COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 1,042 of 1,762

High Courts12 Mar 2001

St. Mark NTR, Gmkn and Mr. B. Ed. College, Narasaraopet Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 2001 AP 433 : (2001) 2 ALT 364

Andhra Pradesh Education Act, 1983 — Section 14, 20, 21Constitution of India, 1950 — Article 14National Council for Teacher Education Act, 1993 — Section 14

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High Courts12 Mar 2001Dismissed

Koneti Lakshmi Thulasamma Vs Gangavaram Veera Raghava Reddy

Andhra Pradesh High Court · (2002) 1 ALT 114

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 7, Order 8 Rule 8, Order 8 Rule 9, 151Transfer of Property Act, 1882 — Section 106

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High Courts12 Mar 2001

Karanam Radha Krishnaiah and others Vs Mandal Executive Magistrate and Mandal Revenue Officer, Muthukur Mandal and others

Andhra Pradesh High Court · AIR 2001 AP 190 : (2001) 2 ALD 642 : (2001) 2 ALT 329

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145Environment (Protection) Act, 1986 — Section 3(2)

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High Courts12 Mar 2001

N. Siva Kumar Vs APSRTC, Musheerabad, Hyderabad and Others

Andhra Pradesh High Court · (2001) 3 ALD 166 : (2001) 3 ALT 312

Constitution of India, 1950 — Article 14, 16Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47

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High Courts08 Mar 2001

P. Vasantha Vs Government of A.P. and Others

Andhra Pradesh High Court · (2001) 3 ALD 168 : (2001) 3 ALT 280

Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 29(3)

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High Courts08 Mar 2001

M. Sanjeeva Reddy Vs A.P. Admininstrative Tribunal, Hyderabad and others

Andhra Pradesh High Court · (2001) 3 ALD 89 : (2001) 3 ALT 285

Administrative Tribunals Act, 1985 — Section 19

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High Courts08 Mar 2001

R. Narender Goud and Others Vs Andhra Pradesh Administrative Tribubal, Hyd. and Others

Andhra Pradesh High Court · (2001) 2 ALD 537 : (2001) 2 ALT 521

Andhra Pradesh Education Act, 1982 — Section 78, 92Andhra Pradesh Intermediate Education Service Rules — Rule 10, 2(30), 3, 9Constitution of India, 1950 — Article 309

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High Courts08 Mar 2001

S. Sai Ram Vs Anantapur Municipality, Anantapur and another

Andhra Pradesh High Court · (2001) 3 ALD 87 : (2001) 2 ALT 717

Constitution of India, 1950 — Article 226

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High Courts08 Mar 2001

Atkuri Sammaiah Vs Station House Officer Kotapally Police Station, Adilabad District.

Andhra Pradesh High Court · (2001) 3 ALD 33 : (2001) 2 ALT 496 : (2001) CriLJ 3610

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 147, 148, 302, 341, 435Prevention of Damage to Public Property Act, 1984 — Section 4

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High Courts08 Mar 2001

Kakatiya Oils and Nutritent Private Limited, Gopalapuram, Warangal District Vs APSEB, Hyderabad and another

Andhra Pradesh High Court · (2001) 4 ALD 106

Constitution of India, 1950 — Article 14, 226Electricity (Supply) Act, 1948 — Section 49

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High Courts08 Mar 2001

R.N. Anand Vs Government of India and others

Andhra Pradesh High Court · (2001) 3 ALD 63 : (2001) 3 ALT 425

General Provident Fund (Central Services) Rules, 1960 — Rule 11, 32, 35, 5

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High Courts08 Mar 2001

K. Raghavender Reddy and others Vs Government of A.P. and others

Andhra Pradesh High Court · (2001) 3 ALD 140 : (2001) 3 ALT 504

Constitution of India, 1950 — Article 1, 13, 143(1), 226(2), 3Goa, Daman and Diu Reorganisation Act, 1987 — Section 8

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High Courts08 Mar 2001

Management of Indian Airlines, Begumpet Sec''bad Vs Industrial Tribunal-I, Hyd. and another

Andhra Pradesh High Court · (2001) 2 ALD 625 : (2001) 2 ALT 726

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33(2)

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High Courts08 Mar 2001

T. Ramachander Rao Vs Union of India and Others

Andhra Pradesh High Court · (2001) 2 ALD 634

Constitution of India, 1950 — Article 14, 21, 226, 229, 235States Reorganisation Act, 1956 — Section 108

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High Courts08 Mar 2001

Chief Security Commissioner, SCR, RPF, Rail Nilayam, Sec''bad and Another Vs H. Srinivasa Rao and Others

Andhra Pradesh High Court · (2001) 2 ALD 678 : (2001) 3 ALT 180

Constitution of India, 1950 — Article 14, 16Railway Protection Force Act, 1957 — Section 15, 2, 21, 6Railway Protection Force Rules, 1987 — Rule 16.3, 16.4, 17, 18, 19

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High Courts08 Mar 2001

General Manager, Ordinance Factory, Project Yeddumailaram and Another Vs Central Administrative Tribunal, Hyderabad and Another

Andhra Pradesh High Court · (2001) 3 ALD 94 : (2001) 3 ALT 84 : (2001) 90 FLR 576

Constitution of India, 1950 — Article 14, 311(2)

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High Courts08 Mar 2001Allowed

The Management of Indian Airlines Vs Industrial Tribunal-I and Another

Andhra Pradesh High Court · (2001) 2 LLJ 316

Constitution of India, 1950 — Article 14, 226Industrial Disputes Act, 1947 — Section 33

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High Courts08 Mar 2001Dismissed

Sk. Ali and others Vs Managing Director, Bharat Heavy Plates and Vessels Ltd., and another

Andhra Pradesh High Court · (2001) 2 ALD 674 : (2001) 4 ALT 615 : (2001) 2 LLJ 96

Constitution of India, 1950 — Article 12, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 21

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High Courts08 Mar 2001Dismissed

S. Sairam Vs The Ananthapur Municipality and Another

Andhra Pradesh High Court · (2001) 3 ALD 87 : (2001) 2 ALT 717

Constitution of India, 1950 — Article 226

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High Courts08 Mar 2001

Kanaka Durga Electrical Works, Pedapudi and Others Vs A.P. Electricity Licensing Board and Others

Andhra Pradesh High Court · AIR 2001 AP 313 : (2001) 2 ALD 703

Andhra Pradesh Electrical Licensing Regulations, 1987 — Regulation 11, 13, 26, 30, 31Electricity (Andhra Pradesh Amendment) Act, 1984 — Section 37A

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