COURT ARCHIVE

Andhra Pradesh High Court judgments, 2002

1,374 judgments · page 2 of 69

High Courts26 Dec 2002Allowed

V. Ramajogeswara Rao Vs Sri Someswara Swamy Temple and Another

Andhra Pradesh High Court · (2003) 1 ALD(Cri) 319 : (2003) 2 ALT(Cri) 153 : (2003) CriLJ 2159

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 113(2), 133(2), 133(3)Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts26 Dec 2002

Shaikh Abdul Haq Vs Durdana Qaiser

Andhra Pradesh High Court · (2002) 12 AP CK 0027

Civil Procedure Code, 1908 (CPC) — Section 24Family Courts Act, 1984 — Section 20, 7

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High Courts24 Dec 2002Allowed

Government of Andhra Pradesh, Home Department and Another Vs V. Amar Srinivas

Andhra Pradesh High Court · (2003) 6 ALD 45 : (2003) 2 ALT 153

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High Courts24 Dec 2002Dismissed

Liaqath Ali Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2003) 1 ALD 722 : (2003) 2 ALT 140 : (2003) 97 FLR 93

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High Courts24 Dec 2002Dismissed

Puppala Seetaramaiah Vs Superintendent, Sub-Jail and Others

Andhra Pradesh High Court · (2003) 2 ALD 584 : (2003) 4 ALT 549 : (2003) CriLJ 2978

Criminal Procedure Code, 1973 (CrPC) — Section 161

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High Courts24 Dec 2002Dismissed

K.V. Ramana Vs Government of Andhra Pradesh

Andhra Pradesh High Court · (2003) 1 ALD 589 : (2003) 2 ALT 68

Constitution of India, 1950 — Article 226

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High Courts24 Dec 2002

Mareedu Satyanarayana Prasad and Another Vs Mallipudi Padmaja

Andhra Pradesh High Court · (2002) 12 AP CK 0028

Civil Procedure Code, 1908 (CPC) — Section 24Family Courts Act, 1984 — Section 20Guardians and Wards Act, 1890 — Section 3, 7, 7(1), 9

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High Courts23 Dec 2002Dismissed

Makam Pedda Gangaiah and Others Vs Potta Venkata Subba Reddy and Others

Andhra Pradesh High Court · (2003) 6 ALT 577

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 16, 17, 26, 7, 7(1)Registration Act, 1908 — Section 47Transfer of Property Act, 1882 — Section 53A

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High Courts23 Dec 2002Dismissed

Songu Maneiah Vs Principal Secretary, Home Department, Govt. of A.P. and Others

Andhra Pradesh High Court · (2003) 6 ALD 159 : (2003) 2 ALT 150

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(8), 200Penal Code, 1860 (IPC) — Section 302, 306

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High Courts23 Dec 2002

Ch. S. Prasada Rao and Others Vs State of Andhra Pradesh, Revenue (Endowments-I) Department and Others

Andhra Pradesh High Court · (2003) 6 ALD 158 : (2003) 2 ALT 133

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Service Rules, 2002 — Rule 3Constitution of India, 1950 — Article 14, 16

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High Courts23 Dec 2002Allowed

Besai Venkata Ramana Murthy Vs State

Andhra Pradesh High Court · (2003) 2 ALD(Cri) 33 : (2003) 2 ALT(Cri) 367 : (2003) CriLJ 4708 : (2003) 4 RCR(Criminal) 597

Penal Code, 1860 (IPC) — Section 498A

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High Courts23 Dec 2002

A. Prameela Reddy Vs Karnataka Mangamma

Andhra Pradesh High Court · (2003) 4 ALD 112

Limitation Act, 1963 — Article 54

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High Courts23 Dec 2002Allowed

Kalipatnapu Atchutamma Vs Kommana Sambamurthy (died) per LRs. and Others

Andhra Pradesh High Court · (2003) 2 ALD 805 : (2003) 3 ALT 82

Hindu Succession Act, 1956 — Section 14Partition Act, 1893 — Section 4Specific Relief Act, 1963 — Section 12

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High Courts23 Dec 2002Dismissed

A. Lakshminarayana Vs Government of Andhra Pradesh, Municipal Administration and Urban Development Department and Others

Andhra Pradesh High Court · (2003) 6 ALD 65 : (2003) 3 ALT 691

Constitution of India, 1950 — Article 226

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High Courts23 Dec 2002

R. Srinivas Rao Vs Subhadra Devi

Andhra Pradesh High Court · (2003) 2 ALD 123

Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 13B

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High Courts20 Dec 2002Allowed

Hotel Flora Vs Employees'' State Insurance Corporation

Andhra Pradesh High Court · (2004) 1 ALT 85 : (2004) 1 LLJ 447

Employees State Insurance Act, 1948 — Section 2(12), 82(2)

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High Courts20 Dec 2002Allowed

Smt. Sunkara Sree Laxmi Vs Smt. Sudireddy Sarojini Devi

Andhra Pradesh High Court · (2003) 2 ALT 159 : (2003) 1 AnWR 186 : (2003) 1 APLJ 341

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 3

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High Courts20 Dec 2002Allowed

Palaparthi Vijayakumar Vs The State of A.P.

Andhra Pradesh High Court · (2003) CriLJ 1670

Penal Code, 1860 (IPC) — Section 162, 342, 366, 375, 376

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High Courts20 Dec 2002Dismissed

R. Kuppu Rao Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2003) 6 ALD 48 : (2003) 2 ALT 142

Andhra Pradesh Administrative Tribunal (Salaries and Allowances and Conditions of Services of Chairman, Vice Chairman and Members) Rules, 1988 — Rule 3Constitution of India, 1950 — Article 323A, 323B

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High Courts20 Dec 2002Allowed

M.D. Safia Begum Vs Collector and Others

Andhra Pradesh High Court · (2003) 6 ALD 36 : (2003) 2 ALT 130

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 19(1), 19(2), 20, 8, 9Andhra Pradesh Public Service Commission Regulations, 1963 — Rule 17Civil Service Regulations — Article 465(2), 465A

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