High Courts20 Jul 2001
T. Ramakrishna Rao Vs Chairman, Hyderabad Urban Development Authority, Hyd. and others
Andhra Pradesh High Court · (2002) 2 ALT 193
Constitution of India, 1950 — Article 21, 39, 41, 43, 48
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2001
1,536 judgments · page 41 of 77
High Courts20 Jul 2001
V. Venkata Subrahmanyam Vs District and Sessions Judge, Nellore District and others
Andhra Pradesh High Court · (2001) 5 ALT 403
Constitution of India, 1950 — Article 14, 226, 371Evidence Act, 1872 — Section 106
High Courts20 Jul 2001Allowed
A. Vema Reddy Vs Controller General of Defence Accounts, New Delhi and others
Andhra Pradesh High Court · (2001) 5 ALT 387
Constitution of India, 1950 — Article 14, 16Mysore State Civil Services (General Recruitment) Rules, 1957 — Rule 4
High Courts20 Jul 2001Dismissed
P. Damodar Reddy Vs Superintending Engineer, I and CD and Another
Andhra Pradesh High Court · (2001) 07 AP CK 0064
Constitution of India, 1950 — Article 14
High Courts20 Jul 2001Dismissed
G. Satyanarayana Vs Pathala Laxmana Rao
Andhra Pradesh High Court · (2001) 5 ALT 446 : (2001) 2 AnWR 83 : (2001) 2 APLJ 171
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2(2), 115
High Courts20 Jul 2001
V. Anjaneyachari Vs Mr. Sanka Sridhar
Andhra Pradesh High Court · (2001) 5 ALT 461
High Courts20 Jul 2001Dismissed
B. Rayappa Vs Union of India (UOI), Department of Posts, Ministry of Communications and Another
Andhra Pradesh High Court · (2001) 5 ALT 114
Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 5(1)Constitution of India, 1950 — Article 309
High Courts19 Jul 2001
The reports and application of 113 villagers of Digwal village and The Chairman, District Legal Services Authority Vs Management of Global Bulk Drugs and Fine Chemicals Ltd., The Inspector of Factories, The Secretary to Govt, Science, Technology and Environment, The Member Secretary, A.P. Pollution Control Board, The District Collector, The Chief Secretary the Govt of A.P. and The Director of Industries
Andhra Pradesh High Court · (2001) 07 AP CK 0148
Constitution of India, 1950 — Article 21, 48A, 51A
High Courts19 Jul 2001
The Regional Director, ESI Corpnn. Vs Mohd. Yousuf and Others
Andhra Pradesh High Court · (2003) 3 ALT 215
Constitution of India, 1950 — Article 14, 16, 309Employees State Insurance Act, 1948 — Section 17(2), 97
High Courts19 Jul 2001Dismissed
Unionof India and others Vs Vungarala Constuructions, Hyd. and another
Andhra Pradesh High Court · (2001) 5 ALD 79
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts19 Jul 2001Dismissed
Koka Venkateswarlu Vs Ankala Kanakamma
Andhra Pradesh High Court · (2001) 5 ALT 43 : (2002) 1 CivCC 482
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 107(2), 115
High Courts19 Jul 2001Dismissed
Smt. P. Maruthi Devi Vs Secretary, Department of Electronics and Others
Andhra Pradesh High Court · (2001) 07 AP CK 0117
High Courts19 Jul 2001
N. Karuna and Another Vs Appropriate Authority and Others
Andhra Pradesh High Court · (2001) 251 ITR 230
Income Tax Act, 1961 — Section 269UA, 269UC, 269UC(1), 269UC(2), 269UC(3)Transfer of Property Act, 1882 — Section 53A
High Courts19 Jul 2001Allowed
Signareni Collieries Company Limited, Karimnagar Vs Special Deputy Collector, Land Acquisition Unit, SCCL Godavarikhani, Karminagar District and another
Andhra Pradesh High Court · (2001) 5 ALD 81 : (2001) 5 ALT 1
Land Acquisition Act, 1894 — Section 11, 18, 19, 20, 21
High Courts19 Jul 2001Dismissed
Pakalapati Satyanarayana Raju Vs Government of A.P. and others
Andhra Pradesh High Court · (2001) 5 ALD 478 : (2001) 5 ALT 763
Andhra Pradesh Education Act, 1982 — Section 2(28), 24, 24(2), 25, 79Constitution of India, 1950 — Article 19(1)
High Courts19 Jul 2001Allowed
ESI Corporation, Hyd. Vs G. Venugopal and Another
Andhra Pradesh High Court · (2001) 6 ALD 422 : (2002) 92 FLR 448 : (2002) 3 LLJ 352
Central Civil Services (Conduct) Rules, 1964 — Rule 15Employees State Insurance Act, 1948 — Section 1(5), 2(12)Employees State Insurance Corporation (Staff and Conditions of Service) Regulations, 1959 — Regulation 23
High Courts19 Jul 2001Allowed
V. Lokanadha Reddy Vs D. Nagarathanamma @ Munemma
Andhra Pradesh High Court · (2001) 6 ALD 643 : (2001) 2 APLJ 253
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 12, 12, 12(1), 12(4)
High Courts19 Jul 2001Allowed
Susheela and Others Vs Ahmad Bi and Others
Andhra Pradesh High Court · (2003) ACJ 1427 : (2001) 4 ALT 749
Motor Vehicles Act, 1988 — Section 166
High Courts19 Jul 2001
C. Shailaja Vs The District Collector and Others
Andhra Pradesh High Court · (2001) 07 AP CK 0001
Constitution of India, 1950 — Article 21, 48A, 51A
High Courts18 Jul 2001Allowed
M. Radha Krishnamurthy Vs The State of A.P.
Andhra Pradesh High Court · (2001) 2 ALT(Cri) 203
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 7