High Courts05 Oct 2001
J. Dasaratham and Others Vs Govt. of A.P. and Others
Andhra Pradesh High Court · (2001) 6 ALT 53
Constitution of India, 1950 — Article 226, 227, 309, 32, 323A
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2001
1,536 judgments · page 21 of 77
High Courts05 Oct 2001Dismissed
Leelason Breweries Ltd. Vs Sri Bheemi Reddy Lakshminarayana Reddy, rep., by Guardian, Bheemi Reddy Prasuna
Andhra Pradesh High Court · AIR 2002 AP 253 : (2002) 2 ALD 65 : (2002) 2 ALD 215 : (2002) 1 ALT 361 : (2002) 2 CivCC 128 : (2002) 3 RCR(Civil) 679
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15, 151
High Courts04 Oct 2001Dismissed
Saraswathi Chemicals, Vijayawada Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2001) 6 ALD 301
Andhra Pradesh General Sales Tax Act, 1957 — Section 2(1), 258Limitation Act, 1908 — Article 48
High Courts04 Oct 2001Partly Allowed
Myakla Konda Reddy Vs Myakla Keshava Reddy
Andhra Pradesh High Court · (2002) 1 ALT 343
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts04 Oct 2001Dismissed
Scindia Rubber Works Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2001) 6 ALD 801
High Courts04 Oct 2001
Pasarlapudi Choultry Vs Kadali Srinivasa Rao and Others
Andhra Pradesh High Court · (2002) 1 ALT 333 : (2001) 3 APLJ 202
Civil Procedure Code, 1908 (CPC) — Section 57(1)Provincial Small Cause Courts Act, 1887 — Section 15, 16, 23
High Courts04 Oct 2001Dismissed
Munakkayala Konda Reddy and Others Vs Thallam Venkata Reddy and Another
Andhra Pradesh High Court · (2002) 1 ALT 343(1) : (2001) 3 APLJ 222
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 1(1), Order 14 Rule 2, Order 14 Rule 2(1), Order 14 Rule 2(2)
High Courts04 Oct 2001
Y.S.C. Babu and A.V.S. Raghavan Vs Chairman and Managing Director, Syndicate Bank and Others
Andhra Pradesh High Court · (2001) 5 ALT 706 : (2002) 173 CTR 151 : (2002) 253 ITR 1 : (2002) 120 TAXMAN 88
Income Tax Act, 1961 — Section 10(10C), 15, 16, 17, 17(2)Income Tax Rules, 1962 — Rule 32Institutes of Technology Act, 1961 — Section 3
High Courts04 Oct 2001Partly Allowed
Madhava Rao Desai Vs Union of India and Others
Andhra Pradesh High Court · (2002) 1 ALD 398 : (2002) 4 ALT 661 : (2001) 93 DLT 321
Andhra Pradesh Conduct of Election of Member (Co-opted) and President/Vice-President of Mandal Parishad and Member (Co-opted) and Chairman/Vice-Chairman of Zilla Parishad Rules, 1994 — Rule 13(7)(i), 13(7)(ii), 26Andhra Pradesh Panchayat Raj Act, 1994 — Section 149(1), 153, 153(1), 153(6), 177(3)Constitution of India, 1950 — Article 102, 191, 243F
High Courts04 Oct 2001
Y.S.C. Babu Vs Chairman and Managing Director, Syndicate Bank
Andhra Pradesh High Court · (2001) 120 TAXMAN 88
Income Tax Act, 1961 — Section 192Institutes of Technology Act, 1961 — Section 10, 15, 16, 17, 3University Grants Commission Act, 1956 — Section 3
High Courts03 Oct 2001Allowed
G. Srinivasa Rao Vs Deepak Lal Idnani and Others
Andhra Pradesh High Court · (2001) 5 ALT 664
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 11Civil Procedure Code, 1908 (CPC) — Order 39 Rule 10, 151
High Courts03 Oct 2001Dismissed
Abothula Rajaratnam Naidu Vs Nizam Sugar Industries and Others
Andhra Pradesh High Court · (2002) 1 ALT 397
Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 15, 7, 7A(1), 7A(6), 8(2)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(1), Order 14 Rule 2(2)Industries (Development and Regulation) Act, 1951 — Section 18
High Courts03 Oct 2001
Kota Ramakrishna Reddy and Others Vs Salt Commissioner, Government of India and Others
Andhra Pradesh High Court · (2001) 10 AP CK 0161
Water (Prevention and Control of Pollution) Act, 1974 — Section 25
High Courts03 Oct 2001Allowed
Deputy Inspector-General of Police, Kurnool Range, Kurnool and Others Vs R.S. Madhu Babu
Andhra Pradesh High Court · (2001) 6 ALD 418 : (2002) 3 ALT 110 : (2001) 3 APLJ 175 : (2002) 92 FLR 368
Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 11Constitution of India, 1950 — Article 14, 16, 21, 311
High Courts03 Oct 2001Dismissed
Medisetty Chennakesavulu and Others Vs Revenue Divisional Officer and Electoral Registration Officer and Others
Andhra Pradesh High Court · (2002) 1 ALT 94
Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 11, 12Andhra Pradesh Panchayat Raj Act, 1994 — Section 11, 151(11), 179, 2(1), 211Constitution of India, 1950 — Article 226
High Courts03 Oct 2001Dismissed
Replica Agencies, Hyd. Vs State of A.P.
Andhra Pradesh High Court · (2001) 6 ALD 194
High Courts03 Oct 2001
T. Zakraiah and Others Vs A.P.S.C. Co-operative Finance Corporation Ltd., Hyd. and Others
Andhra Pradesh High Court · (2001) 6 ALD 549 : (2001) 6 ALT 514 : (2002) 4 LLJ 116
Constitution of India, 1950 — Article 14, 141, 21
High Courts03 Oct 2001
Akhil Vs Secretary, A.P. Pollution Control Board and Others
Andhra Pradesh High Court · (2001) 10 AP CK 0122
High Courts03 Oct 2001Allowed
Alfala Furniture Palace Vs State Bank of Hyderabad, Hanmakonda, Warangal District
Andhra Pradesh High Court · (2002) 2 ALD 75
High Courts03 Oct 2001Dismissed
V. Mohan Rao Vs Implementation Secretariat and Others
Andhra Pradesh High Court · (2001) 6 ALD 386 : (2002) 2 ALT 822
Constitution of India, 1950 — Article 12, 14, 226