COURT ARCHIVE

Andhra Pradesh High Court judgments, 2001

1,536 judgments · page 9 of 77

High Courts23 Nov 2001Allowed

U. Govinda Rao and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2002) 1 ALD 347 : (2002) 1 ALT 713

Andhra Pradesh Engineering Service Rules, 1983 — Rule 2, 4Civil Procedure Code, 1908 (CPC) — Section 11, 141Constitution of India, 1950 — Article 13, 137, 14, 141, 16

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High Courts23 Nov 2001Allowed

B. Balaji and Another Vs Govt. of A.P., Panchayat Raj Dept. and Others

Andhra Pradesh High Court · (2002) 3 ALT 14

Andhra Pradesh Panchayat Raj Act, 1994 — Section 1(3), 242B, 242DConstitution of India, 1950 — Article 242D, 242M, 243D, 243M, 244Endowments Act — Section 114

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High Courts23 Nov 2001

G. Nagaraj Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2002) 1 ALD(Cri) 73 : (2002) 1 ALT(Cri) 104 : (2002) CriLJ 1980

Andhra Pradesh Prohibition Act, 1995 — Section 12, 13, 8Criminal Procedure Code, 1973 (CrPC) — Section 451, 482

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High Courts22 Nov 2001Dismissed

Parsin Chemicals Ltd. Vs Asstt. Commr. (L), Cus. and C. Ex.

Andhra Pradesh High Court · (2002) 1 ALD(Cri) 212 : (2002) 1 ALT(Cri) 216 : (2002) 2 APLJ 56 : (2003) 85 ECC 784 : (2002) 146 ELT 39

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts22 Nov 2001Allowed

V. Devaiah Vs Superintendent of Police, Karimnagar District

Andhra Pradesh High Court · (2002) 1 ALD 408 : (2002) 1 ALT 241

Administrative Tribunals Act, 1985 — Section 15, 20(2), 21, 22, 27Andhra Pradesh Administrative Tribunal (Procedure) Rules, 1989 — Rule 17(2), 19Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92

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High Courts22 Nov 2001Dismissed

H. Kondal Reddy Vs Central Bank of India, Hyderabad and Another

Andhra Pradesh High Court · (2002) 1 ALD 280 : (2002) 1 ALT 135 : (2002) 93 FLR 245

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 47 Rule 4(1), Order 47 Rule 5, Order 47 Rule 6, Order 47 Rule 7Constitution of India, 1950 — Article 225, 226Government of India Act, 1915 — Section 107, 108

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High Courts22 Nov 2001

G. Anantha Reddy Vs Andhra Pradesh Administrative Tribunal, Hyderabad and Others

Andhra Pradesh High Court · (2002) 1 ALD 4 : (2002) 1 ALT 279

Andhra Pradesh Members of Police Force (Regulation of Transfers) Act, 1985 — Section 3(2), 4(1)Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 2, 3Constitution of India, 1950 — Article 14, 246, 309, 371

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High Courts22 Nov 2001Dismissed

Bhavani Shanker Trading Company Vs Commissioner of Commercial Taxes, Hyderabad

Andhra Pradesh High Court · (2002) 1 ALD 343

Central Sales Tax Act, 1956 — Section 2, 3

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High Courts22 Nov 2001Dismissed

P. Sai Lakshmi Vs Patram Venkata Rao and Others

Andhra Pradesh High Court · (2002) 1 ALD 623 : (2001) 6 ALT 630 : (2002) 2 RCR(Civil) 107

Constitution of India, 1950 — Article 14, 226Hyderabad Municipal Corporation Act, 1955 — Section 12, 13, 20, 21, 21Limitation Act, 1908 — Section 12, 13, 5

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High Courts22 Nov 2001

State of Andhra Pradesh Vs Bondapalli Sanyasi and Others

Andhra Pradesh High Court · (2002) 2 ALD 1 : (2002) 1 ALT 543

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 34Constitution of India, 1950 — Article 19(1), 226, 300AGovernment (Crown) Grants Act, 1895 — Section 4, 5

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High Courts22 Nov 2001

P. Srinivasa Rao Vs P. Indira and Another

Andhra Pradesh High Court · AIR 2002 AP 130 : (2002) 1 ALD 296 : (2002) 1 ALT 677 : (2001) 93 DLT 545 : (2002) 1 DMC 749

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 39 Rule 2A, 151, 94Constitution of India, 1950 — Article 215, 223, 226Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts22 Nov 2001Dismissed

Union of India (UOI) and Others Vs Syed Gayaz Chisty, Helper, South Central Railway and Another

Andhra Pradesh High Court · (2002) 3 ALT 31

Constitution of India, 1950 — Article 14Recruitment and Training of Group "C" and Group "D" and Workshop Staff of the Indian Railways Rules — Rule 127, 127(1)

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High Courts22 Nov 2001Dismissed

A.P. TRANSCO Vs Sri Gowri Sankar Cable Industries and Others

Andhra Pradesh High Court · (2002) 3 ALT 134

Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 14, 162, 226, 243, 245Industries (Development and Regulation) Act, 1951 — Section 11B, 11B(1), 11B(4), 2, 29B

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High Courts22 Nov 2001

Srinivasa Resorts Limited and Another Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2002) 1 ALD 598 : (2002) 1 ALT 738

Andhra Pradesh Shops and Establishments Act, 1966 — Section 2, 2(20), 4(3), 40, 40(1)Andhra Pradesh Shops and Establishments Act, 1988 — Section 47(3), 47(4), 47(5)Constitution of India, 1950 — Article 13, 14, 19(1), 254(2)

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High Courts21 Nov 2001Allowed

Pathivada Appala Naidu (died) and Another Vs Kondur Estate and Investments, Madras and Others

Andhra Pradesh High Court · (2002) 3 ALD 403

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 9

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High Courts21 Nov 2001

Government of Andhra Pradesh Vs Official Liquidator, Marine and Communications Electronics India Ltd.

Andhra Pradesh High Court · AIR 2002 AP 220 : (2002) 1 ALD 593 : (2002) 1 ALT 405

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High Courts21 Nov 2001Allowed

Uppari Susheela Vs The State Election Commissioner and Others

Andhra Pradesh High Court · (2001) 11 AP CK 0029

Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 1994 — Rule 32, 32A, 34(1), 34(2), 34(3)Andhra Pradesh Panchayat Raj Act, 1994 — Section 11, 12, 13, 14, 148Constitution of India, 1950 — Article 226, 243O, 324

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High Courts20 Nov 2001

A. Suseela and Others Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2001) 11 AP CK 0129

Constitution of India, 1950 — Article 21, 226, 32, 51(A)Environment (Protection) Act, 1986 — Section 2Manufacture, Storage and Import of Hazardous Chemical Rules, 1989 — Rule 10, 11, 12, 13, 14

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High Courts20 Nov 2001

Gundu Preemsagar and Others Vs Nagabandi Jayashankar

Andhra Pradesh High Court · (2002) 1 ALD 554

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(1), 10(2), 11, 11(1)Partnership Act, 1932 — Section 4Transfer of Property Act, 1882 — Section 106, 112

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High Courts20 Nov 2001

K. Venkat Rao Vs Rockwool (India) Ltd. and Others

Andhra Pradesh High Court · (2002) 1 ALD 547 : (2002) 1 ALT 759 : (2002) 108 CompCas 494

Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Section 9Companies (Court) Rules, 1959 — Rule 9

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