COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 1,014 of 1,762

High Courts07 Aug 2001

Shrimad Sudhindra Thirtha Swamy Vs Sri Kasi Math Samsthan, Tirumala, Chittoor Dist. and another

Andhra Pradesh High Court · (2001) 5 ALD 497 : (2001) 6 ALT 329 : (2001) 2 APLJ 272

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 3 Rule 4(1), Order 3 Rule 4(2), Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 215, 225, 227Contempt of Courts Act, 1971 — Section 15(2)

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High Courts07 Aug 2001

Commissioner of Income Tax Vs Ideal Engineers

Andhra Pradesh High Court · (2001) 171 CTR 471 : (2001) 251 ITR 743

Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 2Income Tax Act, 1961 — Section 133A, 148, 254, 254(1), 254(2)

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High Courts07 Aug 2001Allowed

V. Pundarikakshudu and Sons Vs Government of India, Department of Space, Civil Engineering Division and Another

Andhra Pradesh High Court · (2001) 08 AP CK 0099

Arbitration Act, 1940 — Section 20, 37, 8, 8(2)Arbitration and Conciliation Act, 1996 — Section 21, 85(2)Contract Act, 1872 — Section 28

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High Courts07 Aug 2001Dismissed

E. Satyavathi Vs Regional Transport Officer, Anantapur, Anantapur Dist.

Andhra Pradesh High Court · AIR 2002 AP 44 : (2001) 5 ALD 629

Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 4(1)

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High Courts07 Aug 2001

Commissioner of Income Tax Vs Praga Tools Ltd.

Andhra Pradesh High Court · (2001) 252 ITR 813

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 154, 256(1), 32, 35, 43(3)

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High Courts07 Aug 2001

M. Manik Reddy and Another Vs M. Anasuya Devi and Others

Andhra Pradesh High Court · (2001) 5 ALT 367

Arbitration and Conciliation Act, 1996 — Section 10, 31Registration Act, 1908 — Section 17, 17(1), 17(2)Stamp Act, 1899 — Section 2(15)

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High Courts07 Aug 2001Dismissed

Hanumanthu Rama Rao Vs State of A.P.

Andhra Pradesh High Court · (2001) 2 ALD(Cri) 522 : (2001) 2 ALT(Cri) 317

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 363, 376(2), 419, 506(2)

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High Courts07 Aug 2001Dismissed

Maddisetti Venkata Rathnamma (died) by LRs. Vs Pasupuleti Radhakrishna Murthy and Another

Andhra Pradesh High Court · (2001) 6 ALD 56 : (2001) 6 ALT 174 : (2001) 2 APLJ 319

Transfer of Property Act, 1882 — Section 53

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High Courts06 Aug 2001Dismissed

Naga Laxmi and Others Vs Bichappa and Others

Andhra Pradesh High Court · (2002) 1 AnWR 105

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(4), 115, 151

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High Courts06 Aug 2001Allowed

Degumati Hazarath Reddy Vs The State of A.P.

Andhra Pradesh High Court · (2001) 2 ALD(Cri) 493 : (2001) 2 ALT(Cri) 249 : (2001) CriLJ 4495 : (2002) 1 RCR(Criminal) 590

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3Special Courts Act, 1979 — Section 14

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High Courts06 Aug 2001

B. Suresh Vs A.P. Mahesh Co-operative Urban Bank Ltd. and Others

Andhra Pradesh High Court · (2002) 46 CLA 109 : (2002) 108 CompCas 283

Companies Act, 1956 — Section 441, 446, 446(1), 537

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High Courts06 Aug 2001

Sri Ramakrishna Seva Ashrama Vs Commissioner of Income Tax

Andhra Pradesh High Court · (2001) 171 CTR 633 : (2001) 252 ITR 171 : (2001) 119 TAXMAN 444

Income Tax Act, 1961 — Section 80G

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High Courts03 Aug 2001Dismissed

The State of A.P. Vs Cynamid India Ltd.

Andhra Pradesh High Court · (2002) 128 STC 287

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High Courts03 Aug 2001Dismissed

M.A. Majeed Vs The Appellate Authority/Managing Director, State Bank of Hyderabad

Andhra Pradesh High Court · (2003) 1 ALD 148

Constitution of India, 1950 — Article 14, 16, 226State Bank of Hyderabad (Officers) Service Regulations, 1979 — Regulation 3, 67, 68, 68(1)Subsidiary Banks General Regulations, 1959 — Regulation 36, 37, 38(4)

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High Courts03 Aug 2001Dismissed

Sajana Granites, Madras and Another Vs Manduva Srinivasa Rao and Others

Andhra Pradesh High Court · (2002) 2 ALD 436 : (2002) 1 ALT 466

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 12, 13, 14, 15(1)Andhra Pradesh Civil Rules of Practice and Circular Orders, 1990 — Rule 26Specific Relief Act, 1963 — Section 34

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High Courts03 Aug 2001

Vasavi Academy of Education, Hyd. Vs Bar Council of India, New Delhi and another

Andhra Pradesh High Court · (2001) 5 ALD 372 : (2001) 4 ALT 642

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High Courts03 Aug 2001

Komirisetty Rama Rao Vs Collector, Guntur (Commissioner of Panchayat Raj) and others

Andhra Pradesh High Court · AIR 2001 AP 420 : (2001) 5 ALD 243

Andhra Pradesh Panchayat Raj (Reservation of Seats and Offices of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 2001 — Rule 7, 8, 8(2)Andhra Pradesh Panchayat Raj Act, 1994 — Section 11, 2, 2(29), 9Constitution of India, 1950 — Article 226, 243, 243

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High Courts03 Aug 2001

Personal Secretaries to the Hon''ble Judges and Court Masters Association, High Court Buildings, Hyderabad Vs Secretary Finance, Government of A.P. and others

Andhra Pradesh High Court · (2001) 5 ALD 212

Andhra Pradesh High Court Service Rules, 1975 — Rule 4, 5, 7Constitution of India, 1950 — Article 14, 16, 229, 229(1), 229(2)

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High Courts03 Aug 2001

R.V. Bhupal Prasad Vs Saleha Begum alias Shehensha Begum and Others

Andhra Pradesh High Court · (2001) 5 ALT 770

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 11, 2(12)Constitution of India, 1950 — Article 141Transfer of Property Act, 1882 — Section 108, 110, 111, 113, 116

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High Courts02 Aug 2001Allowed

Polepalle Sankarayanarayana Chetty Vs K. Sundara Rajulu Chetty

Andhra Pradesh High Court · (2001) 08 AP CK 0172

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115

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