COURT ARCHIVE

Andhra Pradesh High Court judgments, 2001

1,536 judgments · page 48 of 77

High Courts22 Jun 2001Dismissed

Vice-Chancellor, Sri Padmavathi Mahila Viswavidyalayam, Tirupathi and others Vs V.N. Das

Andhra Pradesh High Court · (2001) 4 ALT 422

Constitution of India, 1950 — Article 14, 16, 21, 226Industrial Disputes Act, 1947 — Section 2Specific Relief Act, 1963 — Section 14(1), 42

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High Courts22 Jun 2001Allowed

V. Raju Vs Commander, Works Engineer

Andhra Pradesh High Court · (2001) 06 AP CK 0038

Constitution of India, 1950 — Article 14

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High Courts22 Jun 2001

Rajani Chit Fund Pvt. Ltd. Vs Union of India (UOI), Ministry of Home Affairs and Others

Andhra Pradesh High Court · (2001) 4 ALT 483

Consumer Protection Act, 1986 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 122, 4(2), 427, 427(1), 428Gold (Control) Act, 1968 — Section 8

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High Courts22 Jun 2001Allowed

Veera Swamy Shanmugam Sundaram Vs The State of A.P.

Andhra Pradesh High Court · (2001) 2 ALD(Cri) 257 : (2001) 2 ALT(Cri) 148 : (2001) CriLJ 3787 : (2001) 4 RCR(Criminal) 215

Penal Code, 1860 (IPC) — Section 489

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High Courts21 Jun 2001Dismissed

Nagalakshmi Blue Stone Industry Vs The Superintendent Engineer (Operation) A.P. Power Transmission Corporation and Others

Andhra Pradesh High Court · (2001) 06 AP CK 0120

Air (Prevention and Control of Pollution) Act, 1981 — Section 31

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High Courts21 Jun 2001

Praja Rakshana Sankshema Seva Sangham Vs The Member Secretary, A.P. Pollution Control Board and Others

Andhra Pradesh High Court · (2001) 06 AP CK 0119

Air (Prevention and Control of Pollution) (Amendment) Act, 1987 — Section 31(A)

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High Courts21 Jun 2001Dismissed

The A.P. Gunnies Merchants Association, Hyderabad and Others Vs The Government of A.P. and Others

Andhra Pradesh High Court · AIR 2001 AP 453 : (2004) 7 ALT 483

Constitution of India, 1950 — Article 19(1)Environment (Protection) Act, 1986 — Section 23, 3

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High Courts21 Jun 2001

Syed Shan Asghar Hussaini Vs Pollution Control Board and Others

Andhra Pradesh High Court · (2001) 06 AP CK 0102

Air (Prevention and Control of Pollution) Act, 1981 — Section 31AEnvironment (Protection) Act, 1986 — Section 5Water (Prevention and Control of Pollution) Act, 1974 — Section 33

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High Courts21 Jun 2001Allowed

Mrs. Mehrunnisa Begum and Vs The Secretary to Government (Political) and Another

Andhra Pradesh High Court · (2001) 2 ALD(Cri) 628 : (2001) CriLJ 3931 : (2001) 4 RCR(Criminal) 840

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)Constitution of India, 1950 — Article 21, 22, 22(5)Customs Act, 1962 — Section 108, 135

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High Courts21 Jun 2001

Smt. C. Uma Devi Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 2001 AP 460 : (2001) 5 ALT 307

Andhra Pradesh Municipalities Act, 1965 — Section 164Environment (Protection) Act, 1986 — Section 25, 3, 6Municipal Solid Wastes (Management and Handling) Rules, 1999 — Rule 8

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High Courts21 Jun 2001Dismissed

B. Seenaiah and Co. Vs Commercial Tax Officer and Others

Andhra Pradesh High Court · (2001) 124 STC 248

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High Courts21 Jun 2001Allowed

Shaik China Buda Vs State of A.P.

Andhra Pradesh High Court · (2001) 2 ALD(Cri) 294 : (2001) 2 ALT(Cri) 133 : (2001) 2 APLJ 100 : (2002) CriLJ 526 : (2002) 1 DMC 156

Penal Code, 1860 (IPC) — Section 304B, 498A

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High Courts21 Jun 2001Dismissed

A.K. Chakraborty, Subedar Vs Commanding Officer and Another

Andhra Pradesh High Court · (2001) 4 ALT 401

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High Courts20 Jun 2001Dismissed

Lloyds Finance Ltd. Vs Deputy Commercial Tax Officer and Others

Andhra Pradesh High Court · (2002) 2 ALD 512 Supp : (2006) 143 STC 625

Andhra Pradesh General Sales Tax Act, 1957 — Section 17C, 2

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High Courts20 Jun 2001Dismissed

M. Raji Reddy Vs Regional Joint Director of Higher Education/Now the Regional Joint Director of Intermediate Education, Warangal and others

Andhra Pradesh High Court · (2001) 5 ALD 359

Andhra Pradesh State and Subordinate Service Rules, 1962 — Rule 4(1)Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 23, 6Constitution of India, 1950 — Article 14, 16, 320

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High Courts20 Jun 2001Dismissed

Madras Cements Limited, Vijayawada Vs State of Andhra Pradesh and others

Andhra Pradesh High Court · (2001) 4 ALD 401 : (2002) 125 STC 1

Andhra Pradesh General Sales Tax Act, 1957 — Section 33(E), 9Andhra Pradesh General Sales Tax Rules, 1957 — Rule 35Constitution of India, 1950 — Article 14

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High Courts20 Jun 2001Dismissed