COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 1,045 of 1,762

High Courts22 Feb 2001

Uppalapati Durga Prasad Vs Executive Engineer (R and B) N.H. Division, Srikakulam and others

Andhra Pradesh High Court · AIR 2001 AP 442 : (2001) 4 ALD 176 : (2001) 4 ALT 228

Stamp Act, 1899 — Section 2(14), 2(16)Transfer of Property Act, 1882 — Section 105

High Courts22 Feb 2001Dismissed

M. Harindranath Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2001) 02 AP CK 0013

High Courts22 Feb 2001

Mirza Mukaram Ali Baig Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · (2001) 2 ALD 166 : (2001) 2 ALT 16

High Courts22 Feb 2001Partly Allowed

U. Malreddy and Others Vs P.A. Narayana Chandi and Another

Andhra Pradesh High Court · (2001) 02 AP CK 0007

Transfer of Property Act, 1882 — Section 43, 44

High Courts20 Feb 2001Dismissed

Kommula Veeraraghavulu Vs Revenue Divisional Officer and Others

Andhra Pradesh High Court · (2001) 2 ALT 484 : (2001) 2 LLJ 683

High Courts20 Feb 2001

J. Shadrack Vs Union of India and others

Andhra Pradesh High Court · (2001) 2 ALD 597 : (2001) 3 ALT 548

High Courts20 Feb 2001

K. Jagannadha Rao Vs General Manager, Hyderabad Telecommunications

Andhra Pradesh High Court · (2001) 02 AP CK 0067

Telegraph Rules, 1951 — Rule 443, 445

High Courts20 Feb 2001Allowed

Director of Sericulture and Another Vs K. Narasaiah, Asst. Inspector, T.S.C. and Another

Andhra Pradesh High Court · (2001) 2 ALT 324

High Courts20 Feb 2001

Jalal and Sons and another Vs Sita Bai (died) by LRs. and others

Andhra Pradesh High Court · (2001) 2 ALD 547 : (2001) 2 ALT 683

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 12, 20, 22, 24Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 5Evidence Act, 1872 — Section 115, 116, 58, 67, 68

High Courts20 Feb 2001

Government of A.P. and another Vs D. Vittal Rao and others

Andhra Pradesh High Court · (2001) 2 ALD 614 : (2001) 2 ALT 493

High Courts20 Feb 2001

Chief Executive, Nuclear Fuel Complex, Department of Automic Energy, ECIL Post, Hyd. and others Vs Central Administrative Tribunal, Hyd. and another

Andhra Pradesh High Court · (2001) 3 ALD 106 : (2001) 3 ALT 512

Constitution of India, 1950 — Article 16

High Courts19 Feb 2001Partly Allowed

Kondapally Muthyalu and Another Vs State of A.P.

Andhra Pradesh High Court · (2001) 2 ALD(Cri) 72 : (2001) 2 ALT(Cri) 12

Penal Code, 1860 (IPC) — Section 302

High Courts19 Feb 2001

Commissioner of Income Tax, AP. Vs Trustees of HEH the Nizam''s Jewellery for Family Trust, Hyderabad

Andhra Pradesh High Court · (2001) 3 ALD 143

Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 54

High Courts19 Feb 2001

Ponna Narasimha Reddy Vs Deputy Executive Engineer, Panchayat Raj, Sangareddy Sub-Division, Medak Dist. and others

Andhra Pradesh High Court · (2001) 3 ALD 54 : (2001) 3 ALT 47

Andhra Pradesh Land Encroachment Act, 1905 — Section 7Constitution of India, 1950 — Article 12, 226Contempt of Courts Act, 1971 — Section 10, 11, 12, 13

High Courts19 Feb 2001Dismissed

Pati Kesava Rao Vs Secretary, Home Department and Another

Andhra Pradesh High Court · (2001) 02 AP CK 0024

High Courts19 Feb 2001

Commissioner of Income Tax Vs TRUSTEES OF H.E.H. THE NIZAMS JEWELLERY FOR FAMILY TRUST

Andhra Pradesh High Court · (2001) 250 ITR 632

Income Tax Act, 1961 — Section 256, 54E, 57, 58

High Courts16 Feb 2001Allowed

Chennamsetty Rama Murthy Vs Gattu Venkateswarlu and Another

Andhra Pradesh High Court · (2001) 2 ALD 383 : (2001) 2 ALT 317 : (2001) 1 APLJ 158

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Evidence Act, 1872 — Section 35

High Courts16 Feb 2001

Badrunnisa Begum Vs Mohamooda Begum

Andhra Pradesh High Court · AIR 2001 AP 394 : (2001) 3 ALD 11 : (2001) 3 ALT 243 : (2001) 1 APLJ 347 : (2001) 3 RCR(Criminal) 481

Evidence Act, 1872 — Section 63, 65, 66

High Courts16 Feb 2001Allowed

Dr. Y. Gandhi and Others Vs The State of A.P., Department of Revenue and Another

Andhra Pradesh High Court · (2001) 02 AP CK 0082

Andhra Pradesh Revenue Summonses Act, 1869 — Section 4

High Courts16 Feb 2001

V. Sivaramakrishna Rao Vs Election Commission of India, New Delhi and others

Andhra Pradesh High Court · AIR 2001 AP 451 : (2001) 2 ALD 177 : (2001) 2 ALT 11

Conduct of Elections Rules, 1961 — Rule 32, 36Representation of the People Act, 1951 — Section 134