High Courts05 Aug 1999
V. Jyothiramay Vs Secretary, Board of Intermediate, Hyd. and another
Andhra Pradesh High Court · (2000) 3 ALD 626 : (2000) 2 ALT 144
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,201 judgments · page 1,125 of 1,761
High Courts05 Aug 1999Allowed
Smithkline Beecham Consumer Healthcare Ltd. Vs Assistant Commissioner (CT) (Int.) and Others
Andhra Pradesh High Court · (1999) 08 AP CK 0081
Andhra Pradesh General Sales Tax Act, 1957 — Section 5A, 6A
High Courts05 Aug 1999Allowed
K. Digamber Vs Commercial Tax Officer and Another
Andhra Pradesh High Court · (2000) 118 STC 104
Andhra Pradesh General Sales Tax Act, 1957 — Section 17, 17B
High Courts05 Aug 1999
S.P.T.R.M. High School Vs Director of School Education and Others
Andhra Pradesh High Court · AIR 2000 AP 3
Andhra Pradesh Education Act, 1982 — Section 24
High Courts04 Aug 1999Dismissed
A. Ramanamma Vs M. Ramakrishnaiah and Others
Andhra Pradesh High Court · (1999) 5 ALT 529
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts04 Aug 1999
V. Satyanarayan Vs State of A.P.
Andhra Pradesh High Court · (1999) 5 ALD 272 : (2000) CriLJ 605
Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 438(1), 438(2), 482Electricity Act, 1910 — Section 39, 44
High Courts04 Aug 1999
B. Chennakrishna Reddy and others Vs Karnati Ramakrishnaiah
Andhra Pradesh High Court · (1999) 5 ALD 366 : (1999) 5 ALD 290 : (1999) 5 ALT 643
Andhra Pradesh (Andhra Area) Tenancy (Amendment) Act, 1974 — Section 12Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 15Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 39
High Courts04 Aug 1999
M.P. Obanna and others Vs K.B. Anjaneyulu and others
Andhra Pradesh High Court · (1999) 5 ALD 597 : (1999) 5 ALT 414 : (2000) 1 CivCC 473
Hindu Succession Act, 1956 — Section 15Hindu Womens Right to Property Act, 1937 — Section 3(3), 33
High Courts04 Aug 1999
Chamatla Narasimha @ Yadagiri Narasimha Vs State of Andhra Pradesh and another
Andhra Pradesh High Court · (1999) 5 ALD 294 : (1999) 2 ALD(Cri) 432 : (1999) 2 ALT(Cri) 258
Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 468, 468(2), 469Penal Code, 1860 (IPC) — Section 419, 420, 468
High Courts03 Aug 1999
Transport Corporation of India Vs G. Ramireddy and others
Andhra Pradesh High Court · (1999) 6 ALD 571 : (1999) 6 ALT 801
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9, 11, 141Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 195
High Courts03 Aug 1999
Padmavathi Constructions Vs Andhra Pradesh Industrial Infrastructure Corporation Ltd. and others
Andhra Pradesh High Court · (1999) 5 ALD 609
Arbitration Act, 1940 — Section 2, 30, 33, 42Arbitration and Conciliation Act, 1996 — Section 13Arbitration and Conciliation Ordinance, 1996 — Section 1(3), 11, 34, 42, 8
High Courts03 Aug 1999
P.C.G. Roy Vs National Commission for SC and ST, A.P. and others
Andhra Pradesh High Court · (2000) 3 ALD 32 : (2000) 2 ALT 348
High Courts03 Aug 1999
Mamidi Naga Damayanthi alias Jupudi Naga Damayanthi Vs Jupudi Padmavathi alias Mamidi Padmavathi and others
Andhra Pradesh High Court · (2000) 1 ALD 286
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 9 Rule 13
High Courts03 Aug 1999
V. Srirama Murthy Vs Government of Andhra Pradesh, General Administration Department, Hyderabad and others
Andhra Pradesh High Court · (1999) 5 ALD 7 : (1999) 4 ALT 399 : (1999) 2 APLJ 103
Constitution of India, 1950 — Article 226
High Courts03 Aug 1999
Dewan Bahadur Ramgopal Mills Ltd. Vs Appellate Authority for Industrial and Financial Reconstruction and others
Andhra Pradesh High Court · (1999) 5 ALD 21 : (1999) 4 ALT 412 : (1999) 98 CompCas 398
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18(3), 25
High Courts03 Aug 1999Allowed
K. Babu Rao and Others Vs State of A.P. and Others
Andhra Pradesh High Court · (1999) 4 ALT 656 : (1999) 2 APLJ 288
High Courts03 Aug 1999
Annavarapu Narayana and others Vs Dist. Manager, Food Corporation of India, Khammama and others
Andhra Pradesh High Court · (1999) 5 ALD 349 : (1999) 6 ALT 679 : (2000) 1 LLJ 670
Constitution of India, 1950 — Article 226
High Courts03 Aug 1999
Pressteels and Fabrications Pvt. Ltd. Vs Chief Engineer, Electricity (Projects), Hyd.
Andhra Pradesh High Court · (1999) 5 ALD 459 : (1999) 5 ALT 429
Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(6), 12(2), 5Limitation Act, 1963 — Article 137, 3
High Courts02 Aug 1999
M. Bikshapathi Vs Government of Andhra Pradesh and others
Andhra Pradesh High Court · (1999) 6 ALD 270 : (2002) 2 ALT 530 : (2003) 1 RCR(Civil) 212
Waqf Act, 1995 — Section 4, 6, 7, 83
High Courts02 Aug 1999
Ch. Mangayamma Vs Union of India and others
Andhra Pradesh High Court · (1999) 5 ALD 220 : (1999) 5 ALT 484 : (1999) 239 ITR 687
Constitution of India, 1950 — Article 14, 19(1)Income Tax Act, 1961 — Section 192, 206C, 234, 40A(3), 44ACIncome Tax Rules, 1962 — Rule 6DD