COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 1,106 of 1,762

High Courts17 Nov 1999

C.P. Roy Vs Special Court, under A.P. Land Grabbing Act and another

Andhra Pradesh High Court · (2000) 3 ALD 766

Andhra Pradesh Land Encroachment Act, 1905 — Section 6, 7Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 13, 14, 2, 6(1), 6(2)Andhra Pradesh Land Grabbing Rules, 1965 — Rule 23

Read judgment

High Courts16 Nov 1999

APSRTC and Another Vs P. Bala Tripura Sundari

Andhra Pradesh High Court · (2000) 1 ALT 463

Read judgment

High Courts16 Nov 1999

Ganji Chandraiah Vs F.E. Dinshaw (P) Ltd., Bombay

Andhra Pradesh High Court · (2000) 1 ALD 270 : (2000) 1 ALT 80

Civil Procedure Code, 1908 (CPC) — Section 47

Read judgment

High Courts16 Nov 1999

P. Ramachandraiah Vs Government of A.P. Panchayat Raj, Secretariat, Hyderabad and others

Andhra Pradesh High Court · (2000) 1 ALD 347 : (2000) 1 ALT 772

Andhra Pradesh Panchayat Raj Act, 1994 — Section 245, 268Andhra Pradesh Panchayat Raj Rules, 1994 — Rule 198, 2, 3, 6, 7Constitution of India, 1950 — Article 118

Read judgment

High Courts16 Nov 1999

Mandavilli Sujatha Vs Baratam Vykuntarao and others

Andhra Pradesh High Court · (2000) 1 ALD 237 : (2000) 1 ALT 216 : (2000) 1 APLJ 39

Civil Procedure Code, 1908 (CPC) — Section 148Specific Relief Act, 1963 — Section 28

Read judgment

High Courts16 Nov 1999

Polisetty Gurumurthy Vs Meda Venkatachalamaiah Setty and others

Andhra Pradesh High Court · (2000) 1 ALD 293 : (2000) 1 ALT 295 : (2000) 1 APLJ 73

Andhra Pradesh Agricultural Indebtedness (Relief) Act, 1977 — Section 4Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, 100Provincial Insolvency Act, 1920 — Section 28

Read judgment

High Courts16 Nov 1999

Rajulapati Venkateswara Rao Vs District Collector, Krishna Dist. and others

Andhra Pradesh High Court · (2000) 1 ALD 104 : (2000) 1 ALT 757

Andhra Pradesh General Clauses Act, 1891 — Section 18, 8Andhra Pradesh Panchayat Raj Act, 1994 — Section 246, 247, 276(2), 46, 47

Read judgment

High Courts16 Nov 1999

K. Srinivasan and others Vs Executive Officer, Cantonment Board, Sec''bad and others

Andhra Pradesh High Court · (2000) 2 ALD 209 : (2000) 1 ALT 353

Cantonments Act, 1924 — Section 179, 180, 181(5), 184, 185(1)Constitution (Forty-Second Amendment) Act, 1976 — Article 29(1), 48AConstitution of India, 1950 — Article 12, 21, 226

Read judgment

High Courts15 Nov 1999

P. Dharma Reddy Vs B. Vijayalaxmi and others

Andhra Pradesh High Court · (2000) 1 ALD 303 : (2000) 1 ALT 99

Transfer of Property Act, 1882 — Section 106, 110, 111, 116

Read judgment

High Courts15 Nov 1999Allowed

Buddana Subba Rao Vs Maring Tatalu @ Muniyya and Another

Andhra Pradesh High Court · (2000) 2 ALT 798

Limitation Act, 1963 — Section 12Specific Relief Act, 1963 — Section 6

Read judgment

High Courts15 Nov 1999Dismissed

P. Jaganatham Vs District Collector and Others

Andhra Pradesh High Court · (1999) 6 ALT 753

Constitution of India, 1950 — Article 226

Read judgment

High Courts13 Nov 1999

Central Bank of India Vs Nallapaneni Venkateswararao and others

Andhra Pradesh High Court · (2000) 4 ALD 594 : (2000) 1 ALT 465

Banking Regulation Act, 1949 — Section 21

Read judgment

High Courts13 Nov 1999

B. Chennakesava Rao Vs Government of Andhra Pradesh

Andhra Pradesh High Court · AIR 2000 AP 165 : (2000) 1 ALD 763 : (2000) 2 ALT 100

Read judgment

High Courts12 Nov 1999

P. Srinivasa Rao Vs Enquiry Officer and Disciplinary Authority, Union Bank of India, Enquiry Cell, Hyderabad and another

Andhra Pradesh High Court · (2000) 4 ALD 348 : (2000) 1 ALT 205

Read judgment

High Courts12 Nov 1999Dismissed

United Insurance Company Ltd. Vs Ramulu and Another

Andhra Pradesh High Court · (2000) 1 ALT 292 : (1999) 3 LLJ 541

Workmens Compensation Act, 1923 — Section 10, 10(1)

Read judgment

High Courts12 Nov 1999

Ch. Jyothi Srinivas Vs Commissioner of Prohibition and Excise, Andhra Pradesh, Hyderabad and another

Andhra Pradesh High Court · (2000) 2 ALD 590 : (2000) 1 ALT 4

Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 35(2)Andhra Pradesh Excise (Lease of Right to Sell Indian Liquor and Foreign Liquor in Retail) Rules, 1993 — Rule 8, 8(2)

Read judgment

High Courts12 Nov 1999

A. Sri Krishna Chaithanya Vs NTR University of Health Science, Andhra Pradesh and others

Andhra Pradesh High Court · (2000) 3 ALD 161

Read judgment

High Courts12 Nov 1999

Pithana Nanda Kumar and others Vs Kostu Eswara Rao and others

Andhra Pradesh High Court · (2000) 1 ALD 575 : (1999) 6 ALT 493

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 2Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12(1)Constitution of India, 1950 — Article 226

Read judgment

High Courts12 Nov 1999

United India Insurance Co. Ltd., Warangal Vs Mattedu Manikyam and others

Andhra Pradesh High Court · (2000) 2 ACC 681 : (2001) ACJ 1197 : (2000) 1 ALD 572 : (2000) 3 ALT 273 : (2000) 2 AnWR 41

Motor Vehicles Act, 1988 — Section 147, 2(44)

Read judgment

High Courts12 Nov 1999

Anagalla Padmalath Vs A. Sudershan Rao

Andhra Pradesh High Court · AIR 2000 AP 353 : (2000) 1 ALD 697 : (2000) 2 ALT 15 : (2000) 1 APLJ 513 : (2000) 2 CivCC 78 : (2000) 2 DMC 580

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1)Penal Code, 1860 (IPC) — Section 420

Read judgment