COURT ARCHIVE

Andhra Pradesh High Court judgments

35,201 judgments · page 1,135 of 1,761

High Courts30 Jun 1999

Modugula Panduranga Vittal (died) and Another Vs Sri Venkataraya Chit Funds (P) Ltd. and others

Andhra Pradesh High Court · (1999) 4 ALD 382 : (1999) 4 ALT 350 : (1999) 2 APLJ 231

Civil Procedure Code, 1908 (CPC) — Section 115, 60(1)Constitution of India, 1950 — Article 12

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High Courts29 Jun 1999

Sub-Collector, L.A.O. Vs Koppisetti Appala Narasomma

Andhra Pradesh High Court · AIR 2000 AP 223 : (1999) 6 ALT 461

Civil Procedure Code, 1908 (CPC) — Section 11Land Acquisition Act, 1894 — Section 23

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High Courts29 Jun 1999

Pardha Saradhi Hotel Enterprises Ltd., Guntur Vs Commercial Tax Officer, Eluru and others

Andhra Pradesh High Court · (1999) 4 ALD 132 : (1999) 4 ALT 543

Andhra Pradesh General Sales Tax Act, 1957 — Section 5(2), 6Central Sales Tax Act, 1956 — Section 5(1), 5(3)Constitution of India, 1950 — Article 226, 286, 286(1)

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High Courts29 Jun 1999

Tota Tirupathaiah Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1999) 3 ALD 730 : (1999) 2 ALD(Cri) 16 : (1999) 2 ALT(Cri) 133

Penal Code, 1860 (IPC) — Section 376

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High Courts29 Jun 1999

Y.G. Krishna Vs Addl. Industrial Tribunal-cum-Addl. Labour Court, Hyderabad and others

Andhra Pradesh High Court · (1999) 4 ALD 323 : (1999) 4 ALT 414 : (2000) 1 LLJ 186

Industrial Disputes Act, 1947 — Section 10, 17

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High Courts29 Jun 1999

Sub-Collector, LAO, Vijayawada Vs Koppisetti Appala Narasamma

Andhra Pradesh High Court · (1999) 6 ALD 651

Land Acquisition Act, 1894 — Section 11, 18, 19, 20, 21

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High Courts29 Jun 1999

Chief Engineer, Electricity, APSEB, Hyderabad and others Vs Srinivasa Modern Rice Mill, Ramagiri Village, Nalgonda

Andhra Pradesh High Court · AIR 2000 AP 12 : (1999) 4 ALD 224 : (1999) 4 ALT 279

Constitution of India, 1950 — Article 226Electricity Act, 1910 — Section 26(6)

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High Courts29 Jun 1999

Fishermen Cooperative Society, Raidurg Vs Dist. Collector, R.R. Dist., Hyderabad and others

Andhra Pradesh High Court · AIR 2000 AP 99 : (1999) 4 ALD 122 : (1999) 2 APLJ 25

Constitution of India, 1950 — Article 14, 19(1), 21

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High Courts28 Jun 1999

Bhimeswara Swami Temple, Bheemavaram, W.G. Dist. Vs M. Chalapathi Rao and another

Andhra Pradesh High Court · (1999) 4 ALD 201

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 83(2)Constitution of India, 1950 — Article 226

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High Courts28 Jun 1999

Director General, Indian Council of Agricultural Research, New Delhi and others Vs A. Uma

Andhra Pradesh High Court · (1999) 4 ALD 209 : (1999) 4 ALT 489

Administrative Tribunals Act, 1985 — Section 14(2), 14(3), 28, 4, 5(6)Constitution of India, 1950 — Article 141, 32, 323

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High Courts28 Jun 1999

M.S. Rukmini Vs District Collector (PTs), Chittor

Andhra Pradesh High Court · (1999) 4 ALD 99 : (1999) 4 ALT 80 : (1999) 2 APLJ 16

Andhra Pradesh Panchayat Raj Act, 1944 — Section 249(1)

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High Courts28 Jun 1999Dismissed

Sri Bhimeswara Swami Temple Vs M. Chalapathi Rao and Another

Andhra Pradesh High Court · (1999) 4 ALT 391

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 83(2)Constitution of India, 1950 — Article 226

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High Courts25 Jun 1999

Sweety Builders Pvt. Ltd. Vs Municipal Corporation of Hyderabad and Others

Andhra Pradesh High Court · AIR 1999 AP 436 : (1999) 4 ALD 3 : (1999) 4 ALT 115

Hyderabad Municipal Corporation Act, 1955 — Section 428, 433

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High Courts25 Jun 1999

Pantyala Eswara Babu Vs State

Andhra Pradesh High Court · (1999) 3 ALD 675 : (1999) 2 ALD(Cri) 13 : (1999) 2 ALT(Cri) 162

Criminal Procedure Code, 1973 (CrPC) — Section 437, 482

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High Courts25 Jun 1999Allowed

A. Suryanarayana Rao Vs C. Radhakrishnaiah

Andhra Pradesh High Court · (1999) 4 ALT 684 : (1999) 2 APLJ 314

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2)

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High Courts25 Jun 1999

Fishermen Co-operative Society Ltd., Kothapeta Vs District Collector, East Godavari and others

Andhra Pradesh High Court · (1999) 4 ALD 270

Andhra Pradesh Gram Panchayats Act, 1964 — Section 217, 65(1), 85(2)Andhra Pradesh Gram Panchayats Rules, 1964 — Rule 1, 2, 3(1), 4, 5Andhra Pradesh Panchayat Raj Act, 1994 — Section 81

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High Courts25 Jun 1999

Mohammed Ibrahim Vs Deputy Commissioner of Police, Administration-cum-Estate Officer, Hyderabad

Andhra Pradesh High Court · (1999) 4 ALD 103 : (1999) 2 APLJ 18

Andhra Pradesh Public Premises (Eviction of Un-Authorised Occupants) Act, 1968 — Section 4Transfer of Property Act, 1882 — Section 106

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High Courts25 Jun 1999

Madan Gopal Badari Narayana Firm Vs Addl. Commissioner of Civil Supplies and Ex-Officio Secretary to Govt. Food and Agriculture, Hyd. and others

Andhra Pradesh High Court · (1999) 4 ALD 221 : (1999) 2 AnWR 126

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 6(A), 6(C)

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High Courts25 Jun 1999

Jainco Package Industries Vs Commercial of Industries, A.P., Hyderabad and others

Andhra Pradesh High Court · (1999) 3 ALD 724 : (1999) 4 ALT 45

Constitution of India, 1950 — Article 226

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High Courts25 Jun 1999

Nimmagadda Sambasiva Rao Vs State of A.P., Land Reforms, Guntur

Andhra Pradesh High Court · (1999) 4 ALD 321 : (1999) 4 ALT 353 : (1999) 2 APLJ 86

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 21Hindu Succession (Andhra Pradesh Amendment) Act, 1986 — Section 6Hindu Succession Act, 1956 — Section 29

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