COURT ARCHIVE

Andhra Pradesh High Court judgments, 2001

1,536 judgments · page 12 of 77

High Courts09 Nov 2001Dismissed

P. Manjula Vs State Transport Appellate Tribunal, Hyderabad and Others

Andhra Pradesh High Court · (2002) 2 ACC 86 : (2002) 1 ALD 37 : (2002) 1 ALT 317 : (2002) 1 APLJ 1

Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 282(2)Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 258(2)Constitution of India, 1950 — Article 226

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High Courts09 Nov 2001Allowed

Modern High School, Zamisthanpur Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2002) 1 ALD 96 : (2002) 5 ALT 96

Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993 — Rule 12, 12(2, 4, 5Andhra Pradesh Educational Institutions Act, 1982 — Section 99Constitution of India, 1950 — Article 30(1)

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High Courts09 Nov 2001Dismissed

Sri Ravipati Satya Harichandra Prasad Vs Sri Atkuri Venkatanarayana

Andhra Pradesh High Court · (2001) 11 AP CK 0046

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32(1), Order 41 Rule 5, Order 41 Rule 5(1), Order 41 Rule 5(2)

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High Courts09 Nov 2001Dismissed

Muzaffar Ali Sajjad and Others Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2002) 1 ALD 112 : (2001) 2 ALT(Cri) 497 : (2001) 3 APLJ 329 : (2002) CriLJ 1068

Central Shariat Act, 1937 — Section 2, 3Child Marriage Restraint Act, 1929 — Section 1(2), 4, 5, 6Constitution of India, 1950 — Article 26

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High Courts09 Nov 2001Dismissed

Public Prosecutor, High Court of A.P. Vs Nammi Narayana

Andhra Pradesh High Court · (2001) 3 CriminalCC 323

Penal Code, 1860 (IPC) — Section 354, 376, 511

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High Courts09 Nov 2001Dismissed

VIF Airways Ltd. and Another Vs Aishu Finance Ltd. and Another

Andhra Pradesh High Court · (2001) 2 ALD(Cri) 941 : (2002) 1 ALT(Cri) 102

Criminal Procedure Code, 1973 (CrPC) — Section 482General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts08 Nov 2001Dismissed

Vemula Srinivasa Rao Vs Thumepalli Venkateswarlu

Andhra Pradesh High Court · (2001) 11 AP CK 0121

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 22 Rule 11, 51Limitation Act, 1963 — Article 126

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High Courts08 Nov 2001Allowed

S.L.S. Textiles Ltd. and Another Vs State of A.P.

Andhra Pradesh High Court · (2002) 126 STC 132

Andhra Pradesh General Sales Tax Act, 1957 — Section 12(2), 12(5), 2, 6, 9(1)Central Sales Tax Act, 1956 — Section 8(2A)

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High Courts08 Nov 2001Dismissed

Sarvaraya Textiles Limited Vs Commissioner, Employees Provident Fund Commission, Hyderabad and Others

Andhra Pradesh High Court · (2002) 1 ALD 705 : (2002) 108 CompCas 406 : (2001) 91 FLR 731

Constitution of India, 1950 — Article 21Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts08 Nov 2001Dismissed

Chittiprolu Venkateswarlu Vs Secretary, Ministry of Environment and Forests, Govt. of India

Andhra Pradesh High Court · (2001) 11 AP CK 0035

Constitution of India, 1950 — Article 226National Environment Appellate Authority Act, 1997 — Section 11(1)

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High Courts07 Nov 2001Allowed

Smt. Gopi Bai Vs Municipal Corporation of Hyderabad and Others

Andhra Pradesh High Court · AIR 2002 AP 145 : (2002) 1 ALD 312

Ancient Monuments and Archaeological Sites and Remains Act, 1958 — Section 38Ancient Monuments and Archaeological Sites and Remains Rules, 1959 — Rule 31, 32

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High Courts07 Nov 2001Dismissed

K.C. Kusuma Kumari Reddy Vs The Government of A.P. and Others

Andhra Pradesh High Court · (2002) 1 ALT 198

Andhra Pradesh Mines and Mineral (Regulation and Development) Act, 1957 — Section 10, 11, 12, 13, 14Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 12, 35AMineral Concession Rules, 1960 — Rule 25A

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High Courts07 Nov 2001Dismissed

P. Siva Prasad Vs South Central Railways

Andhra Pradesh High Court · (2002) 2 ALT 216

Arbitration and Conciliation Act, 1996 — Section 11

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High Courts07 Nov 2001

Union of India Vs K.S. Devasahayam

Andhra Pradesh High Court · (2002) 120 TAXMAN 511

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High Courts06 Nov 2001Dismissed

Matti Ramakrishna Rao and Another Vs Bandaru Yedukondala Venkata Satyanarayana

Andhra Pradesh High Court · (2002) 1 ALT 186 : (2002) 1 CivCC 609 : (2002) 2 RCR(Civil) 607

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4(1), 115Limitation Act, 1963 — Section 5

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High Courts06 Nov 2001Allowed

Dodla Kumaraswami Reddy Vs Dodla China Abbayireddy and Others

Andhra Pradesh High Court · (2002) 1 ALD 662 : (2002) 2 ALT 641 : (2003) 1 RCR(Civil) 203

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 32Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Evidence Act, 1872 — Section 92

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High Courts06 Nov 2001

D.N.R. College Vs S. Hymavathy and Others

Andhra Pradesh High Court · (2002) 2 ALD 12 Supp

Constitution of India, 1950 — Article 14, 16, 21, 226

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High Courts05 Nov 2001Dismissed

S. Mastan Vali Vs Government of Andhra Pradesh, Home Dept. and Another

Andhra Pradesh High Court · (2001) 6 ALT 229

Andhra Pradesh Civil Services (Disciplinary Proceedings Tribunal) Rules, 1989 — Rule 2Constitution of India, 1950 — Article 14, 226

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High Courts05 Nov 2001Allowed

Syedulla and Others Vs Special Court under Andhra Pradesh Land Garbbing (Prohibition) Act, Hyderabad and Others

Andhra Pradesh High Court · (2002) 1 ALD 654 : (2003) 2 ALT 457

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 2, 7, 7Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Urban Land (Ceiling and Regulation) Act, 1976 — Section 2

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High Courts05 Nov 2001Dismissed

Ram Kasyyap Chits Pvt. Ltd., Visakhapatnam Vs Chinnam Krishna Murthy and Another

Andhra Pradesh High Court · (2001) 2 ALD(Cri) 855 : (2002) 1 ALT(Cri) 172

Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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