COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 984 of 1,762

High Courts05 Dec 2001Dismissed

New Bhoiguda Mosque and Grave Yard Committee Vs District Collector, Hyderabad and Others

Andhra Pradesh High Court · (2002) 1 ALD 790 : (2001) 6 ALT 794

Andhra Pradesh Slum Improvement (Acquisition of Land) Act, 1956 — Section 2(3), 23(2), 3(1), 3(2)

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High Courts05 Dec 2001Dismissed

St. Joseph Educational Society, Kurnool Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2002) 2 ALD 53 : (2002) 2 ALT 763

Andhra Pradesh (Andhra Area) Town Planning Act, 1920 — Section 14, 15, 15(1), 33, 4Constitution of India, 1950 — Article 226Minimum Wages Act, 1948 — Section 25

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High Courts05 Dec 2001Dismissed

Kotla Sudheer Kumar Vs Mallavarapu Jojayya @ Jojaiah Chowdary

Andhra Pradesh High Court · (2002) 2 ALD 715

Negotiable Instruments Act, 1881 (NI) — Section 4

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High Courts05 Dec 2001Allowed

United India Insurance Co. Ltd., Armoor Branch, Nizamabad Dist. Vs Kore Laxmi and Others

Andhra Pradesh High Court · (2003) ACJ 203 : (2002) 2 ALD 811

Motor Vehicles Act, 1988 — Section 167

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High Courts05 Dec 2001Allowed

Asia Pacific Investment Trust Ltd. (In Liquidation) Vs Shaw Wallace and Co. Ltd.

Andhra Pradesh High Court · (2002) 110 CompCas 58 : (2002) 254 ITR 750

Companies Act, 1956 — Section 446, 446(2), 537Income Tax Act, 1961 — Section 226(3)

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High Courts05 Dec 2001Allowed

Asia Pacific Investment Trust Ltd. Vs Shaw Wallace and Co. Ltd.

Andhra Pradesh High Court · (2002) 174 CTR 488

Companies Act, 1956 — Section 446, 446(1), 537Income Tax Act, 1961 — Section 226(3)

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High Courts05 Dec 2001Allowed

Prabhat Talkies, MVP Colony, Visakhapatnam Vs Appellate Deputy Commissioner, Kakinada, Visakhapatnam

Andhra Pradesh High Court · (2002) 1 ALD 693 : (2002) 1 AnWR 574

Andhra Pradesh Entertainment Tax Act, 1939 — Section 4Andhra Pradesh Entertainment Tax Rules, 1939 — Rule 16, 31

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High Courts05 Dec 2001Dismissed

M.J. Veeramani and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2002) 1 ALD 621 : (2002) 1 ALT 110

Constitution of India, 1950 — Article 226

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High Courts04 Dec 2001Allowed

Government of Andhra Pradesh and Others Vs Puniparthi Narayana Raju and Others

Andhra Pradesh High Court · (2002) 1 ALD 622 : (2002) 1 ALT 113

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18

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High Courts04 Dec 2001

Kaligotla Suryanarayana Murthy and Others Vs P.V. Ramanaiah

Andhra Pradesh High Court · (2002) 4 ALT 229 : (2002) 1 APLJ 32

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(2), 10(3), 22Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22

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High Courts04 Dec 2001Allowed

Cynamid India Limited Vs Commissioner of Commercial Taxes

Andhra Pradesh High Court · (2002) 128 STC 289

Andhra Pradesh General Sales Tax Act, 1957 — Section 2(1)Andhra Pradesh General Sales Tax Rules, 1957 — Rule 6

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High Courts04 Dec 2001Allowed

Education Officer, Kendriya Vidyalaya Sangathan, New Delhi and Another Vs S. Ammajan and Another

Andhra Pradesh High Court · (2002) 1 ALD 589 : (2001) 6 ALT 787 : (2001) 3 APLJ 446

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High Courts04 Dec 2001Allowed

J. Bhaskar Rao Vs General Manager, South Central Railway, Rail Nilayam, Secunderabad and Others

Andhra Pradesh High Court · (2002) 2 ALD 286

Arbitration and Conciliation Act, 1996 — Section 11(3)

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High Courts03 Dec 2001

Thumati Paripurna Govindamma and Others Vs Thatha China Venkata Subbaiah and Another

Andhra Pradesh High Court · (2002) 3 ALT 3

Partnership Act, 1932 — Section 69, 69(2)

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High Courts03 Dec 2001Allowed

M. Vijaya Bhaskara Reddy Vs High Court of Andhra Pradesh

Andhra Pradesh High Court · (2002) 1 ALD 489 : (2002) 2 ALT 382

All India Services (Death-Cum-Retirement Benefits) (Amendement) Rules, 1971 — Rule 16A(4), 16A(5)All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16ACivil Procedure Code, 1908 (CPC) — Section 80

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High Courts30 Nov 2001Allowed