COURT ARCHIVE

Andhra Pradesh High Court judgments, 2001

1,536 judgments · page 28 of 77

High Courts11 Sept 2001Dismissed

K. Venkateswarlu and others Vs Pedda Venkaiah (died) Per LRs.

Andhra Pradesh High Court · (2001) 5 ALD 845 : (2001) 5 ALT 473

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 3(1)Andhra Pradesh Vacant Lands in Urban Areas (Probibition of Alienation) Act, 1972 — Section 10, 4, 4(2), 5Constitution of India, 1950 — Article 371

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High Courts11 Sept 2001Allowed

Kosanapudi Raja Rao Vs Vemana Ramulu

Andhra Pradesh High Court · (2002) 1 ALD 797 Supp : (2002) 1 AnWR 704

Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 17, 18Negotiable Instruments Act, 1881 (NI) — Section 118

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High Courts11 Sept 2001

Commissioner of Income Tax Vs Nizam Sugar Factory Ltd

Andhra Pradesh High Court · (2002) 173 CTR 136 : (2001) 253 ITR 68

Electricity (Supply) Act, 1948 — Section 57Income Tax Act, 1961 — Section 10, 256, 257, 28, 43

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High Courts10 Sept 2001Dismissed

Nalleti Eswara Rao Vs State of A.P.

Andhra Pradesh High Court · (2002) 1 ALT(Cri) 107 : (2002) CriLJ 1649

Penal Code, 1860 (IPC) — Section 302, 304, 324

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High Courts10 Sept 2001Dismissed

Shakthi Seeds Pvt. Ltd. Vs Deputy Commissioner (CT), Abids Division and Another

Andhra Pradesh High Court · (2002) 125 STC 387

Seeds Rules, 1968 — Rule 7

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High Courts10 Sept 2001Dismissed

Bokkam Ramam Vs District Collector, Visakhapatnam District, Visakhapatnam and Another

Andhra Pradesh High Court · (2001) 6 ALD 691

Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 11, 12, 21Evidence Act, 1872 — Section 5, 58

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High Courts10 Sept 2001Allowed

K. Manmadha Rao Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2001) 6 ALD 294

Andhra Pradesh State and Subordinate Service Rules, 1962 — Rule 22, 3, 3(14)General Rules — Rule 10, 36

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High Courts07 Sept 2001Allowed

Laxman B. Dolwani Vs B. Surender Goud and Others

Andhra Pradesh High Court · (2001) 09 AP CK 0155

Civil Procedure Code, 1908 (CPC) — Section 148, 151, 155Specific Relief Act, 1963 — Section 28

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High Courts07 Sept 2001Allowed

APSRTC, Managing Director, Mushirabad, Hyd. Vs S. Dhanamjaya Reddy

Andhra Pradesh High Court · (2003) ACJ 941 : (2001) 6 ALD 790

Motor Vehicles Act, 1988 — Section 166, 166(1)

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High Courts07 Sept 2001Dismissed

L. Raghuraman Vs State Transport Appellate Tribunal, A.P., Hyd. and others

Andhra Pradesh High Court · (2002) 2 ACC 130 : AIR 2002 AP 86 : (2001) 5 ALD 711 : (2001) 5 ALT 487 : (2001) 3 APLJ 69 : (2002) 2 RCR(Civil) 389

Motor Vehicles Act, 1939 — Section 2(28

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High Courts07 Sept 2001Allowed

Superintending Engineer, HCC-I, CPWD, Hyd. Vs Tekmalla Raja Sekhar and Others

Andhra Pradesh High Court · (2001) 6 ALD 64 : (2001) 6 ALT 39

Constitution of India, 1950 — Article 14, 16, 309Industrial Disputes Act, 1947 — Section 25

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High Courts07 Sept 2001Dismissed

Hyderabad District Co-operative Central Bank Vs Co-operative Tribunal, Hyderabad and Others

Andhra Pradesh High Court · (2001) 6 ALD 359

Constitution of India, 1950 — Article 226

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High Courts07 Sept 2001Allowed

Executive Officer, Tirumala Tirupathi Devasthanams, Tirupathi Vs TTD Co-op. Stores Employees Union and Another

Andhra Pradesh High Court · (2001) 6 ALD 75

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High Courts07 Sept 2001Dismissed

K. Radha Raju Vs K. Seetharama Raju

Andhra Pradesh High Court · (2001) 6 ALD 460 : (2001) 6 ALT 350 : (2001) 3 APLJ 154

Constitution of India, 1950 — Article 142Hindu Adoptions and Maintenance Act, 1956 — Section 18(2)Hindu Marriage Act, 1955 — Section 10, 13, 13(1), 9

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High Courts07 Sept 2001Partly Allowed

A.P. State Road Transport Corporation Vs S. Dananjayareddy

Andhra Pradesh High Court · (2003) ACJ 941 : (2001) 6 ALD 790

Motor Vehicles Act, 1988 — Section 166(1)

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High Courts07 Sept 2001Dismissed

D. Pataiah Vs Superintendent of Police, Cuddapah, Cuddapah District and Others

Andhra Pradesh High Court · (2001) 6 ALD 70

Andhra Pradesh (Telangana Area) District Police Act, 1329 — Section 6Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 1, 2Constitution of India, 1950 — Article 309

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High Courts07 Sept 2001Dismissed

Hyderabad District Co-operative Central Bank Vs Co-operative Tribunal and Others

Andhra Pradesh High Court · (2007) 6 ALT 63

Constitution of India, 1950 — Article 226

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High Courts07 Sept 2001Allowed

K. Raghuram Babu Vs Director General of Railway Protection Force, New Delhi and Others

Andhra Pradesh High Court · (2001) 6 ALD 18 : (2001) 5 ALT 543

Constitution of India, 1950 — Article 14, 16, 21Railway Protection Force Act, 1957 — Section 10(3), 21Railway Protection Force Rules, 1987 — Rule 143, 9

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High Courts07 Sept 2001

M. Stalin and Others Vs The Chair Person, Bhimavaram Municipal Council and Others

Andhra Pradesh High Court · (2001) 09 AP CK 0047

Andhra Pradesh Municipalities Act, 1965 — Section 271, 271(3), 272, 273Constitution of India, 1950 — Article 21, 299, 32, 51AEnvironment (Protection) Act, 1986 — Section 3

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High Courts07 Sept 2001Dismissed

P. Meharunnissa Begum and Others Vs P. Noorunnissa Begum and Others

Andhra Pradesh High Court · (2001) 6 ALD 229 : (2002) 3 ALT 12 : (2001) 3 APLJ 65

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14Evidence Act, 1872 — Section 65, 66

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