High Courts16 Aug 2002Allowed
Dasari Laxmi Vs Union of India (UOI)
Andhra Pradesh High Court · (2004) ACJ 103 : AIR 2003 AP 56 : (2002) 5 ALD 583
Railways Act, 1989 — Section 124A
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2002
1,374 judgments · page 23 of 69
High Courts16 Aug 2002Dismissed
Public Prosecutor, High Court of A.P. Vs Appareddy Madhava Reddy and Another
Andhra Pradesh High Court · (2002) 2 ALD(Cri) 690 : (2002) 2 ALT(Cri) 385 : (2002) 3 APLJ 92 : (2003) 2 DMC 237
Criminal Procedure Code, 1973 (CrPC) — Section 294, 378(1), 378(3)Evidence Act, 1872 — Section 113B, 32Penal Code, 1860 (IPC) — Section 304B
High Courts16 Aug 2002
Syndicate Bank Vs M. Venkatesu
Andhra Pradesh High Court · (2003) 1 ALT 307 : (2003) 3 CivCC 291 : (2003) 115 CompCas 110 : (2003) 4 RCR(Civil) 506
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts14 Aug 2002
Sk. Dastagiri Vs District Judge and Another
Andhra Pradesh High Court · (2003) 6 ALD 33 : (2002) 5 ALT 591
Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 12Constitution of India, 1950 — Article 309General Clauses Act, 1897 — Section 15
High Courts14 Aug 2002Dismissed
South Central Railway Employees Co-operative Credit Society Employees Union Vs B. Yashodabai and Others
Andhra Pradesh High Court · (2002) 5 ALD 687
Constitution of India, 1950 — Article 141, 335, 46
High Courts14 Aug 2002Allowed
A.P. Gas Power Corporation Limited, Owner of Gas Turbo Power Station Vs Appellate Committee, Water (Prevention and Control Pollution) Cess Act and Another
Andhra Pradesh High Court · (2002) 5 ALD 481
Water (Prevention and Control of Pollution) Cess Act, 1977 — Section 3(2), 3(7), 7
High Courts13 Aug 2002
P. Vani Sithapathi Vs Dr. Ch. Srinivasa Sastry
Andhra Pradesh High Court · (2002) 5 ALD 669
Hindu Marriage Act, 1955 — Section 26
High Courts13 Aug 2002Allowed
Dr. A.S. Maqbool Ahmed and Dr. Abdul Waris Vs The Director, Indian Medicine, Homeopathy Department, Govt. of A.P. and Another
Andhra Pradesh High Court · (2004) 7 ALT 523
High Courts13 Aug 2002Dismissed
Indian Institute of Architects Vs A.P. Health and Medical Housing and Infrastructure, Development Corporation and Others
Andhra Pradesh High Court · (2002) 6 ALD 20
Architects Act, 1972 — Section 37Constitution of India, 1950 — Article 226
High Courts13 Aug 2002Allowed
K. Srinivas Rao and Others Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2002) 5 ALD 510
Constitution of India, 1950 — Article 162, 73Railway Protection Force Act, 1957 — Section 21Railway Protection Force Rules, 1987 — Rule 16, 17, 18, 19
High Courts13 Aug 2002Allowed
Sri Sai Educational Society and Another Vs State of A.P. and Others
Andhra Pradesh High Court · (2002) 5 ALD 239 : (2003) 2 ALT 88
Andhra Pradesh Educational Institutions (Establishment, Regulation, Administration and Control of Institutions of Higher Education) Rules, 1987 — Rule 11, 9Andhra Pradesh Intermediate Education Act, 1971 — Section 9
High Courts13 Aug 2002
Chairman, Viskahapatnam Port Trust and Others Vs S. Satyanarayana and Others
Andhra Pradesh High Court · (2002) 6 ALD 221
Constitution of India, 1950 — Article 14, 15
High Courts13 Aug 2002Dismissed
Tasleem Murad Vs Government of A.P.
Andhra Pradesh High Court · (2002) 5 ALD 307
Constitution of India, 1950 — Article 15, 16, 19, 21, 21AForeigners Act, 1946 — Section 14, 3, 3(2)
High Courts13 Aug 2002Dismissed
Prema Ranjit Vs D.A.R. Sarma and Others
Andhra Pradesh High Court · (2002) 4 ALT 739
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 10 Rule 2(1), Order 10 Rule 2(3), Order 10 Rule 4, Order 3 Rule 1
High Courts13 Aug 2002Allowed
K. Srinivas Rao Vs State of A.P. and Others
Andhra Pradesh High Court · (2002) 5 ALD 393 : (2004) 4 ALT 660
Andhra Pradesh Panchayat Raj Act, 1994 — Section 3, 4
High Courts12 Aug 2002Dismissed
Gaisetti Tirupathi Vs Land Acquisition Officer-cum-Revenue Divisional Officer
Andhra Pradesh High Court · (2002) 5 ALD 564 : (2002) 5 ALT 646
Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 18, 18(2), 18(3)Limitation Act, 1963 — Section 5
High Courts12 Aug 2002
Commissioner of Income Tax Vs Kadakatla Rice Mill
Andhra Pradesh High Court · (2002) 258 ITR 545
High Courts12 Aug 2002Allowed
A.P. Transmission Corporation Vs Y. Nagaiah
Andhra Pradesh High Court · (2002) 08 AP CK 0073
High Courts12 Aug 2002Dismissed
N. Manorama and Others Vs A.P. Wakf Board
Andhra Pradesh High Court · (2013) 4 ALD 335
High Courts12 Aug 2002Dismissed
Sayanna and Another Vs Thimanna and Another
Andhra Pradesh High Court · (2002) 5 ALD 419 : (2002) 6 ALT 219 : (2003) 1 CivCC 595
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 38E