High Courts12 Feb 2001Dismissed
B. Satyanarayana Vs D.M., A.P. Forest Development Corporation Ltd. and Others
Andhra Pradesh High Court · (2001) 2 ALD 292 : (2001) 2 ALT 321
Prevention of Corruption Act, 1988 — Section 7
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2001
1,536 judgments · page 71 of 77
High Courts12 Feb 2001
Commandant, IV Battalion, APSP Mamnoor lines, Warangal, Warangal District another Vs Jabbar Hussain another
Andhra Pradesh High Court · (2001) 2 ALD 613 : (2001) 3 ALT 552
Constitution of India, 1950 — Article 14
High Courts12 Feb 2001
B. Babu and others Vs Vice-Chancellor, A.P. Agricultural University and others
Andhra Pradesh High Court · (2001) 3 ALD 374 : (2001) 3 ALT 554
Constitution of India, 1950 — Article 162, 309
High Courts12 Feb 2001Allowed
Sri Venkateswara Construction Co. Vs Union of India (UOI) and Others
Andhra Pradesh High Court · AIR 2001 AP 284 : (2001) 3 ALT 59 : (2001) 1 APLJ 141 : (2001) 2 ARBLR 619
Arbitration and Conciliation Act, 1996 — Section 10, 10(2), 11, 16, 21
High Courts12 Feb 2001
Government of A.P. and others Vs Kolla Raghavaiah and others
Andhra Pradesh High Court · (2001) 3 ALD 122 : (2001) 3 ALT 309
Administrative Tribunals Act, 1985 — Section 15, 19, 28, 3, 4Constitution of India, 1950 — Article 226, 323
High Courts12 Feb 2001
ESI Corporation, Hyd. Vs Bhaskara Motors, Hanamkonda
Andhra Pradesh High Court · (2001) 2 ALD 671 : (2001) 2 ALT 706
Employees State Insurance Act, 1948 — Section 2(12), 45
High Courts12 Feb 2001
A. Satya Phaneendra Vs S.H.O. Kodad (PS), Nalgonda District and Others
Andhra Pradesh High Court · AIR 2001 AP 247 : (2001) 2 ALD 264 : (2001) 2 ALT 141
Constitution of India, 1950 — Article 51Emblems and Names (Prevention of Improper Use) Act, 1950 — Section 3, 5Prevention of Insults to National Honour Act, 1971 — Section 2
High Courts12 Feb 2001
Farida A. Lakhani Vs South Central Railway, General Manager, Rail Nilayam, Secunderabad and others
Andhra Pradesh High Court · (2001) 3 ALD 261
Constitution of India, 1950 — Article 14, 226
High Courts12 Feb 2001
Neerudu John Wasley Vs State of A.P.
Andhra Pradesh High Court · (2001) 2 ALD(Cri) 180 : (2001) 2 ALT(Cri) 1 : (2001) 2 DMC 530
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 201, 302, 304, 304B
High Courts12 Feb 2001Dismissed
Fareed Jehan Begum Vs Union of India (UOI), South Central Railway
Andhra Pradesh High Court · (2001) 5 ALT 457 : (2001) 2 AnWR 59
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 5, 114Evidence Act, 1872 — Section 35
High Courts09 Feb 2001
Singareni Collieries Company Limited and Another Vs B.V.S. Vara Prasad and Others
Andhra Pradesh High Court · (2001) 2 ALD 435 : (2001) 2 ALT 447
High Courts09 Feb 2001
Commissioner of Income Tax Vs Social Service Centre
Andhra Pradesh High Court · (2001) 169 CTR 130 : (2001) 250 ITR 39
Income Tax Act, 1961 — Section 11, 12, 12A, 143(1), 143(2)
High Courts09 Feb 2001
D. Rajeshwar Rao Vs Government of A.P. and another
Andhra Pradesh High Court · (2001) 2 ALD 253 : (2001) 2 ALT 113 : (2001) CriLJ 2667
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 157Penal Code, 1860 (IPC) — Section 406, 417, 420
High Courts09 Feb 2001
Gandaiah (died) per LRs. and Others Vs Government of A.P.
Andhra Pradesh High Court · (2001) 3 ALD 99 : (2001) 2 ALT 604 : (2001) 1 APLJ 474
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 38Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10(5), 11, 12, 13, 2(1)Constitution of India, 1950 — Article 39
High Courts09 Feb 2001
Union of India Vs Uggina Srinivasa Rao
Andhra Pradesh High Court · (2001) 2 ACC 208 : (2003) ACJ 402 : AIR 2001 AP 360 : (2001) 3 ALD 247 : (2001) 3 ALT 429
Railways Act, 1989 — Section 82
High Courts09 Feb 2001
Tappala Annapurna and others Vs Teppala Dasaradhi
Andhra Pradesh High Court · (2001) 2 ALD 508 : (2001) 2 ALT 456 : (2001) 1 AnWR 59 : (2001) 1 APLJ 436 : (2001) 2 CivCC 718 : (2001) 4 RCR(Civil) 156
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 115Limitation Act, 1963 — Article 127
High Courts09 Feb 2001
U. Srinivasa Rao and Another Vs Nuclear Fuel Complex, Department of Atomic Energy, Govt. of India and Another
Andhra Pradesh High Court · (2001) 2 ALT 137
High Courts08 Feb 2001Allowed
Toddy Co-op. Society Vs Excise Superintendent (Excise and Prohibition) and Others
Andhra Pradesh High Court · (2001) 3 ALT 161
Andhra Pradesh Excise Act, 1968 — Section 37, 47
High Courts08 Feb 2001
M.V.R. Sharma Vs State of A.P. and others
Andhra Pradesh High Court · (2001) 2 ALD 572 : (2001) 2 ALT 426
Constitution of India, 1950 — Article 226
High Courts08 Feb 2001
Executive Officer, Tirumala Tirupathi Devasthanam, Tirupathi, Chittoor District and another Vs A. Vasudevaiah
Andhra Pradesh High Court · (2001) 2 ALD 247 : (2001) 2 ALT 263
Constitution of India, 1950 — Article 226, 300, 39Tirumala Tirupati Devasthanams Employees Service Rules, 1989 — Rule 9(1)