High Courts06 Feb 2002Allowed
Naveen Pulijal Vs Hyderabad Telephones
Andhra Pradesh High Court · (2002) 3 ALD 103 : (2002) 3 ALT 303
General Clauses Act, 1897 — Section 3(42)Telegraph Act, 1885 — Section 7BTelegraph Rules, 1951 — Rule 2, 443
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2002
1,374 judgments · page 62 of 69
High Courts06 Feb 2002Allowed
Jiby P. Chacko Vs Principal, Mediciti School of Nursing, Ghanpur, Ranga Reddy District and Another
Andhra Pradesh High Court · (2002) 2 ALD 827
Constitution of India, 1950 — Article 12, 14, 21, 226
High Courts06 Feb 2002
Andhra Pradesh Paper Mills Ltd. Vs Commr. of Cus. and C. Ex., Hyderabad
Andhra Pradesh High Court · (2002) 143 ELT 520
Central Excises and Salt Act, 1944 — Section 35F
High Courts06 Feb 2002Allowed
Sumitra Priya Darsini Vs Hyderabad Telephones, Hyderabad
Andhra Pradesh High Court · (2002) 3 ALD 103 : (2002) 3 ALT 303
General Clauses Act, 1897 — Section 3(42)Telegraph Rules, 1951 — Rule 443
High Courts05 Feb 2002Dismissed
K. Krishna Murthy Vs Govt. of A.P. and Others
Andhra Pradesh High Court · (2002) 02 AP CK 0162
High Courts05 Feb 2002Dismissed
Chitti Reddy Narayana Reddy Vs State of A.P., Revenue Department and Others
Andhra Pradesh High Court · (2002) 6 ALT 250
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 27
High Courts05 Feb 2002Allowed
Nuclear Fuel Complex, Hyderabad Vs K. Penta Reddy and Others
Andhra Pradesh High Court · (2002) 2 ALD 384 : (2002) 2 ALT 553
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Industrial Disputes Act, 1947 — Section 25
High Courts05 Feb 2002
G.R.V. Vidya Sagar and Others Vs Government of A.P. and Another
Andhra Pradesh High Court · (2002) 2 ALD 353 : (2002) 2 ALT 61
Constitution of India, 1950 — Article 14, 16, 226, 38, 39
High Courts05 Feb 2002Dismissed
Secretary to Government and Another Vs K.C. Venkateswarlu and Others
Andhra Pradesh High Court · (2002) 2 ALD 623 : (2002) 2 ALT 317
Constitution of India, 1950 — Article 226
High Courts05 Feb 2002Dismissed
Andhra Bank Vs Deputy Commissioner of Income Tax
Andhra Pradesh High Court · (2001) 255 ITR 1
Income Tax Act, 1961 — Section 148
High Courts05 Feb 2002Dismissed
Perikala Peturu Vs Nelapati Rebbamma and Others
Andhra Pradesh High Court · (2002) 2 ALD 823 : (2002) 3 ALT 480 : (2002) 1 APLJ 346 : (2002) 1 APLJ 232
Civil Procedure Code, 1908 (CPC) — Section 96(4)Evidence Act, 1872 — Section 43
High Courts05 Feb 2002Allowed
K. Pushpavathi and Another Vs K. Bharat Bhushanam Naidu and Another
Andhra Pradesh High Court · (2003) ACJ 1503 : (2002) 3 ALD 36
Motor Vehicles Act, 1939 — Section 110, 92A
High Courts05 Feb 2002Allowed
B. Nagamani Vs District Collector, Ranga Reddy District, Hyderabad and Others
Andhra Pradesh High Court · (2002) 3 ALD 324 : (2002) 6 ALT 639
Andhra Pradesh Ground Water (Regulation for Drinking Water Purposes) Act, 1996 — Section 6, 8
High Courts05 Feb 2002Allowed
N. Krishna Reddy and Others Vs N. Sharadabai and Others
Andhra Pradesh High Court · (2002) 3 ALD 118 : (2002) 5 ALT 146
High Courts05 Feb 2002Allowed
A.P.S.E.B. and Others Vs Warangal Municipal Corporation, Warangal
Andhra Pradesh High Court · AIR 2002 AP 210
Electricity (Supply) Act, 1948 — Section 49, 78A, 78A(1)
High Courts04 Feb 2002Allowed
Sunita Industries Vs State of A.P. and Others
Andhra Pradesh High Court · (2002) 3 ALT 377 : (2003) 131 STC 408
Constitution of India, 1950 — Article 226
High Courts04 Feb 2002Allowed
Aitha Gopalakrishna Vs District Collector, Visakhapatnam and Others
Andhra Pradesh High Court · (2002) 2 ALD 649 : (2002) 6 ALT 623
Andhra Pradesh Irrigation (Construction and Maintenance of Water Courses) Act, 1965 — Section 4(2)
High Courts04 Feb 2002Allowed
T.V. Nagendram and Others Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2002) 2 ALD 594 : (2002) 4 ALT 722
Andhra Pradesh Panchayat Raj Act, 1994 — Section 3
High Courts04 Feb 2002Allowed
St. Theresa''s Tender Loving Care Home, Hyd. Vs All Concerned and Others
Andhra Pradesh High Court · (2002) 2 ALD 316 : (2002) 2 ALT 149 : (2002) 96 DLT 780
High Courts04 Feb 2002
General Motors, Secunderabad Vs Ad-age Outdoor Adverising, Hyderabad
Andhra Pradesh High Court · (2002) 6 ALT 258 : (2002) 2 AnWR 470
Civil Procedure Code, 1908 (CPC) — Order 25 Rule 2, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3A, Order 43 Rule 1