Andhra Pradesh High Court Judgments 2001 — Page 47

High Courts28 Jun 2001Allowed

Managing Director, Sundaram Finance Ltd. Vs G.S. Nandakumar

Andhra Pradesh High Court · (2001) 4 ALT 383 : (2001) 2 APLJ 95 : (2001) 3 ARBLR 37

Arbitration Act, 1940 — Section 2Arbitration and Conciliation Act, 1996 — Section 2, 2(1), 36, 8, 9Civil Procedure Code, 1908 (CPC) — Section 2(4)

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High Courts28 Jun 2001Allowed

The A.P. Pollution Control Board Vs The Appellate Authority Under Water (P and CP), Act and Air (P and CP) Act, HUDA complex and Another

Andhra Pradesh High Court · (2001) 06 AP CK 0043

Air (Prevention and Control of Pollution) Act, 1981 — Section 31Constitution of India, 1950 — Article 226Water (Prevention and Control of Pollution) Act, 1974 — Section 28

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High Courts28 Jun 2001Allowed

Vetstar Agros Pvt. Ltd. Vs Commercial Tax Officer

Andhra Pradesh High Court · (2001) 124 STC 421

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High Courts27 Jun 2001Allowed

Richardson Cruddas (1972) Limited, Chennai Vs Commercial Tax Officer, Visakhapatnam

Andhra Pradesh High Court · (2001) 5 ALD 99 : (2002) 1 ALT 40

Andhra Pradesh General Sales Tax Act, 1957 — Section 33

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High Courts27 Jun 2001Dismissed

The Public Prosecutor, High Court of A.P. Vs Vendala Somaiah @ Medicherla Somaiah and Others

Andhra Pradesh High Court · (2001) 2 ALD(Cri) 253 : (2001) 2 ALT(Cri) 94

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324

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High Courts27 Jun 2001Dismissed

Chavali Krishna Vs The Deputy Transport Commissioner and Appellate Authority and Another

Andhra Pradesh High Court · (2002) 2 ALD 553

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 2Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 8Motor Vehicles Act, 1988 — Section 207, 60, 66(3)

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High Courts27 Jun 2001Dismissed

The A.P. Gas Power Corporation Ltd. Vs The Appellate Committee, Water (Prevention and Control of Pollution) Cess Act and Another

Andhra Pradesh High Court · AIR 2001 AP 523

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High Courts27 Jun 2001Dismissed

A.P. Sarpanchas Association Vs Government of A.P. and others

Andhra Pradesh High Court · AIR 2001 AP 474 : (2001) 4 ALT 309

Andhra Pradesh Gram Panchayats (Declaration of Village) Rules, 1994 — Rule 3, 4, 5, 6Andhra Pradesh Panchayat Raj (Conduct of Election of Members and Sarpanch of Gram Panchayat, Members of Mandal Parishad and Members of Zilla Parishad) Rules, 1994 — Rule 5(2)Andhra Pradesh Panchayat Raj Act, 1994 — Section 11(2), 161, 165, 167, 186

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High Courts27 Jun 2001

Kanaka Ramulamma Vs The District Collector and Dist. Election Authority, Ongole and Others

Andhra Pradesh High Court · AIR 2001 AP 456

Conduct of Elections Rules, 1961 — Rule 31Constitution of India, 1950 — Article 226

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High Courts27 Jun 2001Allowed

Anand Samrat Company Vs The Commissioner of Income Tax and Others

Andhra Pradesh High Court · (2002) 2 ALD 539 Supp : (2002) 172 CTR 650 : (2002) 253 ITR 171 : (2001) 118 TAXMAN 480

Constitution of India, 1950 — Article 136, 226Income Tax Act, 1961 — Section 220(2), 220(2A)

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High Courts27 Jun 2001Dismissed

Vontimitta Krishnaiah Chetty and Another Vs C. Subbarayappa (died) and Sarasamma and Others

Andhra Pradesh High Court · (2002) 2 ALD 160 Supp : (2004) 1 ALT 287 : (2001) 4 ALT 344 : (2004) 1 RCR(Civil) 498

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High Courts27 Jun 2001

Noorunissa Begum and another Vs District Collector, Khammam and others

Andhra Pradesh High Court · (2001) CriLJ 3857

Andhra Pradesh Prisoners (Attendance in Courts) Rules, 1977 — Rule 10, 2, 3, 4(1), 4(2)Constitution of India, 1950 — Article 14, 19(1), 21, 226, 47Penal Code, 1860 (IPC) — Section 323, 326

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High Courts26 Jun 2001Allowed

SMSSchloemann Siemag A.G., A Company Vs The Deputy Commissioner of Income Tax (Asst.)

Andhra Pradesh High Court · (2001) 06 AP CK 0113

Income Tax Act, 1922 — Section 29, 45Income Tax Act, 1961 — Section 154, 156, 156(1), 219, 220Taxation Laws (Continuation and Validation of Recovery Proceedings) Act, 1964 — Section 2, 3

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High Courts26 Jun 2001Dismissed