High Courts01 Dec 1999
New India Assurance Co., Ltd., Nizamabad Vs Palle Sattaiah and another
Andhra Pradesh High Court · (2000) 2 ACC 604 : (2000) 1 ALD 491 : (2000) 2 ALT 251 : (2000) 1 APLJ 270
Workmens Compensation Act, 1923 — Section 30(1), 4
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 1,104 of 1,762
High Courts01 Dec 1999
A. Prathyusha Vs Registrar, NTR University of Health Sciences and another
Andhra Pradesh High Court · (2000) 1 ALD 639 : (2000) 1 ALT 543
Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 10, 13, 14Constitution of India, 1950 — Article 15(4), 16(4)
High Courts30 Nov 1999Dismissed
Setty Balija Panduranga Rao and Others Vs State of A.P.
Andhra Pradesh High Court · (2000) 1 ALD(Cri) 161 : (2000) 1 ALT(Cri) 138 : (2000) 1 APLJ 280 : (2000) CriLJ 5029
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324
High Courts30 Nov 1999
Thota Srinivasa Rao Vs State Transport Appellate Tribunal and others
Andhra Pradesh High Court · (2000) 2 ALD 436 : (2000) 1 ALT 458
Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 258(2)Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 104
High Courts30 Nov 1999Allowed
Vavillapalli Chandra Naidu Vs Board of Directors of Chilakalapalli Primary Agricultural Co-operative Society Limited and Others
Andhra Pradesh High Court · (2000) 1 ALT 62
High Courts29 Nov 1999
Durga Pharma Distributors and another Vs Geoffrey Manners and Co. Ltd., Bombay and others
Andhra Pradesh High Court · AIR 2000 AP 242 : (2000) 1 ALD 312 : (2000) 1 ALT 221 : (2000) 3 CivCC 559
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 20, 8Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 8 Rule 6, 115, 2, 96
High Courts29 Nov 1999Allowed
Vijaya Bank and Others Vs Jasti Obaiah and Others
Andhra Pradesh High Court · (2000) 1 ALT 550
Banking Regulation Act, 1949 — Section 21A
High Courts29 Nov 1999
Andhra Pradesh Paper Mills Ltd., Rajahmundry Vs Union of India and others
Andhra Pradesh High Court · (2000) 3 ALD 644 : (2000) 1 ALT 344 : (2000) 69 ECC 604 : (2000) 120 ELT 297
Central Excise Rules, 1944 — Rule 233Central Excises and Salt Act, 1944 — Section 11Constitution of India, 1950 — Article 226
High Courts26 Nov 1999
Andhavarapu Kamaraju Vs Thammineni Seetharam and others
Andhra Pradesh High Court · (2001) 1 ACC 473 : (2000) 2 ACC 654 : (2001) ACJ 787 : (2000) 2 ALD 310 : (2000) 2 ALT 503 : (2000) 1 APLJ 311
Motor Vehicles Act, 1939 — Section 95(1)Motor Vehicles Act, 1988 — Section 92Penal Code, 1860 (IPC) — Section 304
High Courts26 Nov 1999
Jyothi Junior College, Vijayawada Vs State of Andhra Pradesh and others
Andhra Pradesh High Court · (2000) 2 ALD 89 : (2000) 2 ALT 23
Andhra Pradesh Education Act, 1982 — Section 2, 20, 21(3), 21(4), 24(3)Andhra Pradesh Educational Institutions (Establishment, Regulation, Administration and Control of Institutions of Higher Education) Rules, 1987 — Rule 10, 11, 11, 3, 3
High Courts25 Nov 1999
APSRTC, Mushirabad, Hyderabad and another Vs Chandramouli
Andhra Pradesh High Court · (2000) 4 ALD 584 : (2000) 5 ALT 654
High Courts25 Nov 1999
Sirpur Paper Mills Ltd., Kagaznagar, Adilabad Dist. Vs Chairman, Industrial Tribunal-cum-Labour Court, Godavarikhani, Adilabad Dist. and another
Andhra Pradesh High Court · (2000) 1 ALD 336 : (2000) 84 FLR 686
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11
High Courts25 Nov 1999
Padmati Sangamma (died) by LR and another Vs Manamma and others
Andhra Pradesh High Court · (2000) 1 ALD 290 : (2000) 1 ALT 218 : (2000) 2 CivCC 10
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 15, Order 33 Rule 4, Order 33 Rule 5Hindu Adoptions and Maintenance Act, 1956 — Section 11, 12, 14
High Courts24 Nov 1999Allowed
United India Insurance Co. Ltd. Vs Sulochana and Others
Andhra Pradesh High Court · (2001) ACJ 1917 : (2000) 6 ALT 765
Motor Vehicles Act, 1988 — Section 147
High Courts24 Nov 1999
M.A. Jabbar and another Vs Life Insurance Corporation House Building Employees Society, Hyderabad and others
Andhra Pradesh High Court · (2000) 2 ALD 2 : (2000) 1 ALT 385
Andhra Pradesh Co-operative Societies Rules, 1964 — Rule 42Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 6 Rule 14, Order 6 Rule 16, Order 9 Rule 13, 99Contract Act, 1872 — Section 23
High Courts24 Nov 1999
Agnigundala Venkata Ranga Rao Vs Indukuri Ramachandra Reddy and another
Andhra Pradesh High Court · (2000) 1 ALD 585
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 47Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 3(5)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 64
High Courts24 Nov 1999
Shaik Abdul Khader and another Vs Vakantham Nagabhushana Rao and others
Andhra Pradesh High Court · (2000) 1 ALD 458 : (2000) 1 AnWR 293
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 41, 53
High Courts24 Nov 1999
Seelam Ramanamma Vs Divisional Manager, Life Insurance Corporation of India, Machilipatnam
Andhra Pradesh High Court · AIR 2000 AP 350 : (2000) 1 ALD 406
Insurance Act, 1938 — Section 45
High Courts24 Nov 1999
S. Chennakesavulu Vs Managing Director, A.P. Handloom Weavers Co-operative
Andhra Pradesh High Court · (2000) 3 ALD 303
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120, 409, 420, 477(4)
High Courts23 Nov 1999Allowed
Nehrunagar Co-operative Housing Society and Others Vs E. Bhagwandass and Others
Andhra Pradesh High Court · (2000) 2 ALT 160
Civil Procedure Code, 1908 (CPC) — Section 11