSRTC, Mushirabad, Hyderabad Vs Industrial Tribunal, Hyderabad and others

Andhra Pradesh High Court · (2000) 3 ALD 66 : (2000) 2 ALT 762 : (2000) 86 FLR 362 : (2000) 2 LLJ 1134

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 9 Rule 8, Order 9 Rule 9, 11Constitution of India, 1950 — Article 136, 21, 226, 227Industrial Disputes Act, 1947 — Section 10(1), 12(3), 36A

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High Courts21 Mar 2000

Kanaka Durga Agro Oil Products Limited, Vijayawada Vs Commercial Tax Officer, Vijayawada and another

Andhra Pradesh High Court · (2000) 3 ALD 28 : (2000) 2 ALT 624

Andhra Pradesh General Sales Tax Act, 1957 — Section 19, 33BConstitution of India, 1950 — Article 226, 265, 38, 39Contract Act, 1872 — Section 72

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High Courts16 Mar 2000

MC. Dowell and Co., Ltd., Visakhapatnam Vs District Registrar, Visakhapatnam

Andhra Pradesh High Court · AIR 2000 AP 374 : (2000) 3 ALD 199 : (2000) 2 ALT 743

Contract Act, 1872 — Section 69Stamp Act, 1899 — Article 20, 42, 2(10), 31, 56(2)Transfer of Property Act, 1882 — Section 130, 6

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High Courts16 Mar 2000

S.S. Narayana Vs Regional Manager, APSRTC, Adilabad

Andhra Pradesh High Court · (2000) 3 ALD 13 : (2000) 2 ALT 566

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High Courts16 Mar 2000

K. Bhoom Reddy Vs Sulochana Bai and another

Andhra Pradesh High Court · (2000) 3 ALD 314 : (2000) 3 ALT 178 : (2000) 3 APLJ 43 : (2000) 2 DMC 455

Transfer of Property Act, 1882 — Section 100, 52

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