COURT ARCHIVE

Andhra Pradesh High Court judgments, 2001

1,536 judgments · page 63 of 77

High Courts23 Mar 2001

Hindustan Coca-Cola Beverages Private Limited Vs Authority under Section 48(1) of the A.P. Shops and Establishments Act, 1988 cum-the Assistant Commissioner of Labour Ranga Reddy, Circle - I, Hyderabad and others

Andhra Pradesh High Court · (2001) 3 ALD 204 : (2001) 3 ALT 322 : (2001) 89 FLR 1078

Andhra Pradesh General Sales Tax Act, 1957 — Section 38(3), 42Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10

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High Courts23 Mar 2001

Andhra Pradesh Tribal (Girijan) Welfare (Abhydaya) Union (Sangam) and others Vs State of A.P. and others

Andhra Pradesh High Court · (2001) 3 ALD 189 : (2001) 3 ALT 411 : (2001) 1 APLJ 504

Andhra Pradesh Minor Forest Produce (Regulation of Trade) Act, 1971 — Section 1, 3Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Section 2

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High Courts23 Mar 2001

E.S.M. Dass, Secunderabad Vs Alfa Laval India Limited, Pune

Andhra Pradesh High Court · (2001) 3 ALD 410 : (2001) 3 ALT 344

Arbitration and Conciliation Act, 1996 — Section 11, 12, 2, 20

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High Courts23 Mar 2001

P. Shaikshavali Vs Superintendent of Police, Anantapur, Anantapur District and others

Andhra Pradesh High Court · (2001) 3 ALD 47 : (2001) 2 ALT 582

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High Courts23 Mar 2001

Y. Babu Rao Vs Union of India and others

Andhra Pradesh High Court · (2001) 3 ALD 421 : (2001) 3 ALT 191

Arbitration and Conciliation Act, 1996 — Section 11, 16

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High Courts23 Mar 2001

Pabba Laxmidevamma and others Vs Pabba Sekharaiah Goud

Andhra Pradesh High Court · (2001) 3 ALD 808 : (2001) 4 ALT 132

Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 16(1), 20(1)

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High Courts23 Mar 2001

Majeti Siva Vara Koti Prasad Vs Chalapathi Chit Fund, Private Limited, Guntur

Andhra Pradesh High Court · AIR 2001 AP 388 : (2001) 3 ALD 488 : (2001) 3 ALT 318 : (2001) 1 APLJ 320 : (2001) 3 CivCC 130

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11(2), 115Limitation Act, 1963 — Article 126

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High Courts22 Mar 2001

III Wheelar, IV Wheelar and Lorry Owners Welfare Association, AP Vs Government of A.P. and others

Andhra Pradesh High Court · (2001) 3 ALD 689

Andhra Pradesh Motor Vehicles Taxation Rules, 1963 — Rule 13

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High Courts22 Mar 2001Allowed

S.K. Ramju Vs A.P.S.R.T.C. and Others

Andhra Pradesh High Court · (2001) 3 ALT 72

Penal Code, 1860 (IPC) — Section 304A

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High Courts22 Mar 2001

Shiv Raj Vs Ashok Kumar and another

Andhra Pradesh High Court · (2001) 3 ALD 213 : (2001) 4 ALT 40

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High Courts22 Mar 2001

Nuclear Fuel Complex, Hyderabad and others Vs M. Anasuya and others

Andhra Pradesh High Court · (2001) 4 ALD 11 : (2001) 3 ALT 314 : (2001) 90 FLR 851

Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1)

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High Courts22 Mar 2001Allowed

Sunil Kumar Chhaperia Vs Dakka Eshwaraiah and Another

Andhra Pradesh High Court · (2001) 1 ALD(Cri) 633 : (2001) 1 ALT(Cri) 355 : (2002) 108 CompCas 687 : (2001) 3 RCR(Criminal) 252

Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts20 Mar 2001Dismissed

Goparaju Venkata Bharata Rao and Another Vs Nagula Ramakotayya and Others

Andhra Pradesh High Court · AIR 2001 AP 425

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 22

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High Courts20 Mar 2001

National Insurance Company Ltd. Vs Rajesh Helmandge and Another

Andhra Pradesh High Court · (2002) ACJ 1328 : (2001) 3 ALD 177 : (2001) 3 ALT 251 : (2001) 89 FLR 959

Motor Vehicles Act, 1939 — Section 96(2)Motor Vehicles Act, 1988 — Section 149(2), 166, 167, 173Workmens Compensation Act, 1923 — Section 19, 2(1), 21, 30, 4(1)

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High Courts20 Mar 2001

K. Chandrasekar Vs Regional Manger, APSRTC, Cuddapah

Andhra Pradesh High Court · (2001) 3 ALD 311

Constitution of India, 1950 — Article 226, 298

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High Courts20 Mar 2001

New India Assurance Co., Ltd., Arundalpet, Guntur Vs Thanichintala Venkaiah and another

Andhra Pradesh High Court · (2002) 1 ACC 485 : (2001) 2 ACC 152 : (2002) ACJ 485 : AIR 2001 AP 371 : (2001) 3 ALD 389 : (2001) 4 ALT 178

Motor Vehicles Act, 1988 — Section 147, 95

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High Courts20 Mar 2001Allowed

T. Yadagiri Reddy and Others Vs State of A.P. and Others

Andhra Pradesh High Court · (2001) 4 ALD 590 : (2001) 4 ALT 392 : (2001) 2 APLJ 35

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 2, 32B, 38, 38(6), 38(7)Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10, 13, 13(2), 21, 9

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High Courts20 Mar 2001

Audit Officer, Local Funds, Mahabubnagar and another Vs Ahmed Hussain and another

Andhra Pradesh High Court · (2001) 3 ALD 156 : (2001) 3 ALT 272

Constitution of India, 1950 — Article 14, 16States Reorganisation Act, 1956 — Section 119

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High Courts20 Mar 2001Dismissed

A. Satyanarayana Reddy and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2002) 1 ALD 596

Administrative Tribunals Act, 1985 — Section 17, 27Andhra Pradesh Administrative Tribunal (Procedure) Rules, 1989 — Rule 26Constitution of India, 1950 — Article 226, 227

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High Courts19 Mar 2001

Sridevi Wines Vs Commissioner of Prohibition and Excise, A.P., Hyderabad and Others

Andhra Pradesh High Court · (2001) 3 ALD 101 : (2001) 3 ALT 82

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