High Courts28 Dec 1999
Ch. Patel Agencies Vs Assistant Commissioner of Income Tax
Andhra Pradesh High Court · (2000) 1 AnWR 296 : (2000) 164 CTR 278 : (2000) 243 ITR 768
Income Tax Act, 1961 — Section 256
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 1,100 of 1,762
High Courts27 Dec 1999
Bar Association, Razole Vs Government of Andhra Pradesh and others
Andhra Pradesh High Court · (2000) 3 ALD 23
Andhra Pradesh Civil Courts Act, 1972 — Section 12
High Courts27 Dec 1999
G. Srinivas Vs Government of A.P. and others
Andhra Pradesh High Court · (2000) 1 ALD 619 : (2000) 1 ALT 129
Constitution of India, 1950 — Article 14, 16(1)
High Courts27 Dec 1999
Union of India and another Vs J. Bhaskara Rao
Andhra Pradesh High Court · (2000) 2 ALD 328 : (2000) 4 ALT 494 : (2000) 3 CivCC 515
Arbitration and Conciliation Act, 1996 — Section 11(6), 16, 20Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 141, 144, 151, 2(2)Constitution of India, 1950 — Article 136
High Courts27 Dec 1999Allowed
National Mineral Development Corporation Limited Vs Commercial Tax Officer and Others
Andhra Pradesh High Court · (2000) 118 STC 571
Andhra Pradesh General Sales Tax Act, 1957 — Section 2Central Sales Tax Act, 1956 — Section 2Constitution of India, 1950 — Article 226
High Courts27 Dec 1999
Kothuru Babu Surendra Kumar (died) and others Vs Special Officer and Competent Authority, ULC, Vijayawada and others
Andhra Pradesh High Court · (2000) 4 ALD 596 : (2000) 4 ALT 694
Constitution of India, 1950 — Article 252, 300Transfer of Property Act, 1882 — Section 3, 33, 70Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 19, 2(0), 26, 27
High Courts24 Dec 1999
C. Venugopal Reddy Vs Indian Oil Corporation, Vijayawada and another
Andhra Pradesh High Court · (2000) 3 ALD 698 : (2000) 2 ALT 533
Constitution of India, 1950 — Article 19(1)
High Courts24 Dec 1999
P. Prakash Archbald Vs Government of Andhra Pradesh and others
Andhra Pradesh High Court · (2000) 2 ALD 44 : (2000) 1 APLJ 160
High Courts24 Dec 1999
R. Seshaiah Vs E. Ramathulasama
Andhra Pradesh High Court · (2000) 1 ALD 405 : (2000) 1 ALT 121
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 9 Rule 8, Order 9 Rule 9
High Courts24 Dec 1999
State of Andhra Pradesh and another Vs Allu Swaminaidu and 35 others
Andhra Pradesh High Court · (2000) 1 ALD 677 : (2000) 1 ALT 444 : (2000) 2 CivCC 211
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts24 Dec 1999
Rajesh D. Shah Vs Joint Sub-Registrar-I, Registration Office, Hyderabad and another
Andhra Pradesh High Court · AIR 2000 AP 231 : (2000) 2 ALD 58 : (2000) 2 AnWR 9
Stamp Act, 1899 — Section 47
High Courts23 Dec 1999
N.B. Gangadarayya Vs Executive Officer, Sri Bramarambha Mallikarjuna Swamy Devasthanam, Srisailam, Kurnool District and another
Andhra Pradesh High Court · (2000) 1 ALD 375 : (2000) 1 ALT 103
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 144, 35, 36, 37Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Office Holders and Servants Punishment Rules, 1987 — Rule 6
High Courts23 Dec 1999
Kethineedi Jainendra Kumar Vs District Registrar, Eluru and another
Andhra Pradesh High Court · AIR 2000 AP 268 : (2000) 2 ALD 74 : (2000) 1 ALT 336 : (2000) 1 APLJ 427
Constitution of India, 1950 — Article 49Registration Act, 1908 — Section 71, 72Stamp Act, 1899 — Section 31, 33, 35, 38(1), 38(2)
High Courts23 Dec 1999
Nyaya Vidya Parishad Law College, Visakhapatnam Vs State of Andhra Pradesh and others
Andhra Pradesh High Court · (2000) 3 ALD 158 : (2000) 1 ALT 380 : (2000) 1 APLJ 469
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 12, 15, 3
High Courts22 Dec 1999
State of A.P. and another Vs Kapa Babu Rao
Andhra Pradesh High Court · (2000) 2 ALD 80 : (2000) 5 ALT 674 : (2000) 2 APLJ 217
Arbitration Act, 1940 — Section 3, 30, 33, 41, 45Civil Procedure Code, 1908 (CPC) — Section 34
High Courts22 Dec 1999
D. Madhava Reddy and others Vs Collectors (Co-operation), Warangal and another
Andhra Pradesh High Court · (2000) 1 ALD 495 : (2000) 2 ALT 357
High Courts22 Dec 1999
K. Chandrasekharam and another Vs Vijay Bhargavi Chit Fund Private Limited and another
Andhra Pradesh High Court · (2000) 1 ALD 761 : (2000) 2 ALT 32
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 21 Rule 54, Order 38 Rule 5, Order 38 Rule 7, Order 38 Rule 8
High Courts22 Dec 1999
Md. Ethe Shamuddin Vs Joint Collector (Civil Supplies), RR Dist., Hyd. and another
Andhra Pradesh High Court · (2000) 1 ALD 472 : (2000) 2 ALT 35 : (2000) 1 APLJ 355
Constitution of India, 1950 — Article 123Criminal Procedure Code, 1973 (CrPC) — Section 9(3)Essential Commodities Act, 1955 — Section 3, 6
High Courts22 Dec 1999Dismissed
Thomas Joseph Vs Official Liquidator and Others
Andhra Pradesh High Court · (2001) 104 CompCas 249 : (2000) 2 CompLJ 61
Companies Act, 1956 — Section 446
High Courts21 Dec 1999
National Surgical Corporation Vs Commissioner of Income Tax
Andhra Pradesh High Court · (2000) 242 ITR 667
Income Tax Act, 1961 — Section 256, 269SS, 271D