High Courts24 Aug 2001
S.A. Nazeer Vs The Land Acquisition Officer and Another
Andhra Pradesh High Court · (2001) 2 AnWR 489
Land Acquisition Act, 1894 — Section 11, 18, 19, 20, 21
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 1,009 of 1,762
High Courts23 Aug 2001Dismissed
Karnati Suryanarayana Vs Sri Rama Finance Corporation
Andhra Pradesh High Court · (2001) 2 AnWR 377 : (2001) 2 APLJ 445
Civil Procedure Code, 1908 (CPC) — Section 51
High Courts23 Aug 2001Allowed
Mathews Peter Vs Asst. Police Inspector, Crime Branch-II and Others
Andhra Pradesh High Court · (2001) 2 ALD(Cri) 645 : (2002) 3 ALT 47 : (2002) CriLJ 1585
Criminal Procedure Code, 1973 (CrPC) — Section 160, 160(1)Penal Code, 1860 (IPC) — Section 109, 120(B), 34, 420, 468
High Courts23 Aug 2001
Fishermen Co-operative Society, Bibinagar village and Mandal, Nalgonda Dist. Vs A.P. Pollution Control Board, Hyd. and others
Andhra Pradesh High Court · (2001) 5 ALD 755 : (2001) 6 ALT 162
Air (Prevention and Control of Pollution) Act, 1981 — Section 21Constitution of India, 1950 — Article 14, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts23 Aug 2001Allowed
Life Insurance Corporation of India Vs UPA Lokakyuktha, Government of A.P. and Others
Andhra Pradesh High Court · (2002) 4 ALT 815 : (2002) 4 ALT 407
High Courts23 Aug 2001Allowed
Superintending Engineer, Irrigation Circle, Visakhapatnam and another Vs Institution of Lokayukta and Upa-Lokayukta, Hyderabad and another
Andhra Pradesh High Court · (2001) 5 ALD 635 : (2001) 5 ALT 744
Andhra Pradesh Lokayukta and Upa-Lokayukta Act, 1983 — Section 12, 12(1), 12(2), 2, 9
High Courts23 Aug 2001Dismissed
Gadiraju Narayana Raju and Others Vs Joint Collector, Khammam and Another
Andhra Pradesh High Court · (2001) 6 ALD 490 : (2001) 4 ALT 767
Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 166
High Courts23 Aug 2001Allowed
Managing Director, APSRTC, Mushirabad, Hyderabad Vs Institution of A.P. Lokayukta and Upa-Lokayukta, Hyderabad and another
Andhra Pradesh High Court · (2001) 5 ALD 492 : (2001) 5 ALT 799
Andhra Pradesh State Road Transport Corporation (Conduct of Meetings) Regulations, 1959 — Section 2(c)Road Transport Corporations Act, 1950 — Section 3
High Courts23 Aug 2001Dismissed
Sri Md. Ismail Vs Sri V. Suryanarahyana Rao and Others
Andhra Pradesh High Court · (2001) 08 AP CK 0047
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts23 Aug 2001Allowed
V. Prasada Rao Vs The State of A.P. and Another
Andhra Pradesh High Court · (2001) 2 ALD(Cri) 566 : (2001) 2 ALT(Cri) 348 : (2001) 3 APLJ 79 : (2002) CriLJ 395
Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(1), 357(2), 357(3), 359
High Courts23 Aug 2001Dismissed
P. Krishna Reddy Vs The Director, Mehdi Nawaj Jung Institute of Oncology and Regional Cancer Centre and Another
Andhra Pradesh High Court · (2001) 08 AP CK 0042
Constitution of India, 1950 — Article 14, 16Food Corporations Act, 1964 — Section 12A
High Courts23 Aug 2001
Director General, Institute of Solid Waste Research and Ecological Balance Vs Ministry of Environment and Forests, Union of India (UOI) and Others
Andhra Pradesh High Court · (2001) 08 AP CK 0031
Air (Prevention and Control of Pollution) Act, 1981 — Section 21Constitution of India, 1950 — Article 226, 32, 48AEnvironment (Protection) Act, 1986 — Section 24, 3, 3(2), 5
High Courts23 Aug 2001Dismissed
The State of Andhra Pradesh Vs Repute Plastic Colours Ltd.
Andhra Pradesh High Court · (2002) 125 STC 282
Andhra Pradesh General Sales Tax Act, 1957 — Section 22(1)
High Courts23 Aug 2001
Co-operative Housing Society, Saleemnagar Limited and another Vs Municipal Corporation of Hyderabad and others
Andhra Pradesh High Court · (2001) 5 ALD 663 : (2001) 5 ALT 737
Andhra Pradesh Municipalities Act, 1965 — Section 37Constitution of India, 1950 — Article 21, 226Hyderabad Municipal Corporation Act, 1955 — Section 148
High Courts21 Aug 2001Dismissed
Ibrahim Khan Vs Secretary, Municipal Administration and Urban Development Department, Secretariat, Hyderabad and others
Andhra Pradesh High Court · (2001) 5 ALD 619 : (2001) 5 ALT 400
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226Hyderabad Civil Services Rules — Rule 231
High Courts21 Aug 2001Dismissed
Shaik Gulam Rasool Vs Government of A.P. and others
Andhra Pradesh High Court · (2001) 5 ALD 637 : (2001) 2 ALD(Cri) 611 : (2001) 6 ALT 10
Andhra Pradesh Excise Act, 1968 — Section 34, 35, 37, 38, 43Constitution of India, 1950 — Article 19(1), 21
High Courts21 Aug 2001Dismissed
Haji P. Basheer Saheb Vs P. Rajanna
Andhra Pradesh High Court · (2001) 6 ALD 276 : (2001) 6 ALT 686 : (2001) 3 APLJ 19
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2(1), Order 21 Rule 2(2), Order 21 Rule 2(2A)Limitation Act, 1963 — Article 125, 2
High Courts21 Aug 2001Allowed
K. David Wilson Vs Secretary to Government, Law Department (Legislative Affairs and Justice), Hyd. and another
Andhra Pradesh High Court · (2001) 5 ALD 406 : (2001) 5 ALT 65
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 3, Order 20 Rule 4, Order 21 Rule 1, Order 21 Rule 3Constitution of India, 1950 — Article 226, 32Penal Code, 1860 (IPC) — Section 225
High Courts21 Aug 2001Dismissed
Canara Bank Vs C. Pandit Rao
Andhra Pradesh High Court · (2001) 6 ALT 16
Arbitration Act, 1940 — Section 14, 14(1)(2), 30, 33
High Courts21 Aug 2001Dismissed
Dwaraka Pershad Radhey Ramanlal Vs Deputy Commissioner (CT), Secunderabad Division
Andhra Pradesh High Court · (2002) 128 STC 335
Andhra Pradesh General Sales Tax Act, 1957 — Section 20