High Courts16 Feb 2001
G.R.V. Prasada Rao Vs State of A.P. and others
Andhra Pradesh High Court · (2001) 2 ALD 564 : (2001) 2 ALT 545
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 1,046 of 1,762
High Courts16 Feb 2001
K. Narasimha Naidu and another Vs Election Commissioner of India, New Delhi and others
Andhra Pradesh High Court · (2001) 2 ALD 174 : (2001) 2 ALT 29
Conduct of Elections Rules, 1961 — Rule 35Constitution of India, 1950 — Article 14, 324Representation of the People Act, 1951 — Section 62
High Courts16 Feb 2001
K. Somaiah Vs APPSC, Hyderabad and others
Andhra Pradesh High Court · (2001) 3 ALD 68 : (2001) 3 ALT 54
High Courts16 Feb 2001Allowed
Explosives Consultation and Application Pte. Ltd. Vs IDL Industries Ltd.
Andhra Pradesh High Court · AIR 2001 AP 256 : (2001) 2 ALT 378 : (2001) 1 APLJ 196
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts15 Feb 2001Allowed
Elamati Krishna Reddy and Others Vs Mohd. Ahmed and Another
Andhra Pradesh High Court · (2001) 2 ALD 439 : (2001) 2 ALT 359 : (2001) 1 APLJ 440
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 38E, 50B, 50EAndhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10, 10(1), 10(3), 21, 9
High Courts15 Feb 2001
Abhipraay Welfare Society Vs Govt. of the State of A.P. and Others
Andhra Pradesh High Court · AIR 2001 AP 273 : (2001) 2 ALD 436 : (2001) 2 ALT 462
Andhra Pradesh Prevention of Begging Act, 1977 — Section 12
High Courts15 Feb 2001
Raj Kishan Pershad and another Vs Joint Collector, R.R. District and others
Andhra Pradesh High Court · (2001) 3 ALD 469 : (2001) 3 ALT 227
Andhra Pradesh (Telangana Area) Protected Tenants (Transfer of Ownership of Lands) Rules, 1973 — Rule 4(1)Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 2, 34, 37, 4(3), 5Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 13, 18, 20, 28, 3
High Courts14 Feb 2001
Mini Taxi Owners and Drivers Association and Others Vs The State of A.P. and Another
Andhra Pradesh High Court · (2001) CriLJ 2421
Central Motor Vehicles Rules, 1989 — Rule 2Constitution of India, 1950 — Article 14, 19, 19(1), 21, 226Hyderabad City Police Act, 1348 — Section 21, 21(1), 21(2), 82, 85
High Courts14 Feb 2001
K.R. Raghavan Nair Vs Union of India and others
Andhra Pradesh High Court · (2001) 2 ALD 503 : (2001) 2 ALT 442
Constitution of India, 1950 — Article 162, 226, 309, 32
High Courts14 Feb 2001
Maddileti Alivelamma and another Vs Saraswathamma and others
Andhra Pradesh High Court · (2001) 2 ALD 605 : (2001) 2 ALT 465
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 6Constitution of India, 1950 — Article 227
High Courts14 Feb 2001
Mini Taxi Owners'' and Drivers'' Association and Others Vs State of A.P., Home Dept. and Another
Andhra Pradesh High Court · (2001) 2 ALT 340
Constitution of India, 1950 — Article 14, 19, 19(1), 21, 226Hyderabad City Police Act, 1348 — Section 21, 21(1), 82, 85Motor Vehicles Act, 1988 — Section 2(40), 2(7), 66, 67, 68
High Courts14 Feb 2001
Nakka Siddaiah and others Vs State of A.P. and others
Andhra Pradesh High Court · (2001) 2 ALD 562 : (2001) 3 ALT 550
Andhra Pradesh Panchayat Raj Act, 1994 — Section 186, 187, 4
High Courts14 Feb 2001
Prathi Subbaiah Chetty and others Vs Government of Andhra Pradesh and others
Andhra Pradesh High Court · (2001) 3 ALD 61 : (2001) 3 ALT 13
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 15, 153, 17, 43(4), 6(1)Trustees Rules, 1987 — Rule 3, 4
High Courts14 Feb 2001
Chittmalla Krishna Murthy Vs State of A.P.
Andhra Pradesh High Court · (2001) 1 ALD(Cri) 631 : (2001) 1 ALT(Cri) 343 : (2001) CriLJ 2457
Arms Act, 1959 — Section 25(1), 27Criminal Procedure Code, 1973 (CrPC) — Section 329Penal Code, 1860 (IPC) — Section 302, 307, 506, 84
High Courts13 Feb 2001
Commissioner of Income Tax Vs K.C.P. Ltd.
Andhra Pradesh High Court · (2001) 169 CTR 334 : (2001) 250 ITR 285 : (2001) 118 TAXMAN 538
Income Tax Act, 1961 — Section 35C, 40A(2)Income Tax Rules, 1962 — Rule 6A
High Courts13 Feb 2001Dismissed
Deccan Steels Vs State of A.P.
Andhra Pradesh High Court · (2001) 122 STC 611
Andhra Pradesh General Sales Tax Act, 1957 — Section 9(1)
High Courts13 Feb 2001Dismissed
Smt. Pritama Reddy and G.S. Shirish Vs Charminar Co-operative Urban Bank Ltd. and Another
Andhra Pradesh High Court · (2001) 105 CompCas 560 : (2001) CriLJ 2178
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts13 Feb 2001
G. Gangi Reddy Vs Depot Manager/Incharge, IML Depot, Karimnagar and others
Andhra Pradesh High Court · (2001) 2 ALD 590 : (2001) 3 ALT 686
Constitution of India, 1950 — Article 226
High Courts13 Feb 2001
Sapuram Pedda Reddenna Chetty Vs Pottakula Jamru Jan and others
Andhra Pradesh High Court · (2001) 2 ALD 573 : (2001) 3 ALT 7 : (2001) 1 APLJ 419 : (2001) 3 CivCC 109
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 9, Order 22 Rule 4A, Order 41 Rule 14, 144
High Courts13 Feb 2001
Commissioner of Income Tax, Andhra Pradesh, Hyderabad Vs M. Sarojini Devi
Andhra Pradesh High Court · (2001) 3 ALD 86