COURT ARCHIVE

Andhra Pradesh High Court judgments, 2001

1,536 judgments · page 60 of 77

High Courts04 Apr 2001

Repaka Nagamani Vs Assistant Controller of Estate Duty, Guntur, A.P. and others

Andhra Pradesh High Court · (2001) 4 ALD 136 : (2001) 4 ALT 7

Estate Duty Act, 1953 — Section 58(3), 59, 61, 73(5), 73(A)Income Tax Act, 1922 — Section 46(1)

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High Courts04 Apr 2001

Chunduri Balaji Vs Union of India and others

Andhra Pradesh High Court · (2001) 3 ALT 639

Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 30Constitution of India, 1950 — Article 162, 309

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High Courts04 Apr 2001

Mohanlal Agarwal Vs S.V. Satyaprasad and others

Andhra Pradesh High Court · (2001) 3 ALD 822

Constitution of India, 1950 — Article 14, 16General Rules — Rule 3, 4

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High Courts04 Apr 2001Partly Allowed

Union of India (UOI) and Others Vs Smt. P. Jayamma

Andhra Pradesh High Court · (2001) 04 AP CK 0015

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High Courts04 Apr 2001

G. Anjaneyulu Vs Alla Seshi Reddy and Another

Andhra Pradesh High Court · (2002) ACJ 1392 : (2001) 4 ALT 245

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High Courts04 Apr 2001

SMT. REPAKA NAGAMANI Vs ASSISTANT CONTROLLER OF ESTATE DUTY and Others

Andhra Pradesh High Court · (2001) 169 CTR 125 : (2001) 250 ITR 93 : (2001) 118 TAXMAN 86

Estate Duty Act, 1953 — Section 59, 61

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High Courts03 Apr 2001

Ashish Developers and Builders (P) Ltd. Vs Appropriate Authority

Andhra Pradesh High Court · (2001) 116 TAXMAN 749

Urban Land (Ceiling and Regulation) Act, 1976 — Section 4

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High Courts03 Apr 2001Allowed

Ratnakar Indurkar Vs Institution of Lok Ayuktha and Upa Lok Ayuktha and Others

Andhra Pradesh High Court · (2002) 1 ALD 597 : (2001) 4 ALT 343

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High Courts03 Apr 2001

V. Sreenivasulu Vs B. Narasimmurthy and others

Andhra Pradesh High Court · (2001) 4 ALD 152 : (2001) 4 ALT 371 : (2001) 4 ALT 370

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 38

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High Courts03 Apr 2001

Ashish Developers and Builders (P) Limited and another Vs Appellate Authority, (Under Chapter XXC of the IT Act) IT Department, Kendriya Sadan, Koromandal, Bangalore and another

Andhra Pradesh High Court · (2001) 3 ALD 253 : (2001) 2 ALT 570 : (2003) 179 CTR 177

Income Tax Act, 1961 — Section 269Urban Land (Ceiling and Regulation) Act, 1976 — Section 4(11)

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High Courts03 Apr 2001

P. Venkateswarlu Vs C. Lakshmi Narasimha Rao (died) by LRs. and others

Andhra Pradesh High Court · AIR 2002 AP 62 : (2001) 3 ALD 565 : (2001) 3 ALT 449 : (2001) 2 APLJ 1 : (2001) 3 CivCC 658 : (2001) 4 RCR(Civil) 144

Arbitration Act, 1940 — Section 34Partnership Act, 1932 — Section 40, 43, 69(3)

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High Courts03 Apr 2001

Visakha Rural District Casuarina Plantation Farmers and Merchants Development Welfare Association, Anakapalli Vs Government of A.P.

Andhra Pradesh High Court · (2001) 4 ALD 145 : (2001) 4 ALT 11

Andhra Pradesh General Sales Tax Act, 1957 — Section 9

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High Courts31 Mar 2001

COMMISSIONER OF INCOME TAX Vs K. PATTAABHIRAMA REDDY

Andhra Pradesh High Court · (2001) 117 TAXMAN 34

Income Tax Act, 1961 — Section 256, 35, 35B

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High Courts31 Mar 2001

Suryadevara Pullayya and another Vs Suryadevara Satyanarayana

Andhra Pradesh High Court · (2001) 3 ALD 338 : (2001) 4 ALT 94 : (2001) 3 CivCC 350

Evidence Act, 1872 — Section 2, 4, 68, 90

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High Courts31 Mar 2001

Andhra Pradesh Industrial Infrastructure Corporation Limited, Hyd. and others Vs Padmavathi Constructions and another

Andhra Pradesh High Court · (2001) 3 ALD 529

Arbitration Act, 1940 — Section 23, 30, 33, 34Arbitration and Conciliation Act, 1996 — Section 21, 34, 85Constitution of India, 1950 — Article 226

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High Courts31 Mar 2001

M. Balakrishna Rao Vs Joint Collector, Hyderabad-cum-Additional District Magistrate, Hyderabad

Andhra Pradesh High Court · (2001) 3 ALD 363 : (2001) 3 ALT 55

Constitution of India, 1950 — Article 226

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High Courts31 Mar 2001

Commissioner of Income Tax Visakhapatnam Vs K. Pattabhirama Reddy

Andhra Pradesh High Court · (2001) 3 ALD 462

Income Tax Act, 1961 — Section 256(2), 35(1)Income Tax Rules, 1962 — Rule 6

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High Courts31 Mar 2001

Commissioner of Income Tax, Vishakhapatnam Vs B.V.R. Glucose Products Ltd., Kakinada

Andhra Pradesh High Court · (2001) 3 ALD 441

Income Tax Act, 1922 — Section 22Income Tax Act, 1961 — Section 139, 147, 148, 256(1), 72

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High Courts31 Mar 2001

Dwarkadas Damodarlal Hedg, Hyderabad Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2001) 3 ALD 415 : (2001) 6 ALT 219

Andhra Pradesh General Sales Tax Act, 1957 — Section 14Constitution of India, 1950 — Article 226, 227

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High Courts31 Mar 2001

Jagadish and Kamala Mittal Museum of Indian Arts Vs Secretary, Ministry of Home Affairs, Government of India, New Delhi and others

Andhra Pradesh High Court · (2001) 3 ALD 799 : (2004) 7 ALT 243

Foreign Contribution (Regulation) Act, 1976 — Section 3, 4, 5, 6

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