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
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 900 of 1,762
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
High Courts18 Feb 2003Dismissed
Kadavandi Krishna Chari alias Krishnachari and Vs The Diocese of Guntur Society, R.C.M.
Andhra Pradesh High Court · AIR 2003 AP 340 : (2003) 4 ALT 743
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 8Transfer of Property Act, 1882 — Section 106
High Courts18 Feb 2003Dismissed
H. Rajagopal Vs D.C. Mehta
Andhra Pradesh High Court · (2003) 1 ALD(Cri) 993 : (2003) 1 ALT(Cri) 547 : (2003) 1 AnWR 695 : (2003) 3 BC 329 : (2003) 44 SCL 187
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Feb 2003
S. Nabi Rasool Vs The Conservator of Forests Kurnool Circle and Others
Andhra Pradesh High Court · (2003) 2 ALD 720 : (2003) 5 ALT 113
Andhra Pradesh Forest Act, 1967 — Section 2, 29(4), 44, 59, 68Andhra Pradesh Forest Produce (Storage and Depot) Rules, 1989 — Rule 11, 11(3), 5
High Courts17 Feb 2003Partly Allowed
M. Venkata Subba Reddy Vs State Bank of India
Andhra Pradesh High Court · (2003) 3 ALD 684 : (2003) 1 AnWR 585 : (2003) 3 BC 430 : (2003) 3 CivCC 389
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 4, Order 9 Rule 13, 144, 152
High Courts14 Feb 2003
CWT Vs N.T. Rama Rao
Andhra Pradesh High Court · (2003) 129 TAXMAN 430
Income Tax Act, 1961 — Section 263
High Courts14 Feb 2003
Sri Rama Oil Company Vs Commissioner of Commercial Taxes
Andhra Pradesh High Court · (2006) 143 STC 18
Andhra Pradesh General Sales Tax Act, 1957 — Section 20(1)
High Courts14 Feb 2003Allowed
S.S. Ramachandra Rao Vs Singareni Collieries Company Limited and Another
Andhra Pradesh High Court · (2003) 3 ALD 155 : (2003) 3 ALT 707
Singareni Collieries Executives (Conduct, Discipline and Appeal) Rules — Rule 29
High Courts14 Feb 2003Allowed
Sayeda Peerani Begum and Others Vs Hyderabad Secunderabad Nai Sena Samaj and Others
Andhra Pradesh High Court · (2003) 4 ALD 492
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, 151
High Courts14 Feb 2003Dismissed
B. Mohan Vs The Sub-Inspector of Police, Prohibition and Excise P.S. and Others
Andhra Pradesh High Court · (2003) 1 ALD(Cri) 727 : (2003) CriLJ 2436
Andhra Pradesh Excise Act, 1968 — Section 45, 46, 46A, 46CAndhra Pradesh Prohibition Act, 1995 — Section 12, 13, 13(1), 13(2), 13AConstitution of India, 1950 — Article 21, 226
High Courts14 Feb 2003Dismissed
Koudagani Rajeshwar Rao and Another Vs Gandu Sammaiah
Andhra Pradesh High Court · (2003) 3 ALD 97 : (2003) 3 ALT 516
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts14 Feb 2003Dismissed
The Inspector of Police, Vigilance and A.P.T.S. Vs Dr. N.S. Prasad Rao and Others
Andhra Pradesh High Court · (2003) 02 AP CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 240(2), 248(1), 378(1), 378(4), 378(5)Electricity Act, 1910 — Section 39, 44
High Courts14 Feb 2003Dismissed
Dilip Mehra and Another Vs Visakha Industries Limited and Others
Andhra Pradesh High Court · (2003) 3 ALD 728 : (2003) 3 ALT 421 : (2003) 1 APLJ 226
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 148