Andhra Pradesh High Court Judgments 2002 — Page 69

High Courts04 Jan 2002Partly Allowed

State of Andhra Pradesh and Another Vs B. Komaraiah and Another

Andhra Pradesh High Court · (2002) 2 ALD 253 : (2002) 1 ALT 787 : (2002) 1 APLJ 73

Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 10, 10(5), 20(1)Urban Land (Ceiling and Regulation) Act, 1976 — Section 15, 16, 2, 3, 33

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High Courts03 Jan 2002Dismissed

Y. Venkata Reddy Vs Jagadamba Enterprises and Another

Andhra Pradesh High Court · (2003) 1 ALD(Cri) 148 : (2002) 1 ALD(Cri) 344 : (2002) 2 CivCC 185 : (2002) 3 RCR(Criminal) 26

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts03 Jan 2002

Aptransco Vs Kanamati Reddy Koti Reddy and Others

Andhra Pradesh High Court · AIR 2002 AP 193 : (2002) 2 ALT 170

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High Courts03 Jan 2002

Katuri Venkateswara Rao and Others Vs Andhra Pradesh Co-operative Appellate Tribunal, Vijayawada, Krishna District and Others

Andhra Pradesh High Court · (2002) 1 ALD 808 : (2002) 1 ALD 722 : (2002) 1 ALT 590

Constitution of India, 1950 — Article 226

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High Courts03 Jan 2002

Transmission Corporation of Andhra Pradesh Limited and Others Vs Kanamata Reddy Koti Reddy and Others

Andhra Pradesh High Court · (2002) 1 ALD 838

Constitution of India, 1950 — Article 226

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High Courts03 Jan 2002

Sankaravamsam Sasidevi Vs Commissioner of Tribal Welfare, Telugu Sankshema Bhavan, Hyderabad and Another

Andhra Pradesh High Court · AIR 2002 AP 184 : (2002) 1 ALD 841 : (2002) 2 ALT 32

Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 20(1), 7Andhra Pradesh Scheduled Castes, Scheduled Tribes and Backward Classes — Issue of Community, Nativity and Date of Birth Certificate Rules, 1997 — Rule 19, 5, 7, 8

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High Courts03 Jan 2002Allowed

Santamma Vs New India Assurance Co. Ltd.

Andhra Pradesh High Court · (2003) ACJ 789 : (2002) 3 ALT 628

Motor Vehicles Act, 1939 — Section 110A, 92A

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High Courts03 Jan 2002Allowed

M. Kanakaiah, Karimnagar Vs District and Sessions Judge, Karimnagar

Andhra Pradesh High Court · (2002) 2 ALT 347 : (2002) 3 LLJ 188

Andhra Pradesh Departmental Enquiries (Enforcement of Attendance of Witnesses and Production of Documents) Act, 1993 — Section 5

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High Courts03 Jan 2002Allowed

Pati Chandraiah Vs D. Satyanarayana

Andhra Pradesh High Court · (2002) 2 ALD 729 : (2002) 2 AnWR 359 : (2002) 1 APLJ 351

Contract Act, 1872 — Section 182, 184

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High Courts03 Jan 2002Allowed

Jerrypothu Shamul John Babu Vs Peddipoga Anandarao and Another

Andhra Pradesh High Court · (2002) 3 ALT 510

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17Evidence Act, 1872 — Section 33

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High Courts03 Jan 2002

New India Assurance Co. Ltd. Vs Shanthamma and Others

Andhra Pradesh High Court · (2002) 3 ACC 498

Motor Vehicles Act, 1939 — Section 110A

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High Courts02 Jan 2002Dismissed

Brilliant Industries Limited Vs Transmission Corporation of Andhra Pradesh Limited and Others

Andhra Pradesh High Court · (2002) 1 ALD 806 : (2002) 1 ALT 594 : (2002) 1 APLJ 86

Electricity (Andhra Pradesh Amendment) Act, 2000 — Section 49Electricity Act, 1910 — Section 26(6), 49

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High Courts02 Jan 2002Dismissed

M. Ramachandraiah and Another Vs C. Jagadeeswarachari

Andhra Pradesh High Court · (2002) 5 ALT 419

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 8(5)

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High Courts02 Jan 2002Dismissed

Konajeti Rajababu Vs State of A.P. and Another

Andhra Pradesh High Court · (2002) 1 ALD(Cri) 367 : (2002) 1 ALT(Cri) 403 : (2002) 1 APLJ 102 : (2002) CriLJ 2990

Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 164, 306, 307, 308, 337(1A)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 64

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Andhra Pradesh High Court judgments, 2002