High Courts03 Sept 2001
Potlutu Subrahmanyeswara Rao Vs Dist. Panchayat Officer and Others
Andhra Pradesh High Court · (2001) 09 AP CK 0046
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2001
1,536 judgments · page 30 of 77
High Courts03 Sept 2001
M. Lakshminarayana and Others Vs Sub-Registrar and Another
Andhra Pradesh High Court · (2001) 5 ALT 96
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 38D
High Courts01 Sept 2001
The Food Inspector, rep. by the Public Prosecutor Vs Y. Babji and Others
Andhra Pradesh High Court · (2001) 2 ALD(Cri) 804 : (2001) 5 ALT 640 : (2001) 2 ALT(Cri) 361 : (2001) 3 APLJ 45
Prevention of Food Adulteration Act, 1954 — Section 16(1), 16A, 2, 7
High Courts31 Aug 2001Allowed
The Andhra Pradesh Wakf Board Vs Tati Venkata Sheshagiri Rao and Others
Andhra Pradesh High Court · (2013) 1 ALD 390 : (2013) 4 ALT 205 : (2001) 2 APLJ 489
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 7 Rule 11, 151, 80, 80(1)Waqf Act, 1995 — Section 56 , 89
High Courts31 Aug 2001Dismissed
Madikonda Srinivasa Rao Vs Govt. of A.P. and others
Andhra Pradesh High Court · (2001) 5 ALD 791 : (2001) 5 ALT 696
Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 53, 53(4)Andhra Pradesh Excise (Lease of Right to Sell Indian Liquor and Foreign Liquor in Retail) Rules, 1993 — Rule 16(1), 30Andhra Pradesh Excise Act, 1968 — Section 31, 34, 35, 36, 37
High Courts31 Aug 2001
Klayman Porcelains Limited Vs Superintending Engineer, Operation, Mahabubnagar Circle, APSEB, Hyd. and another
Andhra Pradesh High Court · AIR 2002 AP 19 : (2001) 5 ALD 732 : (2001) 5 ALT 274 : (2002) 2 CivCC 284 : (2002) 1 RCR(Civil) 152
Constitution of India, 1950 — Article 12, 141Electricity (Supply) Act, 1948 — Section 46, 49, 70, 78Electricity Act, 1910 — Section 10, 11, 20, 20(1), 21(2)
High Courts31 Aug 2001Allowed
Repaka Bhyravamurthy and another Vs Muppidi Venkataraju and others
Andhra Pradesh High Court · AIR 2002 AP 77 : (2001) 5 ALD 815 : (2001) 5 ALT 565 : (2001) 3 APLJ 90
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10, 15Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 110, 141, 146, 26Constitution of India, 1950 — Article 226, 300(A)
High Courts31 Aug 2001
Remu Pipes Limited, Hyd. Vs Industrial Finance Corporation of India, Hyd. and Others
Andhra Pradesh High Court · (2001) 6 ALD 11 : (2001) 5 ALT 265 : (2002) 108 CompCas 385
Companies (Court) Rules, 1959 — Rule 272, 273Companies Act, 1956 — Section 446, 456, 456(1), 456(2), 457Provincial Insolvency Act, 1920 — Section 28, 28(6)
High Courts31 Aug 2001Dismissed
G.V. Ranga Rao and another Vs A.P. State Electricity Board Engineers Association and another
Andhra Pradesh High Court · (2001) 5 ALD 705 : (2001) 5 ALT 553 : (2001) 3 APLJ 35
Andhra Pradesh (Telangana Area) Public Societies Registration Act, 1350 — Section 11, 11Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 2AConstitution of India, 1950 — Article 226
High Courts31 Aug 2001Allowed
Gram Panchayat, Kuchipudi, Guntur Vs Yarlagadin Ankeneedu Prasad and Others
Andhra Pradesh High Court · (2001) 6 ALD 379 : (2001) 6 ALT 390
Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 3, 7Andhra Pradesh Gram Panchayats Act, 1964 — Section 85Civil Procedure Code, 1908 (CPC) — Section 8
