Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 69Central Excise Rules, 1944 — Rule 218(1)Central Excises and Salt Act, 1944 — Section 35

Read judgment

High Courts18 Apr 2001

Battu Ramachander Vs Government of A.P. and others

Andhra Pradesh High Court · (2001) 3 ALD 619

Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Regulation 4Constitution of India, 1950 — Article 14 21, 226

Read judgment

High Courts18 Apr 2001Dismissed

Abdul Azeem Vs District and Sessions Judge and Others

Andhra Pradesh High Court · (2001) 04 AP CK 0016

Judicial Ministerial Service Rules — Rule 16

Read judgment

High Courts17 Apr 2001Allowed

P. Yesubabu and Another Vs State of A.P.

Andhra Pradesh High Court · (2001) 1 ALT(Cri) 452 : (2002) CriLJ 1291

Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 3, 30Penal Code, 1860 (IPC) — Section 302, 34

Read judgment

High Courts17 Apr 2001

M.R.S. Maha Lakshmi Vs Deputy Transport Commissioner and Secretary, RTA, Krishna District and another

Andhra Pradesh High Court · AIR 2001 AP 384 : (2001) 3 ALD 652 : (2001) 3 ALT 96

Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 3Andhra Pradesh Motor Vehicles Taxation Rules, 1963 — Rule 12Constitution of India, 1950 — Article 226

Read judgment

High Courts17 Apr 2001

N. Chandramouleswara Reddy Vs Special Deputy Collector, Land Acquisition, Srisailam Project and Kurnool District

Andhra Pradesh High Court · (2001) 3 ALD 690 : (2001) 3 ALT 556

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 43, Order 21 Rule 77, 47Land Acquisition (Amendment) Act — Section 30Land Acquisition Act, 1894 — Section 23(1A), 4(1)

Read judgment

High Courts17 Apr 2001

M. Anjaneyulu Naidu and another Vs Umapathi Naidu and others

Andhra Pradesh High Court · (2001) 3 ALD 773 : (2001) 4 ALT 30 : (2001) 1 AnWR 96

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

Read judgment

High Courts17 Apr 2001

M.R. Gopalakrishna Reddy and Others Vs Tirumala Tirupati Devasthanams and Others

Andhra Pradesh High Court · (2001) 3 ALD 274 : (2001) 2 ALT 672

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 23(2), 31(3)Constitution of India, 1950 — Article 14, 21, 226, 300ALand Acquisition Act, 1894 — Section 4(1), 5A, 6

Read judgment

High Courts17 Apr 2001

K.P. Balaswamy Vs Union of India and others

Andhra Pradesh High Court · (2001) 4 ALD 160

Read judgment

High Courts17 Apr 2001

Puvvada Bhaskara Rao (died) by LRs and another Vs Tax Recovery Officer (Income Tax), Visakhapatnam and others

Andhra Pradesh High Court · (2001) 4 ALD 62 : (2001) 4 ALT 547

Civil Procedure Code, 1908 (CPC) — Section 80Income Tax Act, 1961 — Rule 86, 9, 222, 224, 293

Read judgment

High Courts17 Apr 2001

P. Venkamma Vs Sayana Venkata Rathnam and Others

Andhra Pradesh High Court · (2001) 3 ALD 518 : (2001) 3 ALT 447

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 35, Order 21 Rule 97, Order 21 Rule 98

Read judgment

High Courts17 Apr 2001

Puvvada Bhaskara Rao Vs Tax Recovery Officer

Andhra Pradesh High Court · (2001) 117 TAXMAN 659

Civil Procedure Code, 1908 (CPC) — Section 80Income Tax Act, 1961 — Section 222, 224, 293Limitation Act, 1963 — Section 14

Read judgment

High Courts16 Apr 2001Allowed

A.P.S.R.T.C. Vs K. Mangathai and Others

Andhra Pradesh High Court · (2001) 4 ALT 29 : (2001) 91 FLR 125 : (2002) 1 LLJ 164

Read judgment

High Courts16 Apr 2001

Institute of Public Health and Hygiene, New Delhi Vs State of A.P. and another

Andhra Pradesh High Court · (2001) 3 ALD 588 : (2001) 3 ALT 565

Administrative Tribunals Act, 1985 — Section 15Constitution of India, 1950 — Article 14, 15, 16, 166, 226

Read judgment

High Courts16 Apr 2001

Kolli Sai Pratheeka and Others Vs Unit Trust of India and Others

Andhra Pradesh High Court · (2001) 3 ALD 297 : (2001) 3 ALT 146

Constitution of India, 1950 — Article 14, 226Unit Trust of India Act, 1963 — Section 2, 21(3), 22, 9

Read judgment

High Courts16 Apr 2001

Bheemavarapu Venkat Reddy Vs Commercial Tax Officer, Intelligence, Guntur and another

Andhra Pradesh High Court · (2001) 4 ALD 6 : (2001) 4 RCR(Criminal) 374

Andhra Pradesh General Sales Tax Act, 1957 — Section 31, 32Constitution of India, 1950 — Article 226

Read judgment

High Courts16 Apr 2001

Puvvula Venkata Satyanarayana Murthy Vs Govt. of A.P and others

Andhra Pradesh High Court · (2001) 3 ALD 724

Andhra Pradesh Civil Services (Conduct) Rules, 1964 — Rule 3Andhra Pradesh Gaming Act, 1974 — Section 9(1)Constitution of India, 1950 — Article 226

Read judgment