High Courts11 Sept 2001
Commissioner of Income Tax Vs Nizam Sugar Factory Ltd
Andhra Pradesh High Court · (2002) 173 CTR 136 : (2001) 253 ITR 68
Electricity (Supply) Act, 1948 — Section 57Income Tax Act, 1961 — Section 10, 256, 257, 28, 43
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 1,005 of 1,762
High Courts10 Sept 2001Dismissed
Nalleti Eswara Rao Vs State of A.P.
Andhra Pradesh High Court · (2002) 1 ALT(Cri) 107 : (2002) CriLJ 1649
Penal Code, 1860 (IPC) — Section 302, 304, 324
High Courts10 Sept 2001Dismissed
Shakthi Seeds Pvt. Ltd. Vs Deputy Commissioner (CT), Abids Division and Another
Andhra Pradesh High Court · (2002) 125 STC 387
Seeds Rules, 1968 — Rule 7
High Courts10 Sept 2001Dismissed
Bokkam Ramam Vs District Collector, Visakhapatnam District, Visakhapatnam and Another
Andhra Pradesh High Court · (2001) 6 ALD 691
Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 11, 12, 21Evidence Act, 1872 — Section 5, 58
High Courts10 Sept 2001Allowed
K. Manmadha Rao Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2001) 6 ALD 294
Andhra Pradesh State and Subordinate Service Rules, 1962 — Rule 22, 3, 3(14)General Rules — Rule 10, 36
High Courts07 Sept 2001Allowed
Laxman B. Dolwani Vs B. Surender Goud and Others
Andhra Pradesh High Court · (2001) 09 AP CK 0155
Civil Procedure Code, 1908 (CPC) — Section 148, 151, 155Specific Relief Act, 1963 — Section 28
High Courts07 Sept 2001Allowed
APSRTC, Managing Director, Mushirabad, Hyd. Vs S. Dhanamjaya Reddy
Andhra Pradesh High Court · (2003) ACJ 941 : (2001) 6 ALD 790
Motor Vehicles Act, 1988 — Section 166, 166(1)
High Courts07 Sept 2001Dismissed
L. Raghuraman Vs State Transport Appellate Tribunal, A.P., Hyd. and others
Andhra Pradesh High Court · (2002) 2 ACC 130 : AIR 2002 AP 86 : (2001) 5 ALD 711 : (2001) 5 ALT 487 : (2001) 3 APLJ 69 : (2002) 2 RCR(Civil) 389
Motor Vehicles Act, 1939 — Section 2(28
High Courts07 Sept 2001Allowed
Superintending Engineer, HCC-I, CPWD, Hyd. Vs Tekmalla Raja Sekhar and Others
Andhra Pradesh High Court · (2001) 6 ALD 64 : (2001) 6 ALT 39
Constitution of India, 1950 — Article 14, 16, 309Industrial Disputes Act, 1947 — Section 25
High Courts07 Sept 2001Dismissed
Hyderabad District Co-operative Central Bank Vs Co-operative Tribunal, Hyderabad and Others
Andhra Pradesh High Court · (2001) 6 ALD 359
Constitution of India, 1950 — Article 226
High Courts07 Sept 2001Allowed
Executive Officer, Tirumala Tirupathi Devasthanams, Tirupathi Vs TTD Co-op. Stores Employees Union and Another
Andhra Pradesh High Court · (2001) 6 ALD 75
High Courts07 Sept 2001Dismissed
K. Radha Raju Vs K. Seetharama Raju
Andhra Pradesh High Court · (2001) 6 ALD 460 : (2001) 6 ALT 350 : (2001) 3 APLJ 154
Constitution of India, 1950 — Article 142Hindu Adoptions and Maintenance Act, 1956 — Section 18(2)Hindu Marriage Act, 1955 — Section 10, 13, 13(1), 9
High Courts07 Sept 2001Partly Allowed
A.P. State Road Transport Corporation Vs S. Dananjayareddy
Andhra Pradesh High Court · (2003) ACJ 941 : (2001) 6 ALD 790
Motor Vehicles Act, 1988 — Section 166(1)
High Courts07 Sept 2001Dismissed
D. Pataiah Vs Superintendent of Police, Cuddapah, Cuddapah District and Others
Andhra Pradesh High Court · (2001) 6 ALD 70
Andhra Pradesh (Telangana Area) District Police Act, 1329 — Section 6Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 1, 2Constitution of India, 1950 — Article 309
High Courts07 Sept 2001Dismissed
Hyderabad District Co-operative Central Bank Vs Co-operative Tribunal and Others
Andhra Pradesh High Court · (2007) 6 ALT 63
Constitution of India, 1950 — Article 226
High Courts07 Sept 2001Allowed
K. Raghuram Babu Vs Director General of Railway Protection Force, New Delhi and Others
Andhra Pradesh High Court · (2001) 6 ALD 18 : (2001) 5 ALT 543
Constitution of India, 1950 — Article 14, 16, 21Railway Protection Force Act, 1957 — Section 10(3), 21Railway Protection Force Rules, 1987 — Rule 143, 9
High Courts07 Sept 2001
M. Stalin and Others Vs The Chair Person, Bhimavaram Municipal Council and Others
Andhra Pradesh High Court · (2001) 09 AP CK 0047
Andhra Pradesh Municipalities Act, 1965 — Section 271, 271(3), 272, 273Constitution of India, 1950 — Article 21, 299, 32, 51AEnvironment (Protection) Act, 1986 — Section 3
High Courts07 Sept 2001Dismissed
P. Meharunnissa Begum and Others Vs P. Noorunnissa Begum and Others
Andhra Pradesh High Court · (2001) 6 ALD 229 : (2002) 3 ALT 12 : (2001) 3 APLJ 65
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14Evidence Act, 1872 — Section 65, 66
High Courts07 Sept 2001
Commissioner of Income Tax Vs G.V. Rattaiah and Co.
Andhra Pradesh High Court · (2001) 119 TAXMAN 493
Income Tax Act, 1961 — Section 256
High Courts07 Sept 2001Dismissed
A. Ratnam and Others Vs Government of Andhra Pradesh, Education Department
Andhra Pradesh High Court · (2001) 6 ALT 661
Administrative Tribunals Act, 1985 — Section 19, 28Andhra Pradesh Education Act, 1982 — Section 20, 21Andhra Pradesh School Educational Subordinated Service Rules, 1992 — Rule 5