High Courts25 Apr 2002
Bura Manohar Vs The State of A.P.
Andhra Pradesh High Court · (2002) 2 ALT(Cri) 184 : (2002) CriLJ 3322 : (2003) 1 RCR(Criminal) 367
Penal Code, 1860 (IPC) — Section 107, 303, 323, 342, 504
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2002
1,374 judgments · page 41 of 69
High Courts25 Apr 2002Dismissed
D. Venkatramulu Vs Inspector of Police, VCCSD
Andhra Pradesh High Court · (2002) 5 ALD 682 : (2002) 5 ALD 68 : (2002) 2 ALT(Cri) 198
Essential Commodities Act, 1955 — Section 7, 8
High Courts25 Apr 2002Dismissed
Anantha Grameena Bank Staff Association Vs Ananta Grameena Bank and Another
Andhra Pradesh High Court · (2002) 5 ALD 334
Constitution of India, 1950 — Article 226, 32
High Courts25 Apr 2002
Dr. R.S. Paroda and Others Vs A. Uma
Andhra Pradesh High Court · (2002) 4 ALD 67 : (2002) 4 ALT 124
Administrative Tribunals Act, 1985 — Section 14(2), 14(3)Constitution of India, 1950 — Article 226
High Courts25 Apr 2002
R. Sunki Reddy and Another Vs Khaja Jiyavoddin and Others
Andhra Pradesh High Court · (2002) 4 ALD 365
Limitation Act, 1963 — Section 5A
High Courts25 Apr 2002Dismissed
K. Sreenivasa Rao Vs Regional Director, Securities and Exchange Board of India
Andhra Pradesh High Court · (2002) 112 CompCas 327
Companies Act, 1956 — Section 111A, 397, 398Constitution of India, 1950 — Article 226Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1997 — Regulation 10, 11, 12, 2, 3
High Courts25 Apr 2002Dismissed
K.C.P. Limited, Vuyyuru, Krishna District Vs Government of A.P. and Others
Andhra Pradesh High Court · (2002) 3 ALD 830 : (2003) 1 ALT 551 : (2002) 2 APLJ 131
High Courts25 Apr 2002Dismissed
D. Viswanatha Reddy and Company, Kurnool Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2002) 4 ALD 161
Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 9E, 9VConstitution of India, 1950 — Article 38, 47, 48A
High Courts25 Apr 2002Dismissed
East City Defence Personnel Welfare Association Vs District Collector and Others
Andhra Pradesh High Court · (2002) 6 ALD 41
Bhoodan Yagna Act, 1954 — Section 12, 15Registration Act, 1908 — Section 22A, 72
High Courts25 Apr 2002
Registrar, Special Court, A.P. Land Grabbing (Prohibition) Act, Hyderabad Vs Chief Secretary, Government of A.P., Hyderabad and Others
Andhra Pradesh High Court · (2002) 3 ALD 453 : (2002) 4 ALT 105(1) : (2002) 4 ALT 105
High Courts25 Apr 2002Allowed
Sri Venkata Saasta Jewellers Vs Commercial Tax Officer (Intelligence) and Another
Andhra Pradesh High Court · (2003) 129 STC 364
Andhra Pradesh General Sales Tax Act, 1957 — Section 28(6)
High Courts24 Apr 2002Allowed
V. Veeraiah Vs Secretary to Govt., Revenue (FF.II) Department and Others
Andhra Pradesh High Court · (2002) 6 ALT 434
Constitution of India, 1950 — Article 21
High Courts24 Apr 2002Allowed
Competant Authority, Under the A.P. Slum Improvement (Acquisition of Land) Act and Others Vs IVth Additional Junior Civil Judge, Munsiff Court and Others
Andhra Pradesh High Court · (2002) 5 ALD 272
Andhra Pradesh Slum Improvement (Acquisition of Land) Act, 1956 — Section 3(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 40, 51Constitution of India, 1950 — Article 226
High Courts24 Apr 2002Dismissed
Syed Kazim Bahadur Vs District Collector, Hyderabad and Others
Andhra Pradesh High Court · (2002) 3 ALD 507 : (2002) 3 ALT 739
Constitution of India, 1950 — Article 226
High Courts24 Apr 2002Dismissed
Yelamarti Veera Venkata Jagannadha Gupta and Another Vs Vejju Venkateswara Rao and Others
Andhra Pradesh High Court · (2002) 4 ALT 448
Transfer of Property Act, 1882 — Section 106
High Courts24 Apr 2002Dismissed
New India Assurance Co. Ltd. Vs R.R. Usharani and Others
Andhra Pradesh High Court · (2004) ACJ 1195 : (2004) 1 ALT 401
Motor Vehicles Act, 1988 — Section 147(1), 149(2), 170, 173
High Courts23 Apr 2002Dismissed
Gundla Anantha Reddy and Others Vs District Collector and Others
Andhra Pradesh High Court · (2002) 5 ALT 637 : (2002) 2 APLJ 115
Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 57, 62, 63Andhra Pradesh (Telangana Area) Land Revenue Rules, 1951 — Rule 70Andhra Pradesh Mineral Dealers Rules, 2000 — Rule 3, 3(2)
High Courts23 Apr 2002Allowed
P. Pramod @ Shankar Vs State of A.P.
Andhra Pradesh High Court · (2002) 04 AP CK 0123
Penal Code, 1860 (IPC) — Section 302
High Courts23 Apr 2002Allowed
Usha Enterprises Vs Khadi and Village Industries, Commission and Others
Andhra Pradesh High Court · (2002) 5 ALT 273
Constitution of India, 1950 — Article 12, 14, 21Khadi and Village Industries Commission Act, 1956 — Section 15
High Courts23 Apr 2002Dismissed
Pallicherla Suseelamma and Others Vs Kondapalli Sarojanamma (Died per LRs)
Andhra Pradesh High Court · (2002) 4 ALD 486
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)