COURT ARCHIVE

Andhra Pradesh High Court judgments, 2001

1,536 judgments · page 49 of 77

High Courts19 Jun 2001Dismissed

Gangadhara Palo Vs Revenue Divisional Officer, Palakonda and Another

Andhra Pradesh High Court · (2001) 6 ALD 526 : (2002) 1 ALT 12

Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 5, 7Constitution of India, 1950 — Article 14, 16, 342

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High Courts19 Jun 2001Dismissed

Public Prosecutor, High Court of A.P. Vs Saka Mainnodu alias Guravaiah

Andhra Pradesh High Court · (2001) 2 APLJ 72 : (2001) CriLJ 4551

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304

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High Courts19 Jun 2001Allowed

D. Ramesh Sinha Vs Cadre Authority for key personnel of Co-op. Central Banks/Apex Bank

Andhra Pradesh High Court · (2001) 06 AP CK 0015

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High Courts18 Jun 2001Allowed

Kvaerner Cementation India Limited, Mumbai Vs Bharat Heavy Plate and Vessels Limited, Visakhapatnam

Andhra Pradesh High Court · (2001) 6 ALD 272

Andhra Pradesh Civil Courts Act, 1972 — Section 11Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 7Arbitration and Conciliation Act, 1996 — Section 2, 34

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High Courts18 Jun 2001Dismissed

G. Dharma Veera Reddy and Others Vs The Government of A.P. and Others

Andhra Pradesh High Court · (2001) 4 ALT 338

Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 33State and Subordinate Services Rules — Rule 33

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High Courts15 Jun 2001Allowed

Hindustan Coca-Cola Beverages (P) Ltd. Vs Authority under A.P. Shops and Establishments Act, 1988 and Others

Andhra Pradesh High Court · (2001) 2 LLJ 872

Andhra Pradesh Shops and Establishments Act, 1988 — Section 48, 49

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High Courts15 Jun 2001Dismissed

D.V. Subba Reddy and Others Vs Tirupati Municipality and Another

Andhra Pradesh High Court · AIR 2001 AP 464 : (2002) 2 ALD 691

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 121Andhra Pradesh Municipalities Act, 1965 — Section 81, 88

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High Courts15 Jun 2001

Government of A.P. Vs St. Mary''s Educational Society, Giddaluru, Prakasam Dist. and another

Andhra Pradesh High Court · (2001) 4 ALT 444

Andhra Pradesh Education Act, 1982 — Section 20(3)National Council for Teacher Education Act, 1993 — Section 12, 14(1), 14(3)(a), 14(5), 14(6)

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High Courts15 Jun 2001

New Amruta Restaurant (Hotel Sridevi) Vs State of A.P. and Another

Andhra Pradesh High Court · (2002) CriLJ 3102

Penal Code, 1860 (IPC) — Section 294

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High Courts15 Jun 2001Dismissed

Kantheti Jaggaiah Vs Sub-Inspector of Police and Others

Andhra Pradesh High Court · (2002) 2 ALD 85 Supp

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 190Penal Code, 1860 (IPC) — Section 302, 306, 34

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High Courts15 Jun 2001Allowed

P. Ramakrishna Sastry Vs Commissioner of Police, Vijayawada Urban Police, Vijayawada, Krishna District and others

Andhra Pradesh High Court · (2001) 4 ALT 326

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 427, 428Central Motor Vehicles Rules, 1989 — Rule 119Environment (Protection) Act, 1986 — Section 25, 3(2), 6(1)

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High Courts15 Jun 2001

Forum for a better Hyderabad, (Confederation of Voluntary Organisations of Hyderabad) and another Vs Govt. of A.P. and others

Andhra Pradesh High Court · (2001) 4 ALT 275

Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 2.12, 59(1)Constitution of India, 1950 — Article 21, 226, 243(ZE), 243(ZF), 48(A)

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High Courts15 Jun 2001Dismissed

Srirama Engineers and Construction, Karimnagar District Vs State of A.P. and others

Andhra Pradesh High Court · (2001) 5 ALD 169 : (2001) 5 ALT 216

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 5, Order 26 Rule 9

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High Courts15 Jun 2001Allowed

Ushodaya Enterprises Limited Vs T.V. Venugopal and another

Andhra Pradesh High Court · (2001) 4 ALD 723

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, 26Copyright Act, 1957 — Section 13, 13(1), 14, 17, 2Specific Relief Act, 1963 — Section 41(1)

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High Courts15 Jun 2001

E. Shankar Reddy Vs Govt. of A.P. and Others

Andhra Pradesh High Court · (2001) 4 ALT 626

Andhra Pradesh Police Service Rules, 1966 — Rule 10, 2, 3Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 15, 33Constitution of India, 1950 — Article 14, 16, 309

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High Courts15 Jun 2001

New Amruth Restaurant Vs State of A.P. and Another

Andhra Pradesh High Court · (2002) CriLJ 3102

Penal Code, 1860 (IPC) — Section 294

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High Courts15 Jun 2001Dismissed

Syed Muneer Vs Chief Executive Officer and Others

Andhra Pradesh High Court · (2001) 4 ALD 430 : (2002) 1 ALT 386

Waqf Act, 1954 — Section 83

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High Courts15 Jun 2001Dismissed

K.R.D. Prasada Rao Vs The Registrar (Admn.), High Court of Andhra Pradesh and Another

Andhra Pradesh High Court · (2002) 2 ALD 238 Supp

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High Courts15 Jun 2001

T. Ramakrishna Rao Vs Principal Secretary to Govt. of A.P. and others

Andhra Pradesh High Court · (2001) 5 ALD 299 : (2001) 4 ALT 654

Constitution of India, 1950 — Article 21, 226, 39, 48ACriminal Procedure Code, 1973 (CrPC) — Section 144Hyderabad City Police Act, 1348 — Section 21, 22

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High Courts14 Jun 2001

C. Panduranga Rao Vs V. Shyamala Rao and another

Andhra Pradesh High Court · (1999) 4 ALD 204

Contract Act, 1872 — Section 16Specific Relief Act, 1963 — Section 16

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