High Courts12 Dec 2000
Kurva Mallamma and another Vs Kupireddy Sasthri
Andhra Pradesh High Court · (2001) 1 ALD 298 : (2001) 1 ALT 382
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 40, 91
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2000
904 judgments · page 4 of 46
High Courts11 Dec 2000
Anand Parbat Co-operative Housing Society Limited, Secunderabad Vs Special Court under A.P. Land Grabbing (Prohibition) Act, Hyderabad
Andhra Pradesh High Court · (2001) 1 ALD 366 : (2001) 1 ALT 609
Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 2, 3, 4, 5, 6Andhra Pradesh Survey and Boundaries Act, 1923 — Section 13Civil Procedure Code, 1908 (CPC) — Section 11, 80
High Courts11 Dec 2000
B. Prasada Rao Vs Depot Manager, APSRTC, Kurnool and others
Andhra Pradesh High Court · (2001) 1 ALD 285 : (2001) 1 ALT 314 : (2001) 89 FLR 518
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 417
High Courts11 Dec 2000Allowed
In Re: Cheminor Drugs Limited (Transferor Company) and Dr. Reddy''s Laboratories Ltd. (Transferee Company)
Andhra Pradesh High Court · (2001) 1 ALT 636
Companies (Court) Rules, 1959 — Rule 80Companies Act, 1956 — Section 391, 391(1), 394
High Courts08 Dec 2000Allowed
D. Sesharani and Others Vs Managing Director, A.P. Women''s Co-op. Finance Corporation and Others
Andhra Pradesh High Court · (2001) 2 ALT 607
Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994 — Section 1(2), 10(1), 10(2), 11, 12Andhra Pradesh (Regulation of Appointments to Public Services and Rationalization of Staff Pattern and Pay Structure) (Amendment) Act, 1998 — Section 3(1), 4, 5, 7, 7AAndhra Pradesh State and Subordinate Service Rules, 1996 — Rule 4, 4(1)
High Courts08 Dec 2000
M.N. Raju Vs APSRTC, Depot Manager, Anakapalli Depot, Anakaplli, Visakhapatnam
Andhra Pradesh High Court · (2001) 1 ALD 530 : (2001) 1 ALT 453
High Courts08 Dec 2000Dismissed
Mohd. Sabir Vs Syed Fareeduddin Sabri
Andhra Pradesh High Court · (2000) 6 ALT 651
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2)
High Courts08 Dec 2000
New India Assurance Co. Ltd. Vs Mohd. Ahmed Qureishi and Others
Andhra Pradesh High Court · (2001) 2 ACC 247 : (2001) 1 ALD 517 : (2001) 1 ALT 403
Fatal Accidents Act, 1855 — Section 1Motor Vehicles Act, 1988 — Section 173
High Courts07 Dec 2000
D.V. Swamy Vs APSRTC and others
Andhra Pradesh High Court · (2001) 1 ALD 266 : (2001) 1 ALT 379
General Clauses Act, 1897 — Section 16, 23Industrial Disputes Act, 1947 — Section 2
High Courts07 Dec 2000
Sultan-ul-Uloom Education Society Vs Mir Shahmat Ali khan
Andhra Pradesh High Court · (2001) 1 ALD 268 : (2001) 1 ALT 222 : (2001) 1 APLJ 181
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts07 Dec 2000
Adoni STD PT Operators Welfare Association and others Vs Union of India and others
Andhra Pradesh High Court · (2001) 1 ALD 274 : (2001) 1 ALT 292
Constitution of India, 1950 — Article 14, 19(1), 21, 46Telegraph Act, 1885 — Section 4(1), 4(2)
High Courts07 Dec 2000Dismissed
Kodimi Rajamma Vs Principal Secretary, Home (Courts-A) Department
Andhra Pradesh High Court · (2001) 1 ALT 396
Criminal Procedure Code, 1973 (CrPC) — Section 12Scheduled Districts Act, 1874 — Section 6
High Courts06 Dec 2000
Government of A.P. and another Vs D. Sudershan Rao
Andhra Pradesh High Court · (2001) 1 ALD 553(1) : (2001) 1 ALD 553 : (2001) 1 ALT 649 : (2001) 1 APLJ 39
Constitution of India, 1950 — Article 226
High Courts06 Dec 2000
A. Shilpa Vs Convenor, EAMCET-1999, JNTU, Hyderabad and others
Andhra Pradesh High Court · (2001) 1 ALD 121 : (2001) 1 ALT 133
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 12
High Courts06 Dec 2000
G. Satyanaraya Vs M. Shankar
Andhra Pradesh High Court · (2001) 1 ALD 317 : (2001) 1 ALT 365
Andhra Pradesh Civil Rules of Practice and Circular Orders, 1990 — Rule 54, 59Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(3), Order 37 Rule 7, 148
High Courts06 Dec 2000
B. Nemichand Dugar and Sons, Gudur Vs Government of Andhra Pradesh and others
Andhra Pradesh High Court · (2001) 1 ALD 329 : (2001) 1 ALT 515
Mineral Concession Rules, 1960 — Rule 29, 35Mines and Minerals (Development and Regulation) Act, 1957 — Section 2, 9, 9(3)
High Courts06 Dec 2000
District Collector, E.G. District, Kakinada and others Vs G.K. Jayalakshmi (MPHS(F)) and others
Andhra Pradesh High Court · (2001) 1 ALD 178 : (2001) 1 ALT 166
Andhra Pradesh Revised Pension Rules, 1980 — Rule 455
High Courts05 Dec 2000Dismissed
E. Chandrasekhara Reddy Vs Chief General Manager and Disciplinary Authority, D.P. Cell, State Bank of India, Hyd. and another
Andhra Pradesh High Court · (2001) 1 ALD 248 : (2001) 1 ALT 500 : (2001) 2 LLJ 609
Constitution of India, 1950 — Article 14, 16State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 15(2), 55
High Courts05 Dec 2000Dismissed
Andhra Pradesh Civil Liberties Committee and Another Vs Station House Officer and Others
Andhra Pradesh High Court · (2001) 1 ALT 201
Hyderabad City Police Act, 1348 — Section 22(1), 22(3)Penal Code, 1860 (IPC) — Section 299, 302
High Courts05 Dec 2000
Andhra Pradesh Civil Liberties Committee and Vs Station House Officer and Others
Andhra Pradesh High Court · (2001) CriLJ 2362
Hyderabad City Police Act, 1348 — Section 22(1), 22(3)Penal Code, 1860 (IPC) — Section 299, 302