High Courts27 Jun 2001Dismissed
The A.P. Gas Power Corporation Ltd. Vs The Appellate Committee, Water (Prevention and Control of Pollution) Cess Act and Another
Andhra Pradesh High Court · AIR 2001 AP 523
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 1,024 of 1,762
High Courts27 Jun 2001Dismissed
A.P. Sarpanchas Association Vs Government of A.P. and others
Andhra Pradesh High Court · AIR 2001 AP 474 : (2001) 4 ALT 309
Andhra Pradesh Gram Panchayats (Declaration of Village) Rules, 1994 — Rule 3, 4, 5, 6Andhra Pradesh Panchayat Raj (Conduct of Election of Members and Sarpanch of Gram Panchayat, Members of Mandal Parishad and Members of Zilla Parishad) Rules, 1994 — Rule 5(2)Andhra Pradesh Panchayat Raj Act, 1994 — Section 11(2), 161, 165, 167, 186
High Courts27 Jun 2001
Kanaka Ramulamma Vs The District Collector and Dist. Election Authority, Ongole and Others
Andhra Pradesh High Court · AIR 2001 AP 456
Conduct of Elections Rules, 1961 — Rule 31Constitution of India, 1950 — Article 226
High Courts27 Jun 2001Allowed
Anand Samrat Company Vs The Commissioner of Income Tax and Others
Andhra Pradesh High Court · (2002) 2 ALD 539 Supp : (2002) 172 CTR 650 : (2002) 253 ITR 171 : (2001) 118 TAXMAN 480
Constitution of India, 1950 — Article 136, 226Income Tax Act, 1961 — Section 220(2), 220(2A)
High Courts27 Jun 2001Dismissed
Vontimitta Krishnaiah Chetty and Another Vs C. Subbarayappa (died) and Sarasamma and Others
Andhra Pradesh High Court · (2002) 2 ALD 160 Supp : (2004) 1 ALT 287 : (2001) 4 ALT 344 : (2004) 1 RCR(Civil) 498
High Courts26 Jun 2001Dismissed
Smt. Mahaboob Bee Vs The General Manager and Another
Andhra Pradesh High Court · (2001) 06 AP CK 0035
Constitution of India, 1950 — Article 16
High Courts26 Jun 2001
M. Adbutha Rao Vs Govt. of A.P., Irrigation and CAD Dept. and Others
Andhra Pradesh High Court · (2001) 4 ALT 407
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 24(1), 9Constitution of India, 1950 — Article 16(1), 226
High Courts26 Jun 2001Allowed
Chairman, Managing Director, National Thermal Power Corporation Ltd. and Another Vs V. Subbarao and Co.
Andhra Pradesh High Court · (2001) 4 ALT 432 : (2003) 113 CompCas 23
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 85(2)
High Courts25 Jun 2001Allowed
Director of Intermediate Education, Govt. of A.P. and another Vs N. Subrahmanyam Reddy and another
Andhra Pradesh High Court · (2001) 5 ALD 449 : (2001) 5 ALT 759
Constitution of India, 1950 — Article 309
High Courts25 Jun 2001Partly Allowed
Bashapaka Laxmaiah and Another Vs State of A.P.
Andhra Pradesh High Court · (2001) 2 ALD(Cri) 225 : (2001) 2 ALT(Cri) 154 : (2001) CriLJ 4066
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 25, 27Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts25 Jun 2001Allowed
R.S. Murthy and Another Vs Joint Collector and Others
Andhra Pradesh High Court · (2001) 4 ALT 337
High Courts25 Jun 2001
XL Telecom Limited Vs Collector of Customs, Hyderabad Collectorate, Hyd. and others
Andhra Pradesh High Court · (2001) 132 ELT 568
Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 2(10), 2(11), 2(12), 2(13), 45
High Courts22 Jun 2001Dismissed
Vice-Chancellor, Sri Padmavathi Mahila Viswavidyalayam, Tirupathi and others Vs V.N. Das
Andhra Pradesh High Court · (2001) 4 ALT 422
Constitution of India, 1950 — Article 14, 16, 21, 226Industrial Disputes Act, 1947 — Section 2Specific Relief Act, 1963 — Section 14(1), 42
High Courts22 Jun 2001Allowed
V. Raju Vs Commander, Works Engineer
Andhra Pradesh High Court · (2001) 06 AP CK 0038
Constitution of India, 1950 — Article 14
High Courts22 Jun 2001
Rajani Chit Fund Pvt. Ltd. Vs Union of India (UOI), Ministry of Home Affairs and Others
Andhra Pradesh High Court · (2001) 4 ALT 483
Consumer Protection Act, 1986 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 122, 4(2), 427, 427(1), 428Gold (Control) Act, 1968 — Section 8
High Courts22 Jun 2001Allowed
Veera Swamy Shanmugam Sundaram Vs The State of A.P.
Andhra Pradesh High Court · (2001) 2 ALD(Cri) 257 : (2001) 2 ALT(Cri) 148 : (2001) CriLJ 3787 : (2001) 4 RCR(Criminal) 215
Penal Code, 1860 (IPC) — Section 489
High Courts21 Jun 2001Dismissed
Nagalakshmi Blue Stone Industry Vs The Superintendent Engineer (Operation) A.P. Power Transmission Corporation and Others
Andhra Pradesh High Court · (2001) 06 AP CK 0120
Air (Prevention and Control of Pollution) Act, 1981 — Section 31
High Courts21 Jun 2001
Praja Rakshana Sankshema Seva Sangham Vs The Member Secretary, A.P. Pollution Control Board and Others
Andhra Pradesh High Court · (2001) 06 AP CK 0119
Air (Prevention and Control of Pollution) (Amendment) Act, 1987 — Section 31(A)
High Courts21 Jun 2001Dismissed
The A.P. Gunnies Merchants Association, Hyderabad and Others Vs The Government of A.P. and Others
Andhra Pradesh High Court · AIR 2001 AP 453 : (2004) 7 ALT 483
Constitution of India, 1950 — Article 19(1)Environment (Protection) Act, 1986 — Section 23, 3
High Courts21 Jun 2001
Syed Shan Asghar Hussaini Vs Pollution Control Board and Others
Andhra Pradesh High Court · (2001) 06 AP CK 0102
Air (Prevention and Control of Pollution) Act, 1981 — Section 31AEnvironment (Protection) Act, 1986 — Section 5Water (Prevention and Control of Pollution) Act, 1974 — Section 33