COURT ARCHIVE

Andhra Pradesh High Court judgments, 2001

1,536 judgments · page 70 of 77

High Courts14 Feb 2001

Mini Taxi Owners and Drivers Association and Others Vs The State of A.P. and Another

Andhra Pradesh High Court · (2001) CriLJ 2421

Central Motor Vehicles Rules, 1989 — Rule 2Constitution of India, 1950 — Article 14, 19, 19(1), 21, 226Hyderabad City Police Act, 1348 — Section 21, 21(1), 21(2), 82, 85

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High Courts14 Feb 2001

K.R. Raghavan Nair Vs Union of India and others

Andhra Pradesh High Court · (2001) 2 ALD 503 : (2001) 2 ALT 442

Constitution of India, 1950 — Article 162, 226, 309, 32

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High Courts14 Feb 2001

Maddileti Alivelamma and another Vs Saraswathamma and others

Andhra Pradesh High Court · (2001) 2 ALD 605 : (2001) 2 ALT 465

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 6Constitution of India, 1950 — Article 227

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High Courts14 Feb 2001

Mini Taxi Owners'' and Drivers'' Association and Others Vs State of A.P., Home Dept. and Another

Andhra Pradesh High Court · (2001) 2 ALT 340

Constitution of India, 1950 — Article 14, 19, 19(1), 21, 226Hyderabad City Police Act, 1348 — Section 21, 21(1), 82, 85Motor Vehicles Act, 1988 — Section 2(40), 2(7), 66, 67, 68

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High Courts14 Feb 2001

Nakka Siddaiah and others Vs State of A.P. and others

Andhra Pradesh High Court · (2001) 2 ALD 562 : (2001) 3 ALT 550

Andhra Pradesh Panchayat Raj Act, 1994 — Section 186, 187, 4

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High Courts14 Feb 2001

Prathi Subbaiah Chetty and others Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · (2001) 3 ALD 61 : (2001) 3 ALT 13

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 15, 153, 17, 43(4), 6(1)Trustees Rules, 1987 — Rule 3, 4

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High Courts14 Feb 2001

Chittmalla Krishna Murthy Vs State of A.P.

Andhra Pradesh High Court · (2001) 1 ALD(Cri) 631 : (2001) 1 ALT(Cri) 343 : (2001) CriLJ 2457

Arms Act, 1959 — Section 25(1), 27Criminal Procedure Code, 1973 (CrPC) — Section 329Penal Code, 1860 (IPC) — Section 302, 307, 506, 84

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High Courts13 Feb 2001

Commissioner of Income Tax Vs K.C.P. Ltd.

Andhra Pradesh High Court · (2001) 169 CTR 334 : (2001) 250 ITR 285 : (2001) 118 TAXMAN 538

Income Tax Act, 1961 — Section 35C, 40A(2)Income Tax Rules, 1962 — Rule 6A

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High Courts13 Feb 2001Dismissed

Deccan Steels Vs State of A.P.

Andhra Pradesh High Court · (2001) 122 STC 611

Andhra Pradesh General Sales Tax Act, 1957 — Section 9(1)

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High Courts13 Feb 2001Dismissed

Smt. Pritama Reddy and G.S. Shirish Vs Charminar Co-operative Urban Bank Ltd. and Another

Andhra Pradesh High Court · (2001) 105 CompCas 560 : (2001) CriLJ 2178

Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts13 Feb 2001

G. Gangi Reddy Vs Depot Manager/Incharge, IML Depot, Karimnagar and others

Andhra Pradesh High Court · (2001) 2 ALD 590 : (2001) 3 ALT 686

Constitution of India, 1950 — Article 226

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High Courts13 Feb 2001

Sapuram Pedda Reddenna Chetty Vs Pottakula Jamru Jan and others

Andhra Pradesh High Court · (2001) 2 ALD 573 : (2001) 3 ALT 7 : (2001) 1 APLJ 419 : (2001) 3 CivCC 109

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 9, Order 22 Rule 4A, Order 41 Rule 14, 144

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High Courts13 Feb 2001

Commissioner of Income Tax, Andhra Pradesh, Hyderabad Vs M. Sarojini Devi

Andhra Pradesh High Court · (2001) 3 ALD 86

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High Courts13 Feb 2001Dismissed

M. Narasimhulu and Another Vs State of A.P. and Another

Andhra Pradesh High Court · (2001) 2 ALT 183 : (2001) 1 ALT(Cri) 267

Companies Act, 1956 — Section 630Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 157, 482

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High Courts13 Feb 2001Dismissed

Pritama Reddy Vs Charminar Co-operative Urban Bank Ltd. and Another

Andhra Pradesh High Court · (2001) 1 ALD(Cri) 452 : (2001) 1 ALT(Cri) 244 : (2001) 2 CivCC 318 : (2001) 2 RCR(Criminal) 565

Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1, Order 6 Rule 14, 26Criminal Procedure Code, 1973 (CrPC) — Section 199, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts13 Feb 2001

Commissioner of Income Tax Vs M. Sarojini Devi

Andhra Pradesh High Court · (2001) 250 ITR 759 : (2001) 116 TAXMAN 613

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High Courts13 Feb 2001Dismissed

Koppula Saramma Vs Govt. of A.P., Social Welfare Dept. and Others

Andhra Pradesh High Court · (2001) 3 ALT 501

Andhra Pradesh Land Encroachment Act, 1905 — Section 6, 7Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Regulation 2, 3Constitution of India, 1950 — Article 226

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High Courts13 Feb 2001Allowed