High Courts20 Sept 1999Allowed
K. Subba Rao Vs A.P.S.R.T.C. and Others
Andhra Pradesh High Court · (1999) 5 ALT 570
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 1,116 of 1,762
High Courts20 Sept 1999
Kovvuru and Company Vs Superintending Engineer, Nandyal and another
Andhra Pradesh High Court · (2000) 3 ALD 112 : (1999) 5 ALT 787
High Courts20 Sept 1999
Mundru Venkateswarlu Vs United India Insurance Company Ltd., Ongole and another
Andhra Pradesh High Court · (2001) ACJ 229 : (1999) 6 ALD 516 : (1999) 6 ALT 705
Motor Vehicles Act, 1988 — Section 147
High Courts20 Sept 1999
Alla Sambi Reddy Vs Sri Seetharamachandraswamy Vari Devasthanam and Others
Andhra Pradesh High Court · (2000) 1 ALT 777
High Courts17 Sept 1999Dismissed
Nemath Khatoon Vs Convenor, EDCET-99
Andhra Pradesh High Court · (1999) 6 ALT 662
High Courts17 Sept 1999
T.S Prakash Rao Vs Visakapatnam Port Trust
Andhra Pradesh High Court · (1999) 6 ALD 337 : (1999) 5 ALT 657 : (2000) 1 LLJ 148
Central Civil Services (Pension) Rules, 1972 — Rule 9Major Port Trusts (Adoptation of Rules) Regulations, 1964 — Regulation 11, 2, 20, 4, 6Major Port Trusts Act, 1963 — Section 123, 126, 134, 28, 3
High Courts17 Sept 1999
K. Pratapa Reddy and others Vs Chief Election Commissioner, New Delhi and others
Andhra Pradesh High Court · (2000) 3 ALD 111 : (1999) 5 ALT 624
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 171Representation of the People Act, 1951 — Section 135
High Courts17 Sept 1999
D. Chandramowleshwara Reddy Vs District Collector, Chuddapah and others
Andhra Pradesh High Court · (2000) 1 ALD 351 : (1999) 5 ALT 472
Andhra Pradesh Fanners Management of Irrigation Systems Rules, 1997 — Rule 8Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997 — Section 10, 21
High Courts17 Sept 1999
G. Meena Vs Controller of Examinations, Osmania University, Hyd. and another
Andhra Pradesh High Court · (2000) 1 ALD 198 : (1996) 6 ALT 337
High Courts17 Sept 1999
Indian National Congress Party, Hyd. Vs Central Election Commission and others
Andhra Pradesh High Court · (2000) 1 ALD 262 : (1999) 5 ALT 595
Constitution of India, 1950 — Article 21, 226, 325, 326, 329Representation of the People Act, 1951 — Section 28
High Courts16 Sept 1999Dismissed
Khairunisa Rehama and Another Vs Dr. Dastagir Ahmed and Another
Andhra Pradesh High Court · (1999) 6 ALT 243 : (2000) 1 CivCC 241
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, 151
High Courts16 Sept 1999Dismissed
Namburi Appala Raju and Another Vs State Bank of India
Andhra Pradesh High Court · (2000) 2 ALT 156 : (2000) 3 RCR(Civil) 59
High Courts16 Sept 1999
Bodapati Kanaka Ratnabai and others Vs General Manager, APSRTC, Hyderabad and others
Andhra Pradesh High Court · (2000) 2 ACC 687 : (2000) 1 ALD 649 : (2000) 2 ALT 56
Motor Vehicles Act, 1939 — Section 110, 2(19), 42
High Courts16 Sept 1999
Sri Panduranga Traders and others Vs State Bank of India, Vatluru Branch, W.G. Dist.
Andhra Pradesh High Court · (2000) 3 ALD 134 : (2000) 2 ALT 511
Banking Regulation Act, 1949 — Section 21Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11Constitution of India, 1950 — Article 14
High Courts15 Sept 1999
S. Srivalli and Others Vs Secretary, Board of Intermediate Education and Others
Andhra Pradesh High Court · (1999) 6 ALT 785
Constitution of India, 1950 — Article 14
High Courts15 Sept 1999
Union of India Vs APSRTC and others
Andhra Pradesh High Court · (2000) 3 ALD 630 : (2000) 1 ALT 466
Constitution of India, 1950 — Article 14Transfer of Property Act, 1882 — Section 105
High Courts15 Sept 1999
A.P. Dalit Maha Sabha Vs Government of A.P. and others
Andhra Pradesh High Court · AIR 1999 AP 452 : (1999) 6 ALD 63 : (1999) 6 ALT 21
Constitution of India, 1950 — Article 143, 226, 41Income Tax Act, 1961 — Section 80
High Courts15 Sept 1999
Gaddam Rajaiah Vs M.R.O. and Mandal Executive Magistrate and Others
Andhra Pradesh High Court · (1999) 2 ALD(Cri) 933 : (2000) 1 ALT(Cri) 431 : (2000) CriLJ 1057
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 482
High Courts15 Sept 1999
Islamia Girls Junior College Vs State of Andhra Pradesh and another
Andhra Pradesh High Court · (2000) 1 ALD 175
Andhra Pradesh Educational Institutions (Establishment, Regulation, Administration and Control of Institutions of Higher Education) Rules, 1987 — Rule 9Andhra Pradesh Intermediate Education Act, 1971 — Section 2(3), 3, 7(2)
High Courts15 Sept 1999
Choppadandi Narsubai Vs Chief Secretary Government, General Administration (SC.A) Department, Hyd. and others
Andhra Pradesh High Court · (2000) 4 ALD 350 : (2000) 1 AnWR 34
Constitution of India, 1950 — Article 226