COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 1,034 of 1,762

High Courts16 Apr 2001Dismissed

K. Ramakrishna Reddy and Others Vs V.K. Padmavathi and Another

Andhra Pradesh High Court · (2001) 2 ALD(Cri) 263 : (2001) 1 APLJ 499 : (2001) CriLJ 3424

Criminal Procedure Code, 1973 (CrPC) — Section 177, 179, 182(2), 190, 190(1)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 109, 34, 409, 494, 498A

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High Courts13 Apr 2001

G. Mallikharjuna Rao Vs District and Sessions Judge, Nellore and another

Andhra Pradesh High Court · (2001) 4 ALD 18

Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 22Constitution of India, 1950 — Article 14Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33

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High Courts13 Apr 2001

Tata Cellular Limited, Nampally, Hyderabad Vs Commercial Tax Officer, Nampally, Hyderabad and others

Andhra Pradesh High Court · (2001) 3 ALD 401 : (2001) 3 ALT 120 : (2006) 146 STC 485

Andhra Pradesh General Sales Tax Act, 1957 — Section 17Income Tax Act, 1961 — Section 222, 225, 226

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High Courts13 Apr 2001

Dr. B. Srinivas Vs Dr. P. Krishna Malakonda Reddy and others

Andhra Pradesh High Court · (2001) 3 ALD 490 : (2001) 3 ALT 521

Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15, 3Indian Medical Council Act, 1933 — Section 10Indian Medical Council Act, 1956 — Section 2, 20, 33

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High Courts13 Apr 2001Dismissed

Vadugu Chanti Babu Vs State of A.P.

Andhra Pradesh High Court · (2001) 1 ALD(Cri) 774 : (2001) 1 ALT(Cri) 416

Penal Code, 1860 (IPC) — Section 302

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High Courts13 Apr 2001

District Collector, Anantapur and others Vs K. Sujatha

Andhra Pradesh High Court · (2001) 4 ALD 158 : (2003) 3 ALT 33

Constitution of India, 1950 — Article 14, 16

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High Courts13 Apr 2001

Tagore Home Junior College, Secunderabad Vs P.P.A. Christian and others

Andhra Pradesh High Court · (2001) 3 ALD 742 : (2001) 4 ALT 191

Andhra Pradesh Education Act, 1982 — Section 2, 24, 79(1), 80, 81Andhra Pradesh Private Educational Institutions Employees (Disciplinary Control) Rules, 1983 — Rule 5, 7(2)Constitution of India, 1950 — Article 21

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High Courts13 Apr 2001Dismissed

P. Sathaiah and Others Vs Jakkala Malliah and Others

Andhra Pradesh High Court · (2001) 3 ALT 652 : (2001) 1 AnWR 94

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

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High Courts13 Apr 2001Allowed

Umma Salma Parveen Vs Government of Andhra Pradesh, Education Dept. and Others

Andhra Pradesh High Court · (2001) 4 ALT 27

Andhra Pradesh School Education Subordinate Service Rules, 1992 — Rule 5

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High Courts12 Apr 2001

Y. Ramachandra Reddy Vs Secretary, M and H Family Welfare Department and Others

Andhra Pradesh High Court · (2001) 04 AP CK 0150

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High Courts12 Apr 2001Dismissed

N. Venkatesa Mudaliyar and Another Vs State of A.P., Revenue Dept. and Others

Andhra Pradesh High Court · (2001) 3 ALT 477

Constitution of India, 1950 — Article 14, 21, 226, 300ALand Acquisition Act, 1894 — Section 17, 4

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High Courts12 Apr 2001

V. Rajamallaiah Vs High Court of A.P. and another

Andhra Pradesh High Court · (2001) 3 ALD 625 : (2001) 5 ALT 228

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1963 — Rule 19(2), 20(16), 20(4), 21(4), 9Constitution of India, 1950 — Article 226

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High Courts12 Apr 2001

Elkem Technology Vs Deputy Commissioner of Income Tax, (Assts), Spl. Range-3, Hyd.

Andhra Pradesh High Court · (2001) 3 ALD 231

Income Tax Act, 1961 — Section 143(3), 260, 5(1), 9(1)

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High Courts12 Apr 2001

Elkem Technology, by GPA Sponge Iron India Limited Vs The Deputy Commissioner of Income Tax, (Assts)

Andhra Pradesh High Court · (2001) 169 CTR 49 : (2001) 250 ITR 164 : (2001) 117 TAXMAN 382

Income Tax Act, 1961 — Section 260A, 9(1)

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High Courts11 Apr 2001

Agarapu Nirmala Vs Visakhapatnam Municipal Corporation, Visakhapatnam

Andhra Pradesh High Court · (2001) 4 ALT 520

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 87(2)Constitution of India, 1950 — Article 265Hyderabad Municipal Corporation (Assessment of Property Tax) Rules, 1990 — Rule 25, 3, 4, 5, 6

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High Courts11 Apr 2001

Aravapalli Sriranganayakulu Vs Godavarthi Leelavathi and others

Andhra Pradesh High Court · (2001) 3 ALD 516 : (2001) 4 ALT 32

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 13 Rule 3

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High Courts11 Apr 2001

FCI Employees Union and another Vs Fertilizer Corporation of India Limited and others

Andhra Pradesh High Court · (2001) 3 ALD 570 : (2001) 3 ALT 75

Andhra Pradesh Education Act, 1982 — Section 2(35), 26Constitution of India, 1950 — Article 21, 226, 45, 46Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20(1)

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High Courts11 Apr 2001

Leaap Forwarders (P) Ltd. Vs Commissioner of Central Excise and Customs, Guntur and another

Andhra Pradesh High Court · (2001) 3 ALD 216 : (2001) 3 ALT 131 : (2001) 135 ELT 58

Constitution of India, 1950 — Article 19(1), 226Customs Act, 1962 — Section 146, 2(9), 35, 45, 50Customs House Agents Licensing Regulations, 1984 — Rule 10(2)

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High Courts11 Apr 2001

State Motor Transport Operators Association Vs Commissioner of Transport, Govt. of Andhra Pradesh, Hyderabad and others

Andhra Pradesh High Court · (2001) 3 ALD 268 : (2001) 3 ALT 25

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4

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High Courts11 Apr 2001

Dharwada Madhava Rao and another Vs District and Sessions Judge, E.G. District and another

Andhra Pradesh High Court · (2001) 4 ALD 47

Andhra Pradesh Judicial Ministerial Service Rules, 2003 — Rule 9(2)Constitution of India, 1950 — Article 226

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