High Courts25 Jul 2001
Kakani Hanumantha Rao and Others Vs Govt. of A.P., Revenue Department and Others
Andhra Pradesh High Court · (2001) 5 ALT 312
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2001
1,536 judgments · page 40 of 77
High Courts25 Jul 2001Allowed
Visakhapatnam Port Trust Vs Commercial Tax Officer, Intelligence and Another
Andhra Pradesh High Court · (2002) 125 STC 294
Andhra Pradesh General Sales Tax Act, 1957 — Section 2, 2(1)Major Port Trusts Act, 1963 — Section 35
High Courts25 Jul 2001Dismissed
N. Prasad Babu Vs The Divisional Railway Manager, S.C. Rly
Andhra Pradesh High Court · (2002) 2 ALD 312 Supp
Constitution of India, 1950 — Article 226
High Courts25 Jul 2001Dismissed
C. Subbarayudu Vs Institution of Lokayukta and Upa-Lokayukta of Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · (2001) 07 AP CK 0014
Constitution of India, 1950 — Article 226
High Courts24 Jul 2001
N.V. Chowdary, E-1 Vs Hindustan Steel Works Constructions Ltd., Visakhapatnam
Andhra Pradesh High Court · (2001) 5 ALD 728 : (2001) 6 ALT 89 : (2001) 2 APLJ 177
Arbitration Act, 1940 — Section 14, 17, 2, 20, 21Civil Procedure Code, 1908 (CPC) — Section 115, 37, 38
High Courts24 Jul 2001Dismissed
G.S. Industrial Gases Private Limited Vs Managing Director, A.P. State Financial Corporation, Hyderabad and others
Andhra Pradesh High Court · (2001) 5 ALD 319 : (2003) 115 CompCas 787
Constitution of India, 1950 — Article 14, 226Negotiable Instruments Act, 1881 (NI) — Section 138State Financial Corporations Act, 1951 — Section 24, 29, 3, 44
High Courts24 Jul 2001Dismissed
M. Jayamma Vs J. Nadamuni Reddy and Others
Andhra Pradesh High Court · (2002) 2 ALD 305 Supp : (2002) 1 AnWR 374
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(1), 115
High Courts24 Jul 2001Allowed
Sanghi Polyesters Ltd. Vs Commr. of C. Ex.
Andhra Pradesh High Court · (2002) 79 ECC 542 : (2001) 134 ELT 344
Central Excise Rules, 1944 — Rule 173(G), 49
High Courts24 Jul 2001
General Manager, SC Railway, Sec''bad and Another Vs Sri Rama Engineering Constructions and Others
Andhra Pradesh High Court · (2001) 6 ALD 191 : (2001) 5 ALT 719
Arbitration and Conciliation Act, 1996 — Section 10, 11, 11(6), 12, 13
High Courts24 Jul 2001Dismissed
Ramana Theatre, Anantapur Vs Asstt. Commercial Tax Officer-I (E.T. Tax), Anantapur and Another
Andhra Pradesh High Court · AIR 2001 AP 458
Andhra Pradesh Entertainment Tax Act, 1939 — Section 16Andhra Pradesh Entertainment Tax Rules, 1939 — Rule 27(10)
High Courts24 Jul 2001Dismissed
A.P. State Road Transport Corporation Vs Executive Officer and Others
Andhra Pradesh High Court · (2001) 07 AP CK 0057
Constitution of India, 1950 — Article 226
High Courts24 Jul 2001Dismissed
Collector and Others Vs T. Shivalingam
Andhra Pradesh High Court · (2001) 6 ALT 616
Limitation Act, 1963 — Section 5
High Courts24 Jul 2001Dismissed
K. Raji Reddy and Others Vs State of A.P. and Others
Andhra Pradesh High Court · (2001) 5 ALT 239
Andhra Pradesh Direct Recruitment for Posts of Teachers (Scheme of Selection) Rules, 1994 — Rule 10, 14, 17, 2(1), 4Constitution of India, 1950 — Article 142
High Courts24 Jul 2001Allowed
P. Rajender Vs Union of India and another
Andhra Pradesh High Court · (2001) 5 ALD 290
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1), 27Constitution of India, 1950 — Article 226, 309Penal Code, 1860 (IPC) — Section 494, 498
High Courts23 Jul 2001
Bheemamma Vs Station House Officer, Uppal, Hyd. and others
Andhra Pradesh High Court · (2001) 5 ALD 335 : (2003) 2 ALT 466 : (2002) CriLJ 694 : (2002) 2 RCR(Criminal) 421
Constitution of India, 1950 — Article 226
High Courts23 Jul 2001Dismissed
Vinedale Distilleries Limited and another Vs Appellate Authority for Industrial and Financial Reconstruction (AAIFR), New Delhi and others
Andhra Pradesh High Court · (2001) 5 ALD 434 : (2001) 4 ALT 619 : (2002) 108 CompCas 166
Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18, 22
High Courts23 Jul 2001Dismissed
Victory Publishers and others Vs Government of Andhra Pradesh and others
Andhra Pradesh High Court · (2001) 5 ALD 19 : (2001) 5 ALT 37
Andhra Pradesh Intermediate Education Act, 1971 — Section 15, 15(2), 15(3), 15(4)Andhra Pradesh Intermediate Education Rules, 1971 — Rule 5
High Courts23 Jul 2001Dismissed
Bommanasaree Mandir Vs Manisha Sarees
Andhra Pradesh High Court · AIR 2002 AP 66 : (2001) 4 ALT 780 : (2001) 2 APLJ 173
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 6
High Courts23 Jul 2001Dismissed
B. Narasimha Reddy and Another Vs Bhaskara Rao Doshi and Another
Andhra Pradesh High Court · (2002) 3 ALT 50
High Courts20 Jul 2001Dismissed
Brundavan Besoi Vs Smt. Annapurna Besoi
Andhra Pradesh High Court · (2002) 2 ALD 578 : (2001) 5 ALT 15
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17