High Courts24 Dec 2001
The Managing Director, APSRTC Vs M. Kamalakumari and Others
Andhra Pradesh High Court · (2002) 2 ALT 180
Land Acquisition Act, 1894 — Section 10, 17, 17(3A), 4, 4(1)Post Office Act, 1898 — Section 28, 29
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2001
1,536 judgments · page 2 of 77
High Courts24 Dec 2001
K. Laxminarasima Chari Vs K. Satyanarayana
Andhra Pradesh High Court · (2002) 2 ALD 753 : (2002) 1 APLJ 179
Civil Procedure Code, 1908 (CPC) — Section 100, 103, 11, 110
High Courts24 Dec 2001Allowed
K. Laxminarasimha Chary Vs K. Satyanarayana
Andhra Pradesh High Court · (2002) 2 ALD 753 : (2002) 1 APLJ 179
Civil Procedure Code, 1908 (CPC) — Section 103, 11
High Courts21 Dec 2001Allowed
Donavalli Suresh Vs State of A.P.
Andhra Pradesh High Court · (2001) 2 CriminalCC 367 : (2002) 2 RCR(Criminal) 319
High Courts21 Dec 2001Allowed
Areti Maramma Vs State Bank of India, Secunderabad and Others
Andhra Pradesh High Court · (2002) 2 ALD 479 : (2002) 3 ALT 424
High Courts21 Dec 2001Dismissed
Gandhi Demudamma and Others Vs Gandi Jayalaxmi and Others
Andhra Pradesh High Court · (2002) 3 ALD 264 : (2002) 4 ALT 214 : (2002) 4 RCR(Civil) 680
Succession Act, 1925 — Section 373, 373(4)
High Courts21 Dec 2001Dismissed
Bandaru Demudu Vs Yedla Atchayyamma and Others
Andhra Pradesh High Court · (2002) 2 AnWR 104
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 106Limitation Act, 1963 — Article 137, 5
High Courts21 Dec 2001Allowed
Chalugu Basivi Naidu and Others Vs Chalugu Bheemi Naidu and Others
Andhra Pradesh High Court · (2002) 2 ALT 186
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts21 Dec 2001Allowed
Tirumala Tirupathi Devasthanam Trust Board and Others Vs Raghupathy Reddy and Others
Andhra Pradesh High Court · (2002) 2 ALT 185 : (2002) 3 LLJ 463
Tirumala Tirupati Devasthanams Employees Service Rules, 1989 — Rule 14
High Courts20 Dec 2001Allowed
Reddi Appalnaidu and Others Vs State of A.P.
Andhra Pradesh High Court · (2001) 1 CriminalCC 589 : (2002) 2 RCR(Criminal) 439
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 148, 149, 302, 34
High Courts20 Dec 2001Partly Allowed
Pala Jaganmohan Vs P. Kalyanachakravarthi and Others
Andhra Pradesh High Court · (2002) 2 ALD 744
Motor Vehicles Act, 1988 — Section 166
High Courts20 Dec 2001Dismissed
Mohd. Khaja Vs Mohd. Shoukat Fahim Ahmed
Andhra Pradesh High Court · (2002) 1 ALD 797 : (2002) 1 ALT 509
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3)(b)(iii), 8, 8(5), 9
High Courts20 Dec 2001
Trustees of H.E.H., The Nizam''s Supplementary Jewellery Trust Vs Commissioner of Wealth-tax
Andhra Pradesh High Court · (2002) 255 ITR 547
Wealth Tax Act, 1957 — Section 21(1), 21(4)
High Courts20 Dec 2001
K. Masthan Bee and Others Vs Appalagari Venkataramana and Another
Andhra Pradesh High Court · (2002) 2 ALD 390 : (2002) 1 APLJ 146 : (2002) 2 DMC 646
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66Transfer of Property Act, 1882 — Section 39
High Courts20 Dec 2001
Sadashiva Rao Vs State of A.P. and Another
Andhra Pradesh High Court · (2002) 1 ALT(Cri) 459 : (2002) CriLJ 2110
Penal Code, 1860 (IPC) — Section 405, 406, 409
High Courts20 Dec 2001
Eenadu, A Daily Newspaper owned by Ushodaya Publications, a division of Ushodaya Enterprises Ltd. Vs J. Shiva Shanker, Proprietor Triveni Ads and Another
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 403 : (2004) 4 RCR(Criminal) 318
Criminal Procedure Code, 1973 (CrPC) — Section 544Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 142
High Courts20 Dec 2001
Trustees of HEH, the Nizarn''s Supplementary Jewellery Trust Vs CWT
Andhra Pradesh High Court · (2002) 122 TAXMAN 249
High Courts19 Dec 2001
Laveti Kamala Vs State of A.P.
Andhra Pradesh High Court · (2001) 2 CriminalCC 96
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Dowry Prohibition Act, 1961 — Section 4, 6Penal Code, 1860 (IPC) — Section 498A
High Courts19 Dec 2001Dismissed
K.V.S.S. Sambhu Prasad Vs Executive Officer, Gram Panchayat and Another
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 400 : (2002) 1 ALT(Cri) 227
Andhra Pradesh Gram Panchayat Rules, 1994 — Rule 26(1), 26(2), 33(1), 33(2), 34(2)Andhra Pradesh Panchayat Raj Act, 1994 — Section 268, 61Civil Procedure Code, 1908 (CPC) — Section 60
High Courts19 Dec 2001Partly Allowed
E.V. Jagannadha Rao and Others Vs L.S. Eswara Rao and Others
Andhra Pradesh High Court · (2002) 1 ALD 845 : (2002) 1 ALT 532
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(2), 11(4), 12, 13Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 151, 47Transfer of Property Act, 1882 — Section 104, 106, 109