COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 1,040 of 1,762

High Courts20 Mar 2001

National Insurance Company Ltd. Vs Rajesh Helmandge and Another

Andhra Pradesh High Court · (2002) ACJ 1328 : (2001) 3 ALD 177 : (2001) 3 ALT 251 : (2001) 89 FLR 959

Motor Vehicles Act, 1939 — Section 96(2)Motor Vehicles Act, 1988 — Section 149(2), 166, 167, 173Workmens Compensation Act, 1923 — Section 19, 2(1), 21, 30, 4(1)

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High Courts20 Mar 2001

K. Chandrasekar Vs Regional Manger, APSRTC, Cuddapah

Andhra Pradesh High Court · (2001) 3 ALD 311

Constitution of India, 1950 — Article 226, 298

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High Courts20 Mar 2001

New India Assurance Co., Ltd., Arundalpet, Guntur Vs Thanichintala Venkaiah and another

Andhra Pradesh High Court · (2002) 1 ACC 485 : (2001) 2 ACC 152 : (2002) ACJ 485 : AIR 2001 AP 371 : (2001) 3 ALD 389 : (2001) 4 ALT 178

Motor Vehicles Act, 1988 — Section 147, 95

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High Courts20 Mar 2001Allowed

T. Yadagiri Reddy and Others Vs State of A.P. and Others

Andhra Pradesh High Court · (2001) 4 ALD 590 : (2001) 4 ALT 392 : (2001) 2 APLJ 35

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 2, 32B, 38, 38(6), 38(7)Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10, 13, 13(2), 21, 9

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High Courts20 Mar 2001

Audit Officer, Local Funds, Mahabubnagar and another Vs Ahmed Hussain and another

Andhra Pradesh High Court · (2001) 3 ALD 156 : (2001) 3 ALT 272

Constitution of India, 1950 — Article 14, 16States Reorganisation Act, 1956 — Section 119

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High Courts20 Mar 2001Dismissed

A. Satyanarayana Reddy and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2002) 1 ALD 596

Administrative Tribunals Act, 1985 — Section 17, 27Andhra Pradesh Administrative Tribunal (Procedure) Rules, 1989 — Rule 26Constitution of India, 1950 — Article 226, 227

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High Courts19 Mar 2001

Sridevi Wines Vs Commissioner of Prohibition and Excise, A.P., Hyderabad and Others

Andhra Pradesh High Court · (2001) 3 ALD 101 : (2001) 3 ALT 82

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High Courts19 Mar 2001Allowed

T. Nagalakshmi Vs State of A.P. and Others

Andhra Pradesh High Court · (2001) 3 ALT 495

Administrative Tribunals (Amendment) Act, 1993 — Section 16(5)Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226

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High Courts19 Mar 2001Dismissed

Chintada Das Vs Koduru Boddoji and Others

Andhra Pradesh High Court · (2001) 4 ALT 166

Negotiable Instruments Act, 1881 (NI) — Section 9Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts18 Mar 2001

Gandham Venkata Swami Naidu and others Vs Deputy Registrar of Co-operative Societies, Bhimavaram, West Godavari District and others

Andhra Pradesh High Court · (2001) 2 ALD 578 : (2001) 3 ALT 114 : (2001) 1 APLJ 268

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High Courts17 Mar 2001

B. Srikanth Baba Vs Deputy Registrar (Admissions), NTR University of Health Science, Vijayawads, A.P. and another

Andhra Pradesh High Court · (2001) 3 ALD 45 : (2001) 3 ALT 332

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High Courts16 Mar 2001

B. Savithri Vs Chief Executive Officer, Zilla Parishad, Medal District and others

Andhra Pradesh High Court · (2001) 3 ALD 664

Constitution of India, 1950 — Article 12, 14, 16, 162, 309Panchayat Samithis and Zilla Parishads Act, 1959 — Section 69(1)

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High Courts16 Mar 2001

ESI Corporation, Hyd. Vs B.L. Narasimham and another

Andhra Pradesh High Court · (2001) 3 ALD 198 : (2001) 3 ALT 289

Companies Act, 1956 — Section 617Telegraph Act, 1885 — Section 3(6)

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High Courts16 Mar 2001

K. Gnanamba Vs Union of India and others

Andhra Pradesh High Court · (2001) 2 ALD 699

Constitution of India, 1950 — Article 309Railway Services (Pension) Rules, 1993 — Rule 107, 20, 31

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High Courts16 Mar 2001

M. Radhakrishna Murthy Vs Govt. of A.P. and others

Andhra Pradesh High Court · (2001) 3 ALD 330

Administrative Tribunals Act, 1985 — Section 19, 22, 28, 35(2)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1Constitution of India, 1950 — Article 323A

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High Courts16 Mar 2001