High Courts12 Oct 2001Dismissed
V. Suryanarayana Vs Govt. of A.P. and Others
Andhra Pradesh High Court · (2002) 1 ALD 48
Constitution of India, 1950 — Article 309Public Service Management Act, 1997 — Section 4
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2001
1,536 judgments · page 18 of 77
High Courts12 Oct 2001Dismissed
Saggurthi Raja Rao Vs Sanumothu Soma Satyanarayana
Andhra Pradesh High Court · (2001) 10 AP CK 0030
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2)
High Courts12 Oct 2001Dismissed
SUM. Prasad Vs Andhra Pradesh State Federation of Co-operative Spinning Mills Ltd., Hyd. and Others
Andhra Pradesh High Court · (2001) 6 ALD 741 : (2001) 6 ALT 233 : (2001) 3 APLJ 241
Constitution of India, 1950 — Article 12, 14, 16, 226, 311General Clauses Act, 1897 — Section 31(3)Specific Relief Act, 1963 — Section 14
High Courts11 Oct 2001Dismissed
Sanghi Textiles Limited and Another Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2002) 1 ALD 582
Constitution of India, 1950 — Article 226Land Acquisition (Companies) Rules, 1963 — Rule 3, 3(2)Land Acquisition Act, 1894 — Section 3, 4(1), 5
High Courts11 Oct 2001
Land Acquisition Officer Vs T. Raja Vittal
Andhra Pradesh High Court · (2002) 2 ALT 307
Land Acquisition Act, 1894 — Section 18, 23, 4, 4(1)
High Courts11 Oct 2001
G. Vidyasagar Vs P. Venkataramana Reddy
Andhra Pradesh High Court · (2001) 10 AP CK 0137
Provincial Small Cause Courts Act, 1887 — Section 15, 25
High Courts11 Oct 2001Allowed
Vizag Medical Stores, Maharanipet, Visakhapatnam Vs Bharat Heavy Plate and Vessels Ltd., Visakhapatnam
Andhra Pradesh High Court · (2002) 3 ALD 674
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(2)
High Courts11 Oct 2001Allowed
D. Sudershan Vs Govt. of A.P. and Others
Andhra Pradesh High Court · (2002) 3 ALD 678
Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 21Andhra Pradesh Scheduled Castes, Scheduled Tribes and Backward Classes — Issue of Community, Nativity and Date of Birth Certificate Rules, 1997 — Rule 8, 9, 9(2), 9(3), 9(4)
High Courts11 Oct 2001
Gorrella Durga Vara Prasada Rao Vs Indukuri Ram Raju and Others
Andhra Pradesh High Court · (2002) 2 ALT 589 : (2001) 3 APLJ 310
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 1(2), Order 41 Rule 2, Order 41 Rule 31
High Courts11 Oct 2001
Chinawaltair Colony House Owners Welfare Association Vs Commissioner, Visakhapatnam Municipal Corporation and Others
Andhra Pradesh High Court · AIR 2002 AP 175
Hyderabad Municipal Corporation Act, 1956 — Section 148
High Courts11 Oct 2001
Gopu Ilaiah and Others Vs The State of A.P.
Andhra Pradesh High Court · (2002) 1 RCR(Criminal) 660
Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1), 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 37(1)
High Courts11 Oct 2001Allowed
Chief Executive Officer, Zilla Parishad Vs T. Durga Rao
Andhra Pradesh High Court · (2001) 10 AP CK 0018
Administrative Tribunals Act, 1985 — Section 19Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 8
High Courts11 Oct 2001Allowed
Shanthi Radham Magazine Vs Registrair of Newspapers for India, New Delhi and Another
Andhra Pradesh High Court · AIR 2002 AP 104 : (2002) 1 ALD 150 Supp : (2002) 1 ALT 268
Post Office Act, 1898 — Section 9
High Courts10 Oct 2001Dismissed
Sakala Venkatachalapathy Vs Madumuru Salamma and Others
Andhra Pradesh High Court · (2002) 1 ALT 596
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 14
High Courts10 Oct 2001Dismissed
J. Satya Babu and Others Vs Bhimavaram, Co-operative Urban Bank Ltd. and Others
Andhra Pradesh High Court · (2002) 1 ALD 55 : (2004) 3 ALT 387
Andhra Pradesh Co-operative Societies Act, 1964 — Section 20, 25, 31, 31(2), 32(7)Andhra Pradesh Co-operative Societies Rules, 1964 — Rule 22, 22(1), 22(3), 22AAA, 22BConstitution of India, 1950 — Article 226(3)
High Courts10 Oct 2001Dismissed
A. Venugopal Rao Vs The Executive Engineer, Panchayat Raj
Andhra Pradesh High Court · (2001) 10 AP CK 0131
Constitution of India, 1950 — Article 311(2)
High Courts10 Oct 2001
Siromani Mittasala, Chairman, Paryavarana Parirakshaka Parishad Vs President, Brindavanam Colony, Welfare Association
Andhra Pradesh High Court · (2002) 1 ALD 136 : (2002) 2 ALT 356
Andhra Pradesh Municipalities Act, 1965 — Section 123, 133, 137, 138, 148Constitution of India, 1950 — Article 21, 226, 32, 48A, 51AEasements Act, 1882 — Section 7
High Courts10 Oct 2001Dismissed
Singumahanthi Jagannadha Rao Vs Putchala Surya Prakasa Rao
Andhra Pradesh High Court · (2001) 10 AP CK 0084
High Courts10 Oct 2001Allowed
B. Manga Rao Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (2002) 1 ALD 85
Administrative Tribunals Act, 1985 — Section 10(3), 19Andhra Pradesh State and Subordinate Service Rules, 1962 — Rule 10(1), 24Andhra Pradesh Treasury and Accounts Subordinate Service Rules, 1963 — Rule 3, 9
High Courts10 Oct 2001
A. Radhakrishna Rao and Others Vs The Assistant Commissioner, Endowments and Another
Andhra Pradesh High Court · (2001) 10 AP CK 0040
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 28, Order 41 Rule 29