High Courts14 Sept 2001
Tirupathi Roller Flour Mill Pvt. Ltd. Vs Government of Andhra Pradesh and Another
Andhra Pradesh High Court · (2002) 126 STC 11
Constitution of India, 1950 — Article 14, 301, 302, 303, 304
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 1,004 of 1,762
High Courts13 Sept 2001Dismissed
Shaik Shafiullah and another Vs Mohammadiya Educational Society, Cuddapah and others
Andhra Pradesh High Court · (2001) 5 ALD 783 : (2001) 6 ALT 26 : (2002) 1 CivCC 342 : (2002) 3 RCR(Civil) 360
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), Order 26 Rule 9, Order 39 Rule 3A, 115
High Courts13 Sept 2001Dismissed
Dinesh R. Mehta and Others Vs UNO Bank, Secunderabad and Others
Andhra Pradesh High Court · (2001) 6 ALD 688 : (2001) 6 ALT 379 : (2001) 3 APLJ 217 : (2002) 1 CivCC 524
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92, Order 21 Rule 94, 65
High Courts13 Sept 2001Allowed
Koneru Venkata Subbaiah Vs Koneru Venugopal and Others
Andhra Pradesh High Court · (2001) 6 ALD 213 : (2002) 1 ALT 49 : (2001) 3 APLJ 256
Arbitration Act, 1940 — Section 14, 14(1), 14(2), 15, 16Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Article 119, 137, 178
High Courts13 Sept 2001
Bijjala Shivalingam Vs Commissioner of Income Tax
Andhra Pradesh High Court · (2002) 173 CTR 280 : (2002) 253 ITR 105 : (2001) 119 TAXMAN 803
Income Tax Act, 1922 — Section 10, 10(2)Income Tax Act, 1961 — Section 132A, 256(1), 30, 31, 32
High Courts13 Sept 2001Dismissed
Syndicate Bank, Tangutur Branch, Tangutur, Prakasam District Vs Pamidi Somaiah (died) and Another
Andhra Pradesh High Court · AIR 2002 AP 12 : (2001) 6 ALD 365 : (2001) 6 ALT 640 : (2001) 3 APLJ 122 : (2002) 1 CivCC 639 : (2002) 108 CompCas 12
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11(1), Order 21 Rule 11, 151Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 456(2)
High Courts13 Sept 2001Dismissed
P. Rajendra Babu and Others Vs Convener, ICET 2001, University College of Commerce and Business Management, O.U. and Others
Andhra Pradesh High Court · (2001) 6 ALT 147
Andhra Pradesh Common Entrance for Admission into Post Graduate (Master of Business Administration and Master of Computer Application) Professional Courses Test Rules, 1996 — Rule 4, 5Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 12, 3Constitution of India, 1950 — Article 226
High Courts13 Sept 2001
M. Ramanamma Vs Commissioner of Income Tax
Andhra Pradesh High Court · (2002) 122 TAXMAN 246
Income Tax Act, 1961 — Section 147
High Courts13 Sept 2001Allowed
Director of Settlements, Hyd. and others Vs Neerupaka Rama Krishna
Andhra Pradesh High Court · (2001) 5 ALD 828
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 12, 13, 20A, 5(2)Civil Procedure Code, 1908 (CPC) — Section 11, 151Constitution of India, 1950 — Article 226
High Courts12 Sept 2001
Krishnareddigari Pradeep Reddy Vs Government of Andhra Pradesh
Andhra Pradesh High Court · (2001) 09 AP CK 0151
Penal Code, 1860 (IPC) — Section 302
High Courts12 Sept 2001Dismissed
V. Nageswara Rao Vs State of A.P.
Andhra Pradesh High Court · (2001) 2 ALD(Cri) 564 : (2001) 2 ALT(Cri) 355 : (2002) CriLJ 3323
High Courts12 Sept 2001Dismissed
A. Bala Kameswara Rao Vs Govt. of A.P., Legislative Affairs and Justice and Another
Andhra Pradesh High Court · (2002) 2 ALT 284
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1963 — Rule 19(2), 8Constitution of India, 1950 — Article 235
High Courts12 Sept 2001Allowed
Deccan Cements Ltd. Vs Asstt. Dir. of Mines and Geology
Andhra Pradesh High Court · (2005) 188 ELT 480
High Courts12 Sept 2001Allowed
Managing Committee, Nade Ali Masque, Bodhan, Nizambad District Vs Andhra Pradesh State Wakf Board and Others
Andhra Pradesh High Court · (2001) 6 ALD 811
Andhra Pradesh Wakf Rules, 1974 — Rule 20Civil Procedure Code, 1908 (CPC) — Section 151Waqf Act, 1954 — Section 42
High Courts12 Sept 2001Dismissed
Srinivasa Resorts Ltd. and Another Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (2002) 92 FLR 50 : (2002) 1 LLJ 18
Andhra Pradesh Shops and Establishments Act, 1988 — Section 47(6)Constitution of India, 1950 — Article 14Industrial Employment (Standing Orders) Act, 1946 — Section 10A(1)
High Courts11 Sept 2001Allowed
B. Shivacharan Singh Vs Shriram Chits Ltd., Warangal and Others
Andhra Pradesh High Court · (2001) 6 ALD 73 : (2001) 6 ALT 159
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(1)
High Courts11 Sept 2001Dismissed
Commissioner of Income Tax Vs Nizam Sugar Factory Ltd.
Andhra Pradesh High Court · (2002) 253 ITR 68 : (2002) 120 TAXMAN 378
Electricity (Supply) Act, 1948 — Section 57Income Tax Act, 1961 — Section 10(1), 256(2), 257, 28, 43(1)
High Courts11 Sept 2001Dismissed
K. Venkateswarlu and Others Vs K. Pedda Venkaiah and Others
Andhra Pradesh High Court · AIR 2002 AP 8 : (2001) 3 APLJ 402
Transfer of Property Act, 1882 — Section 10, 54
High Courts11 Sept 2001Dismissed
K. Venkateswarlu and others Vs Pedda Venkaiah (died) Per LRs.
Andhra Pradesh High Court · (2001) 5 ALD 845 : (2001) 5 ALT 473
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 3(1)Andhra Pradesh Vacant Lands in Urban Areas (Probibition of Alienation) Act, 1972 — Section 10, 4, 4(2), 5Constitution of India, 1950 — Article 371
High Courts11 Sept 2001Allowed
Kosanapudi Raja Rao Vs Vemana Ramulu
Andhra Pradesh High Court · (2002) 1 ALD 797 Supp : (2002) 1 AnWR 704
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 17, 18Negotiable Instruments Act, 1881 (NI) — Section 118