High Courts06 Jun 2001
Central Board of Excise and Customs, Government of India, New Delhi and another Vs N. Madhava Rao and others
Andhra Pradesh High Court · (2001) 06 AP CK 0062
Constitution of India, 1950 — Article 14, 16, 309
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2001
1,536 judgments · page 52 of 77
High Courts06 Jun 2001Dismissed
K. Ganganna Vs The Honourable High Court of A.P. and Another
Andhra Pradesh High Court · (2001) 06 AP CK 0045
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1963 — Rule 8Constitution of India, 1950 — Article 14, 226
High Courts06 Jun 2001
C. Rajendra Prasad Vs G.M. Corporation and others
Andhra Pradesh High Court · (2001) 4 ALD 181 : (2001) 4 ALT 754
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 39 Rule 1, Order 40 Rule 1Constitution of India, 1950 — Article 54(2)Transfer of Property Act, 1882 — Section 106, 108
High Courts04 Jun 2001
R. Lova Raju Vs Chairman, Visakhapatnam Port Trust, Visakhapatnam and Others
Andhra Pradesh High Court · (2002) 4 ALD 247
Constitution of India, 1950 — Article 14, 16, 19, 21
High Courts04 Jun 2001Allowed
J. Manikyam Chetty (died) M. Somasekhara Prasad Vs J. Padmanabha Chetty
Andhra Pradesh High Court · (2001) 4 ALT 652
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Succession Act, 1925 — Section 213, 214
High Courts18 May 2001
N. Swarnalatha Vs Managing Director, APSRTC, Hyderabad and others
Andhra Pradesh High Court · (2002) 2 ACC 155 : (2001) 4 ALD 257
Central Motor Vehicles Rules, 1989 — Rule 258(1)Constitution of India, 1950 — Article 14, 19(1), 23, 80Motor Vehicles (Amendment) Act, 1994 — Section 102, 69(1), 70, 71
High Courts13 May 2001
Mohd. Yousuf Vs Director General and Inspector-General of Police, Andhra Pradesh, Hyderabad and Others
Andhra Pradesh High Court · (2001) 3 ALD 93 : (2001) 3 ALT 520
High Courts08 May 2001
A.P. Products, Hyderabad Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2001) 4 ALD 161 : (2001) 4 ALT 307
Spices Board Act, 1986 — Section 2
High Courts08 May 2001
P. Laxmi Devi Vs Government of A.P. and others
Andhra Pradesh High Court · AIR 2001 AP 446 : (2001) 4 ALD 336 : (2001) 3 ALT 666
Andhra Pradesh Stamp (Amendment) Act, 1971 — Section 7Constitution of India, 1950 — Article 14, 19(1)Stamp Act, 1899 — Section 47
High Courts08 May 2001Dismissed
Govt. of A.P. and Another Vs K.C.P. Sugar and Industries Corporation Ltd., Chennai and Others
Andhra Pradesh High Court · AIR 2001 AP 486 : (2001) 3 ALT 735
Andhra Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1961 — Section 19Essential Commodities Act, 1955 — Section 3
High Courts28 Apr 2001
A.P. Industrial Infrastructure Corporation Limited, Hyderabad and another Vs B.V. Ramana and another
Andhra Pradesh High Court · (2001) 4 ALD 194
Constitution of India, 1950 — Article 14
High Courts28 Apr 2001
Koneru Venkataratnam Vs Union of India and others
Andhra Pradesh High Court · (2001) 4 ALD 112 : (2001) 4 ALT 106
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 12(1), 12(3), 13(1), 13(2), 13(4)
High Courts27 Apr 2001Dismissed
M/s. Brooke Bond India Ltd. Vs Union of India and others
Andhra Pradesh High Court · AIR 2001 AP 526
Civil Procedure Code, 1908 (CPC) — Section 80Commissions of Inquiry Act, 1952 — Section 4, 5(5)Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts27 Apr 2001Dismissed
P.V. Ranga Rao Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2001) 04 AP CK 0152
Allahabad High Court Rules, 1952 — Rule 7Andhra Pradesh Public Premises (Eviction of Un-Authorised Occupants) Act, 1968 — Section 4(1)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts27 Apr 2001
APSRTC, Khammam Region and Another Vs P. Nageswara Rao
Andhra Pradesh High Court · (2002) 92 FLR 59 : (2001) 2 LLJ 1226
Andhra Pradesh State Road Transport Corporation Employees (Service) Regulations, 1964 — Regulation 2
High Courts27 Apr 2001
Secretary, A.P. Social Welfare Residential Educational Institutions Society, Hyd. and others Vs P. Venkata Kumari
Andhra Pradesh High Court · (2001) 4 ALD 368 : (2001) 3 ALT 366
Andhra Pradesh Regulation of Appointments of Staff Pattern and Pay Structure (Amendment) Act, 1998 — Section 3(1)Andhra Pradesh Regulation of Appointments of Staff Pattern and Pay Structure Act, 1994 — Section 3, 3(1), 4, 5, 6Constitution of India, 1950 — Article 14, 16, 16(1), 162, 20
High Courts27 Apr 2001
C.V. Raju Vs C. Balagopal and others
Andhra Pradesh High Court · (2001) 4 ALT 17
Drugs and Cosmetics Act, 1940 — Section 17
High Courts27 Apr 2001
M. Chandrasekhar Rao and another Vs Fortis Financial Services Limited and another
Andhra Pradesh High Court · (2001) 4 ALD 342 : (2001) 4 ALT 125 : (2001) 3 ARBLR 22 : (2002) 108 CompCas 573
Arbitration and Conciliation Act, 1996 — Section 11(6), 16, 16(1), 2(1), 7
High Courts27 Apr 2001
State of A.P. and another Vs Mini Taxi Owners and Drivers Association, Hyderabad and others
Andhra Pradesh High Court · (2001) 4 ALD 245 : (2001) 3 ALT 718
Constitution of India, 1950 — Article 14, 19(1)Hyderabad City Police Act, 1348 — Section 21(1), 73, 84, 86Motor Vehicles Act, 1988 — Section 2(22), 2(25), 2(29), 67
High Courts27 Apr 2001
Union of India Vs Vengamamba Engineering Co., Juputi, Krishna Dist. and another
Andhra Pradesh High Court · (2001) 3 ALD 776 : (2001) 4 ALT 45
Arbitration and Conciliation Act, 1996 — Section 11(6), 26, 33, 34, 75