COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 892 of 1,762

High Courts20 Mar 2003

Subhash Chandra Sariya and Another Vs Amara Nagarjuna Cotton Corporation and Another

Andhra Pradesh High Court · (2003) 1 ALD(Cri) 891 : (2003) 1 ALT(Cri) 466 : (2004) 1 BC 418

Criminal Procedure Code, 1973 (CrPC) — SecTION 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142

Read judgment

High Courts20 Mar 2003Allowed

K. Narasimha Chary Vs State of A.P.

Andhra Pradesh High Court · (2004) 1 ALD(Cri) 516 : (2003) CriLJ 3315

Evidence Act, 1872 — Section 45, 47Prevention of Corruption Act, 1988 — Section 10, 11, 13, 13(1), 13(2)

Read judgment

High Courts20 Mar 2003Allowed

Shirdi Sai Wines Vs Commissioner of Prohibition and Excise and Another

Andhra Pradesh High Court · (2003) 3 ALD 1 : (2003) 2 ALT 660

Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 25

Read judgment

High Courts20 Mar 2003Allowed

Mahati Wines Vs Revenue Department and Others

Andhra Pradesh High Court · (2003) 3 ALD 24 : (2003) 3 APLJ 23

Read judgment

High Courts20 Mar 2003Dismissed

Dr. S.V.S. Ravi Krishna Vs K. Sita Ramaiah and Another

Andhra Pradesh High Court · (2003) 3 ALT 569 : (2003) 3 CivCC 431

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 5, 115, 115(1), 115(2)

Read judgment

High Courts18 Mar 2003

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

Andhra Pradesh High Court · (2003) 6 ALD 32 : (2003) 5 ALT 475

Andhra Pradesh Excise Act, 1968 — Section 31(2)

Read judgment

High Courts18 Mar 2003Allowed

Chilka Srinivas and Another Vs The State of A.P.

Andhra Pradesh High Court · (2003) 1 ALD(Cri) 744 : (2003) 2 ALT(Cri) 196 : (2003) 2 APLJ 446 : (2003) CriLJ 4036

Criminal Procedure Code, 1973 (CrPC) — Section 227Prevention of Food Adulteration Act, 1954 — Section 16, 7

Read judgment

High Courts18 Mar 2003Allowed

P. Rajak Sab (died) per L.Rs. and Others Vs P. Narayanapet Masthan and Others

Andhra Pradesh High Court · (2003) 6 ALD 90 : (2003) 4 ALT 470 : (2003) 2 APLJ 308

Specific Relief Act, 1963 — Section 38, 38(1)

Read judgment

High Courts18 Mar 2003Dismissed

Meherunnisa Begum Vs Mandal Revenue Officer and Another

Andhra Pradesh High Court · (2003) 3 ALD 731

Read judgment

High Courts18 Mar 2003Dismissed

T. Venkateshwarulu Vs The State of A.P.

Andhra Pradesh High Court · (2003) 2 ALD(Cri) 261 : (2002) 1 ALD(Cri) 12 : (2003) 2 ALT(Cri) 158 : (2003) CriLJ 4034

Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Penal Code, 1860 (IPC) — Section 376, 376(2)

Read judgment

High Courts18 Mar 2003

Rayaprolu Rajya Lakshmi Vs Rayaprolu Ravindranadh Sarma

Andhra Pradesh High Court · (2003) 3 ALT 429 : (2004) 2 CivCC 218

Civil Procedure Code, 1908 (CPC) — Section 24, 25Hindu Marriage Act, 1955 — Section 10, 13, 19, 20, 21A

Read judgment

High Courts18 Mar 2003Dismissed

Bhagyanagar Energy and Telecom Limited and Another Vs Bharat Sanchar Nigam Limited and Another

Andhra Pradesh High Court · (2003) 3 ALD 257 : (2003) 3 ALT 389 : (2003) 2 APLJ 431

Constitution of India, 1950 — Article 226

Read judgment

High Courts18 Mar 2003Allowed

A. Sujatha Vs Special Secretary to State Legislature, Govt. of A.P. and Others

Andhra Pradesh High Court · (2003) 3 ALD 533 : (2003) 3 ALT 344

Constitution of India, 1950 — Article 14, 16

Read judgment

High Courts18 Mar 2003Dismissed

Enterprising Enterprises Private Limited Vs Government of A.P. and Others

Andhra Pradesh High Court · (2003) 4 ALD 510 : (2003) 3 ALT 18

Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 10, 12, 17Mines and Minerals (Development and Regulation) Act, 1957 — Section 9A

Read judgment

High Courts18 Mar 2003Dismissed

Richard Fritchley and Others Vs Management of Gatesway Hotel and Others

Andhra Pradesh High Court · (2003) 3 ALD 265 : (2003) 4 ALT 90

Andhra Pradesh Shops and Establishments Act, 1988 — Section 48(1), 9A

Read judgment

High Courts18 Mar 2003

Tangirala Venkateswarlu and Another Vs State of A.P.

Andhra Pradesh High Court · (2003) 2 ALD(Cri) 261 : (2002) 1 ALD(Cri) 12 : (2003) 2 ALT(Cri) 158 : (2003) CriLJ 4034

Penal Code, 1860 (IPC) — Section 376(2)

Read judgment

High Courts17 Mar 2003Dismissed

Enugukonda Venkata Raghavacharyulu and Others Vs Pushpagiri Mattam and Another

Andhra Pradesh High Court · AIR 2004 AP 71 : (2003) 3 ALD 893 : (2003) 4 ALT 466 : (2003) 3 CivCC 360

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), Order 6 Rule 17

Read judgment

High Courts17 Mar 2003Dismissed

Chandana Industries and Others Vs Government of Andhra Pradesh and Another

Andhra Pradesh High Court · (2003) 2 ALD 916

Constitution of India, 1950 — Article 226

Read judgment

High Courts17 Mar 2003Dismissed

Penumatcha Jaya Rao Vs Paidipamula Nehru and Others

Andhra Pradesh High Court · (2003) 3 ALD 26 : (2003) 3 ALT 638

Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 3

Read judgment

High Courts17 Mar 2003Dismissed

Union of India (UOI) and Others Vs Laxmi Builders and Another

Andhra Pradesh High Court · (2003) 5 ALD 87 : (2003) 3 ALT 1

Constitution of India, 1950 — Article 226

Read judgment