High Courts06 Feb 2001
Govt. of A.P. and another Vs N. Gangaiah
Andhra Pradesh High Court · (2001) 2 ALD 106 : (2001) 2 ALT 293
Administrative Tribunals Act, 1985 — Section 19Fundamental Rules — Rule 22
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 1,049 of 1,762
High Courts06 Feb 2001
R.P. Meena Vs Union Of India and others
Andhra Pradesh High Court · (2001) 2 ALD 143 : (2001) 2 ALT 103 : (2001) 1 APLJ 394
Constitution of India, 1950 — Article 226
High Courts06 Feb 2001Dismissed
Coramandal Wine Corporation Vs State of A.P.
Andhra Pradesh High Court · (2006) 143 STC 130
Andhra Pradesh General Sales Tax Act, 1957 — Section 14, 14(4), 14(8), 14B
High Courts05 Feb 2001Allowed
G. Venkatachandra Reddy and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2001) 1 ALD(Cri) 727 : (2001) 1 ALT(Cri) 324 : (2001) CriLJ 2630
Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 304B
High Courts05 Feb 2001
Tatina Subbalakshmi and another Vs Tatina Venkatakrishna Rao
Andhra Pradesh High Court · (2001) 2 ALD 583
Civil Procedure Code, 1908 (CPC) — Section 24, 25
High Courts05 Feb 2001Allowed
Manthena Suryanarayana Raju Vs President, The Kopalle Co-op. Rural Bank Ltd. and Others
Andhra Pradesh High Court · (2001) 2 ALT 28
High Courts02 Feb 2001
Rajlaxmi Trading Co. Vs Commissioner of Income Tax and Another
Andhra Pradesh High Court · (2001) 2 ALT 549 : (2001) 169 CTR 140 : (2001) 250 ITR 581
Income Tax Act, 1922 — Section 12B, 2, 22BIncome Tax Act, 1961 — Section 45, 45(4), 48
High Courts02 Feb 2001
Coromandal Finance Co., Ltd., Hyd. Vs Commissioner of Commercial Taxes, A.P., Hyd.
Andhra Pradesh High Court · (2001) 2 ALD 497 : (2001) 3 ALT 238
Andhra Pradesh General Sales Tax Act, 1957 — Section 2(1), 5Central Sales Tax Act, 1956 — Section 3Constitution of India, 1950 — Article 366
High Courts02 Feb 2001
Pedda Venkata Swamy (died) per LR Sunkalamma Vs Land Acquisition Officer, Srisailam Project, Wanaparthy, Mahaboobnagar District
Andhra Pradesh High Court · (2001) 2 ALD 139
Succession Act, 1925 — Section 214
High Courts02 Feb 2001
Tatineni Tulasi Lavanya Vs Gogineni Sujatha and others
Andhra Pradesh High Court · AIR 2001 AP 181 : (2001) 2 ALD 110 : (2001) 2 ALT 229 : (2001) 1 APLJ 210
Constitution of India, 1950 — Article 227Election Rules, 1987 — Rule 71, 85Hyderabad Municipal Corporation Act, 1955 — Section 671, 71, 71, 75
High Courts02 Feb 2001Dismissed
G. Mareppa Vs T. Padmavathi Bai and others
Andhra Pradesh High Court · (2001) 5 ALD 482 : (2001) 4 ALT 747
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10, 10(3), 13, 16Constitution of India, 1950 — Article 227
High Courts02 Feb 2001
Government of A.P. Vs P. Sadananda Murthy and another
Andhra Pradesh High Court · (2001) 2 ALD 164 : (2001) 2 ALT 117 : (2001) 1 APLJ 391
Andhra Pradesh Civil Services (Disciplinary Proceedings Tribunal) Act, 1960 — Section 4Constitution of India, 1950 — Article 309
High Courts02 Feb 2001
J. Janaki Ramaiah Vs Government of Andhra Pradesh and others
Andhra Pradesh High Court · (2001) 2 ALD 256 : (2001) 2 ALT 97
Andhra Pradesh Revised Pension Rules, 1980 — Rule 45, 8, 9(2)Official Secrets Act, 1923 — Section 5
High Courts02 Feb 2001
New India Assurance Company Limited, Hyderabad Vs G. Sarada Prasad and others
Andhra Pradesh High Court · (2001) 2 ACC 457 : (2001) 2 ALD 161 : (2001) 2 ALT 100
Limitation Act, 1963 — Section 5
High Courts02 Feb 2001
Posina Ramachandraiah and others Vs State of A.P. and Another
Andhra Pradesh High Court · (2001) 2 ALD 502 : (2001) 2 ALT 424 : (2001) 1 APLJ 478
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts02 Feb 2001
Spares Corporation, Dwarakanagar, Visakhapatnam Vs State of Andhra Pradesh and others
Andhra Pradesh High Court · (2001) 2 ALD 599 : (2001) 2 ALT 559
Central Sales Tax Act, 1956 — Section 5(1)Constitution of India, 1950 — Article 286Customs Act, 1962 — Section 2(18)
High Courts02 Feb 2001Allowed
Anandi Roller Flour Mills Ltd. Vs Commissioner of Commercial Taxes
Andhra Pradesh High Court · (2001) 2 ALT 286 : (2001) 122 STC 597
Andhra Pradesh General Sales Tax Act, 1957 — Section 9, 9(1), 9(2)Central Sales Tax Act, 1956 — Section 8(2A)
High Courts01 Feb 2001
Manga Madhavilatha Vs Rajahmundry Municipality
Andhra Pradesh High Court · (2001) 2 ALT 482
High Courts01 Feb 2001
T. Rajive and Others and Official Liquidator, High Court of Andhra Pradesh Vs A.P. State Financial Corporation and Others A.P. State Financial Corporation Vs Annavaram Spinning Mills Ltd.
Andhra Pradesh High Court · (2001) 2 ALD 426 : (2001) 105 CompCas 350
Civil Procedure Code, 1908 (CPC) — Section 9Companies Act, 1956 — Section 441, 446, 529AConstitution of India, 1950 — Article 226, 227
High Courts01 Feb 2001Allowed
Velagapudi Rajya Lakshmi and another Vs Land Acquisition Officer, (Mandal Revenue Officer), Poduru, West Godavari District
Andhra Pradesh High Court · (2001) 5 ALD 490 : (2001) 5 ALT 6
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 151Land Acquisition Act, 1894 — Section 18, 54