High Courts08 Oct 2001Allowed
Immadi Laxmi Vs Sreyabhilashi Chit Funds and Others
Andhra Pradesh High Court · (2002) 1 ALT 411
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 48, Order 22 Rule 3, Order 22 Rule 4, 47, 47(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2001
1,536 judgments · page 20 of 77
High Courts08 Oct 2001Allowed
A.P. State Electricity Board and Others Vs P. Sarveswara Rao and Others
Andhra Pradesh High Court · (2001) 10 AP CK 0039
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts05 Oct 2001Allowed
Nukalapati Radhakrishna Reddy Vs Kadiyala Venkaiah and Others
Andhra Pradesh High Court · (2002) 1 ALD 356 Supp : (2001) 5 ALT 536
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10, 21
High Courts05 Oct 2001Allowed
A. Venkat Reddy and Others Vs Joint Collector and Others
Andhra Pradesh High Court · (2002) 1 ALT 341 : (2001) 3 APLJ 316
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 19, 19(1), 32, 36, 90
High Courts05 Oct 2001Dismissed
Sevanthi Bai and Others Vs Mandodhari and Others
Andhra Pradesh High Court · (2002) 1 ALD 151 : (2002) 1 AnWR 89
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 34, 34(2), 34(3), 37
High Courts05 Oct 2001Partly Allowed
K. Vijay Kumar Vs Govt. of Andhra Pradesh and Others
Andhra Pradesh High Court · (2001) 6 ALD 734
Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 1, 131, 2, 2(1), 2(7)Constitution of India, 1950 — Article 14, 19(1), 19(6)Motor Vehicles Act, 1939 — Section 47(1), 57
High Courts05 Oct 2001Dismissed
Kollipara Venkat Rao Vs Moturi Lakshmi Sulochana and Another
Andhra Pradesh High Court · (2002) 1 ALD 590
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 11, 22, 8
High Courts05 Oct 2001Dismissed
Union Public Service Commission, New Delhi Vs T. Yoganand and Others
Andhra Pradesh High Court · (2001) 6 ALD 555
Constitution of India, 1950 — Article 14, 16Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 5, 5(1), 5(2), 5(3), 7(4)Recruitment Rules — Rule 9
High Courts05 Oct 2001Dismissed
Debts Recovery Tribunal, Advocates Association of Andhra Pradesh Vs Debts Recovery Tribunal, Karnataka and Andhra Pradesh, Bangalore and Others
Andhra Pradesh High Court · (2002) 2 ALD 167
Advocates Act, 1961 — Section 34(1A)Andhra Pradesh Advocates Fees Rules, 1990 — Rule 50Banks and Financial Institutions Act, 1993 — Section 22(1)
High Courts05 Oct 2001Allowed
P. Kamala and Others Vs P. Mallikarjuna Rao, MD, A.P. Women''s Co-operative Finance Corporation, Hyd.
Andhra Pradesh High Court · (2002) 2 ALD 602 : (2002) 1 ALT 208
Constitution of India, 1950 — Article 21, 226
High Courts05 Oct 2001Allowed
Mohd. Abdul Azeem Zakee and Others Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2001) 6 ALD 394 : (2001) 6 ALT 57
Central Provinces and Berar Sales Tax Act, 1947 — Section 22(1)Constitution of India, 1950 — Article 14Motor Vehicles Act, 1988 — Section 173
High Courts05 Oct 2001Dismissed
Debts Recovery Tribunal, Advocates Association of Andhra Pradesh Vs Debts Recovery Tribunal, Karnataka and Andhra Pradesh
Andhra Pradesh High Court · (2002) 2 ALD 167
Advocates Act, 1961 — Section 34, 34(1A)Constitution of India, 1950 — Article 227, 227(2)Legal Practitioners Act, 1879 — Section 27
High Courts05 Oct 2001
Indian Overseas Bank Vs Burugu Ramulu and Others
Andhra Pradesh High Court · (2001) 10 AP CK 0061
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Contract Act, 1872 — Section 25(3)
High Courts05 Oct 2001Dismissed
Special Deputy Collector, L.A., S.S.P. Vs M. Pedda Sunkanna
Andhra Pradesh High Court · (2002) 1 ALT 407
High Courts05 Oct 2001Dismissed
Shaik Sattar Vs Thata Venkata Subbaiah alias Vijaya Kumar and Another
Andhra Pradesh High Court · (2001) 10 AP CK 0041
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 11, 12, 22, 3(1)
High Courts05 Oct 2001Allowed
Singavar Apu Seshasri Vs Govt. of A.P. and Others
Andhra Pradesh High Court · (2001) 10 AP CK 0038
Constitution of India, 1950 — Article 15, 16
High Courts05 Oct 2001
Snehalatha Vs S. Ramakrishna Reddy
Andhra Pradesh High Court · (2002) 1 ALD 130
Civil Procedure Code Amendment Act, 1976 — Section 24(5)Civil Procedure Code, 1908 (CPC) — Section 22, 23, 24, 24(2), 25Family Courts Act, 1984 — Section 10, 13
High Courts05 Oct 2001Allowed
Rasheed Mohammad Hussain Vs Govt. of Andhra Pradesh and Another
Andhra Pradesh High Court · (2001) 6 ALD 434 : (2001) 6 ALT 319
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10, 8
High Courts05 Oct 2001Dismissed
Oleti Tirupathamma Vs District Supply Officer (City), Visakhapatnam and Others
Andhra Pradesh High Court · (2002) 1 ALD 577 : (2002) 1 ALT 216
Constitution of India, 1950 — Article 19(1), 226Essential Commodities Act, 1955 — Section 6A, 7, 8
High Courts05 Oct 2001Dismissed
B. Suryanarayana Murthy Vs Senior Divisional Mechanical Engineer/L, SC Railway, Vijayawada and Others
Andhra Pradesh High Court · (2001) 6 ALD 520 : (2001) 6 ALT 74
Administrative Tribunals Act, 1985 — Section 22(3), 28Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 17Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 7, 114