High Courts21 Feb 2003Allowed
Devarkonda Ramesh Vs The State of A.P.
Andhra Pradesh High Court · (2003) 1 ALD(Cri) 803 : (2003) CriLJ 2797
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16A
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2003
1,290 judgments · page 54 of 65
High Courts20 Feb 2003
G. Chilakamma Vs G. Sattaiah
Andhra Pradesh High Court · (2003) 4 ALD 219 : (2003) 5 ALT 354
Hindu Adoptions and Maintenance Act, 1956 — Section 23(2)
High Courts20 Feb 2003Allowed
R. Venugopal Vs State Bank of India
Andhra Pradesh High Court · (2003) 6 ALD 70 : (2003) 3 ALT 518
Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 2
High Courts20 Feb 2003Allowed
Pennar Steel Limited Vs Ansari and Another
Andhra Pradesh High Court · (2003) 2 ALD(Cri) 64 : (2003) 2 ALT(Cri) 246 : (2004) 1 BC 11
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts20 Feb 2003Dismissed
Rupavath Mothi Ram Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (2003) 1 ALD(Cri) 909 : (2003) 1 ALT(Cri) 405 : (2003) 1 ALT(Cri) 376 : (2004) 1 RCR(Criminal) 885
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts20 Feb 2003Dismissed
Land Acquisition Officer-Revenue Divisional Officer Vs Parvathamma (died) by LRs. and Another
Andhra Pradesh High Court · (2003) 3 ALD 561
Land Acquisition Act, 1894 — Section 23
High Courts19 Feb 2003Allowed
Bagadi Narasinga Rao Vs Kinjarapu Varaprasad and Others
Andhra Pradesh High Court · (2003) 1 ALD(Cri) 477 : (2004) 1 ALT(Cri) 84 : (2003) 1 APLJ 431 : (2003) CriLJ 4414
Criminal Procedure Code, 1973 (CrPC) — Section 202
High Courts19 Feb 2003Dismissed
Gopisetti Venkaiah Vs Chavali Brahmabhotlu and Others
Andhra Pradesh High Court · (2003) 3 ALD 707 : (2003) 1 AnWR 567
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 16Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 82(5)
High Courts19 Feb 2003Partly Allowed
Iskala Venkata Narasimham Vs Commissioner of Civil Supplies (Appeals) and Others
Andhra Pradesh High Court · (2003) 2 ALD 715 : (2003) 2 ALT 698
Essential Commodities Act, 1955 — Section 3, 6A, 6C
High Courts19 Feb 2003Dismissed
Dr. Kondapally Venkateswarulu Vs Kodela Siva Prasad Rao and Others
Andhra Pradesh High Court · (2003) 2 ALD 495 : (2003) 3 ALT 176 : (2003) CriLJ 3354
Constitution of India, 1950 — Article 226Explosive Substances Act, 1908 — Section 5, 6, 7
High Courts19 Feb 2003Allowed
Mohd. Sharfuddin (died) by LRs. Vs Mohd. Jamal and Others
Andhra Pradesh High Court · (2003) 3 ALD 83 : (2003) 5 ALT 86
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A
High Courts18 Feb 2003Allowed
Ch. Krishna Rao Vs The State of A.P.
Andhra Pradesh High Court · (2003) 2 ALT 32 : (2003) 2 ALT(Cri) 249 : (2003) CriLJ 2927
Andhra Pradesh Excise Act, 1968 — Section 34
High Courts18 Feb 2003Allowed
Dasu Jaya Vani and Others Vs Bala Seethapathi and Others
Andhra Pradesh High Court · AIR 2003 AP 293 : (2003) 6 ALD 141 : (2003) 2 ALT 284
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 11, 151
High Courts18 Feb 2003Allowed
Sarwar Bee Vs Utla Bikshapathi and Another
Andhra Pradesh High Court · (2003) 6 ALD 73 : (2003) 3 ALT 503
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts18 Feb 2003Dismissed
Government of Andhra Pradesh Vs D. Pochaiah
Andhra Pradesh High Court · (2003) 2 ALD 717 : (2003) 3 ALT 56 : (2003) 2 ARBLR 408
Arbitration Act, 1940 — Section 14(2), 30, 33
High Courts18 Feb 2003Allowed
Maguluri Venkata Subba Rao Vs Syed Khasim Saheb and Others
Andhra Pradesh High Court · (2003) 3 ALD 134 : (2003) 3 ALT 318
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts18 Feb 2003
I.L. Naidu and Others Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2003) 2 ALD 221 : (2003) 2 ALT 470 : (2003) 2 LLJ 857
Industrial Disputes Act, 1947 — Section 10, 2, 25H, 25N, 25O
High Courts18 Feb 2003Dismissed
The Agricultural Market Committee Vs Sri Sankar Rao and Company and Another
Andhra Pradesh High Court · (2003) 1 ALD(Cri) 749 : (2003) 2 ALT(Cri) 334 : (2003) 2 APLJ 315 : (2003) 3 BC 382 : (2005) 124 CompCas 629 : (2004) CriLJ 1291 : (2003) 4 RCR(Criminal) 601 : (2004) 50 SCL 341
Criminal Procedure Code, 1973 (CrPC) — Section 473Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts18 Feb 2003
Vijayawada Municipal Corporation Vs A. Sriram and Others
Andhra Pradesh High Court · (2003) 6 ALD 76 : (2003) 3 ALT 333
High Courts18 Feb 2003Allowed
G. Vishnuvardhan, Assistant Public Prosecutor Vs State of A.P.
Andhra Pradesh High Court · (2003) 6 CriminalCC 10 : (2003) 3 RCR(Criminal) 443
Prevention of Corruption Act, 1988 — Section 13(1)(d)(i)(ii), 13(2), 7