COURT ARCHIVE

Andhra Pradesh High Court judgments, 2002

1,374 judgments · page 29 of 69

High Courts16 Jul 2002Allowed

Hindustan Lever Limited and Another Vs Board of Trustees, Visakhapatnam Port Trust and Another

Andhra Pradesh High Court · AIR 2003 AP 217 : (2003) 1 ALD 323

Constitution of India, 1950 — Article 226Major Port Trusts Act, 1963 — Section 49, 49

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High Courts16 Jul 2002Dismissed

Y. Satyanarayana Vs Government of Andhra Pradesh

Andhra Pradesh High Court · (2004) 3 ALD 20 : (2002) 5 ALT 212

Constitution of India, 1950 — Article 14, 16, 21, 46

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High Courts16 Jul 2002Allowed

All India Council for Technical Education Vs The Osmania University and Others

Andhra Pradesh High Court · (2002) 5 ALT 722

All India Council for Technical Education Act, 1987 — Section 10(1), 2, 23(1)Andhra Pradesh University Act, 1991 — Section 19(16)University Grants Commission Act, 1956 — Section 12, 12A

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High Courts16 Jul 2002

G. Soma Raju and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2002) 5 ALD 29 : (2002) 4 ALT 728

Constitution of India, 1950 — Article 226

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High Courts16 Jul 2002Allowed

Laxmi Devi Vs Iftekharunnisa Begum

Andhra Pradesh High Court · (2003) 2 ALD 406

Specific Relief Act, 1963 — Section 15

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High Courts16 Jul 2002

Sri Bhavanarishi Co-operative House Building Society Vs Joint Collector and Others

Andhra Pradesh High Court · (2002) 5 ALD 398 : (2003) 1 ALT 182

Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 5A, 9Urban Land (Ceiling and Regulation) Act, 1976 — Section 2

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High Courts15 Jul 2002Allowed

T. Sreerama Murthy Vs The Principal Secretary for Education,Government of A.P., Hyderabad and Others

Andhra Pradesh High Court · (2002) 07 AP CK 0046

Andhra Pradesh Education Act, 1982 — Section 79, 79(1)Andhra Pradesh Education Rules, 1982 — Rule 7(2)

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High Courts15 Jul 2002Allowed

Mohammed and Another Vs Correspondent, Asafia High School and Others

Andhra Pradesh High Court · (2002) 5 ALD 609

Andhra Pradesh Education Act, 1982 — Section 83

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High Courts15 Jul 2002

Vasam Kotayya and Others Vs S. Rayavaram Gram Panchayat, S. Rayavaram Mandal, Visakhapatnam District and Others

Andhra Pradesh High Court · (2002) 5 ALD 98

Andhra Pradesh Panchayat Raj Act, 1994 — Section 128(1)

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High Courts15 Jul 2002

Ramagundam Area Casual and Contract Workers Union Vs Fertiliser Corporation of India (FCI) and Others

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

Constitution of India, 1950 — Article 226

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High Courts12 Jul 2002Dismissed

A.P. State Co-operative Societies Secretaries and Employees Union Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2002) 4 ALD 527 : (2002) 4 ALT 352 : (2004) 3 APLJ 396

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High Courts12 Jul 2002Dismissed

Vesapogu Yeshaiah Vs Muppalla Subba Rao

Andhra Pradesh High Court · (2002) 4 ALT 283 : (2003) 1 CivCC 496

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High Courts12 Jul 2002Dismissed

Marothi Vs Satyanarayana

Andhra Pradesh High Court · (2002) 6 ALD 134 : (2002) 2 APLJ 466

Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1963 — Article 65

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High Courts12 Jul 2002Allowed

P. Muse Khan and Others Vs M. Gopala Krishnaiah and Another

Andhra Pradesh High Court · (2003) 2 ACC 677 : (2004) ACJ 1306 : (2002) 6 ALD 612 : (2002) 3 APLJ 495

Motor Vehicles Act, 1988 — Section 147(1), 2(34)

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High Courts12 Jul 2002Allowed

R.P. Agrawal Vs General Manger, S.C. Railway and Others

Andhra Pradesh High Court · (2002) 6 ALT 703

Arbitration and Conciliation Act, 1996 — Section 11, 11(6)

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High Courts11 Jul 2002Allowed

Gantasala Tirupathi Raju and Others Vs Station House Officer and Others

Andhra Pradesh High Court · (2002) 2 ALD(Cri) 256

Civil Procedure Code Amendment Act, 1973 — Section 154(1)Constitution of India, 1950 — Article 226Protection of Human Rights Act, 1993 — Section 30

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High Courts11 Jul 2002

Registrar, Special Court Vs Chief Secretary to the Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2002) 4 ALT 105

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 10AAndhra Pradesh Land Grabbing (Prohibition) Rules, 1988 — Rule 4, 4(4)

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High Courts11 Jul 2002Allowed

V. Narayana Rao Vs State of A.P. and Others

Andhra Pradesh High Court · (2002) 6 ALD 163 : (2002) 2 ALD(Cri) 35 : (2002) 5 ALT 91

Andhra Pradesh Excise Act, 1968 — Section 45

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High Courts10 Jul 2002Dismissed

G. Suryanarayana Murthy Vs Govt. of A.P., Transport R and B Dept. and Others

Andhra Pradesh High Court · (2002) 5 ALT 270

Constitution of India, 1950 — Article 16

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High Courts10 Jul 2002Allowed

Kusuma Constructions Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2002) 4 ALT 743

Arbitration and Conciliation Act, 1996 — Section 11(5)

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