High Courts01 Oct 2002Dismissed
M. Vittal Vs Disciplinary Authority and Regional Manager, State Bank of Hyderabad and Others
Andhra Pradesh High Court · (2002) 6 ALD 587 : (2002) 6 ALT 499 : (2003) 1 LLJ 811
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2002
1,374 judgments · page 16 of 69
High Courts01 Oct 2002Allowed
N. Santosh Vs Indian Overseas Bank and Others
Andhra Pradesh High Court · AIR 2003 AP 187 : (2003) 1 ALD 245 : (2003) 2 BC 637 : (2003) 115 CompCas 616
Constitution of India, 1950 — Article 12, 226Negotiable Instruments Act, 1881 (NI) — Section 31
High Courts01 Oct 2002
Mohammed Ziaul Hussain Vs APSEB and Others
Andhra Pradesh High Court · (2002) 6 ALD 601 : (2003) 2 ALT 169
Electricity (Supply) Act, 1948 — Section 49
High Courts30 Sept 2002Dismissed
Chenna Basvanna Vs Special Court under A.P. Land Grabbing (Prohibition) Act and Others
Andhra Pradesh High Court · (2003) 2 ALD 607
Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 8(1), 8(1A)Constitution of India, 1950 — Article 14, 226
High Courts30 Sept 2002
Katuri Sreenivasa Rao Vs State of A.P. and Others
Andhra Pradesh High Court · (2002) 2 ALD(Cri) 711 : (2003) 1 ALT(Cri) 53 : (2002) 3 APLJ 308 : (2003) CriLJ 1640 : (2003) 3 RCR(Criminal) 217
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 350, 70(2)
High Courts27 Sept 2002
K. Ravi and Another Vs A. Santhi Kumari
Andhra Pradesh High Court · (2002) 6 ALD 633
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12
High Courts27 Sept 2002
Tiruvaipati Ananda Babu and Another Vs Kanamarlapudi Manikyamma (died) by LRs.
Andhra Pradesh High Court · (2003) 1 ALD 145
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)
High Courts27 Sept 2002Dismissed
Sai Baba Vs Md. Kareem Khan
Andhra Pradesh High Court · (2003) 3 ALD 403 : (2003) 1 APLJ 157
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 133, 226, 227Contract Act, 1872 — Section 17
High Courts26 Sept 2002Partly Allowed
K.C.P. Sugar and Industries Corporation Limited Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2003) 3 ALD 142
Constitution of India, 1950 — Article 226
High Courts26 Sept 2002Allowed
Kanakam Srinivasa Rao Vs Ganga Venkateswara Rao and Another
Andhra Pradesh High Court · AIR 2003 AP 38 : (2002) 6 ALD 169 : (2002) 6 ALT 201 : (2002) 3 APLJ 230
Civil Procedure Code, 1908 (CPC) — Section 73
High Courts26 Sept 2002Allowed
N.D. Chowda Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2002) 2 ALD(Cri) 673 : (2003) 1 ALT(Cri) 143 : (2003) 2 LLJ 814
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts26 Sept 2002Dismissed
Land Acquisition Officer and Special Deputy Collector (LA), Somasila Project Vs Singana Subbaiah and Others
Andhra Pradesh High Court · (2002) 6 ALD 110 : (2002) 6 ALT 686
Limitation Act, 1963 — Section 5
High Courts25 Sept 2002Dismissed
T. Madhava Rao Vs M. Guman Reddy and Another
Andhra Pradesh High Court · (2002) 2 ALD(Cri) 695 : (2002) 2 ALT(Cri) 563 : (2003) 1 BC 190 : (2003) CriLJ 1043
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 Sept 2002Dismissed
Ch. Mulugeswara Rao Vs Registrar (Administration) High Court of A.P. and Others
Andhra Pradesh High Court · (2002) 6 ALD 774 : (2002) 6 ALT 513
Constitution of India, 1950 — Article 16
High Courts25 Sept 2002Allowed
K.L. Kondappa Vs Presiding Officer, Labour Court-I and Another
Andhra Pradesh High Court · (2003) 1 ALD 485 : (2002) 6 ALT 636 : (2003) 96 FLR 1097
High Courts25 Sept 2002Dismissed
Syed Vikaruddin and Others Vs Vishnuvardhan Reddy and Another
Andhra Pradesh High Court · (2003) 1 ALD 159 : (2002) 2 AnWR 561
Constitution of India, 1950 — Article 226
High Courts25 Sept 2002Allowed
Pinapatruni Nagabhushanam Vs Government of A.P. and Others
Andhra Pradesh High Court · (2002) 6 ALD 286 : (2002) 6 ALT 693
Constitution of India, 1950 — Article 226
High Courts25 Sept 2002Dismissed
Jakkula Madhava Rao Vs Andhra Jateeya Vidya Parishat Machilipatnam
Andhra Pradesh High Court · (2003) 1 BC 624
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts25 Sept 2002Allowed
Y. Koteswara Rao and Others Vs State Election Commissioner, Govt. of A.P. and Others
Andhra Pradesh High Court · (2002) 6 ALD 293
Registration of Electors Rules, 1960 — Rule 21A
High Courts25 Sept 2002
Prathima Educational Society Vs Government of India and Another
Andhra Pradesh High Court · (2002) 6 ALD 338
Indian Medical Council Act, 1956 — Section 10A