COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 987 of 1,762

High Courts20 Nov 2001

A. Suseela and Others Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2001) 11 AP CK 0129

Constitution of India, 1950 — Article 21, 226, 32, 51(A)Environment (Protection) Act, 1986 — Section 2Manufacture, Storage and Import of Hazardous Chemical Rules, 1989 — Rule 10, 11, 12, 13, 14

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High Courts20 Nov 2001

Gundu Preemsagar and Others Vs Nagabandi Jayashankar

Andhra Pradesh High Court · (2002) 1 ALD 554

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(1), 10(2), 11, 11(1)Partnership Act, 1932 — Section 4Transfer of Property Act, 1882 — Section 106, 112

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High Courts20 Nov 2001

K. Venkat Rao Vs Rockwool (India) Ltd. and Others

Andhra Pradesh High Court · (2002) 1 ALD 547 : (2002) 1 ALT 759 : (2002) 108 CompCas 494

Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Section 9Companies (Court) Rules, 1959 — Rule 9

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High Courts20 Nov 2001

State of A.P. Vs G. Venkamma and Others

Andhra Pradesh High Court · (2002) 2 ALT 321 : (2001) 3 APLJ 357

Andhra Pradesh Land Grabbing (Prohibition) (Amendment) Act, 1987 — Section 2 , 7(1)Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114

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High Courts20 Nov 2001Allowed

Ganduri Eswaraiah and Others Vs Deputy Commercial Tax Officer and Others

Andhra Pradesh High Court · (2002) 125 STC 406

Andhra Pradesh General Sales Tax (Third Amendement) Act, 1995 — Section 15Andhra Pradesh General Sales Tax Act, 1957 — Section 14C

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High Courts20 Nov 2001

V. Brahmaiah Chowdary Vs SHO, Narsingi Police Station and Others

Andhra Pradesh High Court · (2002) 1 ALD 80

Constitution of India, 1950 — Article 226

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High Courts20 Nov 2001Dismissed

Sri Salivahana Rural Education Society, Tekkali, Srikakulam District Vs Chairman, State Legal Standing Committee, Commissioner and Director of School Education, Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 2002 AP 159 : (2001) 6 ALD 778 : (2001) 6 ALT 523

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High Courts20 Nov 2001Dismissed

The State of A.P. Vs A. Srinivas Reddy and Another

Andhra Pradesh High Court · (2001) 11 AP CK 0021

Andhra Pradesh Land Grabbing (Prohibition) (Amendment) Act, 1987 — Section 2 , 7(1)Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 65

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High Courts20 Nov 2001

T. Indira Vs Municipal Corporation of Hyderabad and Others

Andhra Pradesh High Court · (2002) 5 ALT 203

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High Courts19 Nov 2001Allowed

Gondi Sadasivan Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2002) 1 AnWR 552 : (2001) 3 APLJ 400

Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5

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High Courts19 Nov 2001Dismissed

J.M. Benedict Vs Mithileswari Jaiswal

Andhra Pradesh High Court · (2002) 2 ALD 787 : (2002) 3 ALT 163

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 8(5)

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High Courts19 Nov 2001Allowed

Kantamani Srihari Rao Vs State of A.P.

Andhra Pradesh High Court · (2002) 1 ALD(Cri) 193 : (2002) 1 ALT(Cri) 161

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 403, 406, 417, 420

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High Courts17 Nov 2001

Devarabotla Kameswara Rao Vs Kalluri Butchayya

Andhra Pradesh High Court · (2002) 2 ALD 251 Supp

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High Courts17 Nov 2001

Beebanu Vs Abdul Rasheed

Andhra Pradesh High Court · (2002) 2 ALD 474

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 20, 20(3)Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 11, 11(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25

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High Courts17 Nov 2001

A.S. Mehta and Co. Vs Yogendranath Sachdev and Another

Andhra Pradesh High Court · (2001) 6 ALT 723 : (2001) 3 APLJ 373

Partnership Act, 1932 — Section 56, 69, 69(1), 69(2), 69(3)Presidency Small Cause Courts Act, 1882 — Section 19

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High Courts16 Nov 2001Allowed

Pedada Madhusudana Rao Vs Hindustan Steel Works Construction Ltd. and Others

Andhra Pradesh High Court · (2002) 1 ALD 620 Supp

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F

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High Courts16 Nov 2001Dismissed

Rashtriya Ispat Nigam Limited, Visakhapatnam Steel Plant Vs Kaveri Engineering Industries Ltd. and Another

Andhra Pradesh High Court · (2002) 3 ALT 51

Arbitration Act, 1940 — Section 12(2), 14(2), 2, 30, 31(1)Arbitration and Conciliation Act, 1996 — Section 36, 85Civil Procedure Code, 1908 (CPC) — Section 37

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High Courts16 Nov 2001Dismissed

M.A. Sultan Mohiuddin and Vs Govt. of A.P. and Others

Andhra Pradesh High Court · AIR 2002 AP 105

Constitution of India, 1950 — Article 252Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 1, 2

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High Courts16 Nov 2001Allowed

State of Andhra Pradesh and Others Vs Mc. Dowell and Company Limited and Others

Andhra Pradesh High Court · (2002) 1 ALD 639

Constitution of India, 1950 — Article 14, 21, 226Evidence Act, 1872 — Section 58Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3), 10(5), 11, 15

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High Courts16 Nov 2001Dismissed

Mohd. Ameeruddin and Others Vs Osmania University, Hyderabad

Andhra Pradesh High Court · (2002) 1 ALD 675 : (2002) 2 ALT 558

Constitution of India, 1950 — Article 12, 14, 16, 226, 32

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