COURT ARCHIVE

Andhra Pradesh High Court judgments, 2001

1,536 judgments · page 73 of 77

High Courts02 Feb 2001

Coromandal Finance Co., Ltd., Hyd. Vs Commissioner of Commercial Taxes, A.P., Hyd.

Andhra Pradesh High Court · (2001) 2 ALD 497 : (2001) 3 ALT 238

Andhra Pradesh General Sales Tax Act, 1957 — Section 2(1), 5Central Sales Tax Act, 1956 — Section 3Constitution of India, 1950 — Article 366

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High Courts02 Feb 2001

Pedda Venkata Swamy (died) per LR Sunkalamma Vs Land Acquisition Officer, Srisailam Project, Wanaparthy, Mahaboobnagar District

Andhra Pradesh High Court · (2001) 2 ALD 139

Succession Act, 1925 — Section 214

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High Courts02 Feb 2001

Tatineni Tulasi Lavanya Vs Gogineni Sujatha and others

Andhra Pradesh High Court · AIR 2001 AP 181 : (2001) 2 ALD 110 : (2001) 2 ALT 229 : (2001) 1 APLJ 210

Constitution of India, 1950 — Article 227Election Rules, 1987 — Rule 71, 85Hyderabad Municipal Corporation Act, 1955 — Section 671, 71, 71, 75

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High Courts02 Feb 2001Dismissed

G. Mareppa Vs T. Padmavathi Bai and others

Andhra Pradesh High Court · (2001) 5 ALD 482 : (2001) 4 ALT 747

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10, 10(3), 13, 16Constitution of India, 1950 — Article 227

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High Courts02 Feb 2001

Government of A.P. Vs P. Sadananda Murthy and another

Andhra Pradesh High Court · (2001) 2 ALD 164 : (2001) 2 ALT 117 : (2001) 1 APLJ 391

Andhra Pradesh Civil Services (Disciplinary Proceedings Tribunal) Act, 1960 — Section 4Constitution of India, 1950 — Article 309

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High Courts02 Feb 2001

J. Janaki Ramaiah Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · (2001) 2 ALD 256 : (2001) 2 ALT 97

Andhra Pradesh Revised Pension Rules, 1980 — Rule 45, 8, 9(2)Official Secrets Act, 1923 — Section 5

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High Courts02 Feb 2001

New India Assurance Company Limited, Hyderabad Vs G. Sarada Prasad and others

Andhra Pradesh High Court · (2001) 2 ACC 457 : (2001) 2 ALD 161 : (2001) 2 ALT 100

Limitation Act, 1963 — Section 5

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High Courts02 Feb 2001

Posina Ramachandraiah and others Vs State of A.P. and Another

Andhra Pradesh High Court · (2001) 2 ALD 502 : (2001) 2 ALT 424 : (2001) 1 APLJ 478

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4

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High Courts02 Feb 2001

Spares Corporation, Dwarakanagar, Visakhapatnam Vs State of Andhra Pradesh and others

Andhra Pradesh High Court · (2001) 2 ALD 599 : (2001) 2 ALT 559

Central Sales Tax Act, 1956 — Section 5(1)Constitution of India, 1950 — Article 286Customs Act, 1962 — Section 2(18)

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High Courts02 Feb 2001Allowed

Anandi Roller Flour Mills Ltd. Vs Commissioner of Commercial Taxes

Andhra Pradesh High Court · (2001) 2 ALT 286 : (2001) 122 STC 597

Andhra Pradesh General Sales Tax Act, 1957 — Section 9, 9(1), 9(2)Central Sales Tax Act, 1956 — Section 8(2A)

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High Courts01 Feb 2001

Manga Madhavilatha Vs Rajahmundry Municipality

Andhra Pradesh High Court · (2001) 2 ALT 482

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High Courts01 Feb 2001

T. Rajive and Others and Official Liquidator, High Court of Andhra Pradesh Vs A.P. State Financial Corporation and Others A.P. State Financial Corporation Vs Annavaram Spinning Mills Ltd.

Andhra Pradesh High Court · (2001) 2 ALD 426 : (2001) 105 CompCas 350

Civil Procedure Code, 1908 (CPC) — Section 9Companies Act, 1956 — Section 441, 446, 529AConstitution of India, 1950 — Article 226, 227

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High Courts01 Feb 2001Allowed

Velagapudi Rajya Lakshmi and another Vs Land Acquisition Officer, (Mandal Revenue Officer), Poduru, West Godavari District

Andhra Pradesh High Court · (2001) 5 ALD 490 : (2001) 5 ALT 6

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 151Land Acquisition Act, 1894 — Section 18, 54

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High Courts01 Feb 2001

R. Rambabu Vs APSRTC, Musheerabad, Hyderabad and another

Andhra Pradesh High Court · (2001) 2 ALD 260 : (2001) 2 ALT 281

Constitution of India, 1950 — Article 12, 226

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High Courts31 Jan 2001

R.K. Behra Vs Union of India and others

Andhra Pradesh High Court · (2001) 1 ALD 521 : (2001) 1 ALT 449

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High Courts31 Jan 2001Allowed

Appari Satyanarayana Vs State of Andhra Pradesh, Irrigation Dept. and Others

Andhra Pradesh High Court · (2001) 2 ALT 178

Andhra Pradesh Fundamental Rules — Rule 45A

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High Courts31 Jan 2001Dismissed

Kum. Vijaya Mary Lewis Vs The General Manager, Hyderabad Telecom District and Another

Andhra Pradesh High Court · (2001) 01 AP CK 0004

Constitution of India, 1950 — Article 226

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High Courts30 Jan 2001Dismissed

Pothireddi Sivaprasada Rao Vs State of A.P.

Andhra Pradesh High Court · (2001) 1 ALD(Cri) 484 : (2001) 1 ALT(Cri) 239 : (2001) 1 APLJ 362 : (2001) CriLJ 1979

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 42(1), 8

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High Courts30 Jan 2001Dismissed

V. Bala Krishna Rao Vs Joint Collector

Andhra Pradesh High Court · (2001) 01 AP CK 0079

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High Courts30 Jan 2001

Gudavalli Murali Krishna and Others Vs Gudavalli Madhavi and Another

Andhra Pradesh High Court · (2001) 1 ALD(Cri) 689 : (2001) 1 ALT(Cri) 433

Constitution of India, 1950 — Article 226Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50

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