COURT ARCHIVE

Andhra Pradesh High Court judgments

35,098 judgments · page 1,148 of 1,755

High Courts22 Jan 1999

Saleema Bee Vs Court of Judl. Magistrate of First Class at Peddapalli, Karimnagar District and another

Andhra Pradesh High Court · (1999) 2 ALD 106 : (1999) 1 ALT 789 : (1999) 1 APLJ 317 : (1999) 2 RCR(Civil) 253 : (1999) 2 RCR(Criminal) 297

Constitution of India, 1950 — Article 227Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2, 3(2)

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High Courts22 Jan 1999

A. Amarender Rao and others Vs A.P.S.E.B., Hyderabad and others

Andhra Pradesh High Court · AIR 1999 AP 144 : (1999) 1 ALD 638 : (1999) 1 ALT 746

Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 12, 5

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High Courts22 Jan 1999

D.V. Dattatreyulu Vs State

Andhra Pradesh High Court · (1999) 1 ALD 734 : (1999) 1 ALD(Cri) 600 : (1999) 1 ALT(Cri) 680

Penal Code, 1860 (IPC) — Section 405, 409, 477Prevention of Corruption Act, 1988 — Section 13(1)

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High Courts22 Jan 1999

Duvvu Tata Rao and others Vs Special Court under A.P. Land Grabbing (Prohibition) Act, Hyd. and another

Andhra Pradesh High Court · AIR 1999 AP 181 : (1999) 2 ALD 92 : (1999) 2 ALT 23 : (1999) 1 APLJ 112

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 7(5)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 2

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High Courts22 Jan 1999

APSRTC, Musheerabad, Hyderabad Vs State Transport Appellate Tribunal, Hyderabad and others

Andhra Pradesh High Court · (1999) 2 ALD 60 : (1999) 2 ALT 42

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 258, 282(2), 58(2)Constitution of India, 1950 — Article 19(2), 226, 227, 26Motor Vehicles (Amendment) Act, 1994 — Section 2(38), 47, 67, 68(3), 98

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High Courts22 Jan 1999Dismissed

Land Acquisition Officer Vs Gaddam Limbareddy and Others

Andhra Pradesh High Court · (1999) 2 ALT 294

Land Acquisition Act, 1894 — Section 18, 28A, 4(1)

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High Courts21 Jan 1999

Dr. T. Rajeswari Vs Vice-Chancellor-cum-Chairman, Sree Venkateswara University, Selection Committee, Tirupathi and others

Andhra Pradesh High Court · (1999) 2 ALD 69 : (1999) 2 ALT 33 : (1999) 1 APLJ 214

Constitution of India, 1950 — Article 15(4), 16(4), 335, 341, 60

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High Courts21 Jan 1999

Dr. K.T. Sampath Kumar Vs State of Andhra Pradesh

Andhra Pradesh High Court · (1999) 1 ALD 654 : (1999) 1 ALD(Cri) 606 : (1999) 1 ALT 722 : (1999) CriLJ 1475

Criminal Procedure Code, 1973 (CrPC) — Section 145, 195(1)Penal Code, 1860 (IPC) — Section 182

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High Courts21 Jan 1999

Executive Officer, Gram Panchayat, T. Kothapalli and Another Vs Dadda Satvavath and Others

Andhra Pradesh High Court · (1999) 1 ALD 701 : (1999) 1 ALD(Cri) 614 : (1999) 1 ALT 607 : (1999) 2 CivCC 187 : (1999) CriLJ 1424

Criminal Procedure Code, 1973 (CrPC) — Section 133, 135, 136

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High Courts19 Jan 1999

Commissioner of Gift Tax Vs Mohammed Khan

Andhra Pradesh High Court · (1999) 238 ITR 115

Gift Tax Act, 1958 — Section 5, 5(3)

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High Courts19 Jan 1999

Commissioner of Gift-Tax, Central Karnataka, Bangalore Vs Mohammed Khan

Andhra Pradesh High Court · (1999) 2 ALD 170 : (1999) 2 ALT 103 : (2000) 162 CTR 168

Gift Tax Act, 1958 — Section 5(3)

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High Courts19 Jan 1999

Chundru Sri Hari Rao Vs Vijaya Engine Valves, Kakinada and another

Andhra Pradesh High Court · (1999) 2 ALD 89

Companies Act, 1956 — Section 143, 162, 622, 630

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High Courts19 Jan 1999

Chandru Sri Hari Rao Vs Vijaya Engine Valves and Another IDL Chemicals Ltd. Vs M. Varadarajan and Another

Andhra Pradesh High Court · (1999) 1 ALT 772 : (2000) 37 CLA 57 : (2000) 100 CompCas 750

Companies Act, 1956 — Section 630

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High Courts19 Jan 1999

City Dry Fish Company, Vijayawada Vs Commissioner of Income Tax, Visakhapatnam, A.P.

Andhra Pradesh High Court · (1999) 6 ALD 104 : (1999) 2 ALD 104 : (1999) 2 AnWR 32 : (1999) 1 APLJ 241 : (1999) 157 CTR 363 : (1999) 238 ITR 63

Income Tax Act, 1961 — Section 132, 256(2)

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High Courts19 Jan 1999Dismissed

India Steamship Co. Ltd. Vs Hindustan Shipyard Ltd.

Andhra Pradesh High Court · (1999) 2 ALT 165

Contract Act, 1872 — Section 73

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High Courts19 Jan 1999

Udugula Yadagiri Vs State of A.P.

Andhra Pradesh High Court · (1999) 1 ALD 674 : (1999) 1 ALD(Cri) 625 : (1999) 1 ALT 567 : (1999) CriLJ 3532

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8

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High Courts19 Jan 1999

Hasmukh Champaklal Mehta Vs Addl. Chief Judge, City Civil Court, Hyderabad and another

Andhra Pradesh High Court · AIR 1999 AP 100 : (1999) 1 ALD 650 : (1999) 1 ALT 699 : (1999) 1 APLJ 179

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Article 1, 11, 6Constitution of India, 1950 — Article 14, 39A

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High Courts18 Jan 1999

Mahanti Pentayya Vs Kella Sanyasappalanaidu and others

Andhra Pradesh High Court · (1999) 6 ALD 97

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 9, Order 9 Rule 7, 11, 151

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High Courts18 Jan 1999Dismissed

Kamarapu Veera Laxmi and Others Vs Vemula Krishna Murthy

Andhra Pradesh High Court · (1999) 01 AP CK 0037

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 32(1)Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 6

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High Courts18 Jan 1999

Neerukathu Ankamma (died) by his LRs. Vs Yadagimathum Nagaraju

Andhra Pradesh High Court · (1999) 2 ALD 544 : (1999) 2 ALT 667 : (1999) 1 APLJ 334

Hindu Succession Act, 1956 — Section 14(1)(2)

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