COURT ARCHIVE

Andhra Pradesh High Court judgments, 2001

1,536 judgments · page 39 of 77

High Courts30 Jul 2001

Dr. T. Patanjali Sastry, President, Environment Centre Vs Chairman, Andhra Pradesh Pollution Control Board and Others

Andhra Pradesh High Court · (2001) 5 ALT 315

Constitution of India, 1950 — Article 14, 19, 21, 249, 250Environment (Protection) Act, 1986 — Section 2, 7, 8Water (Prevention and Control of Pollution) Act, 1974 — Section 2, 25

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High Courts30 Jul 2001Allowed

Executive Director, Mr. G. Devandanam Property Association of Baptist Church, (Private) Limited, Nellore Vs Land Acquisition Officer and Revenue Divisional Officer, Markapur and others

Andhra Pradesh High Court · (2001) 5 ALD 658 : (2001) 6 ALT 322

Land Acquisition Act, 1894 — Section 30, 4(1)Transfer of Property Act, 1882 — Section 53

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High Courts27 Jul 2001Allowed

Majeti Butchi Viswanadham and Others Vs Bathula Suryanarayana Murty

Andhra Pradesh High Court · (2001) 6 ALD 355 : (2001) 6 ALT 650

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2)

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High Courts27 Jul 2001Dismissed

State Vs P. Venugopal, SI of Police

Andhra Pradesh High Court · (2001) 2 ALD(Cri) 415 : (2001) 2 ALT(Cri) 283 : (2001) CriLJ 4891 : (2002) 2 RCR(Criminal) 797

Criminal Procedure Code, 1973 (CrPC) — Section 162, 164, 165, 195(1), 239Penal Code, 1860 (IPC) — Section 193, 194, 195, 196Prevention of Corruption Act, 1988 — Section 11, 13(1), 13(2), 20, 4(1)

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High Courts27 Jul 2001Allowed

Lala Radhashyam Jaiswal Vs Tiger Rolling Shutters

Andhra Pradesh High Court · (2001) 5 ALD 546 : (2001) 5 ALT 219

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2, Order 38 Rule 5, Order 39 Rule 1, Order 5 Rule 20Evidence Act, 1872 — Section 114, 3Limitation Act, 1963 — Article 123, 5

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High Courts27 Jul 2001

Commissioner of Income Tax Vs Hemsons Industries

Andhra Pradesh High Court · (2001) 171 CTR 527 : (2001) 251 ITR 693

Central Sales Tax Act, 1956 — Section 5(3)Income Tax Act, 1961 — Section 148, 15C, 256, 45, 54D

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High Courts27 Jul 2001Allowed

B. Ataullah Vs K. Nisar Ahmed

Andhra Pradesh High Court · (2001) 5 ALD 517 : (2001) 5 ALT 103

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 22

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High Courts27 Jul 2001Allowed

Amtul Quayyum Humsira Vs Munawar Fathima and Another

Andhra Pradesh High Court · (2001) 6 ALD 205 : (2001) 6 ALT 193 : (2001) 2 APLJ 233

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 15Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 23, 23(7)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 151, 47

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High Courts26 Jul 2001Allowed

Managing Director, A.P. Women''s Co-operative Finance Corporation Limited, Hyderabad Vs M. Ashok Kumar and another

Andhra Pradesh High Court · (2001) 5 ALD 396

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High Courts26 Jul 2001

Madireddy Padma Rambabu and Others Vs District Forest Officer, Kakinada, E.G. District and Others

Andhra Pradesh High Court · AIR 2002 AP 256 : (2002) 1 ALD 728 : (2002) 3 ALT 57

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 3Andhra Pradesh (Andhra Area) Estates Land Act, 1908 — Section 3(1)Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 4, 50, 61

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High Courts26 Jul 2001

Commissioner of Income Tax Vs I. Markondeya and Others

Andhra Pradesh High Court · (2001) 252 ITR 136

Hindu Adoptions and Maintenance Act, 1956 — Section 18, 20Income Tax Act, 1961 — Section 256(2), 263

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High Courts26 Jul 2001

I. Bhaskara Rao and Others Vs The Special Officer (Exams), Nagarjuna University and Another

Andhra Pradesh High Court · (2001) 07 AP CK 0065

Constitution of India, 1950 — Article 14

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High Courts26 Jul 2001Dismissed

N. Venkateswar Rao Vs A.P. State Electricity Board and Others

Andhra Pradesh High Court · (2002) 3 ALT 42

Andhra Pradesh Secondary Education Board Discipline and Appeal Regulations — Regulation 10(2), 10(4), 10(7), 7(3)Constitution of India, 1950 — Article 14

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High Courts26 Jul 2001Dismissed

Union of India (UOI), South Central Railway and Another Vs V. Gavarraju

Andhra Pradesh High Court · (2001) 5 ALT 539

Railways Act, 1989 — Section 65(2)

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High Courts26 Jul 2001

Commissioner of Income Tax Vs Moghul Builders and Planners

Andhra Pradesh High Court · (2001) 252 ITR 488

Income Tax Act, 1961 — Section 22, 256(1), 28

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High Courts25 Jul 2001Dismissed

News Paper Clippings Vs State of A.P.

Andhra Pradesh High Court · (2001) 07 AP CK 0143

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High Courts25 Jul 2001

Adapa Sivaramakrishna and Others Vs The Director of Mines and Others

Andhra Pradesh High Court · (2001) 07 AP CK 0118

Mines and Minerals (Development and Regulation) Act, 1957 — Section 2

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High Courts25 Jul 2001Allowed

V. Guru Bhushanam Naidu Vs Durga Financiers (Regd.)

Andhra Pradesh High Court · (2001) 5 ALD 568 : (2001) 6 ALT 36 : (2001) 2 AnWR 300 : (2002) 1 CivCC 553

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 66(2)

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High Courts25 Jul 2001

Jalumuru Krushnam Raju Vs Commissioner of Tribal Welfare Dept., A.P., Hyd. and others

Andhra Pradesh High Court · (2001) 5 ALD 389 : (2001) 6 ALT 152

Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 20(1), 21, 4, 5

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High Courts25 Jul 2001Allowed

D.L.M.M. Sharma Vs Secretary to the Govt. of A.P., I and CAD Dept. (Irrigation Wing) and Another

Andhra Pradesh High Court · (2001) 4 ALT 610

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