COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 1,048 of 1,762

High Courts09 Feb 2001

Gandaiah (died) per LRs. and Others Vs Government of A.P.

Andhra Pradesh High Court · (2001) 3 ALD 99 : (2001) 2 ALT 604 : (2001) 1 APLJ 474

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 38Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10(5), 11, 12, 13, 2(1)Constitution of India, 1950 — Article 39

Read judgment

High Courts09 Feb 2001

Union of India Vs Uggina Srinivasa Rao

Andhra Pradesh High Court · (2001) 2 ACC 208 : (2003) ACJ 402 : AIR 2001 AP 360 : (2001) 3 ALD 247 : (2001) 3 ALT 429

Railways Act, 1989 — Section 82

Read judgment

High Courts09 Feb 2001

Tappala Annapurna and others Vs Teppala Dasaradhi

Andhra Pradesh High Court · (2001) 2 ALD 508 : (2001) 2 ALT 456 : (2001) 1 AnWR 59 : (2001) 1 APLJ 436 : (2001) 2 CivCC 718 : (2001) 4 RCR(Civil) 156

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 115Limitation Act, 1963 — Article 127

Read judgment

High Courts09 Feb 2001

U. Srinivasa Rao and Another Vs Nuclear Fuel Complex, Department of Atomic Energy, Govt. of India and Another

Andhra Pradesh High Court · (2001) 2 ALT 137

Read judgment

High Courts08 Feb 2001Allowed

Toddy Co-op. Society Vs Excise Superintendent (Excise and Prohibition) and Others

Andhra Pradesh High Court · (2001) 3 ALT 161

Andhra Pradesh Excise Act, 1968 — Section 37, 47

Read judgment

High Courts08 Feb 2001

M.V.R. Sharma Vs State of A.P. and others

Andhra Pradesh High Court · (2001) 2 ALD 572 : (2001) 2 ALT 426

Constitution of India, 1950 — Article 226

Read judgment

High Courts08 Feb 2001

Executive Officer, Tirumala Tirupathi Devasthanam, Tirupathi, Chittoor District and another Vs A. Vasudevaiah

Andhra Pradesh High Court · (2001) 2 ALD 247 : (2001) 2 ALT 263

Constitution of India, 1950 — Article 226, 300, 39Tirumala Tirupati Devasthanams Employees Service Rules, 1989 — Rule 9(1)

Read judgment

High Courts08 Feb 2001

A. Swarajyalakshmi Vs Registrar General of India (Census), New Delhi and Another

Andhra Pradesh High Court · (2001) 2 ALD 223 : (2001) 2 ALT 258

Constitution of India, 1950 — Article 15(2), 15(4), 16, 17, 341

Read judgment

High Courts08 Feb 2001

Nellore District Co-operative Central Bank Limited, Nellore Vs President, the Nellore District Co-operative Central Bank Employees Association, Nellore and another

Andhra Pradesh High Court · (2001) 2 ALD 193 : (2001) 2 ALT 146

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Industrial Disputes (Central) Rules, 1957 — Rule 10Industrial Disputes Act, 1947 — Section 17

Read judgment

High Courts08 Feb 2001

N. Sitadevi and Others Vs A. Berata and Others

Andhra Pradesh High Court · AIR 2001 AP 364 : (2001) 2 ALD 620 : (2001) 2 ALT 491 : (2001) 1 AnWR 69

Civil Procedure Code, 1908 (CPC) — Section 114

Read judgment

High Courts08 Feb 2001

Ashok Engineering Company Engineers and Contractors Vs General Manager, South Central Railway, Secunderabad and another

Andhra Pradesh High Court · (2001) 2 ALD 208 : (2001) 2 ALT 449

Arbitration Act, 1940 — Section 20, 8Arbitration and Conciliation Act, 1996 — Section 10(2), 11(6), 16Arbitration and Conciliation Ordinance, 1996 — Section 11(10)

Read judgment

High Courts07 Feb 2001Allowed

ECIL Employees Union Vs Deputy Registrar of Trade Unions and Deputy Commissioner of Labour, Hyedrabad

Andhra Pradesh High Court · (2001) 3 ALD 60 : (2001) 3 ALT 307 : (2001) 90 FLR 170 : (2001) 2 LLJ 76

Trade Unions Act, 1926 — Section 10

Read judgment

High Courts07 Feb 2001

Balu Builders Vs General Manager, South Central Railway, Secunderabad and others

Andhra Pradesh High Court · (2001) 2 ALD 197

Arbitration Act, 1940 — Section 20, 8Arbitration and Conciliation Act, 1996 — Section 10, 11(6), 16Arbitration and Conciliation Ordinance, 1996 — Section 11(10)

Read judgment

High Courts07 Feb 2001

M.V.V.L. Narasimha Rao and others Vs Government of A.P. and others

Andhra Pradesh High Court · AIR 2001 AP 389 : (2001) 2 ALD 32 : (2001) 1 ALT 641

Andhra Pradesh Education Act, 1982 — Section 99Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 4Constitution of India, 1950 — Article 226

Read judgment

High Courts07 Feb 2001

K. Sifhora Vs District Educational Officer Kurnool District, Kurnool and other

Andhra Pradesh High Court · (2001) 2 ALD 510 : (2001) 2 ALT 467

Constitution of India, 1950 — Article 226

Read judgment

High Courts07 Feb 2001

Abdul Majeed Vs Yadram Suresh and another

Andhra Pradesh High Court · (2001) 2 ALD 525 : (2001) 2 ALT 417

Registration Act, 1908 — Section 17, 49Stamp Act, 1899 — Article 46, 5, 6

Read judgment

High Courts07 Feb 2001

Satti Satyavathi Vs District Collector and Others

Andhra Pradesh High Court · (2001) 2 ALT 476

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 133

Read judgment

High Courts06 Feb 2001

Akula Seshamma Vs P. Eswaraiah and others

Andhra Pradesh High Court · (2001) 2 ALD 608 : (2001) 2 ALT 477 : (2001) 1 APLJ 369 : (2001) 2 CivCC 711 : (2002) 3 RCR(Civil) 824

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Hindu Succession Act, 1956 — Section 8Specific Relief Act, 1963 — Section 15, 16

Read judgment

High Courts06 Feb 2001

C. Ramakrishna Vs Maqsood Ali Khan

Andhra Pradesh High Court · (2001) 2 ALD 524 : (2001) 2 ALT 469

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 6 Rule 17Constitution of India, 1950 — Article 227

Read judgment

High Courts06 Feb 2001

G. Nandakishore and others Vs Government of A.P. and others

Andhra Pradesh High Court · AIR 2001 AP 329 : (2001) 2 ALD 53 : (2001) 1 ALT 586

Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15, 3Constitution of India, 1950 — Article 15, 226

Read judgment