COURT ARCHIVE

Andhra Pradesh High Court judgments, 2002

1,374 judgments · page 28 of 69

High Courts22 Jul 2002Allowed

Chitavalsah Jute Mills Vs Govt. of Andhra Pradesh and Others

Andhra Pradesh High Court · (2002) 07 AP CK 0043

Industrial Dispute (Andhra Pradesh Amendment) Act, 1987 — Section 10B, 10B(1), 12, 12(3), 18Industrial Disputes Act, 1947 — Section 10B(1)

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High Courts19 Jul 2002Allowed

Nallabothu Purnaiah Vs Garre Mallikarjuna Rao (died) by LRs. and Others

Andhra Pradesh High Court · AIR 2003 AP 201 : (2003) 1 ALD 260

Evidence Act, 1872 — Section 45, 73Specific Relief Act, 1963 — Section 15, 16, 20

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High Courts19 Jul 2002Dismissed

Hakim Mohammed Habeebuddin Quadri and Others Vs Mohammed Habeerbur Rahman Died Per Lrs. 2 to 6 and Habeebunnisa Begum and Others

Andhra Pradesh High Court · (2002) 07 AP CK 0021

Andhra Pradesh Vacant Lands in Urban Areas (Probibition of Alienation) Act, 1972 — Section 7(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31

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High Courts19 Jul 2002

T.V. Kameswari Vs V.R. Sudhakara Rao and Others

Andhra Pradesh High Court · (2004) 1 ALT 87

Transfer of Property Act, 1882 — Section 53A

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High Courts19 Jul 2002

Land Acquisition Officer/Revenue Divisional Officer, Miryalaguda Vs Lavoori Deshya and Others

Andhra Pradesh High Court · (2002) 5 ALD 129 : (2003) 4 ALT 326

Land Acquisition Act, 1894 — Section 30(3), 34, 4

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High Courts18 Jul 2002Dismissed

Aduru Sridevi @ Parvathi Vs Aduru Ganesh

Andhra Pradesh High Court · (2002) 2 APLJ 475 : (2003) 1 DMC 246

Civil Procedure Code, 1908 (CPC) — Section 24Penal Code, 1860 (IPC) — Section 498A

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High Courts18 Jul 2002Dismissed

Aduru Sridevi alias Parvathi Vs Aduru Ganesh

Andhra Pradesh High Court · (2002) 6 ALT 78

Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 498A

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High Courts18 Jul 2002Dismissed

Ambam Pedda Sailu and Others Vs Viswanatha Tulla and Others

Andhra Pradesh High Court · (2002) 5 ALD 125 : (2003) 3 ALT 669

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 19(2), 32Limitation Act, 1963 — Article 65

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High Courts18 Jul 2002Allowed

Super High Tech Vs Commissioner and Special Officer, Municipal Corporation of Hyderabad, Hyderabad and Others

Andhra Pradesh High Court · (2002) 5 ALD 118 : (2003) 1 AnWR 65

Constitution of India, 1950 — Article 14, 19(1)

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High Courts18 Jul 2002Allowed

Zaheer Ahmed Khan Vs Chief Executive Officer, A.P. State Wakf Board and Others

Andhra Pradesh High Court · (2003) 6 ALD 72 : (2003) 3 ALT 738

Waqf Act, 1995 — Section 14, 5, 70, 71, 96

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High Courts18 Jul 2002Allowed

V. Nagenderlal and Others Vs The Member Secretary, A.P. State Electricity Board, Vidyutsoudha, Hyderabad

Andhra Pradesh High Court · (2003) 6 ALD 42

Andhra Pradesh State Electricity Board Service Regulations — Regulation 14, 16, 19, 26, 26A

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High Courts18 Jul 2002Dismissed

Shri Shakthi LPC Limited Vs Kerala State Co-operative Consumer Federation and Others

Andhra Pradesh High Court · (2003) 1 BC 234

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 47 Rule 1, 151

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High Courts18 Jul 2002Allowed

Damalanka Gangaraju Vs Nandipati Vijayalakshmi and Others

Andhra Pradesh High Court · (2003) 3 ALD 140

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1

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High Courts18 Jul 2002Dismissed

Naguluri Krishna Kumar Goud Vs Government of Andhra Pradesh, Agriculture and Co-operation Department and Others

Andhra Pradesh High Court · (2002) 5 ALT 160

Warehousing Corporations Act, 1962 — Section 31(8)

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High Courts17 Jul 2002Dismissed

Andhra Pradesh Hotels Association Vs Government of Andhra Pradesh and Another

Andhra Pradesh High Court · (2002) 4 ALD 545 : (2002) 5 ALT 33 : (2001) 91 FLR 717 : (2002) 3 LLJ 623

Constitution of India, 1950 — Article 226Minimum Wages Act, 1948 — Section 2, 3, 4, 4(1), 5

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High Courts17 Jul 2002Dismissed

D. Srinivasa Raju Vs District Forest Officer and Others

Andhra Pradesh High Court · (2002) 5 ALD 252

Constitution of India, 1950 — Article 19(6)Live-Stock Importation Act, 1898 — Section 3, 4

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High Courts17 Jul 2002

Komaragiri Venkaiah and Others Vs The Assistant Director of Fisheries and Others

Andhra Pradesh High Court · (2002) 07 AP CK 0042

Andhra Pradesh Co-operative Societies Act, 1964 — Section 15(A), 15A(3)(v), 16(2)

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High Courts17 Jul 2002

National Buildings Construction Corporation Limited and Others Vs M.V.V. Sathyanarayana and Another

Andhra Pradesh High Court · (2003) 2 ALT 689

Arbitration and Conciliation Act, 1996 — Section 11(6)Constitution of India, 1950 — Article 226

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High Courts16 Jul 2002Allowed

B.T. Deva Varma Vs State of A.P. and Others

Andhra Pradesh High Court · (2002) 2 ALD(Cri) 371 : (2002) 2 ALT(Cri) 500 : (2003) CriLJ 776

Emigration Act, 1983 — Section 24, 27

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High Courts16 Jul 2002Dismissed

K. Sreenivasa Rao Vs Regional Director, Securities and Exchange Board of India and Others

Andhra Pradesh High Court · (2002) 5 ALD 100 : (2002) 4 ALT 565 : (2003) 116 CompCas 238

Companies Act, 1956 — Section 111AConstitution of India, 1950 — Article 12, 226

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