COURT ARCHIVE

Andhra Pradesh High Court judgments, 2003

1,290 judgments · page 57 of 65

High Courts07 Feb 2003Dismissed

A. Ekambara Naicker Vs Land Acquisition Officer-cum-Revenue Divisional Officer and Another

Andhra Pradesh High Court · (2003) 4 ALT 296

Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 11, 12(3), 21, 27Land Acquisition Act, 1894 — Section 12(2), 18, 18(1), 18(2)

Read judgment

High Courts07 Feb 2003Dismissed

C. Subhash Mudiraj Vs Regional Joint Commissioner, Multi Zone-III, Endowments Department and Another

Andhra Pradesh High Court · (2003) 2 ALD 750 : (2003) 4 ALT 128

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 16, 2(18), 6, 92(1), 92(4)Limitation Act, 1963 — Section 12(2)

Read judgment

High Courts07 Feb 2003Dismissed

B. Muralidhar and Another Vs Superintendent of Prohibition and Excise and Others

Andhra Pradesh High Court · (2003) 2 ALD 736 : (2003) 4 ALT 485

Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 31(4)Constitution of India, 1950 — Article 14

Read judgment

High Courts07 Feb 2003

Toddy Co-operative Society Vs Superintendent of Prohibition and Excise and Others

Andhra Pradesh High Court · (2003) 2 ALT 815

Read judgment

High Courts06 Feb 2003

P. Prakash, E.C.I.L. Vs Electronic Corporation of India Ltd., Mula-Ali and Others

Andhra Pradesh High Court · (2003) 3 ALT 704

Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 21, 5Andhra Pradesh Scheduled Castes, Scheduled Tribes and Backward Classes — Issue of Community, Nativity and Date of Birth Certificate Rules, 1997 — Rule 9

Read judgment

High Courts06 Feb 2003

M. Nagabhushanam and Others Vs Twin Cities Steel Re-rolling Mills (P) Limited and Others

Andhra Pradesh High Court · (2003) 3 ALD 99 : (2003) 3 ALT 311 : (2003) 2 LLJ 692

Industrial Disputes Act, 1947 — Section 25

Read judgment

High Courts06 Feb 2003Allowed

Commissioner, Municipal Corporation of Hyderabad Vs Mani Oommen and Another

Andhra Pradesh High Court · (2003) 6 ALD 19 : (2003) 3 ALT 437

Hyderabad Municipal Corporation Act, 1955 — Section 282, 287

Read judgment

High Courts06 Feb 2003Dismissed

S. Umamaheswara Rao Vs Chief Engineer (NABARD) Roads and Buildings and Another

Andhra Pradesh High Court · (2003) 2 ALD 372 : (2003) 2 ALT 372 : (2003) 1 APLJ 358

Constitution of India, 1950 — Article 14, 19, 21

Read judgment

High Courts06 Feb 2003Allowed

Idamakanti Ananthamma and Another Vs Idamakanti Ramanamma and Others

Andhra Pradesh High Court · (2003) 2 ALT 331 : (2003) 2 CivCC 86

Registration Act, 1908 — Section 17Stamp Act, 1899 — Section 35, 36

Read judgment

High Courts06 Feb 2003

M.S. Anjaiah Vs N. Rajaiah and Another

Andhra Pradesh High Court · (2003) 2 ALT 665

Civil Procedure Code, 1908 (CPC) — Section 151

Read judgment

High Courts06 Feb 2003Allowed

V. Santha Kumari and Others Vs The District Revenue Officer/Additional District Magistrate and Others

Andhra Pradesh High Court · (2002) 2 ALD 330 : (2003) 2 ALT 361

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 52Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 166BAndhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 38, 38D, 38E, 47, 48

Read judgment

High Courts05 Feb 2003Allowed

Naga Chengal Reddy Vs Prohibition and Excise Superintendent and Others

Andhra Pradesh High Court · (2003) 2 ALD 509 : (2003) 6 ALT 269

Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 26A, 26A(2)Andhra Pradesh Excise Act, 1968 — Section 31, 32

Read judgment

High Courts05 Feb 2003

Dammu Sreenu and Another Vs State of A.P.

Andhra Pradesh High Court · (2003) 1 ALD(Cri) 664 : (2003) 1 ALT(Cri) 568 : (2003) 1 APLJ 269 : (2003) CriLJ 2185

Penal Code, 1860 (IPC) — Section 306

Read judgment

High Courts04 Feb 2003Allowed

Model Bottling Company Private Limited Vs Commissioner of Commercial Taxes

Andhra Pradesh High Court · (2004) 138 STC 294

Andhra Pradesh General Sales Tax (Amendment) Act, 1997 — Section 20(2)Andhra Pradesh General Sales Tax Act, 1957 — Section 2(1), 20(1)Andhra Pradesh General Sales Tax Rules, 1957 — Rule 44A

Read judgment

High Courts04 Feb 2003Dismissed

Satyasri Fertilisers Vs E.I.D. Parry (India) Ltd.

Andhra Pradesh High Court · AIR 2003 AP 312

Civil Procedure Code, 1908 (CPC) — Section 24

Read judgment

High Courts04 Feb 2003Dismissed

E. Mallaiah Vs The State of A.P.

Andhra Pradesh High Court · (2003) 1 ALD(Cri) 726 : (2003) 2 ALT(Cri) 366

Andhra Pradesh Excise (Arrack and Toddy Licences General Conditions) Rules, 1969 — Rule 24, 34Andhra Pradesh Excise Act, 1968 — Section 36, 81(1)Criminal Procedure Code, 1973 (CrPC) — Section 438

Read judgment

High Courts04 Feb 2003Allowed