High Courts28 Jul 1999Allowed
Mabeeba Begum and Others Vs Gulam Rasool and Others
Andhra Pradesh High Court · (1999) 4 ALT 496 : (1999) 2 APLJ 119
Limitation Act, 1963 — Article 59Specific Relief Act, 1963 — Section 31
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,201 judgments · page 1,127 of 1,761
High Courts28 Jul 1999
P. Sudershan Vs Commissioner of Police and Others
Andhra Pradesh High Court · (1999) 6 ALT 378
Constitution of India, 1950 — Article 226
High Courts28 Jul 1999
Sanjeevi Mechanical Works Pvt. Ltd. Vs Bhagyanagar Ploymers Pvt. Ltd.
Andhra Pradesh High Court · (1999) 5 ALD 351 : (1999) 5 ALT 649
High Courts28 Jul 1999
M. Jayanand Vs Board of Directors, A.P. Civil Supplies Corpn., Hyd. and others
Andhra Pradesh High Court · (1999) 4 ALD 402 : (1999) 4 ALT 551
Andhra Pradesh State Civil Supplies Corporation Limited Employees Recruitment and Service Regulations — Rule 34, 6
High Courts28 Jul 1999
M. Narayana Vs Industrial Tribunal-cum-Labour Court, Anantapur and another
Andhra Pradesh High Court · (1999) 5 ALD 574
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11
High Courts28 Jul 1999
Habeeba Begum and another Vs Gulam Rasool and others
Andhra Pradesh High Court · (1999) 6 ALD 20 : (1999) 4 CivCC 86
Andhra Pradesh Vacant Lands in Urban Areas (Probibition of Alienation) Act, 1972 — Section 7(2)Evidence Act, 1872 — Section 115, 18Limitation Act, 1963 — Article 59
High Courts28 Jul 1999
N. Nageswara Rao Vs Central Bank of India, Hyderabad
Andhra Pradesh High Court · (1999) 5 ALD 553 : (1999) 5 ALT 31
Constitution of India, 1950 — Article 14, 16
High Courts28 Jul 1999
Vanga Surya Rao and others Vs Guttula Gopalakrishna
Andhra Pradesh High Court · (1999) 6 ALD 611 : (1999) 4 ALT 480 : (1999) 4 CivCC 15
Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts27 Jul 1999
Ch. Chinnaiah Vs Government of Andhra Pradesh and others
Andhra Pradesh High Court · AIR 1999 AP 255 : (1999) 5 ALD 496
Andhra Pradesh Colleges of Education (Regulation of Admissions to B.Ed. Course through Common Entrance Test) Rules, 1989 — Rule 10(3)Constitution of India, 1950 — Article 14, 15, 15(4), 16, 16(4)
High Courts27 Jul 1999
K. Sreenivasachari Vs Custodian of Evacuee Property and Secy. to Commissioner, Survey, Settlements and Land Records, Hyd. and others
Andhra Pradesh High Court · (1999) 5 ALD 206
Administration of Evacuee Property Act, 1950 — Section 10, 12, 4, 7, 8Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts27 Jul 1999
Dr. Y. Narasimhulu Vs N.T.R. University of Health Sciences and others
Andhra Pradesh High Court · AIR 2000 AP 4 : (1999) 5 ALD 178 : (1999) 3 AnWR 92
Constitution of India, 1950 — Article 226
High Courts27 Jul 1999
T. Jayakumar and others Vs Government of India, New Delhi and others
Andhra Pradesh High Court · (1999) 5 ALD 567 : (1999) 5 ALT 517
High Courts27 Jul 1999
Madugula Nageswara Rao and others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (1999) 5 ALD 276 : (1999) 2 ALD(Cri) 376 : (1999) 2 ALT(Cri) 233 : (2000) CriLJ 1033
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts27 Jul 1999Allowed
M. Nityananda Rao and Another Vs Managing Director, Andhra Pradesh State Road Trans. Corporation
Andhra Pradesh High Court · (2000) ACJ 1243
High Courts27 Jul 1999Allowed
M. Nityananda Rao and Another Vs Managing Director, APSRTC
Andhra Pradesh High Court · (2000) 2 ACC 234 : (2000) 1 ALT 762
Motor Vehicles Act, 1988 — Section 166
High Courts27 Jul 1999
Vallabhaneni Yedukondalu alias Karunakara Rao Vs Vallabhaneni Nageswaramma @ Karuna Kumari and others
Andhra Pradesh High Court · (1999) 5 ALD 298 : (1999) 2 ALD(Cri) 426 : (1999) 2 ALT(Cri) 339 : (2000) CriLJ 333 : (2000) 2 DMC 90 : (2000) 2 RCR(Criminal) 826
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 13(1), 24
High Courts27 Jul 1999
Kondur Raj Kumar Vs B. Sekhar
Andhra Pradesh High Court · (1999) 4 ALD 461 : (1999) 4 ALT 335 : (1999) 2 APLJ 178
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 11(1), 11(3), 11(4), 22Civil Procedure Code, 1908 (CPC) — Section 148Constitution of India, 1950 — Article 227
High Courts27 Jul 1999
St. Mary''s Educational Society, Giddalur, Prakasam Dist. Vs Government of A.P. and another
Andhra Pradesh High Court · (1999) 5 ALD 355 : (1999) 2 AnWR 210 : (2000) 3 APLJ 476
Andhra Pradesh Education Act, 1982 — Section 20, 20(3)Constitution of India, 1950 — Article 246(2), 246(3)National Council for Teacher Education Act, 1993 — Section 14, 14(1), 14(3)(a), 18, 2
High Courts27 Jul 1999
COMMISSIONER OF INCOME TAX Vs SRI KRISHNA OIL COMPLEX LTD.
Andhra Pradesh High Court · (2000) 107 TAXMAN 100
Income Tax Act, 1961 — Section 115A, 139, 142, 143, 148
High Courts27 Jul 1999
K.N.V. Sri Rama Rao Vs Government of Andhra Pradesh and others
Andhra Pradesh High Court · (1999) 5 ALD 521 : (1999) 5 ALT 691
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21