High Courts05 Jul 2002Allowed
Donkada Ammajamma Vs Srikakulam Municipality, Srikakulam
Andhra Pradesh High Court · (2002) 4 ALD 822 : (2003) 2 ALT 806
Andhra Pradesh Municipalities Act, 1965 — Section 83, 87, 92
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2002
1,374 judgments · page 31 of 69
High Courts05 Jul 2002Allowed
E.V. Ramanarasaiah and Another Vs G. Gnaneswar and Another
Andhra Pradesh High Court · (2002) 2 ALD(Cri) 188 : (2002) 2 ALT(Cri) 353 : (2004) 119 CompCas 839
Criminal Procedure Code, 1973 (CrPC) — Section 200Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Jul 2002Dismissed
Poosapati Appalanarasaiamma, alias Varahalamma and Others Vs Vulli Syam Sundar Rao and Another
Andhra Pradesh High Court · (2002) 6 ALD 215
Specific Relief Act, 1963 — Section 15, 16, 22, 22(2)
High Courts05 Jul 2002Dismissed
Ibrahim Khan and Others Vs Gowram Kondaiah and Others
Andhra Pradesh High Court · (2002) 5 ALD 422
Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 98, 99
High Courts05 Jul 2002Dismissed
Manam Satyavathi Vs Thota Naarayya and Others
Andhra Pradesh High Court · (2002) 07 AP CK 0004
Hindu Succession Act, 1956 — Section 30
High Courts04 Jul 2002Allowed
Choudapuram Chennaiah and Another Vs B. Aki Reddy and Another
Andhra Pradesh High Court · (2004) ACJ 784
High Courts04 Jul 2002Allowed
Ya Fatima Educational Society and Others Vs Osmania University
Andhra Pradesh High Court · (2002) 5 ALD 229 : (2002) 6 ALT 8
All India Council for Technical Education Regulations — Regulation 8(10)
High Courts04 Jul 2002Dismissed
Nandyal Municipality Vs Bagarapu Papaiah
Andhra Pradesh High Court · AIR 2002 AP 438 : (2002) 5 ALD 108
Andhra Pradesh Municipalities Act, 1965 — Section 81(2)Evidence Act, 1872 — Section 114
High Courts04 Jul 2002Dismissed
Bethapudi Vijaya Vs Government of India
Andhra Pradesh High Court · (2002) 07 AP CK 0034
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)Central Reserve Police Force Act, 1949 — Section 18Central Reserve Police Force Rules, 1955 — Rule 27
High Courts04 Jul 2002Dismissed
Kalisetti Venkata Ramana Vs Kolla Eswara Prasad
Andhra Pradesh High Court · (2003) 1 ALD 177 : (2002) 3 APLJ 124
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(8)
High Courts04 Jul 2002Dismissed
Kunapareddi Nancharayya and Another Vs Seethala Ramachandra Rao
Andhra Pradesh High Court · (2002) 2 APLJ 427 : (2003) 1 BC 637
Civil Procedure Code, 1908 (CPC) — Section 96Negotiable Instruments Act, 1881 (NI) — Section 118, 91, 92
High Courts03 Jul 2002Allowed
Gati Coast to Coast Vs Food Corporation of India and Others
Andhra Pradesh High Court · (2002) 4 ALD 753
Constitution of India, 1950 — Article 226
High Courts03 Jul 2002Allowed
Datla Chandraiah (died) by LR and Another Vs Kothalanka Durga Vara Prasad Rao and Others
Andhra Pradesh High Court · (2002) 5 ALD 294
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, 115, 2(11)Specific Relief Act, 1963 — Section 34, 35
High Courts03 Jul 2002Allowed
Ch. Sri Lakshmi Vs Executive Officer, Sri Durga Malleswara Swamy Varla Devasthanam, Vijayawada and Another
Andhra Pradesh High Court · (2002) 4 ALD 761 : (2002) 4 ALT 553 : (2002) 3 LLJ 1008
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Office Holders and Servants Punishment Rules, 1987 — Rule 6(1)
High Courts02 Jul 2002Dismissed
A. Tulasidas Vs B. Poornachandra Rao
Andhra Pradesh High Court · (2002) 2 APLJ 341
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3)
High Courts02 Jul 2002
Cement Corp. of India Vs The Presiding Officer, Labour Court, Anantapur and Others
Andhra Pradesh High Court · (2002) 5 ALD 59
Contract Labour (Regulation and Abolition) Act, 1970 — Section 21(4)Industrial Disputes Act, 1947 — Section 33C(2)
High Courts02 Jul 2002Allowed
Syed Jamil Ahmed (Died) per LRs. Vs Meer Ahmed Ali Khan (died) per LRs.
Andhra Pradesh High Court · (2002) 6 ALD 318 : (2002) 5 ALT 174 : (2002) 4 RCR(Civil) 656
Waqf Act, 1995 — Section 3
High Courts02 Jul 2002Dismissed
K. Ravindranath Vs Government of Andhra Pradesh
Andhra Pradesh High Court · (2002) 4 ALD 609 : (2002) 4 ALT 288
Andhra Pradesh Prohibition of Absorption of Employees of State Government Public Sector Undertakings into Public Services Act, 1997 — Section 2, 3, 4Companies Act, 1956 — Section 456(2)Constitution of India, 1950 — Article 14, 16, 21, 226, 245
High Courts02 Jul 2002Dismissed
V. Rama Krishna Reddy Vs Commissioner Narasaraopet Municipality, Narasaraopet, Guntur District and Others
Andhra Pradesh High Court · (2002) 4 ALD 892
Constitution of India, 1950 — Article 226
High Courts02 Jul 2002Allowed
M. Ganesh Vs South Central Railway and Others
Andhra Pradesh High Court · (2002) 4 ALD 684 : (2003) 96 FLR 897 : (2002) 3 LLJ 999
Contract Labour (Regulation and Abolition) Act, 1970 — Section 28, 28(2)Industrial Disputes Act, 1947 — Section 12, 12(4)