High Courts19 Sept 2001Allowed
A.P. Hosing Board Vs Yelda Ramulu (died) by LR and Others
Andhra Pradesh High Court · (2002) 5 ALD 663 : (2002) 5 ALT 356
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 152
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2001
1,536 judgments · page 26 of 77
High Courts19 Sept 2001Dismissed
Vijaya Trading Co. Vs Sri Vallabh Vyas
Andhra Pradesh High Court · (2002) 1 AnWR 76
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22
High Courts18 Sept 2001Allowed
Pujari Hanmanthu @ Kistaiah Vs State of A.P.
Andhra Pradesh High Court · (2001) 09 AP CK 0148
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
High Courts18 Sept 2001
M. Ravi Naidu Vs G. Jayasekhar Naidu
Andhra Pradesh High Court · (2001) 09 AP CK 0104
Negotiable Instruments Act, 1881 (NI) — Section 87
High Courts18 Sept 2001Allowed
Vaggu Agamaiah and Others Vs South Central Railway, Secunderabad and Another
Andhra Pradesh High Court · (2002) 2 ALD 388
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Land Acquisition Act, 1894 — Section 18
High Courts18 Sept 2001Dismissed
Nalam Naga Venkata Maruthi Rao and Others Vs Tammu Satyavathi
Andhra Pradesh High Court · (2001) 09 AP CK 0088
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 22
High Courts18 Sept 2001Dismissed
K.C.P. Limited and Another Vs Commercial Tax Officer, Macherla, Guntur District and Others
Andhra Pradesh High Court · (2001) 6 ALD 377
Andhra Pradesh General Sales Tax Act, 1957 — Section 6Constitution of India, 1950 — Article 14, 19(1), 301
High Courts18 Sept 2001Dismissed
Mohammed Shamsuddin Vs Ahmed Hafeezuddin Farooqu
Andhra Pradesh High Court · (2001) 3 APLJ 252
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 11(1), 11(4)
High Courts17 Sept 2001Allowed
T. Chandrasekhar Reddy Vs Balakrishna Moorthy and Others
Andhra Pradesh High Court · (2002) 1 ALT 408
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2(3)
High Courts17 Sept 2001Dismissed
Manager, National Insurance Co. Ltd. Vs Smt. Koya Ratnam and Others
Andhra Pradesh High Court · (2002) 1 ALT 265
High Courts17 Sept 2001
Commissioner of Gift-tax Vs E.K. Venkateshwar
Andhra Pradesh High Court · (2002) 253 ITR 220 : (2002) 120 TAXMAN 639
High Courts17 Sept 2001Allowed
State Bank of Hyderabad, Hyderabad Vs Y. Venkat Reddy
Andhra Pradesh High Court · (2002) 1 ALD 261 : (2002) 1 ALT 391 : (2001) 3 APLJ 299 : (2002) 2 CivCC 504
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2, Order 34 Rule 2(1), Order 34 Rule 3, Order 34 Rule 3(1)Limitation (Amendment) Act, 1887 — Article 179Limitation Act, 1908 — Article 178, 181, 182, 5
High Courts17 Sept 2001
Karri Appalamma (since died) and Others Vs Bendalam Seetarama Murthy
Andhra Pradesh High Court · (2002) 1 ALD 778 Supp : (2002) 1 ALT 8 : (2001) 2 AnWR 453
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2, Order 14 Rule 3, Order 14 Rule 4, Order 14 Rule 6Provincial Small Cause Courts Act, 1887 — Section 17, 17(3), 25
High Courts17 Sept 2001Allowed
Vummaneni Mineral Water Products (Private) Limited Vs Commercial Tax Officer, Gajuwaka, Visakhapatnam and Others
Andhra Pradesh High Court · (2001) 6 ALD 459 : (2005) 139 STC 355
Andhra Pradesh General Sales Tax Act, 1957 — Section 9
High Courts17 Sept 2001Dismissed
Jupiter Cashew Company Vs Commissioner of Commercial Taxes
Andhra Pradesh High Court · (2002) 127 STC 329
Central Sales Tax Act, 1956 — Section 5(3)
High Courts17 Sept 2001Dismissed
Manager, National Insurance Co. Ltd. Vs Koya Ratnam and Others
Andhra Pradesh High Court · (2002) 2 ACC 257 : (2003) ACJ 1554
High Courts17 Sept 2001Dismissed
G. Isaac Dayardhana Rao Vs Andhra Evangelical Luthern Church and Others
Andhra Pradesh High Court · (2002) 1 AnWR 154
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts14 Sept 2001Allowed
Shaik Osman Vs Selection Grade Municipality and Another
Andhra Pradesh High Court · (2001) 09 AP CK 0137
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Limitation Act, 1963 — Section 5
High Courts14 Sept 2001Dismissed
Gajanand Agarwal Vs Sharma Traders Industries (P) Ltd. and Another
Andhra Pradesh High Court · (2001) 2 ALD(Cri) 811 : (2001) 2 ALT(Cri) 410 : (2002) 109 CompCas 909
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts14 Sept 2001Allowed
Amita Sales Corporation Vs Aditya Fibre Glass Products
Andhra Pradesh High Court · (2002) 2 ALD 69
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 28, Order 21 Rule 58, Order 38 Rule 8, 151Partnership Act, 1932 — Section 4