COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 1,023 of 1,762

High Courts29 Jun 2001Dismissed

Kolluru Gopal Vs Govt. of A.P. and Another

Andhra Pradesh High Court · (2001) 4 ALD 543 : (2001) 5 ALT 746

Andhra Pradesh Slum Improvement (Acquisition of Land) (Amendment) Act, 1981 — Section 1(3)Andhra Pradesh Slum Improvement (Acquisition of Land) Act, 1956 — Section 1(3), 3(1), 3(4)Constitution of India, 1950 — Article 226, 243D

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High Courts29 Jun 2001Allowed

J. Pushpalatha Devi (died) by LRs. Vs Shyam Sundar and others

Andhra Pradesh High Court · (2001) 5 ALD 191 : (2001) 5 ALT 23

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(2), 11, 8, 8(3)Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts29 Jun 2001Dismissed

D. Nageswara Rao Vs Guntur District Milk Procedures, Co-op. Union Ltd., Vadlamudi, Tenali, Guntur District and another

Andhra Pradesh High Court · (2001) 5 ALD 139 : (2001) 5 ALT 347

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 27(2), 28, 3Constitution of India, 1950 — Article 12, 226

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High Courts29 Jun 2001Allowed

Majeti Ravi Vs Majeti Kameswara Rao and others

Andhra Pradesh High Court · (2001) 5 ALD 442 : (2001) 4 ALT 481

Andhra Pradesh Civil Courts Act, 1972 — Section 50Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 50Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 7 Rule 1, 26

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High Courts29 Jun 2001Dismissed

Bernhard Consultancy Private Limited Vs Ind Agro Synergy Limited, Nagpur

Andhra Pradesh High Court · (2001) 4 ALT 486

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 7Contract Act, 1872 — Section 28

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High Courts29 Jun 2001Allowed

S. Maldi Reddy (Dead) by his LRs. Vs M. Ramakrishna Reddy

Andhra Pradesh High Court · (2001) 5 ALD 128 : (2001) 4 ALT 586

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Succession Act, 1925 — Section 213(1), 213(2), 57

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High Courts29 Jun 2001Allowed

Mandal Revenue Officer, Saroornagar Mandal, R.R. Dist. Vs Special Court under A.P. Land Grabbing (Prohibition) Act at Hyd. and another

Andhra Pradesh High Court · (2001) 5 ALD 328 : (2001) 4 ALT 687

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 2, 4, 4(2), 5, 7, 7

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High Courts29 Jun 2001Dismissed

Ch. Ankamma Vs Registrar of Co-operative Societies, Hyd. and others

Andhra Pradesh High Court · (2001) 5 ALD 13 : (2001) 4 ALT 648

Constitution of India, 1950 — Article 12, 226General Clauses Act, 1897 — Section 31(3)

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High Courts29 Jun 2001Dismissed

Ch. Rama Rao and Another Vs State of A.P., Industries and Commerce Department and Others

Andhra Pradesh High Court · (2002) 1 ALT 255

Administrative Tribunals Act, 1985 — Section 15, 17, 19, 28Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AConstitution of India, 1950 — Article 129, 14, 16, 21, 215

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High Courts29 Jun 2001Dismissed

Pallava Granites (India) Pvt. Ltd. Vs Commercial Tax Officer No. 1 and Another

Andhra Pradesh High Court · (2002) 125 STC 298

Andhra Pradesh General Sales Tax Act, 1957 — Section 5Central Sales Tax Act, 1956 — Section 5(3)

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High Courts29 Jun 2001Dismissed

The Sirpur Paper Mills Ltd. Vs Singareni Collieries Company Ltd. and Another

Andhra Pradesh High Court · (2001) 06 AP CK 0005

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High Courts29 Jun 2001Dismissed

Sait Bharat Kumar Vs Vankayala Ratnamanikyam

Andhra Pradesh High Court · (2002) 2 ALD 556 Supp : (2001) 4 ALT 740

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High Courts28 Jun 2001Dismissed

Balaji Wines Vs The Prohibition and Excise Superintendent and Others

Andhra Pradesh High Court · (2001) 06 AP CK 0098

Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 23, 23(13), 23(8), 24, 25Andhra Pradesh Excise (Lease of Right to Sell Indian Liquor and Foreign Liquor in Retail) Rules, 1993 — Rule 3, 4Andhra Pradesh Excise Act, 1968 — Section 15(2), 2(26), 28, 29, 3

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High Courts28 Jun 2001Dismissed

M. Madhu Babu Vs Govt. of Andhra Pradesh and Others

Andhra Pradesh High Court · (2001) 6 ALD 443 : (2001) 5 ALT 109 : (2002) 1 RCR(Criminal) 439

Andhra Pradesh Panchayat Raj (Amendment) Act, 1968 — Section 1(2Andhra Pradesh Panchayat Raj (Amendment) Act, 1998 — Section 2, 2(1), 2(2), 2(2A)Andhra Pradesh Panchayat Raj (Extension to Scheduled Areas) Act, 1986 — Section 3

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High Courts28 Jun 2001Allowed

Managing Director, Sundaram Finance Ltd. Vs G.S. Nandakumar

Andhra Pradesh High Court · (2001) 4 ALT 383 : (2001) 2 APLJ 95 : (2001) 3 ARBLR 37

Arbitration Act, 1940 — Section 2Arbitration and Conciliation Act, 1996 — Section 2, 2(1), 36, 8, 9Civil Procedure Code, 1908 (CPC) — Section 2(4)

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High Courts28 Jun 2001Allowed

The A.P. Pollution Control Board Vs The Appellate Authority Under Water (P and CP), Act and Air (P and CP) Act, HUDA complex and Another

Andhra Pradesh High Court · (2001) 06 AP CK 0043

Air (Prevention and Control of Pollution) Act, 1981 — Section 31Constitution of India, 1950 — Article 226Water (Prevention and Control of Pollution) Act, 1974 — Section 28

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High Courts28 Jun 2001Allowed

Vetstar Agros Pvt. Ltd. Vs Commercial Tax Officer

Andhra Pradesh High Court · (2001) 124 STC 421

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High Courts27 Jun 2001Allowed

Richardson Cruddas (1972) Limited, Chennai Vs Commercial Tax Officer, Visakhapatnam

Andhra Pradesh High Court · (2001) 5 ALD 99 : (2002) 1 ALT 40

Andhra Pradesh General Sales Tax Act, 1957 — Section 33

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High Courts27 Jun 2001Dismissed

The Public Prosecutor, High Court of A.P. Vs Vendala Somaiah @ Medicherla Somaiah and Others

Andhra Pradesh High Court · (2001) 2 ALD(Cri) 253 : (2001) 2 ALT(Cri) 94

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324

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High Courts27 Jun 2001Dismissed

Chavali Krishna Vs The Deputy Transport Commissioner and Appellate Authority and Another

Andhra Pradesh High Court · (2002) 2 ALD 553

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 2Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 8Motor Vehicles Act, 1988 — Section 207, 60, 66(3)

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