COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 1,025 of 1,762

High Courts21 Jun 2001Allowed

Mrs. Mehrunnisa Begum and Vs The Secretary to Government (Political) and Another

Andhra Pradesh High Court · (2001) 2 ALD(Cri) 628 : (2001) CriLJ 3931 : (2001) 4 RCR(Criminal) 840

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(1)Constitution of India, 1950 — Article 21, 22, 22(5)Customs Act, 1962 — Section 108, 135

Read judgment

High Courts21 Jun 2001

Smt. C. Uma Devi Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 2001 AP 460 : (2001) 5 ALT 307

Andhra Pradesh Municipalities Act, 1965 — Section 164Environment (Protection) Act, 1986 — Section 25, 3, 6Municipal Solid Wastes (Management and Handling) Rules, 1999 — Rule 8

Read judgment

High Courts21 Jun 2001Dismissed

B. Seenaiah and Co. Vs Commercial Tax Officer and Others

Andhra Pradesh High Court · (2001) 124 STC 248

Read judgment

High Courts21 Jun 2001Allowed

Shaik China Buda Vs State of A.P.

Andhra Pradesh High Court · (2001) 2 ALD(Cri) 294 : (2001) 2 ALT(Cri) 133 : (2001) 2 APLJ 100 : (2002) CriLJ 526 : (2002) 1 DMC 156

Penal Code, 1860 (IPC) — Section 304B, 498A

Read judgment

High Courts21 Jun 2001Dismissed

A.K. Chakraborty, Subedar Vs Commanding Officer and Another

Andhra Pradesh High Court · (2001) 4 ALT 401

Read judgment

High Courts20 Jun 2001Dismissed

Lloyds Finance Ltd. Vs Deputy Commercial Tax Officer and Others

Andhra Pradesh High Court · (2002) 2 ALD 512 Supp : (2006) 143 STC 625

Andhra Pradesh General Sales Tax Act, 1957 — Section 17C, 2

Read judgment

High Courts20 Jun 2001Dismissed

M. Raji Reddy Vs Regional Joint Director of Higher Education/Now the Regional Joint Director of Intermediate Education, Warangal and others

Andhra Pradesh High Court · (2001) 5 ALD 359

Andhra Pradesh State and Subordinate Service Rules, 1962 — Rule 4(1)Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 23, 6Constitution of India, 1950 — Article 14, 16, 320

Read judgment

High Courts20 Jun 2001Dismissed

Madras Cements Limited, Vijayawada Vs State of Andhra Pradesh and others

Andhra Pradesh High Court · (2001) 4 ALD 401 : (2002) 125 STC 1

Andhra Pradesh General Sales Tax Act, 1957 — Section 33(E), 9Andhra Pradesh General Sales Tax Rules, 1957 — Rule 35Constitution of India, 1950 — Article 14

Read judgment

High Courts20 Jun 2001Dismissed

Sverdrup Civil Inc. Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2002) 1 ALD 419

Arbitration and Conciliation Act, 1996 — Section 9Constitution of India, 1950 — Article 226, 299

Read judgment

High Courts20 Jun 2001

K. Purushotham Reddy and Another Vs Union of India (UOI), Dept. of Environment Pollution and Others

Andhra Pradesh High Court · (2001) 06 AP CK 0046

Environment (Protection) Act, 1986 — Section 25, 6, 8Hazardous Wastes (Management and Handling) Rules, 1989 — Rule 12, 13, 14, 3, 4(A)

Read judgment

High Courts20 Jun 2001

S. Venkatesh Reddy Vs The Director, A.P. Pollution Control Board and Others

Andhra Pradesh High Court · (2001) 06 AP CK 0001

Water (Prevention and Control of Pollution) Amendment Act, 1988 — Section 33(A)

Read judgment

High Courts19 Jun 2001

B. Brahmani Rao Vs Prabhala Rajagopal and Another

Andhra Pradesh High Court · (2001) 4 ALT 262

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A

Read judgment

High Courts19 Jun 2001Dismissed

Gangadhara Palo Vs Revenue Divisional Officer, Palakonda and Another

Andhra Pradesh High Court · (2001) 6 ALD 526 : (2002) 1 ALT 12

Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 5, 7Constitution of India, 1950 — Article 14, 16, 342

Read judgment

High Courts19 Jun 2001Dismissed

Public Prosecutor, High Court of A.P. Vs Saka Mainnodu alias Guravaiah

Andhra Pradesh High Court · (2001) 2 APLJ 72 : (2001) CriLJ 4551

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304

Read judgment

High Courts19 Jun 2001Allowed

D. Ramesh Sinha Vs Cadre Authority for key personnel of Co-op. Central Banks/Apex Bank

Andhra Pradesh High Court · (2001) 06 AP CK 0015

Read judgment

High Courts18 Jun 2001Allowed

Kvaerner Cementation India Limited, Mumbai Vs Bharat Heavy Plate and Vessels Limited, Visakhapatnam

Andhra Pradesh High Court · (2001) 6 ALD 272

Andhra Pradesh Civil Courts Act, 1972 — Section 11Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 7Arbitration and Conciliation Act, 1996 — Section 2, 34

Read judgment

High Courts18 Jun 2001Dismissed

G. Dharma Veera Reddy and Others Vs The Government of A.P. and Others

Andhra Pradesh High Court · (2001) 4 ALT 338

Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 33State and Subordinate Services Rules — Rule 33

Read judgment

High Courts15 Jun 2001Allowed

Hindustan Coca-Cola Beverages (P) Ltd. Vs Authority under A.P. Shops and Establishments Act, 1988 and Others

Andhra Pradesh High Court · (2001) 2 LLJ 872

Andhra Pradesh Shops and Establishments Act, 1988 — Section 48, 49

Read judgment

High Courts15 Jun 2001Dismissed

D.V. Subba Reddy and Others Vs Tirupati Municipality and Another

Andhra Pradesh High Court · AIR 2001 AP 464 : (2002) 2 ALD 691

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 121Andhra Pradesh Municipalities Act, 1965 — Section 81, 88

Read judgment

High Courts15 Jun 2001

Government of A.P. Vs St. Mary''s Educational Society, Giddaluru, Prakasam Dist. and another

Andhra Pradesh High Court · (2001) 4 ALT 444

Andhra Pradesh Education Act, 1982 — Section 20(3)National Council for Teacher Education Act, 1993 — Section 12, 14(1), 14(3)(a), 14(5), 14(6)

Read judgment