High Courts23 Nov 2000
Bank of India Vs V. Swaroop Reddy
Andhra Pradesh High Court · AIR 2001 AP 260 : (2001) 2 ALT 388 : (2000) 3 APLJ 395
Contract Act, 1872 — Section 70Transfer of Property Act, 1882 — Section 116
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2000
904 judgments · page 6 of 46
High Courts23 Nov 2000
Ballari Rajendra Vs G. Gurumurthy and others
Andhra Pradesh High Court · (2001) 1 ALD 423 : (2001) 1 ALT 430
Workmens Compensation Act, 1923 — Section 2(1)
High Courts23 Nov 2000
Patta Appalanarasamma Vs Principal Subordinate Judge, Visakhapatnam and others
Andhra Pradesh High Court · (2001) 1 ALD 301 : (2001) 1 ALT 358
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, 16Constitution of India, 1950 — Article 227
High Courts21 Nov 2000Allowed
K. Seetharam Reddy Vs Smt. K. Radhika Rani and Others and Smt. Ch. Kasturi and Others
Andhra Pradesh High Court · (2001) 1 ALT(Cri) 175 : (2002) 112 CompCas 204 : (2001) 2 RCR(Criminal) 209
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts21 Nov 2000Allowed
Shalimar Chemical Works Ltd. Vs Surender Oil and Dal Mills (Refineries) and Others
Andhra Pradesh High Court · AIR 2001 AP 126 : (2000) 3 APLJ 422 : (2004) 119 CompCas 535
High Courts21 Nov 2000
Shalimar Chemical Works Ltd., Calcutta Vs Surender Oil and Dal Mills (Refineries), Hyd. and others
Andhra Pradesh High Court · (2001) 1 ALT 253 : (2001) 1 CivCC 665 : (2002) 1 RCR(Civil) 599
Copyright Act, 1957 — Section 31Trade and Merchandise Marks Act, 1958 — Section 2, 21, 23, 28, 29
High Courts18 Nov 2000
Mallela Venkata Rao and others Vs State of Andhra Pradesh and others
Andhra Pradesh High Court · (2000) 6 ALD 555 : (2000) 1 ALD(Cri) 226 : (2000) 6 ALT 438 : (2000) 3 APLJ 320 : (2000) 3 APLJ 306
Andhra Pradesh Scheduled Castes (Rationalisation of Reservations) Act, 2000 — Section 3, 4, 5, 7, 8Constitution of India, 1950 — Article 129, 14, 15(4), 16(4), 162
High Courts18 Nov 2000
Special Deputy Collector, Land Acquisition, Medak Vs N. Sangaiah and others
Andhra Pradesh High Court · (2000) 3 ALD 43 : (2000) 2 ALT 519
Land Acquisition Act, 1894 — Section 18, 31, 9
High Courts18 Nov 2000
Ahara Technology Group, Hyd. Vs A.P. Meat, Poultry Development Corporation, Hyd. and another
Andhra Pradesh High Court · (2000) 6 ALD 785 : (2001) 1 ALT 92
Constitution of India, 1950 — Article 14, 226
High Courts18 Nov 2000
Vice-President, M/s. Placer Pharma Vs Subhash Road, Mumbai v. Assistant Commissioner of Labour, Nellore, A.P. and another
Andhra Pradesh High Court · (2001) 2 ALD 185 : (2001) 1 ALT 277 : (2001) 2 LLJ 402
Andhra Pradesh Shops and Establishments Act, 1988 — Section 21(2), 48(4)Andhra Pradesh Shops and Establishments Rules, 1990 — Rule 21Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts18 Nov 2000
Nellore District Co-operative Central Bank Ltd., Nellore Vs President, Nellore District Co-operative Central Bank Employees Association, Nellore and another
Andhra Pradesh High Court · (2001) 1 ALD 73 : (2001) 1 ALT 125
Andhra Pradesh Industrial Disputes Rules, 1958 — Rule 22, 24, 26, 30Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 11Criminal Procedure Code, 1898 (CrPC) — Section 480, 482
High Courts18 Nov 2000Dismissed
Viruvuru Gram Panchayat Vs Collector and Others
Andhra Pradesh High Court · (2000) 6 ALT 732
Andhra Pradesh Panchayat Raj Act, 1994 — Section 56(1), 65(1)
High Courts17 Nov 2000Dismissed
K. Narasimha Vs Transmission Corporation of Andhra Pradesh Limited and Others
Andhra Pradesh High Court · (2001) 2 ALT 202
Andhra Pradesh Electrical Licensing Regulations, 1987 — Regulation 35, 39Constitution of India, 1950 — Article 226Electricity Rules, 1945 — Rule 45
High Courts17 Nov 2000
APSRTC, Musheerabad, Hyderabad and others Vs M. Narasaiah
Andhra Pradesh High Court · (2000) 6 ALD 471 : (2000) 6 ALT 662 : (2001) 88 FLR 659
Constitution of India, 1950 — Article 226
High Courts17 Nov 2000
Mohd. Isaq Gulsani Vs J. Rajamouli and another
Andhra Pradesh High Court · (2001) 2 ALD 728 : (2001) 1 ALD(Cri) 8 : (2001) 1 ALT(Cri) 80 : (2001) CriLJ 522
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
High Courts17 Nov 2000
Ketha Venkata Swamy alias Musalayya and Others Vs T.S.R.K. Prasad, S.I. of Police (L and O) and Others
Andhra Pradesh High Court · (2000) 6 ALT 768
Constitution of India, 1950 — Article 226
High Courts17 Nov 2000
J. Muniratnam and others Vs Sri Venkateswara University, Tirupati and others
Andhra Pradesh High Court · (2000) 6 ALD 629 : (2000) 6 ALT 348
Andhra Pradesh Universities (Amendment) Act, 1993 — Section 6Andhra Pradesh University Act, 1991 — Section 6
High Courts17 Nov 2000
R. Krishna Murthy Vs Allwyn Watches Limited and another
Andhra Pradesh High Court · (2000) 6 ALD 655 : (2000) 6 ALT 328
Central Inland Water Transport Corporation Ltd. Service Discipline and Appeal Rules, 1979 — Rule 9Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 23
High Courts16 Nov 2000
B. Mariyamma Vs APSRTC, Musheerabad, Hyd. and others
Andhra Pradesh High Court · (2001) 1 ALD 95 : (2001) 2 ALT 226
Constitution of India, 1950 — Article 14
High Courts16 Nov 2000
Ahmed Abdul Saleem and others Vs Ahmed Abdul Sumeer and others
Andhra Pradesh High Court · (2001) 1 ALD 175 : (2001) 1 ALT 250
Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980 — Rule 109(2)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 115, 151