Andhra Pradesh High Court Judgments

High Courts06 Mar 2000

Krishna Vishnu Vs State Election Commissioner and others

Andhra Pradesh High Court · AIR 2000 AP 274 : (2000) 2 ALD 727 : (2000) 2 ALT 570

Andhra Pradesh Municipal (Conduct of Election) Rules, 1965 — Rule 10(2), 12, 13(3)Andhra Pradesh Municipalities (Decisions of Election Disputes) Rules, 1967 — Rule 10Andhra Pradesh Municipalities Act, 1965 — Section 5

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High Courts06 Mar 2000Allowed

Sri G. Anjaiah Vs The State of A.P. Anti Power Theft Squad, A.P.S.E.B. and The State of A.P.

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 602 : (2000) 1 ALT(Cri) 382 : (2000) CriLJ 2568

Criminal Procedure Code, 1973 (CrPC) — Section 468, 473, 486Electricity Act, 1910 — Section 39, 44

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High Courts06 Mar 2000Dismissed

Smt. Ramadevi Kumar Vs M. Bharat Kumar and State of A.P.

Andhra Pradesh High Court · (2000) 03 AP CK 0022

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

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High Courts06 Mar 2000

Vasavi Kanyaka Seva Trust, Ramanthapur Vs District Collector, R.R. Dist., Hyd. and others

Andhra Pradesh High Court · (2000) 3 ALD 115 : (2000) 2 ALT 645 : (2000) 2 APLJ 34

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts03 Mar 2000

Gangaram Kandaram Vs Sunder Chikha Amin and others

Andhra Pradesh High Court · (2000) 2 ALD 824 : (2000) 1 ALD(Cri) 625 : (2000) 2 ALT 448 : (2000) 2 APLJ 1

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 157, 468, 469Government of India Act, 1915 — Section 107

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High Courts03 Mar 2000

S. Abdul Razack Vs Mandal Revenue Officer, Kollur and another

Andhra Pradesh High Court · (2000) 3 ALD 259 : (2000) 3 ALT 547

Land Acquisition Act, 1894 — Section 4(1), 6, 9Waqf Act, 1954 — Section 43(2), 45

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High Courts03 Mar 2000

Bagh Lingamapalli HIG-II Flats (SFHS) Allottee''s Association, Hyd. Vs A.P. Housing Board, Hyd. and others

Andhra Pradesh High Court · (2000) 2 ALD 743 : (2000) 2 ALT 473

Constitution of India, 1950 — Article 226

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High Courts03 Mar 2000

Employees State Insurance Corporation, Hyd. Vs Andhra Pradesh Private Limited, Vijayanagar

Andhra Pradesh High Court · (2000) 3 ALD 611 : (2000) 3 ALT 328 : (2000) 86 FLR 260 : (2000) 2 LLJ 709

Employees State Insurance Act, 1948 — Section 2(9), 75Industrial Disputes Act, 1947 — Section 2

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High Courts03 Mar 2000

Barusoru Beeraiah Vs Singareni Collieries Company Limited and another

Andhra Pradesh High Court · (2000) 3 ALD 793 : (2000) 2 ALT 232 : (2000) 86 FLR 264

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High Courts03 Mar 2000Dismissed

T.M.T. (India) Limited Vs Parameswara Traders

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 681 : (2001) 2 CivCC 511 : (2001) 2 RCR(Criminal) 609

Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts02 Mar 2000

Dr. P. Jyothi and another Vs Registrar, NTR University of Health Sciences, Vijayawada and others

Andhra Pradesh High Court · (2000) 2 ALD 730 : (2000) 2 ALT 547 : (2000) 2 APLJ 233

Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 12, 15, 3, 3(1)Andhra Pradesh Medical Colleges (Admission into Post Graduate Medical Courses) Rules, 1997 — Rule 11, 12, 14, 15Indian Medical Council Act, 1956 — Section 10

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High Courts02 Mar 2000

Tummuri Suryanarayana Vs Jagatha Seshagiri Rao and others

Andhra Pradesh High Court · (2000) 5 ALD 400 : (2000) 3 ALT 746

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(1), Order 38 Rule 5(3), Order 38 Rule 6, Order 39 Rule 1Transfer of Property Act, 1882 — Section 54

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High Courts02 Mar 2000

Aga Khan Social Welfare Society, Wqarangal Vs Samudrala Srinivasa Rao

Andhra Pradesh High Court · (2000) 3 ALD 167 : (2000) 2 APLJ 419

Andhra Pradesh Education Act, 1982 — Section 26Transfer of Property Act, 1882 — Section 106

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High Courts02 Mar 2000

Varaganti Narayana Vs Election Officer Municipal Commissioner, Alwal Municipality, R.R. Dist. and another

Andhra Pradesh High Court · (2000) 4 ALD 450 : (2000) 3 ALT 617

Andhra Pradesh Municipal Councils Nagar Panchayats (Conduct of Elections) Rules, 1965 — Rule 10, 33(6), 6, 8, 9Andhra Pradesh Municipalities Act, 1965 — Section 13, 14, 15, 16, 17Constitution of India, 1950 — Article 226, 243

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High Courts02 Mar 2000

K. Sankaramma and another Vs Venkateswara Engineering and Construction Limited and another

Andhra Pradesh High Court · (2000) 2 ACC 629 : (2002) ACJ 599 : (2000) 3 ALD 360 : (2000) 3 ALT 112

Motor Vehicles Act, 1988 — Section 166

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High Courts01 Mar 2000

Oriental Insurance Co., Ltd., Hyderabad Vs Pinjary Hussainamma and others

Andhra Pradesh High Court · (2000) 2 ACC 170 : (2002) ACJ 597 : (2000) 4 ALD 337 : (2000) 3 ALT 109

Insurance Act, 1938 — Section 64Motor Vehicles Act, 1988 — Section 147, 149(1), 160

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High Courts01 Mar 2000

N. Krishna Murthy Vs Government of Andhra Pradesh

Andhra Pradesh High Court · (2000) 2 ALD 466 : (2000) 2 ALT 104

Andhra Pradesh Housing Board Act, 1956 — Section 2(6), 52, 53, 70Andhra pradesh Housing Board Rules, 1959 — Rule 23(3)

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High Courts01 Mar 2000

K. Harinath Reddy and others Vs Inams Deputy Tahsildar, Chittor and others

Andhra Pradesh High Court · (2000) 2 ALD 713 : (2000) 1 AnWR 380

Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 2Constitution of India, 1950 — Article 14

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High Courts01 Mar 2000

S. Sreeramachandra Murthy and another Vs Deputy Commissioner of Income Tax, Visakhapatnam and another

Andhra Pradesh High Court · (2000) 4 ALD 374 : (2000) 2 ALT 561 : (2000) 243 ITR 427

Income Tax Act, 1961 — Section 147, 148

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High Courts01 Mar 2000Allowed

Manne Siddaiah @ Siddiramulu Vs State of A.P.

Andhra Pradesh High Court · (2000) 2 ALD(Cri) 257 : (2000) 3 ALT 247 : (2000) 1 ALT(Cri) 368

Penal Code, 1860 (IPC) — Section 376

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