High Courts17 Jul 1998
Govt. of A.P. and another Vs Mohd. Moinuddin Hussan and others
Andhra Pradesh High Court · (1998) 5 ALD 73 : (1998) 4 ALT 554
Constitution of India, 1950 — Article 142Land Acquisition Act, 1894 — Section 11, 4(1), 6, 9, 9(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,098 judgments · page 1,174 of 1,755
High Courts17 Jul 1998
Director General of Mines Safety, Dhanbad and another Vs Mosali Ashok Chander Reddy and another
Andhra Pradesh High Court · (1998) 5 ALD 49 : (1998) 4 ALT 672
Coal Mines Regulations, 1957 — Regulation 11(16)Constitution of India, 1950 — Article 226
High Courts17 Jul 1998
K. Ramulu and another Vs K. Narsimulu and another
Andhra Pradesh High Court · AIR 1999 AP 83 : (1999) 1 ALD 99 : (1999) 1 ALT 569
Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 17(1), 49Stamp Act, 1899 — Section 35
High Courts17 Jul 1998
Shri Vishnu Spinners, Tamilnadu Vs Sri Bhagyalakshmi Commercial Corporation and another
Andhra Pradesh High Court · (1998) 5 ALD 274 : (1998) 2 ALD(Cri) 383 : (1999) 1 ALT(Cri) 187 : (1998) 3 APLJ 92 : (1999) 2 CivCC 246 : (1999) CriLJ 1221 : (1999) 2 RCR(Criminal) 192
Criminal Procedure Code, 1973 (CrPC) — Section 470, 472, 473Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
High Courts16 Jul 1998
Sandamma and others Vs State of A.P. and others
Andhra Pradesh High Court · (1998) 5 ALD 518
Urban Land (Ceiling and Regulation) Act, 1976 — Section 6(1), 8(1), 8(3), 9
High Courts16 Jul 1998
B.H. Nagarathana (Smt.) and Others Vs Kanataka State Road Transport Corporation
Andhra Pradesh High Court · (1999) 1 ACC 633 : (1999) ACJ 1472 : (1998) 5 ALD 104 : (1998) 4 ALT 669
Motor Vehicles Act, 1988 — Section 173(2), 2
High Courts16 Jul 1998
Prakash Road Lines (P) Ltd. and Another Vs H.M.T. Bearing Limited, Hyderabad
Andhra Pradesh High Court · (2001) ACJ 40 : AIR 1999 AP 106 : (1998) 5 ALD 198 : (1998) 5 ALT 378 : (1998) 3 APLJ 124
Carriers Act, 1865 — Section 2, 9Civil Procedure Code, 1908 (CPC) — Section 20
High Courts15 Jul 1998
Tanseem Fatima Vs Joint Commissioner of Police, Crimes and SIT, Hyderabad and others
Andhra Pradesh High Court · (1998) 5 ALD 536
Arms Act, 1959 — Section 25(1)Constitution of India, 1950 — Article 226Explosive Substances Act, 1908 — Section 3
High Courts15 Jul 1998
A. Kodandam Vs Principal, Kamala Nehru Polytechnic for Women, Hyd. and Others
Andhra Pradesh High Court · (1998) 6 ALD 173
Andhra Pradesh Technical Education Subordinate Service Rules — Rule 1Constitution of India, 1950 — Article 309
High Courts15 Jul 1998
K. Vidyasagar Vs Assistant Commissioner of Prohibition and Excise, Rangareddy District and another
Andhra Pradesh High Court · (1998) 4 ALD 508 : (1998) 4 ALT 463
Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 29Andhra Pradesh Excise (Lease of Right to Sell Indian Liquor and Foreign Liquor in Retail) Rules, 1993 — Rule 6, 6(1)Constitution of India, 1950 — Article 226
High Courts14 Jul 1998
Krovidi Kameswaramma and others Vs Kudapa Balaramayya and another
Andhra Pradesh High Court · (1998) 5 ALD 68 : (1998) 5 ALT 69 : (1998) 3 APLJ 59 : (1999) 3 RCR(Rent) 205
Specific Relief Act, 1963 — Section 20
High Courts14 Jul 1998
M. Sireesha (Smt.) and others Vs Commissioner, Kendriya Vidalaya Sangathan, New Delhi and Others
Andhra Pradesh High Court · (1998) 5 ALD 378
Constitution of India, 1950 — Article 14, 16
High Courts14 Jul 1998
Commissioner of Labour, Govt. of A.P. and others Vs Andhra National Textiles Workers Union and others
Andhra Pradesh High Court · (1998) 5 ALD 88 : (1998) 4 ALT 664 : (1999) 1 AnWR 243
High Courts13 Jul 1998
Desetti Eswari Vs A.P. State Road Transport Corporation, Musheerabad, Hyderabad and others
Andhra Pradesh High Court · (1998) 5 ALD 489
High Courts13 Jul 1998
Anil Kumar Vs Turaka Kondala Rao and another
Andhra Pradesh High Court · (1998) 5 ALD 44 : (1998) 2 ALD(Cri) 625 : (1999) 1 ALT(Cri) 44 : (1998) CriLJ 4279 : (1999) 2 DMC 683 : (1999) 2 RCR(Criminal) 338
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts13 Jul 1998
K. Rajasekhara Reddy Vs State of A.P.
Andhra Pradesh High Court · (1998) 4 ALD 677 : (1998) 2 ALD(Cri) 191 : (1998) 2 ALT(Cri) 547 : (1998) 2 APLJ 462 : (1999) CriLJ 1933
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(1)
High Courts13 Jul 1998
Navayuga Exports Ltd., Visakhapatnam Vs A.P. Mineral Development Corporation, Hyd. and another
Andhra Pradesh High Court · (1998) 4 ALD 571 : (1998) 4 ALT 505
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 17Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 75(2)
High Courts13 Jul 1998
United Construction Company Vs National Thermal Power Corporation and another
Andhra Pradesh High Court · (1998) 5 ALD 113 : (1998) 5 ALT 73
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11(5)
High Courts13 Jul 1998
M.V.V. Satyanarayana Vs Union of India and others
Andhra Pradesh High Court · (1998) 5 ALD 131 : (1998) 5 ALT 132
Arbitration and Conciliation Act, 1996 — Section 8
High Courts10 Jul 1998
M. Khamar Pasha Vs Commissioner and Director of School Education, Andhra Pradesh, Hyderabad and another
Andhra Pradesh High Court · (1998) 4 ALD 512 : (1998) 4 ALT 600