COURT ARCHIVE

Andhra Pradesh High Court judgments, 2002

1,374 judgments · page 46 of 69

High Courts04 Apr 2002Allowed

Dr. A. Mukkarram Syed Fazlullah Vs Director of Collegiate Education, A.P., Hyd. and Others

Andhra Pradesh High Court · (2002) 3 ALD 215

Andhra Pradesh Educational Institutions (Establishment, Regulation, Administration and Control of Institutions of Higher Education) Rules, 1987 — Rule 7(3)

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High Courts04 Apr 2002Allowed

Chintala Galimallaiah Vs The State of A.P.

Andhra Pradesh High Court · (2002) 1 ALD(Cri) 698 : (2002) 2 APLJ 74 : (2002) CriLJ 3123

Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3(1), 7(3)Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 447

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High Courts03 Apr 2002Dismissed

A. Sambi Reddy Vs Government of A.P. and Another

Andhra Pradesh High Court · (2002) 3 ALD 424 : (2002) 3 ALT 568

Notaries Rules, 1956 — Rule 4A

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High Courts03 Apr 2002Dismissed

Garlapati Hanumayamma Vs Paladugu Raghavaiah (died), Tenancy Appellate Tribunal (Principal District Judge), Guntur and Others

Andhra Pradesh High Court · (2002) 3 ALD 727

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10, 13, 15

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High Courts03 Apr 2002Allowed

K. Sudhakara Rao Vs APSRTC and Others

Andhra Pradesh High Court · (2002) 6 ALT 719

Andhra Pradesh State Road Transport Corporation Employees (Conduct) Regulations, 1963 — Regulation 28

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High Courts03 Apr 2002Allowed

Syed Ale Mossa Raza and Others Vs Razia Begum and Others

Andhra Pradesh High Court · AIR 2003 AP 2 : (2003) 1 ALT 100

Evidence Act, 1872 — Section 115Limitation Act, 1963 — Article 64, 65, 2Transfer of Property Act, 1882 — Section 51

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High Courts02 Apr 2002Allowed

Sekhari Aruna Kumari Vs Dist. Collector and Others

Andhra Pradesh High Court · (2002) 3 ALT 571 : (2002) 1 APLJ 425

Constitution of India, 1950 — Article 226

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High Courts02 Apr 2002Dismissed

Repakula Vidya Sagar Vs State Bank of Hyderabad, Hyd. and Another

Andhra Pradesh High Court · (2002) 3 ALD 165 : (2002) 3 ALT 395

Constitution of India, 1950 — Article 14

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High Courts02 Apr 2002Dismissed

Y. Venkatachalapathi Reddy Vs Bank of India and Another

Andhra Pradesh High Court · (2002) 4 ALD 173 : (2002) 6 ALT 412 : (2003) 113 CompCas 368

Contract Act, 1872 — Section 126, 127

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High Courts02 Apr 2002Allowed

Anjuman-e-Islamiah, Kurnool Vs State of A.P. and Others

Andhra Pradesh High Court · (2002) 3 ALD 501 : (2002) 3 ALT 505

Constitution of India, 1950 — Article 30

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High Courts02 Apr 2002

M.K. Azad and Others Vs State of A.P.

Andhra Pradesh High Court · (2002) 1 ALD(Cri) 883

Criminal Procedure Code, 1973 (CrPC) — Section 154, 173, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 41, 42Penal Code, 1860 (IPC) — Section 380, 420, 448, 506

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High Courts02 Apr 2002Dismissed

Ragiboyina Bhulakshmi Vs Government of Andhra Pradesh and Another

Andhra Pradesh High Court · (2002) 3 ALD 462 : (2002) 3 ALT 549

Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 10, 11, 15, 6, 7Andhra Pradesh Panchayat Raj Act, 1994 — Section 19(3), 22Constitution of India, 1950 — Article 14, 226

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High Courts02 Apr 2002Allowed

R.V.K. Energy Pvt. Ltd., Hyderabad Vs A.P.S.E.B., Hyderabad and Another

Andhra Pradesh High Court · (2002) 3 ALD 196 : (2002) 2 ALT 439

Andhra Pradesh Electricity Reforms Act, 1998 — Section 12, 14, 14(1), 15A(3), 16Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 18A, 43A

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High Courts02 Apr 2002Dismissed

Inspector-General of Registration and Stamps, Hyderabad Vs Andhra Pradesh State Document Writers'' Association

Andhra Pradesh High Court · (2002) 3 ALD 141 : (2002) 3 ALT 245

Andhra Pradesh Press and Registration of Books Rules, 1960 — Rule 204, 213Constitution of India, 1950 — Article 14, 19(1), 19(2)Registration Act, 1908 — Section 69(1)

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High Courts01 Apr 2002

Madhava Hi-Tech Cold Storage (P) Limited Vs Assistant Commercial Tax Officer (Registrations) and Another

Andhra Pradesh High Court · (2002) 127 STC 469

Central Sales Tax Act, 1956 — Section 10A, 10A(1)

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High Courts01 Apr 2002Dismissed

A. Hari Prasanna and Another Vs Sri Venkateswara University and Others

Andhra Pradesh High Court · (2002) 3 ALT 219

Andhra Pradesh University Act, 1991 — Section 19, 19(5), 2(22), 2(23), 39Constitution of India, 1950 — Article 226

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High Courts01 Apr 2002Allowed

Peddaboina Laxmi and Others Vs Lamba Road Lines and Another

Andhra Pradesh High Court · (2002) 6 ALD 132

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4Motor Vehicles Act, 1988 — Section 166

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High Courts28 Mar 2002Allowed

Kommuri Vamana Rao and Another Vs Hindustan Petroleum Corporation Ltd. and Others

Andhra Pradesh High Court · (2002) 5 ALT 595

Constitution of India, 1950 — Article 226, 311(2)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 18, 18(2), 4, 5, 5(1)Public Premises (Eviction of Unauthorised Occupants) Rules, 1971 — Rule 9

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High Courts28 Mar 2002Allowed

T.N. Ramakrishnan Vs Bank of India Ltd. and Others

Andhra Pradesh High Court · (2002) 3 ALT 617

Constitution of India, 1950 — Article 226

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High Courts28 Mar 2002Dismissed

P. Krishnam Raju Vs District Collector, Ranga Reddy District, Hyderabad

Andhra Pradesh High Court · (2002) 3 ALD 494 : (2002) 4 ALT 247 : (2002) 2 APLJ 41

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 3Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 61Board Standing Order — Order 7(1)

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