High Courts10 Dec 2001Allowed
Arun Kumar Sharma Vs Mrs. Asha Sharma and Others
Andhra Pradesh High Court · (2002) 1 AnWR 737 : (2001) 3 APLJ 497
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2001
1,536 judgments · page 6 of 77
High Courts10 Dec 2001Allowed
Kuruva Surya Prakash Reddy Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 341 : (2002) 1 ALT(Cri) 384 : (2002) CriLJ 2356
Arms Act, 1959 — Section 25(1B), 25(B), 37Constitution of India, 1950 — Article 21
High Courts07 Dec 2001Dismissed
Panchumarthi Anuradha Vs Avala Nagarani and Others
Andhra Pradesh High Court · (2002) 1 ALD 521 : (2001) 6 ALT 692
Constitution of India, 1950 — Article 226Hyderabad Municipal Corporation Act, 1955 — Section 75(1), 83(1)Municipal Corporation of Hyderabad (Election of Mayor, Members and Election Petitions) Rules, 1987 — Rule 49, 52, 53(3), 53(4)
High Courts07 Dec 2001Allowed
Vivek Vardhini Education Society Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (2002) 1 ALD 323
Andhra Pradesh Education Act, 1982 — Section 79, 79(1), 80, 81Andhra Pradesh Private Institutions Employees (Disciplinary Control) Rules, 1983 — Rule 7(2)Civil Procedure Code, 1908 (CPC) — Section 11
High Courts07 Dec 2001
K. Pavan Vs Special Executive Magistrate, Office of the Collector and District Magistrate and Others
Andhra Pradesh High Court · (2001) 6 ALT 617 : (2002) 2 RCR(Criminal) 159
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(6), 146(1)
High Courts07 Dec 2001Dismissed
Panchumarthi Anuradha Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2002) 1 ALD 317 : (2001) 6 ALT 610
Constitution of India, 1950 — Article 124, 217, 217(1), 217(2), 224Hyderabad Municipal Corporation Act, 1955 — Section 75(1)
High Courts07 Dec 2001
Andhra Pradesh Housing Development and Finance Corporation Limited, Hyderabad Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2002) 2 ALD 721
Land Acquisition Act, 1894 — Section 40(1)
High Courts07 Dec 2001Dismissed
Manyam Lakshmikantham and Others Vs Runkana Balaji
Andhra Pradesh High Court · (2002) 2 ALD 386
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 11(4), 15
High Courts07 Dec 2001Dismissed
Indian Railway Construction Co. Ltd. and Others Vs S. Govindaiah and Others
Andhra Pradesh High Court · (2002) 1 ALD 770 : (2002) 1 ALT 1
Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts07 Dec 2001Dismissed
Andhra Pradesh State Handloom Weavers Coop. Society Ltd. and Others Vs M. Buchaiah
Andhra Pradesh High Court · (2001) 12 AP CK 0023
High Courts07 Dec 2001
Rayala Umamaheswara Rao Vs Dantuluri Narasimha Murthy Raju
Andhra Pradesh High Court · AIR 2002 AP 178 : (2002) 2 AnWR 122 : (2001) 3 APLJ 431
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1
High Courts07 Dec 2001Allowed
V. Anjaneyulu Vs Govt.of A.P. and Secretary, Panchayat Raj and Rural Development Department and Others
Andhra Pradesh High Court · (2002) 1 ALD 786 : (2001) 6 ALT 789
High Courts06 Dec 2001Dismissed
S. Ratnamma alias S. Raheema Bee Vs S. Shiva Prasad and Others
Andhra Pradesh High Court · AIR 2002 AP 111
Representation of the People Act, 1951 — Section 33(4), 36(2)
High Courts06 Dec 2001Dismissed
Thimmiah Vs Additional Industrial Tribunal-cum-Additional Labour Court, Hyderabad and Another
Andhra Pradesh High Court · (2002) 1 ALD 314 : (2001) 6 ALT 689 : (2002) 92 FLR 807
Industrial Disputes Act, 1947 — Section 11, 2
High Courts06 Dec 2001
India Rural Reconstruction and Disaster Vs Government of India and Others
Andhra Pradesh High Court · (2002) 1 ALD 792 : (2002) 1 ALT 131
Constitution of India, 1950 — Article 21Environment (Protection) Act, 1986 — Section 3(1), 3(2)Environment (Protection) Rules, 1986 — Rule 5(3)
High Courts05 Dec 2001Dismissed
Kotla Sudheer Kumar Vs Mallavarapu Jojayya alias Jojaiah Chowdary
Andhra Pradesh High Court · AIR 2002 AP 170
Stamp Act, 1899 — Article 49, 2(22)
High Courts05 Dec 2001Dismissed
S. Sabapathi and Others Vs The Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2001) 12 AP CK 0114
Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 10, 19, 19(1), 23, 23(1)Constitution of India, 1950 — Article 323A, 371D
High Courts05 Dec 2001Dismissed
New Bhoiguda Mosque and Grave Yard Committee Vs District Collector, Hyderabad and Others
Andhra Pradesh High Court · (2002) 1 ALD 790 : (2001) 6 ALT 794
Andhra Pradesh Slum Improvement (Acquisition of Land) Act, 1956 — Section 2(3), 23(2), 3(1), 3(2)
High Courts05 Dec 2001Dismissed
St. Joseph Educational Society, Kurnool Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2002) 2 ALD 53 : (2002) 2 ALT 763
Andhra Pradesh (Andhra Area) Town Planning Act, 1920 — Section 14, 15, 15(1), 33, 4Constitution of India, 1950 — Article 226Minimum Wages Act, 1948 — Section 25
High Courts05 Dec 2001Dismissed
Kotla Sudheer Kumar Vs Mallavarapu Jojayya @ Jojaiah Chowdary
Andhra Pradesh High Court · (2002) 2 ALD 715
Negotiable Instruments Act, 1881 (NI) — Section 4