Andhra Pradesh High Court Judgments 2002 — Page 56

High Courts22 Feb 2002

G. Shravan Kumar and Vs State of A.P.

Andhra Pradesh High Court · (2002) 1 ALD(Cri) 557 : (2002) 2 ALT(Cri) 16 : (2002) 1 APLJ 264 : (2002) CriLJ 2997

Antiquities and Art Treasures Act, 1972 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)Penal Code, 1860 (IPC) — Section 411

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High Courts21 Feb 2002Allowed

Kurella Srirama Sastry (died per L.Rs.) Vs K. Krishna Murthy

Andhra Pradesh High Court · (2002) 5 ALT 521

Civil Procedure Code, 1908 (CPC) — Section 24

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High Courts21 Feb 2002

Senate Fashions Vs Deputy Commissioner (CT), Warangal Division and Another

Andhra Pradesh High Court · (2002) 128 STC 89

Andhra Pradesh Sales Tax (Settlement of Disputes) Ordinance, 2001 — Section 4(1)

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High Courts21 Feb 2002Dismissed

K.V. Gangaram and Others Vs K. Krishna Murthy

Andhra Pradesh High Court · (2002) 1 ALD 577(1)

Civil Procedure Code, 1908 (CPC) — Section 24

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High Courts21 Feb 2002Allowed

Manda Visweswara Rao and Others Vs D. Venkateswara Rao and Others

Andhra Pradesh High Court · (2002) 2 ALD 659 : (2002) 3 ALT 234

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High Courts21 Feb 2002Dismissed

Rockwool (India) Limited Vs Deputy Commissioner (Legal), Central Excise and Others

Andhra Pradesh High Court · (2002) 1 ALT(Cri) 546 : (2003) 156 ELT 325

Central Excises and Salt Act, 1944 — Section 9, 9(1)Penal Code, 1860 (IPC) — Section 120

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High Courts21 Feb 2002Dismissed

Y. Markandeyudu and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2002) 2 ALD 362 : (2002) 2 ALT 1

Andhra Pradesh Treasury and Accounts Subordinate Service Rules, 1963 — Rule 6Constitution of India, 1950 — Article 14, 16, 16(1), 226, 309

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High Courts21 Feb 2002

Sangu Lakshminarayana and Another Vs Commissioner of Survey, Settlements and Land Records, A.P., Hyd. and Others

Andhra Pradesh High Court · (2002) 2 ALD 736 : (2002) 3 ALT 386

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 17(1)

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High Courts21 Feb 2002Dismissed

Association of Drugs and Pharmaceuticals, Manufacturers, A.P. Vs A.P. Health, Medical, Housing and Infrastructure Development Corporation, Hyd. and Another

Andhra Pradesh High Court · (2002) 2 ALD 609 : (2002) 3 ALT 593

Constitution of India, 1950 — Article 14, 226Drugs and Cosmetics Act, 1940 — Section 18

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High Courts21 Feb 2002Allowed

Visakhapatnam Urban Development Authority, Visakhapatnam Vs Bharathi R. Darayani and Another

Andhra Pradesh High Court · (2002) 3 ALD 84 : (2002) 3 ALT 272

Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 43Hyderabad Municipal Corporation Act, 1955 — Section 427

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High Courts21 Feb 2002Allowed

Radhakrishna Yadav (died per LRs) and Others Vs G. Kalavati Bai

Andhra Pradesh High Court · (2002) 3 ALD 150 : (2002) 5 ALT 750 : (2003) 1 AnWR 35

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(1), 9, 9(3), 9(4)

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High Courts20 Feb 2002Dismissed

C.E.I. Consultancy and Another Vs Modi World Infotech

Andhra Pradesh High Court · (2002) 1 ALT(Cri) 517 : (2002) CriLJ 2731

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts20 Feb 2002Allowed

Shaik Dastagiri and Another Vs Executive Officer, Udayagiri Gram Panchayat, Udayagiri, Nellore Dist. and Another

Andhra Pradesh High Court · AIR 2002 AP 384 : (2002) 3 ALD 64

Andhra Pradesh Panchayat Raj Act, 1994 — Section 104, 105, 105(1), 111Constitution of India, 1950 — Article 19(1)

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High Courts20 Feb 2002Allowed

K. Shankar Yadav and Others Vs Saleem Bee and Others

Andhra Pradesh High Court · (2002) 02 AP CK 0147

Constitution of India, 1950 — Article 14

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High Courts20 Feb 2002

Citizens Guidance and Welfare Society Vs The Government of Andhra Pradesh

Andhra Pradesh High Court · (2002) 2 ALD 528

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High Courts20 Feb 2002Dismissed

General Secretary, Affiliated LP. Junior College Vs Secretary, Government of Andhra Pradesh,Health and Education Department,Hyderabad and Another

Andhra Pradesh High Court · (2002) 02 AP CK 0125

Andhra Pradesh Education Act, 1982 — Section 12, 20, 20(1), 20(2), 3Andhra Pradesh Educational Institutions (Establishment, Regulation, Administration and Control of Institutions of Higher Education) Rules, 1987 — Rule 14(3), 6, 7Andhra Pradesh Intermediate Education Act, 1971 — Section 99

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High Courts20 Feb 2002Dismissed