High Courts31 Mar 2001
COMMISSIONER OF INCOME TAX Vs K. PATTAABHIRAMA REDDY
Andhra Pradesh High Court · (2001) 117 TAXMAN 34
Income Tax Act, 1961 — Section 256, 35, 35B
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 1,037 of 1,762
High Courts31 Mar 2001
Suryadevara Pullayya and another Vs Suryadevara Satyanarayana
Andhra Pradesh High Court · (2001) 3 ALD 338 : (2001) 4 ALT 94 : (2001) 3 CivCC 350
Evidence Act, 1872 — Section 2, 4, 68, 90
High Courts31 Mar 2001
Andhra Pradesh Industrial Infrastructure Corporation Limited, Hyd. and others Vs Padmavathi Constructions and another
Andhra Pradesh High Court · (2001) 3 ALD 529
Arbitration Act, 1940 — Section 23, 30, 33, 34Arbitration and Conciliation Act, 1996 — Section 21, 34, 85Constitution of India, 1950 — Article 226
High Courts31 Mar 2001
M. Balakrishna Rao Vs Joint Collector, Hyderabad-cum-Additional District Magistrate, Hyderabad
Andhra Pradesh High Court · (2001) 3 ALD 363 : (2001) 3 ALT 55
Constitution of India, 1950 — Article 226
High Courts31 Mar 2001
Commissioner of Income Tax Visakhapatnam Vs K. Pattabhirama Reddy
Andhra Pradesh High Court · (2001) 3 ALD 462
Income Tax Act, 1961 — Section 256(2), 35(1)Income Tax Rules, 1962 — Rule 6
High Courts31 Mar 2001
Commissioner of Income Tax, Vishakhapatnam Vs B.V.R. Glucose Products Ltd., Kakinada
Andhra Pradesh High Court · (2001) 3 ALD 441
Income Tax Act, 1922 — Section 22Income Tax Act, 1961 — Section 139, 147, 148, 256(1), 72
High Courts31 Mar 2001
Dwarkadas Damodarlal Hedg, Hyderabad Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2001) 3 ALD 415 : (2001) 6 ALT 219
Andhra Pradesh General Sales Tax Act, 1957 — Section 14Constitution of India, 1950 — Article 226, 227
High Courts31 Mar 2001
Jagadish and Kamala Mittal Museum of Indian Arts Vs Secretary, Ministry of Home Affairs, Government of India, New Delhi and others
Andhra Pradesh High Court · (2001) 3 ALD 799 : (2004) 7 ALT 243
Foreign Contribution (Regulation) Act, 1976 — Section 3, 4, 5, 6
High Courts31 Mar 2001
Mandala Madhava Rao Vs Mandala Yadagiri and others
Andhra Pradesh High Court · AIR 2001 AP 407 : (2001) 3 ALD 577 : (2001) 3 ALT 295 : (2001) 2 CivCC 387
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 26, Order 41 Rule 27, 107Succession Act, 1925 — Section 88
High Courts31 Mar 2001
Commissioner of Income Tax Vs B.V.R. Glucose Products Ltd.
Andhra Pradesh High Court · (2001) 3 ALD 441
Income Tax Act, 1922 — Section 22, 22(1), 22(3), 24(2)Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(3), 139(4)
High Courts30 Mar 2001
Sakala Viswanath and another Vs Commissioner of Technical Education, A.P., Hyd. and others
Andhra Pradesh High Court · (2001) 3 ALD 499 : (2001) 4 ALT 88
Constitution of India, 1950 — Article 371
High Courts30 Mar 2001
T. Dhanalakshmi Vs Chief Commercial Officer, SC Railway, Sanchalan Bhavan, Secunderabad and others
Andhra Pradesh High Court · (2001) 3 ALD 376 : (2001) 4 ALT 335
Constitution of India, 1950 — Article 226
High Courts30 Mar 2001
K. Vijaya Bhaskar Rao Vs Chief Judge, City Civil Court, Hyderabad and others
Andhra Pradesh High Court · (2001) 3 ALD 646 : (2004) 7 ALT 424
Andhra Pradesh Judicial Ministerial Service Rules, 2003 — Rule 16Constitution of India, 1950 — Article 14, 16
High Courts30 Mar 2001
Avula Sathaiah Vs Avula Lingaiah and others
Andhra Pradesh High Court · AIR 2001 AP 400 : (2001) 3 ALD 546 : (2001) 3 ALD 374 : (2001) 3 ALT 221
Registration Act, 1908 — Section 13, 17Transfer of Property Act, 1882 — Section 53
High Courts30 Mar 2001
Jonnalagadda Pulla Rao Vs Government of Andhra Pradesh and others
Andhra Pradesh High Court · (2001) 3 ALD 661 : (2001) 3 ALT 541
Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997 — Section 10(2), 2(1), 43Andhra Pradesh Farmers Management of Irrigation Systems Rules, 1997 — Rule 8(6)
High Courts30 Mar 2001
Bharat Heavy Electricals Limited Higher Secondary School Staff Association, BHEL, Ramachandrapuram, Medak District and others Vs Bharat Heavy Electricals Limited, New Delhi and others
Andhra Pradesh High Court · (2001) 3 ALD 125 : (2001) 3 ALT 164
Allahabad High Court Rules, 1952 — Rule 7Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11Constitution of India, 1950 — Article 12, 14, 16, 21, 226
High Courts30 Mar 2001Dismissed
Kadityala Bharathi Vs Telukuntla Narsimha and Others
Andhra Pradesh High Court · (2001) 3 ALT 287 : (2001) 1 AnWR 90 : (2001) 3 CivCC 37
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2
High Courts30 Mar 2001Dismissed
Sure Venkateshwarlu Vs More Goverdhan and Others
Andhra Pradesh High Court · AIR 2001 AP 473 : (2001) 3 ALD 771 : (2001) 3 ALT 270
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1Provincial Insolvency Act, 1920 — Section 23
High Courts29 Mar 2001Allowed
Dr. V. Sivarami Reddy Vs State of A.P., Medical and Health Dept. and Others
Andhra Pradesh High Court · (2001) 3 ALT 560
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 226
High Courts29 Mar 2001
Potnuru Lakshmana Rao Vs Potnuru Babu Rao (died) per LRs.
Andhra Pradesh High Court · (2001) 3 ALD 520
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17