COURT ARCHIVE

Andhra Pradesh High Court judgments, 2002

1,374 judgments · page 8 of 69

High Courts26 Nov 2002Dismissed

Dhamia Vs State of A.P. and Others

Andhra Pradesh High Court · (2002) 11 AP CK 0011

Criminal Procedure Code, 1973 (CrPC) — Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41(2), 42, 42(2), 48, 8

High Courts26 Nov 2002Dismissed

C. Anjaneya Reddy Vs State of A.P. and Others

Andhra Pradesh High Court · (2002) 6 ALD 798 : (2003) 1 ALT 139

Constitution of India, 1950 — Article 16Police Service (Cadre) Rules, 1954 — Rule 4(2)Police Service (Pay) Rules, 1954 — Rule 3(2A), 9(1), 9(7)

High Courts25 Nov 2002

S. Ramesh Babu Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2003) 1 ALD 421 : (2003) 1 ALT 244

Administrative Tribunals Act, 1985 — Section 5(6)

High Courts25 Nov 2002Dismissed

S. Inderasaina Reddy Vs Superintendent of Police and Others

Andhra Pradesh High Court · (2003) 1 ALD 458 : (2003) 1 ALT 121

Constitution of India, 1950 — Article 226

High Courts22 Nov 2002Dismissed

Koneti Ganganna (died) by LRs. Vs Maddi Nayuni Adinarayana

Andhra Pradesh High Court · (2003) 1 ALD 408 : (2003) 3 ALT 751

Transfer of Property Act, 1882 — Section 58

High Courts22 Nov 2002Allowed

K. Sankariah and Another Vs A.P. Administrative Tribunal and Others

Andhra Pradesh High Court · (2003) 2 ALT 163

Andhra Pradesh Ministerial Service Rules, 1966 — Rule 4, 4(2), 4(3), 7

High Courts22 Nov 2002Allowed

B. Chandra Mouli Vs K. Jayaprakash and Others

Andhra Pradesh High Court · (2003) 6 ALD 167 : (2003) 2 ALT 155

High Courts22 Nov 2002Dismissed

G.K. Bhaskaraiah Vs Vice-Chairman, Tirupati Urban Development Authority and Others

Andhra Pradesh High Court · (2003) 1 ALT 523

Constitution of India, 1950 — Article 14, 16

High Courts22 Nov 2002Dismissed

N.K.C.D. Patel Vs Secretary, Ministry of Defence and Others

Andhra Pradesh High Court · (2003) 2 ALT 199

Army Act, 1950 — Section 125, 71Constitution of India, 1950 — Article 14, 21, 226, 33Criminal Procedure Code, 1973 (CrPC) — Section 475, 549

High Courts22 Nov 2002Dismissed

M. Ravikumar Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2003) 1 ALD 128 : (2002) 6 ALT 671 : (2003) 96 FLR 442

Central Civil Services (Pension) Rules, 1972 — Rule 48, 56

High Courts22 Nov 2002

M. Radha Krishna Murthy Vs Government of A.P. and Others

Andhra Pradesh High Court · (2003) 1 ALD 132 : (2003) 2 ALT 24

Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 24, 26Constitution of India, 1950 — Article 309

High Courts22 Nov 2002

Thatraju Appalaswamy Vs Sangamreddy Appalaswamy and Others

Andhra Pradesh High Court · (2004) 1 ALD 20 : (2003) 6 ALT 263

High Courts22 Nov 2002

G. Krishna, Editor and Publisher of "Neti Prapancham and Yuva Sanchalanam" Vs Managing Director, APSRTC and Others

Andhra Pradesh High Court · AIR 2003 AP 121 : (2003) 1 ALD 256

Constitution of India, 1950 — Article 19(1)

High Courts22 Nov 2002

Ch. Somaraju Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2003) 1 ALD 667 : (2003) 1 ALT 264

Constitution of India, 1950 — Article 141, 142, 144

High Courts22 Nov 2002Dismissed

Vallapareddy Sumitra Reddy and Another Vs Kasireddy Laxminarayana Reddy and Others

Andhra Pradesh High Court · (2002) 6 ALD 642 : (2002) 6 ALT 645

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1Partnership Act, 1932 — Section 42

High Courts22 Nov 2002Allowed

D.M. Shanker Vs Registrar, APAT and Others

Andhra Pradesh High Court · (2003) 1 ALD 635 : (2003) 1 ALT 754 : (2003) 1 APLJ 8

High Courts21 Nov 2002

Smt. S. Swathi and Vs The Station House Officer and Others

Andhra Pradesh High Court · (2003) 1 ALT(Cri) 112 : (2003) CriLJ 1404 : (2003) 3 RCR(Criminal) 36

Constitution of India, 1950 — Article 21

High Courts21 Nov 2002

Shaik Mastanvali Vs Correspondent, Nehru Memorial Committee Aided Elementary School and Another

Andhra Pradesh High Court · (2003) 1 ALD 57 : (2003) 3 ALT 587

High Courts21 Nov 2002Allowed

T. Purushotham Reddy Vs United India Insurance Company Limited by its Chairman and Managing Director and Another

Andhra Pradesh High Court · (2003) 1 ALD 607 : (2003) 1 ALT 379

Contract Act, 1872 — Section 23General Insurance (Conduct, Discipline and Appeal) Rules, 1975 — Rule 21(1), 23, 26(3)General Insurance Business (Nationalisation) Act, 1972 — Section 16(1)

High Courts20 Nov 2002

V. Srisailam Vs V. Krishna Murthy and Others

Andhra Pradesh High Court · (2003) 1 ALD 500

Evidence Act, 1872 — Section 134