COURT ARCHIVE

Andhra Pradesh High Court judgments, 2002

1,374 judgments · page 30 of 69

High Courts10 Jul 2002

S. Jyothi Vs Presiding Officer/Election Officer, Thottambedu Mandal, Chittoor Dist. and Others

Andhra Pradesh High Court · (2002) 4 ALD 660 : (2002) 6 ALT 18

Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 11, 12Andhra Pradesh Panchayat Raj Act, 1994 — Section 153, 153(1), 17, 22, 233

Read judgment

High Courts10 Jul 2002

S. Srinivasa Chary @ Srinu and Others Vs State of A.P.

Andhra Pradesh High Court · (2002) 2 ALD(Cri) 237 : (2002) 4 ALT 261 : (2002) 2 ALT(Cri) 147

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 302, 307, 34

Read judgment

High Courts10 Jul 2002Allowed

Dr. Ch. Ramakrishna Rao Vs State of A.P. and Others

Andhra Pradesh High Court · (2002) 5 ALD 53 : (2003) 1 ALT 484

Admission into Super Speciality (Second PG) Courses in Medical Colleges Regulations — Regulation 7Andhra Pradesh Regulation of Admission to Super Specialities in the Medical Colleges Rules, 1983 — Rule 7(4)Andhra Pradesh Regulations of Admissions to Super Specialities in Medical Colleges Act — Section 15, 3

Read judgment

High Courts10 Jul 2002Dismissed

Gaddam Mohan Reddy and Others Vs Special Court under A.P. Land Grabbing (Prohibition) Act, Hyderabad and Others

Andhra Pradesh High Court · (2002) 07 AP CK 0049

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 10, 2, 4, 5, 8(1)Andhra Pradesh Record of Rights in Land Act, 1971 — Section 6Evidence Act, 1872 — Section 91, 92

Read judgment

High Courts10 Jul 2002Allowed

P. Gokul Anand Vs Commissioner of Prohibition and Excise

Andhra Pradesh High Court · (2002) 2 ALD(Cri) 201 : (2002) 4 ALT 522 : (2002) 4 RCR(Civil) 274

Andhra Pradesh Excise Act, 1968 — Section 45, 46Andhra Pradesh Prohibition Act, 1995 — Section 12, 13(2), 7B, 8

Read judgment

High Courts10 Jul 2002

Kakara Pentaiah (died) and Others Vs Mamillapalli Veera Venkata Dikshithulu

Andhra Pradesh High Court · (2003) 6 ALT 792

Civil Procedure Code, 1908 (CPC) — Section 11

Read judgment

High Courts09 Jul 2002Dismissed

Godavarthi Veeralakshmi and Others Vs Sangi Ramaraju and Co.

Andhra Pradesh High Court · (2003) 1 BC 552

Civil Procedure Code, 1908 (CPC) — Section 96

Read judgment

High Courts09 Jul 2002Dismissed

Patakamuru Damodar Prasad and Another Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2002) 6 ALD 67 : (2003) 1 ALT 407

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 14Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974 — Rule 10, 10(1), 10(2), 10(3)Constitution of India, 1950 — Article 226

Read judgment

High Courts09 Jul 2002Dismissed

Saritha Vs R. Ramachandra

Andhra Pradesh High Court · (2002) 6 ALD 319 : (2002) 4 ALT 592 : (2002) 2 AnWR 538 : (2003) 1 DMC 37 : (2003) 1 RCR(Criminal) 481

Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 498A

Read judgment

High Courts09 Jul 2002

LVS Power Ltd. Vs Transmission Corporation of A.P., Limited, Hyderabad and Others

Andhra Pradesh High Court · (2002) 4 ALD 784 : (2002) 6 ALT 582

Andhra Pradesh Electricity Reforms Act, 1998 — Section 11(1), 21(4)Evidence Act, 1872 — Section 115

Read judgment

High Courts09 Jul 2002Allowed

Siva Samudrudu Vs State of A.P.

Andhra Pradesh High Court · (2002) 2 ALD(Cri) 220 : (2002) 4 ALT 268 : (2002) 2 ALT(Cri) 165

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Penal Code, 1860 (IPC) — Section 302, 498A

Read judgment

High Courts09 Jul 2002Allowed

Vinod Baid Vs S.G.K. Oriental Degree College

Andhra Pradesh High Court · (2002) 2 ALD(Cri) 367 : (2002) 2 ALT(Cri) 406 : (2003) CriLJ 810 : (2003) 2 RCR(Criminal) 522 : (2003) 41 SCL 344

Negotiable Instruments Act, 1881 (NI) — Section 138, 6

Read judgment

High Courts09 Jul 2002

Al-Faihad Fincom Limited and Another Vs Central Economic Intelligence Bureau and Others

Andhra Pradesh High Court · (2002) 4 ALD 830 : (2003) 114 CompCas 404 : (2004) 50 SCL 354

Companies Act, 1956 — Section 58A(9)Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420

Read judgment

High Courts09 Jul 2002

Indla Satya Raju Vs Sramika Agro Farm (P) Limited (in liquidation), Hyd. and Another

Andhra Pradesh High Court · (2002) 4 ALD 637 : (2002) 2 ALD(Cri) 319

Companies Act, 1956 — Section 454, 454(5)

Read judgment

High Courts09 Jul 2002Allowed

K.R. Natarajan Vs Personnel Manager, Syndicate Bank, Industrial Relation Division and Others

Andhra Pradesh High Court · (2002) 6 ALD 365 : (2003) 1 LLJ 384

Read judgment

High Courts08 Jul 2002Dismissed

Noti China Subba Reddy Vs Pulavarthi Rama Rao and Others

Andhra Pradesh High Court · AIR 2003 AP 49 : (2002) 6 ALT 532

Specific Relief Act, 1963 — Section 20

Read judgment

High Courts08 Jul 2002

Rajeev Traders, Secunderabad Vs General Manager, South Central Railway, Secunderabad and Others

Andhra Pradesh High Court · (2002) 5 ALD 69 : (2003) 1 ALT 55 : (2002) 3 APLJ 120 : (2003) 1 ARBLR 624

Arbitration and Conciliation Act, 1996 — Section 11(5), 11(6)

Read judgment

High Courts08 Jul 2002Allowed

State of Andhra Pradesh and Others Vs Siddardha Constructions Private Limited, Visakhapatnam

Andhra Pradesh High Court · (2002) 4 ALD 629 : (2002) 5 ALT 1

Read judgment

High Courts08 Jul 2002Dismissed

M. Sidda Reddy and Others Vs Lakshmamma and Another

Andhra Pradesh High Court · (2003) 2 ALT 44

Civil Procedure Code, 1908 (CPC) — Section 151

Read judgment

High Courts05 Jul 2002

Singana Subbarayudu and Another Vs K. Raja and Another

Andhra Pradesh High Court · (2003) 1 ACC 15 : (2004) ACJ 349 : (2002) 5 ALT 621

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

Read judgment