COURT ARCHIVE

Andhra Pradesh High Court judgments, 2001

1,536 judgments · page 45 of 77

High Courts06 Jul 2001Dismissed

Soorampally Venkata Reddy Vs New Tirumala Emporium

Andhra Pradesh High Court · (2001) 5 ALD 311 : (2001) 4 ALT 604 : (2001) 2 APLJ 153

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(1), 10(2), 11(1), 11(2)Andhra Pradesh Civil Courts Act, 1972 — Section 33Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts06 Jul 2001Allowed

Mir Ibrahim Ali and others Vs Inayath Ali

Andhra Pradesh High Court · (2001) 5 ALD 119 : (2001) 4 ALT 534 : (2001) 2 APLJ 142 : (2002) 1 CivCC 116 : (2002) 2 RCR(Civil) 34

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 20 Rule 4(2), Order 21 Rule 34, Order 9 Rule 13, 115Limitation Act, 1963 — Section 5

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High Courts06 Jul 2001Dismissed

Hussain Bin Abdullah (died) by LRs. and others Vs Special Court under A.P. Land Grabbing (Prohibition) Act, Hyd. and others

Andhra Pradesh High Court · (2001) 5 ALD 366

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 7Andhra Pradesh Record of Rights in Land Act, 1971 — Section 5(3)Transfer of Property Act, 1882 — Section 53

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High Courts06 Jul 2001Allowed

Bukka Gangi Naik Vs State of A.P. and others

Andhra Pradesh High Court · (2001) 5 ALD 172 : (2001) 4 ALT 701

Constitution of India, 1950 — Article 300Land Acquisition Act, 1894 — Section 10, 11, 12(2), 18, 18(2)

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High Courts05 Jul 2001Allowed

Putta Lakshmaiah Vs Land Acquisition Officer, Sub-Collector, Kandukur, Prakasam District

Andhra Pradesh High Court · (2001) 5 ALD 123 : (2001) 5 ALT 98

Andhra Pradesh Land Acquisition (Amendment) Act, 1984 — Section 10, 12(2), 18, 18(2), 4(1)

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High Courts05 Jul 2001Dismissed

K. Pamulu Vs Collector and Dist. Election Authority and Another

Andhra Pradesh High Court · (2001) 4 ALT 389

Andhra Pradesh Municipalities Act, 1965 — Section 326, 326(2)Andhra Pradesh Panchayat Raj Act, 1994 — Section 19Constitution of India, 1950 — Article 226, 243K, 243O, 243T, 243ZA

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High Courts05 Jul 2001Allowed

Mahankali Yellaiah Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2001) 1 CriminalCC 508 : (2001) 4 RCR(Criminal) 101

Criminal Procedure Code, 1973 (CrPC) — Section 133, 138

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High Courts05 Jul 2001Dismissed

M.E.S. Employees Union, A.P. Area, Secunderabad Vs Govt. of A.P. and Others

Andhra Pradesh High Court · (2001) 4 ALD 832 : (2002) 126 STC 523

Andhra Pradesh Tax on Professions, Trades, Callings and Employments Act, 1987 — Section 2, 27, 3, 4, 5Constitution of India, 1950 — Article 276Financial Regulations — Regulation 288

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High Courts05 Jul 2001

Chitumalla Bhagyalaxmi and Others Vs Md. Jafar

Andhra Pradesh High Court · (2002) 2 ALD 395 Supp : (2001) 2 AnWR 554

Motor Vehicles Act, 1988 — Section 166, 168

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High Courts05 Jul 2001

Visakhapatnam Port Trust, Visakhapatnam Vs Commerical Tax Officer, Intelligence, Visakhapatnam and another

Andhra Pradesh High Court · (2001) 5 ALD 76

Andhra Pradesh General Sales Tax Act, 1957 — Section 2, 2(1), 35, 37

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High Courts04 Jul 2001Dismissed

Union of India (UOI) and Others Vs K.B. Joseph and Another

Andhra Pradesh High Court · (2001) 4 ALT 401(1)

Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 11(6)Constitution of India, 1950 — Article 134A

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High Courts04 Jul 2001

Sri E. Raju and Others Vs The Govt. of A.P. and Others

Andhra Pradesh High Court · (2001) 07 AP CK 0035

Constitution of India, 1950 — Article 32

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High Courts04 Jul 2001Dismissed

Anumila Chowdaiah and Others Vs Mundlamuri Narayana

Andhra Pradesh High Court · (2001) 07 AP CK 0013

Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 15

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High Courts03 Jul 2001Dismissed

Colonel D.D. Pawar, C-25415-A Vs Commander HQ Andhra Sub-Area, Secunderabad and another

Andhra Pradesh High Court · (2001) 5 ALD 56 : (2001) 5 ALT 52

Army Act, 1950 — Section 1, 109, 118, 122, 122(1)Army Rules, 1954 — Rule 14, 177, 178, 179, 180Companies Act, 1956 — Section 113, 545, 621

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High Courts03 Jul 2001Dismissed

Venkateswara Chemicals Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · (2001) 4 ALT 347 : (2001) 124 STC 515

Constitution of India, 1950 — Article 13, 14, 19(1), 19(6), 265

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High Courts03 Jul 2001Partly Allowed

Sheetal Refineries Pvt. Ltd. Vs The Commercial Tax Officer (Intelligence), No. V, Enforcement Wing and The Manager, State Bank of Hyderabad

Andhra Pradesh High Court · (2002) 2 ALD 493 Supp : (2001) 4 ALT 372 : (2002) 125 STC 86

Andhra Pradesh General Sales Tax Act, 1957 — Section 17BConstitution of India, 1950 — Article 300A

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High Courts03 Jul 2001Dismissed

R. Kamaraju and others Vs Government of A.P. and others

Andhra Pradesh High Court · (2001) 5 ALD 317 : (2001) 5 ALT 121

Andhra Pradesh Water Tax Act, 1988 — Section 11, 12, 3, 6Constitution of India, 1950 — Article 226

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High Courts03 Jul 2001Dismissed

Koneti Lakshmi Thulasamma Vs Gangavaram Veera Raghava Reddi

Andhra Pradesh High Court · (2002) 1 ALT 180

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 10, Order 26 Rule 10A, 151

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High Courts03 Jul 2001Dismissed

T. Uma Rani Vs Licensing Officer, (Regional Transport Officer) Khammam

Andhra Pradesh High Court · (2001) 5 ALD 237 : (2004) 7 ALT 241

Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 3, 9

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High Courts03 Jul 2001Dismissed

M.V. Govindappa Vs R.C. Parvathamma and Another

Andhra Pradesh High Court · (2001) 4 ALT 746

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 3Limitation Act, 1963 — Section 5

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