COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 1,035 of 1,762

High Courts11 Apr 2001

Hyder Ali Khan Vs Registrar of Companies, Hyd. and others

Andhra Pradesh High Court · (2001) 3 ALD 678 : (2001) 4 ALT 706

Civil Procedure Code, 1908 (CPC) — Section 9Companies Act, 1956 — Section 177, 179Conduct of Elections Rules, 1961 — Rule 38

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High Courts10 Apr 2001Allowed

K. Balasubba Reddy Vs Andhra Pradesh Administrative Tribunal and Others

Andhra Pradesh High Court · (2001) 2 ALT 701

Andhra Pradesh Village Administrative Officers Service Rules, 1990 — Rule 47, 47(1), 47(5), 48(4)Constitution of India, 1950 — Article 14, 15, 21Industrial Disputes Act, 1947 — Section 33, 33(1)

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High Courts10 Apr 2001

Yankay Drugs and Pharmaceuticals Limited, Hyderabad Vs Citi Bank, Madras and another

Andhra Pradesh High Court · (2001) 3 ALD 830 : (2001) 1 ALT(Cri) 411 : (2001) 106 CompCas 662 : (2001) CriLJ 4157

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts10 Apr 2001

Union of India and others Vs M.S. Rao

Andhra Pradesh High Court · (2001) 4 ALD 22 : (2001) 3 ALT 579

Central Civil Services (Pension) Rules, 1972 — Rule 38, 38(1)Constitution of India, 1950 — Article 14, 21

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High Courts10 Apr 2001

Narravula Kotam Raju Vs Regional Deputy Director of Fisheries, Kakinada, EG District and others

Andhra Pradesh High Court · (2001) 3 ALD 649 : (2001) 5 ALT 245

Andhra Pradesh Ministerial Service Rules, 1996 — Rule 26, 27, 3, 4(2)

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High Courts10 Apr 2001

Kakatiya Picture, 35 MM, Warangal Vs Hon''ble Industrial Tribunal-cum-Labour Court, Warangal and others

Andhra Pradesh High Court · (2001) 3 ALD 631 : (2001) 3 ALT 584 : (2001) 90 FLR 1116 : (2001) 2 LLJ 1040

Industrial Disputes Act, 1947 — Section 3

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High Courts10 Apr 2001

P. Sambasiva Rao and others Vs Registrar (Admn.) High Court of A.P., Hyderabad

Andhra Pradesh High Court · (2001) 3 ALD 694 : (2001) 4 ALT 272

Constitution of India, 1950 — Article 226, 229

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High Courts10 Apr 2001Dismissed

Chiristu Jyouthi Institute of technology and Science and Another Vs M. David and Others

Andhra Pradesh High Court · (2001) 3 ALT 589

Andhra Pradesh Educational Institutions (Regulation of Admission into Undergraduate Professional Courses through Common Entrance Test) Rules, 1993 — Rule 8AAndhra Pradesh State Minorities Commission Act, 1998 — Section 2Constitution of India, 1950 — Article 29, 30(1)

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High Courts10 Apr 2001Allowed

cc Vs A.P. Administrative Tribunal and Others

Andhra Pradesh High Court · (2001) 2 ALT 701

Andhra Pradesh Village Administrative Officers Service Rules, 1990 — Rule 47(5)

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High Courts10 Apr 2001

K. Venkateswar Rao Vs Secretary to Government Health Medical and Family Welfare (Q1) Department, Hyderabad and others

Andhra Pradesh High Court · (2001) 4 ALD 139

Andhra Pradesh Ministerial Service Rules, 1998 — Rule 27, 4Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 27, 33, 46Constitution of India, 1950 — Article 226

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High Courts10 Apr 2001

Meerja Hameedullah Baig Vs Regional Transport Authority, South Zone, Hyderabad and another

Andhra Pradesh High Court · (2001) 4 ALD 163 : (2001) 4 ALT 215

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 207, 448, 448Central Motor Vehicles Rules, 1989 — Rule 139, 164Constitution of India, 1950 — Article 19(1), 21, 226

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High Courts09 Apr 2001Dismissed

Ad Aqe Outdoor Advertising Pvt. Ltd. Vs Registrar, Osmania University and Others

Andhra Pradesh High Court · (2001) 3 ALT 44

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High Courts09 Apr 2001Dismissed

B. Ramgopal Sing and Another Vs P.V.G. Raju (Guide) and Another

Andhra Pradesh High Court · (2001) 04 AP CK 0120

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 11(4)

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High Courts09 Apr 2001

D. Satyanarayana Rao Vs Vasudev Asrani and another

Andhra Pradesh High Court · (2001) 3 ALD 510 : (2001) 3 ALT 544

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 32Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, 87BConstitution of India, 1950 — Article 14, 21(A)

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High Courts09 Apr 2001

Jalumuru Krushnam Raju Vs Chairman, UG Admission Committee, University of Health Sciences, Vijayawada and others

Andhra Pradesh High Court · (2001) 3 ALD 542 : (2001) 4 ALT 62

Constitution of India, 1950 — Article 342

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High Courts09 Apr 2001

K. Abdul Gafoor Vs District and Sessions Judge, Kurnool and another

Andhra Pradesh High Court · (2001) 3 ALD 535

Constitution of India, 1950 — Article 14, 226, 311Fundamental Rules — Rule 54

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High Courts09 Apr 2001Dismissed

M. Kanthamma Vs Nellore Finance Corporation and Others

Andhra Pradesh High Court · (2001) 04 AP CK 0091

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58

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High Courts09 Apr 2001

R. Bhaskara Rao and Another Vs Hyderabad Metropolitan Water Supply and Sewerage Board, Hyd. and Others

Andhra Pradesh High Court · (2001) 3 ALD 289 : (2001) 3 ALT 88

Administrative Tribunals Act, 1985 — Section 12, 15, 18, 35, 36Constitution of India, 1950 — Article 141, 226, 227, 323General Clauses Act, 1897 — Section 3, 3(31)

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High Courts09 Apr 2001Dismissed

S. Venkata Subbaiah Vs Kodavali Chinnappa and Others

Andhra Pradesh High Court · (2003) ACJ 308 : (2001) 2 APLJ 9

Civil Procedure Code, 1908 (CPC) — Section 18(1)Motor Vehicles Act, 1939 — Section 110Motor Vehicles Act, 1988 — Section 173, 173(1), 173(2)

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High Courts06 Apr 2001

Zilla Parishad, Warangal Vs L. Shiva Kumar and another

Andhra Pradesh High Court · (2001) 4 ALD 143 : (2004) 7 ALT 369

Constitution of India, 1950 — Article 16, 162, 226

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