High Courts10 Feb 2003Dismissed
Manchukonda Srinivasam Vs Vempolu Brahmananda Rao (died) by LRs.
Andhra Pradesh High Court · (2003) 3 ALD 300
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 902 of 1,762
High Courts10 Feb 2003
Forest Range Officer, S.V. National Park Vs District Judge and Others
Andhra Pradesh High Court · (2003) 2 ALD 503 : (2003) 2 ALT 704
Andhra Pradesh Forest Act, 1967 — Section 44(2A), 44(2B)
High Courts07 Feb 2003
Jaladi Seetharamamma and Another Vs Sri Ramalingeswara Swami Temple
Andhra Pradesh High Court · (2004) 6 ALD 739
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 82(5)
High Courts07 Feb 2003Dismissed
Ganji Mohan Vs State of A.P. and Others
Andhra Pradesh High Court · (2003) 6 ALD 83 : (2003) 4 ALT 162
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 32Land Acquisition Act, 1894 — Section 4(1), 6
High Courts07 Feb 2003Allowed
Yerra Sanyasi Naidu Vs Choppa Akkulu
Andhra Pradesh High Court · (2003) 3 ALD 590 : (2003) 2 ALT 738
Andhra Pradesh Co-operative Societies Rules, 1964 — Rule 52(15)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95Limitation Act, 1963 — Article 134, 136
High Courts07 Feb 2003Dismissed
Sagar Cements Limited Vs Andhra Pradesh State Electricity Board and Another
Andhra Pradesh High Court · (2003) 2 ALD 904 : (2003) 2 ALT 275
Electricity (Supply) Act, 1948 — Section 49, 78A
High Courts07 Feb 2003
Vignana Educational Foundation Vs NTR University of Health Sciences and Another
Andhra Pradesh High Court · (2003) 2 ALD 340 : (2003) 4 ALT 499
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 3(1), 4Constitution of India, 1950 — Article 371D
High Courts07 Feb 2003Allowed
Eureka Forbes Limited Vs Union of India (UOI) and Others
Andhra Pradesh High Court · AIR 2003 AP 275 : (2003) 2 ALD 742
Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 2, 23Standards of Weights and Measures Act, 1976 — Section 39
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)
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)
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
High Courts07 Feb 2003
Toddy Co-operative Society Vs Superintendent of Prohibition and Excise and Others
Andhra Pradesh High Court · (2003) 2 ALT 815
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
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
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
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
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
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
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
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