Andhra Pradesh Excise (Arrack and Toddy Licences General Conditions) Rules, 1969 — Rule 24Andhra Pradesh Excise Act, 1968 — Section 37Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 8

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High Courts30 Dec 1999Dismissed

Yada Anjaneyulu Vs State of A.P. and Another

Andhra Pradesh High Court · (2000) 2 CivCC 533 : (2000) 2 RCR(Criminal) 879

Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 107, 420

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High Courts29 Dec 1999

Nagarai T. Narimella Vs St. Theresa''s Tender Loving Care Home, Hyd. and another

Andhra Pradesh High Court · (2000) 5 ALD 482 : (2000) 3 ALT 482 : (2001) 1 DMC 143

Hindu Adoptions and Maintenance Act, 1956 — Section 9(4)

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High Courts29 Dec 1999

Gudibandi Mahalakshmi and others Vs Central Bank of India, Kallipara, Guntur Dist.

Andhra Pradesh High Court · (2000) 3 ALD 232 : (2000) 2 ALT 178

Banking Regulation Act, 1949 — Section 21ACivil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34

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High Courts29 Dec 1999

L. Nagireddy Vs General Manager, South Central Railways, Secunderabad and others

Andhra Pradesh High Court · (2000) 3 ALD 205 : (2000) 3 ALT 182

Arbitration and Conciliation Act, 1996 — Section 11(6)

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High Courts29 Dec 1999

V. Ram Mohan Rao Vs Transmission Corporation of A.P. and others

Andhra Pradesh High Court · (2000) 2 ALD 161 : (2000) 1 ALT 229

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15Central Reserve Police Force Rules, 1955 — Rule 27Employees Revised Conduct Regulations — Regulation 10, 5

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High Courts29 Dec 1999

Parepalli Pallalayya Vs Kasagani Ramulu and others

Andhra Pradesh High Court · (2000) 2 ALD 70

Limitation Act, 1963 — Article 54, 58, 65

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High Courts29 Dec 1999

Tummala Srinivas and others Vs Municipal Corporation, Hyderabad and others

Andhra Pradesh High Court · (2000) 2 ALD 47 : (2000) 1 ALT 584

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Constitution of India, 1950 — Article 226, 227, 32Specific Relief Act, 1877 — Section 42

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High Courts29 Dec 1999Dismissed

M.D. Azgar Hussain Vs Branch Manager, Life Insurance Corporation and Another

Andhra Pradesh High Court · (2000) 1 ALT 342

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High Courts28 Dec 1999

A.H. Faruqui Vs Chairman and Managing Director, Singareni Colleries Ltd., Hyd. and others

Andhra Pradesh High Court · (2000) 2 ALD 336 : (2000) 1 ALT 727

Andhra Pradesh Education Act, 1982 — Section 78(A), 78(B)General Service Rules — Rule 2

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High Courts28 Dec 1999

Maharani Grinite Pvt. Ltd. Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · (2000) 1 ALD 663 : (2000) 1 ALT 188 : (2000) 2 APLJ 201

Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 12.5, 35Constitution of India, 1950 — Article 226

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High Courts28 Dec 1999

Kantipudi Jayaseela Vs State and others

Andhra Pradesh High Court · (2000) 2 ALD 414 : (2000) 1 ALD(Cri) 384 : (2000) 1 ALT(Cri) 451 : (2000) 1 APLJ 396 : (2000) CriLJ 2048 : (2000) 3 RCR(Criminal) 332

Criminal Procedure Code, 1973 (CrPC) — Section 311, 319, 319(1), 319(4)Penal Code, 1860 (IPC) — Section 302, 34Prevention of Food Adulteration Act, 1954 — Section 20

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High Courts28 Dec 1999

M.N. Bhangay Vs Jawaharlal Nehru Technological University, Hyd. and others

Andhra Pradesh High Court · (2000) 3 ALD 588 : (2000) 2 ALT 461

Jawaharlal Nehru Technological University Act, 1972 — Section 23, 24, 3

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High Courts28 Dec 1999

CH. PATEL AGENCIES Vs ASSISTANT COMMISSIONER OF INCOME TAX

Andhra Pradesh High Court · (2000) 109 TAXMAN 391

Income Tax Act, 1961 — Section 256

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