Criminal Procedure Code, 1973 (CrPC) — Section 156(2), 190, 190(1), 193, 195Penal Code, 1860 (IPC) — Section 161, 162, 163, 164, 165Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 17, 7

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High Courts27 Sept 2001

Kothakota Vaikuntarao and Others Vs Zilla Parishad

Andhra Pradesh High Court · (2002) 1 AnWR 358

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High Courts27 Sept 2001

Commissioner of Income Tax Vs Bhanodaya Industries

Andhra Pradesh High Court · (2002) 173 CTR 363 : (2002) 253 ITR 350

Income Tax Act, 1961 — Section 2(47), 41, 41(2), 45

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High Courts26 Sept 2001Allowed

Govt. of Andhra Pradesh Vs Gole Vivekananda and Others

Andhra Pradesh High Court · (2001) 6 ALD 651

Andhra Pradesh Municipal Corporations Act, 1994 — Section 5(2), 6Constitution of India, 1950 — Article 243Municipal Corporation (Reservation of Seats) Rules, 1955 — Rule 10

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High Courts26 Sept 2001Allowed

Richman Silks Ltd. Vs Asstt. Commr. (Legal), Cus. and C. Ex.

Andhra Pradesh High Court · (2005) 122 ECR 281 : (2005) 182 ELT 318

Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts26 Sept 2001Dismissed

Renewable Energy Systems Ltd. and Others Vs State and Another

Andhra Pradesh High Court · (2001) 2 ALD(Cri) 701 : (2000) 2 ALD(Cri) 596 : (2002) 111 CompCas 786

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

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High Courts26 Sept 2001

B. Venkatagiri and Others Vs State of A.P. and Others

Andhra Pradesh High Court · (2002) 1 ALD 728 Supp

Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 12, 12(1), 12(3), 13(1), 3Urban Development Authority (Hyderabad) Rules, 1977 — Rule 13, 13AUrban Development Authority Zoning Regulations, 1981 — Regulation 2.47

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High Courts26 Sept 2001Allowed

Sri Balaji Park Residents Welfare Association Vs Vice-Chairman, Visakhapatnam Urban Development Authority, Siripuram Junction, Visakhapatnam and Another

Andhra Pradesh High Court · (2001) 6 ALD 325

Andhra Pradesh (Andhra Area) Town Planning Act, 1920 — Section 4Andhra Pradesh Municipalities (Layout) Rules, 1970 — Rule 10, 10(1), 10(3), 10(4), 9(1)Andhra Pradesh Municipalities Act, 1965 — Section 184, 184(1), 184(2), 184(3), 185

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High Courts26 Sept 2001Dismissed

United India Insurance Company Limited, Nizamabad Vs Mekala Advaiah and Another

Andhra Pradesh High Court · (2001) 6 ALD 447 : (2001) 1 ALD 447 : (2001) 6 ALT 657 : (2002) 92 FLR 358

Workmens Compensation Act, 1923 — Section 19(1), 2, 4, 4(1)

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High Courts26 Sept 2001Allowed

Kumar''s Mettalurgical Corporation Limited Vs Asst. Commercial Tax Officer, Sec''bad

Andhra Pradesh High Court · (2001) 6 ALD 245 : (2002) 1 ALT 783

Andhra Pradesh General Sales Tax Act, 1957 — Section 12, 12(10), 12(11), 12(7)Andhra Pradesh General Sales Tax Rules, 1957 — Rule 28(15), 28(8)

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High Courts26 Sept 2001

Ummul Qura Educational Society and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2001) 6 ALD 250 : (2001) 5 ALT 422

Andhra Pradesh Education Act, 1982 — Section 20Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 2, 4Andhra Pradesh Minorities Educational Institutions (Establishment, Recognition and Regulation) Rules, 1988 — Rule 2, 2(2), 3, 4, 6

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High Courts26 Sept 2001Dismissed

Jammigumpula Bala Masthaniah Naidu Vs Gadamsetty Rama Rao and Others

Andhra Pradesh High Court · (2002) 1 ALT 67

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 97, Order 21 Rule 98Transfer of Property Act, 1882 — Section 52

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High Courts26 Sept 2001Allowed

G. Kesava Rao Vs Manohar Varu

Andhra Pradesh High Court · (2002) 1 ALT 73

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2)(1), 10(3), 22, 25Civil Procedure Code, 1908 (CPC) — Section 115, 151

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High Courts26 Sept 2001