COURT ARCHIVE

Andhra Pradesh High Court judgments, 2002

1,374 judgments · page 38 of 69

High Courts07 Jun 2002Allowed

V.K. Roy Vs Commissioner of M.C.H., Hyderabad and Others

Andhra Pradesh High Court · (2003) 1 ALT 236

Constitution of India, 1950 — Article 226Hyderabad Municipal Corporation Act, 1955 — Section 238, 264, 269, 270, 278Limitation Act, 1963 — Article 112

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High Courts07 Jun 2002Allowed

Union of India (UOI), Secunderabad Vs B. Koddekar and Another

Andhra Pradesh High Court · (2003) ACJ 1286 : AIR 2003 AP 23 : (2002) 4 ALT 310 : (2002) 2 AnWR 515 : (2002) 2 APLJ 345

Evidence Act, 1872 — Section 123, 124Motor Vehicles Act, 1988 — Section 140Railway Claims Tribunal Act, 1987 — Section 18, 23

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High Courts07 Jun 2002

Andhra Pradesh State Essential Commodities Corpn. Ltd. Vs Registrar of Companies

Andhra Pradesh High Court · (2002) 2 ALD(Cri) 263 : (2002) 2 ALT(Cri) 256 : (2002) 2 APLJ 362

Companies Act, 1956 — Section 220Criminal Procedure Code, 1973 (CrPC) — Section 197

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High Courts07 Jun 2002Allowed

Sammeta Tulasi Ram and Others Vs State of A.P. and Others

Andhra Pradesh High Court · (2002) 5 ALD 568 : (2004) 3 ALT 200

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High Courts07 Jun 2002

Sama Yadaiah @ Yadi Reddy and Others Vs Special Deputy Collector, Land Acquisition (General) and Others

Andhra Pradesh High Court · (2002) 5 ALD 195 : (2003) 1 ALT 83

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226

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High Courts06 Jun 2002Dismissed

Sri Rama Krishna Commercial Corporation and Others Vs K.R. Janardhana Gupta

Andhra Pradesh High Court · (2003) 6 ALT 520

Partnership Act, 1932 — Section 68

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High Courts06 Jun 2002Dismissed

Midde Rathan Kishore and Others Vs Registrar (Admn.), High Court of A.P., Hyd. and Others

Andhra Pradesh High Court · (2002) 4 ALD 294 : (2002) 5 ALT 773

Andhra Pradesh Ministerial Service Rules, 1998 — Rule 10, 13, 16, 16(1), 16(3)Constitution of India, 1950 — Article 226

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High Courts06 Jun 2002Allowed

Ratanshi Patel Vs Mohd. Kazim Ali Khan and Others

Andhra Pradesh High Court · (2002) 2 AnWR 690 : (2002) 2 APLJ 321

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 2, 22

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High Courts06 Jun 2002Allowed

D. Vittal Vs The Registrar (Administration), High Court of Andhra Pradesh, Hyderabad and Another

Andhra Pradesh High Court · (2002) 4 ALD 58 : (2002) 5 ALT 58

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 21(4)Constitution of India, 1950 — Article 14, 21, 226

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High Courts06 Jun 2002

Sri Krishna Pharmaceuticals Limited Vs Commissioner of Customs and Central Excise (Appeals), Hyderabad and Others

Andhra Pradesh High Court · (2002) 4 ALD 101 : (2002) 5 ALT 292 : (2002) 84 ECC 394

Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 25(1), 25(2)

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High Courts06 Jun 2002Dismissed

G.C. Azeemuddin Vs High Court of Andhra Pradesh

Andhra Pradesh High Court · (2002) 4 ALD 77 : (2002) 5 ALT 812

Constitution of India, 1950 — Article 226

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High Courts06 Jun 2002Allowed

G. Rami Reddy Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2002) 5 ALT 252

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High Courts06 Jun 2002Dismissed

Avagadda Pinnam Naidu Vs Varrisimhadriappadu and Others

Andhra Pradesh High Court · (2002) 4 ALD 706 : (2002) 6 ALT 282

Andhra Pradesh Panchayat Raj Act, 1994 — Section 233Representation of the People Act, 1951 — Section 81(3)

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High Courts06 Jun 2002Dismissed

Nava Bharat Ferro Alloys Limited and Raasi Cement Limited Vs A.P. State Electricity Board and Others

Andhra Pradesh High Court · AIR 2002 AP 493 : (2002) 4 ALD 34 : (2002) 5 ALT 530

Andhra Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1961 — Section 21(1), 21(3D), 21(5)Andhra Pradesh Sugarcane (Regulation of Supply and Purchase) Rules, 1961 — Rule 45, 45(4)Constitution of India, 1950 — Article 12, 14, 142, 226

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High Courts06 Jun 2002

The Commissioner of Income Tax, Karnataka Central, Bangalore Vs Transport Corporation of India Limited, Secunderabad

Andhra Pradesh High Court · (2002) 177 CTR 55 : (2002) 256 ITR 701

Income Tax Act, 1961 — Section 256, 256(2), 37, 37(1)

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High Courts06 Jun 2002Dismissed

Y. Suryakantham and Another Vs The A.P.S.R.T.C.

Andhra Pradesh High Court · (2002) 06 AP CK 0057

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High Courts06 Jun 2002Allowed

Patanshi Patel Vs Mohd. Kazim Ali Khan and Others

Andhra Pradesh High Court · (2003) 2 ALD 627

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 2

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High Courts06 Jun 2002Allowed

Narayana Rao Patalay (died) Per L.Rs. and Others Vs Naresh Thapper and Others

Andhra Pradesh High Court · (2003) 6 ALD 16 : (2003) 2 ALT 110 : (2002) 3 APLJ 26

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 10(5), 11, 11(2)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 14, 2, 8

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High Courts06 Jun 2002Dismissed

Principal Secretary to Government, Municipal Administration and Urban Development Department and Another Vs M. Adinarayana

Andhra Pradesh High Court · (2002) 5 ALD 451

Administrative Tribunals Act, 1985 — Section 15Andhra Pradesh Civil Services (Conduct) Rules, 1964 — Rule 9Andhra Pradesh Civil Services (Disciplinary Proceedings Tribunal) Rules, 1989 — Rule 3(1)

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High Courts06 Jun 2002Allowed

Kreba Biochemicals Ltd. Vs Registrar of Companies

Andhra Pradesh High Court · (2002) 2 ALD(Cri) 227 : (2003) 116 CompCas 43

Companies Act, 1956 — Section 205A, 205A(1), 205A(8)Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2)

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