High Courts21 Feb 2003Dismissed
Divisional Engineer Telecom, Coaxial Cable Project Vs Mamidi Venkata Ramana and Another
Andhra Pradesh High Court · (2003) 3 ALD 290 : (2003) 3 ALT 621 : (2003) 2 LLJ 907
Industrial Disputes Act, 1947 — Section 25F
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 899 of 1,762
High Courts21 Feb 2003Dismissed
Chalamuri Veeranna and Others Vs Chalamuri Satyanarayana and Others
Andhra Pradesh High Court · (2003) 6 ALD 635 : (2003) 6 ALT 381
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151
High Courts21 Feb 2003Allowed
R.V.S. Vara Prasad and Others Vs Dr. V. Ramdas
Andhra Pradesh High Court · (2003) 3 ALD 566 : (2003) 3 ALT 716
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts21 Feb 2003Allowed
G. Jay Rao Vs State of A.P.
Andhra Pradesh High Court · (2003) 3 ALT 127 : (2003) 3 CivCC 113 : (2004) 2 RCR(Civil) 249
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10(1), 18, 9
High Courts21 Feb 2003
Kelaka Ramana @ Stanely Jones Vs State of A.P.
Andhra Pradesh High Court · (2003) 1 ALD(Cri) 590 : (2003) 1 ALT(Cri) 461 : (2003) 1 APLJ 424 : (2003) CriLJ 3227
Criminal Procedure Code, 1973 (CrPC) — Section 325, 360, 374, 374(1), 374(2)Penal Code, 1860 (IPC) — Section 302, 304, 309
High Courts21 Feb 2003Dismissed
Aditya Pharmaceuticals (P) Limited Vs A.P. State Financial Corporation
Andhra Pradesh High Court · AIR 2003 AP 413 : (2003) 3 ALD 120 : (2003) 2 ALT 504 : (2004) 50 SCL 322
Constitution of India, 1950 — Article 141State Financial Corporations Act, 1951 — Section 29
High Courts21 Feb 2003Dismissed
P. Venkatesh Vs New India Assurance Company Limited and Others
Andhra Pradesh High Court · (2003) 3 ALD 75
Constitution of India, 1950 — Article 14, 16, 21Income Tax Act, 1961 — Section 171(9)
High Courts21 Feb 2003Allowed
M. Krishna Murthy Vs M. Anantharam and Another
Andhra Pradesh High Court · (2003) 4 ALD 123
Specific Relief Act, 1963 — Section 16
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
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