High Courts20 Feb 2002Allowed
Yerramsetti Subbalakshmi Vs State of A.P.
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 671 : (2002) 1 ALT(Cri) 511 : (2002) 2 DMC 466
Penal Code, 1860 (IPC) — Section 306
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2002
1,374 judgments · page 57 of 69
High Courts20 Feb 2002Dismissed
C.E.I. Consultancy and Another Vs Modi World Infotech and Another
Andhra Pradesh High Court · (2002) 1 ALT(Cri) 517 : (2002) 3 CivCC 375 : (2002) CriLJ 2731 : (2002) 4 RCR(Criminal) 337 : (2002) 3 RCR(Criminal) 306
Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 397(3), 482Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 138, 141(2)
High Courts20 Feb 2002
K. Pentaiah and Others Vs State of A.P.
Andhra Pradesh High Court · (2002) 02 AP CK 0021
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 468Electricity Act, 1910 — Section 39
High Courts20 Feb 2002
Saddala Nandi Reddy and Others Vs Government of A.P. and Others
Andhra Pradesh High Court · (2002) 6 ALD 346 : (2002) 6 ALT 254
Land Acquisition Act, 1894 — Section 11A, 23(1A), 4(1)
High Courts20 Feb 2002
P. Pratap Reddy Vs Special Officer and Competent Authority, Urban Land Ceiling, Hyderabad and Another
Andhra Pradesh High Court · (2002) 3 ALD 78
Urban Land (Ceiling and Regulation) Act, 1976 — Section 15, 2, 38, 6(2)
High Courts19 Feb 2002
State of A.P. Vs S. Tulasidas, Advocate, S. Sharat Kumar, Legal Correspondent of Andhra Jyothi and S. Pradeep Kumar, Legal Correspondent of Vaartha
Andhra Pradesh High Court · (2002) 2 ALT 461
Constitution of India, 1950 — Article 19, 21, 215Contempt of Courts Act, 1971 — Section 16, 18(1), 2Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1), 4, 5
High Courts19 Feb 2002Dismissed
Tera Software Ltd. Vs Director of School Education, Hyderabad, A.P. and Others
Andhra Pradesh High Court · (2002) 2 ALD 688
Constitution of India, 1950 — Article 226
High Courts19 Feb 2002Dismissed
Nagarampalli Suryaprakasa Rao Vs Nagarampalli Gunnamma and Others
Andhra Pradesh High Court · (2002) 3 ALD 307
Civil Procedure Code, 1908 (CPC) — Section 49Succession Act, 1925 — Section 68, 69
High Courts19 Feb 2002Allowed
Rayala Sima Agro Enterprises and Others Vs Gujarat Agro Industries Corporation Ltd. and Another
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 645 : (2002) 2 ALT(Cri) 8 : (2002) 1 APLJ 326 : (2002) 3 CivCC 651 : (2003) CriLJ 1627 : (2002) 4 RCR(Criminal) 6
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 470, 473Limitation Act, 1963 — Section 14, 5Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts19 Feb 2002Dismissed
Peripogu Manohar Vs State of A.P.
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 627 : (2002) 1 ALT(Cri) 527 : (2002) 1 APLJ 193 : (2002) CriLJ 3216
Cinematograph Act, 1952 — Section 7(1)Penal Code, 1860 (IPC) — Section 292, 292A
High Courts19 Feb 2002Dismissed
Incable Net Services Vs STAR India Pvt. Ltd.
Andhra Pradesh High Court · AIR 2002 AP 376 : (2002) 2 ALT 24 : (2002) 1 APLJ 273 : (2002) 3 ARBLR 550
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 19, 19(1)
High Courts19 Feb 2002
Jasraj Shri Shrimal and Others Vs Govt. of A.P., Endowments Department and Others
Andhra Pradesh High Court · (2002) 2 ALT 656
High Courts18 Feb 2002Allowed
Pediredla Appayamma Vs Kostu Apparao (Died) Per L.Rs.
Andhra Pradesh High Court · (2002) 5 ALT 29 : (2002) 2 DMC 708 : (2002) 4 RCR(Civil) 682
Hindu Marriage Act, 1955 — Section 11, 16(1), 5
High Courts18 Feb 2002Dismissed
Vijaya Durga Enterprises, Vijayawada Vs Municipal Corporation of Vijayawada and Others
Andhra Pradesh High Court · (2002) 2 ALD 760
Hyderabad Municipal Corporation Act, 1955 — Section 622(1), 622(2)
High Courts18 Feb 2002
S.P. Sampathy Vs Smt. Manju Gupta and Another
Andhra Pradesh High Court · (2002) 1 ALT(Cri) 497 : (2002) 111 CompCas 492 : (2002) CriLJ 2621 : (2002) 3 RCR(Criminal) 309 : (2003) 44 SCL 25
Criminal Procedure Code, 1973 (CrPC) — Section 482, 5Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts18 Feb 2002Dismissed
Andhra Pradesh Rythu Sangham Vs Union of India (UOI) and Others
Andhra Pradesh High Court · AIR 2002 AP 476 : (2002) 2 ALD 486 : (2002) 2 ALT 696 : (2003) 114 CompCas 554
Constitution of India, 1950 — Article 226
High Courts18 Feb 2002Dismissed
Neelambar Ropeways Vs Andhra Pradesh Tourism Development Corporation Ltd.
Andhra Pradesh High Court · (2002) 3 ALT 412 : (2002) 3 ARBLR 150
Constitution of India, 1950 — Article 14, 226
High Courts18 Feb 2002Allowed
Parchuri Kishore Vs Government of A.P. and Another
Andhra Pradesh High Court · AIR 2002 AP 334 : (2002) 2 ALD 627 : (2002) 2 ALT 751
Notaries Act, 1952 — Section 15Notaries Rules, 1956 — Rule 8(4A)
High Courts18 Feb 2002Dismissed
A.P. Rythu Sangham Vs Secretary, Ministry of Agriculture, New Delhi and Others
Andhra Pradesh High Court · AIR 2002 AP 476 : (2002) 2 ALD 486 : (2002) 2 ALT 696 : (2003) 114 CompCas 554
Constitution of India, 1950 — Article 226
High Courts18 Feb 2002Dismissed
P. Ramanathan Vs The Commandant, Central Industrial Security Force Unit Visakhapatnam Port Trust, Ministry of Home Affairs, Visakhapatnam and Others
Andhra Pradesh High Court · (2002) 02 AP CK 0089
Central Industrial Security Force Rules, 1969 — Rule 3, 34Constitution of India, 1950 — Article 226