Andhra Pradesh High Court Judgments 2001 — Page 55

High Courts25 Apr 2001

P. Vasantha Rao Vs General Manager, SCR Rail Nilayam, Sec''bad and others

Andhra Pradesh High Court · (2001) 4 ALD 234

Constitution of India, 1950 — Article 226, 3Penal Code, 1860 (IPC) — Section 409Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 10(3)

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High Courts25 Apr 2001

B.S.B.G. Tilak Vs G.R.V. Prasada Rao and others

Andhra Pradesh High Court · (2001) 3 ALD 754

Andhra Pradesh Intermediate Education Act, 1971 — Section 17, 2(4), 9(1)Constitution of India, 1950 — Article 16, 162

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High Courts25 Apr 2001

K. Bangar Rao Vs Director, A.P. Police Academy, Hyderabad and others

Andhra Pradesh High Court · (2001) 3 ALD 760 : (2001) 3 ALT 706

Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994 — Section 2, 5Andhra Pradesh Prohibition of Absorption of Employees of State Government Public Sector Undertakings into Public Service Ordinance, 1997 — Section 2, 3, 4Andhra Pradesh Prohibition of Absorption of Employees of State Government Public Sector Undertakings into Public Services Act, 1997 — Section 3, 4

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High Courts25 Apr 2001

Pennar Paterson Limited Vs State Bank of Hyderabad and Others

Andhra Pradesh High Court · (2001) 3 ALT 673 : (2001) 106 CompCas 338 : (2001) 3 CompLJ 379

Companies Act, 1956 — Section 10, 437, 442, 446, 456Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19, 25

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High Courts25 Apr 2001

Vijayalakshmi Enterprises Vs Assistant General Manager, Andhra Pradesh Financial Corporation, Hyderabad and others

Andhra Pradesh High Court · (2001) 4 ALD 115 : (2003) 115 CompCas 950 : (2004) 52 SCL 11

Customs Act, 1962 — Section 112, 17, 18, 29(2), 59State Financial Corporations Act, 1951 — Section 29, 46B

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High Courts25 Apr 2001

Hyderabad Potteries Private Limited Vs Collector, Hyderabad District and another

Andhra Pradesh High Court · (2001) 3 ALD 600 : (2001) 3 ALT 200

Andhra Pradesh Survey and Boundaries Act, 1923 — Section 13, 13Hyderabad Municipal Corporation Act, 1955 — Section 428, 429, 435Urban Land (Ceiling and Regulation) Act, 1976 — Section 20(1), 6(1)

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High Courts25 Apr 2001

Presidency High School, Hyderabad Vs Union of India and others

Andhra Pradesh High Court · (2001) 4 ALD 1 : (2001) 90 FLR 697

Andhra Pradesh Education Act, 1982 — Section 2(18)Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993 — Rule 17, 17(3), 18(4)Constitution of India, 1950 — Article 14, 19, 21, 300

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High Courts25 Apr 2001

R.N. Anand Vs Government of India and others

Andhra Pradesh High Court · (2001) 3 ALD 614 : (2001) 90 FLR 145

Constitution of India, 1950 — Article 300General Provident Fund (Central Services) Rules, 1960 — Rule 11(4), 45

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High Courts25 Apr 2001

P. Ramachander Chetty Vs Engineer-in-Chief, Panchayat Raj Department, Govt. of A.P. and others

Andhra Pradesh High Court · (2001) 3 ALD 558

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1963 — Rule 13Andhra Pradesh Panchayat Raj Subordinate Service Rules, 1963 — Rule 7Pension Rules — Rule 9

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High Courts25 Apr 2001Allowed

Roshini Wines Vs Commissioner of Prohibition and Excise, Govt. of A.P. and Others

Andhra Pradesh High Court · (2001) 3 ALT 533

Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 27Constitution of India, 1950 — Article 12General Clauses Act, 1897 — Section 18

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High Courts24 Apr 2001

New India Assurance Company Limited, Karimnagar Vs Mamidi Mallamma and others

Andhra Pradesh High Court · (2001) 2 ACC 577 : (2002) ACJ 1461 : (2001) 4 ALD 8 : (2001) 4 ALT 554

Motor Vehicles Act, 1988 — Section 146, 147, 148, 170, 2(28)

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High Courts24 Apr 2001

N. Lakshmikantha Rao and others Vs Government of A.P. and another

Andhra Pradesh High Court · (2001) 4 ALD 103 : (2001) 3 ALT 624

Constitution of India, 1950 — Article 14

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High Courts24 Apr 2001Dismissed

S.V. Rama Krishna Vs R. Subbamma and Another

Andhra Pradesh High Court · (2001) 5 ALT 657 : (2002) 2 CivCC 119

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 69(2), Order 21 Rule 90

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High Courts24 Apr 2001

Andhra Pradesh State Road Trans. Corpn. Vs P. Venkat Rao and Others

Andhra Pradesh High Court · (2002) ACJ 1506

Motor Vehicles Act, 1988 — Section 110, 140, 163A, 165

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High Courts24 Apr 2001

Nalli Venkata Reddy Vs Sri Lakshmi Narasimha Swamy Devasthanam, Antervedi, East Godavari District and another

Andhra Pradesh High Court · (2001) 4 ALD 409 : (2001) 3 ALT 748

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10(3), 12(3), 18, 18(2), 3Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 74, 74(1), 80, 82Constitution of India, 1950 — Article 14

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High Courts24 Apr 2001Dismissed