High Courts25 Jan 2002Dismissed
Thotakura Ravindra Babu and Another Vs Thotakura Seshagiri Rao
Andhra Pradesh High Court · (2002) 2 ALD 521
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104(2)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2002
1,374 judgments · page 66 of 69
High Courts25 Jan 2002
Goude Ilaiah Vs State of A.P.
Andhra Pradesh High Court · (2002) 1 ALT(Cri) 457
Criminal Procedure Code, 1973 (CrPC) — Section 211, 212, 215Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts25 Jan 2002
Alluminium Industries Limited and Another Vs Provident Fund Inspector and Others
Andhra Pradesh High Court · (2002) 3 LLJ 422
Constitution of India, 1950 — Article 142, 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts25 Jan 2002Allowed
Mohd. Ahmed Khan Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2002) 1 ALT 431 : (2002) 1 ALT(Cri) 188 : (2002) CriLJ 1962
Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 2, 3(2)Arms Act, 1959 — Section 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts25 Jan 2002Dismissed
ABK Prasad Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2002) 3 ALT 332 : (2002) CriLJ 2464
Constitution of India, 1950 — Article 104, 105, 14, 19, 19(1)Criminal Procedure Code, 1973 (CrPC) — Section 199(2)Penal Code, 1860 (IPC) — Section 499, 500, 501, 502
High Courts25 Jan 2002Dismissed
Todday Tappers Co-operative Society, Maredpally, Secunderabad and Others Vs Government of A.P.
Andhra Pradesh High Court · (2002) 4 ALD 718
Constitution of India, 1950 — Article 14
High Courts24 Jan 2002Allowed
Seven Star Liquors Vs The Commissioner of Commercial Taxes
Andhra Pradesh High Court · (2002) 01 AP CK 0085
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4), 14(4C), 20, 20(1), 20(2)
High Courts24 Jan 2002Dismissed
Udaya Bhanu Lime Village Industries Vs Director Mines and Geology, Hyderabad
Andhra Pradesh High Court · (2002) 2 ALD 375 : (2002) 3 ALT 90
Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 26, 26(3)Constitution of India, 1950 — Article 14, 19(1), 301Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 24, 26
High Courts24 Jan 2002
Newspapers Clipping Published in News Time English Daily Vs Commissioner of Police, Hyderabad and Others
Andhra Pradesh High Court · (2002) 2 ALD 490 : (2002) 2 ALT 290
Constitution of India, 1950 — Article 226
High Courts24 Jan 2002
Vakati Prabhakar Reddy Vs Tenali Mohan Rao
Andhra Pradesh High Court · (2002) 2 ALD 541
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts24 Jan 2002Allowed
C.S. Paul and Others Vs C.S. Pushparaj and Others
Andhra Pradesh High Court · (2002) 4 ALD 473 : (2002) 2 AnWR 258
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2
High Courts24 Jan 2002
Bommisetti Anjaneyulu Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2002) 2 APLJ 91
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts24 Jan 2002Allowed
Sruthi Agencies Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2002) 127 STC 429
Andhra Pradesh General Sales Tax Act, 1957 — Section 20(2)Central Sales Tax Act, 1956 — Section 3
High Courts24 Jan 2002Dismissed
Damathoti Mangamma Vs Domathoti Yedukondalu
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 377 : (2002) 1 ALT(Cri) 463 : (2002) CriLJ 2252 : (2002) 3 RCR(Criminal) 706
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(2)
High Courts23 Jan 2002
Urimi Kamakshamma (died) and Others Vs Bolem Seethamma
Andhra Pradesh High Court · (2002) 3 ALT 490 : (2002) 1 APLJ 247
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(2), 10(3), 12, 13Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 7, 8Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 19 Rule 1, Order 41 Rule 24, Order 41 Rule 27, Order 8 Rule 9
High Courts23 Jan 2002Dismissed
Sri Fazal Ali Vs State of A.P., Home Dept. and Others
Andhra Pradesh High Court · (2002) 6 ALT 600
Constitution of India, 1950 — Article 226
High Courts23 Jan 2002Dismissed
A.D.V. Prasad and Others Vs The State Bank of Hyderabad and Others
Andhra Pradesh High Court · (2002) 1 APLJ 133
Constitution of India, 1950 — Article 14, 226
High Courts23 Jan 2002Allowed
Margadarsi Chit Fund Pvt. Ltd., Hyderabad and Vs The State/Government of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 2002 AP 305 : (2002) 1 APLJ 136
Andhra Pradesh Chit Funds Act, 1971 — Section 63, 66
High Courts23 Jan 2002Allowed
Venu Reddy Chandrasekhara Reddy Vs State of A.P.
Andhra Pradesh High Court · (2002) 2 ALD 349 : (2002) 1 APLJ 298
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10, 10(5)
High Courts23 Jan 2002Dismissed
MVP Social Workers Association Vs Visakhapatnam Urban Development Authority, Visakhapatnam and Others
Andhra Pradesh High Court · AIR 2002 AP 195 : (2002) 1 ALD 854 : (2002) 2 ALT 297 : (2002) 1 APLJ 169
Environment (Protection) Act, 1986 — Section 3(1), 3(2)(v)