COURT ARCHIVE

Andhra Pradesh High Court judgments, 2001

1,536 judgments · page 74 of 77

High Courts30 Jan 2001

S. Venkata Rao Vs A.P. Administrative Tribunal, Hyderabad and Others

Andhra Pradesh High Court · (2001) 2 ALD 187 : (2001) 2 ALT 280 : (2001) 1 AnWR 47

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 2, 114, 152

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High Courts30 Jan 2001

M. Balakrishna Rao Vs Joint Collector and Addl. Magistrate, Hyderabad

Andhra Pradesh High Court · (2001) 2 ALD 66 : (2001) 2 ALT 33

Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 9

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High Courts30 Jan 2001

Harishchandra Vidyarthi Vs Meenakshi Shah and others

Andhra Pradesh High Court · AIR 2001 AP 291 : (2001) 2 ALD 95 : (2001) 2 ALT 206 : (2001) 1 APLJ 292

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2)(3), 12, 13, 22Mysore House Rent and Accommodation Control Act, 1951 — Section 8(3)

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High Courts30 Jan 2001Allowed

S. Venkata Ramanamma Vs Principal Secretary to Govt., Forest Dept., A.P. Secretariat and Others

Andhra Pradesh High Court · (2001) 2 ALD 144 : (2001) 2 ALT 273

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High Courts30 Jan 2001Dismissed

B. Vijeyender Reddy Vs Sri Md. Yousuf and Others

Andhra Pradesh High Court · (2001) 01 AP CK 0023

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High Courts30 Jan 2001Dismissed

Avon Industries Ltd. Vs Integrated Finance Company Ltd.

Andhra Pradesh High Court · (2001) 1 ALD(Cri) 461 : (2001) 1 ALT(Cri) 331 : (2002) CriLJ 4592 : (2001) 2 RCR(Criminal) 619

Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22

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High Courts30 Jan 2001

Mogulla Ailamma and others Vs Samba Yellaiah and another

Andhra Pradesh High Court · (2001) 2 ALD 606 : (2001) 2 ALT 445 : (2001) 1 APLJ 240

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 5, Order 8 Rule 3

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High Courts30 Jan 2001

Pothireddi Sivaprasada Rao Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2001) 76 ECC 760 : (2001) 3 RCR(Criminal) 245

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 50, 8

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High Courts29 Jan 2001

K. Ramachandra Rao Vs P. Narayan

Andhra Pradesh High Court · AIR 2001 AP 276 : (2001) 3 ALD 119 : (2001) 3 ALT 110

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A(1), 151Limitation Act, 1963 — Section 3(2)

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High Courts29 Jan 2001Dismissed

The Commissioner of Survey, Settlement and Land Records and Others Vs Peddinti Rajendra Prasad and Others

Andhra Pradesh High Court · (2001) 01 AP CK 0062

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High Courts29 Jan 2001

K.M. Gopinath Pillai Vs A.P. TRANSCO and another

Andhra Pradesh High Court · (2001) 2 ALD 180 : (2001) 1 ALT 704

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High Courts29 Jan 2001

Yerram Venkata Reddy Vs Commissioner and Director of School Education, Hyderabad and others

Andhra Pradesh High Court · (2001) 2 ALD 250 : (2001) 2 ALT 276

Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993 — Rule 4Constitution of India, 1950 — Article 141, 21, 226

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High Courts29 Jan 2001Dismissed

S.V. Surendra Rao (since died) and Another Vs Bharat Chandra, Secretary, Home (Police (C)) Dept. and Others

Andhra Pradesh High Court · (2001) 1 ALD(Cri) 522 : (2001) 3 ALT 19 : (2001) 1 APLJ 447 : (2001) 3 RCR(Criminal) 147

Administrative Tribunals Act, 1985 — Section 17

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High Courts25 Jan 2001

New India Assurance Co. Ltd. Vs Nadella Venkata Subbamma and Another

Andhra Pradesh High Court · (2001) 2 ACC 174 : (2002) ACJ 1985 : (2001) 2 ALT 459

Motor Vehicles Act, 1939 — Section 110A, 170, 92A

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High Courts25 Jan 2001Dismissed

Pinka Dhanrjuna Rao and Another Vs State of A.P. and Others

Andhra Pradesh High Court · (2001) 2 ALD 448 : (2001) 2 ALT 401 : (2001) 1 APLJ 342

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 20Civil Procedure Code, 1908 (CPC) — Section 141Limitation Act, 1963 — Section 5

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High Courts25 Jan 2001

G. Subba Naidu and others Vs Talluri Mahalakshmamma and another

Andhra Pradesh High Court · (2001) 1 ALD 572 : (2001) 1 ALD(Cri) 324 : (2001) 1 ALT(Cri) 187 : (2001) 1 APLJ 164 : (2001) CriLJ 1315

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 192, 200, 202Penal Code, 1860 (IPC) — Section 143, 147, 149, 302

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High Courts25 Jan 2001

Lipika Nanda Vs Nizam''s Institute of Medical Sciences, Hyd. and Another

Andhra Pradesh High Court · (2001) 2 ALD 660 : (2001) 2 ALT 720

Constitution of India, 1950 — Article 14, 16, 162, 309

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High Courts25 Jan 2001

OPTS Marketing (P) Ltd. and others Vs State of A.P. and another

Andhra Pradesh High Court · (2001) 1 ALD 561 : (2001) 1 ALD(Cri) 312 : (2001) 1 ALT(Cri) 205 : (2001) 1 APLJ 276 : (2001) 2 CivCC 326 : (2001) CriLJ 1489 : (2001) 2 RCR(Criminal) 499

Andhra Pradesh High Court Appellate Side Rules, 1958 — Rule 1, 2, 5, 6Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482

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High Courts25 Jan 2001

Burgula Subrahamanya Krishna and others Vs Sri Siddilingeswar Swamy Vari Kovela, Anakapalli, Visakhapatnam District and another

Andhra Pradesh High Court · (2001) 2 ALD 181 : (2001) 2 ALT 228 : (2001) 1 AnWR 43 : (2001) 1 APLJ 251

Civil Procedure Code, 1908 (CPC) — Section 115, 47

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High Courts25 Jan 2001

V. Bangaru Chetty Vs A. Govinda Reddy

Andhra Pradesh High Court · (2001) 2 ALD 140 : (2001) 2 ALT 199 : (2001) 1 APLJ 358

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 20

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