COURT ARCHIVE

Andhra Pradesh High Court judgments, 2001

1,536 judgments · page 57 of 77

High Courts17 Apr 2001

N. Chandramouleswara Reddy Vs Special Deputy Collector, Land Acquisition, Srisailam Project and Kurnool District

Andhra Pradesh High Court · (2001) 3 ALD 690 : (2001) 3 ALT 556

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 43, Order 21 Rule 77, 47Land Acquisition (Amendment) Act — Section 30Land Acquisition Act, 1894 — Section 23(1A), 4(1)

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High Courts17 Apr 2001

M. Anjaneyulu Naidu and another Vs Umapathi Naidu and others

Andhra Pradesh High Court · (2001) 3 ALD 773 : (2001) 4 ALT 30 : (2001) 1 AnWR 96

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts17 Apr 2001

M.R. Gopalakrishna Reddy and Others Vs Tirumala Tirupati Devasthanams and Others

Andhra Pradesh High Court · (2001) 3 ALD 274 : (2001) 2 ALT 672

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 23(2), 31(3)Constitution of India, 1950 — Article 14, 21, 226, 300ALand Acquisition Act, 1894 — Section 4(1), 5A, 6

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High Courts17 Apr 2001

K.P. Balaswamy Vs Union of India and others

Andhra Pradesh High Court · (2001) 4 ALD 160

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High Courts17 Apr 2001

Puvvada Bhaskara Rao (died) by LRs and another Vs Tax Recovery Officer (Income Tax), Visakhapatnam and others

Andhra Pradesh High Court · (2001) 4 ALD 62 : (2001) 4 ALT 547

Civil Procedure Code, 1908 (CPC) — Section 80Income Tax Act, 1961 — Rule 86, 9, 222, 224, 293

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High Courts17 Apr 2001

P. Venkamma Vs Sayana Venkata Rathnam and Others

Andhra Pradesh High Court · (2001) 3 ALD 518 : (2001) 3 ALT 447

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 35, Order 21 Rule 97, Order 21 Rule 98

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High Courts17 Apr 2001

Puvvada Bhaskara Rao Vs Tax Recovery Officer

Andhra Pradesh High Court · (2001) 117 TAXMAN 659

Civil Procedure Code, 1908 (CPC) — Section 80Income Tax Act, 1961 — Section 222, 224, 293Limitation Act, 1963 — Section 14

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High Courts16 Apr 2001Allowed

A.P.S.R.T.C. Vs K. Mangathai and Others

Andhra Pradesh High Court · (2001) 4 ALT 29 : (2001) 91 FLR 125 : (2002) 1 LLJ 164

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High Courts16 Apr 2001

Institute of Public Health and Hygiene, New Delhi Vs State of A.P. and another

Andhra Pradesh High Court · (2001) 3 ALD 588 : (2001) 3 ALT 565

Administrative Tribunals Act, 1985 — Section 15Constitution of India, 1950 — Article 14, 15, 16, 166, 226

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High Courts16 Apr 2001

Kolli Sai Pratheeka and Others Vs Unit Trust of India and Others

Andhra Pradesh High Court · (2001) 3 ALD 297 : (2001) 3 ALT 146

Constitution of India, 1950 — Article 14, 226Unit Trust of India Act, 1963 — Section 2, 21(3), 22, 9

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High Courts16 Apr 2001

Bheemavarapu Venkat Reddy Vs Commercial Tax Officer, Intelligence, Guntur and another

Andhra Pradesh High Court · (2001) 4 ALD 6 : (2001) 4 RCR(Criminal) 374

Andhra Pradesh General Sales Tax Act, 1957 — Section 31, 32Constitution of India, 1950 — Article 226

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High Courts16 Apr 2001

Puvvula Venkata Satyanarayana Murthy Vs Govt. of A.P and others

Andhra Pradesh High Court · (2001) 3 ALD 724

Andhra Pradesh Civil Services (Conduct) Rules, 1964 — Rule 3Andhra Pradesh Gaming Act, 1974 — Section 9(1)Constitution of India, 1950 — Article 226

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High Courts16 Apr 2001Dismissed

K. Ramakrishna Reddy and Others Vs V.K. Padmavathi and Another

Andhra Pradesh High Court · (2001) 2 ALD(Cri) 263 : (2001) 1 APLJ 499 : (2001) CriLJ 3424

Criminal Procedure Code, 1973 (CrPC) — Section 177, 179, 182(2), 190, 190(1)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 109, 34, 409, 494, 498A

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High Courts13 Apr 2001

G. Mallikharjuna Rao Vs District and Sessions Judge, Nellore and another

Andhra Pradesh High Court · (2001) 4 ALD 18

Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 22Constitution of India, 1950 — Article 14Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33

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High Courts13 Apr 2001

Tata Cellular Limited, Nampally, Hyderabad Vs Commercial Tax Officer, Nampally, Hyderabad and others

Andhra Pradesh High Court · (2001) 3 ALD 401 : (2001) 3 ALT 120 : (2006) 146 STC 485

Andhra Pradesh General Sales Tax Act, 1957 — Section 17Income Tax Act, 1961 — Section 222, 225, 226

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High Courts13 Apr 2001

Dr. B. Srinivas Vs Dr. P. Krishna Malakonda Reddy and others

Andhra Pradesh High Court · (2001) 3 ALD 490 : (2001) 3 ALT 521

Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15, 3Indian Medical Council Act, 1933 — Section 10Indian Medical Council Act, 1956 — Section 2, 20, 33

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High Courts13 Apr 2001Dismissed

Vadugu Chanti Babu Vs State of A.P.

Andhra Pradesh High Court · (2001) 1 ALD(Cri) 774 : (2001) 1 ALT(Cri) 416

Penal Code, 1860 (IPC) — Section 302

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High Courts13 Apr 2001

District Collector, Anantapur and others Vs K. Sujatha

Andhra Pradesh High Court · (2001) 4 ALD 158 : (2003) 3 ALT 33

Constitution of India, 1950 — Article 14, 16

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High Courts13 Apr 2001

Tagore Home Junior College, Secunderabad Vs P.P.A. Christian and others

Andhra Pradesh High Court · (2001) 3 ALD 742 : (2001) 4 ALT 191

Andhra Pradesh Education Act, 1982 — Section 2, 24, 79(1), 80, 81Andhra Pradesh Private Educational Institutions Employees (Disciplinary Control) Rules, 1983 — Rule 5, 7(2)Constitution of India, 1950 — Article 21

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High Courts13 Apr 2001Dismissed

P. Sathaiah and Others Vs Jakkala Malliah and Others

Andhra Pradesh High Court · (2001) 3 ALT 652 : (2001) 1 AnWR 94

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1

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