COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 1,055 of 1,762

High Courts21 Dec 2000

Margadarsi Chit Fund Co., Ltd., Warangal Vs Sd. Fayazuddin

Andhra Pradesh High Court · (2001) 1 ALD 322 : (2001) 1 ALT 541 : (2001) 1 APLJ 62 : (2001) 2 RCR(Civil) 510

Andhra Pradesh Chit Funds Act, 1971 — Section 14(2), 23Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Contract Act, 1872 — Section 171

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High Courts21 Dec 2000Allowed

APSFDC Ltd., Employees Union Vs Govt. of A.P. and another

Andhra Pradesh High Court · (2001) 1 ALD 229 : (2001) 1 ALT 99 : (2001) 1 LLJ 1002

Companies Act, 1956 — Section 10, 11, 19, 20, 22Constitution of India, 1950 — Article 12, 21, 226Payment of Bonus Act, 1965 — Section 36

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High Courts21 Dec 2000

Govt. of A.P. and others Vs N. Rami Reddy

Andhra Pradesh High Court · AIR 2001 AP 226 : (2001) 1 ALD 443 : (2001) 1 ALT 438

Constitution of India, 1950 — Article 31Land Acquisition (Andhra Pradesh Amendment) Act, 1948 — Section 1, 17, 23Land Acquisition Act, 1894 — Section 11, 18, 4, 8, 9

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High Courts21 Dec 2000Allowed

Vasam Hari Babu Vs Vasam Veeraraghavamma and Another

Andhra Pradesh High Court · (2001) 2 ALD 481 : (2001) 1 ALD(Cri) 774 : (2001) 1 ALD(Cri) 329 : (2001) 1 ALT(Cri) 197 : (2001) 1 APLJ 307

Evidence Act, 1872 — Section 63, 65

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High Courts21 Dec 2000Allowed

Varre Venkata Ramana Jaganmohan Rao and Others Vs Joint Collector and District Magistrate and Others

Andhra Pradesh High Court · (2001) 3 ALT 508

Constitution of India, 1950 — Article 226

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High Courts21 Dec 2000Dismissed

Tax Payers Welfare Association Vs Pullemla Yadamma and Another

Andhra Pradesh High Court · (2001) 1 ALT 562 : (2001) 1 AnWR 35

Evidence Act, 1872 — Section 65Gram Panchayat Act — Section 3

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High Courts21 Dec 2000

Banderu Seethamma Vs District Collector and Another

Andhra Pradesh High Court · (2001) 2 ALT 4

Constitution of India, 1950 — Article 226

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High Courts20 Dec 2000

Special Category Deputy Registrar/District Co-operative Officer, Srikakulam and another Vs Nookala Gavariah and others

Andhra Pradesh High Court · (2001) 1 ALD 410 : (2001) 1 ALT 351

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High Courts20 Dec 2000

T.L. Umamaheswara Rao Vs Chairman and Managing Director, ECIL, Hyderabad and another

Andhra Pradesh High Court · (2001) 1 ALD 415 : (2001) 1 ALT 535

Constitution of India, 1950 — Article 20(2), 226

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High Courts20 Dec 2000

Emco Limited and another Vs Transmission Corporation of A.P. Limited, Hyderabad and another

Andhra Pradesh High Court · (2001) 1 ALD 357 : (2001) 1 ALT 299

Constitution of India, 1950 — Article 14, 226

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High Courts20 Dec 2000

Virginia Tobacco Growers Association and others Vs Union of India and others

Andhra Pradesh High Court · AIR 2001 AP 164 : (2001) 1 ALD 427 : (2001) 1 ALT 406

Andhra Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1961 — Section 10, 4, 8Constitution of India, 1950 — Article 19(1)Tobacco Board Act, 1975 — Section 10, 8

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High Courts19 Dec 2000

Yedlapati Raghavendra Prasad Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2001) 2 ALD 720 : (2001) 1 ALD(Cri) 42 : (2001) 1 ALD(Cri) 4 : (2001) 1 ALT(Cri) 147 : (2001) 1 ALT(Cri) 14 : (2001) 1 APLJ 220

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 300, 302

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High Courts19 Dec 2000

Meka Chakra Rao Vs Yelubandi Babu Rao @ Reddemma and others

Andhra Pradesh High Court · (2002) ACJ 828 : (2001) 1 ALD 453 : (2001) 1 ALT 495 : (2001) 1 APLJ 122

Motor Vehicles Act, 1988 — Section 149, 166, 168, 170, 173

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High Courts19 Dec 2000

Managing Director, Vice-Chairman, APSRTC, Hyd. and another Vs M. Venkat Rao

Andhra Pradesh High Court · (2001) 1 ALD 347 : (2001) 1 ALT 371

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High Courts19 Dec 2000

Ameena Bee Vs Noorjahan Begum and others

Andhra Pradesh High Court · (2001) 1 ALD 438 : (2001) 1 ALT 510 : (2001) 1 APLJ 385

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 11(4)

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High Courts19 Dec 2000

G. Sunil Kumar Vs Regional Joint Director of Technical Education, S.V. Government Polytechnic Campus, Tirupathi and another

Andhra Pradesh High Court · (2001) 1 ALD 385 : (2001) 1 ALT 567

Constitution of India, 1950 — Article 14, 21, 39, 41

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High Courts19 Dec 2000

Andhavarapu Kamaraju Vs Chintada Savitramma and Others

Andhra Pradesh High Court · (2002) ACJ 926 : (2001) 2 ALD 46 : (2001) 1 ALT 677 : (2001) 1 APLJ 230

Motor Vehicles Act, 1939 — Section 95Motor Vehicles Act, 1988 — Section 147

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High Courts19 Dec 2000

Gorla Satyanarayana Vs Gangula Venkateswara Rao

Andhra Pradesh High Court · (2001) 1 ALD 243 : (2001) 1 ALT 374 : (2001) 1 APLJ 254 : (2001) 1 CivCC 703

Cinematograph Act, 1918 — Section 3, 6FContract Act, 1872 — Section 23Motor Vehicles Act, 1988 — Section 42, 61

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High Courts19 Dec 2000Allowed

Sri Bhaskar Raj Sexena Vs Sudershan Ausekhar and Another

Andhra Pradesh High Court · (2001) 1 ALD(Cri) 255 : (2001) 1 ALT(Cri) 168 : (2001) 1 APLJ 243

Criminal Procedure Code, 1973 (CrPC) — Section 480Penal Code, 1860 (IPC) — Section 499, 500

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High Courts19 Dec 2000

Kakinada Municipal Contractors Sankshema Sangham Vs Collector, Kakinada, East Godavari District and others

Andhra Pradesh High Court · (2001) 1 ALD 293 : (2001) 1 ALT 318

Andhra Pradesh Municipalities Act, 1965 — Section 164, 59, 64, 65, 66

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