COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 1,102 of 1,762

High Courts14 Dec 1999

V. Venkata Rao and another Vs Deputy Transport Commissioner and Secretary, Kakinada and others

Andhra Pradesh High Court · (2000) 1 ALD 243 : (2000) 1 ALT 46 : (2000) 1 APLJ 369

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 87(2)

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High Courts13 Dec 1999

Silen Valley Co-operative Housing Society Ltd., Secunderabad Vs State of A.P. and others

Andhra Pradesh High Court · (2000) 1 ALD 700 : (2000) 1 ALT 590

Constitution of India, 1950 — Article 252(2)Urban Land (Ceiling and Regulation) Act, 1976 — Section 11, 20(1)

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High Courts13 Dec 1999

Bathina Koteswara Rao Vs Gollapudi Masthan Rao and others

Andhra Pradesh High Court · (2000) 1 ALD 611 : (1999) 6 ALT 733 : (2000) 1 APLJ 106 : (2000) 2 CivCC 245

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 4, Order 16 Rule 6, Order 16 Rule 7

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High Courts13 Dec 1999

Baddam Prabhavathi Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · (2000) 1 ALD 711 : (2000) 1 ALT 487

Andhra Pradesh Education Act, 1982 — Section 99Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 14, 15, 3, 4Companies Act, 1956 — Section 326(2)

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High Courts13 Dec 1999Dismissed

Mohd. Shabbir Sheriff and Others Vs Central Bank of India

Andhra Pradesh High Court · (2000) 2 ALT 565

Banking Regulation Act, 1949 — Section 21A

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High Courts13 Dec 1999

Dr. Pinna N.R. and another Vs Commissioner of Police, Hyderabad and others

Andhra Pradesh High Court · (2000) 1 ALD 416 : (2000) 1 ALT 731

Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 420Reserve Bank of India Act, 1934 — Section 45(I)(A)

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High Courts13 Dec 1999

M. Ramanamma Vs Commissioner of Survey Settlement and Land Records, Hyd. and another

Andhra Pradesh High Court · (2000) 2 ALD 124 : (2000) 2 ALT 276 : (2000) 1 APLJ 202

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11Limitation Act, 1963 — Section 17

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High Courts10 Dec 1999Dismissed

State of A.P. Vs Shaw Wallace and Co. Ltd.

Andhra Pradesh High Court · (2000) 119 STC 334

Andhra Pradesh General Sales Tax Act, 1957 — Section 20

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High Courts10 Dec 1999Allowed

Mundlapati Peda Venkaiah Vs Kotha Guravaiah (died) and Others

Andhra Pradesh High Court · (2000) 3 ALT 431

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 6 Rule 17

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High Courts10 Dec 1999

Punjab National Bank, New Delhi Vs Chinta Seethapathy Rao and others

Andhra Pradesh High Court · (2000) 1 ALD 656 : (2000) 2 ALT 371

Benami Transactions (Prohibition) Act, 1988 — Section 3(1), 4Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 38 Rule 8

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High Courts10 Dec 1999

Aswani Desai Vs Visakhapatnam Municipal Corporation, Visakhapatnam and another

Andhra Pradesh High Court · (2000) 1 ALD 770 : (2000) 2 ALT 2 : (2000) 2 APLJ 43

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 12Hyderabad Municipal Corporation Act, 1955 — Section 456

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High Courts10 Dec 1999Allowed

Hari Prasad Badruka Vs Tellukunta Laxmi and Others

Andhra Pradesh High Court · (2000) 1 ALT 551

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 11, 8, 9Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 16, 5, 5(3), 5(4)

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High Courts09 Dec 1999

Manjula Varsheney and another Vs A.P. State Wakf Board and others

Andhra Pradesh High Court · (2000) 1 ALD 452 : (1999) 6 ALT 725 : (2000) 1 APLJ 473

Transfer of Property Act, 1882 — Section 106Waqf Act, 1954 — Section 15Waqf Act, 1995 — Section 32(1), 50, 51, 52, 56

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High Courts09 Dec 1999

Seera Simhachalam and another Vs Pediredla Simhachalam and others

Andhra Pradesh High Court · (2000) 2 ALD 292 : (2000) 2 ALT 479 : (2000) 1 APLJ 6

Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 23Specific Relief Act, 1963 — Section 31, 38, 38, 38(2)

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High Courts09 Dec 1999

B. Ganesh and others Vs Mandal Revenue Officer, Hanamakonda, Warangal and another

Andhra Pradesh High Court · AIR 2000 AP 194 : (2000) 1 ALD 429 : (2000) 2 ALT 377

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High Courts09 Dec 1999

T. Rajive and others Vs State Bank of India, Mumbai and another

Andhra Pradesh High Court · (2000) 2 ALD 308 : (2000) 2 ALT 335 : (2001) 104 CompCas 293

Companies Act, 1956 — Section 446, 529

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High Courts09 Dec 1999

A.N. Paramkusha Bai Vs K. Krishna and another

Andhra Pradesh High Court · (2000) 4 ALD 159 : (2000) 2 ALT 341

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1877 — Section 42Specific Relief Act, 1963 — Section 13, 40, 41, 42, 43

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High Courts09 Dec 1999