High Courts24 Mar 1999
Janapareddy Venkateswara Rao Vs District Collector, Eluru and others
Andhra Pradesh High Court · (1999) 3 ALD 42 : (1999) 2 ALT 633
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1), 5
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,201 judgments · page 1,146 of 1,761
High Courts23 Mar 1999
Ch. Chinnaiah Vs Govt. of A.P., Dept. of Education, Hyderabad and others
Andhra Pradesh High Court · (1999) 3 ALD 39 : (1999) 3 ALT 221
Andhra Pradesh Colleges of Education (Regulation of Admissions to B.Ed. Course through Common Entrance Test) Rules, 1989 — Rule 3Constitution of India, 1950 — Article 14, 15(4), 16(4)
High Courts23 Mar 1999
Sri Santhi Ashramam, Sankanaram Vs State Transport Appellate Tribunal, A.P. and Others
Andhra Pradesh High Court · (1999) 4 ALD 56 : (1999) 2 ALT 685
Andhra Pradesh State Transport Appellate Tribunal Rules, 1989 — Rule 15Motor Vehicles Act, 1988 — Section 2(28)
High Courts23 Mar 1999
D.L. Prasuna Vs Andhra Pradesh State Coop. Bank Ltd., Hyderabad and others
Andhra Pradesh High Court · (1999) 3 ALD 346 : (1999) 3 ALT 203
High Courts23 Mar 1999
Anand Agros Limited Vs Commercial Tax Officer, Bhongir and others
Andhra Pradesh High Court · (1999) 5 ALD 85 : (1999) 3 ALT 231
Constitution of India, 1950 — Article 226
High Courts22 Mar 1999
Ramacharan Agarwal Vs Employees State Insurance Corportion, Hyderabad
Andhra Pradesh High Court · (1999) 2 ALD 578
Criminal Procedure Code, 1973 (CrPC) — Section 13, 14, 482(2), 484(2)Employees State Insurance Act, 1948 — Section 74, 84, 85, 86
High Courts22 Mar 1999
Nature Park Walkers Association, Hyderabad and another Vs State of A.P., Hyderabad and others
Andhra Pradesh High Court · (1999) 2 ALD 624 : (1999) 2 ALT 604
Constitution of India, 1950 — Article 14, 21, 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 19, 26, 27, 28, 30Wild Life (Protection) Act, 1972 — Section 28(2), 35, 6
High Courts22 Mar 1999Allowed
C. Narsimha Reddy Vs Govt. of A.P. and Another
Andhra Pradesh High Court · (1999) 3 ALT 568
High Courts22 Mar 1999
Abdul Sattar and another Vs District Collector, Nizamabad and another
Andhra Pradesh High Court · (1999) 5 ALD 82 : (1999) 3 ALT 227
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 13, 4(1)
High Courts19 Mar 1999
Gatti Umamaheswara Rao Vs Jarajana Simhachalam and others
Andhra Pradesh High Court · (1999) 3 ALD 112 : (1999) 3 ALT 134 : (1999) 1 APLJ 390
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 9
High Courts18 Mar 1999Dismissed
Chandra Mouli Reddy Vs Member-Secretary, APSEB
Andhra Pradesh High Court · (2000) 1 LLJ 1175 : (1999) 2 LLJ 1350
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts17 Mar 1999
V.S. Narayana Vs Brooke Bond India Limited, Bangalore
Andhra Pradesh High Court · (1999) 3 ALD 47 : (1999) 2 ALT 528
Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts16 Mar 1999
Director of Settlements, Govt. of A.P., Hyderabad Vs V.V.V.R.K. Yachendra
Andhra Pradesh High Court · (1999) 3 ALD 50 : (1999) 2 ALT 601 : (1999) 1 APLJ 366
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 39(1)
High Courts16 Mar 1999
Annapureddy Chinna Venkatamma Vs Annapureddy Krishna Reddy and others
Andhra Pradesh High Court · (1999) 3 ALD 276 : (1999) 3 ALT 299 : (1999) 1 APLJ 1
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts15 Mar 1999
Inder Singh Vs Syed Hussain and Another
Andhra Pradesh High Court · (1999) 2 ALD 596 : (1999) 2 ALT 486 : (1999) 1 APLJ 342
Motor Vehicles Act, 1939 — Section 110
High Courts15 Mar 1999
Grag Martin Distillery Private Ltd. Tilamol Vs State of A.P. and Others
Andhra Pradesh High Court · (1999) 2 ALD 631 : (1999) 2 ALT 704
Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 12Andhra Pradesh (Regulation of Wholesale Trade and Distribution of Indian Liquor, Foreign Liquor, Wine and Beer) Act, 1993 — Section 12, 6, 7Andhra Pradesh Distillery Rules, 1970 — Rule 11, 2, 3, 4, 5
High Courts15 Mar 1999
Gaddam Vijaya Bhskara Reddy and others Vs State of A.P.
Andhra Pradesh High Court · (1999) 2 ALD 574 : (1999) 1 ALT(Cri) 490 : (1999) CriLJ 2715
Criminal Procedure Code, 1973 (CrPC) — Section 156Evidence Act, 1872 — Section 3, 5, 9Penal Code, 1860 (IPC) — Section 148, 149, 302, 427
High Courts15 Mar 1999
Ch. Kankaiah Vs Regional Transport Officer, Warangal
Andhra Pradesh High Court · (1999) 3 ALD 733 : (1999) 4 ALT 90
Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 185(1)Andhra Pradesh Motor Vehicles Taxation Rules, 1963 — Rule 12
High Courts15 Mar 1999
Ambica Chemicals Products, Eluru Vs Commercial Tax Officer, Eluru and another
Andhra Pradesh High Court · (1999) 2 ALD 651 : (1999) 2 ALT 688
Andhra Pradesh General Sales Tax Act, 1957 — Section 33Constitution of India, 1950 — Article 226
High Courts15 Mar 1999
M.V. Chalapathi and another Vs Managing Director, APSRTC, Musheerabad, Hyderabad and others
Andhra Pradesh High Court · (1999) 3 ALD 644 : (1999) 3 ALD 296 : (1999) 4 ALT 763