COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 1,059 of 1,762

High Courts24 Nov 2000Allowed

D. Srinivasa Rao and Others Vs State of A.P., P.R. and R.D. (PTS III) Dept. and Another

Andhra Pradesh High Court · (2001) 4 ALT 75 : (2001) 1 APLJ 12

Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 9, 9V, 9WAndhra Pradesh Panchayat Raj Act, 1994 — Section 268, 87, 89, 95Constitution of India, 1950 — Article 14, 162, 166(3), 21

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High Courts24 Nov 2000

Gokavarapu Ramalingam Vs Kodur Estate and Investments, Madras and others

Andhra Pradesh High Court · (2001) 1 ALD 468 : (2001) 1 ALT 473 : (2001) 1 APLJ 19

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts23 Nov 2000

Bank of India Vs V. Swaroop Reddy

Andhra Pradesh High Court · AIR 2001 AP 260 : (2001) 2 ALT 388 : (2000) 3 APLJ 395

Contract Act, 1872 — Section 70Transfer of Property Act, 1882 — Section 116

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High Courts23 Nov 2000

Ballari Rajendra Vs G. Gurumurthy and others

Andhra Pradesh High Court · (2001) 1 ALD 423 : (2001) 1 ALT 430

Workmens Compensation Act, 1923 — Section 2(1)

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High Courts23 Nov 2000

Patta Appalanarasamma Vs Principal Subordinate Judge, Visakhapatnam and others

Andhra Pradesh High Court · (2001) 1 ALD 301 : (2001) 1 ALT 358

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, 16Constitution of India, 1950 — Article 227

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High Courts21 Nov 2000Allowed

K. Seetharam Reddy Vs Smt. K. Radhika Rani and Others and Smt. Ch. Kasturi and Others

Andhra Pradesh High Court · (2001) 1 ALT(Cri) 175 : (2002) 112 CompCas 204 : (2001) 2 RCR(Criminal) 209

Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts21 Nov 2000Allowed

Shalimar Chemical Works Ltd. Vs Surender Oil and Dal Mills (Refineries) and Others

Andhra Pradesh High Court · AIR 2001 AP 126 : (2000) 3 APLJ 422 : (2004) 119 CompCas 535

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High Courts21 Nov 2000

Shalimar Chemical Works Ltd., Calcutta Vs Surender Oil and Dal Mills (Refineries), Hyd. and others

Andhra Pradesh High Court · (2001) 1 ALT 253 : (2001) 1 CivCC 665 : (2002) 1 RCR(Civil) 599

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High Courts18 Nov 2000

Special Deputy Collector, Land Acquisition, Medak Vs N. Sangaiah and others

Andhra Pradesh High Court · (2000) 3 ALD 43 : (2000) 2 ALT 519

Land Acquisition Act, 1894 — Section 18, 31, 9

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High Courts18 Nov 2000

Ahara Technology Group, Hyd. Vs A.P. Meat, Poultry Development Corporation, Hyd. and another

Andhra Pradesh High Court · (2000) 6 ALD 785 : (2001) 1 ALT 92

Constitution of India, 1950 — Article 14, 226

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High Courts18 Nov 2000

Vice-President, M/s. Placer Pharma Vs Subhash Road, Mumbai v. Assistant Commissioner of Labour, Nellore, A.P. and another

Andhra Pradesh High Court · (2001) 2 ALD 185 : (2001) 1 ALT 277 : (2001) 2 LLJ 402

Andhra Pradesh Shops and Establishments Act, 1988 — Section 21(2), 48(4)Andhra Pradesh Shops and Establishments Rules, 1990 — Rule 21Limitation Act, 1963 — Section 10, 11, 12, 13, 14

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High Courts18 Nov 2000

Nellore District Co-operative Central Bank Ltd., Nellore Vs President, Nellore District Co-operative Central Bank Employees Association, Nellore and another

Andhra Pradesh High Court · (2001) 1 ALD 73 : (2001) 1 ALT 125

Andhra Pradesh Industrial Disputes Rules, 1958 — Rule 22, 24, 26, 30Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 11Criminal Procedure Code, 1898 (CrPC) — Section 480, 482

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High Courts18 Nov 2000Dismissed

Viruvuru Gram Panchayat Vs Collector and Others

Andhra Pradesh High Court · (2000) 6 ALT 732

Andhra Pradesh Panchayat Raj Act, 1994 — Section 56(1), 65(1)

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High Courts17 Nov 2000Dismissed

K. Narasimha Vs Transmission Corporation of Andhra Pradesh Limited and Others

Andhra Pradesh High Court · (2001) 2 ALT 202

Andhra Pradesh Electrical Licensing Regulations, 1987 — Regulation 35, 39Constitution of India, 1950 — Article 226Electricity Rules, 1945 — Rule 45

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High Courts17 Nov 2000

APSRTC, Musheerabad, Hyderabad and others Vs M. Narasaiah

Andhra Pradesh High Court · (2000) 6 ALD 471 : (2000) 6 ALT 662 : (2001) 88 FLR 659

Constitution of India, 1950 — Article 226

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High Courts17 Nov 2000

Mohd. Isaq Gulsani Vs J. Rajamouli and another

Andhra Pradesh High Court · (2001) 2 ALD 728 : (2001) 1 ALD(Cri) 8 : (2001) 1 ALT(Cri) 80 : (2001) CriLJ 522

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142

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High Courts17 Nov 2000

Ketha Venkata Swamy alias Musalayya and Others Vs T.S.R.K. Prasad, S.I. of Police (L and O) and Others

Andhra Pradesh High Court · (2000) 6 ALT 768

Constitution of India, 1950 — Article 226

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High Courts17 Nov 2000

J. Muniratnam and others Vs Sri Venkateswara University, Tirupati and others

Andhra Pradesh High Court · (2000) 6 ALD 629 : (2000) 6 ALT 348

Andhra Pradesh Universities (Amendment) Act, 1993 — Section 6Andhra Pradesh University Act, 1991 — Section 6

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High Courts17 Nov 2000

R. Krishna Murthy Vs Allwyn Watches Limited and another

Andhra Pradesh High Court · (2000) 6 ALD 655 : (2000) 6 ALT 328

Central Inland Water Transport Corporation Ltd. Service Discipline and Appeal Rules, 1979 — Rule 9Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 23

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High Courts16 Nov 2000

B. Mariyamma Vs APSRTC, Musheerabad, Hyd. and others

Andhra Pradesh High Court · (2001) 1 ALD 95 : (2001) 2 ALT 226

Constitution of India, 1950 — Article 14

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