High Courts21 Jan 2002Allowed
Kota Suryanarayana and Another Vs Penumatcha Lakshmipathi Raju and Others
Andhra Pradesh High Court · (2002) 3 ALT 652
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2002
1,374 judgments · page 68 of 69
High Courts21 Jan 2002
Palipireddi Satyanarayana alias Sathi Babu Vs State of A.P.
Andhra Pradesh High Court · (2002) 2 ALD(Cri) 327 : (2002) 2 ALT(Cri) 170 : (2002) CriLJ 2319
Penal Code, 1860 (IPC) — Section 361, 363, 497, 498
High Courts11 Jan 2002Allowed
Katteri Moideen Kutty Haji Vs State of Kerala
Andhra Pradesh High Court · (2002) 5 CriminalCC 348
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 156, 157
High Courts09 Jan 2002
Mahendra R. Saraf and Others Vs Goldstone Technologies Limited and Another
Andhra Pradesh High Court · (2002) 1 ALD 824 : (2002) 1 ALT 516 : (2002) 1 APLJ 65
Arbitration and Conciliation Act, 1996 — Section 10, 11, 11(6), 2, 2(1)(e)Arbitration and Conciliation Rules, 1996 — Rule 3(1)
High Courts04 Jan 2002
Chanda Papa Rao and Others Vs State and Another
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 519 : (2002) 1 ALT(Cri) 300 : (2003) 2 DMC 239
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 498A
High Courts04 Jan 2002Dismissed
Vadrevu Lakshmana Rao Vs Vadrevu Venkata Ramana Rao and Others
Andhra Pradesh High Court · (2002) 3 ALD 626 : (2002) 3 ALT 462(1)
Hindu Succession Act, 1956 — Section 14(1), 14(2)
High Courts04 Jan 2002Dismissed
T. Jagadeeswar and Another Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2002) 2 ALD(Cri) 20 : (2002) 2 ALT(Cri) 297 : (2003) CriLJ 701 : (2003) 1 DMC 195
Criminal Procedure Code, 1973 (CrPC) — Section 167
High Courts04 Jan 2002Allowed
Shaik Hussain Saheb Vs Koganti Sambrajyam and Another
Andhra Pradesh High Court · (2002) 4 ALD 265 : (2002) 1 AnWR 667 : (2002) 1 APLJ 309
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1939 — Section 92AMotor Vehicles Act, 1988 — Section 110A, 110A(3), 140, 92A
High Courts04 Jan 2002Allowed
State of A.P. and Another Vs K. Sambasiva Raju
Andhra Pradesh High Court · (2002) 2 ALD 563 : (2002) 2 ALT 221
Arbitration Act, 1940 — Section 8, 8(2)
High Courts04 Jan 2002Dismissed
V. Laxmana Rao Vs V.V. Ramana Rao and Others
Andhra Pradesh High Court · (2002) 3 ALD 626 : (2002) 3 ALT 462(1)
Hindu Succession Act, 1956 — Section 14(1), 14(2)
High Courts04 Jan 2002
Oriental Insurance Company Ltd., Karimnagar Vs Yedla Susheela and Others
Andhra Pradesh High Court · (2002) 2 ALD 604
Motor Vehicles Act, 1988 — Section 140, 166
High Courts04 Jan 2002Partly Allowed
Special Deputy Collector, Land Acquisition, M.C.H., Hyderabad Vs K. Bala Bai and Others
Andhra Pradesh High Court · (2002) 01 AP CK 0052
Land Acquisition Act, 1894 — Section 4(1), 5Urban Land (Ceiling and Regulation) Act, 1976 — Section 8(4)
High Courts04 Jan 2002Dismissed
Regional Provident Fund Commissioner, Andhra Pradesh, Hyderabad and Another Vs Deepak Kulkarni
Andhra Pradesh High Court · (2002) 1 ALD 829 : (2002) 1 ALT 580 : (2002) 95 FLR 357
Workmens Compensation Act, 1923 — Section 2(1)
High Courts04 Jan 2002Dismissed
M. Biskshapathi and Others Vs Commissioner of Fisheries, Hyderabad and Others
Andhra Pradesh High Court · AIR 2002 AP 179
High Courts04 Jan 2002Dismissed
G. Rama Sharma Vs Government of Andhra Pradesh and Another
Andhra Pradesh High Court · (2002) 2 ALT 593
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1963 — Rule 19(2), 9Andhra Pradesh Civil Services (Conduct) Rules, 1964 — Rule 3(2), 3(3)
High Courts04 Jan 2002Allowed
B. Gowra Reddy Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 2002 AP 313 : (2002) 3 ALT 439
Constitution of India, 1950 — Article 226Jaipur Land Acquisition Act, 1943 — Section 11, 16, 17Urban Land (Ceiling and Regulation) Act, 1976 — Section 21
High Courts04 Jan 2002Allowed
Pullareddigari Venkataramana Reddy Vs State of A.P.
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 491 : (2002) CriLJ 1943
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts04 Jan 2002Dismissed
Devi Constructions Vs The Superintending Engineer and Another
Andhra Pradesh High Court · AIR 2002 AP 200
Constitution of India, 1950 — Article 226
High Courts04 Jan 2002
Gettem Israil Vs M. Siromani and Another
Andhra Pradesh High Court · AIR 2002 AP 279 : (2002) 2 ALD 248 : (2002) 2 ALT 212 : (2002) 2 DMC 4
High Courts04 Jan 2002Allowed
N. Raj Kumar Vs Sharada
Andhra Pradesh High Court · AIR 2002 AP 203 : (2002) 1 APLJ 141
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 11, 11(4)