High Courts02 Jul 2002
P.V.V. Subrahmanyam Vs Registrar
Andhra Pradesh High Court · (2002) 07 AP CK 0001
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2002
1,374 judgments · page 32 of 69
High Courts01 Jul 2002Dismissed
P. Venkata Chalapathi Vs P. Girija
Andhra Pradesh High Court · (2002) 2 APLJ 485 : (2003) 1 DMC 600
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts01 Jul 2002
S. Masthan Saheb and Another Vs P.S.R. Anjaneyulu and Others
Andhra Pradesh High Court · (2002) 2 ALD(Cri) 706 : (2003) CriLJ 248
Criminal Procedure Code, 1973 (CrPC) — Section 155
High Courts01 Jul 2002
Toddy Tappers Coop. Society Vs The Prohibition and Excise Superintendent Medak District at Sangareddy and Others
Andhra Pradesh High Court · (2002) 07 AP CK 0055
Andhra Pradesh Co-operative Societies Act, 1964 — Section 19, 3, 3(1), 3(2), 4Andhra Pradesh Excise Act, 1968 — Section 3(1), 63
High Courts01 Jul 2002
Vakicherla Santha Rao Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2002) 4 ALD 681 : (2002) 4 ALT 556
Constitution of India, 1950 — Article 226
High Courts01 Jul 2002Allowed
Smt. Karre Iylamma Vs The Commissioner, Kapra Municipality and Others
Andhra Pradesh High Court · (2003) 2 ALD 621
Constitution of India, 1950 — Article 14, 226, 300A, 31ALand Acquisition Act, 1894 — Section 17
High Courts28 Jun 2002Dismissed
Manasa Trust Vs Nadimpilli Satyanarayana Raju and Another
Andhra Pradesh High Court · (2002) 4 ALD 707 : (2002) 4 ALT 329
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10(2), 2(c)
High Courts28 Jun 2002Dismissed
B. Purnima Anantha Lakshmi Vs State of A.P. and Another
Andhra Pradesh High Court · (2003) 6 ALD 63 : (2003) 3 ALT 658
Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 21Civil Procedure Code, 1908 (CPC) — Section 80
High Courts28 Jun 2002Allowed
Bio Chemicals and Synthetic Products Limited, Kukat Pally, R.R. District Vs Government of A.P. and Others
Andhra Pradesh High Court · (2002) 4 ALD 806 : (2002) 4 ALT 446
Urban Land (Ceiling and Regulation) Act, 1976 — Section 20(1)
High Courts28 Jun 2002Allowed
Sohanlal Jain and Another Vs District Collector, Nampally, Hyderabad
Andhra Pradesh High Court · (2002) 4 ALD 730 : (2002) 6 ALT 153
Andhra Pradesh Survey and Boundaries Act, 1923 — Section 6(1)Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 6(1)
High Courts28 Jun 2002Dismissed
Krishna Oberoi Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2002) 5 ALD 318 : (2002) 257 ITR 105
Income Tax Act, 1961 — Section 141I, 194I, 197
High Courts28 Jun 2002
Bandala Bhaskar Rao Vs Zonal Manager, Food Corporation of India and Others
Andhra Pradesh High Court · (2002) 4 ALT 265
Constitution of India, 1950 — Article 14
High Courts28 Jun 2002Dismissed
T. Someswara Rao Vs Visakhapatnam Port Trust and Others
Andhra Pradesh High Court · (2002) 06 AP CK 0119
High Courts28 Jun 2002Allowed
B. Gandhi Vs Government of A.P.
Andhra Pradesh High Court · (2003) 2 ALT 197
High Courts28 Jun 2002Allowed
B. Venkateswarlu and Another Vs District Collector, Hyderabad District, Hyderabad
Andhra Pradesh High Court · (2002) 4 ALD 730 : (2002) 6 ALT 153
Constitution of India, 1950 — Article 226
High Courts28 Jun 2002Dismissed
Dr. Syed Afzal Vs Syed Hamza and Others
Andhra Pradesh High Court · (2002) 5 ALT 175 : (2002) 2 APLJ 165
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3
High Courts28 Jun 2002Dismissed
B. Lakshmipathi Vs Municipal Council, Kamareddy
Andhra Pradesh High Court · (2002) 5 ALT 756
Transfer of Property Act, 1882 — Section 53
High Courts28 Jun 2002Allowed
Gudipalli Siddartha Reddy @ Siddu Vs State of A.P.
Andhra Pradesh High Court · (2002) 2 ALD(Cri) 1 : (2002) 2 ALT(Cri) 156
Criminal Procedure Code, 1973 (CrPC) — Section 107, 167, 167(1), 167(2), 439Penal Code, 1860 (IPC) — Section 302, 306, 309
High Courts28 Jun 2002
Executive Engineer, Panchayat Raj Vs P. Venkata Rao and Another
Andhra Pradesh High Court · (2002) 5 ALD 491 : (2003) 2 ARBLR 289
Arbitration Act, 1940 — Section 14, 29, 30
High Courts28 Jun 2002Dismissed
Larsen and Toubro Limited Vs Bogalakshmi and Others
Andhra Pradesh High Court · (2003) 2 ALD 624 : (2003) 97 FLR 736
Workmens Compensation Act, 1923 — Section 12