Andhra Pradesh High Court Judgments

High Courts05 Nov 2001Allowed

Syedulla and Others Vs Special Court under Andhra Pradesh Land Garbbing (Prohibition) Act, Hyderabad and Others

Andhra Pradesh High Court · (2002) 1 ALD 654 : (2003) 2 ALT 457

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 2, 7, 7Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Urban Land (Ceiling and Regulation) Act, 1976 — Section 2

Read judgment

High Courts05 Nov 2001Dismissed

Ram Kasyyap Chits Pvt. Ltd., Visakhapatnam Vs Chinnam Krishna Murthy and Another

Andhra Pradesh High Court · (2001) 2 ALD(Cri) 855 : (2002) 1 ALT(Cri) 172

Negotiable Instruments Act, 1881 (NI) — Section 138, 139

Read judgment

High Courts02 Nov 2001

Dr. V.K. Bawa and Others Vs The Govt. of A.P. and Others

Andhra Pradesh High Court · (2002) 1 ALD 605 Supp

Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 59(1)Hyderabad Urban Development Authority Zoning Regulations, 1981 — Regulation 13, 13(1), 13(2), 13(7)

Read judgment

High Courts02 Nov 2001Allowed

Triveni K.S. and Others Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2002) 5 ALT 223 : (2002) 3 LLJ 320

Factories Act, 1948 — Section 66(1), 66(2)

Read judgment

High Courts02 Nov 2001

Yeru Andi Jiyanna Vs The State of A.P. and Others

Andhra Pradesh High Court · (2002) 5 ALT 507

Andhra Pradesh Water Tax (Amendment) Act, 1997 — Section 1(2), 2, 3Constitution of India, 1950 — Article 14, 19(1)

Read judgment

High Courts02 Nov 2001Allowed

K. Appa Rao Vs Gade Suseela

Andhra Pradesh High Court · (2002) 1 ALD 129 : (2001) 6 ALT 233(1) : (2002) 1 CivCC 556

Civil Procedure Code, 1908 (CPC) — Order 50 Rule 1

Read judgment

High Courts02 Nov 2001Dismissed

Andhra Pradesh Scheduled Tribes Employees Association Vs Aditya Pratap Bhanj Dev and Others

Andhra Pradesh High Court · (2001) 6 ALD 582 : (2001) 6 ALT 433

Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 11, 5Andhra Pradesh Scheduled Castes, Scheduled Tribes and Backward Classes — Issue of Community, Nativity and Date of Birth Certificate Act, 1997 — Section 8Andhra Pradesh Scheduled Castes, Scheduled Tribes and Backward Classes — Issue of Community, Nativity and Date of Birth Certificate Rules, 1997 — Rule 3(1)

Read judgment

High Courts02 Nov 2001Allowed

Lakshmi General Finance Limited Vs Anantha Raja Rao

Andhra Pradesh High Court · (2002) 1 ALD 716 : (2002) 1 ALT 357

Arbitration Act, 1940 — Section 33Arbitration and Conciliation Act, 1996 — Section 16, 8Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 9, Order 39 Rule 6, Order 39 Rule 7

Read judgment

High Courts02 Nov 2001Dismissed

Arun P. Galoa Vs Mohd. Abdul Rehman Khan and Another

Andhra Pradesh High Court · (2002) 1 AnWR 757

Read judgment

High Courts02 Nov 2001Allowed

Jahabdurunnisa Begum and Another Vs S. Balakrishna

Andhra Pradesh High Court · (2002) 1 ALD 696

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(2), 10(3)(a)(iii), 13(1)

Read judgment

High Courts02 Nov 2001

Sametha Panduranga Swamy Temple, Amaravathi Village, Guntur District Vs Principal Secretary to Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2002) 2 ALD 177

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 38Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 1(3), 154, 155, 155(2), 17Constitution of India, 1950 — Article 19(1), 24, 25, 26, 31

Read judgment

High Courts02 Nov 2001Dismissed

A.P. Power Transmission Corporation, Hyd. and Others Vs Mohd. Khaleel Pasha and Others

Andhra Pradesh High Court · (2001) 6 ALD 708 : (2001) 6 ALT 623 : (2002) 92 FLR 1209

Constitution of India, 1950 — Article 12, 38, 39Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1), 2(1), 24, 4(1)

Read judgment

High Courts02 Nov 2001Allowed

Smt. Sogra Begum and Another Vs The State of A.P. and Others

Andhra Pradesh High Court · (2001) 11 AP CK 0051

Evidence Act, 1872 — Section 13, 40, 41, 42, 43Income Tax Act, 1961 — Section 230AProvisions of Survey and Boundaries Act, 1923 — Section 9(2)

Read judgment

High Courts02 Nov 2001

S. Deepthi and Others Vs NTR University of Health Sciences, Vijayawada and Others

Andhra Pradesh High Court · (2001) 6 ALD 571 : (2001) 6 ALT 308

Graduate Medical Education Regulations, 1997 — Regulation 7, 7(1), 7(2), 7(3), 7(6)Indian Medical Council Act, 1956 — Section 33

Read judgment

High Courts02 Nov 2001

Baddam Prabhavathi Vs Govt. of Andhra Pradesh

Andhra Pradesh High Court · (2001) 6 ALD 655 : (2001) 6 ALT 584

Andhra Pradesh Colleges of Education (Regulation of Admissions to B.Ed. Course through Common Entrance Test) Rules, 1989 — Rule 10, 2, 3, 4, 5Andhra Pradesh Education Act, 1982 — Section 99Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 10(3), 14(1), 14(3), 15, 29

Read judgment

High Courts02 Nov 2001

Andhra Kesari College of Education and Others Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2001) 11 AP CK 0036

Andhra Pradesh Colleges of Education (Regulation of Admissions to B.Ed. Course through Common Entrance Test) Rules, 1989 — Rule 2, 3, 4, 6, 7Andhra Pradesh Education Act, 1982 — Section 99, 99(1)Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 3, 4

Read judgment

High Courts02 Nov 2001Dismissed

T. Venkateswarlu Naidu and Others Vs Shriram Chits (P) Ltd.

Andhra Pradesh High Court · (2001) 11 AP CK 0033

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 18 Rule 1Evidence Act, 1872 — Section 58

Read judgment

High Courts02 Nov 2001Allowed

Masti Venkata Krishna Suryanarayana Murthy Vs Prabhala Satyavathi and Others

Andhra Pradesh High Court · (2002) 2 ALD 863 : (2002) 1 AnWR 382 : (2002) 2 DMC 199

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66Transfer of Property Act, 1882 — Section 100

Read judgment

High Courts02 Nov 2001Allowed

B. Rajeswar Reddy Vs K. Narasimhachari and Others

Andhra Pradesh High Court · (2001) 6 ALD 679 : (2001) 2 ALD(Cri) 951 : (2001) 6 ALT 104 : (2002) CriLJ 1

Advocates Act, 1961 — Section 49(1)Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999 — Rule 5, 6Bar Council of India Rules, 1975 — Rule 36

Read judgment

High Courts02 Nov 2001Allowed

G. Lakshmana Rao Vs District Collector-Chairman, Selection Committee of Pharmacist Grade-II and Others

Andhra Pradesh High Court · (2002) 1 ALD 611 Supp : (2002) 5 ALT 208

Administrative Tribunals Act, 1985 — Section 19Andhra Pradesh Medical Subordinate Service Rules — Rule 2, 5Constitution of India, 1950 — Article 14

Read judgment