High Courts19 Aug 1999
G. Giri Raju Govada Vs Union of India and others
Andhra Pradesh High Court · (2000) 1 ALD 256 : (1999) 6 ALT 511
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,204 judgments · page 1,121 of 1,761
High Courts19 Aug 1999
ITW Signode India Limited Vs P. Sitaramaraju
Andhra Pradesh High Court · (2000) 2 ACC 469 : (2001) ACJ 91 : (1999) 5 ALD 628 : (1999) 5 ALT 646
Employees Life Insurance (Amendment) Act, 1966 — Section 51Workmens Compensation Act, 1923 — Section 2(8), 3
High Courts19 Aug 1999
Deverneni Linga Rao Vs Sub-Registrar, Peddapalli, Karimnagar Dist.
Andhra Pradesh High Court · (1999) 6 ALD 144 : (1999) 6 ALT 599 : (2000) 1 CivCC 255 : (2000) 1 RCR(Civil) 746
Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 71
High Courts19 Aug 1999Dismissed
P.A.V. Krishna Jeiar Vs State of Andhra Pradesh, Education and Others
Andhra Pradesh High Court · (1999) 5 ALT 617
High Courts19 Aug 1999
V. Sudheer Reddy Vs State of Andhra Pradesh and others
Andhra Pradesh High Court · (1999) 5 ALD 761 : (1999) 2 ALT(Cri) 414 : (2000) 99 CompCas 107
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts19 Aug 1999
United India Insurance Co., Ltd. Vs Adepu Venkateswarlu and another
Andhra Pradesh High Court · (2001) ACJ 1488 : (1999) 6 ALD 377 : (2000) 1 AnWR 349
Insurance Act, 1938 — Section 64Motor Vehicles Act, 1988 — Section 147(5), 148(1)
High Courts19 Aug 1999
SMT. G. ANITA Vs COMMISSIONER OF Income Tax
Andhra Pradesh High Court · (1999) 107 TAXMAN 99
Income Tax Act, 1961 — Section 256
High Courts18 Aug 1999
B. Ramalakshma Reddy and others Vs Government of Andhra Pradesh and others
Andhra Pradesh High Court · (1999) 6 ALD 782
Constitution of India, 1950 — Article 226
High Courts18 Aug 1999Dismissed
Madavi Raju Vs Election Commission of India and Another
Andhra Pradesh High Court · (1999) 5 ALT 510
Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 10A
High Courts18 Aug 1999
General Manager, South Central Railway, Secunderabad Vs K. Narayana Rao
Andhra Pradesh High Court · (2000) 2 ACC 41 : AIR 2000 AP 53 : (1999) 6 ALD 591 : (2000) 1 ALT 645
Evidence Act, 1872 — Section 123, 124Railway Claims Tribunal Act, 1987 — Section 18Railways Act, 1989 — Section 123, 124
High Courts18 Aug 1999Dismissed
S. Ajay Kumar Vs S. Krishna Veni
Andhra Pradesh High Court · (2000) 2 DMC 598
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Family Courts Act, 1984 — Section 19(5)
High Courts17 Aug 1999Allowed
Kodali Siva Kumar and Others Vs Navatha Agro Products (P) Ltd.
Andhra Pradesh High Court · (2000) 1 CompLJ 381
Companies Act, 1956 — Section 433
High Courts17 Aug 1999Dismissed
Ch. Bheemaiah and Another Vs Divisional Manager, A.P.S.R.T.C and Others
Andhra Pradesh High Court · (1999) 6 ALT 339
High Courts17 Aug 1999
General Manager, Singareni Collieries Company Limited Vs Industrial Tribunal Hyderabad and another
Andhra Pradesh High Court · (1999) 5 ALD 416 : (1999) 5 ALT 326
Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 18, 19, 19(3), 19(6), 2(s)
High Courts17 Aug 1999
Suram Indira Devi Vs Suram Bhoodevi and others
Andhra Pradesh High Court · (1999) 6 ALD 177 : (1999) 5 ALT 745 : (2000) 1 RCR(Civil) 640
Criminal Procedure Code, 1973 (CrPC) — Section 562Penal Code, 1860 (IPC) — Section 379
High Courts17 Aug 1999
Shaik Ghouse Mohideen Vs Punagani Erikalamma alias Settamma and others
Andhra Pradesh High Court · (1999) 5 ALD 604 : (1999) 5 ALT 572 : (1999) 3 CivCC 643
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts17 Aug 1999
Eradala Tayaramma and another Vs Eradala Ramakrishnayya and others
Andhra Pradesh High Court · (1999) 5 ALD 540 : (1999) 3 AnWR 102
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 1A, Order 44 Rule 1, 11
High Courts17 Aug 1999
N.V.S. Chalapathi Rao Vs Punjab National Bank, Government of India and others
Andhra Pradesh High Court · (1999) 5 ALD 250 : (1999) 5 ALT 99
High Courts17 Aug 1999
Gavi Matt Samsthanam Vs Danda Narayana Swamy and others
Andhra Pradesh High Court · (1999) 5 ALD 596 : (1999) 6 ALT 800
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 9, 151
High Courts17 Aug 1999
Vellalacheruvu Fishermen Cooperative Society, Prakasam Dist. and another Vs L. Koti Reddy and another
Andhra Pradesh High Court · (1999) 5 ALD 657
Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 12, 3