COURT ARCHIVE

Andhra Pradesh High Court judgments

35,098 judgments · page 1,196 of 1,755

High Courts22 Dec 1997

G.L. Modi and another Vs Xedd Finance and Investments Pvt., Ltd. and others

Andhra Pradesh High Court · (1998) 4 ALD 365 : (1998) 2 ALD(Cri) 99 : (1999) 2 ALT(Cri) 170 : (1999) 3 CivCC 372 : (1998) 4 RCR(Criminal) 316

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142

High Courts19 Dec 1997

Commissioner of Wealth Tax Vs A. Nageswara Rao

Andhra Pradesh High Court · (1998) 148 CTR 45 : (1998) 231 ITR 215 : (1998) 100 TAXMAN 34

Income Tax Act, 1961 — Section 263, 28, 33(1), 37(2A)Wealth Tax Act, 1957 — Section 25(2), 27(3)

High Courts19 Dec 1997

Annam Venkateswarlu Vs State of A.P.

Andhra Pradesh High Court · (1998) 2 ALD 412 : (1998) 1 ALD(Cri) 174

Criminal Procedure Code, 1973 (CrPC) — Section 362, 369, 385, 386, 424Penal Code, 1860 (IPC) — Section 408, 465

High Courts19 Dec 1997

Dr. Subhendu Sen (VSM) Vs Government of India and Others

Andhra Pradesh High Court · (1998) 1 ALD 773

Army Act, 1950 — Section 153, 154, 155(2), 157, 158Army Rules, 1954 — Rule 105, 68(3)Constitution of India, 1950 — Article 226, 33

High Courts19 Dec 1997

P.V. Subbaiah Vs Chairman and Managing Director, Electronics Corporation of India, Hyderabad and Another

Andhra Pradesh High Court · (1998) 2 ALD 44

High Courts19 Dec 1997

M. Rajender alias Raju Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (1998) CriLJ 3137

Constitution of India, 1950 — Article 16, 226Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts18 Dec 1997

Hindustan Steel Construction Ltd. Vs Union of India and Others

Andhra Pradesh High Court · (1998) 2 ALD 522 : (1998) 2 AnWR 503

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 17, 2

High Courts18 Dec 1997

M.V.S. Patrudu Vs State of A.P.

Andhra Pradesh High Court · (1999) 1 ALD 535 : (1999) 1 ALT(Cri) 595

Penal Code, 1860 (IPC) — Section 409, 415, 420, 477Prevention of Corruption Act, 1947 — Section 5(1)(d), 5(2)

High Courts18 Dec 1997

Gorle Mallesh and Others Vs District Collector, R.R. Dist. and Others

Andhra Pradesh High Court · (1998) 2 ALD 51

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Land Acquisition Act, 1894 — Section 10, 16, 17(1), 18, 4

High Courts18 Dec 1997Allowed

Talamatla Sugunamma and Another Vs Ch. Kanakaiah and Another

Andhra Pradesh High Court · (1998) 2 ALT 825

Motor Vehicles (Amendment) Act, 1994 — Section 53Motor Vehicles Act, 1988 — Section 166, 166(3)

High Courts18 Dec 1997

Management of Singareni Collieries Company Limited Vs Industrial Tribunal-1, Hyderabad and Another

Andhra Pradesh High Court · (1998) 1 ALD 576 : (1998) 1 ALT 779

Evidence Act, 1872 — Section 114Industrial Disputes Act, 1947 — Section 33(2)

High Courts18 Dec 1997

Kodamanchili George Vs Commissioner and Director of Municipal Administration, Andhra Pradesh, Hyderabad and Another

Andhra Pradesh High Court · (1998) 1 ALD 421

Andhra Pradesh Municipalities Act, 1965 — Section 17, 21, 4

High Courts18 Dec 1997

S. Kiran Kumar Vs Chief Manager, State Bank of Hyderabad and Others

Andhra Pradesh High Court · (1998) 2 ALD 515 : (1998) 3 ALT 475

Constitution of India, 1950 — Article 14, 19, 21, 226

High Courts18 Dec 1997Allowed

T. Rama Krishna and Another Vs Commissioner and Director of Municipal Administration and Others

Andhra Pradesh High Court · (1998) 1 ALT 488

Andhra Pradesh Municipalities Act, 1965 — Section 21A, 25, 26A, 326, 4

High Courts17 Dec 1997

S.M. Zainul Abedin Vs Divisional Electrical Engineer EHT Lines-I, Erragadda and Others

Andhra Pradesh High Court · (1998) 6 ALD 314

Hyderabad Civil Services Rules — Rule 1, 231

High Courts17 Dec 1997

Sri Laxmi Touring Talkies, Penuballi Khammam Dist. Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (1998) 1 ALD 426 : (1998) 1 ALT 564

Andhra Pradesh Cinemas (Regulation) Act, 1955 — Section 12Andhra Pradesh Cinemas (Regulation) Rules, 1970 — Rule 7(2)Constitution of India, 1950 — Article 14, 226

High Courts17 Dec 1997

Vikash Baheti @ Narsing Das Baheti Vs Ramnivas Sardar and Another

Andhra Pradesh High Court · (2000) ACJ 78 : (1998) 2 ALD 268 : (1998) 2 ALT 651

Motor Vehicles Act, 1988 — Section 166, 173

High Courts17 Dec 1997

Priyanka Wines Vs Assistant Commissioner (C.T.) (Intelligence), Abids Division

Andhra Pradesh High Court · (1998) 110 STC 73

Constitution of India, 1950 — Article 226

High Courts16 Dec 1997Allowed

J. Jagannath Reddy Vs Smt. L. Laxmi Devi and Others

Andhra Pradesh High Court · (1997) 12 AP CK 0094

Civil Procedure Code, 1908 (CPC) — Section 151

High Courts16 Dec 1997

Namburu Bulli Veera Bhadra Prasad and Others Vs Vegi Venkata Satyanarayana and Others

Andhra Pradesh High Court · (1998) 1 ALD 501 : (1998) 1 ALT 663 : (1998) 1 APLJ 57 : (1998) 2 CivCC 209

Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 60, 61, 62, 64, 65