COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 1,095 of 1,762

High Courts09 Feb 2000Allowed

Mr. Amit Desai and Another Vs Shine Enterprises and State

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 587 : (2000) 1 ALT(Cri) 384 : (2000) 3 CivCC 60 : (2001) 107 CompCas 22 : (2000) CriLJ 2386 : (2000) 3 RCR(Criminal) 255

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142Partnership Act, 1932 — Section 69, 69(2)

High Courts09 Feb 2000Allowed

T. Ramachandraiah Vs N.R. Suyodhanan

Andhra Pradesh High Court · (2000) 2 ALT 175 : (2000) 2 CivCC 136

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 2

High Courts08 Feb 2000Dismissed

A. Koteswaramma @ Meherunnisa Vs The Principal Secretary for Higher Education and Another

Andhra Pradesh High Court · (2000) 3 ALT 765

Constitution of India, 1950 — Article 226

High Courts08 Feb 2000

Md. Jahangeer Vs State of A.P.

Andhra Pradesh High Court · (2000) 2 ALD 831 : (2000) 1 ALD(Cri) 639 : (2000) 1 ALT(Cri) 445 : (2000) CriLJ 2188 : (2000) 3 RCR(Criminal) 296

Criminal Procedure Code, 1973 (CrPC) — Section 167(3), 3, 376, 397, 435

High Courts08 Feb 2000

Oriental Insurance Co. Ltd., Kothagudem, Khammam Vs Ponnam Laxmaiah and others

Andhra Pradesh High Court · (2000) 2 ACC 562 : (2001) ACJ 266 : (2000) 2 ALD 620 : (2000) 2 ALT 568

Motor Vehicles Act, 1988 — Section 147

High Courts07 Feb 2000

Prof. Dr. V. Ganeshan Vs Central Institute of English and Foreign Languages, Hyderabad and others

Andhra Pradesh High Court · (2000) 2 ALD 233 : (2000) 1 ALT 519

Constitution of India, 1950 — Article 12, 226, 32, 41University Grants Commission Act, 1956 — Section 12, 2, 3

High Courts07 Feb 2000

Y. Tatachary Vs Acharya N.G. Ranga Agricultural University, Hyd.

Andhra Pradesh High Court · (2000) 2 ALD 567 : (2000) 2 ALT 210 : (2000) 1 APLJ 439

University Teachers Pension Rules, 1992 — Rule 44, 9(4)

High Courts07 Feb 2000

APSRTC, Mushirabad, Hyd. Vs Transport Commissioner, Govt. of A.P., Hyd. and another

Andhra Pradesh High Court · (2000) 2 ALD 387 : (2000) 2 ALT 465

Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 8Constitution of India, 1950 — Article 12, 226Motor Vehicles Act, 1939 — Section 68D(3)

High Courts07 Feb 2000

Gaddam Venkataraju Vs Andhra Bank, Hyd. and another

Andhra Pradesh High Court · AIR 2000 AP 379 : (2000) 3 ALD 87 : (2000) 3 ALT 16 : (2000) 102 CompCas 189 : (2001) 1 RCR(Criminal) 556

Bills of Exchange Act, 1882 — Section 58(2)Negotiable Instruments Act, 1881 (NI) — Section 13, 14, 15, 26, 28

High Courts04 Feb 2000Partly Allowed

Jord Engineers India Limited and Others Vs Nagarjuna Finance Limited and Another

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 582 : (2000) 1 ALT(Cri) 379 : (2000) 100 CompCas 691 : (2000) CriLJ 4933

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

High Courts04 Feb 2000

Jord Engineers (I) Ltd. Vs Nagarjuna Finance Ltd.

Andhra Pradesh High Court · (2001) 1 KLJ 403

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142

High Courts04 Feb 2000

Mohd. Khalid Hussain Vs The State

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 482 : (2000) 1 ALT(Cri) 561 : (2000) 2 CivCC 265 : (2000) CriLJ 2949 : (2000) 3 RCR(Criminal) 399 : (2001) 1 RCR(Criminal) 472

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 153(A)

High Courts04 Feb 2000

Pasupuleti Ramarao Vs Pothinaboina Durgarao and another

Andhra Pradesh High Court · (2000) 2 ACC 200 : (2001) ACJ 297 : (2000) 2 ALD 752 : (2000) 2 ALT 603 : (2000) 85 FLR 650

Workmens Compensation Act, 1923 — Section 2(1)

High Courts03 Feb 2000

Soham Modi and another Vs Special Court under A.P. Land Grabbing (Prohibition) Act and others

Andhra Pradesh High Court · AIR 2000 AP 482 : (2000) 2 ALD 468 : (2000) 2 ALT 316

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 2, 6, 8(1)Andhra Pradesh Survey and Boundaries Act, 1923 — Section 13, 14Constitution of India, 1950 — Article 226

High Courts03 Feb 2000

Tota Tirupathaiah Vs The State of A.P.

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 641

High Courts03 Feb 2000

Mustyala Jagadeshwar and others Vs Mustyala Laxmi Bai and others

Andhra Pradesh High Court · (2000) 2 ALD 304 : (2000) 2 ALT 558 : (2000) 2 APLJ 71

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 3

High Courts02 Feb 2000

Varadareddy Atchuta Rao Vs Bhaikar Raja Mitraji Anand and others

Andhra Pradesh High Court · AIR 2000 AP 21 : (2000) 2 ALD 263 : (2000) 1 APLJ 234

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 12

High Courts02 Feb 2000

Pokuri Venkata Subba Rao Vs Vinnakota Peda Nageswara Rao

Andhra Pradesh High Court · AIR 2000 AP 235 : (2000) 2 ALD 249 : (2000) 2 ALT 73 : (2000) 2 APLJ 461

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 12, 13, 14, 20Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 23, 9Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 21 Rule 22, Order 21 Rule 6, 24, 38

High Courts02 Feb 2000

Ch. Sarayya Vs Nizam Sugars Ltd., Hyd. and another

Andhra Pradesh High Court · (2000) 2 ALD 805 : (2000) 3 ALT 150 : (2000) 2 APLJ 451 : (2000) 85 FLR 893 : (2000) 2 LLJ 554

High Courts02 Feb 2000

M. Govindarajulu Vs Bhushanamma

Andhra Pradesh High Court · (2000) 4 ALD 444 : (2000) 2 ALT 71 : (2000) 3 CivCC 353 : (2000) 3 RCR(Civil) 89

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9