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Andhra Pradesh High Court judgments

35,240 judgments · page 1,112 of 1,762

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High Courts06 Oct 1999Allowed

Vemulapalli Rajanikumari Vs Vemulapalli Sarath Babu and Another

Andhra Pradesh High Court · (1999) 2 ALD(Cri) 850 : (2000) 1 ALT(Cri) 275 : (2000) 1 APLJ 231 : (2000) 2 CivCC 404 : (2000) 2 DMC 199 : (2000) 2 RCR(Criminal) 631

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 482
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High Courts06 Oct 1999Allowed

Butta Laxman Vs State of A.P. and Others

Andhra Pradesh High Court · (1999) 5 ALT 625

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High Courts05 Oct 1999

Adduru Dasaradarami Reddy Vs Indian Bank, Madras-Body Corporate and others

Andhra Pradesh High Court · (1999) 6 ALD 668 : (1999) 6 ALT 103 : (2000) 1 CivCC 581 : (2000) 1 RCR(Civil) 661

Banking Regulation Act, 1949 — Section 21ACivil Procedure Code, 1908 (CPC) — Order 21 Rule 50, Order 30 Rule 1, Order 30 Rule 4, 107, 86Contract Act, 1872 — Section 45
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High Courts05 Oct 1999

G. Pochaiah Vs Government of Andhra Pradesh and another

Andhra Pradesh High Court · AIR 2000 AP 52 : (1999) 6 ALD 796 : (2000) 1 ALT 713

Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 12, 14(2), 15, 28Urban Development Authority (Hyderabad) Rules, 1977 — Rule 15
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High Courts05 Oct 1999

Jakotia Plastics Private Limited (Unit II) Vs Andhra Pradesh State Electricity Board, Hyderabad and others

Andhra Pradesh High Court · (2000) 1 ALD 776 : (2000) 1 ALT 70

Andhra Pradesh State Financial Corporations Act, 1951 — Section 29Civil Procedure Code, 1908 (CPC) — Section 11Electricity (Supply) Act, 1948 — Section 78
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High Courts05 Oct 1999

Prof. Sri Sandeep, Osmania University Vs D. Laxmi and another

Andhra Pradesh High Court · (1999) 6 ALD 791 : (1999) 6 ALT 686

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12, 19, 2
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High Courts05 Oct 1999

APSFC, Hyd. Vs Emgee Rubber (P) Limited, A.P.

Andhra Pradesh High Court · (1999) 6 ALD 807

Companies Act, 1956 — Section 446, 457, 529(2)Provincial Insolvency Act, 1920 — Section 28State Financial Corporations Act, 1951 — Section 29, 30, 32
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High Courts05 Oct 1999

Antyakula Eswara Rao Vs Gudla Kumaraswamy and others

Andhra Pradesh High Court · (1999) 6 ALD 740 : (1999) 6 ALT 644

Arbitration Act, 1940 — Section 14(2), 30, 31(2), 32, 33Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Limitation Act, 1963 — Article 158
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High Courts05 Oct 1999Dismissed

Sudheer Srivastava Vs Election Commissioner and Others

Andhra Pradesh High Court · (2000) 1 ALD(Cri) 274 : (1999) 6 ALT 140

Constitution of India, 1950 — Article 226
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High Courts04 Oct 1999

Divisional Manager, APSRTC and another Vs E. Raja Reddy and another

Andhra Pradesh High Court · (1999) 5 ALD 735 : (1999) 5 ALT 450

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2
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High Courts04 Oct 1999

New India Assurance Co., Ltd., Kakinada Vs Kancherla Suryavathi and others

Andhra Pradesh High Court · (2000) 2 ACC 446 : (2001) ACJ 1902 : (2000) 1 ALD 149 : (2000) 2 ALT 396

Motor Vehicles Act, 1988 — Section 147(2)
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High Courts04 Oct 1999

B. Venkata Govinda Raju Vs Commissioner of Prohibition and Excise, A.P. and others

Andhra Pradesh High Court · (2000) 3 ALD 198 : (1999) 6 ALT 603

Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 39
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High Courts01 Oct 1999Dismissed

Kasu Krishna Reddy and Another Vs Election Commission of India and Another

Andhra Pradesh High Court · (1999) 6 ALT 209

Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 29A
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High Courts01 Oct 1999

A. Sidharta and others Vs NTR University of Health Sciences and others

Andhra Pradesh High Court · AIR 2000 AP 1 : (2000) 1 ALD 196 : (1999) 6 ALT 333

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High Courts01 Oct 1999

Regional Director, ESI Corporation Vs Kohinoor Glass Factory (P) Ltd., Hyderabad

Andhra Pradesh High Court · (2000) 1 ALD 581 : (2000) 2 ALT 106

Employees State Insurance Act, 1948 — Section 2(22), 40, 45
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High Courts01 Oct 1999

Stat of Bank of India, Kothapet Vs Kandula Satyanand and anothers

Andhra Pradesh High Court · (2000) 1 ALD 617 : (2000) 2 ALT 363

Banking Regulation Act, 1949 — Section 21
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High Courts01 Oct 1999

K. Vishnuvardhan Reddy Vs District Collector, Kurnool and another

Andhra Pradesh High Court · (2000) 1 ALD 187 : (1999) 6 ALT 217

Constitution of India, 1950 — Article 173, 226Representation of the People Act, 1951 — Section 47, 5
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High Courts01 Oct 1999

Khaja Moinuddin Khan and others Vs S.P. Ranga Rao and others

Andhra Pradesh High Court · AIR 2000 AP 344 : (2000) 2 ALD 461 : (2000) 2 ALT 596

Contract Act, 1872 — Section 23
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High Courts01 Oct 1999

Satyam Constructions Ltd. Vs Registrar (Judicial), High Court of A.P.

Andhra Pradesh High Court · (1999) 6 ALD 223 : (1999) 6 ALT 166

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Article 11Arbitration and Conciliation Act, 1996 — Section 11(6), 2(e), 9Constitution of India, 1950 — Article 136, 226
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High Courts01 Oct 1999Allowed

Kalyani Refineries Ltd. and Another Vs Banaras State Bank Ltd. and Another

Andhra Pradesh High Court · (1999) 2 ALD(Cri) 938 : (1999) 2 ALT(Cri) 450 : (2000) 1 CivCC 480 : (2001) 103 CompCas 782 : (2000) 1 RCR(Criminal) 578

Negotiable Instruments Act, 1881 (NI) — Section 138
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