High Courts15 Mar 2001
Sanjay Alloys (P) Ltd. Vs Government of India and others
Andhra Pradesh High Court · (2001) 3 ALD 818
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2001
1,536 judgments · page 65 of 77
High Courts15 Mar 2001
Ushodaya Publications, Hyderabad Vs Commissioner, Municipal Corporation of Hyderabad and Another
Andhra Pradesh High Court · AIR 2001 AP 345 : (2001) 3 ALD 173 : (2001) 2 ALT 662 : (2001) 1 APLJ 492
Constitution of India, 1950 — Article 12, 300Hyderabad Municipal Corporation Act, 1955 — Section 125, 146, 147, 2Land Acquisition Act, 1984 — Section 4(1)
High Courts15 Mar 2001
APSRTC, Musheerabad, Hyd. Vs State Transport Appellate Tribunal, Hyd. and others
Andhra Pradesh High Court · (2002) 2 ACC 337 : (2001) 2 ACC 760 : AIR 2000 AP 252 : (2001) 3 ALD 235 : (2001) 2 ALT 532
Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 2, 258, 298, 299Motor Vehicles Act, 1939 — Section 63Motor Vehicles Act, 1988 — Section 102, 104, 99
High Courts14 Mar 2001Allowed
P.P.H.C. of A.P. Vs Mohd. Mansoor and Others
Andhra Pradesh High Court · (2001) 1 ALT(Cri) 275 : (2001) 1 APLJ 455 : (2001) CriLJ 3169 : (2001) 4 RCR(Criminal) 45
Andhra Pradesh (Andhra Area) District Police Act, 1859 — Section 21Andhra Pradesh (Telangana Area) District Police Act, 1329 — Section 19Arms Act, 1959 — Section 25, 35
High Courts14 Mar 2001
Gokaraju Sambaiah Vs Naralasetty Anasuyamma (died) by LRs.
Andhra Pradesh High Court · (2001) 3 ALD 696 : (2001) 4 ALT 144
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9
High Courts14 Mar 2001
Syed. Mohd. Ghouse Vs Noorunnisa Begum and Others
Andhra Pradesh High Court · (2001) 2 ALD 734 : (2001) 1 ALD(Cri) 590 : (2001) 1 ALT(Cri) 322 : (2001) CriLJ 2028 : (2001) 2 DMC 454 : (2001) 3 RCR(Criminal) 92
Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 112
High Courts14 Mar 2001
Gadepally Kameshwar Rao Vs Sri Nara Chandra Babu Naidu, Hon''ble Chief Minister, Govt. of A.P. and others
Andhra Pradesh High Court · AIR 2001 AP 348 : (2001) 3 ALD 32 : (2001) 3 ALT 491
Constitution of India, 1950 — Article 164
High Courts13 Mar 2001
V.V. Ramana Reddy Vs Chief General Manager, A.P. Circle, Bharath Sanchar Nigam Ltd., Govt. of India, Hyd. and another
Andhra Pradesh High Court · (2001) 3 ALD 50 : (2001) 3 ALT 435 : (2001) 90 FLR 1013
Constitution of India, 1950 — Article 14
High Courts13 Mar 2001Allowed
Shoba Rani and Others Vs New India Assurance Co. Ltd. and Another
Andhra Pradesh High Court · (2002) ACJ 1682 : (2001) 3 ALT 739
Criminal Procedure Code, 1973 (CrPC) — Section 174Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 304A
High Courts13 Mar 2001
Kommu China Saidaiah and another Vs Jallela Gangamma and another
Andhra Pradesh High Court · (2001) 4 ALD 322 : (2001) 3 ALT 421
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A
High Courts13 Mar 2001
Shoba Rani and Others Vs New India Assurance Co. Ltd.
Andhra Pradesh High Court · (2003) 3 ACC 670
Criminal Procedure Code, 1973 (CrPC) — Section 174Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 304A
High Courts13 Mar 2001
Veeramallayyagari V. Sitaram Vs Payala Chandrasekhar, Minor Guardian Payala Siddaiah and Others
Andhra Pradesh High Court · (2001) 6 ALD 143
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Contract Act, 1872 — Section 25Evidence Act, 1872 — Section 67, 68
High Courts13 Mar 2001
BHEL Higher Secondary School Non-teaching Employees Union Vs BHEL Ramachandrapuram, Hyderabad and another
Andhra Pradesh High Court · (2001) 3 ALD 357 : (2001) 4 ALT 333 : (2002) 3 LLJ 465
Constitution of India, 1950 — Article 226
High Courts12 Mar 2001
St. Mark NTR, Gmkn and Mr. B. Ed. College, Narasaraopet Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 2001 AP 433 : (2001) 2 ALT 364
Andhra Pradesh Education Act, 1983 — Section 14, 20, 21Constitution of India, 1950 — Article 14National Council for Teacher Education Act, 1993 — Section 14
High Courts12 Mar 2001Dismissed
Koneti Lakshmi Thulasamma Vs Gangavaram Veera Raghava Reddy
Andhra Pradesh High Court · (2002) 1 ALT 114
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 7, Order 8 Rule 8, Order 8 Rule 9, 151Transfer of Property Act, 1882 — Section 106
High Courts12 Mar 2001
Karanam Radha Krishnaiah and others Vs Mandal Executive Magistrate and Mandal Revenue Officer, Muthukur Mandal and others
Andhra Pradesh High Court · AIR 2001 AP 190 : (2001) 2 ALD 642 : (2001) 2 ALT 329
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145Environment (Protection) Act, 1986 — Section 3(2)
High Courts12 Mar 2001
N. Siva Kumar Vs APSRTC, Musheerabad, Hyderabad and Others
Andhra Pradesh High Court · (2001) 3 ALD 166 : (2001) 3 ALT 312
Constitution of India, 1950 — Article 14, 16Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts08 Mar 2001
P. Vasantha Vs Government of A.P. and Others
Andhra Pradesh High Court · (2001) 3 ALD 168 : (2001) 3 ALT 280
Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 29(3)
High Courts08 Mar 2001
M. Sanjeeva Reddy Vs A.P. Admininstrative Tribunal, Hyderabad and others
Andhra Pradesh High Court · (2001) 3 ALD 89 : (2001) 3 ALT 285
Administrative Tribunals Act, 1985 — Section 19
High Courts08 Mar 2001
R. Narender Goud and Others Vs Andhra Pradesh Administrative Tribubal, Hyd. and Others
Andhra Pradesh High Court · (2001) 2 ALD 537 : (2001) 2 ALT 521
Andhra Pradesh Education Act, 1982 — Section 78, 92Andhra Pradesh Intermediate Education Service Rules — Rule 10, 2(30), 3, 9Constitution of India, 1950 — Article 309