COURT ARCHIVE

Andhra Pradesh High Court judgments, 2002

1,374 judgments · page 63 of 69

High Courts04 Feb 2002Allowed

Maineni Prabhakara Rao and Others Vs Collector, Guntur (Panchayat-Wing) and Others

Andhra Pradesh High Court · (2002) 3 ALD 370 : (2002) 3 ALT 114

Andhra Pradesh Panchayat Raj (Declaration of Villages) Rules, 1994 — Rule 3, 4

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High Courts04 Feb 2002Dismissed

Teja Educational Society Vs A.P. State Council of Higher Education, Hyderabad and Others

Andhra Pradesh High Court · AIR 2002 AP 357 : (2002) 2 ALD 326 : (2002) 2 ALT 426

Andhra Pradesh Educational Institutions (Establishment, Regulation, Administration and Control of Institutions of Higher Education) Rules, 1987 — Rule 4

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High Courts04 Feb 2002Allowed

B.G. Andalu Vs G.S.J. Misra and Others

Andhra Pradesh High Court · (2002) 2 ALD 737

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 2, Order 33 Rule 5

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High Courts04 Feb 2002

Polavarapu Nagendra Babu Vs Commissioner for Co-operation and Registrar of Co-operative Societies, Hyderabad and Others

Andhra Pradesh High Court · (2002) 2 ALD 634 : (2002) 2 ALT 173

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High Courts04 Feb 2002

New Deccan Hall and Others Vs Delight Electrical Works and Others

Andhra Pradesh High Court · (2002) 3 ALT 518 : (2004) 189 CTR 42 : (2003) 260 ITR 337

Constitution of India, 1950 — Article 227Income Tax Act, 1961 — Section 138

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High Courts04 Feb 2002Dismissed

Devireddy Mohan Rao Vs Eluri Venkateswarlu

Andhra Pradesh High Court · (2002) 3 ALT 715 : (2002) 1 APLJ 371

Evidence Act, 1872 — Section 91Stamp Act, 1899 — Article 49, 35

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High Courts01 Feb 2002

Branch Manager, New India Assurance Co. Ltd. Vs Mohd. Aleem and Another

Andhra Pradesh High Court · (2002) 3 ALT 433

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High Courts01 Feb 2002

The Public Prosecutor, High Court of A.P. Vs Shaik Khader and Others

Andhra Pradesh High Court · (2002) 1 ALD 830 : (2002) 1 ALD(Cri) 830 : (2002) 1 ALT 494 : (2002) 1 ALT(Cri) 179 : (2002) 1 APLJ 209 : (2002) CriLJ 1764

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 302, 34, 376, 498A

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High Courts01 Feb 2002Allowed

The Collector/Agent to the Government, Khammam District Vs The Bhadrachalam Division Lorry Owners Association, Bridge Road, Bhadrachalam and Others

Andhra Pradesh High Court · (2002) 2 ALD 678

Andhra Pradesh Agency Rules, 1924 — Rule 3Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Section 3Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts01 Feb 2002Allowed

Collector/Agent to the Govt., Khammam District Vs Bhadrachalam Division Lorry Owners Association, Bhadrachalam

Andhra Pradesh High Court · (2002) 2 ALD 678

Andhra Pradesh Agency Rules, 1924 — Rule 3Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226

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High Courts01 Feb 2002Dismissed

Vemula Rajamouli and Another Vs State of A.P. and Another

Andhra Pradesh High Court · (2002) 2 ALD 424 : (2002) 2 ALT 153

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High Courts01 Feb 2002Dismissed

V. Rajamouli and Another Vs The State of A.P.,Secretary Law Department, Hyderabad and Another

Andhra Pradesh High Court · (2002) 02 AP CK 0134

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High Courts01 Feb 2002

D. Mallesham Vs The Revenue Divisonal Officer,Vikarabad Division, Rangareddy District and Others

Andhra Pradesh High Court · (2002) 2 ALD 644 : (2002) 2 ALT 330

Andhra Pradesh Village Administrative Officers Service Rules, 1990 — Rule 45, 46, 47Constitution of India, 1950 — Article 309

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High Courts01 Feb 2002Allowed

D. Nagarathnamma and Others Vs Pulicherla Krishna Reddy and Others

Andhra Pradesh High Court · (2002) 2 ALD 682 : (2002) 2 AnWR 411

Negotiable Instruments Act, 1881 (NI) — Section 118

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High Courts01 Feb 2002Allowed

A.R.S. Chandra Bose and Another Vs District Cooperative Officer, Kakinada, E.G. District and Others

Andhra Pradesh High Court · (2002) 02 AP CK 0015

Constitution of India, 1950 — Article 14, 21

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High Courts01 Feb 2002Dismissed

B. Bhaskar, Owner of Lorry Vs Authorised Officer-cum-Sub-Divisional Forest Officer and Others

Andhra Pradesh High Court · (2002) 3 ALT 200 : (2002) CriLJ 1937

Constitution of India, 1950 — Article 141, 142, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 452(2), 482

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High Courts31 Jan 2002Allowed

Gudivada Sai Baba Vs State of A.P., Home Department and Others

Andhra Pradesh High Court · (2002) 3 ALT 391

Andhra Pradesh Police Standing Orders — Order 735, Order 736, Order 742, Order 742(1)Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 106, 107, 108, 110(1)

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High Courts31 Jan 2002Dismissed