COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 1,108 of 1,762

High Courts07 Nov 1999

Lingampalli Rajam (died) by LRs. Vs Colliery Manager, Morgan''s Pit Singareni Collieries Co., Ltd.

Andhra Pradesh High Court · (2000) 2 ACC 425 : (2000) 1 ALD 554 : (2000) 2 ALT 115

Workmens Compensation Act, 1923 — Section 2, 4

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High Courts06 Nov 1999

TTK Pharma Ltd., Jeedimetla Vs Authority under the Munimun Wages Act under Section 20 (2) and Deputy Commissioner of Labour and another

Andhra Pradesh High Court · (2000) 1 ALD 479 : (1999) 6 ALT 792 : (2000) 1 LLJ 966

Andhra Pradesh Minimum Wages Rules, 1960 — Rule 34(4)Customs Act, 1962 — Section 129Industrial Disputes Act, 1947 — Section 17

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High Courts05 Nov 1999

C.N. Setty Vs Hillock Hotels (P.) Ltd. and Others Hillock Hotels (P.) Ltd. and Others Vs C.N. Setty

Andhra Pradesh High Court · (2000) 37 CLA 263 : (2001) 104 CompCas 722 : (2000) 1 CompLJ 181

Companies Act, 1956 — Section 397, 398, 402

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High Courts05 Nov 1999

K. Ravi and others Vs Chairman, A.P. Social Welfare Residential Education Institutions Society and another

Andhra Pradesh High Court · (1999) 6 ALD 847 : (1999) 6 ALD 846 : (1999) 6 ALT 540

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High Courts05 Nov 1999

P. Bapu Raju Vs Revenue Divisional Officer, Sangareddy and others

Andhra Pradesh High Court · (2000) 2 ALD 317 : (1999) 6 ALT 771

Andhra Pradesh Municipalities Act, 1965 — Section 46Andhra Pradesh Panchayat Raj Act, 1994 — Section 153, 2(30), 245(1), 268Andhra Pradesh Panchayat Raj Rules, 1994 — Rule 3

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High Courts05 Nov 1999

Kadiyala Bala Gangadhar Joshi Vs State of A.P. and others

Andhra Pradesh High Court · (2000) 1 ALD 320 : (2000) 1 AnWR 193

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High Courts05 Nov 1999

Government of Andhra Pradesh Vs E. Sudha Rani and others

Andhra Pradesh High Court · (2000) 3 ALD 147 : (2000) 1 ALT 383

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High Courts05 Nov 1999

A.V. Janardhana Rao Vs M. Aruna Kumari

Andhra Pradesh High Court · AIR 2000 AP 127 : (2000) 1 ALD 159 : (2000) 1 ALT 285 : (2001) 1 CivCC 690 : (2000) 2 DMC 118

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

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High Courts05 Nov 1999

Sree Kanakadurga Education Society, Vijayawada Vs Commissioner of Police, Vijayawada and others

Andhra Pradesh High Court · (1999) 6 ALD 812 : (2000) 1 ALT(Cri) 52

Constitution of India, 1950 — Article 14, 21, 226Penal Code, 1860 (IPC) — Section 427, 447

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High Courts04 Nov 1999Dismissed

Krishna Industrial Corporation Limited Vs Sales Tax Appellate Tribunal and Another

Andhra Pradesh High Court · (2000) 119 STC 333

Andhra Pradesh General Sales Tax Act, 1957 — Section 21(5A)

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High Courts04 Nov 1999

Warangal Municiapal Corporation Vs Penugodu @ Penugoda Aslesha and five others

Andhra Pradesh High Court · (1999) 6 ALD 706 : (1999) 6 ALT 247

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5

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High Courts04 Nov 1999

Southern Road Carriers Ltd. Vs Atul Kumar Agarwal

Andhra Pradesh High Court · (2000) 1 ALD 636 : (2000) 2 ALT 368 : (2000) 1 APLJ 256

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 32

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High Courts04 Nov 1999

A.K. Hari Gopal and another Vs Balaji Singh

Andhra Pradesh High Court · (2000) 3 ALD 228 : (2000) 2 ALT 629 : (2000) 3 CivCC 134

Succession Act, 1925 — Section 372, 373

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High Courts03 Nov 1999

Commissioner of Income Tax Vs Lohiya Trading Co.

Andhra Pradesh High Court · (2000) 2 ALT 537 : (2000) 242 ITR 434

Income Tax Act, 1961 — Section 271, 271(1), 271(2)

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High Courts03 Nov 1999Allowed

Jala Rajagopal Vs A.P. Transmission Corporation Ltd. and Others

Andhra Pradesh High Court · (1999) 6 ALT 741 : (2000) 3 LLJ 516

Andhra Pradesh State Road Transport Corporation Employees (Classification, Control and Appeal) Regulations, 1967 — Regulation 14A

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High Courts03 Nov 1999

Gudivada Kasi Ratnam Vs Gudivada Rama Rao

Andhra Pradesh High Court · (2000) 1 ALD 329 : (1999) 6 ALT 551

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 104, Order 21 Rule 105(2), Order 21 Rule 106, Order 47 Rule 1Limitation Act, 1963 — Article 137

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High Courts03 Nov 1999

Peela Pothi Naidu @ Pedababu Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2000) 1 ALD 580 : (2000) 2 ALT 1

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6A, Order 41 Rule 1

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High Courts03 Nov 1999

Rice Millers Association, Palakol Vs General Manager, South Central Railway, Secunderabad and others

Andhra Pradesh High Court · AIR 2000 AP 121 : (2000) 1 ALD 6 : (2000) 2 APLJ 482

Constitution of India, 1950 — Article 14, 226

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High Courts02 Nov 1999

Cement Corporation of India Ltd., New Delhi and others Vs B.B.V. Krishnam Raju

Andhra Pradesh High Court · (1999) 6 ALD 832 : (1999) 6 ALT 341 : (2000) 1 LLJ 757

Constitution of India, 1950 — Article 14, 16, 226, 23, 311Industrial Disputes Act, 1947 — Section 25Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 18, 3(1)

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High Courts02 Nov 1999

DR. Y.S. Rajasekara Reddy and others Vs Nara Chandrababu Naidu and others

Andhra Pradesh High Court · AIR 2000 AP 142 : (1999) 6 ALD 623 : (1999) 6 ALT 406

Andhra Pradesh Municipalities Act, 1965 — Section 70Constitution of India, 1950 — Article 164, 190, 191, 192, 226

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