High Courts07 Sept 2001
Commissioner of Income Tax Vs G.V. Rattaiah and Co.
Andhra Pradesh High Court · (2001) 119 TAXMAN 493
Income Tax Act, 1961 — Section 256
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2001
1,536 judgments · page 29 of 77
High Courts07 Sept 2001Dismissed
A. Ratnam and Others Vs Government of Andhra Pradesh, Education Department
Andhra Pradesh High Court · (2001) 6 ALT 661
Administrative Tribunals Act, 1985 — Section 19, 28Andhra Pradesh Education Act, 1982 — Section 20, 21Andhra Pradesh School Educational Subordinated Service Rules, 1992 — Rule 5
High Courts06 Sept 2001
K. Kesava Reddy Vs K. Deepalakshmi and Others
Andhra Pradesh High Court · (2002) 1 ALT 413
High Courts06 Sept 2001
Challa Kondaiah and Others Vs Commissioner of Income Tax and Another
Andhra Pradesh High Court · (2002) 1 ALT 37 : (2001) 252 ITR 854
High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 2, 22A, 22A(1), 22A(2), 22CIncome Tax Act, 1961 — Section 15
High Courts06 Sept 2001Allowed
G.Y.V. Prasad and Others Vs Collector/Chairman, District Scheduled Caste Service Co-op., Society Ltd., Guntur and Others
Andhra Pradesh High Court · (2001) 6 ALD 270
High Courts06 Sept 2001
Hyderabad Industries Ltd. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (2001) 252 ITR 401
Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 256(1), 32A, 32A(2), 32A(8B), 32AB(6)
High Courts06 Sept 2001Partly Allowed
Dunabaina Venkata Rao Vs Kappisetti Nagaratnam
Andhra Pradesh High Court · (2001) 09 AP CK 0036
High Courts06 Sept 2001
G.Y.V. Prasad and Others Vs The Collector/Chairman District Scheduled Caste Service Cooperative Society Limited
Andhra Pradesh High Court · (2001) 6 ALD 270
High Courts06 Sept 2001
justice challa kondaiah Vs Commissioner of Income Tax
Andhra Pradesh High Court · (2002) 2 ALD 806 Supp : (2002) 173 CTR 159 : (2001) 119 TAXMAN 511
High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 22A, 22BIncome Tax Act, 1961 — Section 143, 15, 2, 22C, 22D
High Courts05 Sept 2001Dismissed
L. Gopal Vs The Hon''ble District and Sessions Judge and Another
Andhra Pradesh High Court · (2001) 5 ALT 561
Constitution of India, 1950 — Article 14, 16
High Courts05 Sept 2001Dismissed
Chanduri Lakshmanachary and Others Vs State of AP
Andhra Pradesh High Court · (2001) 3 APLJ 51
Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts05 Sept 2001Allowed
N. Satyanarayana Vs Dist. Co-operative Officer, Kakinada, E.G. Dist. and Others
Andhra Pradesh High Court · (2001) 6 ALD 243 : (2001) 6 ALT 744
High Courts05 Sept 2001Allowed
Ch. Seetharamaiah Vs Andhra Pradesh Paper Mills Limited, Secunderabad
Andhra Pradesh High Court · (2001) 5 ALD 574 : (2001) 5 ALT 494
Companies Act, 1956 — Section 3, 617Constitution of India, 1950 — Article 12, 14, 19(1), 21, 226Contract Act, 1872 — Section 23
High Courts05 Sept 2001Dismissed
M. Lakshmi Devi Vs Director General of Police, Govt. of A.P. and Another
Andhra Pradesh High Court · (2001) 2 ALD(Cri) 516 : (2001) 5 ALT 90 : (2001) 2 ALT(Cri) 366 : (2002) CriLJ 1928
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 109, 380, 382, 395, 412
High Courts04 Sept 2001Dismissed
Sri Gopinath Vs Sri. Mohan Shah
Andhra Pradesh High Court · (2001) 6 ALT 287
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22Civil Procedure Code, 1908 (CPC) — Section 115
High Courts04 Sept 2001Allowed
Yadalla Pitchaiah Chetty Charities, Cuddapah Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2001) 6 ALD 315
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 16, 29, 8(1), 8(4)
High Courts04 Sept 2001Allowed
Southern Steel Limited Vs Commercial Tax Officer, Malkajgiri, R.R. District
Andhra Pradesh High Court · (2001) 5 ALD 493
Andhra Pradesh General Sales Tax Act, 1957 — Section 14, 19, 20, 21, 22
High Courts04 Sept 2001Dismissed
M.R.K. Sarma Vs State of A.P. and others
Andhra Pradesh High Court · (2001) 5 ALD 685 : (2001) 6 ALT 30
Constitution of India, 1950 — Article 21, 226, 32Penal Code, 1860 (IPC) — Section 323, 324, 354, 506, 509
High Courts04 Sept 2001Dismissed
DCL Finance Limited and another Vs Union of India
Andhra Pradesh High Court · (2001) 5 ALD 495
Andhra Pradesh General Sales Tax Act, 1957 — Section 2(1), 5Constitution (Forty-Sixth Amendment) Act, 1982 — Section 4Constitution of India, 1950 — Article 336, 336(29
High Courts03 Sept 2001Allowed
D. Laxmi Vs Andhra Pradesh Agricultural University, Rajendra Nagar, Hyderabad
Andhra Pradesh High Court · (2001) 6 ALD 694 : (2002) 92 FLR 57
Payment of Gratuity Act, 1972 — Section 1(3)Payment of Wages Act, 1936 — Section 2