COURT ARCHIVE

Andhra Pradesh High Court judgments, 2001

1,536 judgments · page 54 of 77

High Courts27 Apr 2001

Bheemagari Bhaskar and others Vs Revenue Divisional Officer, Bhongir, Nalgonda Dist. and others

Andhra Pradesh High Court · (2001) 5 ALD 277 : (2002) 1 ALT 159

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 3, 3Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 4Andhra Pradesh Panchayat Raj Act, 1994 — Section 268

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High Courts27 Apr 2001

Muthu Nithya Reddy and Mohan Reddy and Others Vs Deputy Registrar of Co-operative Societies and Another

Andhra Pradesh High Court · (2001) 5 ALT 31 : (2002) 111 CompCas 724

Andhra Pradesh Co-operative Societies Act, 1964 — Section 61, 61(1)Andhra Pradesh Co-operative Societies Rules, 1964 — Rule 49(1), 49(2)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(5), 141

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High Courts27 Apr 2001

Vangapalli Sudhakar Rao Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2001) 4 ALD 90 : (2001) 4 ALT 436

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10, 10(3), 10(5), 20, 20(3)Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974 — Rule 16(5), 16(7)Civil Procedure Code, 1908 (CPC) — Section 115, 152, 65

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High Courts27 Apr 2001Allowed

Y. Rama Krishna Vs Govt. of A.P., Finance and Planning (Fin. Wing. OP-I) Dept. and Others

Andhra Pradesh High Court · (2001) 4 ALT 122

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High Courts27 Apr 2001

K. VENKATA REDDY Vs Commissioner of Income Tax and Another

Andhra Pradesh High Court · (2001) 169 CTR 41 : (2001) 250 ITR 147

Income Tax Act, 1961 — Section 119

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High Courts27 Apr 2001

Chittoor Co-operative Town Bank Ltd. Vs A. Devendra Reddy and Others

Andhra Pradesh High Court · (2001) 4 ALT 116

Constitution of India, 1950 — Article 14, 16

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High Courts27 Apr 2001Allowed

Managing Director, Andhra Pradesh Beverages Corp. Ltd. Vs M. Peter and Others

Andhra Pradesh High Court · (2001) 4 ALT 119

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High Courts27 Apr 2001

B. Ananda Rama Rao and others Vs State of Andhra Pradesh and others

Andhra Pradesh High Court · (2001) 4 ALD 289 : (2003) 3 ALT 456

Administrative Tribunals Act, 1985 — Section 19(1)Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 1, 10, 11, 2(14), 2(2)Constitution of India, 1950 — Article 14, 16(1), 226, 309

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High Courts26 Apr 2001Allowed

Bharat Coca-Cola Bottling South East Pvt. Ltd. Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2002) 1 ALD 103

Constitution of India, 1950 — Article 141Industrial Disputes Act, 1947 — Section 10, 10(1), 10(4), 10(B), 10(D)

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High Courts26 Apr 2001

Shakeel Akhtar Vs State of A.P., repted., by Public Prosecutor

Andhra Pradesh High Court · (2001) 2 ALD(Cri) 1 : (2001) CriLJ 3881 : (2001) 4 RCR(Criminal) 746

Criminal Procedure Code, 1973 (CrPC) — Section 2, 482Evidence Act, 1872 — Section 60Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 25, 28, 29, 37(1)

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High Courts26 Apr 2001

Member-Secretary, Punishing Authority, APSEB, Hyd. and others Vs G. Amruthaiah

Andhra Pradesh High Court · (2001) 4 ALT 35

APSE Board Revised Conduct Regulations, 1986 — Regulation 10, 11, 14, 15(1), 4Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 9(2)

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High Courts26 Apr 2001

V.R. Industries, Tea Packing Unit (Duncans) Vs Superintendent of Central Excise, Range I, Machillipatnam, Vijayawada and others

Andhra Pradesh High Court · (2001) 4 ALD 86 : (2001) 3 ALT 731 : (2001) 133 ELT 306

Central Excises and Salt Act, 1944 — Section 3(1)Constitution of India, 1950 — Article 226

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High Courts26 Apr 2001

S.Y. Nawab Vs Municipal Corporation of Hyderabad

Andhra Pradesh High Court · AIR 2001 AP 403 : (2001) 4 ALD 146 : (2001) 3 ALT 619

Constitution of India, 1950 — Article 12, 14, 226

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High Courts26 Apr 2001Allowed

Shahid Khan Vs Director of Revenue Intelligence

Andhra Pradesh High Court · (2001) 1 ALD(Cri) 781 : (2001) CriLJ 3183

Civil Procedure Code, 1908 (CPC) — Section 132Customs Act, 1962 — Section 108Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 22, 23, 25, 27A

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High Courts26 Apr 2001

SMS Schloemann Siemag, A.G., Mumbai Vs Deputy Commissioner of Income Tax (Asst.) Special Range, 1, Visakhapatnam and another

Andhra Pradesh High Court · (2001) 3 ALD 733 : (2001) 3 ALT 355

Income Tax Act, 1922 — Section 29, 45Income Tax Act, 1961 — Section 156, 219, 220(2), 222, 223Taxation Laws (Continuation and Validation of Recovery Proceedings) Act, 1964 — Section 3

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High Courts26 Apr 2001

Andhra Bank Scheduled Tribe Employees'' Welfare Association Vs Andhra Bank, Hyderabad

Andhra Pradesh High Court · (2001) 4 ALD 153 : (2001) 3 ALT 349 : (2002) 1 UPLBEC 591

Constitution of India, 1950 — Article 16(1), 4

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High Courts26 Apr 2001

Hemanth Fan Components Vs Central Power Distribution Co. of A.P. Ltd. and Others

Andhra Pradesh High Court · (2002) 5 ALT 201

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High Courts26 Apr 2001

SMS Schloemann Siemag, A.G. Vs Dy. Commissioner of Income Tax and Another

Andhra Pradesh High Court · (2001) 250 ITR 97

Income Tax Act, 1961 — Section 154, 156, 219, 220, 221

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High Courts25 Apr 2001Dismissed

Asaduddin Owaise and Another Vs State of A.P.

Andhra Pradesh High Court · (2001) 1 ALD(Cri) 777 : (2001) 1 ALT(Cri) 460 : (2001) 1 APLJ 518 : (2001) CriLJ 3939 : (2001) 3 RCR(Criminal) 387

Criminal Procedure Code, 1973 (CrPC) — Section 156, 173(2), 2, 39, 482Penal Code, 1860 (IPC) — Section 147, 148, 307, 332

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High Courts25 Apr 2001Dismissed

M. Shashikala Vs Station House Officer and Others

Andhra Pradesh High Court · (2001) 2 ALD(Cri) 220 : (2001) 4 ALT 22 : (2001) 2 ALT(Cri) 175

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 169, 173(2), 200, 36Penal Code, 1860 (IPC) — Section 323, 427, 448, 506

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