High Courts01 Mar 2000
Kukkadapu Bala Krishna Vs State of A.P.
Andhra Pradesh High Court · (2000) 1 ALD(Cri) 603 : (2000) CriLJ 2555
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 409, 419, 420, 468
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 1,092 of 1,762
High Courts01 Mar 2000Dismissed
Dr. A.V. Mohan Rao and Another Vs Kishan Rao and Another
Andhra Pradesh High Court · (2000) 1 ALD(Cri) 590 : (2000) 100 CompCas 729
Constitution of India, 1950 — Article 245(2)Criminal Procedure Code, 1973 (CrPC) — Section 188
High Courts01 Mar 2000Allowed
Shaik Bande Ali Vs State of A.P.
Andhra Pradesh High Court · (2000) 1 ALD(Cri) 512 : (2000) 3 ALT 381 : (2000) 1 ALT(Cri) 412 : (2000) CriLJ 2033 : (2000) 70 ECC 715
Constitution of India, 1950 — Article 215Criminal Procedure Code, 1973 (CrPC) — Section 362, 369Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20(1), 42, 42(1), 42(2)
High Courts01 Mar 2000
S. SREERAMACHANDRA MURTHY and Another Vs DEPUTY COMMISSIONER OF INCOME TAX and Another
Andhra Pradesh High Court · (2000) 159 CTR 436
Income Tax Act, 1961 — Section 147, 148
High Courts01 Mar 2000
District Co-operative Central Bank, Chitoor Vs V. Suryanarayana Setty and others
Andhra Pradesh High Court · AIR 2000 AP 371 : (2000) 2 ALD 646 : (2000) 2 ALT 444
Transfer of Property Act, 1882 — Section 83, 91
High Courts29 Feb 2000Allowed
United India Insurance Co. Ltd. Vs R. Narayana Reddy and Another
Andhra Pradesh High Court · (2001) 1 ACC 570 : (2001) ACJ 1920 : (2000) 6 ALT 767
Motor Vehicles Act, 1988 — Section 147(2)
High Courts29 Feb 2000
N.A. Radha and others Vs State of Andhra Pradesh and others
Andhra Pradesh High Court · (2000) 2 ALD 560 : (2000) 2 ALT 484 : (2000) 3 CivCC 347
Andhra Pradesh Revenue Recovery Act, 1864 — Section 52Constitution of India, 1950 — Article 137, 226, 62Contract Act, 1872 — Section 25(3), 59
High Courts28 Feb 2000
Bina Puri Holdings Bhd, Vijayawada and another Vs Government of A.P. and others
Andhra Pradesh High Court · (2000) 3 ALD 1 : (2000) 2 ALT 190
Constitution of India, 1950 — Article 226
High Courts25 Feb 2000
Channala Ramachandra Rao Vs State of A.P. and others
Andhra Pradesh High Court · (2000) 2 ALD 652 : (2000) 2 ALT 655 : (2001) 1 APLJ 153 : (2000) 2 APLJ 93
Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads and Zilla Pranalika Abhivrudhi Sameeksha Mandals Act, 1986 — Section 5Andhra Pradesh Municipal Corporations Act, 1994 — Section 14Andhra Pradesh Municipalities (Reservation of Offices of Chairpersons in Municipal Councils and Nagar Panchayats) Rules, 1995 — Rule 3, 9
High Courts25 Feb 2000
C.N. Srinivasan Vs Bharat Heavy Electricals Limited, New Delhi and others
Andhra Pradesh High Court · (2000) 2 ALD 490 : (2000) 2 ALT 385 : (2000) 2 APLJ 54
Constitution of India, 1950 — Article 226
High Courts25 Feb 2000
Medical Council of India, New Delhi Vs Mamata Educational Society, Khammam and others
Andhra Pradesh High Court · (2000) 2 ALD 593
Constitution of India, 1950 — Article 226Indian Medical Council (Amendment) Act, 1993 — Section 10, 2Indian Medical Council Act, 1956 — Section 10
High Courts25 Feb 2000
Buntupally Pathana Vs District Collector, East Godavari Dist. and another
Andhra Pradesh High Court · AIR 2000 AP 258 : (2000) 2 ALD 773 : (2000) 2 ALT 172
Andhra Pradesh Panchayat Raj Act, 1994 — Section 249(6), 26(1)Constitution of India, 1950 — Article 226
High Courts24 Feb 2000
Chittaveni Siddavva and Others Vs K. Kastoori and Others
Andhra Pradesh High Court · (2000) 2 ACC 534
Criminal Procedure Code, 1973 (CrPC) — Section 174
High Courts24 Feb 2000
Chittaveni Siddavva and others Vs K. Kastoori and others
Andhra Pradesh High Court · (2000) 2 ACC 534 : (2001) ACJ 1072 : (2000) 3 ALD 306 : (2000) 3 ALT 286 : (2000) 3 APLJ 79
Criminal Procedure Code, 1973 (CrPC) — Section 174Motor Vehicles Act, 1988 — Section 147
High Courts24 Feb 2000
Dr. Sunil Kumar Vs Amolaksingh (died per LRs.)
Andhra Pradesh High Court · (2000) 3 ALD 657 : (2000) 3 ALT 390 : (2000) 2 APLJ 243 : (2001) 1 CivCC 167 : (2001) 2 RCR(Civil) 155
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 32 Rule 7, 96(3)Contract Act, 1872 — Section 11
High Courts23 Feb 2000
Y. Prakasham and others Vs Deputy Inspector General of Registration and Stamps, Visakhapatnam and others
Andhra Pradesh High Court · (2000) 2 ALD 382 : (2000) 2 ALT 201
High Courts23 Feb 2000
B. Mani Bai Vs Sohanraj Mandoth and another
Andhra Pradesh High Court · (2000) 2 ALD 817 : (2000) 2 ALT 305 : (2000) 1 APLJ 494 : (2001) 1 CivCC 132 : (2001) 2 RCR(Civil) 203
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17
High Courts23 Feb 2000
P. Gnana Kumar Vs Joint Collector and Additional Magistrate (FAC), Nizamabad and others
Andhra Pradesh High Court · AIR 2000 AP 330 : (2000) 2 ALD 575 : (2000) 3 ALT 405
Constitution of India, 1950 — Article 226
High Courts23 Feb 2000Allowed
Dr. Ratnam and Others Vs Sub-Divisional Magistrate and Revenue Divisional Officer and Others
Andhra Pradesh High Court · (2000) 1 ALD(Cri) 528 : (2001) CriLJ 2755
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 482
High Courts23 Feb 2000
Kadiyala Seshagiri Rao Vs Kanneganti Dasaiah and another
Andhra Pradesh High Court · AIR 2000 AP 263 : (2000) 2 ALD 528 : (2000) 2 ALT 234 : (2000) 1 APLJ 497
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4Partnership Act, 1932 — Section 18, 19(1), 20, 21, 22