High Courts21 Aug 2001Dismissed
Canara Bank Vs C. Pandit Rao
Andhra Pradesh High Court · (2001) 6 ALT 16
Arbitration Act, 1940 — Section 14, 14(1)(2), 30, 33
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2001
1,536 judgments · page 33 of 77
High Courts21 Aug 2001Dismissed
Dwaraka Pershad Radhey Ramanlal Vs Deputy Commissioner (CT), Secunderabad Division
Andhra Pradesh High Court · (2002) 128 STC 335
Andhra Pradesh General Sales Tax Act, 1957 — Section 20
High Courts21 Aug 2001
Tirumala Tirupathi Devasthanam Vs Chief Commissioner of Income Tax and Another
Andhra Pradesh High Court · (2001) 171 CTR 638 : (2001) 251 ITR 849 : (2001) 119 TAXMAN 251
Income Tax Act, 1961 — Section 80G, 80G(1), 80G(2), 80G(5)
High Courts21 Aug 2001
Maheshwari 70 MM Theatre Vs Film Division, Ministry of Information and Broadcasting
Andhra Pradesh High Court · (2001) 08 AP CK 0028
Contract Act, 1872 — Section 65, 70
High Courts20 Aug 2001
Vinukonda Venkata Ramana Vs Mootha Venkateswara Rao and Another
Andhra Pradesh High Court · AIR 2002 AP 52 : (2001) 6 ALD 27 : (2001) 5 ALT 479 : (2001) 3 APLJ 206
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 11Constitution of India, 1950 — Article 141
High Courts20 Aug 2001
K.S.N. Murthy and K. Apparao Vs Chairman, Central Board of Direct Taxes and Others
Andhra Pradesh High Court · (2001) 171 CTR 563 : (2001) 252 ITR 269
Constitution of India, 1950 — Article 14, 226General Clauses Act, 1897 — Section 3(22)Income Tax Act, 1961 — Section 132, 132(1), 133A, 139(2), 139(8)
High Courts20 Aug 2001Dismissed
Komarapu Durgarao Vs Smt. Seepana Thrinadhamma
Andhra Pradesh High Court · (2001) 2 AnWR 369
Evidence Act, 1872 — Section 102Negotiable Instruments Act, 1881 (NI) — Section 118Provincial Small Cause Courts Act, 1887 — Section 25
High Courts20 Aug 2001Allowed
Rangappa Vs Obulamma and Others
Andhra Pradesh High Court · (2001) 3 APLJ 410
Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 4(2)
High Courts18 Aug 2001Dismissed
Paul John Vs Secretary to Government, Education Department and Others
Andhra Pradesh High Court · (2001) 08 AP CK 0171
High Courts18 Aug 2001Dismissed
S.A. Muneer Vs The Divisional Commercial Manager, S.C. Railway, Vijayawada Division
Andhra Pradesh High Court · (2002) 2 ALD 419 Supp
Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 9, 9(2)
High Courts18 Aug 2001Dismissed
R. Bhima Nayak Vs Govt. of A.P., Home (Police Dept) and Others
Andhra Pradesh High Court · (2001) 5 ALT 396
Administrative Tribunals Act, 1985 — Section 19(4)Andhra Pradesh Service Commission (Procedure) Rules — Rule 6Constitution of India, 1950 — Article 226
High Courts18 Aug 2001
Registrar (Vigilance), High Court of A.P., Hyderabad and another Vs Station House Officer, Police Station Annasagar, Mahaboobnagar District and others
Andhra Pradesh High Court · (2001) 5 ALD 460 : (2001) 2 ALD(Cri) 617 : (2001) 5 ALT 255
Constitution of India, 1950 — Article 20(3), 233, 234, 235, 236Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 121
High Courts18 Aug 2001Dismissed
P. Eswaraiah Vs State of A.P. and others
Andhra Pradesh High Court · (2001) 5 ALD 644 : (2001) 5 ALT 300
Andhra Pradesh Gram Panchayats Act, 1964 — Section 150(2)Andhra Pradesh Revised Pension Rules, 1980 — Rule 9Constitution of India, 1950 — Article 226
High Courts18 Aug 2001Dismissed
C.V. Ratnam Vs Union of India and Others
Andhra Pradesh High Court · (2001) 6 ALD 35 : (2001) 5 ALT 610 : (2002) 108 CompCas 469
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 39 Rule 2AConstitution of India, 1950 — Article 14, 141, 141(3), 143(1), 15Consumer Protection Act, 1986 — Section 1, 10, 11, 12, 13
High Courts18 Aug 2001Dismissed
Elkapalli Latchaiah and another Vs Govt. of A.P. and others
Andhra Pradesh High Court · (2001) 5 ALD 679 : (2001) 5 ALT 410
Andhra Pradesh Panchayat Raj Act, 1994 — Section 19(3), 19(L), 39Constitution of India, 1950 — Article 14, 21, 243, 25, 26Industrial Disputes Act, 1947 — Section 10
High Courts18 Aug 2001
Indian Nursing Council, New Delhi Vs Venkateswara School of Nursing, Chittoor Dist. and others
Andhra Pradesh High Court · (2001) 5 ALD 627 : (2004) 7 ALT 493
Indian Nursing Council Act, 1947 — Section 16
High Courts18 Aug 2001Dismissed
Sree Wines and another Vs State of A.P. and another
Andhra Pradesh High Court · (2001) 5 ALD 399 : (2003) 5 ALT 610
Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 2, 23, 26Andhra Pradesh Excise (Lease of Right to Sell Indian Liquor, Foreign Liquor and Beer in Retail under IL-24 Licences) Rules, 1998 — Rule 2Andhra Pradesh Excise Act, 1968 — Section 11, 12, 13, 14, 15
High Courts18 Aug 2001Dismissed
Devarakonda Madhusudhana Rao and others Vs B. Madhusudana Rao and others
Andhra Pradesh High Court · (2001) 5 ALD 554 : (2002) 1 ALT 173
Andhra Pradesh State Electricity Board Service Regulations — Regulation 10Constitution of India, 1950 — Article 14State and Subordinate Services Rules — Rule 30
High Courts18 Aug 2001
Md. Ghouse Vs The Correspondent, Dakshina Bharat Hindi Pracharasabha
Andhra Pradesh High Court · (2002) 2 ALD 463 Supp
Capitation Fee Act, 1992 — Section 7(1)Constitution of India, 1950 — Article 226Dakshina Bharat Hindi Prachar Sabha Act, 1964 — Section 3, 4, 5
High Courts18 Aug 2001
The Centre for Urban and Rural Environment (CURE) Vs The Ministry of Environment and Forests and Others
Andhra Pradesh High Court · (2001) 08 AP CK 0001
Constitution of India, 1950 — Article 21, 226, 32, 48A, 51AEssential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 379, 411