Andhra Pradesh High Court Judgments 2001 — Page 19

High Courts10 Oct 2001Dismissed

Gururaj Mini Roller Flour Mills and Another Vs Govt. of India and Others

Andhra Pradesh High Court · (2001) 6 ALD 436 : (2001) 6 ALT 67

Constitution of India, 1950 — Article 12Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Food Corporations Act, 1964 — Section 13, 13(1), 13(2), 3, 6

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High Courts10 Oct 2001Dismissed

A.P.S.E.B. and Others Vs P. Ramachandra Rao and Another

Andhra Pradesh High Court · (2001) 10 AP CK 0012

Constitution of India, 1950 — Article 14

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High Courts09 Oct 2001Allowed

Nalla Malla Reddy Vs M. Mutyalu Goud and Others

Andhra Pradesh High Court · (2002) 1 ALD 387

Andhra Pradesh Panchayat Raj Act, 1994 — Section 249, 249(7)Evidence Act, 1872 — Section 58

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High Courts09 Oct 2001Dismissed

Reddicherla Balaji Raju Vs Election Officer and Others

Andhra Pradesh High Court · (2001) 6 ALD 123 : (2001) 5 ALT 603

Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 1994 — Rule 34(7), 42Constitution of India, 1950 — Article 226, 243

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High Courts09 Oct 2001Allowed

Kayathi Jayapal Reddy Vs State Election Commission and Another

Andhra Pradesh High Court · AIR 2002 AP 307 : (2001) 6 ALD 136 : (2001) 5 ALT 587

Andhra Pradesh Panchayat Raj (Conduct of Election of Members and Sarpanch of Gram Panchayat, Members of Mandal Parishad and Members of Zilla Parishad) Rules, 1994 — Rule 4Constitution of India, 1950 — Article 226, 243, 243K

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High Courts09 Oct 2001

Y. Narasimha Reddy Vs M.C. Nagaraju and Another

Andhra Pradesh High Court · (2001) 10 AP CK 0105

Civil Procedure Code, 1908 (CPC) — Section 96(4)Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts09 Oct 2001

Road Metal Industry Vs Secretary to Government of A.P., Revenue Department and Others

Andhra Pradesh High Court · AIR 2002 AP 284 : (2001) 6 ALD 166 : (2001) 5 ALT 670

Andhra Pradesh (Telangana Area) Alienation of State Lands and Land Revenue Rules, 1975 — Rule 2, 3, 4Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 172Constitution of India, 1950 — Article 14, 19(1), 226

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High Courts09 Oct 2001Allowed

Haribandhu Koro and Others Vs Pinninti Keshamma and Others

Andhra Pradesh High Court · (2002) 1 ALD 63 Supp : (2002) 1 AnWR 337

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High Courts09 Oct 2001Allowed

Commercial Plastics Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2002) 1 ALD 815 : (2002) 1 ALT 673

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High Courts09 Oct 2001Allowed

D. Vijaya Bhaskar Reddy Vs Election Officer Stage-II, Giddalur Gram Panchayat and Others

Andhra Pradesh High Court · AIR 2002 AP 39 : (2001) 6 ALD 129 : (2001) 5 ALT 579

Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 1994 — Rule 13Constitution of India, 1950 — Article 226, 243

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High Courts09 Oct 2001Dismissed

J. Rama Rao Vs P.V. Rao and Others

Andhra Pradesh High Court · (2001) 6 ALD 727 : (2002) 1 ALT 223(1)

Constitution of India, 1950 — Article 21Contempt of Courts Act, 1971 — Section 12, 2

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High Courts09 Oct 2001Dismissed

U. Anveshini and Another Vs Convenor, EAMCT-2000 and Others

Andhra Pradesh High Court · (2001) 6 ALD 180 : (2001) 5 ALT 686

Andhra Pradesh Professional Educational Institutions (Regulation of Admissions into under Graduate Professional Courses through Common Entrance Test) Rules, 1993 — Rule 4(3)Constitution of India, 1950 — Article 14, 226EAMCET Regulations, 2000 and 2001 — Regulation 3(B)

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High Courts09 Oct 2001

Capt. J. Rama Rao Vs Mrs. Chandana Khan and Another

Andhra Pradesh High Court · (2002) 1 ALD 123 Supp : (2002) 1 ALT 223 : (2002) 1 AnWR 106 : (2002) 3 CivCC 260 : (2002) 4 RCR(Civil) 590

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High Courts09 Oct 2001

Kasturi Subbarao Vs State of A.P.

Andhra Pradesh High Court · (2001) 10 AP CK 0007

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302, 306, 498A

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High Courts08 Oct 2001Dismissed

Manair Educational Academy, Karimnagar Vs Govt. of Andhra Pradesh and Others

Andhra Pradesh High Court · (2001) 6 ALD 829

All India Council for Technical Education Act, 1987 — Section 10Andhra Pradesh Education Act, 1982 — Section 20, 20(3), 21Indian Medical Council Act, 1956 — Section 33

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High Courts08 Oct 2001Allowed

M. Venkatamuni and Another Vs A. Errabba Mandadi

Andhra Pradesh High Court · (2001) 10 AP CK 0110

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66(2)

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High Courts08 Oct 2001

A.R. Chandrika Vs State of A.P., Education Dept. and Others

Andhra Pradesh High Court · (2002) 1 ALT 61

Andhra Pradesh Ministerial Service Rules, 1966 — Rule 3(1), 3(2), 3(3), 3(4), 3(5)

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High Courts08 Oct 2001Allowed

Kanapala Rama Rao Vs Regional Transport Officer, Srikakulam, Srikakulam District

Andhra Pradesh High Court · (2001) 6 ALD 402 : (2001) 6 ALT 46

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 2, 217, 258, 282Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 12, 3, 3(1), 3(2), 8

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High Courts08 Oct 2001Dismissed

K.V. Rama Sastry and Others Vs Got. of A.P., Legislative Affairs and Justice, Law Dept. and Others

Andhra Pradesh High Court · (2002) 1 ALT 32

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Amendment) Act, 2001 — Section 29(5)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 27, 27(1), 27(2)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 2(13), 2(22), 29, 29(1), 29(3)

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High Courts08 Oct 2001Allowed

Eswardas Agarwal Vs Pran Kumari and Another

Andhra Pradesh High Court · (2002) 1 ALT 116

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Andhra Pradesh High Court judgments, 2001