High Courts10 Apr 2001Allowed
cc Vs A.P. Administrative Tribunal and Others
Andhra Pradesh High Court · (2001) 2 ALT 701
Andhra Pradesh Village Administrative Officers Service Rules, 1990 — Rule 47(5)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2001
1,536 judgments · page 59 of 77
High Courts10 Apr 2001
K. Venkateswar Rao Vs Secretary to Government Health Medical and Family Welfare (Q1) Department, Hyderabad and others
Andhra Pradesh High Court · (2001) 4 ALD 139
Andhra Pradesh Ministerial Service Rules, 1998 — Rule 27, 4Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 27, 33, 46Constitution of India, 1950 — Article 226
High Courts10 Apr 2001
Meerja Hameedullah Baig Vs Regional Transport Authority, South Zone, Hyderabad and another
Andhra Pradesh High Court · (2001) 4 ALD 163 : (2001) 4 ALT 215
Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 207, 448, 448Central Motor Vehicles Rules, 1989 — Rule 139, 164Constitution of India, 1950 — Article 19(1), 21, 226
High Courts09 Apr 2001Dismissed
Ad Aqe Outdoor Advertising Pvt. Ltd. Vs Registrar, Osmania University and Others
Andhra Pradesh High Court · (2001) 3 ALT 44
High Courts09 Apr 2001Dismissed
B. Ramgopal Sing and Another Vs P.V.G. Raju (Guide) and Another
Andhra Pradesh High Court · (2001) 04 AP CK 0120
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 11(4)
High Courts09 Apr 2001
D. Satyanarayana Rao Vs Vasudev Asrani and another
Andhra Pradesh High Court · (2001) 3 ALD 510 : (2001) 3 ALT 544
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 32Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, 87BConstitution of India, 1950 — Article 14, 21(A)
High Courts09 Apr 2001
Jalumuru Krushnam Raju Vs Chairman, UG Admission Committee, University of Health Sciences, Vijayawada and others
Andhra Pradesh High Court · (2001) 3 ALD 542 : (2001) 4 ALT 62
Constitution of India, 1950 — Article 342
High Courts09 Apr 2001
K. Abdul Gafoor Vs District and Sessions Judge, Kurnool and another
Andhra Pradesh High Court · (2001) 3 ALD 535
Constitution of India, 1950 — Article 14, 226, 311Fundamental Rules — Rule 54
High Courts09 Apr 2001Dismissed
M. Kanthamma Vs Nellore Finance Corporation and Others
Andhra Pradesh High Court · (2001) 04 AP CK 0091
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58
High Courts09 Apr 2001
R. Bhaskara Rao and Another Vs Hyderabad Metropolitan Water Supply and Sewerage Board, Hyd. and Others
Andhra Pradesh High Court · (2001) 3 ALD 289 : (2001) 3 ALT 88
Administrative Tribunals Act, 1985 — Section 12, 15, 18, 35, 36Constitution of India, 1950 — Article 141, 226, 227, 323General Clauses Act, 1897 — Section 3, 3(31)
High Courts09 Apr 2001Dismissed
S. Venkata Subbaiah Vs Kodavali Chinnappa and Others
Andhra Pradesh High Court · (2003) ACJ 308 : (2001) 2 APLJ 9
Civil Procedure Code, 1908 (CPC) — Section 18(1)Motor Vehicles Act, 1939 — Section 110Motor Vehicles Act, 1988 — Section 173, 173(1), 173(2)
High Courts06 Apr 2001
Zilla Parishad, Warangal Vs L. Shiva Kumar and another
Andhra Pradesh High Court · (2001) 4 ALD 143 : (2004) 7 ALT 369
Constitution of India, 1950 — Article 16, 162, 226
High Courts06 Apr 2001
V.J. Ramulu Vs Hon''ble Labour Court, Anantapur and another
Andhra Pradesh High Court · (2001) 3 ALD 512 : (2002) 1 ALT 98 : (2001) 90 FLR 189
Industrial Disputes Act, 1947 — Section 11
High Courts06 Apr 2001
Manchala Hushikesh Vs Terala Pradeep Kumar and others
Andhra Pradesh High Court · AIR 2001 AP 365 : (2001) 3 ALD 454 : (2001) 3 ALT 212 : (2001) 1 APLJ 480 : (2001) 2 DMC 322
Guardians and Wards Act, 1890 — Section 17, 19, 25Penal Code, 1860 (IPC) — Section 304
High Courts06 Apr 2001
V.C. Venkata Rao Vs Government of A.P. and others
Andhra Pradesh High Court · (2001) 3 ALD 658
Administrative Tribunals Act, 1985 — Section 15
High Courts06 Apr 2001
Siddula Madhukar and another Vs Govt. of A.P. and another
Andhra Pradesh High Court · (2001) 3 ALD 317 : (2002) 6 ALT 144
Registration Act, 1908 — Section 47AStamp Act, 1899 — Article 14, 40, 2(14), 3, 4
High Courts06 Apr 2001
A.P. Southern Power Distribution Company Limited, Tirupathi, Chittoor District and another Vs P. Sambasiva Rao
Andhra Pradesh High Court · (2001) 3 ALD 525
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 8Andhra Pradesh State Electricity Board Employees Discipline and Appeal Regulations, 1970 — Regulation 11, 13, 456Constitution of India, 1950 — Article 226
High Courts06 Apr 2001
Yeturi Pitchi Reddy and another Vs Govt of A.P. and others
Andhra Pradesh High Court · (2001) 3 ALD 479
Andhra Pradesh Municipalities Act, 1965 — Section 326, 59Constitution of India, 1950 — Article 226Municipal Administration Rules, 1995 — Rule 3, 5, 6(1), 9
High Courts06 Apr 2001Dismissed
M. Narasimhulu Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2001) 3 ALT 16 : (2001) 105 CompCas 930 : (2001) 3 CompLJ 206
Companies Act, 1956 — Section 630Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 406, 420, 468
High Courts06 Apr 2001
K. Malakondaiah Vs Government of A.P
Andhra Pradesh High Court · (2001) 3 ALD 624
Administrative Tribunals Act, 1985 — Section 15