COURT ARCHIVE

Andhra Pradesh High Court judgments, 2001

1,536 judgments · page 43 of 77

High Courts13 Jul 2001

Bandela Narsaiah Vs Election Officer, Mandal Parishad, Kothagudem, Khammam District and others

Andhra Pradesh High Court · (2001) 5 ALD 69 : (2001) 4 ALT 717

Andhra Pradesh Gram Panchayats (Amendment) Act, 1986 — Section 17Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 12, 9Andhra Pradesh Panchayat Raj Act, 1994 — Section 17, 18, 18(1), 5(1)

High Courts12 Jul 2001Allowed

Chebolu Nooka Raju Vs Kesam Rama Swamy and Another

Andhra Pradesh High Court · (2001) 5 ALT 460 : (2002) 2 CivCC 76

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66

High Courts12 Jul 2001Allowed

A.V.Y.L. Narsimha Murthy Vs Principal Secretary, Govt. of A.P., Revenue (Endowments-III) Dept. and Others

Andhra Pradesh High Court · (2001) 5 ALT 48

Constitution of India, 1950 — Article 300ATirumala Tirupati Devasthanams Employees Service Rules, 1989 — Rule 3(9), 7

High Courts12 Jul 2001Allowed

B. Narasaiah and Co. Vs State of A.P.

Andhra Pradesh High Court · (2001) 4 ALT 387 : (2002) 127 STC 606

High Courts12 Jul 2001

Gopi Krishna Granites India Ltd. Vs Deputy Commissioner of Income Tax

Andhra Pradesh High Court · (2001) 170 CTR 603 : (2001) 251 ITR 337 : (2001) 118 TAXMAN 880

Income Tax Act, 1961 — Section 139(1), 143, 143(1), 260A, 28

High Courts12 Jul 2001Allowed

S.V. Narasaiah and others Vs P. Dharma Reddy and others

Andhra Pradesh High Court · AIR 2002 AP 95 : (2001) 5 ALD 378 : (2001) 2 AnWR 147 : (2001) 2 APLJ 117

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 107Specific Relief Act, 1963 — Section 38

High Courts12 Jul 2001Allowed

Indian Extrusion Vs Commissioner of Commercial Taxes, Hyd., A.P.

Andhra Pradesh High Court · (2001) 124 STC 474

Andhra Pradesh General Sales Tax Act, 1957 — Section 22, 23(1), 9Central Sales Tax Act, 1956 — Section 14(1), 8(2A)

High Courts12 Jul 2001

Dasari Uma Maheswara Rao and Another Vs Somasi Venkata Ramachandra Murthy and Others

Andhra Pradesh High Court · (2001) 2 AnWR 358

Evidence Act, 1872 — Section 63, 68, 69Succession Act, 1925 — Section 6, 8

High Courts11 Jul 2001Allowed

The Public Prosecutor, High Court of A.P. Vs Pendli Gopi

Andhra Pradesh High Court · (2001) 2 ALT(Cri) 167 : (2001) CriLJ 4367

Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 302, 324

High Courts11 Jul 2001Allowed

Sri Lakshmi Finance Company Vs Vankayala Vasudevarao and others

Andhra Pradesh High Court · (2001) 5 ALD 91 : (2001) 4 ALT 552

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17, 73

High Courts11 Jul 2001Dismissed

Shaw Wallace and Co., Ltd. Vs Deputy Commercial Tax Officer, Secunderabad and another

Andhra Pradesh High Court · (2004) 1 APLJ 174 : (2002) 125 STC 48

Andhra Pradesh Tax on Professions, Trades, Callings and Employments Act, 1987 — Section 2, 32, 33, 35, 6Andhra Pradesh Tax on Professions, Trades, Callings and Employments Rules, 1987 — Rule 4Constitution of India, 1950 — Article 15(1), 19(1), 27, 31, 31

High Courts11 Jul 2001

Mystery Gas Spreads Panic Vs The Director, A.P. Pollution Control Board, The Inspector of Factories, The Secretary to Govt., Industries Department, The Secretary to Govt., Forest, Energy, Environment Science and Technology Dept and The Chief Secretary to Govt., Govt of A.P. and Others

Andhra Pradesh High Court · (2004) 7 ALT 439

High Courts11 Jul 2001Dismissed

Guttakonda Kanaka Durga Vs State Election Commissioner, Govt. of A.P., and others

Andhra Pradesh High Court · AIR 2001 AP 519 : (2001) 4 ALT 476

Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 12, 7Andhra Pradesh Panchayat Raj Act, 1994 — Section 233Constitution of India, 1950 — Article 226, 243

High Courts10 Jul 2001Allowed

Bepari Shaik Peeran Vs Kamalapuram Mahaboob Bi and Others

Andhra Pradesh High Court · (2003) 6 ALD 31 : (2002) 6 ALT 116

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts10 Jul 2001Allowed

Maharajahalakh Narayana Society of Arts and Science (Mansas) Fort Vs Ranjani Theatre by its Manager

Andhra Pradesh High Court · (2002) 2 ALD 264 Supp : (2001) 4 ALT 737

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 2, 7A, 8(8)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 9

High Courts10 Jul 2001Dismissed

Jupiter Rolling Shutters and Engineering Works Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2001) 4 ALT 367 : (2001) 124 STC 396

Andhra Pradesh General Sales Tax Act, 1957 — Section 2(1)

High Courts10 Jul 2001Dismissed

K. Vishnumurthy Vs The Government of Andhra Pradesh and The A.P. Administrative Tribunal

Andhra Pradesh High Court · (2002) 2 ALD 597 Supp

Andhra Pradesh Village Administrative Officers Service Rules, 1990 — Rule 3Constitution of India, 1950 — Article 14, 16, 309

High Courts10 Jul 2001Dismissed

Md. Nayeem Khan Vs Union Law Secretary, Government of India, New Delhi and others

Andhra Pradesh High Court · (2001) 5 ALD 145 : (2001) 2 ALD(Cri) 438 : (2001) 4 ALT 666 : (2002) 1 DMC 686

Constitution of India, 1950 — Article 20, 226Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128, 218Dowry Prohibition Act, 1961 — Section 4, 6

High Courts10 Jul 2001Dismissed

Kadali Pullayya Vs Kadali Narasanna and Others

Andhra Pradesh High Court · (2001) 5 ALT 8

Civil Procedure Code Amendment Act, 1976 — Section 72Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104Penal Code, 1860 (IPC) — Section 186, 323

High Courts10 Jul 2001Dismissed

Sri Srinivasa Theatre, Gillalamamidada, East Godavari Dist Vs Commercial Tax Officer, Ramachandrapuram and others

Andhra Pradesh High Court · (2001) 4 ALD 747 : (2001) 4 ALT 725

Andhra Pradesh Entertainment Tax Rules, 1939 — Rule 10, 27, 27(10), 27(13), 33Andhra Pradesh Entertainments Tax (Amendment) Act, 1984 — Section 4, 4