High Courts29 Mar 2001
B. Kishtu Vs High Court of Andhra Pradesh, Hyderabad and another
Andhra Pradesh High Court · (2001) 4 ALD 127 : (2001) 4 ALT 4 : (2001) 4 ALT 3
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 1,038 of 1,762
High Courts29 Mar 2001
Gellapudi Satyam Vs State
Andhra Pradesh High Court · (2001) 1 ALT(Cri) 503 : (2002) CriLJ 762
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 307
High Courts29 Mar 2001
B. Venkata Lakshmi Vs Executive Officer, Tirumala Tirupati Devasthanams, Tirupathi
Andhra Pradesh High Court · (2001) 3 ALD 551 : (2001) 4 ALT 70
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 106, 107, 153, 35Constitution of India, 1950 — Article 309Tirumala Tirupati Devasthanams Employees Service Rules, 1989 — Rule 3, 4
High Courts29 Mar 2001
Manikeshwari Agencies, Indian Oil Corporation Kerosene Wholesale Dealer, Maheswaram Vs Joint Collector, Rangareddy District
Andhra Pradesh High Court · AIR 2001 AP 300 : (2001) 3 ALD 111 : (2001) 2 ALT 552
Essential Commodities Act, 1955 — Section 6
High Courts28 Mar 2001Allowed
K. Venugopal and Others Vs Andhra Pradesh Administrative Tribunal and Others
Andhra Pradesh High Court · (2001) 03 AP CK 0142
Constitution of India, 1950 — Article 162, 309
High Courts28 Mar 2001
Union of India and others Vs Central Administrative Tribunal, Hyderabad and others
Andhra Pradesh High Court · (2001) 4 ALD 15 : (2001) 4 ALT 264
Constitution of India, 1950 — Article 14, 29
High Courts28 Mar 2001
K. Venugopal and others Vs Andhra Pradesh Administrative Tribunal, Hyderabad and others
Andhra Pradesh High Court · (2001) 3 ALD 668
Constitution of India, 1950 — Article 162, 309
High Courts28 Mar 2001
Pirani and Co. Vs Assistant Commissioner of Income Tax, Hyderabad
Andhra Pradesh High Court · (2001) 3 ALD 382
Income Tax Act, 1961 — Section 143(3), 260, 69Income Tax Rules, 1962 — Rule 46
High Courts28 Mar 2001
T. Venkataram Reddy Vs Kimidi Kala Venkata Rao and others
Andhra Pradesh High Court · (2001) 3 ALD 376 : (2001) 3 ALD 358 : (2004) 7 ALT 541
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 71(3), 73, 79, 80
High Courts28 Mar 2001
Mohd. Ahmed Ali and others Vs State of A.P. and others
Andhra Pradesh High Court · (2001) 3 ALD 428 : (2001) 3 ALT 468
Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994 — Section 3, 7Constitution of India, 1950 — Article 16, 162, 226, 309, 311Industrial Disputes Act, 1947 — Section 25
High Courts28 Mar 2001
Commissioner and Special Officer, Municipal Corporation of Hyderabad and others Vs Md. Ibrahim Khan and others
Andhra Pradesh High Court · (2001) 3 ALD 385
Administrative Tribunals Act, 1985 — Section 19Andhra Pradesh Public Employment (Regulation of Age of Superannuation) Act, 1984 — Section 3
High Courts28 Mar 2001
Chairman and Managing Director, Hindustan Cables Limited, Calcutta and another Vs P. Raman Unni
Andhra Pradesh High Court · (2001) 3 ALD 484 : (2001) 3 ALT 595
Constitution of India, 1950 — Article 12, 226
High Courts28 Mar 2001
Gopalakrishna Lakanidhi Vs Union of India and others
Andhra Pradesh High Court · (2001) 3 ALD 436
Constitution of India, 1950 — Article 141, 142, 21, 226, 234Criminal Procedure Code, 1973 (CrPC) — Section 179Evidence Act, 1872 — Section 154, 155(4), 54
High Courts28 Mar 2001
A.P. TRANSCO and others Vs P. Vijaya Kumar
Andhra Pradesh High Court · (2001) 4 ALD 133 : (2001) 4 ALT 67
Andhra Pradesh State Electricity Board Employees Discipline and Appeal Regulations, 1970 — Regulation 41, 56, 57(6)Explosive Substances Act, 1908 — Section 3Oil and Natural Gas Corporation Limited Pay and Allowances Regulations, 1972 — Regulation 14(3)
High Courts28 Mar 2001
Union of India and others Vs S.K. Joshi and others
Andhra Pradesh High Court · (2001) 3 ALD 323 : (2001) 4 ALT 247
High Courts28 Mar 2001
Kattika Koteswara Rao Vs State of A.P. and Others
Andhra Pradesh High Court · (2001) 03 AP CK 0034
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 8, 8(1), 8(2)Constitution of India, 1950 — Article 226
High Courts28 Mar 2001
Duggireddy Ramakrishna Reddy and Others Vs A.P. State Co-op. Societies, Govt. of A.P. and Others
Andhra Pradesh High Court · (2001) 4 ALT 270
High Courts28 Mar 2001
P.V. Radhakrishna Vs District and Sessions Judge, Visakhapatnam and another
Andhra Pradesh High Court · (2001) 3 ALD 660
Constitution of India, 1950 — Article 226
High Courts27 Mar 2001Dismissed
V. Yesudasu and Others Vs N. China Surya Rao and Others
Andhra Pradesh High Court · (2001) 03 AP CK 0095
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts27 Mar 2001
P. Anjaneyulu Vs Chief Manager, A.P. Circle, Bharat Sanchar Nigam Ltd., Govt. of India, Hyd. and another
Andhra Pradesh High Court · (2001) 3 ALD 313
Constitution of India, 1950 — Article 14