COURT ARCHIVE

Andhra Pradesh High Court judgments, 2001

1,536 judgments · page 22 of 77

High Courts03 Oct 2001Dismissed

G. Rushikeshwara Rao Vs Vazir Sultan Tobacco Industries Ltd., Hyd. and Another

Andhra Pradesh High Court · (2001) 6 ALD 767 : (2002) 92 FLR 964

Constitution of India, 1950 — Article 14, 226, 309Employees State Insurance (General) Regulations, 1950 — Regulation 100, 53, 58, 59, 60Employees State Insurance Act, 1948 — Section 3, 64, 73

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High Courts03 Oct 2001Allowed

Govt. of A.P. and Others Vs P. Thirumala Devi and Others

Andhra Pradesh High Court · (2001) 10 AP CK 0045

Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993 — Rule 12(6)

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High Courts03 Oct 2001Dismissed

Irfan Ahmed Vs Govt. of A.P. and Others

Andhra Pradesh High Court · (2001) 10 AP CK 0032

Constitution of India, 1950 — Article 226

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High Courts03 Oct 2001

C.S. Prakash and Others Vs The HUDA and Others

Andhra Pradesh High Court · (2001) 10 AP CK 0027

Constitution of India, 1950 — Article 14, 21Hyderabad Municipal Corporation Act, 1955 — Section 419, 428(1)

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High Courts03 Oct 2001Dismissed

D.V.R.S.G. Dattatreyulu Vs Ex-Officio Principal Secretary, Government of Andhra Pradesh and Another

Andhra Pradesh High Court · (2001) 6 ALD 816 : (2002) 1 ALT 23 : (2002) 93 FLR 19

Administrative Tribunals Act, 1985 — Section 11Constitution of India, 1950 — Article 319Consumer Protection Act, 1986 — Section 16, 16(3)

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High Courts03 Oct 2001

Ramireddi Venkatasubba Reddy and Others Vs State of A.P.

Andhra Pradesh High Court · (2002) CriLJ 770

Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts03 Oct 2001

K. Purushotham Reddy and Another Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2002) 2 ALD 668 Supp

Environment (Protection) Act, 1986 — Section 25, 6, 8Hazardous Wastes (Management and Handling) Rules, 1989 — Rule 12, 13, 14, 3, 4A

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High Courts03 Oct 2001

Adarsha Welfare Association Vs The A.P. Housing Board

Andhra Pradesh High Court · (2001) 10 AP CK 0001

Andhra Pradesh Housing Board Act, 1956 — Section 22, 26, 29, 30, 31Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 12

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High Courts01 Oct 2001Allowed

E.I.D. Parry (India) Ltd. Vs Employees'' State Insurance Corporation and Another

Andhra Pradesh High Court · (2002) 2 ALT 567 : (2002) 3 LLJ 145

Employees State Insurance Act, 1948 — Section 2, 2(9), 77

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High Courts01 Oct 2001

Bashetti Bhagawantha Rao Vs Nathiri Yellaiah

Andhra Pradesh High Court · (2001) 10 AP CK 0136

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 32, Order 21 Rule 32(1), Order 21 Rule 32(2), Order 21 Rule 32(5)

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High Courts01 Oct 2001Dismissed

Elakolanu Primary Agricultural Co-op. Credit Society Ltd. and Others Vs Govt. of A.P. and Others

Andhra Pradesh High Court · (2002) 1 ALD 352 Supp : (2003) 6 ALT 274

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High Courts28 Sept 2001

Prabhakar Enclave ECIL Employees Co.op. Housing Society Ltd. Vs Govt. of A.P., Municipal Administration and Another

Andhra Pradesh High Court · (2002) 1 ALT 179

Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 32

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High Courts28 Sept 2001

Ali Bin Abud Vs Mrs. Devasena and Mrs. Grace Vijaya Kumari

Andhra Pradesh High Court · (2001) 2 ALD(Cri) 653 : (2002) CriLJ 766

Andhra Pradesh Land Encroachment Act, 1905 — Section 3, 5, 6, 7

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High Courts28 Sept 2001Allowed

Superintending Engineer, Roads and Buildings and Another Vs V. Kodandarami Reddy and Another

Andhra Pradesh High Court · (2002) 1 ALT 797

Arbitration Act, 1940 — Section 14

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High Courts28 Sept 2001Dismissed

The Authorised Officer Vs Beesetti Rama Rao

Andhra Pradesh High Court · (2002) 2 ALD 846 Supp : (2001) 3 APLJ 250

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 21

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High Courts28 Sept 2001Dismissed

State of Andhra Pradesh, Land Reforms Vs K.V. Jagannadha Rao

Andhra Pradesh High Court · (2002) 2 ALT 228(1) : (2001) 3 APLJ 291

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10

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High Courts28 Sept 2001

Digambar Rao and Another Vs Govt. of Andhra Pradesh

Andhra Pradesh High Court · (2001) 6 ALD 696 : (2001) 6 ALT 226 : (2001) 3 APLJ 294

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974 — Rule 16(5)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 152, 91, 92

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High Courts28 Sept 2001

Sri Veerabrahmendra Junior College Committee and Others Vs The Hon''ble Minister for Higher Education, Govt. of Andhra Pradesh, Secretariat and Others

Andhra Pradesh High Court · (2001) 3 APLJ 137

Andhra Pradesh Education Act, 1982 — Section 2, 2(12), 24, 24(2), 24(3)

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High Courts28 Sept 2001Allowed

G. Venu Gopal Reddy Vs P. Anantha Reddy and Others

Andhra Pradesh High Court · (2001) 6 ALD 565

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 32, 38, 38(3), 38(4), 38(5)Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A, Order 47 Rule 1

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High Courts27 Sept 2001Allowed

Tummala Ranga Rao and Another Vs Bacon Factory

Andhra Pradesh High Court · (2002) 2 ALD 340 Supp : (2002) 1 AnWR 311

Limitation Act, 1963 — Section 5

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