High Courts25 Sept 2002
Chairman and Managing Director, Singareni Collieries Company Limited and Others Vs B.V.S. Prasad
Andhra Pradesh High Court · (2002) 5 ALD 794
Constitution of India, 1950 — Article 136, 226, 227, 32
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2002
1,374 judgments · page 17 of 69
High Courts24 Sept 2002Allowed
Union of India (UOI) and Others Vs Shanker Gandaiah and Another
Andhra Pradesh High Court · (2002) 5 ALT 788
Evidence Act, 1872 — Section 115Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 14(2), 9
High Courts24 Sept 2002Dismissed
Kuttiyappan and Others Vs Kuppam Rural Electricity Co-op. Society Ltd. and Another
Andhra Pradesh High Court · (2002) 6 ALT 96
Constitution of India, 1950 — Article 226
High Courts24 Sept 2002
Srinivasa Book Depot, Book Sellers and Others Vs Bank of India
Andhra Pradesh High Court · (2003) 1 ALD 126
Limitation Act, 1963 — Section 5
High Courts24 Sept 2002Allowed
Hotel Dwaraka Deluxe Vs Assistant Commissioner of Labour and Others
Andhra Pradesh High Court · (2002) 6 ALD 844 : (2003) 96 FLR 416 : (2003) 1 LLJ 678
Andhra Pradesh Shops and Establishments Act, 1988 — Section 48
High Courts24 Sept 2002Allowed
D.J. Prasad and Others Vs Registrar, Sri Krishnadevaraya University and Another
Andhra Pradesh High Court · (2002) 6 ALD 314
Constitution of India, 1950 — Article 226
High Courts24 Sept 2002
E. Anand Kumar Vs Dr. A. Narahari Reddy and Others
Andhra Pradesh High Court · (2002) 6 ALD 680 : (2002) 6 ALT 356 : (2003) 1 CivCC 698
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1), Order 41 Rule 28, Order 6 Rule 17
High Courts23 Sept 2002Dismissed
Palakurthy Venkateswarlu Vs Noroju Manorama @ Satya Manorama and Others
Andhra Pradesh High Court · (2002) 6 ALD 716 : (2003) 1 ALT 231 : (2003) 2 CivCC 480
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 9 Rule 13
High Courts23 Sept 2002Dismissed
Dhara Mary Pushpalatha Vs Puvvada Nageswara Rao
Andhra Pradesh High Court · (2003) 2 ALT 184
Civil Procedure Code, 1908 (CPC) — Section 148Specific Relief Act, 1963 — Section 28
High Courts23 Sept 2002
Tirumalasetti Tulasi Bai and Others Vs State
Andhra Pradesh High Court · (2002) 2 ALD(Cri) 574 : (2002) 2 ALT(Cri) 568 : (2002) 3 APLJ 130 : (2003) 1 DMC 740
Criminal Procedure Code, 1973 (CrPC) — Section 438, 482Legal Services Authorities Act, 1987 — Section 19Penal Code, 1860 (IPC) — Section 498A
High Courts20 Sept 2002Dismissed
Chippa Raghuramulu and Others Vs Kata Showariah and Others
Andhra Pradesh High Court · (2002) 6 ALD 350
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 2(1), 30, 34, 35, 37
High Courts20 Sept 2002
K. Vidya Kumari and Others Vs Union of India (UOI), South Central Railway
Andhra Pradesh High Court · (2004) ACJ 1420 : (2004) 1 ALD 26 : (2003) 1 ALT 65 : (2003) 1 AnWR 118
Railways Act, 1989 — Section 123, 124ATerrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3
High Courts20 Sept 2002Allowed
K. Vijay Bhaskar Vs The Revenue Development Officer and Another
Andhra Pradesh High Court · (2002) 6 ALD 207
Constitution of India, 1950 — Article 14, 16, 16(1), 16(4)
High Courts19 Sept 2002
Suveera Traders/Rice Mill and Others Vs District Collector and Others
Andhra Pradesh High Court · (2002) 09 AP CK 0071
Essential Commodities Act, 1955 — Section 3, 6A
High Courts19 Sept 2002Allowed
Dr. B.G.V. Giridhar Vs Dr. Ch. Ramakrishna Rao and Others
Andhra Pradesh High Court · (2002) 6 ALD 331
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15(1), 3Andhra Pradesh Regulation of Admission to Super Specialities in the Medical Colleges Rules, 1983 — Rule 7(3)
High Courts19 Sept 2002Partly Allowed
United India Insurance Company Limited Vs Shaik Dilshad and Others
Andhra Pradesh High Court · (2003) 1 ACC 481 : (2002) 6 ALD 325 : (2002) 2 AnWR 785
Motor Vehicles Act, 1988 — Section 141
High Courts18 Sept 2002Allowed
M. Jignesh Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2003) 1 ALT(Cri) 18 : (2003) CriLJ 739
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 109, 120B, 376, 384
High Courts18 Sept 2002Dismissed
A.P. State Road Transport Corporation and Others Vs General Secretary, APSRTC, National Mazdoor Union and Another
Andhra Pradesh High Court · (2003) 1 ALD 334 : (2003) 1 LLJ 952
Industrial Disputes Act, 1947 — Section 11A
High Courts18 Sept 2002
G. Gopal Rao and Others Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2002) 5 ALD 625 : (2002) 5 ALT 491
Andhra Pradesh (Roads and Buildings) Engineering Service Rules, 1967 — Rule 4, 5Constitution of India, 1950 — Article 14
High Courts18 Sept 2002
M. Netrananda Vs B. Sambasiva Rao and Others
Andhra Pradesh High Court · (2002) 6 ALD 123 : (2002) 3 APLJ 162
Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 7A(5)