High Courts18 Apr 2002Dismissed
Kadali China Satyanarayana and Another Vs Tatavarthi Viswanadham
Andhra Pradesh High Court · (2002) 4 ALD 159 : (2002) 2 AnWR 594
Limitation Act, 1963 — Article 125
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2002
1,374 judgments · page 43 of 69
High Courts18 Apr 2002
S.P.S. Public School, Visakhapatnam Vs Wakf Board and Others
Andhra Pradesh High Court · (2002) 3 ALD 344 : (2002) 3 ALT 232
Constitution of India, 1950 — Article 226
High Courts17 Apr 2002Allowed
Gondrala Sithamahalakshmi and Another Vs Pulipati Rajarao and Others
Andhra Pradesh High Court · (2002) 4 ALD 277 : (2002) 4 ALT 426
Evidence Act, 1872 — Section 69
High Courts16 Apr 2002Allowed
Ravi Rishi Educational Society, Gandhinagar and Others Vs Osmania University, Hyd. and Another
Andhra Pradesh High Court · (2002) 3 ALD 430 : (2002) 3 ALT 662
Andhra Pradesh Minorities Educational Institutions (Establishment, Recognition and Regulation) Rules, 1988 — Rule 6Constitution of India, 1950 — Article 30
High Courts16 Apr 2002Allowed
S. Sidda Reddy Vs District Collector (Social Welfare) and Another
Andhra Pradesh High Court · (2002) 4 ALT 207
Land Acquisition Act, 1894 — Section 16, 30, 4(1), 6, 9
High Courts16 Apr 2002Allowed
Panda Rajyalakshmi Vs District Collector, Srikakulam and Others
Andhra Pradesh High Court · (2002) 3 ALD 589 : (2002) 4 ALT 98
High Courts16 Apr 2002Allowed
United India Insurance Company Limited, Tirupati Branch, Tirupati Vs Mokkala Chandramma and Others
Andhra Pradesh High Court · (2002) 2 ACC 326 : (2003) ACJ 191 : (2002) 3 ALD 817 : (2002) 2 ALT 700 : (2002) 2 APLJ 65
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts16 Apr 2002Allowed
Jangaon Municipal Sanitary Works and Labour Contract Co-operative Society Ltd. Vs Commissioner, Jangaon Municipality and Another
Andhra Pradesh High Court · (2003) 6 ALT 558 : (2004) 1 CTLJ 266
Andhra Pradesh Municipalities Tender Rules, 1967 — Rule 5(2)
High Courts16 Apr 2002
Mutyam Agaiah Vs Special Deputy Collector, (NTPC) L.A. Unit
Andhra Pradesh High Court · (2002) 2 ALT 715
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 22, Order 41 Rule 22(4)Limitation Act, 1963 — Section 5
High Courts15 Apr 2002Dismissed
J. Raghava Rao Vs B. Ch. Garataiah
Andhra Pradesh High Court · (2002) 04 AP CK 0088
Representation of the People Act, 1951 — Section 123(1)(A), 128, 81, 82, 83
High Courts15 Apr 2002Dismissed
P.P. John Vs Zonal Manager, South Central Zone, Life Insurance Corporation of India, Hyd. and Another
Andhra Pradesh High Court · (2002) 3 ALD 220
Constitution of India, 1950 — Article 226
High Courts15 Apr 2002Dismissed
Koteswara Raju Dantuluri Vs Garvee Granites Limited and Others
Andhra Pradesh High Court · (2002) 3 ALD 131
Companies Act, 1956 — Section 466
High Courts15 Apr 2002Allowed
S. Rekhaprasad Vs State of A.P.
Andhra Pradesh High Court · (2002) 04 AP CK 0065
Penal Code, 1860 (IPC) — Section 306
High Courts15 Apr 2002Allowed
K.V.L.N. Vara Prasada Rao Vs Govt. of A.P., Dept. of Industries and Commerce M-II and Others
Andhra Pradesh High Court · (2003) 1 ALT 57
Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 22, 22(3), 24A, 26, 26(1)
High Courts12 Apr 2002Dismissed
G.R. Satyanarayana Vs The Secretary to Government, General Administration (Accom.) Department, Govt. of A.P., Secretariat and Another
Andhra Pradesh High Court · (2002) 4 ALT 120
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Limitation Act, 1963 — Section 5
High Courts12 Apr 2002Dismissed
General Manager, South Central Railways Vs K. Bhuvaneshwari
Andhra Pradesh High Court · (2002) 4 ALT 283(1) : (2002) 4 ALT 283
Railways Act, 1989 — Section 123(2)
High Courts12 Apr 2002Dismissed
Edubilli Appamma Vs Idubilli Ramulu and Others
Andhra Pradesh High Court · (2002) 5 ALD 64 : (2002) 6 ALT 542 : (2002) 2 APLJ 328
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts12 Apr 2002Dismissed
General Manager, South Central Railway Vs K. Bhuvaneshwari
Andhra Pradesh High Court · (2003) ACJ 1860 : (2003) 2 CivCC 667 : (2003) 2 RCR(Civil) 11
Railways Act, 1989 — Section 123
High Courts12 Apr 2002Allowed
Bodepati Venkaiah Vs A.P. Power Transmission Corporation, Hyd. and Others
Andhra Pradesh High Court · (2002) 4 ALD 306
Andhra Pradesh State Electricity Board Employees Discipline and Appeal Regulations, 1970 — Regulation 7
High Courts12 Apr 2002Allowed
Chandrasekhar Survey Vs Ramesh
Andhra Pradesh High Court · (2002) 3 ALT 546 : (2002) 2 APLJ 36
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17