COURT ARCHIVE

Andhra Pradesh High Court judgments, 2002

1,374 judgments · page 26 of 69

High Courts01 Aug 2002

Bandi Pandu Vs Kola Balaji Varma and Another

Andhra Pradesh High Court · (2002) 2 ALD(Cri) 696 : (2002) 2 ALT(Cri) 417 : (2003) 2 BC 93 : (2004) 3 RCR(Criminal) 13

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420

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High Courts01 Aug 2002Dismissed

Kalla Rajaiah Vs District Collector and Magistrate and Others

Andhra Pradesh High Court · (2003) 1 ALT 45

Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 4(1)Constitution of India, 1950 — Article 226Laoni Rules, 1950 — Rule 19

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High Courts31 Jul 2002Allowed

Toufiq Ali Mirza and Another Vs Smt. Baderunnisa

Andhra Pradesh High Court · (2002) 5 ALT 628

Specific Relief Act, 1963 — Section 20

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High Courts31 Jul 2002Dismissed

Koneru Ranga Rao Vs N. Swamy Das and Others

Andhra Pradesh High Court · (2003) 1 ALD 18

Conduct of Elections Rules, 1961 — Rule 53Representation of the People Act, 1951 — Section 80

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High Courts31 Jul 2002

The Andhra Pradesh State Road Transport Corporation and Another Vs B. Vijaya and Others

Andhra Pradesh High Court · (2002) ACJ 1846 : AIR 2002 AP 441 : (2002) 4 ALT 525 : (2002) 2 APLJ 376 : (2002) 3 RCR(Civil) 743

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 473Civil Procedure Code, 1908 (CPC) — Section 34Motor Vehicles Act, 1939 — Section 171

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High Courts31 Jul 2002

D.N. Rao Vs Apple Credit Corporation Limited and State of A.P.

Andhra Pradesh High Court · (2002) CriLJ 4751

Criminal Procedure Code, 1973 (CrPC) — Section 205, 205(2), 251, 305, 313Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts31 Jul 2002Dismissed

Visakhapatnam Urban Development Authority Vs Kemburi Gowri Naidu and Another

Andhra Pradesh High Court · (2003) 2 LLJ 256

Industrial Disputes Act, 1947 — Section 2, 25F

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High Courts31 Jul 2002

Bojjala Ganga Subbarami Reddy Vs Srikalahasthi Municipality

Andhra Pradesh High Court · (2003) 2 ALD 83 : (2003) 5 ALT 604

Andhra Pradesh Municipalities Act, 1965 — Section 87 , 90Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts30 Jul 2002

Kuruva Venkatanna Vs E. Lakshman Goud and Another

Andhra Pradesh High Court · (2004) 3 ACC 66

Motor Vehicles Act, 1988 — Section 140, 166, 168, 169, 173

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High Courts30 Jul 2002Dismissed

D. Ramulu Vs The Indian Overseas Bank Ltd.

Andhra Pradesh High Court · (2002) 2 AnWR 745

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, 115Limitation Act, 1963 — Article 125

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High Courts30 Jul 2002Allowed

A.D.S. Sarma Vs Deputy Registrar of Co-operative Society

Andhra Pradesh High Court · (2002) 5 ALD 520

Penal Code, 1860 (IPC) — Section 408

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High Courts30 Jul 2002Dismissed

B. Ramachandra Reddy and Others Vs Nelli Subbamma and Another

Andhra Pradesh High Court · (2003) 1 ALD 763

Civil Procedure Code, 1908 (CPC) — Section 2(11)Succession Act, 1925 — Section 63

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High Courts30 Jul 2002Dismissed

S. Ramabrahmam Vs Indian Bank

Andhra Pradesh High Court · (2002) 07 AP CK 0069

Constitution of India, 1950 — Article 323A, 323B

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High Courts30 Jul 2002Allowed

S. Swamynatha Reddy Vs Hindustan Shipyard Limited and Another

Andhra Pradesh High Court · (2002) 5 ALD 827

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High Courts30 Jul 2002Allowed

Shaik Khaza Mia Vs Syed Riyasath Ali and Another

Andhra Pradesh High Court · (2003) 1 ALT 81 : (2002) 2 APLJ 404 : (2003) 1 BC 543

Civil Procedure Code, 1908 (CPC) — Section 96

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High Courts30 Jul 2002Allowed

Korapotu Veera Narayana Vs K. Santhamurthy and Another

Andhra Pradesh High Court · (2003) 2 ALT 206

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 19, 3(6)Transfer of Property Act, 1882 — Section 108

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High Courts29 Jul 2002

Twin Cities Cinema Cultural Centre(Formerly Twin Cities Club) Vs Commissioner of Police and Others

Andhra Pradesh High Court · (2002) 2 ALD(Cri) 232 : (2002) 5 ALT 805 : (2002) 2 ALT(Cri) 246

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High Courts29 Jul 2002Allowed

S. Venkatesham Vs Government of A.P. and Others

Andhra Pradesh High Court · (2002) 5 ALD 268 : (2002) 5 ALT 170

Notaries Act, 1952 — Section 5(2)Notaries Rules, 1956 — Rule 8(4A)

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High Courts29 Jul 2002Dismissed

Palla Sampath Kumari Vs Kinthala Venkata Rao and Another

Andhra Pradesh High Court · (2003) 3 ALD 115 : (2003) 6 ALT 637

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Evidence Act, 1872 — Section 104, 114Limitation Act, 1963 — Article 59

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High Courts26 Jul 2002Dismissed

J.V. Reddy and Others Vs State

Andhra Pradesh High Court · (2002) 2 ALD(Cri) 520 : (2002) 2 ALT(Cri) 439 : (2003) CriLJ 540

Constitution of India, 1950 — Article 141Prevention of Corruption Act, 1988 — Section 19

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