COURT ARCHIVE

Andhra Pradesh High Court judgments, 2001

1,536 judgments · page 38 of 77

High Courts03 Aug 2001

R.V. Bhupal Prasad Vs Saleha Begum alias Shehensha Begum and Others

Andhra Pradesh High Court · (2001) 5 ALT 770

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 11, 2(12)Constitution of India, 1950 — Article 141Transfer of Property Act, 1882 — Section 108, 110, 111, 113, 116

Read judgment

High Courts02 Aug 2001Allowed

Polepalle Sankarayanarayana Chetty Vs K. Sundara Rajulu Chetty

Andhra Pradesh High Court · (2001) 08 AP CK 0172

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115

Read judgment

High Courts02 Aug 2001

Mohd. Ishaq and Another Vs State of A.P. and Others

Andhra Pradesh High Court · (2001) 5 ALD 623 : (2001) 3 APLJ 25

Land Acquisition Act, 1894 — Section 4(1), 5A

Read judgment

High Courts02 Aug 2001Dismissed

Anandi Roller Flour Mills Limited, Hyderabad Vs State of A.P.

Andhra Pradesh High Court · (2002) 125 STC 355

Andhra Pradesh General Sales Tax Act, 1957 — Section 13, 19(1), 20, 21, 21(1)Constitution of India, 1950 — Article 265, 32

Read judgment

High Courts02 Aug 2001Allowed

Velicheti Audinarayana and another Vs Union of India and others

Andhra Pradesh High Court · (2001) 5 ALD 604 : (2002) 5 ALT 554 : (2001) 3 APLJ 412 : (2002) 1 CivCC 410 : (2002) 4 RCR(Civil) 652 : (2002) 2 RCR(Rent) 537

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 12(1), Order 21 Rule 58, Order 21 Rule 97, Order 21 Rule 99Constitution of India, 1950 — Article 14, 21

Read judgment

High Courts02 Aug 2001

Sub-Collector and Land Acquisition Officer, Gudur Vs Venkata Kumaraswamy

Andhra Pradesh High Court · (2001) 6 ALD 231 : (2001) 6 ALT 748

Constitution of India, 1950 — Article 300Land Acquisition (Amendment) Act, 1984 — Section 30(2)Land Acquisition Act, 1894 — Section 11, 18, 23, 23(1), 4

Read judgment

High Courts02 Aug 2001Dismissed

Deendar Anjuman represented by its Secretary, Syed Siddique Hussain Vs Government of India and Others

Andhra Pradesh High Court · (2001) 2 ALD(Cri) 373 : (2001) 4 ALT 674 : (2002) CriLJ 710

Constitution of India, 1950 — Article 19(1), 19(4), 226Penal Code, 1860 (IPC) — Section 153A, 153BUnlawful Activities (Prevention) Act, 1967 — Section 10, 11, 12, 3(1), 3(3)

Read judgment

High Courts02 Aug 2001

Commissioner of Income Tax Vs Visakha Industries Ltd.

Andhra Pradesh High Court · (2001) 251 ITR 471

Income Tax Act, 1961 — Section 80, 80A, 80AA, 80AB, 80B

Read judgment

High Courts02 Aug 2001Allowed

The Management of NISIET Vs NISIET Employees Union and Another

Andhra Pradesh High Court · (2001) 4 ALT 773

Civil Procedure Code, 1908 (CPC) — Section 152, 34(2)Industrial Disputes Act, 1947 — Section 11A, 11B, 2A, 33C(1), 33C(2)

Read judgment

High Courts01 Aug 2001

Khaja Moenuddin Vs A.P. State Electricity Board and Another

Andhra Pradesh High Court · (2001) 5 ALT 89 : (2002) 1 CivCC 451

Read judgment

High Courts01 Aug 2001Partly Allowed

Vanamala Amaranadh Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2001) 2 ALD(Cri) 405 : (2001) 2 ALT(Cri) 244 : (2001) CriLJ 4498 : (2001) 2 DMC 676

Penal Code, 1860 (IPC) — Section 107, 306, 498

Read judgment

High Courts01 Aug 2001Dismissed

Abdul Rasheed and Others Vs Abdul Lateef and Others

Andhra Pradesh High Court · (2001) 08 AP CK 0091

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 20, 20(1), 20(2), 20(3), 20(4)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31

Read judgment

High Courts01 Aug 2001Dismissed

Mohd. Abdul Subhan Vs State of A.P. and Others

Andhra Pradesh High Court · (2001) 2 ALD(Cri) 507 : (2001) 2 ALT(Cri) 297

Criminal Procedure Code, 1973 (CrPC) — Section 207, 208, 209

Read judgment

High Courts01 Aug 2001

Galada Power and Telecommunication Ltd. Vs Transmission Corporation of A.P. Ltd. (AP Transco)

Andhra Pradesh High Court · (2001) 08 AP CK 0040

Arbitration Act, 1940 — Section 11(6)Arbitration and Conciliation Act, 1996 — Section 11(6), 16

Read judgment

High Courts01 Aug 2001Dismissed

The Depot Manager, APSRTC Vs The Presiding Officer, Labour Court

Andhra Pradesh High Court · (2002) 1 LLJ 512

Andhra Pradesh State Road Transport Corporation Employees (Conduct) Regulations, 1963 — Regulation 28Road Transport Corporations Act, 1950 — Section 45(1)

Read judgment

High Courts01 Aug 2001Dismissed

Egalapati Sarojanamma Vs State of A.P.

Andhra Pradesh High Court · (2001) 2 ALD(Cri) 486 : (2001) 2 ALT(Cri) 306 : (2001) 3 APLJ 31 : (2002) 1 DMC 455

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 302, 498A

Read judgment

High Courts31 Jul 2001Allowed

Stillbene Chemicals Limited, Secunderabad and others Vs Federal Bank Limited, Hyd. and others

Andhra Pradesh High Court · (2001) 5 ALD 89

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 9

Read judgment

High Courts31 Jul 2001Dismissed

Dr. K.V. Narasimha Murthy Vs The Andhra Pradesh Administrative Tribunal and Others

Andhra Pradesh High Court · (2001) 07 AP CK 0060

Administrative Tribunals Act, 1985 — Section 19, 20Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 5Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 5, 6

Read judgment

High Courts31 Jul 2001Dismissed

Khoday India Limited Bangalore and others Vs Government of A.P. and others

Andhra Pradesh High Court · (2001) 5 ALD 233

Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 10(2), 10(4), 10(5), 10(6), 7Andhra Pradesh Excise Act, 1968 — Section 72Constitution of India, 1950 — Article 14, 226, 301, 302, 303

Read judgment

High Courts31 Jul 2001Allowed

Pidigala Linga Reddy and Others Vs Satla Srinivas and Others

Andhra Pradesh High Court · (2003) ACJ 692 : (2001) 6 ALD 429 : (2001) 6 ALT 367 : (2001) 2 APLJ 245

Criminal Procedure Code, 1973 (CrPC) — Section 161Motor Vehicles Act, 1988 — Section 140, 166, 167

Read judgment