High Courts29 Jan 2002
Mohd. Kazam Ali Khan Vs Chief Election Commission of India, New Delhi and Another
Andhra Pradesh High Court · (2002) 2 ALD 332 : (2002) 2 ALT 218 : (2002) 97 DLT 28
Representation of the People Act, 1951 — Section 29
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2002
1,374 judgments · page 65 of 69
High Courts29 Jan 2002Dismissed
K.R. Lakshmi Bai and Another Vs Revenue Divisional Officer, Kamareddy, Nizamabad District and Others
Andhra Pradesh High Court · (2002) 3 ALD 33 : (2003) 94 RD 729
Stamp Act, 1899 — Article 20, 2(10)
High Courts28 Jan 2002Allowed
K. Rajagopala Rao Vs P. Radhakrishna Murthy
Andhra Pradesh High Court · (2002) 2 ALD(Cri) 213 : (2002) 3 ALT 513 : (2002) 1 APLJ 166 : (2002) CriLJ 3405 : (2002) 3 RCR(Criminal) 365
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 340
High Courts28 Jan 2002Allowed
N. Thirupathi Reddy Vs Registrar, Central Administration Tribunal, Hyderabad and Others
Andhra Pradesh High Court · (2002) 2 ALD 531 : (2002) 2 ALT 176
High Courts28 Jan 2002
B. Rajeswara Rao Vs Secretary, Co-operative Department, Govt. of A.P., Hyd. and Others
Andhra Pradesh High Court · (2002) 2 ALD 383 : (2002) 2 ALT 175
High Courts28 Jan 2002Dismissed
Motamarri Venkata Kotamma and Others Vs Narra Lakshmaiah and Others
Andhra Pradesh High Court · (2002) 3 ALD 762 : (2002) 4 ALT 621
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts28 Jan 2002Dismissed
M.M. Balvalli and Others Vs The Hon. Judge, Family Court, Hyderabad and Others
Andhra Pradesh High Court · (2002) 4 ALD 319 : (2002) 3 ALT 515 : (2002) 1 APLJ 236 : (2002) 2 DMC 679
Constitution of India, 1950 — Article 226, 227
High Courts28 Jan 2002Dismissed
Bathina Baby Jyotsna Vs Government of A.P. and Others
Andhra Pradesh High Court · (2002) 2 ALD 344 : (2002) 2 ALT 158
Andhra Pradesh Panchayat Raj (Conduct of Election of Members and Sarpanch of Gram Panchayat, Members of Mandal Parishad and Members of Zilla Parishad) Rules, 1994 — Rule 35(1)Constitution of India, 1950 — Article 243
High Courts28 Jan 2002Allowed
Sri. G.K. Raghupathi Vs Secretary, Ministry of External Affairs and Another
Andhra Pradesh High Court · (2002) 4 ALT 615 : (2002) 1 APLJ 159
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 7, Order 9 Rule 9Limitation Act, 1963 — Section 5
High Courts28 Jan 2002Dismissed
Peddi Anjaiah and Others Vs Land Acquisition Officer and Revenue Divisional Officer, Karimnagar and Others
Andhra Pradesh High Court · (2002) 2 ALD 599 : (2002) 2 ALT 167
Land Acquisition Act, 1894 — Section 4(1)
High Courts28 Jan 2002Dismissed
Smt. R. Manjula and Another Vs The Principal Secretary to Government, Revenue (Services.I) Department, Secretariat, Government of A.P., Hyderabad and Another
Andhra Pradesh High Court · (2002) 3 ALD 648 : (2002) 1 ALT 523
Andhra Pradesh Civil Service (Executive Branch) Rules, 1992 — Rule 7Andhra Pradesh State and Subordinate Service Rules, 1962 — Rule 24, 4Constitution (Forty-Second Amendment) Act, 1976 — Section 46
High Courts28 Jan 2002Dismissed
APSRTC Vs T. Saidaiah and Others
Andhra Pradesh High Court · (2002) 2 ALD 669
Constitution of India, 1950 — Article 142, 226Motor Vehicles Act, 1988 — Section 90
High Courts28 Jan 2002Dismissed
Madhusudhan K. Jani and Another Vs Andhra Bank, Bhanur Branch and Others
Andhra Pradesh High Court · (2002) 3 ALT 521 : (2002) 1 APLJ 241
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, Order 37 Rule 3(4), Order 37 Rule 3(5) , Order 37 Rule 5(3), 115
High Courts25 Jan 2002Dismissed
Diamond Hills Welfare Association Vs Smt. Lakshmi Parthasarathy, Vice-Chairman, HUDA
Andhra Pradesh High Court · (2002) 3 ALT 527
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 38EConstitution of India, 1950 — Article 129, 215, 226Contempt of Courts Act, 1971 — Section 20
High Courts25 Jan 2002
Balla Rama Rao Vs Office of the Banking Ombudsman and Others
Andhra Pradesh High Court · (2003) 117 CompCas 201
Banking Regulation Act, 1949 — Section 35, 35A, 5
High Courts25 Jan 2002Allowed
Lohman Castings Private Limited Vs Andhra Pradesh State Electricity Board, Hyderabad and Others
Andhra Pradesh High Court · (2002) 4 ALD 719
Constitution of India, 1950 — Article 14
High Courts25 Jan 2002Allowed
Dr. C. Kulsum Reddy and Others Vs State of A.P.
Andhra Pradesh High Court · (2002) 01 AP CK 0098
Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 34Constitution of India, 1950 — Article 154Finance Act, 1997 — Section 64, 65, 66, 67, 68
High Courts25 Jan 2002Dismissed
Divisional Forest Officer, Eluru Vs District Judge, West Godavari Dist. and others
Andhra Pradesh High Court · AIR 2002 AP 224
Andhra Pradesh Forest Act, 1967 — Section 4
High Courts25 Jan 2002Allowed
Sada Linga Reddy and Others Vs Mustabad Narsamma and Others
Andhra Pradesh High Court · (2002) 3 ALD 773
Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 10, 15, 24, 26, 27Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988 — Rule 6Constitution of India, 1950 — Article 226
High Courts25 Jan 2002
C. Kulsum Reddy and Others Vs State of A.P.
Andhra Pradesh High Court · (2002) 4 ALD 203 : (2002) 3 ALT 536
Constitution of India, 1950 — Article 14Hyderabad Municipal Corporation Act, 1955 — Section 586, 679, 679E