High Courts25 Jan 2000
Chintalapati Ramalinga Raju Vs District Collector, Eluru, W.G. District and another
Andhra Pradesh High Court · (2000) 4 ALD 443 : (2000) 2 ALT 155
Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Section 6
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 1,097 of 1,762
High Courts24 Jan 2000
Durga Prasad Jaiswal and Another Vs The State of A.P.
Andhra Pradesh High Court · (2000) 1 ALD(Cri) 321 : (2000) 1 ALT(Cri) 107 : (2000) 1 APLJ 362 : (2000) CriLJ 2607
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 43, 50
High Courts24 Jan 2000
T.M. Reddy and Others Vs Secretary, Revenue Dept. and Others
Andhra Pradesh High Court · (2000) 01 AP CK 0043
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 80(1), 81
High Courts24 Jan 2000
Board of Trustee of Sri Balaji Eshwara Veerabhadra Swamy Temple, Tatikonda and others Vs State of Andhra Pradesh and others
Andhra Pradesh High Court · AIR 2000 AP 277 : (2000) 2 ALD 581 : (2000) 3 ALT 24 : (2000) 1 APLJ 321
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 80, 81
High Courts24 Jan 2000Dismissed
K. Dasthagiri and Another Vs State of A.P.
Andhra Pradesh High Court · (2000) 1 ALD(Cri) 557 : (2000) 1 ALT(Cri) 471 : (2000) CriLJ 3396
Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 148, 149, 302, 307
High Courts24 Jan 2000Dismissed
Asian Reprographics Pvt. Ltd. Vs State of A.P.
Andhra Pradesh High Court · (2000) 119 STC 313
High Courts24 Jan 2000Dismissed
Padigapati Sanjeevarayudu alias Kethanna and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2000) 1 ALD(Cri) 557 : (2000) 1 ALT(Cri) 471 : (2000) CriLJ 3396
Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 148, 149, 301, 302, 304
High Courts22 Jan 2000Dismissed
Nagarjuna Constructions Co. Ltd. Vs Sharat Industries Ltd.
Andhra Pradesh High Court · (2001) 104 CompCas 602
Companies (Court) Rules, 1959 — Rule 21Companies Act, 1956 — Section 433
High Courts22 Jan 2000Dismissed
Meenakshi Paper Mills (P) Ltd. Vs Sattarsons Packaging (P) Ltd.
Andhra Pradesh High Court · (2000) 2 CompLJ 233
Companies (Court) Rules, 1959 — Rule 95Companies Act, 1956 — Section 433, 439
High Courts22 Jan 2000Allowed
Venkat Ratnam Vs Prl. Secretary, Govt. of A.P. and Others
Andhra Pradesh High Court · (2000) 2 ALD 453 : (2000) 1 ALT 328
Andhra Pradesh Ministerial Service Rules, 1998 — Rule 3(2), 3(8)Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 1, 33
High Courts22 Jan 2000Allowed
Model Financial Corporation Ltd. Vs Montana International Limited
Andhra Pradesh High Court · (2000) 2 CompLJ 229
Companies Act, 1956 — Section 456
High Courts22 Jan 2000
Rohatgi Yogendra Kumar Vs HMT Ltd., Hyd. and another
Andhra Pradesh High Court · (2000) 3 ALD 256 : (2000) 3 ALT 738
Constitution of India, 1950 — Article 12
High Courts22 Jan 2000
Bahabalendruni Ramamurthy Vs Uppala Krishna Murthy and others
Andhra Pradesh High Court · (2000) 5 ALD 46 : (2000) 4 ALT 354 : (2000) 2 APLJ 353
Andhra Pradesh Agency Rules, 1924 — Rule 18, 26, 42, 47, 54Constitution of India, 1950 — Article 226, 227
High Courts22 Jan 2000
Andhra Pradesh State Financial Corporation Vs T.G.L. Quick Foods Limited, Adoni
Andhra Pradesh High Court · (2000) 2 ALD 398 : (2000) 4 ALT 502
Companies Act, 1956 — Section 528, 529, 529State Financial Corporations Act, 1951 — Section 29
High Courts22 Jan 2000
Datla Narasimha Raju and others Vs Principal Secretary to Government of Andhra Pradesh, Special Welfare Dept. and others
Andhra Pradesh High Court · (2000) 2 ALD 365
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 6Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Regulation 3(2), 3(3), 6, 3
High Courts22 Jan 2000
SVP Sarvani and another Vs Government of Andhra Pradesh
Andhra Pradesh High Court · (2000) 2 ALD 453 : (2000) 1 ALT 328
Andhra Pradesh Ministerial Service Rules, 1998 — Rule 3(2), 8
High Courts22 Jan 2000
N. Srinivas Vs K. Kamalamma
Andhra Pradesh High Court · (2000) 2 ALD 788 : (2000) 3 ALT 255
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 22
High Courts22 Jan 2000Allowed
Provident Fund Inspector Vs Shama Beedi Factory and Others
Andhra Pradesh High Court · (2000) 1 ALD(Cri) 369 : (2000) CriLJ 3427
Criminal Procedure Code, 1973 (CrPC) — Section 251, 255(1), 468, 472Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 13, 14(2), 14A(1), 14A(2)Mines Act, 1952 — Section 66, 79
High Courts21 Jan 2000
R. Srihari and another Vs Union of India and others
Andhra Pradesh High Court · AIR 2000 AP 185 : (2000) 2 ALD 113 : (2000) 1 ALT 428 : (2000) 1 APLJ 133
Constitution of India, 1950 — Article 102, 14, 173, 184, 325Legislature Enacted Act, 1950 — Section 30, 31, 32, 33, 34Representation of the People Act, 1951 — Section 30, 33, 5, 52
High Courts21 Jan 2000Dismissed
Md. Khadeer alias Khadeer Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2000) 1 ALD(Cri) 643 : (2000) 1 ALT(Cri) 398
Penal Code, 1860 (IPC) — Section 300, 302, 304, 34