High Courts09 Aug 1999
D.V.K. Rao Vs Regional Manager, APSRTC and Others
Andhra Pradesh High Court · (1999) 5 ALT 616
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,201 judgments · page 1,124 of 1,761
High Courts06 Aug 1999
Crane Betel Nut Powder Works, Guntur Vs State of A.P. and another
Andhra Pradesh High Court · (1999) 6 ALD 30
Andhra Pradesh General Sales Tax Act, 1957 — Section 33, 9(1)Constitution of India, 1950 — Article 14, 226, 301, 304
High Courts06 Aug 1999
Commissioner for Survey, Settlements and Land Records Vs V. Appanacharyulu and Another
Andhra Pradesh High Court · (1999) 6 ALT 761
Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 14A, 3, 4, 7
High Courts06 Aug 1999
G. Seshaiah Vs Land Acquisition Officer and Revenue Divisional Officer, Adoni, Kurnool and another
Andhra Pradesh High Court · (1999) 5 ALD 488
Land Acquisition Act, 1894 — Section 10, 11, 12(2), 17(1), 17(4)
High Courts06 Aug 1999Dismissed
S. Narasimha Rao Vs A.P.S.R.T.C. and Others
Andhra Pradesh High Court · (2000) 1 ALT 749
High Courts06 Aug 1999
Mumtaz Khambati Vs Secunderabad Cantonment Board and others
Andhra Pradesh High Court · (1999) 5 ALD 369 : (1999) 5 ALT 264
Cantonments Land Administration Rules, 1937 — Rule 3, 6Constitution of India, 1950 — Article 21, 226Contonments Act, 1924 — Section 179, 180, 181, 181(1), 181(3)
High Courts06 Aug 1999
Maheshwari Engineers and Associates, Secunderabd Vs Union of India and others
Andhra Pradesh High Court · AIR 2000 AP 57 : (1999) 5 ALD 308
Arbitration and Conciliation Act, 1996 — Section 11Civil Procedure Code, 1908 (CPC) — Section 80
High Courts06 Aug 1999
Kamal Nagar Welfare Association and others Vs Government of A.P. and others
Andhra Pradesh High Court · AIR 2000 AP 132 : (2000) 3 ALD 261
Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 24Constitution of India, 1950 — Article 14, 21, 38, 39, 41
High Courts06 Aug 1999
Anakala Maddileti Vs Govt. A.P., Home Department, Hyderabad and others
Andhra Pradesh High Court · (1999) 5 ALD 258 : (1999) 2 ALD(Cri) 348 : (1999) 4 ALT 743 : (1999) CriLJ 4126
Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 2, 3(1), 3(2)Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 144, 147, 148, 149, 237
High Courts06 Aug 1999
Commissioner and Director of Agriculture, Government of A.P. Vs Tropical Agro Systems India Ltd., Vijayawada
Andhra Pradesh High Court · AIR 1999 AP 444 : (1999) 5 ALD 243 : (1999) 5 ALT 512
Insecticides Act, 1968 — Section 13, 14, 9Insecticides Rules, 1971 — Rule 10, 10(4A), 10(5)
High Courts06 Aug 1999Allowed
N. Narayana Reddy Vs Gadibavi Rama Subba Reddy and Others
Andhra Pradesh High Court · (2000) 1 ALT 69 : (2000) 1 CivCC 624
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2Evidence Act, 1872 — Section 43
High Courts06 Aug 1999
Yelisetti Sitayya and others Vs Superintending Engineer, PWD, R and B Circle, Kakinada and others
Andhra Pradesh High Court · (1999) 6 ALD 196
Arbitration Act, 1940 — Section 30
High Courts06 Aug 1999
K.S.S.N. Sarma Vs State Bank of India, Bombay and others
Andhra Pradesh High Court · (1999) 5 ALD 428 : (1999) 5 ALT 742 : (2000) 2 LLJ 482
High Courts06 Aug 1999
K.C. Reddy Vs Batcha Vasudevarao Naidu
Andhra Pradesh High Court · (1999) 5 ALD 45 : (1999) 5 ALT 574
Civil Procedure Code, 1908 (CPC) — Section 148
High Courts05 Aug 1999
B. Guramma and Another Vs Managing Director, APSRTC
Andhra Pradesh High Court · (2000) 2 ACC 496 : (2000) 1 ALT 641
Motor Vehicles Act, 1988 — Section 166
High Courts05 Aug 1999
B. Guramma and Another Vs Managing Director, Andhra Pradesh State Road Trans. Corporation
Andhra Pradesh High Court · (2000) ACJ 937
High Courts05 Aug 1999
Shadul Mohd. Vs Collector and District Magistrate, Medak District and another
Andhra Pradesh High Court · (1999) 5 ALD 194 : (1999) 5 ALT 111 : (1999) CriLJ 4215
Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1)(a), 3(2)(a), 6
High Courts05 Aug 1999
Agricultural Market Committee Vs Mandal Revenue Officer, Chittoor and another
Andhra Pradesh High Court · (1999) 6 ALD 344 : (1999) 6 ALT 49
Andhra Pradesh General Clauses Act, 1891 — Section 3(31)General Clauses Act, 1897 — Section 3Income Tax Act, 1961 — Section 10(20)
High Courts05 Aug 1999
Y. Ravindranath Varma Vs Managing Director, APSRTC, Hyd. and another
Andhra Pradesh High Court · (2000) 4 ALD 593 : (2000) 1 AnWR 56 : (2000) 86 FLR 920
Industrial Disputes Act, 1947 — Section 12(3)
High Courts05 Aug 1999
United India Insurance Co., Ltd., Madras and others Vs Sri Balaji Dental Laboratory
Andhra Pradesh High Court · (2000) 1 ALD 189 : (1999) 6 ALT 231 : (2001) 103 CompCas 58