High Courts23 Jan 2002Dismissed
Ravu Elizebeth Rose Vs Anguluri Munemma
Andhra Pradesh High Court · (2002) 3 ALD 713
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 23(7)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2002
1,374 judgments · page 67 of 69
High Courts23 Jan 2002Dismissed
Forum for a Better Hyderabad Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2002) 2 ALD 84 : (2002) 2 ALT 501
Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 12, 12(1), 12(2), 12(3), 3Constitution of India, 1950 — Article 14, 242W, 243ZE, 243ZF, 48AUrban Development Authority (Hyderabad) Rules, 1975 — Rule 12A, 13, 13A
High Courts23 Jan 2002Dismissed
D. Surender Reddy and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 351 : (2002) 1 ALT(Cri) 419 : (2002) CriLJ 2611
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498
High Courts23 Jan 2002Allowed
A. Rajakaran Reddy and Others Vs N.T.R. University of Health Sciences and Others
Andhra Pradesh High Court · (2002) 2 ALD 290 : (2002) 1 ALT 443
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15(1), 3Andhra Pradesh Medical Colleges (Admission into Post Graduate Medical Courses) Rules, 1997 — Rule 4, 5, 6, 7, 8Constitution of India, 1950 — Article 226, 371(1), 371D
High Courts23 Jan 2002Dismissed
A. Srinivas Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2002) 2 ALD 402 : (2002) 2 ALT 268
Constitution of India, 1950 — Article 226
High Courts23 Jan 2002Allowed
Mohd. Younus Vs Barad Lingusa
Andhra Pradesh High Court · (2002) 3 ALD 712 : (2002) 5 ALT 523 : (2002) 1 APLJ 297 : (2002) 4 RCR(Civil) 651 : (2002) 2 RCR(Rent) 536
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts23 Jan 2002Dismissed
Dr. M.V. Nayudu, Forum for Better Hyderabad Vs Principle Secretary to Govt. of A.P., MCh. and Urban Development and Others
Andhra Pradesh High Court · (2002) 2 ALD 84 : (2002) 2 ALT 501
Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 12, 12(1), 12(2), 12(2), 3Constitution of India, 1950 — Article 14, 242W, 243ZE, 243ZF, 4Urban Development Authority (Hyderabad) Rules, 1975 — Rule 12A, 13A
High Courts23 Jan 2002Allowed
T. Sree Rama Murthy and Others Vs Special Officer (District Collector, Nellore) of the Municipality, Nellore and Others
Andhra Pradesh High Court · (2002) 2 ALD 731 : (2004) 7 ALT 172
Electricity (Supply) Act, 1948 — Section 49
High Courts23 Jan 2002Allowed
Ganta Anji Reddy Vs Chunduru Srihari Rao and Another
Andhra Pradesh High Court · (2002) 3 ALD 824
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22
High Courts23 Jan 2002Dismissed
Saifulla Basha and Others Vs Sakaray''s Dresses
Andhra Pradesh High Court · (2002) 01 AP CK 0024
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22, 8
High Courts23 Jan 2002Dismissed
R. Narayana Reddy Vs Chunduru Jayachandra
Andhra Pradesh High Court · (2002) 1 ALT 600
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 20Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 116
High Courts23 Jan 2002Allowed
M.R. Vijaykumar Vs T. Satyanarayana
Andhra Pradesh High Court · (2002) 4 ALT 160
High Courts22 Jan 2002Allowed
B. Balakishan and Others Vs Transport and R and B Dept. and Others
Andhra Pradesh High Court · (2003) 1 ALT 574
Andhra Pradesh Ministerial Service Rules, 1966 — Rule 10, 13, 15, 16, 27Andhra Pradesh State and Subordinate Service Rules, 1962 — Rule 10, 33
High Courts22 Jan 2002Allowed
Shaik Haneef and Others Vs Secretary, Excise Dept. and Others
Andhra Pradesh High Court · (2004) 1 ALD 3 : (2003) 2 ALT 538
High Courts21 Jan 2002Dismissed
Podugu Jayalakshmi Vs Shahjedi Begum
Andhra Pradesh High Court · (2002) 3 ALD 506 : (2002) 2 ALD 506 : (2002) 2 AnWR 222
Evidence Act, 1872 — Section 44, 77Limitation Act, 1963 — Article 58
High Courts21 Jan 2002Dismissed
The Rayalseema Farmers'' Service Cooperative Society Limited Vs G. Papi Reddy and Others
Andhra Pradesh High Court · (2002) 01 AP CK 0109
High Courts21 Jan 2002Allowed
K. Suryanarayana and Another Vs P. Lakshmipathi Raju and Others
Andhra Pradesh High Court · AIR 2002 AP 340
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
High Courts21 Jan 2002Dismissed
Devu Veerabhadra Rao and Others Vs Gollapalli Latchanna (died) by LRs. and Others
Andhra Pradesh High Court · (2002) 2 ALD 230 : (2002) 3 ALT 608 : (2002) 1 APLJ 377
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92, Order 21 Rule 93
High Courts21 Jan 2002Dismissed
Government of India and Another Vs Nataraj Raw and Para Boiled Rice Mill and Others
Andhra Pradesh High Court · AIR 2002 AP 206 : (2002) 2 ALD 199 : (2002) 2 ALT 42
Constitution of India, 1950 — Article 14, 226
High Courts21 Jan 2002Dismissed
Commissioner of Prohibition and Excise A.P., Hyderabad and Others Vs Toddy Co-operative Society, Pillaipally Village, Bhoodan Pochampally Mandal, Nalgonda District and Another
Andhra Pradesh High Court · (2002) 2 ALD 379 : (2002) 2 ALT 29