High Courts15 Jun 2001
New Amruta Restaurant (Hotel Sridevi) Vs State of A.P. and Another
Andhra Pradesh High Court · (2002) CriLJ 3102
Penal Code, 1860 (IPC) — Section 294
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 1,026 of 1,762
High Courts15 Jun 2001Dismissed
Kantheti Jaggaiah Vs Sub-Inspector of Police and Others
Andhra Pradesh High Court · (2002) 2 ALD 85 Supp
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 190Penal Code, 1860 (IPC) — Section 302, 306, 34
High Courts15 Jun 2001Allowed
P. Ramakrishna Sastry Vs Commissioner of Police, Vijayawada Urban Police, Vijayawada, Krishna District and others
Andhra Pradesh High Court · (2001) 4 ALT 326
Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 427, 428Central Motor Vehicles Rules, 1989 — Rule 119Environment (Protection) Act, 1986 — Section 25, 3(2), 6(1)
High Courts15 Jun 2001Dismissed
Srirama Engineers and Construction, Karimnagar District Vs State of A.P. and others
Andhra Pradesh High Court · (2001) 5 ALD 169 : (2001) 5 ALT 216
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 5, Order 26 Rule 9
High Courts15 Jun 2001Allowed
Ushodaya Enterprises Limited Vs T.V. Venugopal and another
Andhra Pradesh High Court · (2001) 4 ALD 723
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, 26Copyright Act, 1957 — Section 13, 13(1), 14, 17, 2Specific Relief Act, 1963 — Section 41(1)
High Courts15 Jun 2001
E. Shankar Reddy Vs Govt. of A.P. and Others
Andhra Pradesh High Court · (2001) 4 ALT 626
Andhra Pradesh Police Service Rules, 1966 — Rule 10, 2, 3Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 15, 33Constitution of India, 1950 — Article 14, 16, 309
High Courts15 Jun 2001
New Amruth Restaurant Vs State of A.P. and Another
Andhra Pradesh High Court · (2002) CriLJ 3102
Penal Code, 1860 (IPC) — Section 294
High Courts15 Jun 2001Dismissed
Syed Muneer Vs Chief Executive Officer and Others
Andhra Pradesh High Court · (2001) 4 ALD 430 : (2002) 1 ALT 386
Waqf Act, 1954 — Section 83
High Courts15 Jun 2001Dismissed
K.R.D. Prasada Rao Vs The Registrar (Admn.), High Court of Andhra Pradesh and Another
Andhra Pradesh High Court · (2002) 2 ALD 238 Supp
High Courts15 Jun 2001
T. Ramakrishna Rao Vs Principal Secretary to Govt. of A.P. and others
Andhra Pradesh High Court · (2001) 5 ALD 299 : (2001) 4 ALT 654
Constitution of India, 1950 — Article 21, 226, 39, 48ACriminal Procedure Code, 1973 (CrPC) — Section 144Hyderabad City Police Act, 1348 — Section 21, 22
High Courts14 Jun 2001
C. Panduranga Rao Vs V. Shyamala Rao and another
Andhra Pradesh High Court · (1999) 4 ALD 204
Contract Act, 1872 — Section 16Specific Relief Act, 1963 — Section 16
High Courts14 Jun 2001Allowed
Yelamanchili Mahesh Babu and Others Vs State of A.P.
Andhra Pradesh High Court · (2001) 2 ALD(Cri) 186 : (2001) 2 ALT(Cri) 116
Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302
High Courts14 Jun 2001
Maddi Swarna Vs Commercial Tax Officer and Another
Andhra Pradesh High Court · (2001) 4 ALD 540 : (2004) 7 ALT 397 : (2001) 124 STC 203
Andhra Pradesh General Sales Tax Act, 1957 — Section 16B
High Courts13 Jun 2001
V. Nageswara Rao Vs Deputy Transport Commissioner and Secretary, Regional Transport Authority and Another
Andhra Pradesh High Court · (2001) 2 ACC 423
Motor Vehicles Act, 1988 — Section 4, 6
High Courts13 Jun 2001
Smt. Tahera Begum and Others Vs Government of A.P. and Others
Andhra Pradesh High Court · (2001) 06 AP CK 0096
Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 43Constitution of India, 1950 — Article 226
High Courts13 Jun 2001
Sheriff Iqbal Hussain Ahmed (died) by LRs. Vs Govt. of A.P. and others
Andhra Pradesh High Court · (2001) 5 ALD 176
Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 43Cantonments Act, 1924 — Section 181Constitution of India, 1950 — Article 226
High Courts13 Jun 2001Allowed
B. Vasantha Kumar Vs Union of India and others
Andhra Pradesh High Court · (2001) 5 ALD 265 : (2002) 4 ALT 649
Constitution of India, 1950 — Article 335
High Courts13 Jun 2001Allowed
Mahendra C. Mehta and others Vs Kousalya Co-op. Housing Society Ltd., Hyd. and others
Andhra Pradesh High Court · (2001) 5 ALD 102 : (2001) 5 ALT 197
Andhra Pradesh Co-operative Societies Act, 1964 — Section 126Limitation Act, 1908 — Article 136, 137, 138, 140, 141Limitation Act, 1963 — Article 64, 65, 27, 28
High Courts13 Jun 2001Dismissed
V.P.R. Constructions Vs Superintending Engineer, Roads and Buildings Department
Andhra Pradesh High Court · (2001) 124 STC 186
Andhra Pradesh General Sales Tax Act, 1957 — Section 2(1)Constitution of India, 1950 — Article 335(29A), 366
High Courts12 Jun 2001Allowed
Neelimarla Jute Mills Co. Ltd. Vs Govt. of A.P., Department of Labour, Secretariat and Others
Andhra Pradesh High Court · (2001) 06 AP CK 0109
Industrial Disputes Act, 1947 — Section 12(3)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 3(1)