High Courts14 Mar 2002Allowed
Mallika Begum Vs Asha Begum
Andhra Pradesh High Court · (2002) 3 ALD 615 : (2002) 2 ALT 73 : (2002) 1 APLJ 398 : (2003) 1 CivCC 16 : (2002) 2 DMC 597 : (2003) 1 RCR(Civil) 528
Evidence Act, 1872 — Section 17, 20
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2002
1,374 judgments · page 50 of 69
High Courts14 Mar 2002Allowed
T.T. Devasthanams, Tirupathi Vs Chairman-cum-Presiding Officer, Industrial Tribunal, Labour Court, Ananthapur and Another
Andhra Pradesh High Court · (2002) 4 ALD 241 : (2002) 6 ALT 130 : (2004) 2 APLJ 290 : (2002) 94 FLR 1195
Industrial Disputes Act, 1947 — Section 10
High Courts14 Mar 2002Dismissed
Konagandla Saraswathi and Others Vs Pulipaty Kumarswamy
Andhra Pradesh High Court · (2002) 3 ALD 315 : (2002) 5 ALT 23 : (2002) 1 APLJ 354
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)
High Courts14 Mar 2002Allowed
Gaddam Subba Reddy Vs Nandyal Merchants'' Co-operative Housing and Shops Construction Society Limited
Andhra Pradesh High Court · (2002) 3 ALD 251
Interest Act, 1978 — Section 2, 4
High Courts14 Mar 2002
C. Jayalakashmi Vs State of Transport Appellate Tribunal, A.P., Hyderabad and Others
Andhra Pradesh High Court · (2002) 3 ALD 582 : (2002) 6 ALT 809
Motor Vehicles Act, 1939 — Section 68F2Motor Vehicles Act, 1988 — Section 102(3)
High Courts14 Mar 2002Allowed
All India Council for Technical Education, New Delhi Vs Jesus and Mary Educational Society and Others
Andhra Pradesh High Court · (2002) 3 ALD 283
All India Council for Technical Education Act, 1987 — Section 12(1)
High Courts14 Mar 2002
C. Jayalakshmi Vs State Transport Appellate Tribunal and Others
Andhra Pradesh High Court · (2003) 1 ACC 468
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 102
High Courts13 Mar 2002Dismissed
Srinivas Rao Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2002) 2 ALD(Cri) 218 : (2002) CriLJ 3880
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1)Foreigners Act, 1946 — Section 14, 3Penal Code, 1860 (IPC) — Section 193, 194, 195, 196, 199
High Courts13 Mar 2002Allowed
J. Sriranga Rao Vs Land Acquisition Officer and Revenue Divisional Officer, Peddapalli, Karimnagar District
Andhra Pradesh High Court · (2002) 3 ALD 189
Land Acquisition Act, 1894 — Section 28A
High Courts13 Mar 2002Dismissed
Registrar Osmania University, Hyderabad and Others Vs B.K. Rama Devi
Andhra Pradesh High Court · (2002) 3 ALD 271
Andhra Pradesh University Act, 1991 — Section 43, 49
High Courts13 Mar 2002Dismissed
C.R. Damodar Reddy and Others Vs Government of India and Others
Andhra Pradesh High Court · (2002) 3 ALD 230
Constitution of India, 1950 — Article 226
High Courts13 Mar 2002Allowed
Takkali Appalanaidu (died) by LRs. Vs Adari Satyanarayana and Others
Andhra Pradesh High Court · (2002) 3 ALD 290 : (2002) 5 ALT 426
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts13 Mar 2002Dismissed
Moparthi Sarojini Devi Vs Kavuru Ramachandra Prasad and Others
Andhra Pradesh High Court · (2002) 3 ALD 253 : (2002) 4 ALT 376 : (2003) 1 CivCC 559
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 1Contract Act, 1872 — Section 39Transfer of Property Act, 1882 — Section 53A
High Courts13 Mar 2002Allowed
Smithkline Beecham Consumer Health Care Limited, Rajahmundry, East Godavari District Vs S.B.C.B. Limited Operators and Workers Union
Andhra Pradesh High Court · (2002) 3 ALD 59 : (2002) 3 ALT 684 : (2002) 94 FLR 1063
Industrial Disputes Act, 1947 — Section 18(1)
High Courts13 Mar 2002Dismissed
A. Gouri, A.P.S.R.T.C., Medak Vs Chairman and Managing Director, A.P.S.R.T.C. and Others
Andhra Pradesh High Court · (2002) 3 ALD 333 : (2002) 5 ALT 4
Constitution of India, 1950 — Article 226
High Courts13 Mar 2002Dismissed
Amanullah Ghori Vs APSRTC, Hyd. and Others
Andhra Pradesh High Court · (2002) 3 ALD 333 : (2002) 5 ALT 4
Constitution of India, 1950 — Article 226
High Courts11 Mar 2002Dismissed
Mekala Yadaiah Vs A.P. State Warehousing Corporation, Hyd. and Others
Andhra Pradesh High Court · (2002) 3 ALD 380
Constitution of India, 1950 — Article 14, 19, 299
High Courts11 Mar 2002Allowed
Vice-Chancellor-cum-Chairman, Sri Venkateswara University, Tirupathi and Another Vs T. Rajeswari and Others
Andhra Pradesh High Court · (2002) 3 ALD 1 : (2002) 3 ALT 358
Constitution of India, 1950 — Article 15(4), 16(4), 226, 335Sri Venkateswara University Act, 1954 — Section 19(C), 36
High Courts11 Mar 2002Partly Allowed
Senior Regional Manager, Hindustan Petroleum Corporation Limited, Secunderabad and Another Vs Presiding Officer, Industrial Tribunal-I, Hyderabad and Another
Andhra Pradesh High Court · (2002) 2 ALD 462
Industrial Disputes Act, 1947 — Section 10(4)
High Courts11 Mar 2002
APSRTC., National Mazdoor Union Vs K. Koteswara Rao and Others
Andhra Pradesh High Court · (2002) 03 AP CK 0035
Andhra Pradesh Essential Services Maintenance Act, 1971 — Section 2(1), 3(1), 3(4)Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(3)