High Courts01 Feb 2001
R. Rambabu Vs APSRTC, Musheerabad, Hyderabad and another
Andhra Pradesh High Court · (2001) 2 ALD 260 : (2001) 2 ALT 281
Constitution of India, 1950 — Article 12, 226
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 1,050 of 1,762
High Courts31 Jan 2001
R.K. Behra Vs Union of India and others
Andhra Pradesh High Court · (2001) 1 ALD 521 : (2001) 1 ALT 449
High Courts31 Jan 2001Allowed
Appari Satyanarayana Vs State of Andhra Pradesh, Irrigation Dept. and Others
Andhra Pradesh High Court · (2001) 2 ALT 178
Andhra Pradesh Fundamental Rules — Rule 45A
High Courts31 Jan 2001Dismissed
Kum. Vijaya Mary Lewis Vs The General Manager, Hyderabad Telecom District and Another
Andhra Pradesh High Court · (2001) 01 AP CK 0004
Constitution of India, 1950 — Article 226
High Courts30 Jan 2001Dismissed
Pothireddi Sivaprasada Rao Vs State of A.P.
Andhra Pradesh High Court · (2001) 1 ALD(Cri) 484 : (2001) 1 ALT(Cri) 239 : (2001) 1 APLJ 362 : (2001) CriLJ 1979
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 42(1), 8
High Courts30 Jan 2001Dismissed
V. Bala Krishna Rao Vs Joint Collector
Andhra Pradesh High Court · (2001) 01 AP CK 0079
High Courts30 Jan 2001
Gudavalli Murali Krishna and Others Vs Gudavalli Madhavi and Another
Andhra Pradesh High Court · (2001) 1 ALD(Cri) 689 : (2001) 1 ALT(Cri) 433
Constitution of India, 1950 — Article 226Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
High Courts30 Jan 2001
S. Venkata Rao Vs A.P. Administrative Tribunal, Hyderabad and Others
Andhra Pradesh High Court · (2001) 2 ALD 187 : (2001) 2 ALT 280 : (2001) 1 AnWR 47
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 2, 114, 152
High Courts30 Jan 2001
M. Balakrishna Rao Vs Joint Collector and Addl. Magistrate, Hyderabad
Andhra Pradesh High Court · (2001) 2 ALD 66 : (2001) 2 ALT 33
Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 9
High Courts30 Jan 2001
Harishchandra Vidyarthi Vs Meenakshi Shah and others
Andhra Pradesh High Court · AIR 2001 AP 291 : (2001) 2 ALD 95 : (2001) 2 ALT 206 : (2001) 1 APLJ 292
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2)(3), 12, 13, 22Mysore House Rent and Accommodation Control Act, 1951 — Section 8(3)
High Courts30 Jan 2001Allowed
S. Venkata Ramanamma Vs Principal Secretary to Govt., Forest Dept., A.P. Secretariat and Others
Andhra Pradesh High Court · (2001) 2 ALD 144 : (2001) 2 ALT 273
High Courts30 Jan 2001Dismissed
B. Vijeyender Reddy Vs Sri Md. Yousuf and Others
Andhra Pradesh High Court · (2001) 01 AP CK 0023
High Courts30 Jan 2001Dismissed
Avon Industries Ltd. Vs Integrated Finance Company Ltd.
Andhra Pradesh High Court · (2001) 1 ALD(Cri) 461 : (2001) 1 ALT(Cri) 331 : (2002) CriLJ 4592 : (2001) 2 RCR(Criminal) 619
Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts30 Jan 2001
Mogulla Ailamma and others Vs Samba Yellaiah and another
Andhra Pradesh High Court · (2001) 2 ALD 606 : (2001) 2 ALT 445 : (2001) 1 APLJ 240
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 5, Order 8 Rule 3
High Courts30 Jan 2001
Pothireddi Sivaprasada Rao Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2001) 76 ECC 760 : (2001) 3 RCR(Criminal) 245
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 50, 8
High Courts29 Jan 2001
K. Ramachandra Rao Vs P. Narayan
Andhra Pradesh High Court · AIR 2001 AP 276 : (2001) 3 ALD 119 : (2001) 3 ALT 110
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A(1), 151Limitation Act, 1963 — Section 3(2)
High Courts29 Jan 2001Dismissed
The Commissioner of Survey, Settlement and Land Records and Others Vs Peddinti Rajendra Prasad and Others
Andhra Pradesh High Court · (2001) 01 AP CK 0062
High Courts29 Jan 2001
K.M. Gopinath Pillai Vs A.P. TRANSCO and another
Andhra Pradesh High Court · (2001) 2 ALD 180 : (2001) 1 ALT 704
High Courts29 Jan 2001
Yerram Venkata Reddy Vs Commissioner and Director of School Education, Hyderabad and others
Andhra Pradesh High Court · (2001) 2 ALD 250 : (2001) 2 ALT 276
Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993 — Rule 4Constitution of India, 1950 — Article 141, 21, 226
High Courts29 Jan 2001Dismissed
S.V. Surendra Rao (since died) and Another Vs Bharat Chandra, Secretary, Home (Police (C)) Dept. and Others
Andhra Pradesh High Court · (2001) 1 ALD(Cri) 522 : (2001) 3 ALT 19 : (2001) 1 APLJ 447 : (2001) 3 RCR(Criminal) 147
Administrative Tribunals Act, 1985 — Section 17