COURT ARCHIVE

Andhra Pradesh High Court judgments, 2000

904 judgments · page 3 of 46

High Courts18 Dec 2000

R.V.S. Prasad Rao Vs Women Development, Child Welfare and Disabled (DW), Government of A.P. and Others

Andhra Pradesh High Court · (2001) 1 ALD 364 : (2001) 2 ALT 144

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 20(2)

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High Courts18 Dec 2000

Voltas Ltd., (Chemicals Plant) Vs Joint Collector, Medak and others

Andhra Pradesh High Court · (2001) 4 ALD 462 : (2001) 2 ALD 188 : (2001) 2 ALT 269

Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 166

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High Courts17 Dec 2000

M. Mohan Babu Vs Government of A.P. and others

Andhra Pradesh High Court · (2001) 1 ALD 263 : (2001) 1 ALD 262 : (2001) 1 ALT 490

Constitution of India, 1950 — Article 21

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High Courts16 Dec 2000

Principal Collector of Central Excise, Hyd. and others Vs Andhra Cements Ltd.

Andhra Pradesh High Court · (2001) 1 ALD 412 : (2001) 1 ALT 337

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts15 Dec 2000Dismissed

Sk. Ahmed Vs Labour Court, Guntur and another

Andhra Pradesh High Court · (2001) 1 ALD 180 : (2001) 1 ALT 3 : (2002) 4 LLJ 342

Industrial Disputes Act, 1947 — Section 11, 2Penal Code, 1860 (IPC) — Section 304, 39

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High Courts15 Dec 2000

Palaparti Jagannayakulu Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2001) 2 ALD 711 : (2001) 1 ALD(Cri) 50 : (2001) 1 ALT(Cri) 161 : (2001) 1 APLJ 116

Criminal Procedure Code, 1973 (CrPC) — Section 218Penal Code, 1860 (IPC) — Section 300, 302

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High Courts15 Dec 2000

Vaka Punnamma Vs Yadavali Jurala Narasimham

Andhra Pradesh High Court · (2001) 1 ALD 306 : (2001) 1 ALT 362

Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3, 4Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 64, Order 21 Rule 66

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High Courts15 Dec 2000

Byreddy Govinda Reddy v. Talanakula Vs Suresh Babu

Andhra Pradesh High Court · (2001) 1 ALD 457 : (2001) 1 ALT 549 : (2001) 1 APLJ 44

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, 115, 51Constitution of India, 1950 — Article 227

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High Courts15 Dec 2000

Swapna Constructions, Hyd. Vs Superintending Engineer, Srisailam and another

Andhra Pradesh High Court · (2001) 1 ALD 219 : (2001) 1 ALT 324

Constitution of India, 1950 — Article 226

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High Courts15 Dec 2000

Bonam Venkata Satyanarayana Vs State of A.P.

Andhra Pradesh High Court · (2001) 1 ALD 408 : (2001) 1 ALT 336 : (2001) 1 APLJ 41

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10(4), 9

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High Courts15 Dec 2000

M.V.B. Sarma and others Vs Andhra Pradesh Housing Board

Andhra Pradesh High Court · (2001) 1 ALD 193 : (2001) 1 ALT 228

Andhra Pradesh Housing Board Act, 1956 — Section 71

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High Courts15 Dec 2000

Joga Ravi Vara Prasad Vs Commissioner, Mandapeta Municipal Council, Mandapeta

Andhra Pradesh High Court · (2001) 1 ALD 396 : (2001) 1 ALT 456

Andhra Pradesh Excise Act, 1968 — Section 34Andhra Pradesh Municipalities Act, 1965 — Section 13, 13

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High Courts15 Dec 2000Dismissed

Mohd. Rafiq Mohiuddin and Another Vs S. Narasimha and Another

Andhra Pradesh High Court · (2002) ACJ 1611 : (2002) 3 ALT 212

Penal Code, 1860 (IPC) — Section 337Workmens Compensation Act, 1923 — Section 2(8), 3, 66

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High Courts14 Dec 2000

Vishwa Hindu Parishad Vs Collector and District Magistrate, Machilipatnam, Krishna Dist. and others

Andhra Pradesh High Court · AIR 2001 AP 173 : (2001) 1 ALD 260

Constitution of India, 1950 — Article 14, 19, 25, 26, 28(1)

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High Courts14 Dec 2000

Basa Jagannadharao Vs Bharat Motor Parcel Service, Head Officer, Rajahmundry

Andhra Pradesh High Court · (2001) 2 ALD 75 : (2001) 1 ALT 684 : (2001) 2 RCR(Civil) 473

Civil Procedure Code, 1908 (CPC) — Section 16, 17, 18, 19, 20Contract Act, 1872 — Section 28

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High Courts14 Dec 2000

Mohd Yakub Vs State of A.P. and others

Andhra Pradesh High Court · (2001) 1 ALD 507 : (2001) 2 ALT 140

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High Courts13 Dec 2000

Prakasam District Sarpanchas Association and another Vs Govt. of A.P. and others

Andhra Pradesh High Court · (2001) 1 ALD 143 : (2001) 1 ALT 138

Andhra Pradesh Panchayat Raj (Reservation of Seats of Ward Members and Offices of Sarpanchas of Gram Panchayats) Rules, 1995 — Rule 4, 9Andhra Pradesh Panchayat Raj Act, 1994 — Section 11, 15, 2(8), 202A, 3Constitution of India, 1950 — Article 136, 14, 141, 15, 154(1)

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High Courts13 Dec 2000