COURT ARCHIVE

Andhra Pradesh High Court judgments, 2001

1,536 judgments · page 42 of 77

High Courts18 Jul 2001Dismissed

Kodangi Sethu Madhava Rao and others Vs Chakka Prabhar Rao and another

Andhra Pradesh High Court · (2001) 5 ALD 352 : (2001) 5 ALT 632

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 11

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High Courts18 Jul 2001Allowed

Dr. V. Rajeshwar Rao Vs State Govt. of Andhra Pradesh and Others

Andhra Pradesh High Court · (2001) 4 ALT 595

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 7A, 8, 8(8)Constitution of India, 1950 — Article 141

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High Courts18 Jul 2001Dismissed

Nelapolu Pulla Rao and Another Vs Nelapolu Pulla Rao and Others

Andhra Pradesh High Court · (2001) 4 ALT 600

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A, Order 32 Rule 7Limitation Act, 1963 — Section 14, 14(2), 5

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High Courts18 Jul 2001

Maddala Venkateswara Rao Vs Maddala Uma Sai Durga

Andhra Pradesh High Court · (2001) 6 ALD 278 : (2001) 2 AnWR 254

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 11, 12, 12(1), 13, 13(1)

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High Courts17 Jul 2001

U.S.T. Industries Vs Commercial Tax Officer and Others

Andhra Pradesh High Court · (2001) 124 STC 715

Andhra Pradesh General Sales Tax Act, 1957 — Section 6Constitution of India, 1950 — Article 226

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High Courts17 Jul 2001

Society for Integrated Development in Urban and Rural Areas Vs Commissioner of Income Tax and Another

Andhra Pradesh High Court · (2002) 172 CTR 77 : (2001) 252 ITR 642

Constitution of India, 1950 — Article 14, 226Income Tax Act, 1961 — Section 11, 13(1), 132(5), 142(1), 143(2)

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High Courts17 Jul 2001

Samindla Ranga Rao Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2001) 07 AP CK 0120

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High Courts17 Jul 2001Allowed

M. Ravinder Raju Vs S. Bansilal

Andhra Pradesh High Court · (2001) 5 ALT 374

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 22, 3

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High Courts17 Jul 2001Dismissed

Sangadan Subrahmanyam and Others Vs State of A.P.

Andhra Pradesh High Court · (2001) 2 ALD(Cri) 488 : (2001) 2 ALT(Cri) 279 : (2002) CriLJ 1329

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 43, 50

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High Courts17 Jul 2001Allowed

Veerappa Vs Revenue Divisional Officer, Chittoor and Another

Andhra Pradesh High Court · (2002) 5 ALD 121 : (2002) 2 APLJ 420

Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 3, 7(2)

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High Courts17 Jul 2001Dismissed

B. Chinnaya Raju Vs B.V. Rama Rao

Andhra Pradesh High Court · (2002) 2 ALD 308 Supp : (2001) 6 ALT 93 : (2001) 2 AnWR 214

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 15, 20, 22, 25Constitution of India, 1950 — Article 227

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High Courts17 Jul 2001

Sri KVR Forgings Limited Vs Commissioner of Central Excise

Andhra Pradesh High Court · (2001) 07 AP CK 0009

Central Excises and Salt Act, 1944 — Section 35H

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High Courts16 Jul 2001

Gudikandula Narasaiah Vs Gudikandula Veeraiah and Others

Andhra Pradesh High Court · (2001) 4 ALT 743 : (2001) 3 CivCC 236

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11A, Order 21 Rule 32, 11, 146Transfer of Property Act, 1882 — Section 52

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High Courts13 Jul 2001Dismissed

The East Godavari Virginia Tobacco Growers Association Vs Government of India and Another

Andhra Pradesh High Court · (2002) 2 ALD 323 Supp

Tobacco Board Act, 1975 — Section 10, 11, 14A, 25, 4

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High Courts13 Jul 2001Dismissed

Biruduvolu Haranadha Reddy Vs State Bank of India, (ADB) and Another

Andhra Pradesh High Court · (2001) 5 ALT 455

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92(2)Limitation Act, 1963 — Article 127

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High Courts13 Jul 2001

Jaleel Khan Vs M. Kamalamma

Andhra Pradesh High Court · (2001) 5 ALD 610 : (2001) 5 ALT 595 : (2001) 2 APLJ 132

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 20, 22Civil Procedure Code Amendment Act, 1978 — Section 3Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts13 Jul 2001Allowed

Chatrati Mallikarjuna Rao (died) by LRs. Vs Govt. of A.P. and others

Andhra Pradesh High Court · (2001) 5 ALD 669 : (2001) 6 ALT 182

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 4

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High Courts13 Jul 2001Dismissed

Yarramsetty Venkata Satyanarayana Vs Election Officer, Mandal Parishad, Pedana, Krishna District and others

Andhra Pradesh High Court · (2001) 5 ALD 153 : (2004) 7 ALT 176

Andhra Pradesh Panchayat Raj (Preparation and Publication of Electoral Rolls) Rules, 2000 — Rule 6Andhra Pradesh Panchayat Raj Act, 1994 — Section 11, 2(34), 22, 23

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High Courts13 Jul 2001Allowed

Chavvakula Savitramma Vs District Collector, Visakhapatnam and Others

Andhra Pradesh High Court · (2001) 5 ALD 156

Constitution of India, 1950 — Article 226

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High Courts13 Jul 2001Dismissed

Bharat Heavy Electricals Limited, Ramachandrapuram Vs State Election Commission, Secunderabad and another

Andhra Pradesh High Court · (2001) 5 ALD 240

Andhra Pradesh Districts (Formation) Act, 1974 — Section 3, 3(1), 3(2)Andhra Pradesh Gram Panchayats Act, 1964 — Section 1(2), 2(1), 2(23), 2(45), 5(2)Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 1994 — Rule 4(2)

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