COURT ARCHIVE

Andhra Pradesh High Court judgments, 2002

1,374 judgments · page 15 of 69

High Courts07 Oct 2002Allowed

N. Chandrakala Vs R. Jyothi

Andhra Pradesh High Court · (2003) 2 ALD 206

Andhra Pradesh (Telangana Area) Small Causes Court Act, 1330 — Section 8Andhra Pradesh Civil Courts Act, 1972 — Section 3Civil Procedure Code, 1908 (CPC) — Section 24(4)

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High Courts07 Oct 2002Dismissed

Margadarshi Chit Fund Private Limited Vs Shreeyog Marketing Private Ltd. and Others

Andhra Pradesh High Court · (2002) 10 AP CK 0077

Andhra Pradesh Chit Funds Act, 1971 — Section 24, 25Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, 34Companies Act, 1956 — Section 24, 25, 61

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High Courts07 Oct 2002Dismissed

Chaitanya Samkshema Sangham Vs State of A.P. and Others

Andhra Pradesh High Court · (2003) 4 ALT 54 : (2002) 3 APLJ 299

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 8(6)Constitution of India, 1950 — Article 14, 19, 21, 226, 300A

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High Courts07 Oct 2002Dismissed

Mohd. Gyasuddin Vs Jahangir Karanjaiah and Another

Andhra Pradesh High Court · (2002) 2 ALD(Cri) 659 : (2002) 2 ALD(Cri) 654 : (2003) 1 ALT(Cri) 1 : (2002) 3 APLJ 377 : (2003) CriLJ 966

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161Dowry Prohibition Act, 1961 — Section 6Penal Code, 1860 (IPC) — Section 120B, 420, 498A

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High Courts04 Oct 2002Dismissed

The Government of Andhra Pradesh and Another Vs G. Jaya Prasad Rao and Others

Andhra Pradesh High Court · (2002) 6 ALT 81

Andhra Pradesh Police (Civil) Service Rules, 1998 — Rule 3, 4, 6Constitution of India, 1950 — Article 14, 16, 16(1), 21, 226

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High Courts04 Oct 2002

Dr. M. Satyanarayana Reddy and Another Vs Rukma Bai and Others

Andhra Pradesh High Court · (2003) 6 ALT 248

Hindu Marriage Act, 1955 — Section 17, 5Hyderabad Penal Code, 1324 — Section 421Penal Code, 1860 (IPC) — Section 494

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High Courts04 Oct 2002Allowed

Y. Chenna Reddy Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2002) 6 ALD 323 : (2002) 6 ALT 93 : (2003) 1 ARBLR 384

Arbitration and Conciliation Act, 1996 — Section 11(6)

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High Courts03 Oct 2002Allowed

Samudrala Venkateswar Rao, Managing Partner, Maruthi Traders Vs Govt. of India, Ministry of Agrl. Dept. of Food and Others

Andhra Pradesh High Court · (2003) 3 ALT 677

Andhra Pradesh Scheduled Commodities Dealers (Licensing and Distribution) Order, 1982 — Rule 4(4)Essential Commodities Act, 1955 — Section 10C, 3, 3(2), 6A, 6B

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High Courts03 Oct 2002Dismissed

United India Insurance Company Limited Vs Mandapalli Gangaratnam alias Ratnamma and Others

Andhra Pradesh High Court · (2003) 3 ACC 533 : (2003) 3 ALD 328

Motor Vehicles Act, 1988 — Section 147(2), 149(2)

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High Courts03 Oct 2002Dismissed

Vishwanadhulu Lingaiah Vs Vishwanadhulu Kavitha and Another

Andhra Pradesh High Court · (2002) 2 ALD(Cri) 649 : (2003) 1 ALT(Cri) 97 : (2003) 1 AnWR 332 : (2002) 3 APLJ 348 : (2003) CriLJ 961 : (2003) 2 DMC 283 : (2003) 2 RCR(Criminal) 447

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts03 Oct 2002Allowed