High Courts12 Dec 2002
Inspector General of Registration and Stamps, Govt. of A.P. and Others Vs S. Balaswamy, Sub-Registrar, Internal Audit
Andhra Pradesh High Court · (2003) 6 ALD 68 : (2003) 3 ALT 697
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2002
1,374 judgments · page 5 of 69
High Courts11 Dec 2002Allowed
Ved Electrical Stores Vs Additional Commissioner, MCH
Andhra Pradesh High Court · (2003) 1 ALD 721 : (2003) 2 ALT 65
Hyderabad Municipal Corporation Act, 1955 — Section 452, 636
High Courts11 Dec 2002Dismissed
Pasham Bala Rajaiah Sons Vs Ahmed Moinuddin
Andhra Pradesh High Court · (2003) 2 ALD 282 : (2003) 1 AnWR 248 : (2003) 1 APLJ 503
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 12, Order 5 Rule 15
High Courts11 Dec 2002Allowed
P. Ramachandraiah Chetty Vs The Andhra Pradesh State Electricity Board
Andhra Pradesh High Court · AIR 2003 AP 338 : (2004) 1 ALD 16
Electricity Act, 1910 — Section 37
High Courts11 Dec 2002Allowed
Mrs. Shahanaz Khan Vs Station House Officer
Andhra Pradesh High Court · (2003) 1 ALD(Cri) 242 : (2003) 1 ALT(Cri) 171 : (2003) 1 APLJ 3
Andhra Pradesh Protection of Depositors of Financial Establishments Act, 1999 — Section 5Criminal Procedure Code, 1973 (CrPC) — Section 451Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Dec 2002Dismissed
Posani Subbaiah Vs Doppalalpudi Chilakamma and Others
Andhra Pradesh High Court · (2004) 2 ALD 370 : (2004) 2 ALT 475
Evidence Act, 1872 — Section 13, 32(5)Limitation Act, 1963 — Section 7Transfer of Property Act, 1882 — Section 122
High Courts10 Dec 2002
Tirupati Co-operative Town Bank Limited Vs Registrar of Co-operative Societies, Govt. of A.P. and Others
Andhra Pradesh High Court · (2003) 6 ALD 157 : (2003) 2 ALT 16
High Courts10 Dec 2002Dismissed
K.V.V. Krishna Rao Vs The State of A.P. and Others
Andhra Pradesh High Court · (2003) 2 ALT 32(1) : (2003) CriLJ 2894
Criminal Procedure Code, 1973 (CrPC) — Section 321
High Courts10 Dec 2002Allowed
Gudela Ramesh and Another Vs The State of A.P.
Andhra Pradesh High Court · (2003) 1 ALD(Cri) 140 : (2003) 1 ALT(Cri) 178
Penal Code, 1860 (IPC) — Section 411
High Courts10 Dec 2002
J. Pushpalatha Vs Election Tribunal and Others
Andhra Pradesh High Court · (2003) 1 ALD 488 : (2004) 5 ALT 386
Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 3(1)Andhra Pradesh Panchayat Raj Act, 1994 — Section 19(3)Constitution of India, 1950 — Article 226
High Courts10 Dec 2002Allowed
Hyderabad Abrasives and Minerals (P.) Ltd. Vs Andhra Cements Ltd.
Andhra Pradesh High Court · (2003) 42 SCL 748
Companies Act, 1956 — Section 433Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 18, 18(3), 22
High Courts10 Dec 2002
Suryadevara Satyanarayana (died) by L.Rs Vs Hirachand
Andhra Pradesh High Court · (2003) 1 ALD 849
Specific Relief Act, 1963 — Section 16
High Courts10 Dec 2002Partly Allowed
District Manager, Food Corporation of India Vs Gottavilli Venkata Ratnam
Andhra Pradesh High Court · (2003) 3 ACC 133 : (2003) 2 ALD 146 : (2003) 97 FLR 206
Workmens Compensation Act, 1923 — Section 2, 4A(3)
High Courts10 Dec 2002Dismissed
M. Anuradha Vs J. Venkatarama
Andhra Pradesh High Court · (2003) 2 ALD 165
Civil Procedure Code, 1908 (CPC) — Section 23(3)
High Courts10 Dec 2002Allowed
Bunga Satyam Vs General Manager, South Central Railway
Andhra Pradesh High Court · (2005) ACJ 58
Railways Accidents and Untoward Incidents (Compensation) Rules, 1990 — Rule 3Railways Act, 1989 — Section 123(2), 124A
High Courts10 Dec 2002
Bharat Biotech International Limited and Another Vs A.P. Health and Medical Housing and Infrastructure Development Corporation and Others
Andhra Pradesh High Court · (2003) 1 ALD 463
Constitution of India, 1950 — Article 14, 19, 226Drugs and Cosmetics Act, 1940 — Section 16, 17, 17A, 17B, 18Penal Code, 1860 (IPC) — Section 320
High Courts10 Dec 2002Dismissed
Food Inspector, Warangal Vs Alleni Tulsi Ram
Andhra Pradesh High Court · (2012) 2 ALT(Cri) 36
Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(ii), 2(i)(ia), 2(ia), 2(ia)(b), 22A
High Courts09 Dec 2002Dismissed
Jannuchander Babu Vs Manchikatla Satyanarayana and Others
Andhra Pradesh High Court · (2003) 2 ALD 640 : (2003) 6 ALT 589 : (2003) 94 RD 559
Stamp Act, 1899 — Article 47A, 5, 6
High Courts09 Dec 2002
Sri. Mukesh Gupta, Managing Director, Offshore Financial Services Vs Kabsons Gas Equipment Ltd. and Another
Andhra Pradesh High Court · (2003) 1 ALD(Cri) 261 : (2003) 1 ALT(Cri) 147 : (2003) 2 BC 332 : (2003) 114 CompCas 728 : (2003) 3 RCR(Criminal) 476 : (2003) 44 SCL 542
Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 142
High Courts09 Dec 2002
Yenkey Drugs and Pharmaceuticals Limited and Another Vs Bhagyanagar Chlorides Private Limited and Another
Andhra Pradesh High Court · (2003) 1 ALD(Cri) 119 : (2003) 2 ALT(Cri) 194
Criminal Procedure Code, 1973 (CrPC) — Section 317, 70, 70(2)