COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 1,053 of 1,762

High Courts19 Jan 2001

G. Kalavathi Vs C. Anand Rau and others

Andhra Pradesh High Court · (2001) 2 ALD 2 : (2001) 2 ALT 119 : (2001) 1 AnWR 1 : (2001) 1 APLJ 87 : (2001) CriLJ 2253

Andhra Pradesh Land Encroachment Act, 1905 — Section 2(1), 3(1), 5, 6, 7Andhra Pradesh Survey and Boundaries Act, 1923 — Section 13, 14Constitution of India, 1950 — Article 215

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High Courts19 Jan 2001Allowed

Mohd. Abdul Shukoor Vs Municipal Commissioner, Municipal Corporation of Hyderabad

Andhra Pradesh High Court · (2001) 1 ALT 657

Hyderabad Municipal Corporation Act, 1955 — Section 204, 268, 276, 276(3)

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High Courts18 Jan 2001Dismissed

Pothuganti Venkateshwarulu and another Vs Yangala Mallaiah

Andhra Pradesh High Court · AIR 2001 AP 358

Provincial Insolvency Act, 1920 — Section 28(2), 52

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High Courts18 Jan 2001

B. A. Kumar Vs A. P. State Road Transport Corporation, Mushirabad, Hyderabad and another

Andhra Pradesh High Court · (2001) 1 ALD 553 : (2001) 1 ALT 596 : (2001) 1 APLJ 250

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High Courts18 Jan 2001

Sri Krishna Dharmaraja Swamy Devasthanam, Nellore Vs Pathi Mohan Rao and others

Andhra Pradesh High Court · (2001) 1 ALD 577 : (2001) 1 ALT 707

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 13, 3, 4, 5, 6

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High Courts18 Jan 2001

D. Venkatapathi Raju Vs Recovery Officer, Debts Recovery Tribunal A.P. and Karnataka, Krishi Bhavan, Bangalore and others

Andhra Pradesh High Court · AIR 2001 AP 172 : (2001) 1 ALD 506 : (2001) 1 ALT 663

Income Tax Act, 1961 — Section 29Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 29

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High Courts18 Jan 2001

K. Varaha Narasimhulu and others Vs Registrar, Sri Venkateswara University, Tirupathi and others

Andhra Pradesh High Court · (2001) 1 ALD 498 : (2001) 1 ALT 743

Andhra Pradesh University Act, 1991 — Section 49

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High Courts18 Jan 2001

A. Anasurya Vs Station House Officer, Tadicherla Police Station, Karimnagar District and Others

Andhra Pradesh High Court · (2001) 2 ALD 87 : (2001) 1 ALT 712

Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 307

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High Courts18 Jan 2001

M. Krishna Murthy Vs Superintendent of Post Offices, Secunderabad Divisions, Begumpet, Hyderabad

Andhra Pradesh High Court · (2001) 1 ALD 559 : (2001) 1 ALT 648 : (2001) 1 APLJ 171

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High Courts17 Jan 2001Dismissed

Rajesh Shah and Others Vs Station House Officer and Another

Andhra Pradesh High Court · (2001) 2 ALT 470

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 34, 380, 457

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High Courts17 Jan 2001

M. Vijay Kumar Vs State of A.P.

Andhra Pradesh High Court · (2001) 01 AP CK 0065

Penal Code, 1860 (IPC) — Section 395

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High Courts17 Jan 2001

Steel Plant Canteen Employees Union, Visakhapatnam and others Vs Chairman-cum-Managing Director, Visakhapatnam Steel Project, Visakhapatnam and others

Andhra Pradesh High Court · (2001) 1 ALD 537 : (2001) 1 ALT 665

Andhra Pradesh Factories Rules, 1950 — Rule 66Constitution of India, 1950 — Article 12, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 12, 23, 25, 9

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High Courts17 Jan 2001

Yarlagadda Radha Vs Director P.G.R. Centre for Distant Education, Osmani University, Hyderabad and others

Andhra Pradesh High Court · (2001) 2 ALD 48 : (2001) 2 ALT 5

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High Courts17 Jan 2001

M. Karunakar and another Vs State of A.P. and others

Andhra Pradesh High Court · (2001) 2 ALD 18 : (2001) 1 ALT 688

Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 10, 11, 12, 13, 14Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 22AConstitution of India, 1950 — Article 14

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High Courts16 Jan 2001