High Courts27 Mar 2001
G. Sanjeeva Reddy (died by LRs. 2 to 5) Vs Indukuru Lakshmamma and others
Andhra Pradesh High Court · (2001) 3 ALD 522 : (2001) 4 ALT 490
Registration Act, 1908 — Section 17(2)
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 1,039 of 1,762
High Courts27 Mar 2001
Harijana Fishermen Mutually Aided Co-op. Society Ltd., Kakani Vs District Collector Guntur District and others
Andhra Pradesh High Court · AIR 2001 AP 416 : (2001) 3 ALD 448
Constitution of India, 1950 — Article 226
High Courts27 Mar 2001
Nayudu Venkataranga Rao and another Vs Ramadasu Satyavathi and others
Andhra Pradesh High Court · (2001) 4 ALD 352 : (2001) 4 ALT 492
High Courts27 Mar 2001Dismissed
P. Vasu Babu Vs CEGAT, Chennai
Andhra Pradesh High Court · (2002) 142 ELT 316
Central Excises and Salt Act, 1944 — Section 35G, 35HConstitution of India, 1950 — Article 226
High Courts23 Mar 2001Allowed
Somanatha Reddy and Others Vs Govt. of A.P. and Others
Andhra Pradesh High Court · (2001) 2 ALT 515
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 80, 80(1)
High Courts23 Mar 2001
Special Commissioner of Land Revenue, A.P., Hyd. and others Vs Devendra Mohan
Andhra Pradesh High Court · (2001) 3 ALD 152 : (2001) 3 ALT 455
High Courts23 Mar 2001
Pankajavalli Vs Superintendent, Central Prison, Chanchalguda, Hyd. and others
Andhra Pradesh High Court · (2001) 3 ALD 103 : (2001) 3 ALT 3 : (2001) CriLJ 2796
Andhra Pradesh Prisons Rules, 1979 — Rule 746(1)Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 174
High Courts23 Mar 2001
Neelamsetti Kataji Rao and others Vs Regati Ramaraju
Andhra Pradesh High Court · (2001) 4 ALT 199
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Limitation Act, 1963 — Article 59Registration Act, 1908 — Section 47, 61
High Courts23 Mar 2001
Hindustan Coca-Cola Beverages Private Limited Vs Authority under Section 48(1) of the A.P. Shops and Establishments Act, 1988 cum-the Assistant Commissioner of Labour Ranga Reddy, Circle - I, Hyderabad and others
Andhra Pradesh High Court · (2001) 3 ALD 204 : (2001) 3 ALT 322 : (2001) 89 FLR 1078
Andhra Pradesh General Sales Tax Act, 1957 — Section 38(3), 42Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts23 Mar 2001
Andhra Pradesh Tribal (Girijan) Welfare (Abhydaya) Union (Sangam) and others Vs State of A.P. and others
Andhra Pradesh High Court · (2001) 3 ALD 189 : (2001) 3 ALT 411 : (2001) 1 APLJ 504
Andhra Pradesh Minor Forest Produce (Regulation of Trade) Act, 1971 — Section 1, 3Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Section 2
High Courts23 Mar 2001
E.S.M. Dass, Secunderabad Vs Alfa Laval India Limited, Pune
Andhra Pradesh High Court · (2001) 3 ALD 410 : (2001) 3 ALT 344
Arbitration and Conciliation Act, 1996 — Section 11, 12, 2, 20
High Courts23 Mar 2001
P. Shaikshavali Vs Superintendent of Police, Anantapur, Anantapur District and others
Andhra Pradesh High Court · (2001) 3 ALD 47 : (2001) 2 ALT 582
High Courts23 Mar 2001
Pabba Laxmidevamma and others Vs Pabba Sekharaiah Goud
Andhra Pradesh High Court · (2001) 3 ALD 808 : (2001) 4 ALT 132
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 16(1), 20(1)
High Courts23 Mar 2001
Majeti Siva Vara Koti Prasad Vs Chalapathi Chit Fund, Private Limited, Guntur
Andhra Pradesh High Court · AIR 2001 AP 388 : (2001) 3 ALD 488 : (2001) 3 ALT 318 : (2001) 1 APLJ 320 : (2001) 3 CivCC 130
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11(2), 115Limitation Act, 1963 — Article 126
High Courts22 Mar 2001
III Wheelar, IV Wheelar and Lorry Owners Welfare Association, AP Vs Government of A.P. and others
Andhra Pradesh High Court · (2001) 3 ALD 689
Andhra Pradesh Motor Vehicles Taxation Rules, 1963 — Rule 13
High Courts22 Mar 2001Allowed
S.K. Ramju Vs A.P.S.R.T.C. and Others
Andhra Pradesh High Court · (2001) 3 ALT 72
Penal Code, 1860 (IPC) — Section 304A
High Courts22 Mar 2001
Shiv Raj Vs Ashok Kumar and another
Andhra Pradesh High Court · (2001) 3 ALD 213 : (2001) 4 ALT 40
High Courts22 Mar 2001
Nuclear Fuel Complex, Hyderabad and others Vs M. Anasuya and others
Andhra Pradesh High Court · (2001) 4 ALD 11 : (2001) 3 ALT 314 : (2001) 90 FLR 851
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1)
High Courts22 Mar 2001Allowed
Sunil Kumar Chhaperia Vs Dakka Eshwaraiah and Another
Andhra Pradesh High Court · (2001) 1 ALD(Cri) 633 : (2001) 1 ALT(Cri) 355 : (2002) 108 CompCas 687 : (2001) 3 RCR(Criminal) 252
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts20 Mar 2001Dismissed
Goparaju Venkata Bharata Rao and Another Vs Nagula Ramakotayya and Others
Andhra Pradesh High Court · AIR 2001 AP 425
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 22