High Courts13 Apr 2001Allowed
Umma Salma Parveen Vs Government of Andhra Pradesh, Education Dept. and Others
Andhra Pradesh High Court · (2001) 4 ALT 27
Andhra Pradesh School Education Subordinate Service Rules, 1992 — Rule 5
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2001
1,536 judgments · page 58 of 77
High Courts12 Apr 2001
Y. Ramachandra Reddy Vs Secretary, M and H Family Welfare Department and Others
Andhra Pradesh High Court · (2001) 04 AP CK 0150
High Courts12 Apr 2001Dismissed
N. Venkatesa Mudaliyar and Another Vs State of A.P., Revenue Dept. and Others
Andhra Pradesh High Court · (2001) 3 ALT 477
Constitution of India, 1950 — Article 14, 21, 226, 300ALand Acquisition Act, 1894 — Section 17, 4
High Courts12 Apr 2001
V. Rajamallaiah Vs High Court of A.P. and another
Andhra Pradesh High Court · (2001) 3 ALD 625 : (2001) 5 ALT 228
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1963 — Rule 19(2), 20(16), 20(4), 21(4), 9Constitution of India, 1950 — Article 226
High Courts12 Apr 2001
Elkem Technology Vs Deputy Commissioner of Income Tax, (Assts), Spl. Range-3, Hyd.
Andhra Pradesh High Court · (2001) 3 ALD 231
Income Tax Act, 1961 — Section 143(3), 260, 5(1), 9(1)
High Courts12 Apr 2001
Elkem Technology, by GPA Sponge Iron India Limited Vs The Deputy Commissioner of Income Tax, (Assts)
Andhra Pradesh High Court · (2001) 169 CTR 49 : (2001) 250 ITR 164 : (2001) 117 TAXMAN 382
Income Tax Act, 1961 — Section 260A, 9(1)
High Courts11 Apr 2001
Agarapu Nirmala Vs Visakhapatnam Municipal Corporation, Visakhapatnam
Andhra Pradesh High Court · (2001) 4 ALT 520
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 87(2)Constitution of India, 1950 — Article 265Hyderabad Municipal Corporation (Assessment of Property Tax) Rules, 1990 — Rule 25, 3, 4, 5, 6
High Courts11 Apr 2001
Aravapalli Sriranganayakulu Vs Godavarthi Leelavathi and others
Andhra Pradesh High Court · (2001) 3 ALD 516 : (2001) 4 ALT 32
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 13 Rule 3
High Courts11 Apr 2001
FCI Employees Union and another Vs Fertilizer Corporation of India Limited and others
Andhra Pradesh High Court · (2001) 3 ALD 570 : (2001) 3 ALT 75
Andhra Pradesh Education Act, 1982 — Section 2(35), 26Constitution of India, 1950 — Article 21, 226, 45, 46Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20(1)
High Courts11 Apr 2001
Leaap Forwarders (P) Ltd. Vs Commissioner of Central Excise and Customs, Guntur and another
Andhra Pradesh High Court · (2001) 3 ALD 216 : (2001) 3 ALT 131 : (2001) 135 ELT 58
Constitution of India, 1950 — Article 19(1), 226Customs Act, 1962 — Section 146, 2(9), 35, 45, 50Customs House Agents Licensing Regulations, 1984 — Rule 10(2)
High Courts11 Apr 2001
State Motor Transport Operators Association Vs Commissioner of Transport, Govt. of Andhra Pradesh, Hyderabad and others
Andhra Pradesh High Court · (2001) 3 ALD 268 : (2001) 3 ALT 25
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4
High Courts11 Apr 2001
Dharwada Madhava Rao and another Vs District and Sessions Judge, E.G. District and another
Andhra Pradesh High Court · (2001) 4 ALD 47
Andhra Pradesh Judicial Ministerial Service Rules, 2003 — Rule 9(2)Constitution of India, 1950 — Article 226
High Courts11 Apr 2001
Hyder Ali Khan Vs Registrar of Companies, Hyd. and others
Andhra Pradesh High Court · (2001) 3 ALD 678 : (2001) 4 ALT 706
Civil Procedure Code, 1908 (CPC) — Section 9Companies Act, 1956 — Section 177, 179Conduct of Elections Rules, 1961 — Rule 38
High Courts10 Apr 2001Allowed
K. Balasubba Reddy Vs Andhra Pradesh Administrative Tribunal and Others
Andhra Pradesh High Court · (2001) 2 ALT 701
Andhra Pradesh Village Administrative Officers Service Rules, 1990 — Rule 47, 47(1), 47(5), 48(4)Constitution of India, 1950 — Article 14, 15, 21Industrial Disputes Act, 1947 — Section 33, 33(1)
High Courts10 Apr 2001
Yankay Drugs and Pharmaceuticals Limited, Hyderabad Vs Citi Bank, Madras and another
Andhra Pradesh High Court · (2001) 3 ALD 830 : (2001) 1 ALT(Cri) 411 : (2001) 106 CompCas 662 : (2001) CriLJ 4157
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Apr 2001
Union of India and others Vs M.S. Rao
Andhra Pradesh High Court · (2001) 4 ALD 22 : (2001) 3 ALT 579
Central Civil Services (Pension) Rules, 1972 — Rule 38, 38(1)Constitution of India, 1950 — Article 14, 21
High Courts10 Apr 2001
Narravula Kotam Raju Vs Regional Deputy Director of Fisheries, Kakinada, EG District and others
Andhra Pradesh High Court · (2001) 3 ALD 649 : (2001) 5 ALT 245
Andhra Pradesh Ministerial Service Rules, 1996 — Rule 26, 27, 3, 4(2)
High Courts10 Apr 2001
Kakatiya Picture, 35 MM, Warangal Vs Hon''ble Industrial Tribunal-cum-Labour Court, Warangal and others
Andhra Pradesh High Court · (2001) 3 ALD 631 : (2001) 3 ALT 584 : (2001) 90 FLR 1116 : (2001) 2 LLJ 1040
Industrial Disputes Act, 1947 — Section 3
High Courts10 Apr 2001
P. Sambasiva Rao and others Vs Registrar (Admn.) High Court of A.P., Hyderabad
Andhra Pradesh High Court · (2001) 3 ALD 694 : (2001) 4 ALT 272
Constitution of India, 1950 — Article 226, 229
High Courts10 Apr 2001Dismissed
Chiristu Jyouthi Institute of technology and Science and Another Vs M. David and Others
Andhra Pradesh High Court · (2001) 3 ALT 589
Andhra Pradesh Educational Institutions (Regulation of Admission into Undergraduate Professional Courses through Common Entrance Test) Rules, 1993 — Rule 8AAndhra Pradesh State Minorities Commission Act, 1998 — Section 2Constitution of India, 1950 — Article 29, 30(1)