COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 1,030 of 1,762

High Courts27 Apr 2001

Dr. P.M. Bhargava and others Vs University Grants Commission, New Delhi and another

Andhra Pradesh High Court · (2001) 3 ALD 804 : (2001) 3 ALT 615

Constitution of India, 1950 — Article 51University Grants Commission Act, 1956 — Section 12, 5

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High Courts27 Apr 2001

G. Santhamma Vs Cantonment Board, Secunderabad

Andhra Pradesh High Court · AIR 2001 AP 488 : (2001) 4 ALD 57 : (2001) 4 ALT 12

Constitution of India, 1950 — Article 226

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High Courts27 Apr 2001

Pydi Hariya and another Vs Revenue Divisional Officer, Kandukuru Division, Prakasam Dist. and others

Andhra Pradesh High Court · (2001) 4 ALD 73 : (2001) 4 ALT 110

Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 6Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 22Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 3

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High Courts27 Apr 2001

Sri Subramanyeswara Swamy, Temple, Nagayalanka Vs Chodisetti Narasimha Rao

Andhra Pradesh High Court · (2001) 4 ALD 195 : (2001) 4 ALT 268

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

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High Courts27 Apr 2001

D. Janaki Rama Rao and others Vs Govt. of A.P. and others

Andhra Pradesh High Court · (2001) 3 ALD 505

Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994 — Section 19, 3, 4Andhra Pradesh Ministerial Service Rules, 1998 — Rule 8, 9Andhra Pradesh State and Subordinate Service Rules, 1962 — Rule 31

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High Courts27 Apr 2001

K. Venkata Reddy Vs Commissioner of Income Tax, A.P.II, Hyd. and another

Andhra Pradesh High Court · (2001) 4 ALD 51 : (2001) 4 ALT 160

Central Treasury Rules — Rule 79, 80, 81Finance (Amendment) Act, 1998 — Section 90(2)Finance Act, 1977 — Section 67, 67(1)

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High Courts27 Apr 2001Dismissed

Brooke Bond India Ltd. Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2003) ACJ 647 : AIR 2001 AP 526 : (2001) 5 ALT 448

Civil Procedure Code, 1908 (CPC) — Section 25Limitation Act, 1963 — Section 18, 29(2)Penal Code, 1860 (IPC) — Section 193, 210, 228

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High Courts27 Apr 2001Allowed

Smt. Vunna Visali Vs State of A.P., repted., by Public Prosecutor and Others

Andhra Pradesh High Court · (2001) 1 ALD(Cri) 894 : (2001) 1 ALT(Cri) 511 : (2001) 3 RCR(Criminal) 342

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 482Partnership Act, 1932 — Section 10, 2Penal Code, 1860 (IPC) — Section 120B, 406, 415, 420, 468

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High Courts27 Apr 2001Dismissed

Bheemagiri Bhaskar and Others, Vs Revenue Divisional Officer, Bhongir and Others

Andhra Pradesh High Court · AIR 2001 AP 492

Constitution of India, 1950 — Article 14, 21, 226, 300A, 48AMines and Minerals (Development and Regulation) Act, 1957 — Section 15, 17A

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High Courts27 Apr 2001

Bheemagari Bhaskar and others Vs Revenue Divisional Officer, Bhongir, Nalgonda Dist. and others

Andhra Pradesh High Court · (2001) 5 ALD 277 : (2002) 1 ALT 159

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 3, 3Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 4Andhra Pradesh Panchayat Raj Act, 1994 — Section 268

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High Courts27 Apr 2001

Muthu Nithya Reddy and Mohan Reddy and Others Vs Deputy Registrar of Co-operative Societies and Another

Andhra Pradesh High Court · (2001) 5 ALT 31 : (2002) 111 CompCas 724

Andhra Pradesh Co-operative Societies Act, 1964 — Section 61, 61(1)Andhra Pradesh Co-operative Societies Rules, 1964 — Rule 49(1), 49(2)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(5), 141

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High Courts27 Apr 2001

Vangapalli Sudhakar Rao Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2001) 4 ALD 90 : (2001) 4 ALT 436

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10, 10(3), 10(5), 20, 20(3)Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974 — Rule 16(5), 16(7)Civil Procedure Code, 1908 (CPC) — Section 115, 152, 65

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High Courts27 Apr 2001Allowed

Y. Rama Krishna Vs Govt. of A.P., Finance and Planning (Fin. Wing. OP-I) Dept. and Others

Andhra Pradesh High Court · (2001) 4 ALT 122

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High Courts27 Apr 2001

K. VENKATA REDDY Vs Commissioner of Income Tax and Another

Andhra Pradesh High Court · (2001) 169 CTR 41 : (2001) 250 ITR 147

Income Tax Act, 1961 — Section 119

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High Courts27 Apr 2001

Chittoor Co-operative Town Bank Ltd. Vs A. Devendra Reddy and Others

Andhra Pradesh High Court · (2001) 4 ALT 116

Constitution of India, 1950 — Article 14, 16

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High Courts27 Apr 2001Allowed

Managing Director, Andhra Pradesh Beverages Corp. Ltd. Vs M. Peter and Others

Andhra Pradesh High Court · (2001) 4 ALT 119

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High Courts26 Apr 2001Allowed

Bharat Coca-Cola Bottling South East Pvt. Ltd. Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2002) 1 ALD 103

Constitution of India, 1950 — Article 141Industrial Disputes Act, 1947 — Section 10, 10(1), 10(4), 10(B), 10(D)

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High Courts26 Apr 2001

Shakeel Akhtar Vs State of A.P., repted., by Public Prosecutor

Andhra Pradesh High Court · (2001) 2 ALD(Cri) 1 : (2001) CriLJ 3881 : (2001) 4 RCR(Criminal) 746

Criminal Procedure Code, 1973 (CrPC) — Section 2, 482Evidence Act, 1872 — Section 60Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 25, 28, 29, 37(1)

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High Courts26 Apr 2001

Member-Secretary, Punishing Authority, APSEB, Hyd. and others Vs G. Amruthaiah

Andhra Pradesh High Court · (2001) 4 ALT 35

APSE Board Revised Conduct Regulations, 1986 — Regulation 10, 11, 14, 15(1), 4Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 9(2)

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High Courts26 Apr 2001

V.R. Industries, Tea Packing Unit (Duncans) Vs Superintendent of Central Excise, Range I, Machillipatnam, Vijayawada and others

Andhra Pradesh High Court · (2001) 4 ALD 86 : (2001) 3 ALT 731 : (2001) 133 ELT 306

Central Excises and Salt Act, 1944 — Section 3(1)Constitution of India, 1950 — Article 226

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