High Courts02 Feb 2000
Atchuta Rao Vs B. Raja Mitraji Ananda Kumara and Others
Andhra Pradesh High Court · (2000) 3 ALT 335
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 12(1), 12(2)
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 1,096 of 1,762
High Courts01 Feb 2000
VYSHNAVI APPLIANCES (P) LTD. Vs CENTRAL BOARD OF DIRECT TAXES and Another
Andhra Pradesh High Court · (2000) 161 CTR 447 : (2000) 243 ITR 101
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119, 67
High Courts01 Feb 2000Allowed
V.V. Bhaskara Rao Vs The Chief General Manager, State Bank of India, L.H.O. and Others
Andhra Pradesh High Court · (2000) 2 ALT 264 : (2000) 1 APLJ 462 : (2000) 2 LLJ 128
State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 51(2)
High Courts01 Feb 2000
Madanapalli Institute of Technology and Science and others Vs State of Andhra Pradesh and others
Andhra Pradesh High Court · (2000) 2 ALD 179 : (2000) 1 ALT 666
All India Council for Technical Education Act, 1987 — Section 10, 11, 23Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 12, 3(1)Constitution of India, 1950 — Article 14, 15, 246(1), 246(3), 248
High Courts01 Feb 2000
Vyshnavi Appliances Private Ltd., Secunderabad Vs Central Board of Direct Taxes, Government of India and another
Andhra Pradesh High Court · (2000) 3 ALD 297 : (2000) 3 ALT 410
Constitution of India, 1950 — Article 226Finance Act, 1997 — Section 67, 70Income Tax Act, 1961 — Section 119
High Courts01 Feb 2000
Pagidimarri Suvarna and others Vs Kota Venkateswarlu and another
Andhra Pradesh High Court · (2000) 2 ACC 221 : (2002) ACJ 726 : AIR 2000 AP 332 : (2000) 3 ALD 586 : (2000) 3 ALT 453 : (2000) 1 APLJ 411
Motor Vehicles Act, 1988 — Section 168
High Courts01 Feb 2000
Commissioner of Customs and Central Excise, Hyd. Vs Agrasen Syntex Private Ltd., Hyd. and others
Andhra Pradesh High Court · (2000) 2 ALD 645 : (2000) 121 ELT 583
Central Excises and Salt Act, 1944 — Section 35Central Sales Tax Act, 1956 — Section 9(2)
High Courts31 Jan 2000
Deka Venkatrmi Reddy Vs Central Bank of India, Ongole
Andhra Pradesh High Court · (2000) 2 ALD 565 : (2000) 3 ALT 408
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 13
High Courts31 Jan 2000
Sree Rama Traders, Kakinada Vs Agricultural Market Committee, Kakinada and another
Andhra Pradesh High Court · (2000) 2 ALD 439 : (2000) 2 ALT 337 : (2000) 1 APLJ 147
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 12(1), 23(1), 33, 35, 7(1)Andhra Pradesh (Agricultural Produce and Livestock) Markets Rules, 1969 — Rule 48, 74
High Courts31 Jan 2000Allowed
Makkariya Cotton and Oil Trading Company Vs Transmission Corporation of A.P. Ltd. and Others
Andhra Pradesh High Court · (2000) 4 ALT 192
High Courts31 Jan 2000
Rambagh Satyanarayana and others Vs Joint collector, R.R. Distt., Hyd. and others
Andhra Pradesh High Court · (2000) 2 ALD 433 : (2000) 3 ALT 774 : (2000) 1 APLJ 280
Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 2(1), 4Constitution of India, 1950 — Article 226Hyderabad Land Revenue Act, 1317 — Section 58
High Courts28 Jan 2000
Penguin Textiles, Chennai Vs Andhra Pradesh Industrial Infrastructure Corporation and others
Andhra Pradesh High Court · (2000) 2 ALD 351 : (2000) 1 ALT 621
Andhra Pradesh Public Premises (Eviction of Un-Authorised Occupants) Act, 1968 — Section 4(1)Constitution of India, 1950 — Article 166, 226
High Courts28 Jan 2000
T.V. Satyanarayana Vs Secretary, A.P. Legislature, Hyderabad and others
Andhra Pradesh High Court · (2000) 2 ALD 587 : (2000) 2 ALT 206
Constitution of India, 1950 — Article 187(3), 309
High Courts28 Jan 2000
Saleem Tours and Travels Vs Joint Transport Commissioner and Secretary, RTA, Hyd. and another
Andhra Pradesh High Court · (2001) 1 ACC 160 : AIR 2000 AP 496 : (2000) 4 ALD 501 : (2000) 4 ALT 468
Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 11, 123, 129, 3, 39Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 207
High Courts28 Jan 2000Dismissed
M. Venkatachalam and Others Vs The Secretary, Home Department and Others
Andhra Pradesh High Court · (2000) CriLJ 1831
Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 107, 110, 151Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 307
High Courts28 Jan 2000
Janab Shaik Shafik Ahammad Vs Janab Sahik Masthan Valli
Andhra Pradesh High Court · (2000) 3 ALD 486 : (2000) 3 ALT 111
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts28 Jan 2000Allowed
K.L. Manohar Vs Swadharma Swarajya Sangha and Others
Andhra Pradesh High Court · (2000) 1 ALD(Cri) 586 : (2000) 1 ALT(Cri) 421 : (2001) CriLJ 4935
Companies Act, 1956 — Section 630
High Courts25 Jan 2000
E. Venkataramana Vs General Manager, SCR, Sce''bad and others
Andhra Pradesh High Court · (2000) 3 ALD 610 : (2000) 2 ALT 577
Constitution of India, 1950 — Article 226, 227
High Courts25 Jan 2000Allowed
State of Andhra Pradesh Vs Tingili Ashappa
Andhra Pradesh High Court · (2000) 1 ALD(Cri) 530 : (2000) CriLJ 2569
Penal Code, 1860 (IPC) — Section 302
High Courts25 Jan 2000
General Manager, Sales, FDC Limited, Bombay Vs Deputy Commissioner of Labour, Guntur and others
Andhra Pradesh High Court · (2000) 2 ALD 281 : (2000) 3 ALT 67 : (2000) 1 APLJ 125
Andhra Pradesh Shops and Establishments Act, 1988 — Section 1, 10, 11, 2(21), 2(5)Constitution of India, 1950 — Article 14, 254(2)Contract Act, 1872 — Section 23