High Courts16 Nov 2000
Chinni Veeraiah and another Vs Nellore Municipality, Nellore District
Andhra Pradesh High Court · AIR 2001 AP 175 : (2001) 1 ALD 35 : (2000) 6 ALT 594
Andhra Pradesh Municipalities Act, 1965 — Section 250, 252
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2000
904 judgments · page 7 of 46
High Courts15 Nov 2000
B. Veera Reddy Swamy Vs Station House Officer, Kolimigundla Police Station, Kurnool and another
Andhra Pradesh High Court · AIR 2001 AP 136 : (2001) 1 ALD 9 : (2001) 1 ALT 83
Ancient and Historical Monuments and Archaeological Sites and Remains Act, 1960 — Section 2, 30(1), 4, 5(2), 6Constitution of India, 1950 — Article 226, 25, 26Penal Code, 1860 (IPC) — Section 120, 147, 148, 149, 302
High Courts14 Nov 2000Allowed
Madduru Obulapathi Vs State of A.P. and Others
Andhra Pradesh High Court · (2001) 1 ALT 544 : (2001) 1 AnWR 30
Medicinal and Toilet Preparations (Excise Duties) Rules, 1956 — Rule 87, 87(3), 9(1), 97
High Courts14 Nov 2000Dismissed
East India Pharmaceutical Works Ltd. Vs Additional Industrial Tribunal-cum-Addl. Court, Hyderabad
Andhra Pradesh High Court · (2001) 1 ALD 28 : (2000) 6 ALT 419 : (2001) 89 FLR 59 : (2000) 3 LLJ 282
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10(2), Order 16 Rule 21Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11(3), 33C(2)
High Courts13 Nov 2000Dismissed
B. Krishna Murthy Vs B. Vishnu Murthy and Others
Andhra Pradesh High Court · (2001) 1 ALT 270 : (2000) 3 APLJ 465
Limitation Act, 1963 — Section 14, 5
High Courts13 Nov 2000
Mohd Moizuddin Siddiqui and another Vs Mohd. Ismail
Andhra Pradesh High Court · (2000) 6 ALD 467 : (2000) 6 ALT 401
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 20
High Courts13 Nov 2000
C. Ramesh Vs APSRTC, Hyderabad and others
Andhra Pradesh High Court · (2001) 1 ALD 407 : (2001) 1 ALT 137
High Courts13 Nov 2000
Rayapati Venkateswar Rao Vs Mantai Sambasiva Rao and another
Andhra Pradesh High Court · (2001) 1 ALD 435
Workmens Compensation Act, 1923 — Section 2(1)
High Courts10 Nov 2000
Sri Satyanarayana Rice Mill, Mortha and others Vs Andhra Bank, Tanuku Branch, West Godavari District and others
Andhra Pradesh High Court · (2001) 1 ALD 33 : (2001) 2 ALT 180
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4, Order 34 Rule 5, Order 40 Rule 1
High Courts10 Nov 2000
Visakha SPCA Vs Union of India and others
Andhra Pradesh High Court · (2000) 6 ALD 539 : (2000) 6 ALT 666
Environment (Protection) Act, 1986 — Section 3(1), 3(2)(v), 3(3)Environment (Protection) Rules, 1986 — Rule 5(3)Wild Life (Protection) Act, 1972 — Section 21
High Courts09 Nov 2000
State of A.P. Vs Bhagya Lakshmi Hatcheries Pvt., Ltd., Hyderabad
Andhra Pradesh High Court · (2000) 6 ALD 463 : (2000) 6 ALT 679
Andhra Pradesh General Sales Tax Act, 1957 — Section 2, 3, 8, 9Andhra Pradesh General Sales Tax Rules, 1957 — Rule 5
High Courts09 Nov 2000
Vithaldas Vs Union of India
Andhra Pradesh High Court · (2001) 248 ITR 366
Constitution of India, 1950 — Article 226
High Courts09 Nov 2000
State of A.P. Vs Sol Back Bay Acqua Limited, Hyderabad
Andhra Pradesh High Court · (2001) 1 ALD 494 : (2001) 1 ALT 602 : (2001) CriLJ 1107
Companies Act, 1956 — Section 433Contempt of Courts Act, 1971 — Section 12Sick Industrial Companies (Special Provisions) Act, 1985 — Section 2, 22
High Courts09 Nov 2000
A. Dasa Kumar Vs Smt. A. Sunanda
Andhra Pradesh High Court · (2001) 1 ALT 447 : (2001) 2 DMC 229
Hindu Marriage Act, 1955 — Section 2, 24
High Courts09 Nov 2000
P. Damodar Reddy Vs Commissioner of Commercial Taxes and Others
Andhra Pradesh High Court · (2002) 125 STC 16
Andhra Pradesh General Sales Tax Act, 1957 — Section 5HAndhra Pradesh General Sales Tax Rules, 1957 — Rule 17I, 17I(1)
High Courts08 Nov 2000
Govt. of A.P. and another Vs Medwin Educational Society, Hyd. and others
Andhra Pradesh High Court · (2000) 6 ALD 609 : (2000) 6 ALT 305 : (2001) 3 UPLBEC 2669
Constitution of India, 1950 — Article 254, 371Indian Medical Council Act, 1956 — Section 10
High Courts08 Nov 2000
Nagarjuna Paper Mills Ltd., Hyderabad Vs G. Mahesh
Andhra Pradesh High Court · (2001) 1 ALD 308
Civil Procedure Code, 1908 (CPC) — Section 34Sales of Goods Act, 1930 — Section 61(2)
High Courts08 Nov 2000Dismissed
P. Galireddy and another Vs Chinna Ramaswamy Goud and others
Andhra Pradesh High Court · (2002) ACJ 1595 : (2001) 1 ALD 171 : (2001) 1 APLJ 33 : (2002) 4 LLJ 332
Workmens Compensation Act, 1923 — Section 2(1), 30
High Courts08 Nov 2000Allowed
Mallela Venkat Rao and Others Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (2000) 11 AP CK 0014
Andhra Pradesh Scheduled Castes (Rationalisation of Reservation) Ordinance, 1999 — Ordinance 6Andhra Pradesh Scheduled Castes (Rationalisation of Reservations) Act, 2000 — Section 11, 12, 2, 3, 4Andhra Pradesh Scheduled Castes (Rationalisation of Reservations) Rules, 2000 — Rule 4
High Courts07 Nov 2000
Anajamma Vs S. Pushpamma and another
Andhra Pradesh High Court · AIR 2001 AP 198 : (2001) 1 ALD 77 : (2001) 1 ALT 235
Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 1994 — Rule 34, 35Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 4, 5Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11