COURT ARCHIVE

Andhra Pradesh High Court judgments, 2001

1,536 judgments · page 44 of 77

High Courts10 Jul 2001Partly Allowed

Sree Nagurvali Talkies, Narsaraopet, Guntur District Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · (2001) 5 ALD 24

Andhra Pradesh Cinemas (Regulation) Rules, 1970 — Rule 10Andhra Pradesh Entertainment Tax Act, 1939 — Section 5, 5(3)

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High Courts10 Jul 2001Allowed

Sidhartha Academy of General and Technical Education, Sidharthnagar, Vijayawada Vs State of A.P. and others

Andhra Pradesh High Court · (2001) 5 ALD 29

Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 27, 28, 28(1), 28(2), 58Income Tax Act, 1961 — Section 80Urban Development Rules — Rule 2

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High Courts10 Jul 2001Allowed

Sanghi Spinners Limited Vs Dy. Commissioner of C. Ex.

Andhra Pradesh High Court · (2001) 132 ELT 565

Central Excises and Salt Act, 1944 — Section 35B, 35B(1), 35EEConstitution of India, 1950 — Article 227

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High Courts10 Jul 2001

Shaik Rahaman Vs S. Ramayamma and Others

Andhra Pradesh High Court · (2001) 5 ALT 465

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22

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High Courts09 Jul 2001

Kanaka Durga Winres Vs The Commissioner of Commercial Taxes

Andhra Pradesh High Court · (2001) 4 ALT 258

Andhra Pradesh General Sales Tax Act, 1957 — Section 20(1)Andhra Pradesh General Sales Tax Rules, 1957 — Rule 58

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High Courts09 Jul 2001Allowed

Kalidindi Rama Raju Vs Vijaya Bank (Nationalised) with its Head Office

Andhra Pradesh High Court · (2001) 2 APLJ 109

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 40(3), 51Constitution of India, 1950 — Article 21

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High Courts09 Jul 2001Dismissed

Ranga Venkatesh and Others Vs The Secretary, Govt., of A.P., Revenue (SS) Dept., Secretariat and Others

Andhra Pradesh High Court · (2001) 07 AP CK 0139

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High Courts09 Jul 2001Allowed

A. Raji Reddy Vs Govt. of A.P., Panchayat Raj and Rural Employment Dept. and Another

Andhra Pradesh High Court · (2001) 5 ALT 46

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 21(2), 21(3), 21(4), 22, 9

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High Courts09 Jul 2001

V.N. Reddy and Another Vs Indo Burmah Petrolem Corporation and Others

Andhra Pradesh High Court · (2001) 94 DLT 604

Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 59(1)Water (Prevention and Control of Pollution) Act, 1974 — Section 25

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High Courts09 Jul 2001

Pachpalleaxmana Vs State of A.P.

Andhra Pradesh High Court · (2001) 2 DMC 646 : (2002) 1 RCR(Criminal) 308

Penal Code, 1860 (IPC) — Section 107, 306, 498A

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High Courts09 Jul 2001

Makam Venkatesh and Others Vs State of A.P. and Others

Andhra Pradesh High Court · (2001) 5 ALT 19

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High Courts09 Jul 2001Dismissed

G. Siva Prasada Reddy Vs M. Thippa Reddy and Others

Andhra Pradesh High Court · (2001) 5 ALT 18

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 10, Order 7 Rule 11

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High Courts09 Jul 2001Dismissed

Yella Simhachalam Vs Siripuram Somulu

Andhra Pradesh High Court · (2001) 5 ALD 469 : (2001) 5 ALT 235

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32(5), 115, 151Limitation Act, 1963 — Article 137Specific Relief Act, 1963 — Section 28, 28(1), 28(2), 28(3), 28(4)

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High Courts09 Jul 2001Partly Allowed

Rahena @ Rehana Banu and others Vs G. Sai Kumar and another

Andhra Pradesh High Court · (2001) 2 ACC 670 : (2003) ACJ 32 : (2001) 5 ALD 8

Motor Vehicles Act, 1988 — Section 168

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High Courts09 Jul 2001Dismissed

C. Jayalakshmi Vs Joint Collector and Others

Andhra Pradesh High Court · (2001) 4 ALT 404

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High Courts09 Jul 2001Allowed

The Commissioner of Income Tax Vs Palaniappa Dyeing Unit

Andhra Pradesh High Court · (2001) 119 TAXMAN 687

Income Tax Act, 1961 — Section 256(1), 261

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High Courts09 Jul 2001

Pachipala Laxmaiah Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2001) 2 ALD(Cri) 348 : (2001) 2 ALT(Cri) 198 : (2001) CriLJ 4063

Penal Code, 1860 (IPC) — Section 107, 306, 498

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High Courts09 Jul 2001

Nizamabad District Central Co-operative Bank Ltd. Vs K. Bhimsen Reddy and Another

Andhra Pradesh High Court · (2002) 1 LLJ 929

Andhra Pradesh Shops and Establishments Act, 1988 — Section 48(3)

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High Courts06 Jul 2001Dismissed

M.V. Subramanyam and Another Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2001) 45 CLA 48 : (2002) 112 CompCas 211

Constitution of India, 1950 — Article 226Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1997 — Regulation 16, 18(1), 22, 22(3), 22(4)

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High Courts06 Jul 2001Allowed

Prof. Behara Bhaskara Rao Vs Sri Varada Venkata Govinda Raju

Andhra Pradesh High Court · (2001) 5 ALT 468 : (2001) 2 APLJ 147

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 153Limitation Act, 1963 — Section 22

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