High Courts27 Apr 2001
M. Baga Reddy Vs Sonia Gandhi and others
Andhra Pradesh High Court · (2001) 3 ALD 636
Constitution of India, 1950 — Article 102(2), 105, 12, 14, 191(2)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2001
1,536 judgments · page 53 of 77
High Courts27 Apr 2001Partly Allowed
A.J.M. Prasada Rao Vs Chairman, Visakhapatnam Port Trust and Others
Andhra Pradesh High Court · (2001) 4 ALD 578 : (2001) 5 ALT 381
Central Civil Services (Pension) Rules, 1972 — Rule 30, 69, 9, 9(10), 9(4)
High Courts27 Apr 2001
K. Satyanarayana Vs Govt. of A.P. and others
Andhra Pradesh High Court · (2001) 4 ALD 36 : (2001) 3 ALT 654
Andhra Pradesh (Andhra Area) Rivers Conservancy Act, 1884 — Section 14, 17Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 9(B), 9(C)Andhra Pradesh Panchayat Raj Act, 1994 — Section 268, 95
High Courts27 Apr 2001
B.C. Harinarayanamma and others Vs V. Narasimha and others
Andhra Pradesh High Court · (2001) 4 ALD 29 : (2001) 4 ALT 580 : (2001) 2 APLJ 48
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 22 Rule 3(1), Order 22 Rule 3(2)
High Courts27 Apr 2001
Orient Traders, Tirupati Vs Commercial Tax Officer-I, Tirupati
Andhra Pradesh High Court · (2001) 4 ALD 67 : (2001) 4 ALT 153
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4), 9, 9(1)
High Courts27 Apr 2001
State of Andhra Pradesh, Education Dept. and Others Vs N. Koteswara Rao, Teacher and Others
Andhra Pradesh High Court · (2001) 4 ALT 1
Andhra Pradesh Teachers (Regulation of Transfer) Rules, 2000 — Rule 21, 23, 24, 25, 27Constitution of India, 1950 — Article 162
High Courts27 Apr 2001
Y. Mohan Rao Vs A.P. Administrative Tribunal, Hyderabad and others
Andhra Pradesh High Court · (2001) 3 ALD 641 : (2001) 3 ALT 604
Administrative Tribunals Act, 1995 — Section 19National Leprosy Control Programme Service Rules — Rule 5
High Courts27 Apr 2001Dismissed
Gadiyaram Lakshminarayana Murthy Vs Gadiyaram Venkata Rathnam, adopted son of G. Ramaiah (died) and Others
Andhra Pradesh High Court · (2001) 5 ALT 123
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, Order 41 Rule 31, 100Evidence Act, 1872 — Section 32, 33
High Courts27 Apr 2001Allowed
K. Purushotham Reddy Vs State of A.P. and others
Andhra Pradesh High Court · (2001) 5 ALD 250 : (2001) 3 ALT 689
Andhra Pradesh Commissionerate of Higher Education Act, 1986 — Section 11, 11(1), 11(2), 12, 14Constitution of India, 1950 — Article 246, 254, 254(1)University Grants Commission Act, 1956 — Section 12
High Courts27 Apr 2001Dismissed
M. Mohan Babu Vs Heritage Foods India Ltd. (No. 1)
Andhra Pradesh High Court · (2001) 2 AnWR 396 : (2002) 108 CompCas 771
Companies Act, 1956 — Section 397, 398, 433, 439
High Courts27 Apr 2001
Dr. P.M. Bhargava and others Vs University Grants Commission, New Delhi and another
Andhra Pradesh High Court · (2001) 3 ALD 804 : (2001) 3 ALT 615
Constitution of India, 1950 — Article 51University Grants Commission Act, 1956 — Section 12, 5
High Courts27 Apr 2001
G. Santhamma Vs Cantonment Board, Secunderabad
Andhra Pradesh High Court · AIR 2001 AP 488 : (2001) 4 ALD 57 : (2001) 4 ALT 12
Constitution of India, 1950 — Article 226
High Courts27 Apr 2001
Pydi Hariya and another Vs Revenue Divisional Officer, Kandukuru Division, Prakasam Dist. and others
Andhra Pradesh High Court · (2001) 4 ALD 73 : (2001) 4 ALT 110
Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 6Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 22Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 3
High Courts27 Apr 2001
Sri Subramanyeswara Swamy, Temple, Nagayalanka Vs Chodisetti Narasimha Rao
Andhra Pradesh High Court · (2001) 4 ALD 195 : (2001) 4 ALT 268
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts27 Apr 2001
D. Janaki Rama Rao and others Vs Govt. of A.P. and others
Andhra Pradesh High Court · (2001) 3 ALD 505
Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994 — Section 19, 3, 4Andhra Pradesh Ministerial Service Rules, 1998 — Rule 8, 9Andhra Pradesh State and Subordinate Service Rules, 1962 — Rule 31
High Courts27 Apr 2001
K. Venkata Reddy Vs Commissioner of Income Tax, A.P.II, Hyd. and another
Andhra Pradesh High Court · (2001) 4 ALD 51 : (2001) 4 ALT 160
Central Treasury Rules — Rule 79, 80, 81Finance (Amendment) Act, 1998 — Section 90(2)Finance Act, 1977 — Section 67, 67(1)
High Courts27 Apr 2001Dismissed
Brooke Bond India Ltd. Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2003) ACJ 647 : AIR 2001 AP 526 : (2001) 5 ALT 448
Civil Procedure Code, 1908 (CPC) — Section 25Limitation Act, 1963 — Section 18, 29(2)Penal Code, 1860 (IPC) — Section 193, 210, 228
High Courts27 Apr 2001Allowed
Smt. Vunna Visali Vs State of A.P., repted., by Public Prosecutor and Others
Andhra Pradesh High Court · (2001) 1 ALD(Cri) 894 : (2001) 1 ALT(Cri) 511 : (2001) 3 RCR(Criminal) 342
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 482Partnership Act, 1932 — Section 10, 2Penal Code, 1860 (IPC) — Section 120B, 406, 415, 420, 468
High Courts27 Apr 2001
Dr. Prgada Rajaganathi and others Vs P. Goverdhan Reddy and others
Andhra Pradesh High Court · (2001) 4 ALD 78 : (2001) 3 ALT 630
Andhra Pradesh College Service Commission Act, 1985 — Section 14, 19, 19(1), 8(1)Constitution of India, 1950 — Article 309
High Courts27 Apr 2001Dismissed
Bheemagiri Bhaskar and Others, Vs Revenue Divisional Officer, Bhongir and Others
Andhra Pradesh High Court · AIR 2001 AP 492
Constitution of India, 1950 — Article 14, 21, 226, 300A, 48AMines and Minerals (Development and Regulation) Act, 1957 — Section 15, 17A