Andhra Pradesh High Court Judgments 2001 — Page 13

High Courts02 Nov 2001

Dr. V.K. Bawa and Others Vs The Govt. of A.P. and Others

Andhra Pradesh High Court · (2002) 1 ALD 605 Supp

Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 59(1)Hyderabad Urban Development Authority Zoning Regulations, 1981 — Regulation 13, 13(1), 13(2), 13(7)

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High Courts02 Nov 2001Allowed

Triveni K.S. and Others Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2002) 5 ALT 223 : (2002) 3 LLJ 320

Factories Act, 1948 — Section 66(1), 66(2)

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High Courts02 Nov 2001

Yeru Andi Jiyanna Vs The State of A.P. and Others

Andhra Pradesh High Court · (2002) 5 ALT 507

Andhra Pradesh Water Tax (Amendment) Act, 1997 — Section 1(2), 2, 3Constitution of India, 1950 — Article 14, 19(1)

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High Courts02 Nov 2001Allowed

K. Appa Rao Vs Gade Suseela

Andhra Pradesh High Court · (2002) 1 ALD 129 : (2001) 6 ALT 233(1) : (2002) 1 CivCC 556

Civil Procedure Code, 1908 (CPC) — Order 50 Rule 1

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High Courts02 Nov 2001Dismissed

Andhra Pradesh Scheduled Tribes Employees Association Vs Aditya Pratap Bhanj Dev and Others

Andhra Pradesh High Court · (2001) 6 ALD 582 : (2001) 6 ALT 433

Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 11, 5Andhra Pradesh Scheduled Castes, Scheduled Tribes and Backward Classes — Issue of Community, Nativity and Date of Birth Certificate Act, 1997 — Section 8Andhra Pradesh Scheduled Castes, Scheduled Tribes and Backward Classes — Issue of Community, Nativity and Date of Birth Certificate Rules, 1997 — Rule 3(1)

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High Courts02 Nov 2001Allowed

Lakshmi General Finance Limited Vs Anantha Raja Rao

Andhra Pradesh High Court · (2002) 1 ALD 716 : (2002) 1 ALT 357

Arbitration Act, 1940 — Section 33Arbitration and Conciliation Act, 1996 — Section 16, 8Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 9, Order 39 Rule 6, Order 39 Rule 7

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High Courts02 Nov 2001Dismissed

Arun P. Galoa Vs Mohd. Abdul Rehman Khan and Another

Andhra Pradesh High Court · (2002) 1 AnWR 757

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High Courts02 Nov 2001Allowed

Jahabdurunnisa Begum and Another Vs S. Balakrishna

Andhra Pradesh High Court · (2002) 1 ALD 696

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(2), 10(3)(a)(iii), 13(1)

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High Courts02 Nov 2001

Sametha Panduranga Swamy Temple, Amaravathi Village, Guntur District Vs Principal Secretary to Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2002) 2 ALD 177

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 38Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 1(3), 154, 155, 155(2), 17Constitution of India, 1950 — Article 19(1), 24, 25, 26, 31

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High Courts02 Nov 2001Dismissed

A.P. Power Transmission Corporation, Hyd. and Others Vs Mohd. Khaleel Pasha and Others

Andhra Pradesh High Court · (2001) 6 ALD 708 : (2001) 6 ALT 623 : (2002) 92 FLR 1209

Constitution of India, 1950 — Article 12, 38, 39Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1), 2(1), 24, 4(1)

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High Courts02 Nov 2001Allowed

Smt. Sogra Begum and Another Vs The State of A.P. and Others

Andhra Pradesh High Court · (2001) 11 AP CK 0051

Evidence Act, 1872 — Section 13, 40, 41, 42, 43Income Tax Act, 1961 — Section 230AProvisions of Survey and Boundaries Act, 1923 — Section 9(2)

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High Courts02 Nov 2001

S. Deepthi and Others Vs NTR University of Health Sciences, Vijayawada and Others

Andhra Pradesh High Court · (2001) 6 ALD 571 : (2001) 6 ALT 308

Graduate Medical Education Regulations, 1997 — Regulation 7, 7(1), 7(2), 7(3), 7(6)Indian Medical Council Act, 1956 — Section 33

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High Courts02 Nov 2001

Baddam Prabhavathi Vs Govt. of Andhra Pradesh

Andhra Pradesh High Court · (2001) 6 ALD 655 : (2001) 6 ALT 584

Andhra Pradesh Colleges of Education (Regulation of Admissions to B.Ed. Course through Common Entrance Test) Rules, 1989 — Rule 10, 2, 3, 4, 5Andhra Pradesh Education Act, 1982 — Section 99Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 10(3), 14(1), 14(3), 15, 29

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High Courts02 Nov 2001

Andhra Kesari College of Education and Others Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2001) 11 AP CK 0036

Andhra Pradesh Colleges of Education (Regulation of Admissions to B.Ed. Course through Common Entrance Test) Rules, 1989 — Rule 2, 3, 4, 6, 7Andhra Pradesh Education Act, 1982 — Section 99, 99(1)Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 3, 4

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High Courts02 Nov 2001Dismissed

T. Venkateswarlu Naidu and Others Vs Shriram Chits (P) Ltd.

Andhra Pradesh High Court · (2001) 11 AP CK 0033

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 18 Rule 1Evidence Act, 1872 — Section 58

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High Courts02 Nov 2001Allowed

Masti Venkata Krishna Suryanarayana Murthy Vs Prabhala Satyavathi and Others

Andhra Pradesh High Court · (2002) 2 ALD 863 : (2002) 1 AnWR 382 : (2002) 2 DMC 199

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66Transfer of Property Act, 1882 — Section 100

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High Courts02 Nov 2001Allowed

B. Rajeswar Reddy Vs K. Narasimhachari and Others

Andhra Pradesh High Court · (2001) 6 ALD 679 : (2001) 2 ALD(Cri) 951 : (2001) 6 ALT 104 : (2002) CriLJ 1

Advocates Act, 1961 — Section 49(1)Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999 — Rule 5, 6Bar Council of India Rules, 1975 — Rule 36

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High Courts02 Nov 2001Allowed