High Courts18 Dec 2000
Ramireddy S. and Others Vs A.P. Foods and Others
Andhra Pradesh High Court · (2001) 1 ALT 356 : (2001) 1 LLJ 1247
Constitution of India, 1950 — Article 12
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 1,056 of 1,762
High Courts18 Dec 2000
G. Amrutaiah Vs Member Secretary, Punishing Authority, APSEB, Hyd and others
Andhra Pradesh High Court · (2001) 1 ALD 338 : (2001) 1 ALT 552
Constitution of India, 1950 — Article 226Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 14, 5
High Courts18 Dec 2000
Depot Manager, APSRTC, Kurnool Depot Vs S.S. Reddy Jamal Reddy and another
Andhra Pradesh High Court · (2001) 2 ALD 92 : (2001) 2 ALT 315
High Courts18 Dec 2000
R.V.S. Prasad Rao Vs Women Development, Child Welfare and Disabled (DW), Government of A.P. and Others
Andhra Pradesh High Court · (2001) 1 ALD 364 : (2001) 2 ALT 144
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 20(2)
High Courts18 Dec 2000
Voltas Ltd., (Chemicals Plant) Vs Joint Collector, Medak and others
Andhra Pradesh High Court · (2001) 4 ALD 462 : (2001) 2 ALD 188 : (2001) 2 ALT 269
Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 166
High Courts17 Dec 2000
M. Mohan Babu Vs Government of A.P. and others
Andhra Pradesh High Court · (2001) 1 ALD 263 : (2001) 1 ALD 262 : (2001) 1 ALT 490
Constitution of India, 1950 — Article 21
High Courts16 Dec 2000
Principal Collector of Central Excise, Hyd. and others Vs Andhra Cements Ltd.
Andhra Pradesh High Court · (2001) 1 ALD 412 : (2001) 1 ALT 337
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts15 Dec 2000Dismissed
Sk. Ahmed Vs Labour Court, Guntur and another
Andhra Pradesh High Court · (2001) 1 ALD 180 : (2001) 1 ALT 3 : (2002) 4 LLJ 342
Industrial Disputes Act, 1947 — Section 11, 2Penal Code, 1860 (IPC) — Section 304, 39
High Courts15 Dec 2000
Palaparti Jagannayakulu Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2001) 2 ALD 711 : (2001) 1 ALD(Cri) 50 : (2001) 1 ALT(Cri) 161 : (2001) 1 APLJ 116
Criminal Procedure Code, 1973 (CrPC) — Section 218Penal Code, 1860 (IPC) — Section 300, 302
High Courts15 Dec 2000
Vaka Punnamma Vs Yadavali Jurala Narasimham
Andhra Pradesh High Court · (2001) 1 ALD 306 : (2001) 1 ALT 362
Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3, 4Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 64, Order 21 Rule 66
High Courts15 Dec 2000
Byreddy Govinda Reddy v. Talanakula Vs Suresh Babu
Andhra Pradesh High Court · (2001) 1 ALD 457 : (2001) 1 ALT 549 : (2001) 1 APLJ 44
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, 115, 51Constitution of India, 1950 — Article 227
High Courts15 Dec 2000
Swapna Constructions, Hyd. Vs Superintending Engineer, Srisailam and another
Andhra Pradesh High Court · (2001) 1 ALD 219 : (2001) 1 ALT 324
Constitution of India, 1950 — Article 226
High Courts15 Dec 2000
Bonam Venkata Satyanarayana Vs State of A.P.
Andhra Pradesh High Court · (2001) 1 ALD 408 : (2001) 1 ALT 336 : (2001) 1 APLJ 41
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10(4), 9
High Courts15 Dec 2000
M.V.B. Sarma and others Vs Andhra Pradesh Housing Board
Andhra Pradesh High Court · (2001) 1 ALD 193 : (2001) 1 ALT 228
Andhra Pradesh Housing Board Act, 1956 — Section 71
High Courts15 Dec 2000
Joga Ravi Vara Prasad Vs Commissioner, Mandapeta Municipal Council, Mandapeta
Andhra Pradesh High Court · (2001) 1 ALD 396 : (2001) 1 ALT 456
Andhra Pradesh Excise Act, 1968 — Section 34Andhra Pradesh Municipalities Act, 1965 — Section 13, 13
High Courts15 Dec 2000Dismissed
Mohd. Rafiq Mohiuddin and Another Vs S. Narasimha and Another
Andhra Pradesh High Court · (2002) ACJ 1611 : (2002) 3 ALT 212
Penal Code, 1860 (IPC) — Section 337Workmens Compensation Act, 1923 — Section 2(8), 3, 66
High Courts14 Dec 2000
Vishwa Hindu Parishad Vs Collector and District Magistrate, Machilipatnam, Krishna Dist. and others
Andhra Pradesh High Court · AIR 2001 AP 173 : (2001) 1 ALD 260
Constitution of India, 1950 — Article 14, 19, 25, 26, 28(1)
High Courts14 Dec 2000
Basa Jagannadharao Vs Bharat Motor Parcel Service, Head Officer, Rajahmundry
Andhra Pradesh High Court · (2001) 2 ALD 75 : (2001) 1 ALT 684 : (2001) 2 RCR(Civil) 473
Civil Procedure Code, 1908 (CPC) — Section 16, 17, 18, 19, 20Contract Act, 1872 — Section 28
High Courts14 Dec 2000
Mohd Yakub Vs State of A.P. and others
Andhra Pradesh High Court · (2001) 1 ALD 507 : (2001) 2 ALT 140
High Courts13 Dec 2000
Prakasam District Sarpanchas Association and another Vs Govt. of A.P. and others
Andhra Pradesh High Court · (2001) 1 ALD 143 : (2001) 1 ALT 138
Andhra Pradesh Panchayat Raj (Reservation of Seats of Ward Members and Offices of Sarpanchas of Gram Panchayats) Rules, 1995 — Rule 4, 9Andhra Pradesh Panchayat Raj Act, 1994 — Section 11, 15, 2(8), 202A, 3Constitution of India, 1950 — Article 136, 14, 141, 15, 154(1)