COURT ARCHIVE

Andhra Pradesh High Court judgments, 2002

1,374 judgments · page 44 of 69

High Courts11 Apr 2002Dismissed

K. Pradeep Vs Jawaharlal Nehru Technological University, Hyderabad and Others

Andhra Pradesh High Court · (2002) 3 ALD 667 : (2002) 3 ALT 794

Jawaharlal Nehru Technological University Academic Regulations — Regulation 5University Grants Commission Act, 1956 — Section 2University Grants Commission Regulations, 2010 — Regulation 3, 3(5)

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High Courts11 Apr 2002Allowed

Executive Engineer, Penstock Fabrication and Erection Division, Cuddapah and Others Vs P. Seshagiri Rao and Others

Andhra Pradesh High Court · (2002) 3 ALD 516 : (2002) 3 LLJ 1

Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts11 Apr 2002Partly Allowed

Gudurusyamala Devi Vs Attola Ammarvara Rao

Andhra Pradesh High Court · AIR 2002 AP 462 : (2002) 4 ALD 151 : (2002) 5 ALT 247

Specific Relief Act, 1963 — Section 15

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High Courts11 Apr 2002Dismissed

Commissioner, Municipal Corporation of Hyderabad, Hyd. Vs Labour Court, Hyd. and Another

Andhra Pradesh High Court · (2002) 3 ALD 663 : (2002) 94 FLR 300

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11

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High Courts11 Apr 2002Allowed

Battina Govindamma and Others Vs State of A.P.

Andhra Pradesh High Court · (2002) 3 CriminalCC 570

Penal Code, 1860 (IPC) — Section 302, 34, 341, 449

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High Courts11 Apr 2002Dismissed

Agricultural Markets Committee, Guntur Vs Government of A.P. and Others

Andhra Pradesh High Court · (2002) 3 ALD 659

Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 33

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High Courts10 Apr 2002Dismissed

Union of India (UOI) Vs Hindustan Sanitary Ware and Industries Limited, Hyderabad

Andhra Pradesh High Court · (2003) ACJ 1857 : (2002) 4 ALD 130 : (2002) 4 ALT 280 : (2003) 2 CivCC 521 : (2003) 2 RCR(Civil) 10

Railways Act, 1890 — Section 93, 96, 97

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High Courts10 Apr 2002Allowed

Aljapur Ganga Mohan Vs District Panchayat Officer, Nizamabad District, Nizamabad and Others

Andhra Pradesh High Court · (2002) 3 ALD 163 : (2002) 2 APLJ 71

Andhra Pradesh Panchayat Raj Act, 1994 — Section 128

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High Courts10 Apr 2002Dismissed

J. Venkateswarlu Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2002) 2 ALT 725 : (2002) CriLJ 4009

Administrative Tribunals Act, 1985 — Section 10, 11, 12, 13, 18Andhra Pradesh Civil Services (Conduct) Rules, 1964 — Rule 9Companies Act, 1956 — Section 617

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High Courts09 Apr 2002

Jai Narayan Misra (Died) per LRs. Vs Hashmathunnisa Begum (Died) per LRs.

Andhra Pradesh High Court · AIR 2002 AP 389 : (2002) 3 ALD 406 : (2002) 3 ALT 689

Partnership Act, 1932 — Section 14, 42

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High Courts09 Apr 2002Allowed

Sham Kumar Vs Ayyagari Krishna Murthy and Others

Andhra Pradesh High Court · (2003) 6 ALT 331

Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 138

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High Courts09 Apr 2002Allowed

Siri Engineering Contractors, Vijayawada Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2002) 3 ALD 228

Arbitration and Conciliation Act, 1996 — Section 11

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High Courts09 Apr 2002

P. Krishna and Others Vs Government of A.P. and Others

Andhra Pradesh High Court · (2002) 3 ALD 595

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 14(4)

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High Courts09 Apr 2002Dismissed

Turcon India Private Limited Vs Artos Breweries

Andhra Pradesh High Court · (2002) 04 AP CK 0039

Arbitration Act, 1940 — Section 17, 30Civil Procedure Code, 1908 (CPC) — Order 3 Rule 5

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High Courts09 Apr 2002

Barigala Sailu and Another Vs Singareni Collieries Company Limited, Kothagudem and Others

Andhra Pradesh High Court · (2002) 3 ALD 619

Constitution of India, 1950 — Article 19Industrial Disputes Act, 1947 — Section 33, 9AIndustrial Employment (Standing Orders) Act, 1946 — Section 3

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High Courts09 Apr 2002

Madhava Hytech Engineers Private Limited Vs Union of India (UOI), South Central Railways and Another

Andhra Pradesh High Court · (2003) 3 ALD 185 : (2003) 1 ALT 321 : (2003) 1 ARBLR 611

Arbitration and Conciliation Act, 1996 — Section 11, 11(6)Limitation Act, 1963 — Article 137

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High Courts09 Apr 2002Dismissed

Hylam Employees Consumer Co.op. Stores Vs Additional Industrial Tribunal-cum-Labour Court and Others

Andhra Pradesh High Court · (2002) 6 ALT 742

Andhra Pradesh Shops and Establishments Act, 1988 — Section 72Industrial Disputes Act, 1947 — Section 33C(2)

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High Courts09 Apr 2002Allowed

Kotari Kasulamma Vs Gontini Chilukamma

Andhra Pradesh High Court · (2002) 4 ALT 114 : (2002) 2 APLJ 162 : (2002) 3 CivCC 306 : (2002) 4 RCR(Civil) 527

General Clauses Act, 1897 — Section 9(1)Limitation Act, 1963 — Section 12, 12(1), 18

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High Courts09 Apr 2002Dismissed

M.A. Raoof Vs A.P. High Court

Andhra Pradesh High Court · (2002) 1 ALD(Cri) 653 : (2002) 3 ALT 324

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 11(1), 2(j), 268, 9(3), 9(4)Explosive Substances Act, 1908 — Section 7

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High Courts08 Apr 2002Allowed

Challa Rama Narasimha Reddy and Others Vs Branch Manager, Nagarjuna Grameena Bank and Another

Andhra Pradesh High Court · (2002) 6 ALT 641 : (2003) 2 BC 32

Revenue Recovery Act, 1864 — Section 52A, 52A(1)

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