Andhra Pradesh High Court Judgments 2001 — Page 11

High Courts15 Nov 2001Dismissed

Velaga Satya Venkata Seetaramam Vs Kuntaam Narayanamma and Others

Andhra Pradesh High Court · (2001) 2 ALD(Cri) 857 : (2001) 2 ALT(Cri) 518

Criminal Procedure Code, 1973 (CrPC) — Section 250, 250(1), 250(2), 482Penal Code, 1860 (IPC) — Section 424, 427

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High Courts15 Nov 2001Partly Allowed

P. Rajanna Vs Labour Court, Godavarikhani and Another

Andhra Pradesh High Court · (2002) 1 ALD 64 : (2002) 1 ALT 213

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11

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High Courts15 Nov 2001Dismissed

R.V.V. Suryanarayana Raju Vs N.G. Ranga Agricultural University, Rajendranagar and Another

Andhra Pradesh High Court · (2002) 1 ALD 196 : (2002) 2 ALT 69

Andhra Pradesh Agricultural University (Conditions of Service) Regulations, 1965 — Regulation 33Andhra Pradesh Agricultural University Act, 1963 — Section 40, 43(6)Constitution of India, 1950 — Article 14

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High Courts15 Nov 2001

G. Narayanappa Vs Smt. Ganne Lakshmamma and Others

Andhra Pradesh High Court · (2002) 1 ALD 588 Supp : (2002) 1 AnWR 269

Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 45, 73

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High Courts13 Nov 2001

Chilamkurthi Subbulu Vs Katragadda Radha Bai and Others

Andhra Pradesh High Court · (2002) 2 ALD 241 Supp : (2002) 1 AnWR 767

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 105, 105(1)

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High Courts13 Nov 2001

G. Laxmaiah Vs State of A.P.

Andhra Pradesh High Court · (2002) 1 ALD(Cri) 119 : (2002) 1 DMC 534

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 306, 498A

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High Courts13 Nov 2001Allowed

Poluru Narasimhulu Vs Leela Krishna Textiles

Andhra Pradesh High Court · (2002) 1 AnWR 541

Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts13 Nov 2001Dismissed

Muthyala Ashok Vs Ch. Shyamsunder and Others

Andhra Pradesh High Court · (2002) 1 ALD 595 Supp

Administrative Tribunals Act, 1985 — Section 19Andhra Pradesh Last Grade Service Rules, 1992 — Rule 9Andhra Pradesh Ministerial Service Rules, 1998 — Rule 3(14)

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High Courts13 Nov 2001Dismissed

Koganti Jayakrishna and Another Vs State of A.P. and Another

Andhra Pradesh High Court · (2002) 4 ALD 389 : (2002) 4 ALT 9

Constitution of India, 1950 — Article 14, 15, 15(1), 15(4), 16(4)

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High Courts13 Nov 2001

Bathina Rajya Shilpa and Vs NTR University of Health Sciences, Vijayawada and Others

Andhra Pradesh High Court · AIR 2002 AP 115 : (2002) 1 ALT 365

Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15Andhra Pradesh Professional Educational Institutions (Regulation of Admissions into under Graduate Professional Courses through Common Entrance Test) Rules, 1993 — Rule 7, 7(9), 8Constitution of India, 1950 — Article 226, 371D

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High Courts13 Nov 2001Dismissed

Dandamudi Sobhanachaapathi Rao Vs Kaki Visweswara Rao

Andhra Pradesh High Court · (2002) 1 ALD 548 Supp : (2002) 2 AnWR 193

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22

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High Courts13 Nov 2001Allowed

Mohd. Hasham Died per L.Rs. Smt. Najma Sultana and Others Vs Dontaramoni Narsimha

Andhra Pradesh High Court · (2002) 1 ALD 516 Supp : (2002) 2 AnWR 108

Administration of Evacuee Property Act, 1950 — Section 7, 8Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 19, 2, 32, 32(1), 32(3)

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High Courts12 Nov 2001Dismissed

Ganesh Traders Vs District Collector, Karimnagar and Others

Andhra Pradesh High Court · (2002) 1 ALD 210 : (2002) 1 ALD(Cri) 137 : (2002) 1 ALT 611 : (2002) CriLJ 1105

Andhra Pradesh Excise Act, 1968 — Section 2, 2(19), 2(20), 2(9), 6Constitution of India, 1950 — Article 124, 19, 20, 20(1), 21Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 165, 165(2), 165(4)

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High Courts12 Nov 2001Allowed

V.N. Jayaraman Vs F. George Vincent and Another

Andhra Pradesh High Court · (2002) 1 ALD 504 Supp

Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 227

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High Courts12 Nov 2001Allowed

MIC Electronics Limited and Others Vs Union of India and Others

Andhra Pradesh High Court · (2002) 1 ALD 191 : (2001) 6 ALT 249 : (2002) 1 CivCC 452

Arbitration and Conciliation Act, 1996 — Section 10, 11, 12, 13, 14Constitution of India, 1950 — Article 227Limitation (Amendment) Act, 1996 — Section 29(2)

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High Courts12 Nov 2001Dismissed

G. Rajendra Prasad Vs Municipal Commissioner, Gajuwaka Municipality

Andhra Pradesh High Court · AIR 2002 AP 155 : (2002) 1 ALD 559 Supp

Andhra Pradesh Cinemas (Regulation) Act, 1955 — Section 11(2), 5, 6Andhra Pradesh Cinemas (Regulation) Rules, 1970 — Rule 7A, 7A(2)Andhra Pradesh Municipalities Act, 1965 — Section 209, 211, 217

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High Courts09 Nov 2001Dismissed

Dev (A-4) Vs State of A.P. and Another

Andhra Pradesh High Court · (2002) 1 CivCC 663 : (2002) 108 CompCas 607 : (2002) CriLJ 4770 : (2002) 1 RCR(Criminal) 764

Negotiable Instruments Act, 1881 (NI) — Section 138, 141(2)

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High Courts09 Nov 2001Dismissed

Collector and District Magistrate and Another Vs M. Deena Raju

Andhra Pradesh High Court · (2002) 1 ALT 776

Andhra Pradesh (Andhra Area) Village Officers Service Rules, 1969 — Rule 15, 3, 4, 5Andhra Pradesh Ministerial Service Rules, 1966 — Rule 13(4), 3(14)Constitution of India, 1950 — Article 16(1), 16(2), 226, 309, 310

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High Courts09 Nov 2001Dismissed

Pakam Srinivasulu Vs Registrar (Vigilance) High Court of Andhra Pradesh, Hyderabad and Another

Andhra Pradesh High Court · (2002) 1 ALD 41 : (2002) 1 ALT 204 : (2001) 3 APLJ 323

Constitution of India, 1950 — Article 142, 16(2)

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High Courts09 Nov 2001Allowed

Sankuri Venkatesh Vs Sankuri Ramdas and Others

Andhra Pradesh High Court · (2002) 3 ALD 351

Contract Act, 1872 — Section 19Hindu Marriage Act, 1955 — Section 17, 5

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Andhra Pradesh High Court judgments, 2001