COURT ARCHIVE

Andhra Pradesh High Court judgments, 2001

1,536 judgments · page 32 of 77

High Courts24 Aug 2001Dismissed

P. Eshwaraiah Vs P. Kistaiah

Andhra Pradesh High Court · (2001) 2 APLJ 432

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 2, 20, 20(3), 22Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31

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High Courts24 Aug 2001

P.R. Subas Chandran Vs Govt. of A.P. and others

Andhra Pradesh High Court · AIR 2000 AP 272 : (2001) 5 ALD 771 : (2001) 6 ALT 133

Constitution (Forty-Second Amendment) Act, 1976 — Article 48Constitution of India, 1950 — Article 21, 32, 38(1), 39, 41

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High Courts24 Aug 2001

S.A. Nazeer Vs The Land Acquisition Officer and Another

Andhra Pradesh High Court · (2001) 2 AnWR 489

Land Acquisition Act, 1894 — Section 11, 18, 19, 20, 21

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High Courts23 Aug 2001Dismissed

Karnati Suryanarayana Vs Sri Rama Finance Corporation

Andhra Pradesh High Court · (2001) 2 AnWR 377 : (2001) 2 APLJ 445

Civil Procedure Code, 1908 (CPC) — Section 51

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High Courts23 Aug 2001Allowed

Mathews Peter Vs Asst. Police Inspector, Crime Branch-II and Others

Andhra Pradesh High Court · (2001) 2 ALD(Cri) 645 : (2002) 3 ALT 47 : (2002) CriLJ 1585

Criminal Procedure Code, 1973 (CrPC) — Section 160, 160(1)Penal Code, 1860 (IPC) — Section 109, 120(B), 34, 420, 468

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High Courts23 Aug 2001

Fishermen Co-operative Society, Bibinagar village and Mandal, Nalgonda Dist. Vs A.P. Pollution Control Board, Hyd. and others

Andhra Pradesh High Court · (2001) 5 ALD 755 : (2001) 6 ALT 162

Air (Prevention and Control of Pollution) Act, 1981 — Section 21Constitution of India, 1950 — Article 14, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 133

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High Courts23 Aug 2001Allowed

Life Insurance Corporation of India Vs UPA Lokakyuktha, Government of A.P. and Others

Andhra Pradesh High Court · (2002) 4 ALT 815 : (2002) 4 ALT 407

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High Courts23 Aug 2001Allowed

Superintending Engineer, Irrigation Circle, Visakhapatnam and another Vs Institution of Lokayukta and Upa-Lokayukta, Hyderabad and another

Andhra Pradesh High Court · (2001) 5 ALD 635 : (2001) 5 ALT 744

Andhra Pradesh Lokayukta and Upa-Lokayukta Act, 1983 — Section 12, 12(1), 12(2), 2, 9

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High Courts23 Aug 2001Dismissed

Gadiraju Narayana Raju and Others Vs Joint Collector, Khammam and Another

Andhra Pradesh High Court · (2001) 6 ALD 490 : (2001) 4 ALT 767

Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 166

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High Courts23 Aug 2001Allowed

Managing Director, APSRTC, Mushirabad, Hyderabad Vs Institution of A.P. Lokayukta and Upa-Lokayukta, Hyderabad and another

Andhra Pradesh High Court · (2001) 5 ALD 492 : (2001) 5 ALT 799

Andhra Pradesh State Road Transport Corporation (Conduct of Meetings) Regulations, 1959 — Section 2(c)Road Transport Corporations Act, 1950 — Section 3

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High Courts23 Aug 2001Dismissed

Sri Md. Ismail Vs Sri V. Suryanarahyana Rao and Others

Andhra Pradesh High Court · (2001) 08 AP CK 0047

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5

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High Courts23 Aug 2001Allowed

V. Prasada Rao Vs The State of A.P. and Another

Andhra Pradesh High Court · (2001) 2 ALD(Cri) 566 : (2001) 2 ALT(Cri) 348 : (2001) 3 APLJ 79 : (2002) CriLJ 395

Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(1), 357(2), 357(3), 359

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High Courts23 Aug 2001Dismissed

P. Krishna Reddy Vs The Director, Mehdi Nawaj Jung Institute of Oncology and Regional Cancer Centre and Another

Andhra Pradesh High Court · (2001) 08 AP CK 0042

Constitution of India, 1950 — Article 14, 16Food Corporations Act, 1964 — Section 12A

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High Courts23 Aug 2001

Director General, Institute of Solid Waste Research and Ecological Balance Vs Ministry of Environment and Forests, Union of India (UOI) and Others

Andhra Pradesh High Court · (2001) 08 AP CK 0031

Air (Prevention and Control of Pollution) Act, 1981 — Section 21Constitution of India, 1950 — Article 226, 32, 48AEnvironment (Protection) Act, 1986 — Section 24, 3, 3(2), 5

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High Courts23 Aug 2001Dismissed

The State of Andhra Pradesh Vs Repute Plastic Colours Ltd.

Andhra Pradesh High Court · (2002) 125 STC 282

Andhra Pradesh General Sales Tax Act, 1957 — Section 22(1)

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High Courts23 Aug 2001

Co-operative Housing Society, Saleemnagar Limited and another Vs Municipal Corporation of Hyderabad and others

Andhra Pradesh High Court · (2001) 5 ALD 663 : (2001) 5 ALT 737

Andhra Pradesh Municipalities Act, 1965 — Section 37Constitution of India, 1950 — Article 21, 226Hyderabad Municipal Corporation Act, 1955 — Section 148

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High Courts21 Aug 2001Dismissed

Ibrahim Khan Vs Secretary, Municipal Administration and Urban Development Department, Secretariat, Hyderabad and others

Andhra Pradesh High Court · (2001) 5 ALD 619 : (2001) 5 ALT 400

Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226Hyderabad Civil Services Rules — Rule 231

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High Courts21 Aug 2001Dismissed

Shaik Gulam Rasool Vs Government of A.P. and others

Andhra Pradesh High Court · (2001) 5 ALD 637 : (2001) 2 ALD(Cri) 611 : (2001) 6 ALT 10

Andhra Pradesh Excise Act, 1968 — Section 34, 35, 37, 38, 43Constitution of India, 1950 — Article 19(1), 21

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High Courts21 Aug 2001Dismissed

Haji P. Basheer Saheb Vs P. Rajanna

Andhra Pradesh High Court · (2001) 6 ALD 276 : (2001) 6 ALT 686 : (2001) 3 APLJ 19

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2(1), Order 21 Rule 2(2), Order 21 Rule 2(2A)Limitation Act, 1963 — Article 125, 2

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High Courts21 Aug 2001Allowed

K. David Wilson Vs Secretary to Government, Law Department (Legislative Affairs and Justice), Hyd. and another

Andhra Pradesh High Court · (2001) 5 ALD 406 : (2001) 5 ALT 65

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 3, Order 20 Rule 4, Order 21 Rule 1, Order 21 Rule 3Constitution of India, 1950 — Article 226, 32Penal Code, 1860 (IPC) — Section 225

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