COURT ARCHIVE

Andhra Pradesh High Court judgments, 2001

1,536 judgments · page 61 of 77

High Courts31 Mar 2001

Mandala Madhava Rao Vs Mandala Yadagiri and others

Andhra Pradesh High Court · AIR 2001 AP 407 : (2001) 3 ALD 577 : (2001) 3 ALT 295 : (2001) 2 CivCC 387

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 26, Order 41 Rule 27, 107Succession Act, 1925 — Section 88

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High Courts31 Mar 2001

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

Andhra Pradesh High Court · (2001) 3 ALD 441

Income Tax Act, 1922 — Section 22, 22(1), 22(3), 24(2)Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(3), 139(4)

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High Courts30 Mar 2001

Sakala Viswanath and another Vs Commissioner of Technical Education, A.P., Hyd. and others

Andhra Pradesh High Court · (2001) 3 ALD 499 : (2001) 4 ALT 88

Constitution of India, 1950 — Article 371

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High Courts30 Mar 2001

T. Dhanalakshmi Vs Chief Commercial Officer, SC Railway, Sanchalan Bhavan, Secunderabad and others

Andhra Pradesh High Court · (2001) 3 ALD 376 : (2001) 4 ALT 335

Constitution of India, 1950 — Article 226

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High Courts30 Mar 2001

K. Vijaya Bhaskar Rao Vs Chief Judge, City Civil Court, Hyderabad and others

Andhra Pradesh High Court · (2001) 3 ALD 646 : (2004) 7 ALT 424

Andhra Pradesh Judicial Ministerial Service Rules, 2003 — Rule 16Constitution of India, 1950 — Article 14, 16

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High Courts30 Mar 2001

Avula Sathaiah Vs Avula Lingaiah and others

Andhra Pradesh High Court · AIR 2001 AP 400 : (2001) 3 ALD 546 : (2001) 3 ALD 374 : (2001) 3 ALT 221

Registration Act, 1908 — Section 13, 17Transfer of Property Act, 1882 — Section 53

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High Courts30 Mar 2001

Jonnalagadda Pulla Rao Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · (2001) 3 ALD 661 : (2001) 3 ALT 541

Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997 — Section 10(2), 2(1), 43Andhra Pradesh Farmers Management of Irrigation Systems Rules, 1997 — Rule 8(6)

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High Courts30 Mar 2001

Bharat Heavy Electricals Limited Higher Secondary School Staff Association, BHEL, Ramachandrapuram, Medak District and others Vs Bharat Heavy Electricals Limited, New Delhi and others

Andhra Pradesh High Court · (2001) 3 ALD 125 : (2001) 3 ALT 164

Allahabad High Court Rules, 1952 — Rule 7Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11Constitution of India, 1950 — Article 12, 14, 16, 21, 226

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High Courts30 Mar 2001Dismissed

Kadityala Bharathi Vs Telukuntla Narsimha and Others

Andhra Pradesh High Court · (2001) 3 ALT 287 : (2001) 1 AnWR 90 : (2001) 3 CivCC 37

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2

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High Courts30 Mar 2001Dismissed

Sure Venkateshwarlu Vs More Goverdhan and Others

Andhra Pradesh High Court · AIR 2001 AP 473 : (2001) 3 ALD 771 : (2001) 3 ALT 270

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1Provincial Insolvency Act, 1920 — Section 23

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High Courts29 Mar 2001Allowed

Dr. V. Sivarami Reddy Vs State of A.P., Medical and Health Dept. and Others

Andhra Pradesh High Court · (2001) 3 ALT 560

Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226

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High Courts29 Mar 2001

Potnuru Lakshmana Rao Vs Potnuru Babu Rao (died) per LRs.

Andhra Pradesh High Court · (2001) 3 ALD 520

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts29 Mar 2001

B. Kishtu Vs High Court of Andhra Pradesh, Hyderabad and another

Andhra Pradesh High Court · (2001) 4 ALD 127 : (2001) 4 ALT 4 : (2001) 4 ALT 3

Constitution of India, 1950 — Article 226

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High Courts29 Mar 2001

Gellapudi Satyam Vs State

Andhra Pradesh High Court · (2001) 1 ALT(Cri) 503 : (2002) CriLJ 762

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 307

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High Courts29 Mar 2001

B. Venkata Lakshmi Vs Executive Officer, Tirumala Tirupati Devasthanams, Tirupathi

Andhra Pradesh High Court · (2001) 3 ALD 551 : (2001) 4 ALT 70

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 106, 107, 153, 35Constitution of India, 1950 — Article 309Tirumala Tirupati Devasthanams Employees Service Rules, 1989 — Rule 3, 4

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High Courts29 Mar 2001