High Courts31 Aug 2001Dismissed
Jandrajupalli Purushotham Vs District Collector, Prakasam Dist., Ongole and Others
Andhra Pradesh High Court · (2001) 6 ALD 722 : (2001) 5 ALT 714
Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2001 — Rule 4(1)Constitution of India, 1950 — Article 226, 243Delimitation Act, 1972 — Section 8, 9
High Courts31 Aug 2001Dismissed
G. Adinarayana @ Adeppa Vs P.V. Siddaiah
Andhra Pradesh High Court · (2001) 08 AP CK 0049
Andhra Pradesh Agricultural Indebtedness (Relief) Act, 1977 — Section 13, 3, 4(2)Civil Procedure Code, 1859 — Section 11, 11(IV)
High Courts31 Aug 2001Dismissed
Toddy Tappers Co-op. Society Group, Khammam Vs Prohibition and Excise Superintendent, Khammam Dist. and Others
Andhra Pradesh High Court · (2001) 6 ALD 309 : (2001) 5 ALT 793
Andhra Pradesh Excise (Arrack and Toddy Licences General Conditions) Rules, 1969 — Rule 11, 24Andhra Pradesh Excise Act, 1968 — Section 31, 31(1)Constitution of India, 1950 — Article 14, 47
High Courts30 Aug 2001Allowed
P. Jayantha Rao and Another Vs V. Venkateshwarlu
Andhra Pradesh High Court · (2002) 1 AnWR 200
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 22(1), Order 21 Rule 27, Order 21 Rule 32, Order 21 Rule 32(1)
High Courts29 Aug 2001Dismissed
Singamsetty Chikala Ramanna Vs Singamsetty Saraswathamma and Others
Andhra Pradesh High Court · (2001) 6 ALD 187 : (2001) 6 ALT 122 : (2001) 3 APLJ 456
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 10, Order 22 Rule 3, Order 22 Rule 4
High Courts29 Aug 2001
M. Vijaya Vs Chairman and Managing Director, Singareni Collieries Co., Ltd., Hyd. and others
Andhra Pradesh High Court · (2002) 1 ACC 32 : (2002) ACJ 32 : AIR 2001 AP 502 : (2001) 5 ALD 522 : (2001) 5 ALT 154 : (2001) 2 APLJ 450 : (2002) 3 RCR(Civil) 135
Andhra Pradesh (Andhra Area) Public Health Act, 1939 — Section 52Andhra Pradesh Prisons Rules, 1979 — Rule 583, 590, 591, 595, 600Constitution of India, 1950 — Article 14, 19(1), 20, 21, 226
High Courts29 Aug 2001Allowed
Bodapati China Venkata Rao@ Venkateshu and Another Vs State of A.P.
Andhra Pradesh High Court · (2001) 2 ALD(Cri) 665 : (2001) 2 ALT(Cri) 396
Evidence Act, 1872 — Section 114A
High Courts29 Aug 2001Allowed
Major S. Ravi and others Vs Union of India and others
Andhra Pradesh High Court · (2001) 5 ALD 839 : (2001) 6 ALT 202 : (2001) 93 DLT 647
Army Act, 1950 — Section 2, 2(1), 25Constitution of India, 1950 — Article 309Survey of India (Recruitment from Corps of Engineer Officers) Rules, 1950 — Rule 7
High Courts29 Aug 2001Allowed
Thota Padma Vs High Court of A.P., Hyd. and another
Andhra Pradesh High Court · (2001) 5 ALD 571 : (2001) 6 ALT 796
Andhra Pradesh State Higher Judicial Service Rules, 1964 — Rule 3Andhra Pradesh State Prosecution Service Rules, 1992 — Rule 5Bar Council of India Rules, 1975 — Rule 49
High Courts29 Aug 2001Dismissed
Hampi Enterprises, Santhavelur, Varasapalem Mandal, Chittoor Dist. Vs Director of Mines and Geology, Hyd. and others
Andhra Pradesh High Court · AIR 2002 AP 361 : (2001) 5 ALD 691 : (2001) 6 ALT 298
Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 12(5)Granite Conservation and Development Rules, 1999 — Rule 4Mines and Minerals (Development and Regulation) Act, 1957 — Section 14, 15, 18, 2