High Courts31 Dec 2001Allowed
D.S. Narayana Vs Kakinada Municipality
Andhra Pradesh High Court · (2002) 1 AnWR 732
Andhra Pradesh Municipalities Act, 1965 — Section 13, 93(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2001
1,536 judgments · page 1 of 77
High Courts31 Dec 2001Dismissed
Andhra Pradesh State Financial Corporation Vs Sri Devi Varaprasad Steels Private Limited
Andhra Pradesh High Court · (2001) 12 AP CK 0097
Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 14State Financial Corporations Act, 1951 — Section 29
High Courts31 Dec 2001Allowed
P.V.R. Bhaskar Rao Vs Andhra Pradesh Administrative Tribunal, Hyderabad and Others
Andhra Pradesh High Court · (2002) 2 ALD 21 : (2002) 3 ALT 101
Constitution of India, 1950 — Article 226
High Courts28 Dec 2001Dismissed
Rupakula Saradamba Vs Datla Punna Reddy
Andhra Pradesh High Court · (2002) 1 ALT 195
Land Acquisition Act, 1894 — Section 4A, 5A
High Courts28 Dec 2001Allowed
Adusumalli Siva Narasimha Rao Vs The State of A.P. and Others
Andhra Pradesh High Court · (2002) 3 ALT 525
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 8
High Courts28 Dec 2001Dismissed
M. Suryanarayana and Others Vs Stiles India Ltd. and Others
Andhra Pradesh High Court · (2002) 2 ALD 185
Companies Act, 1956 — Section 433, 433(2), 434(1), 439, 483Debtors Act, 1869 — Section 13, 3(1)
High Courts28 Dec 2001Dismissed
Shaik Ghouse Mohiuddin Vs Andhra Pradesh State Wakf Board and Others
Andhra Pradesh High Court · AIR 2002 AP 344 : (2002) 1 ALD 751 : (2002) 1 APLJ 154
Waqf Act, 1954 — Section 29Waqf Act, 1995 — Section 42, 63, 83(9)
High Courts28 Dec 2001Allowed
Atluri Usha Swamy Vs Vijay Prestessed Products (P) Limited and Others
Andhra Pradesh High Court · (2002) 2 ALD 843 : (2002) 5 ALT 68
Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts28 Dec 2001
Mr. M. Suryanarayana Vs Stiles India Limited
Andhra Pradesh High Court · (2003) 116 CompCas 448
Companies Act, 1956 — Section 434(1)Letters Patent Act, 1865 — Section 483
High Courts28 Dec 2001Dismissed
Managing Committee Vs T. Sesha Reddy and Another
Andhra Pradesh High Court · (2003) 4 ALT 383
Evidence Act, 1872 — Section 64, 90Land Acquisition Act, 1894 — Section 51ARegistration Act, 1908 — Section 57, 57(5)
High Courts28 Dec 2001Allowed
Kasi Subbaiah Mudali Vs Kasi Veeraswamy Mudali and Others
Andhra Pradesh High Court · (2002) 3 ALT 240
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11A, Order 21 Rule 37, Order 21 Rule 37(1), Order 21 Rule 37(2), Order 21 Rule 40
High Courts28 Dec 2001Allowed
R.L. Prasad and Others Vs Managing Director, A.P. Scheduled Caste Service Co-operative Finance Corporation Ltd. and Others
Andhra Pradesh High Court · (2002) 5 ALT 8
Constitution of India, 1950 — Article 226
High Courts28 Dec 2001
S. Prakash Rao and Others Vs S. Shyam Rao
Andhra Pradesh High Court · (2002) 5 ALT 82
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 6B, Order 8 Rule 6C
High Courts27 Dec 2001Dismissed
G. Arjuna Rao Vs Andhra Pradesh State Road Transport Corporation, Musheerabad and Others
Andhra Pradesh High Court · (2002) 1 ALD 784 : (2002) 1 ALT 597
Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 258(2)Motor Vehicles Act, 1988 — Section 89
High Courts27 Dec 2001Allowed
Sri Durga Nageswara Swamy Temple Vs Arja Suryanarayana
Andhra Pradesh High Court · (2001) 3 APLJ 449
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts26 Dec 2001Dismissed
V. Veera Swamy and Others Vs Drug Inspector and Another
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 334 : (2002) 1 ALT(Cri) 356 : (2002) CriLJ 3218
Drugs and Cosmetics Act, 1940 — Section 18, 19, 19(3), 27
High Courts26 Dec 2001Allowed
Kamal Silk Mills Vs Kuncham Mohana Rao
Andhra Pradesh High Court · (2002) 1 ALD 722 : (2002) 1 ALT 504
Andhra Pradesh Civil Rules of Practice and Circular Orders, 1990 — Rule 32
High Courts26 Dec 2001Dismissed
B. Meenakshi Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2002) 2 ALD 96 : (2002) 2 ALT 473
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 12, 15, 3, 3(1), 3(2)Constitution of India, 1950 — Article 14, 16, 310, 311, 32Representation of the People Act, 1951 — Section 8, 8(1), 8(2), 8(3), 8(4)
High Courts26 Dec 2001Dismissed
Shivabagh Welfare Association, Hyd. Vs Commissioner and Special Officer, MCH, Hyd. and Others
Andhra Pradesh High Court · (2002) 2 ALD 552 : (2002) 3 ALT 123
Hyderabad Municipal Corporation Act, 1955 — Section 220(3)
High Courts24 Dec 2001Allowed
Khaja Zaffer Ali Vs The Engineer in Chief, Public Health, A.C. Guards and Others
Andhra Pradesh High Court · (2001) 3 APLJ 451
Advocates Act, 1961 — Section 24A, 49Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 33, 7A