High Courts07 Mar 2001Partly Allowed
Rahman Khan P. Vs Assistant General Manager, Region-VI, SBI Zonal Office and Another
Andhra Pradesh High Court · (2001) 3 ALD 515 : (2001) 3 ALT 600 : (2001) 2 LLJ 928
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 1,043 of 1,762
High Courts07 Mar 2001Allowed
L.C.K. Cement Ltd. Vs Transmission Corporation of A.P. Ltd. and Others
Andhra Pradesh High Court · (2001) 3 ALT 497
High Courts07 Mar 2001
P. Dhana Laxmi and others Vs Special Officer, Urban Land Ceilings, Warangal and another
Andhra Pradesh High Court · (2001) 2 ALD 696 : (2001) 3 ALT 492
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 6(1), 8(4), 9(1)
High Courts07 Mar 2001
W. Havaldar R. Venkateswar Rao Vs Union of India and Others
Andhra Pradesh High Court · (2001) 3 ALD 98 : (2001) 2 ALT 603
Army Act, 1950 — Section 122, 123Constitution of India, 1950 — Article 226
High Courts07 Mar 2001Dismissed
Smt. Rayapudi Lakshmi Vs The Superintendent, Central Prison and Others
Andhra Pradesh High Court · (2001) 1 ALD(Cri) 507 : (2001) 2 ALT 471 : (2001) 1 APLJ 322 : (2001) 2 RCR(Criminal) 761
Andhra Pradesh Prisons Rules, 1979 — Rule 967
High Courts07 Mar 2001
Government of A.P. and others Vs A. Sudhakar
Andhra Pradesh High Court · (2001) 2 ALD 617 : (2001) 2 ALD 614 : (2001) 3 ALT 602
Andhra Pradesh Excise Act, 1968 — Section 28, 29
High Courts07 Mar 2001Allowed
S. Komaraiah Vs Insustrial Tribunal-cum-Labour Court, Warangal and another
Andhra Pradesh High Court · (2001) 3 ALD 91 : (2003) 2 ALD(Cri) 47 : (2001) 3 ALT 518 : (2001) 89 FLR 939 : (2001) 2 LLJ 108
Industrial Disputes Act, 1947 — Section 11
High Courts07 Mar 2001
K. Rajeswari Vs Government of A.P. and Others
Andhra Pradesh High Court · (2001) 2 ALD 621 : (2001) 2 ALT 565 : (2001) 1 APLJ 378
Andhra Pradesh Village Administrative Officers Service Rules, 1990 — Rule 12, 67, 8Constitution of India, 1950 — Article 16, 226
High Courts07 Mar 2001
K. Dayakar Reddy and another Vs Secretary to Govt. of A.P., School Education Dept., Hyd. and others
Andhra Pradesh High Court · (2001) 2 ALD 686
Andhra Pradesh Educational Subordinate Service Rules — Rule 4Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 22Constitution of India, 1950 — Article 14, 16, 309
High Courts07 Mar 2001Allowed
Duntuluri Venkata Rama Raju Vs State of A.P.
Andhra Pradesh High Court · (2001) 1 ALT(Cri) 288 : (2001) 1 APLJ 417 : (2001) CriLJ 2185
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 34, 342, 448, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts05 Mar 2001Dismissed
Dowlat Ram Vyas Vs Smt. Sugunamani Vyas and Another
Andhra Pradesh High Court · (2001) 1 ALD(Cri) 588 : (2001) 1 ALT(Cri) 315 : (2001) CriLJ 2265 : (2001) 2 DMC 424 : (2001) 3 RCR(Criminal) 96
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(2)
High Courts05 Mar 2001
Meghraj Gayatri Devi Vs Jetling Rajeshwar
Andhra Pradesh High Court · AIR 2001 AP 349 : (2001) 4 ALD 26 : (2001) 3 ALT 267 : (2001) 1 AnWR 87 : (2001) 3 CivCC 283
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 7, 115
High Courts05 Mar 2001
Board of Education of Samavesham of Telugu Baptish Churches, Nellore Vs State of A.P. and others
Andhra Pradesh High Court · AIR 2001 AP 319 : (2001) 2 ALD 527 : (2001) 2 ALT 503
Civil Procedure Code Amendment Act, 1976 — Order 23 Rule 3Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 23 Rule 1, Order 23 Rule 3, 141, 9Constitution of India, 1950 — Article 226
High Courts02 Mar 2001Dismissed
Ch. Anita and Others Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 2001 AP 236 : (2001) 2 ALT 299
Constitution of India, 1950 — Article 14, 226
High Courts02 Mar 2001
Gajula Rajaiah Vs State of A.P. and Others
Andhra Pradesh High Court · AIR 2001 AP 380 : (2001) 2 ALD 666 : (2001) 3 ALT 609
Andhra Pradesh Civil Court Laws (Amendment) Act, 1997 — Section 2, 5Constitution of India, 1950 — Article 14, 21, 32, 39Land Acquisition Act, 1894 — Section 18
High Courts02 Mar 2001
Singareni Collieries Company Limited, Yellandu and others Vs Pothula Narasinga Rao
Andhra Pradesh High Court · (2001) 4 ALD 110 : (2001) 3 ALT 320 : (2001) 1 APLJ 375 : (2001) 3 CivCC 84
Civil Procedure Code Amendment Act, 1976 — Order 43 Rule 1Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 5, Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts02 Mar 2001
K. Pulla Reddy Vs Director of Survey Settlement and Land Records, Govt of A.P. and Others
Andhra Pradesh High Court · (2001) 2 ALD 511
Evidence Act, 1872 — Section 35
High Courts02 Mar 2001
Hazara Bibi and another Vs B. Mangaraju and others
Andhra Pradesh High Court · (2001) 2 ALD 592 : (2001) 3 ALT 103 : (2001) 1 APLJ 410
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 20, 22Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 18, Order 8 Rule 9
High Courts02 Mar 2001
K. Anantha Reddy Vs Chukka Ramulu and others
Andhra Pradesh High Court · (2001) 2 ALD 653
Andhra Pradesh Commercial Taxes Subordinate Services Rules, 1990 — Rule 4Andhra Pradesh General Subordinate Service Rules — Rule 22Constitution of India, 1950 — Article 16, 226, 309
High Courts02 Mar 2001Dismissed
V. Lokanadham Vs Govt. of A.P., Municipal Administration and Urban Development Dept. and Others
Andhra Pradesh High Court · (2001) 2 ALT 596
Andhra Pradesh Public Employment (Recording and Alteration of Date of Birth) Rules, 1984 — Rule 2(1), 2(4)