Andhra Pradesh High Court · AIR 2000 AP 176 : (2000) 2 ALD 258 : (2000) 2 ALT 259 : (2000) 1 APLJ 118 : (2000) 2 CivCC 325 : (2000) 2 DMC 760 : (2000) 4 RCR(Civil) 581

Hindu Marriage Act, 1955 — Section 10(1), 13(1), 23

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High Courts11 Nov 1999Allowed

Hyderabad Industries Limited Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2000) 120 STC 91

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High Courts11 Nov 1999

Kakatiya Cement, Sugar and Industries Ltd. Hyd. Vs Commissioner of Commercial Taxes, Hyd. and others

Andhra Pradesh High Court · (2000) 1 ALD 95 : (2000) 1 ALT 159

Andhra Pradesh General Sales Tax Act, 1957 — Section 2Andhra Pradesh General Sales Tax Rules, 1957 — Rule 28(21A)(d)

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High Courts11 Nov 1999Allowed

Kumari Tanveer Fatima Vs Registrar, N.T.R. University of Health Sciences and Another

Andhra Pradesh High Court · (1999) 6 ALT 321

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High Courts11 Nov 1999

K. Sivanarayana Vs G. Durga Sesharatnam

Andhra Pradesh High Court · (2000) 1 ALD 767 : (2000) 2 ALT 365 : (2000) 1 APLJ 79

Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1, Order 4 Rule 2Provincial Insolvency Act, 1920 — Section 51, 8

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High Courts10 Nov 1999

Sri Sai Pipe Co., Hyd. Vs Engineer-in-Chief Panchayat Raj, A.P., Hyd.

Andhra Pradesh High Court · (2000) 1 ALD 268 : (2000) 1 ALT 650

Constitution of India, 1950 — Article 226Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 2

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High Courts10 Nov 1999Allowed

Capt. K.M. Saxena Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2000) 3 ALT 416

Army Act, 1950 — Section 106Constitution of India, 1950 — Article 21, 226

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High Courts10 Nov 1999Dismissed

D.V. Mahesh Vs Superintending Engineer and Another

Andhra Pradesh High Court · (2000) 1 ALT 779

Constitution of India, 1950 — Article 226

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High Courts09 Nov 1999

APSRTC, Mushirabad, Hyd. and another Vs M. Ramulu and another

Andhra Pradesh High Court · (2000) 1 ALD 138 : (1999) 6 ALT 578

Industrial Disputes Act, 1947 — Section 10, 2, 33

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High Courts09 Nov 1999

Commissioner, Ongole Municipality, Ongole Vs Kunchala Sreenu and another

Andhra Pradesh High Court · (2000) 1 ALD 97 : (2000) 1 ALT 161 : (2000) 85 FLR 836

Andhra Pradesh Administrative Tribunals Act, 1985 — Section 15(2)Constitution of India, 1950 — Article 137, 226Industrial Disputes Act, 1947 — Section 2

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High Courts09 Nov 1999

Sha Shivaji Mansey Vs Vallabha Vyas

Andhra Pradesh High Court · (2000) 2 ALD 505 : (2000) 2 ALT 306

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 22Constitution of India, 1950 — Article 227

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High Courts09 Nov 1999

Suriti Ramulu Vs Superintendent of Police, Mahaboobnagar and another

Andhra Pradesh High Court · (1999) 6 ALD 681 : (2000) 1 ALT(Cri) 393

Constitution of India, 1950 — Article 14, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 106, 107, 108, 110(1)Penal Code, 1860 (IPC) — Section 147, 148, 307, 323, 34

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High Courts08 Nov 1999

M.V. Subrahmanyam and others Vs M.V.P.C. Sastry, Education Department, Hyderabad and others

Andhra Pradesh High Court · (2000) 1 ALD 563 : (2000) 1 ALT 558

Andhra Pradesh Education Rules, 1982 — Rule 159Andhra Pradesh Private Aided Educational Staff (Regulation of Pay) Ordinance, 1999 — Section 2, 3Constitution of India, 1950 — Article 14, 245, 246, 311

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High Courts08 Nov 1999

Patan Noorun Bi Vs Pandla Chinna Pullaiah

Andhra Pradesh High Court · (2000) 1 ALD 328 : (2000) 1 ALT 8 : (2001) 1 CivCC 667

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts08 Nov 1999

Ravi Oil Mills, Kurnool Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2000) 3 ALD 155

Central Sales Tax Act, 1956 — Section 9(2)Constitution of India, 1950 — Article 226

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