High Courts25 Jan 2001Allowed
A. Devendra Reddy Vs Chittoor Co-operative Town Bank Ltd. and Others
Andhra Pradesh High Court · (2001) 2 ALT 221
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2001
1,536 judgments · page 75 of 77
High Courts25 Jan 2001
M. Laxminarayana Vs The Secretary, A.P. Residential Educational Institution Society
Andhra Pradesh High Court · (2001) 2 ALD 294 : (2001) 2 ALT 404
High Courts25 Jan 2001
Smt. K. Padmavathamma Vs Smt. R. Uma Maheswari and Others
Andhra Pradesh High Court · (2001) 2 ALT 175 : (2001) 1 AnWR 18 : (2001) 1 APLJ 329
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 64
High Courts25 Jan 2001
Burudi Jagabandu and Others Vs State of A.P.
Andhra Pradesh High Court · (2001) 1 ALT(Cri) 230 : (2001) 1 APLJ 396 : (2001) CriLJ 1866
Criminal Law (Amendment) Act, 1952 — Section 326, 350, 428
High Courts24 Jan 2001
P. Srihari Vs P. Sukunda and another
Andhra Pradesh High Court · AIR 2001 AP 169 : (2001) 2 ALD 72 : (2001) 1 ALT 739 : (2001) 1 APLJ 205 : (2001) 2 DMC 135 : (2001) 2 RCR(Civil) 471
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A, 151Constitution of India, 1950 — Article 227Family Courts Act, 1984 — Section 7
High Courts24 Jan 2001
O. Chinnappa Reddy Vs Govt. of India and others
Andhra Pradesh High Court · (2001) 2 ALD 38 : (2001) 1 ALT 733
Central Civil Services (Pension) Rules, 1972 — Rule 54Constitution of India, 1950 — Article 14, 300Supreme Court Judges (Salaries and Conditions of Services) Act, 1958 — Section 16
High Courts24 Jan 2001
Chukka Yesuratnam Vs Shaik Saidulu and others
Andhra Pradesh High Court · (2001) 3 ALD 66 : (2001) 3 ALT 1 : (2001) 1 APLJ 317
Constitution of India, 1950 — Article 227Hyderabad Municipal Corporation Act, 1955 — Section 671, 71, 87Limitation Act, 1908 — Section 12, 13, 5
High Courts24 Jan 2001
Convention of Baptist Churches of Northern Circars (CBCNC) and another Vs State of A.P. and others
Andhra Pradesh High Court · (2001) 2 ALD 215 : (2001) 2 ALT 190
Andhra Pradesh Education Act, 1982 — Section 90Constitution of India, 1950 — Article 14, 226Leave Rules, 1969 — Rule 5(8)
High Courts24 Jan 2001
Commissioner of Income Tax, Karnataka (Central) Bangalore Vs Venkatarayudu Memorial Educational Trust, Kakinada
Andhra Pradesh High Court · (2001) 3 ALD 533 : (2001) 2 ALT 13
Income Tax Act, 1961 — Section 10(22), 256(1)
High Courts24 Jan 2001
Gurubilli Sreeramulu and others Vs Joga Verrodu and others
Andhra Pradesh High Court · (2001) 3 ALD 367 : (2001) 3 ALT 439 : (2001) 1 APLJ 333 : (2002) 3 CivCC 557
Easements Act, 1882 — Section 13, 15, 17Transfer of Property Act, 1882 — Section 54
High Courts23 Jan 2001Allowed
Valluru Hemalatha Vs Settipalli Panduranga Rao and Others
Andhra Pradesh High Court · (2001) 2 ALT 414 : (2001) 1 APLJ 111 : (2001) 2 CivCC 341 : (2002) 3 RCR(Civil) 667
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 7, 151Constitution of India, 1950 — Article 227
High Courts23 Jan 2001
Mohd. Abdul Wahab Vs State of A.P. and others
Andhra Pradesh High Court · AIR 2001 AP 225 : (2001) 2 ALD 183 : (2001) 2 ALT 105
Motor Vehicles Act, 1939 — Section 21, 7(4)Motor Vehicles Act, 1988 — Section 30(3), 8(3)
High Courts23 Jan 2001
B.S. Sanadha Raj and another Vs Commissioner of Transport, Hyderabad and others
Andhra Pradesh High Court · AIR 2001 AP 162 : (2001) 2 ALD 85 : (2001) 1 ALT 705
Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 10, 14, 18, 43, 5(1)Motor Vehicles Act, 1988 — Section 30(3), 8(3)
High Courts23 Jan 2001
Kopalle Hanumantha Rao Vs District Collector, Krishna District another
Andhra Pradesh High Court · (2001) 2 ALD 136 : (2001) 2 ALT 266 : (2001) 1 APLJ 233
Andhra Pradesh Revenue Enquiries Act, 1893 — Section 2
High Courts23 Jan 2001
New India Assurance Company Limited, Hyderabad Vs Bollam Laxmi, @ Lachamma and others
Andhra Pradesh High Court · (2001) 2 ACC 272 : (2001) 3 ALD 353 : (2001) 3 ALT 402 : (2001) 1 APLJ 189
Motor Vehicles Act, 1939 — Section 96(2)Motor Vehicles Act, 1988 — Section 147, 148, 2(16)
High Courts23 Jan 2001
A.M. Krishna Vs Chairman, State Level Police Recruitment Board, Office of the Director-General and Inspector-General of Police, Hyderabad and Another
Andhra Pradesh High Court · (2001) 2 ALD 71 : (2001) 1 ALT 718
Andhra Pradesh State and Subordinate Service Rules, 1962 — Rule 22Constitution of India, 1950 — Article 226
High Courts23 Jan 2001
Adapaka Eswaramma and Others Vs N. Chandra Sekhar
Andhra Pradesh High Court · (2002) ACJ 1544 : (2001) 2 ALD 234 : (2001) 2 ALT 89
Motor Vehicles Act, 1939 — Section 110Penal Code, 1860 (IPC) — Section 338
High Courts22 Jan 2001
Tasheem Sultana and others Vs Andhra Pradesh Advocates Welfare Fund Committee
Andhra Pradesh High Court · AIR 2001 AP 249 : (2001) 2 ALD 266 : (2001) 2 ALT 419
Andhra Pradesh Advocates Welfare Fund Act, 1987 — Section 10, 12, 15, 3, 4
High Courts22 Jan 2001
V. Srinivas Vs Superintendent of Police, Medak Dist., Sangareddy, Medak and others
Andhra Pradesh High Court · (2001) 2 ALD 44 : (2001) 2 ALT 1
High Courts22 Jan 2001
K. Butchi Reddy and Others Vs Central Administration Tribunal, Hyd. and others
Andhra Pradesh High Court · (2001) 2 ALD 241 : (2001) 2 ALT 166
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10