COURT ARCHIVE

Andhra Pradesh High Court judgments, 2001

1,536 judgments · page 8 of 77

High Courts28 Nov 2001

Muktar Ahmed Khan Vs Margadarshi Chit Fund Limited and Others

Andhra Pradesh High Court · (2002) 1 ALD 682 Supp

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19A(2) , Order 5 Rule 20, Order 9 Rule 13Limitation Act, 1963 — Section 5

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High Courts28 Nov 2001Dismissed

S. Jyothi Vs Presiding Officer/Election Officer, Thottambedi Mandal, Chittoor District and Others

Andhra Pradesh High Court · (2002) 2 ALD 170

Andhra Pradesh Panchayat Raj Act, 1994 — Section 144X, 233, 73GConstitution of India, 1950 — Article 226, 243, 329Representation of the People Act, 1951 — Section 100

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High Courts28 Nov 2001

L. Sathyanarayana Murthy and Another Vs Land Acquisition Officer, Revenue Divisional Officer, Chittoor

Andhra Pradesh High Court · (2002) 2 ALD 76 : (2002) 1 ALT 355

Legal Services Authorities Act, 1987 — Section 22(3)Penal Code, 1860 (IPC) — Section 193, 195, 219, 228Succession Act, 1925 — Section 372

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High Courts28 Nov 2001

Kolli Purushotham Chowdary Vs Balaji Finance Corporation and Another

Andhra Pradesh High Court · (2002) 1 ALD 1 : (2001) 6 ALT 785

Civil Procedure Code, 1908 (CPC) — Section 144, 2, 47

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High Courts28 Nov 2001Allowed

K. Suramma Vs K. Ramayyamma and Others

Andhra Pradesh High Court · (2002) 2 ALT 65 : (2002) 2 DMC 54

Hindu Marriage Act, 1955 — Section 29(2), 5

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High Courts28 Nov 2001Dismissed

Vemula Srinivasa Rao Vs Thumepalli Venkateswarlu

Andhra Pradesh High Court · (2002) 1 ALD 169 : (2001) 6 ALT 791 : (2001) 3 APLJ 353

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 22 Rule 11, 51Limitation Act, 1963 — Article 126

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High Courts27 Nov 2001Dismissed

Andhra Sales Tax Practitioners and Consultants Association Vs Anantha Lakshmi Traders

Andhra Pradesh High Court · (2002) 1 ALD 370 : (2002) 2 ALT 250

Andhra Pradesh General Sales Tax Act, 1957 — Section 35, 39, 39(1), 39(2)(a)Andhra Pradesh General Sales Tax Rules, 1957 — Rule 17, 17(5)Central Sales Tax Act, 1956 — Section 13(1), 13(3), 9(2)

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High Courts27 Nov 2001Allowed

Vishwanatha Ravi Kumar Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2002) 2 ALD 29 : (2001) 6 ALT 406

Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 23, 26, 26A, 31(1), 31(4)Andhra Pradesh Excise (Appeal and Revision) Rules, 1969 — Rule 4Andhra Pradesh Excise (IL and FL Retail Sale Conditions of Licences) Rules, 1993 — Rule 6

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High Courts27 Nov 2001

Englaj Pershan Vs Munnalal

Andhra Pradesh High Court · (2002) 2 AnWR 211

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22, 8, 8(5)

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High Courts27 Nov 2001Dismissed

Dr. Syed Mumtaz Hyder Abedi Vs Mrs. Dilshad Siraj Virji

Andhra Pradesh High Court · (2001) 11 AP CK 0018

Specific Relief Act, 1877 — Section 9Specific Relief Act, 1963 — Section 6

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High Courts27 Nov 2001

Yeduru Sreenivasulu Reddy Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2002) 1 ALD(Cri) 347

Andhra Pradesh Excise Act, 1968 — Section 34, 34A, 35, 36, 37Criminal Procedure Code, 1973 (CrPC) — Section 100(4)Mysore Excise Act, 1901 — Section 53, 54

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High Courts26 Nov 2001

Nagasuri Subba Rao Vs Nagasuri Kameswaramma and Others

Andhra Pradesh High Court · AIR 2002 AP 237

Hindu Adoptions and Maintenance Act, 1956 — Section 28

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High Courts26 Nov 2001Allowed

Simplex Concrete Piles (India) Ltd. Vs Commercial Tax Officer and Another

Andhra Pradesh High Court · (2006) 143 STC 81

Andhra Pradesh General Sales Tax Act, 1957 — Section 5B, 5F, 5G, 9, 9(1)

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High Courts26 Nov 2001

Veeramreddy Chandra Rao Vs State by Authorised Officer Land Reforms Tribunal

Andhra Pradesh High Court · (2001) 11 AP CK 0080

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 21Hindu Adoptions and Maintenance Act, 1956 — Section 3, 4Registration Act, 1908 — Section 17

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High Courts23 Nov 2001

Somagutta Sivasankara Reddy and Another Vs Palapandla Chinna Gangappa and Others

Andhra Pradesh High Court · (2001) 11 AP CK 0126

Evidence Act, 1872 — Section 33

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High Courts23 Nov 2001Allowed

Pulusam Krishna Murthy Vs T. Sujan Kumar and Others

Andhra Pradesh High Court · (2002) 1 ALD 423 : (2002) 2 ALT 77

Andhra Pradesh Education Act, 1982 — Section 78, 79Andhra Pradesh Gram Panchayats Act, 1964 — Section 12(1)Andhra Pradesh Mandala Praja Parishads, Zilla Praja Parishads and Zilla Pranalika Abhivrudhi Sameeksha Mandals Act, 1986 — Section 5(2)

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High Courts23 Nov 2001Dismissed

G. Lakshmi Reddy and Others Vs Principal Secretary to Government, Irrigation and C.A.D. Dept. and Others

Andhra Pradesh High Court · (2002) 1 ALT 415

Administrative Tribunals Act, 1985 — Section 28, 5(6)Civil Procedure Code, 1908 (CPC) — Section 129Constitution of India, 1950 — Article 13, 141, 142, 144, 226

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High Courts23 Nov 2001Dismissed

Milap Chand Jain and Others Vs Smt. Maturi Damayanthi

Andhra Pradesh High Court · (2002) 3 ALT 388

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 20, 22Constitution of India, 1950 — Article 227

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High Courts23 Nov 2001Dismissed

Sundarapalli Srinivas Vs State of A.P.

Andhra Pradesh High Court · (2002) 2 ALD 13 Supp : (2002) 1 ALD(Cri) 576 : (2002) 1 ALT(Cri) 321 : (2002) 2 DMC 258

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 113B

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High Courts23 Nov 2001Allowed

State: A.C.B. Vs P. Seshagiri Rao and Another

Andhra Pradesh High Court · (2002) 1 ALD(Cri) 1 : (2001) 6 ALT 401 : (2001) 2 ALT(Cri) 540 : (2002) 2 RCR(Criminal) 325

Criminal Procedure Code, 1973 (CrPC) — Section 160, 161, 164, 165, 166Evidence Act, 1872 — Section 145

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