Andhra Pradesh High Court Judgments 2001 — Page 17

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 11(1), 20, 21(2), 22(2), 37Andhra Pradesh Civil Services (Conduct) Rules, 1964 — Rule 3Constitution of India, 1950 — Article 14, 226, 235, 311, 32

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High Courts16 Oct 2001Dismissed

R. Srikant Vs Govt. of A.P. and Others

Andhra Pradesh High Court · AIR 2002 AP 109 : (2002) 1 ALT 210

Constitution of India, 1950 — Article 1, 245Stamp Act, 1899 — Section 47A, 47A(2)

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High Courts16 Oct 2001

P. Venkateswarlu Vs Govt. of Andhra Pradesh and Others

Andhra Pradesh High Court · (2001) 6 ALD 533 : (2002) 2 ALT 791

Andhra Pradesh Housing Board Act, 1956 — Section 21, 22, 22, 3, 3(1)Andhra Pradesh Housing Schemes (Acquisition of Land) Act, 1961 — Section 4Andhra Pradesh Municipalities (Amendment) Act, 1985 — Section 184(2)

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High Courts15 Oct 2001Allowed

Shanta Devi Vs Municipal Commissioner, Nizamabad Municipality and Another

Andhra Pradesh High Court · (2002) 1 ALD 59

Andhra Pradesh Municipalities Act, 1965 — Section 206, 209, 211, 220, 225Benami Transactions (Prohibition) Act, 1988 — Section 3(1), 3(2)

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High Courts15 Oct 2001Partly Allowed

Vidyavanam Public Trust Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2002) 125 STC 397

Andhra Pradesh General Sales Tax Act, 1957 — Section 9

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High Courts15 Oct 2001Allowed

G. Krishna Rao Vs Lalit Kumar Mehta

Andhra Pradesh High Court · (2002) 1 ALD 341 Supp : (2002) 1 AnWR 93

Evidence Act, 1872 — Section 114

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High Courts13 Oct 2001Dismissed

City Automobiles and Another Vs J.K. Industries Limited and Another

Andhra Pradesh High Court · (2002) 1 ALD(Cri) 123 : (2002) 1 ALT(Cri) 9

Criminal Procedure Code, 1973 (CrPC) — Section 219, 220(2)Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts12 Oct 2001Dismissed

P. Jagadish Vs Registrar, NTR University of Health Sciences, Andhra Pradesh, Vijayawada and Another

Andhra Pradesh High Court · (2001) 6 ALD 713 : (2001) 6 ALT 271 : (2001) 3 APLJ 280

Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15, 3, 3(1)Andhra Pradesh Professional Educational Institutions (Regulation of Admissions into under Graduate Professional Courses through Common Entrance Test) Rules, 1993 — Rule 2, 5(1), 5(2), 5(8), 6Constitution of India, 1950 — Article 14, 21

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High Courts12 Oct 2001Allowed

Unikili Venkataraju Vs The Land Acquisition Officer [Now Mandal Revenue Officer]

Andhra Pradesh High Court · (2001) 10 AP CK 0144

Civil Procedure Code, 1908 (CPC) — Section 144, 26, 34, 54

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High Courts12 Oct 2001

The Government of Andhra Pradesh, General Admn. Department and Others Vs D. Gopaiah

Andhra Pradesh High Court · (2002) 1 LLJ 475

Constitution of India, 1950 — Article 14, 142, 15(2), 16, 16(2)

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High Courts12 Oct 2001Dismissed

Government of Andhra Pradesh and Others Vs D. Gopaiah

Andhra Pradesh High Court · (2001) 6 ALD 759 : (2001) 6 ALT 553 : (2002) 93 FLR 12

Constitution of India, 1950 — Article 14, 142, 15, 15(2), 16

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High Courts12 Oct 2001Dismissed

Thota Kanakadurga Varaprasad Rao Vs Madapati Chandra Sekhara Reddi

Andhra Pradesh High Court · (2002) 3 ALD 97 : (2002) 1 ALT 338

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High Courts12 Oct 2001Dismissed

A. Chandra Sekhar Reddy Vs Union of India and Others

Andhra Pradesh High Court · (2002) 1 ALD 28 : (2001) 6 ALT 503

Central Motor Vehicles Rules, 1989 — Rule 47, 48, 9Motor Vehicles Act, 1939 — Section 32Motor Vehicles Act, 1988 — Section 10(3), 52, 52(1), 52(2), 52(3)

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High Courts12 Oct 2001Dismissed