High Courts04 Feb 2003
Commissioner of Income Tax Vs Sundwiger EMFG and Co. and Others
Andhra Pradesh High Court · (2003) 3 ALD 744 : (2003) 5 ALT 73 : (2003) 183 CTR 434 : (2003) 262 ITR 110
Income Tax Act, 1961 — Section 5(2), 9(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2003
1,290 judgments · page 58 of 65
High Courts04 Feb 2003Allowed
Pioneer Builders Vs Superintending Engineer and Another
Andhra Pradesh High Court · (2003) 2 ALD 756 : (2003) 2 ALT 234
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 37
High Courts04 Feb 2003
Commissioner of Income Tax Vs Sundwiger EMFG and Co.
Andhra Pradesh High Court · (2003) 129 TAXMAN 776
Income Tax Act, 1961 — Section 15, 195, 256, 5, 9
High Courts04 Feb 2003Allowed
B. Yesudas, E. 32041, SHG Vs A.P.S.R.T.C. and Others
Andhra Pradesh High Court · (2003) 6 ALD 65 : (2003) 3 ALT 500
High Courts03 Feb 2003Allowed
Samir Mathur Vs State of A.P. and Others
Andhra Pradesh High Court · AIR 2003 AP 321 : (2003) 2 ALD 858 : (2003) 3 ALT 47
Wild Life (Protection) Act, 1972 — Section 40Wild Life Protection (Andhra Pradesh) Rules — Rule 35
High Courts03 Feb 2003Allowed
Sriram Subrahmanyam and Others Vs S. Mohammed Riyaz and Another
Andhra Pradesh High Court · (2003) 5 ALD 68
Motor Vehicles Act, 1988 — Section 149(2), 96(2)
High Courts03 Feb 2003
Goriparthi Gayatri Vs Goripathi Srinivasa Rao
Andhra Pradesh High Court · (2003) 2 ALD 513 : (2003) 2 ALT 367 : (2003) 1 APLJ 482
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts03 Feb 2003Partly Allowed
R. Laxminarayana Vs B. Ramya
Andhra Pradesh High Court · (2003) 2 ALD 767 : (2003) 3 ALT 185
Legal Services Authorities Act, 1987 — Section 20
High Courts03 Feb 2003
B. Shankar and Others Vs State of A.P.
Andhra Pradesh High Court · (2003) CriLJ 2242
Criminal Procedure Code, 1973 (CrPC) — Section 116, 161, 437(1), 482Evidence Act, 1872 — Section 9Identification of Prisoners Act, 1920 — Section 2, 4
High Courts31 Jan 2003Allowed
Food Inspector Vs N. Chandraiah
Andhra Pradesh High Court · (2003) 1 ALD(Cri) 668 : (2003) 1 ALT(Cri) 499 : (2003) CriLJ 4416
Prevention of Food Adulteration Act, 1954 — Section 16(1), 16(1C), 20
High Courts31 Jan 2003
General Manager (Managing Director), A.P.S.R.T.C. Vs Laxmi Bai and Others
Andhra Pradesh High Court · (2003) 3 ACC 559 : (2003) 6 ALD 75
High Courts31 Jan 2003Dismissed
Karri Krishnaveni Vs Batchu Nookaraju Reddi
Andhra Pradesh High Court · (2003) 2 ALD 769 : (2003) 2 ALT 655
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3), 22
High Courts31 Jan 2003
Commissioner of Income Tax Vs B. Narasimha Rao
Andhra Pradesh High Court · (2003) 4 ALT 244 : (2003) 185 CTR 219 : (2003) 263 ITR 62
Income Tax Act, 1961 — Section 182(3), 2(23), 64, 64(1)
High Courts31 Jan 2003Allowed
The General Manager, APSRTC Vs Smt. Lakshmi and Others
Andhra Pradesh High Court · (2004) ACJ 2109 : (2003) 3 ALT 267
High Courts31 Jan 2003
Excise Superitnendent Vs Kundena Bhagyamma and Others
Andhra Pradesh High Court · (2004) 1 ACC 499 : (2003) 4 ALT 588
Workmens Compensation Act, 1923 — Section 12(2), 30(1), 32, 4A
High Courts31 Jan 2003Allowed
LAO Vs Jadala Anand and Others
Andhra Pradesh High Court · (2003) 3 ALD 374
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10A, 152
High Courts30 Jan 2003
New India Assurance Company Limited Vs Syed Jaheera and Others
Andhra Pradesh High Court · (2003) 3 ACC 37 : (2004) ACJ 1833 : (2003) 2 ALD 515
Motor Vehicles Act, 1988 — Section 173(1)
High Courts29 Jan 2003
United India Insurance Co. Ltd. Vs Gorla Shankar and Others
Andhra Pradesh High Court · (2005) 3 ACC 204
Motor Vehicles Act, 1988 — Section 173Penal Code, 1860 (IPC) — Section 304A, 337, 338
High Courts29 Jan 2003Dismissed
United India Insurance Company Limited Vs Gorla Shankar and Others
Andhra Pradesh High Court · (2005) ACJ 597 : (2003) 2 ALD 775 : (2003) 2 ALT 596
Motor Vehicles Act, 1988 — Section 173(1)Penal Code, 1860 (IPC) — Section 304
High Courts29 Jan 2003Allowed
Mykala Subbamma Vs N. Srinivasa Rao and Others
Andhra Pradesh High Court · (2003) 2 ALD 49 : (2003) 3 ALT 223
Constitution of India, 1950 — Article 21, 5, 7Criminal Procedure Code, 1973 (CrPC) — Section 129, 151, 154, 154(3), 164Penal Code, 1860 (IPC) — Section 302, 304, 343