High Courts04 Jun 2002
M. Rambabu and Others Vs Director of Animal Husbandry and Others
Andhra Pradesh High Court · (2002) 6 ALD 140
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2002
1,374 judgments · page 40 of 69
High Courts04 Jun 2002
Corporation Bank and Others Vs N.V. Subba Rao
Andhra Pradesh High Court · (2002) 06 AP CK 0014
Constitution of India, 1950 — Article 14, 226, 311
High Courts04 Jun 2002
R. Lova Raju Vs The Chairman, Visakhapatnam Port Trust and Others
Andhra Pradesh High Court · (2002) 06 AP CK 0013
Constitution of India, 1950 — Article 14, 16, 19, 21
High Courts03 Jun 2002Dismissed
Punukollu Ramachandra Rao Vs Government of A.P., Municipal Administration and Urban Development Dept. and Others
Andhra Pradesh High Court · (2002) 6 ALT 222
Andhra Pradesh Municipalities (Regulation of Receipts) and Expenditure Rules, 1968 — Rule 12
High Courts03 Jun 2002Dismissed
K. Ankaiah and Others Vs Tirumala Tirupathi Devasthanams and Others
Andhra Pradesh High Court · (2002) 4 ALD 223 : (2002) 6 ALT 170 : (2003) 1 CivCC 135 : (2003) 1 RCR(Civil) 690
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts03 Jun 2002Allowed
B.P. Nagi Reddy and Others Vs Government of Andhra Pradesh
Andhra Pradesh High Court · (2002) 4 ALD 322
Andhra Pradesh Cinemas (Regulation) Rules, 1970 — Rule 4
High Courts03 Jun 2002Dismissed
Divisional Forest Officer, Kaghaznagar, Adilabad District and Another Vs Sree Venkateswara Saw Mills
Andhra Pradesh High Court · (2002) 4 ALD 55 : (2002) 5 ALT 286 : (2002) 2 APLJ 286
Andhra Pradesh Saw Mills (Regulation) Rules, 1969 — Rule 2(2), 3(2)
High Courts16 May 2002Dismissed
Government of A.P. and Another Vs Sri Venkateswara Construction Co., Kakinada and Another
Andhra Pradesh High Court · (2002) 5 ALD 142
Arbitration Act, 1940 — Section 14, 30
High Courts14 May 2002Dismissed
Labour Contract Society Vs Jangaon Municipal Sanitary Works and Labour Contract Co-operative Society Ltd. and Another
Andhra Pradesh High Court · (2002) 4 ALT 344
Andhra Pradesh Municipalities Tender Rules, 1967 — Rule 5(2)
High Courts26 Apr 2002
Gundu Satyanarayana, Warangal Vs Nemindla Komuraiah, Warangal and Others
Andhra Pradesh High Court · (2002) 04 AP CK 0114
Motor Vehicles Act, 1939 — Section 110D
High Courts26 Apr 2002
Gullipalli Lakshmikanthamma Vs General Manager, South Central Railway
Andhra Pradesh High Court · (2003) ACJ 1582 : (2002) 4 ALT 344(1)
Railway Claims Tribunal Act, 1987 — Section 23
High Courts26 Apr 2002Dismissed
N. Veerraju Vs Commissioner of Endowments, A.P., Hyderabad and Another
Andhra Pradesh High Court · (2002) 3 ALD 512 : (2002) 4 ALT 337 : (2002) 94 FLR 809
Constitution of India, 1950 — Article 226
High Courts26 Apr 2002
Nerella Ramulu Vs General Manager, South Central Railway
Andhra Pradesh High Court · (2003) ACJ 1570 : (2002) 4 ALT 342 : (2002) 4 RCR(Civil) 657
Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 123
High Courts26 Apr 2002
State of A.P., Land Acquisition Officer, (R.D.O), Warangal and Another Vs Ch. Madhusudhan Reddy
Andhra Pradesh High Court · (2002) 5 ALT 658
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Land Acquisition Act, 1894 — Section 10, 15A, 16, 18, 23(2)
High Courts26 Apr 2002Allowed
R. Kanthamma and Others Vs Boyapati Ravindra and Others
Andhra Pradesh High Court · (2002) 6 ALT 253 : (2002) 2 AnWR 600 : (2003) 2 CivCC 655
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22(1), Order 21 Rule 35
High Courts26 Apr 2002
Laymens Evargelical Fellowship Society and Another Vs P. Eswaramma
Andhra Pradesh High Court · (2002) 3 ALD 601 : (2002) 6 ALT 310 : (2002) 2 APLJ 1 : (2003) 2 RCR(Civil) 376
Advocates Act, 1961 — Section 35
High Courts26 Apr 2002Dismissed
B.V.B. Subbarao Vs B. Satyanarayana and Others
Andhra Pradesh High Court · (2002) 3 ALD 846
Constitution of India, 1950 — Article 226
High Courts26 Apr 2002Allowed
Surajmal Vs Motiram and Others
Andhra Pradesh High Court · (2002) 4 ALD 720 : (2002) 6 ALT 552 : (2002) 2 APLJ 176
Registration Act, 1908 — Section 17, 49
High Courts26 Apr 2002Dismissed
Priyadarshini Jattu Kuli Samkshema Sangham Dowleshwaram Vs Senior Regional Manager, Food Corporation of India and Others
Andhra Pradesh High Court · (2002) 4 ALT 706
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14, 16, 19(1), 21, 226
High Courts26 Apr 2002Dismissed
Union of India (UOI) Vs S. Durga Kumari and Others
Andhra Pradesh High Court · (2003) 6 ALD 62 : (2003) 1 ALT 63
Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 123