High Courts18 Feb 2002Allowed
S. Mange Naik Vs State of A.P.
Andhra Pradesh High Court · (2002) 1 ALT(Cri) 473 : (2002) CriLJ 2892 : (2002) 3 RCR(Criminal) 704
Arms Act, 1959 — Section 25(1B), 39
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2002
1,374 judgments · page 58 of 69
High Courts18 Feb 2002Allowed
Tata Celluar Ltd. Vs K. Shiva Kumar and State of A.P.
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 924
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(3)Penal Code, 1860 (IPC) — Section 405, 406, 415, 418, 420Standards of Weights and Measures Act, 1976 — Section 10, 11, 12, 13, 14
High Courts18 Feb 2002Dismissed
The State of Andhra Pradesh and Others Vs Smt. A. Bharathi and Others
Andhra Pradesh High Court · (2002) 4 ALT 334
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3), 10(5), 10(6), 2(1)
High Courts18 Feb 2002Allowed
V.R. Gopala Rao Vs Singareni Colleries Co. Ltd., Kothagudem, Khammam District and Others
Andhra Pradesh High Court · (2002) 2 ALD 746
High Courts18 Feb 2002
Industrial Finance Corporation of India Limited, New Delhi Vs Sree Krishna Oil Complex Limited, Hyderabad
Andhra Pradesh High Court · (2002) 3 ALD 781 : (2002) 3 ALT 168
Constitution of India, 1950 — Article 226
High Courts18 Feb 2002
Gangula Suryanarayana Reddy and Others Vs State of A.P.
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 533 : (2002) 1 ALT(Cri) 477 : (2002) CriLJ 2472
Constitution of India, 1950 — Article 21, 22, 22(1), 39Criminal Procedure Code, 1973 (CrPC) — Section 154, 161(3), 164, 173(5), 173(6)Explosive Substances Act, 1908 — Section 3, 4, 5, 6
High Courts15 Feb 2002Dismissed
Mr. Gorge Joseph Vs State of A.P.
Andhra Pradesh High Court · (2002) 02 AP CK 0191
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Feb 2002
R. Yadaiah and Another Vs Prohibition and Excise Superintendent, Ranga Reddy District, Hyderabad and Another
Andhra Pradesh High Court · (2002) 2 ALD 839 : (2002) 6 ALT 288
Andhra Pradesh Excise (Lease of Right to Sell Liquor in Retail) Rules, 1969 — Rule 7Andhra Pradesh Excise Act, 1968 — Section 31(1)
High Courts15 Feb 2002Dismissed
Md. Akbar and Another Vs State of A.P.
Andhra Pradesh High Court · (2002) 1 ALT(Cri) 572 : (2002) CriLJ 3167
Criminal Procedure Code, 1973 (CrPC) — Section 294, 294(1), 294(3), 313Evidence Act, 1872 — Section 74, 76, 77
High Courts15 Feb 2002Allowed
Rayaprolu Narayana Murthy Vs Rayaprolu Ramakrishna Sarma and Others
Andhra Pradesh High Court · (2002) 3 ALD 841 : (2003) 3 ALT 11
Hindu Adoptions and Maintenance Act, 1956 — Section 12
High Courts14 Feb 2002Allowed
Bolla Babu Prasad and Others Vs Government of A.P. and Others
Andhra Pradesh High Court · (2002) 3 ALD 40
Land Acquisition Act, 1894 — Section 23, 4
High Courts14 Feb 2002Dismissed
Preeti Puranik and Others Vs NTR University of Health Sciences, A.P., Vijayawada and Others
Andhra Pradesh High Court · (2002) 2 ALD 409 : (2005) 3 ALT 223
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 12, 3(2)Andhra Pradesh Scheduled Castes (Rationalisation of Reservations) Act, 2000 — Section 7
High Courts14 Feb 2002Allowed
V.L. Narasimha Rao Vs K.T. Pentaiah and Others
Andhra Pradesh High Court · AIR 2002 AP 218 : (2002) 3 ALD 321 : (2002) 3 ALT 703 : (2002) 1 APLJ 196
Stamp Act, 1899 — Article 47A
High Courts14 Feb 2002Dismissed
People for Economical and Effective Medicare (PEEM), Hyderabad Vs Union Government of India and Others
Andhra Pradesh High Court · AIR 2002 AP 282 : (2002) 2 ALD 471 : (2002) 2 ALT 334
Constitution of India, 1950 — Article 1(1), 161, 73
High Courts14 Feb 2002Partly Allowed
Government of Andhra Pradesh and Others Vs V. Sudarsanam and Others
Andhra Pradesh High Court · (2002) 3 ALD 236
Urban Land (Ceiling and Regulation) Act, 1976 — Section 19, 2
High Courts14 Feb 2002Allowed
Management of Ramakrishna Pharmaceuticals, Hyderabad Vs State Authority under Minimum Wages Act, 1948 and Joint Commissioner of Labour, A.P., Hyderabad and Another
Andhra Pradesh High Court · (2002) 3 ALD 247 : (2002) 4 ALT 678 : (2002) 95 FLR 15
Industrial Disputes Act, 1947 — Section 12(3)
High Courts14 Feb 2002Allowed
Kancherla Bhagya and Others Vs K. Balakotaiah and Another
Andhra Pradesh High Court · (2003) 1 ACC 167 : (2004) ACJ 453 : (2002) 4 ALD 156 : (2002) 6 ALT 561
Motor Vehicles Act, 1988 — Section 167
High Courts14 Feb 2002Allowed
Channabasappa V. Bangari Vs Chief Security Commissioner, Railway Protection Force, S.C. Railway and Another
Andhra Pradesh High Court · (2002) 6 ALT 40
Railway Protection Force Rules, 1987 — Rule 67(2)
High Courts14 Feb 2002Allowed
Matha Venkateswara Rao and Others Vs State
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 592 : (2002) 1 ALT(Cri) 558 : (2002) CriLJ 2891
Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2)Seeds Act, 1966 — Section 19
High Courts14 Feb 2002Allowed
Dilawer Firdous Vs P.S. Rao
Andhra Pradesh High Court · (2002) 3 ALT 621 : (2002) 1 APLJ 280
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Limitation Act, 1963 — Section 5