High Courts08 Feb 2001
A. Swarajyalakshmi Vs Registrar General of India (Census), New Delhi and Another
Andhra Pradesh High Court · (2001) 2 ALD 223 : (2001) 2 ALT 258
Constitution of India, 1950 — Article 15(2), 15(4), 16, 17, 341
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2001
1,536 judgments · page 72 of 77
High Courts08 Feb 2001
Nellore District Co-operative Central Bank Limited, Nellore Vs President, the Nellore District Co-operative Central Bank Employees Association, Nellore and another
Andhra Pradesh High Court · (2001) 2 ALD 193 : (2001) 2 ALT 146
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Industrial Disputes (Central) Rules, 1957 — Rule 10Industrial Disputes Act, 1947 — Section 17
High Courts08 Feb 2001
N. Sitadevi and Others Vs A. Berata and Others
Andhra Pradesh High Court · AIR 2001 AP 364 : (2001) 2 ALD 620 : (2001) 2 ALT 491 : (2001) 1 AnWR 69
Civil Procedure Code, 1908 (CPC) — Section 114
High Courts08 Feb 2001
Ashok Engineering Company Engineers and Contractors Vs General Manager, South Central Railway, Secunderabad and another
Andhra Pradesh High Court · (2001) 2 ALD 208 : (2001) 2 ALT 449
Arbitration Act, 1940 — Section 20, 8Arbitration and Conciliation Act, 1996 — Section 10(2), 11(6), 16Arbitration and Conciliation Ordinance, 1996 — Section 11(10)
High Courts07 Feb 2001Allowed
ECIL Employees Union Vs Deputy Registrar of Trade Unions and Deputy Commissioner of Labour, Hyedrabad
Andhra Pradesh High Court · (2001) 3 ALD 60 : (2001) 3 ALT 307 : (2001) 90 FLR 170 : (2001) 2 LLJ 76
Trade Unions Act, 1926 — Section 10
High Courts07 Feb 2001
Balu Builders Vs General Manager, South Central Railway, Secunderabad and others
Andhra Pradesh High Court · (2001) 2 ALD 197
Arbitration Act, 1940 — Section 20, 8Arbitration and Conciliation Act, 1996 — Section 10, 11(6), 16Arbitration and Conciliation Ordinance, 1996 — Section 11(10)
High Courts07 Feb 2001
M.V.V.L. Narasimha Rao and others Vs Government of A.P. and others
Andhra Pradesh High Court · AIR 2001 AP 389 : (2001) 2 ALD 32 : (2001) 1 ALT 641
Andhra Pradesh Education Act, 1982 — Section 99Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 4Constitution of India, 1950 — Article 226
High Courts07 Feb 2001
K. Sifhora Vs District Educational Officer Kurnool District, Kurnool and other
Andhra Pradesh High Court · (2001) 2 ALD 510 : (2001) 2 ALT 467
Constitution of India, 1950 — Article 226
High Courts07 Feb 2001
Abdul Majeed Vs Yadram Suresh and another
Andhra Pradesh High Court · (2001) 2 ALD 525 : (2001) 2 ALT 417
Registration Act, 1908 — Section 17, 49Stamp Act, 1899 — Article 46, 5, 6
High Courts07 Feb 2001
Satti Satyavathi Vs District Collector and Others
Andhra Pradesh High Court · (2001) 2 ALT 476
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts06 Feb 2001
Akula Seshamma Vs P. Eswaraiah and others
Andhra Pradesh High Court · (2001) 2 ALD 608 : (2001) 2 ALT 477 : (2001) 1 APLJ 369 : (2001) 2 CivCC 711 : (2002) 3 RCR(Civil) 824
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Hindu Succession Act, 1956 — Section 8Specific Relief Act, 1963 — Section 15, 16
High Courts06 Feb 2001
C. Ramakrishna Vs Maqsood Ali Khan
Andhra Pradesh High Court · (2001) 2 ALD 524 : (2001) 2 ALT 469
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts06 Feb 2001
G. Nandakishore and others Vs Government of A.P. and others
Andhra Pradesh High Court · AIR 2001 AP 329 : (2001) 2 ALD 53 : (2001) 1 ALT 586
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15, 3Constitution of India, 1950 — Article 15, 226
High Courts06 Feb 2001
Govt. of A.P. and another Vs N. Gangaiah
Andhra Pradesh High Court · (2001) 2 ALD 106 : (2001) 2 ALT 293
Administrative Tribunals Act, 1985 — Section 19Fundamental Rules — Rule 22
High Courts06 Feb 2001
R.P. Meena Vs Union Of India and others
Andhra Pradesh High Court · (2001) 2 ALD 143 : (2001) 2 ALT 103 : (2001) 1 APLJ 394
Constitution of India, 1950 — Article 226
High Courts06 Feb 2001Dismissed
Coramandal Wine Corporation Vs State of A.P.
Andhra Pradesh High Court · (2006) 143 STC 130
Andhra Pradesh General Sales Tax Act, 1957 — Section 14, 14(4), 14(8), 14B
High Courts05 Feb 2001Allowed
G. Venkatachandra Reddy and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2001) 1 ALD(Cri) 727 : (2001) 1 ALT(Cri) 324 : (2001) CriLJ 2630
Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 304B
High Courts05 Feb 2001
Tatina Subbalakshmi and another Vs Tatina Venkatakrishna Rao
Andhra Pradesh High Court · (2001) 2 ALD 583
Civil Procedure Code, 1908 (CPC) — Section 24, 25
High Courts05 Feb 2001Allowed
Manthena Suryanarayana Raju Vs President, The Kopalle Co-op. Rural Bank Ltd. and Others
Andhra Pradesh High Court · (2001) 2 ALT 28
High Courts02 Feb 2001
Rajlaxmi Trading Co. Vs Commissioner of Income Tax and Another
Andhra Pradesh High Court · (2001) 2 ALT 549 : (2001) 169 CTR 140 : (2001) 250 ITR 581
Income Tax Act, 1922 — Section 12B, 2, 22BIncome Tax Act, 1961 — Section 45, 45(4), 48