High Courts13 Dec 2001
Kamal Theatre Vs Kasireddy Varlakshmi
Andhra Pradesh High Court · (2002) 2 ACC 492 : (2003) ACJ 1226 : AIR 2002 AP 187 : (2002) 4 RCR(Civil) 287
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2001
1,536 judgments · page 4 of 77
High Courts13 Dec 2001Allowed
Smt. Neeta Bhalla Vs S.M.S. Pharmaceuticals Ltd. and Another
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 225 : (2002) 1 ALT(Cri) 127 : (2002) 111 CompCas 793
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts13 Dec 2001Allowed
Nankani Kishan Vs M. Shankar Narayana and Another
Andhra Pradesh High Court · (2002) 2 ALD 63 : (2002) 1 AnWR 472
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1(1), Order 16 Rule 1(2), Order 16 Rule 1(3), Order 26 Rule 1
High Courts13 Dec 2001Allowed
Kothapalli Gladya Jacob Vs Commissioner of Tribal Welfare, Government of Andhra Pradesh and Another
Andhra Pradesh High Court · (2002) 2 ALD 163
Constitution of India, 1950 — Article 21
High Courts13 Dec 2001
Pulipati Engineers (P) Ltd. and Others Vs Principal Secretary to Government, Panchayat Raj and Rural Development Department, Govt. of A.P. and Another
Andhra Pradesh High Court · (2002) 2 ALD 270 : (2002) 5 ALT 197
Constitution of India, 1950 — Article 162
High Courts13 Dec 2001Allowed
Nandyal Municipal Council, Nandyal Vs N.M.D. Ismail
Andhra Pradesh High Court · (2002) 2 ALD 281
Andhra Pradesh Municipalities Act, 1965 — Section 364, 365Limitation Act, 1963 — Section 29, 29(2)
High Courts13 Dec 2001Allowed
The Nandyal Municipal Council Vs N.M.D. Ismail
Andhra Pradesh High Court · (2001) 12 AP CK 0038
Andhra Pradesh Municipalities Act, 1965 — Section 271, 277, 365Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts13 Dec 2001Dismissed
General Manager, South Central Railway, Secunderabad and Others Vs Kotaiah and Another
Andhra Pradesh High Court · (2002) 1 ALD 594 : (2002) 1 ALT 401
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)Constitution of India, 1950 — Article 226
High Courts13 Dec 2001Allowed
Cauvery Iron and Steel Pvt. Ltd. Vs Prakun Equipments Pvt. Ltd. and Another
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 220 : (2002) 1 ALT(Cri) 155
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141(1), 141(2), 142
High Courts13 Dec 2001Dismissed
General Manager Telecom District, WG, Eluru and Others Vs N. Lalithamma
Andhra Pradesh High Court · (2002) 1 ALD 539 : (2002) 1 ALD 533 : (2002) 1 ALT 119 : (2001) 3 APLJ 476 : (2002) 94 FLR 20
Central Civil Services (Pension) Rules, 1972 — Rule 48
High Courts13 Dec 2001
Union of India and Others Vs Vijayalakshmi Enterprises and Another
Andhra Pradesh High Court · (2002) 1 ALD 619 : (2002) 1 ALT 106
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 32(2)Constitution of India, 1950 — Article 226
High Courts13 Dec 2001Dismissed
Secretary Ministry of Personnel, Pension and Others Vs R. Malakondaiah and Another
Andhra Pradesh High Court · (2002) 4 ALT 550
Central Civil Services (Pension) Rules, 1972 — Rule 33, 5(2), 9(21)Civil Service Regulations — Article 151
High Courts12 Dec 2001Dismissed
S. Sadashiva Rao Vs State of A.P. and Another
Andhra Pradesh High Court · (2001) 5 CriminalCC 30
Penal Code, 1860 (IPC) — Section 405, 406, 409
High Courts12 Dec 2001Dismissed
B. Narasimha Rao and Others Vs Hyderabad Metropolitan Water Supply and Sewerage Board and Another
Andhra Pradesh High Court · (2002) 2 ALD 88 Supp
Andhra Pradesh Municipalities Act, 1965 — Section 138, 140, 142Hyderabad Metropolitan Water Supply and Sewerage Board Act, 1989 — Section 112, 17, 2, 22, 29(1)
High Courts12 Dec 2001
Grandhi Padmanabham Vs Rajesh Gothi
Andhra Pradesh High Court · (2002) 3 ALT 157
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 3, Order 15 Rule 4, Order 18 Rule 10, Order 18 Rule 11, Order 18 Rule 12Evidence Act, 1872 — Section 3, 34Provincial Small Cause Courts Act, 1887 — Section 17, 25
High Courts12 Dec 2001Partly Allowed
Hari Shanker Sanghi Vs G. Jaisurya
Andhra Pradesh High Court · (2001) 12 AP CK 0117
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 22Evidence Act, 1872 — Section 107, 108, 45, 73
High Courts12 Dec 2001
Cultor Food Science Inc. Vs Nicholas Piramal India Ltd. and Others
Andhra Pradesh High Court · (2002) 2 ALD 149 : (2001) 6 ALT 706
Arbitration Act, 1940 — Section 32, 33Arbitration and Conciliation Act, 1996 — Section 11, 11(9), 16, 2(4), 2(5)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts12 Dec 2001
Chief Project Manager, Railway Electrification, Visakhapatnam Vs Electrical Constructions and Equipment Co. Ltd. and Another
Andhra Pradesh High Court · (2002) 1 ALD 788 : (2002) 1 APLJ 62
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)Constitution of India, 1950 — Article 226
High Courts12 Dec 2001Dismissed
Kamalakar Rao Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2002) 1 ALD 720 : (2002) 1 ALT 124
Andhra Pradesh General Sales Tax Act, 1957 — Section 9Constitution of India, 1950 — Article 226
High Courts12 Dec 2001Allowed
Mohd. Mahmood Ali and Others Vs Deputy Commissioner of Commercial Taxes, Hyderabad Rural Division and Others
Andhra Pradesh High Court · (2002) 2 ALT 754
Andhra Pradesh Ministerial Service Rules, 1966 — Rule 10