High Courts11 Oct 2002Dismissed
Ch. Rama Chander Rao Vs P. Mallesham (Chinna)
Andhra Pradesh High Court · (2002) 6 ALD 527 : (2003) 1 ALT 26 : (2002) 3 APLJ 225
Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1963 — Section 3
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2002
1,374 judgments · page 14 of 69
High Courts11 Oct 2002Allowed
Kanaka Durga Boatmen and Sand Quarry Workers Labour Contract Co-operative Society Limited Vs State of A.P. and Others
Andhra Pradesh High Court · (2002) 6 ALD 274
High Courts11 Oct 2002Allowed
A. Sagar Vs State Level Police Recruitment Board and Others
Andhra Pradesh High Court · (2003) 1 ALD 380 : (2002) 6 ALT 468
Penal Code, 1860 (IPC) — Section 379
High Courts11 Oct 2002Allowed
R. Kamala Vs Shaik Mohd. Ghouse and Another
Andhra Pradesh High Court · (2004) ACJ 2112 : (2004) 2 ALT 8
Motor Vehicles Act, 1988 — Section 155, 173
High Courts11 Oct 2002Allowed
Kilaparthy Varalakshmi @ Lakshmi Vs Government of A.P. and Others
Andhra Pradesh High Court · (2002) 6 ALD 794 : (2003) 1 ALT 504 : (2002) 3 APLJ 476
Constitution of India, 1950 — Article 226
High Courts09 Oct 2002Allowed
S. Venkatareddy and Others Vs Joint Collector and Others
Andhra Pradesh High Court · (2003) 3 ALD 159 : (2003) 2 ALT 377
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 35, 36, 37A, 38E, 5
High Courts09 Oct 2002Dismissed
T. Praveena and Another Vs District Collector and Others
Andhra Pradesh High Court · (2002) 6 ALT 112
Constitution of India, 1950 — Article 226
High Courts09 Oct 2002Allowed
A. Devi Vs Ch. Janaki and Others
Andhra Pradesh High Court · (2003) 6 ALD 61 : (2003) 1 ALT 44
Limitation Act, 1963 — Section 5
High Courts09 Oct 2002Allowed
P. Aruna Devi Vs Election Authority-cum-Commissioner, Adoni Municipality and Others
Andhra Pradesh High Court · (2002) 6 ALD 277 : (2003) 1 ALT 583
Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 17Andhra Pradesh Municipal Council Rules for Decision of Election Dispute, 1967 — Rule 2(2)
High Courts09 Oct 2002Dismissed
M. Narasimha Reddy and Others Vs Begari Samuel
Andhra Pradesh High Court · (2002) 6 ALD 473 : (2002) 5 ALT 766
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5, Order 9 Rule 13Limitation Act, 1963 — Article 123, 5
High Courts09 Oct 2002
V.K. Ferro Alloys (Private) Limited Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2003) 1 ALD 10 : (2003) 2 ALT 620
Constitution of India, 1950 — Article 226
High Courts08 Oct 2002Dismissed
G. Sri Hari Vs Nandkishore Lahoti and Another
Andhra Pradesh High Court · (2002) 2 ALD(Cri) 646 : (2002) 2 ALT(Cri) 556 : (2003) CriLJ 643
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 191, 210Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts08 Oct 2002Dismissed
Kirlampudi Sugar Mills Ltd. Vs G. Venkata Rao
Andhra Pradesh High Court · (2003) 2 ALT 550 : (2003) 114 CompCas 563 : (2003) 42 SCL 798
Companies Act, 1956 — Section 47
High Courts08 Oct 2002
S. Premnath Vs Superintending Engineer (R and B)
Andhra Pradesh High Court · (2002) 10 AP CK 0064
Constitution of India, 1950 — Article 226
High Courts08 Oct 2002Allowed
Priyatam Sen Vs Kanchana Siva Prasad and Another
Andhra Pradesh High Court · (2002) 2 ALD(Cri) 841 : (2003) 1 ALT(Cri) 174 : (2002) 3 APLJ 487 : (2004) 3 BC 565
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts08 Oct 2002Dismissed
B.G. Laxman (died) per L.Rs. Vs Joint Collector and Others
Andhra Pradesh High Court · (2003) 1 ALT 3 : (2002) 3 APLJ 340
Andhra Pradesh Record of Rights in Land Rules, 1989 — Rule 19, 19(1), 5, 5(2)Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 11(1), 4, 4(1), 5, 5(1)
High Courts08 Oct 2002Dismissed
Syndicate Bank Vs Andhra Pradesh Steels Limited and Others
Andhra Pradesh High Court · (2002) 6 ALD 662 : (2003) 113 CompCas 129 : (2003) 41 SCL 301
Companies Act, 1956 — Section 456, 457Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 18, 25, 29, 34
High Courts08 Oct 2002Allowed
D. Suryanarayana and Another Vs I. Suryakanthamma and Another
Andhra Pradesh High Court · (2003) 2 ALT 759
Evidence Act, 1872 — Section 68
High Courts08 Oct 2002
Srinivasa Hatcheries Vs Agricultural Market Committee and Another
Andhra Pradesh High Court · (2002) 6 ALD 640 : (2002) 2 ALD(Cri) 656 : (2003) 1 ALT(Cri) 74 : (2003) CriLJ 518
Andhra Pradesh (Agricultural Produce and Livestock) Markets (Amendment) Act, 1987 — Section 3
High Courts07 Oct 2002Allowed
Smt. N. Chandrakala Vs Smt. R. Jyothi
Andhra Pradesh High Court · (2003) 2 ALD 206
Andhra Pradesh Civil Courts Act, 1972 — Section 3, 4, 4(2), 8Civil Procedure Code, 1908 (CPC) — Section 24(4)