High Courts22 Jan 2003Dismissed
Kanigolla Lakshmana Rao Vs Gudimetla Ratna Manikyamba and Another
Andhra Pradesh High Court · AIR 2003 AP 241 : (2003) 2 ALD 196 : (2003) 4 ALT 117
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 906 of 1,762
High Courts22 Jan 2003
C. Vidyasagar Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (2003) 2 ALD 150 : (2003) 2 ALT 216
Andhra Pradesh State Seeds Certification Agency Rules, 1976 — Rule 22, 24Constitution of India, 1950 — Article 12, 226Seeds Act, 1966 — Section 8, 8A, 9
High Courts22 Jan 2003Dismissed
M. Venkatarami Reddy and Others Vs Government of A.P. and Others
Andhra Pradesh High Court · (2003) 2 ALD 527
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2, Order 23 Rule 3, Order 23 Rule 4Land Encroachment Act, 1905 — Section 7
High Courts22 Jan 2003Dismissed
Akula Tirupathi Vs The Commissioner, Prohibition and Excise
Andhra Pradesh High Court · (2003) 2 ALD 95 : (2003) CriLJ 2195
Andhra Pradesh Excise Act, 1968 — Section 34, 46, 46(2), 46(6), 46B
High Courts22 Jan 2003Dismissed
K. Prem Chand Vs Govt. of A.P., Industries and Commerce Dept. and Others
Andhra Pradesh High Court · (2003) 6 ALD 165 : (2003) 2 ALT 281
High Courts22 Jan 2003Allowed
S. Ratnavathi Vs A. Narasimhamurthy and Another
Andhra Pradesh High Court · AIR 2004 AP 29 : (2005) 5 ALT 560
Civil Procedure Code, 1908 (CPC) — Section 100, 99Limitation Act, 1908 — Article 44, 65, 122
High Courts22 Jan 2003Allowed
P. Arumugam and Others Vs Tirumala Tirupathi Devasthanams
Andhra Pradesh High Court · (2003) 2 ALT 454
Constitution of India, 1950 — Article 12, 39
High Courts22 Jan 2003Allowed
Thummala Kanakamma and Another Vs Vottikala Venkataswamy and Another
Andhra Pradesh High Court · (2003) 2 ALD 523 : (2003) 4 ALT 158
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts22 Jan 2003Dismissed
E. Immanuel Vs Managing Director APSRTC and Others
Andhra Pradesh High Court · (2003) 5 ALD 115 : (2003) 2 ALT 128
High Courts22 Jan 2003Dismissed
Peta Thallamma and Another Vs P. Gopalakrishna Murthy
Andhra Pradesh High Court · AIR 2003 AP 353 : (2003) 4 ALT 77 : (2003) 3 CivCC 90
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 54(2), Order 21 Rule 66(1), Order 21 Rule 67(1), Order 38 Rule 5Criminal Procedure Code, 1973 (CrPC) — Section 417, 417(3)Land Acquisition Act, 1984 — Section 4(1)
High Courts21 Jan 2003Dismissed
T. Penchala Naidu Vs State Transport Appellate Tribunal and Others
Andhra Pradesh High Court · AIR 2003 AP 262 : (2003) 2 ALD 782 : (2003) 4 ALT 135
Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 258, 258(2)Motor Vehicles Act, 1988 — Section 68(3)
High Courts21 Jan 2003Partly Allowed
J. Vanamma Vs Special Deputy Tahsildar, (Enforcement) and Others
Andhra Pradesh High Court · (2003) 2 ALD 892 : (2003) 2 ALT 249
High Courts21 Jan 2003
Guda Bhadraiah Vs M.C. Pargien, IFS, Divisional Forest Officer and Others
Andhra Pradesh High Court · (2003) 2 ALD 107
Contempt of Courts Act, 1971 — Section 2
High Courts21 Jan 2003Allowed
Arigela Laxmi and Another Vs Boodireddy Chandraiah and Others
Andhra Pradesh High Court · (2003) 2 ALD 530 : (2003) 1 ALT 565 : (2003) 1 APLJ 102 : (2003) 2 CivCC 679
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4
High Courts21 Jan 2003Dismissed
C. Munikrishnaiah and Others Vs District Collector and Others
Andhra Pradesh High Court · (2003) 2 ALD 184
Land Acquisition Act, 1894 — Section 11A, 6(1)
High Courts21 Jan 2003
Oil and Natural Gas Corporation Limited, K.G. Project Vs N. Satyanarayana and Others
Andhra Pradesh High Court · (2003) 3 ALD 711 : (2003) 3 LLJ 289
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 2, 2A
High Courts21 Jan 2003Dismissed
Papatla John Veeranna Vs State of A.P. and Another
Andhra Pradesh High Court · (2003) 1 ALD(Cri) 470 : (2003) 2 ALT(Cri) 474 : (2003) CriLJ 2204 : (2003) 3 RCR(Criminal) 489
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)
High Courts21 Jan 2003Dismissed
Mr. Uma Maheswar Reddy and Another Vs R. Srinivasa Rao and Another
Andhra Pradesh High Court · (2003) 1 ALD(Cri) 475 : (2003) 2 BC 539 : (2004) 4 RCR(Criminal) 314
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Jan 2003Allowed
M. Veeraiah Chowdary Vs The State of A.P. and Others
Andhra Pradesh High Court · (2003) 1 ALD(Cri) 421 : (2003) 1 APLJ 366 : (2003) CriLJ 1896 : (2003) 3 RCR(Criminal) 324
Andhra Pradesh General Clauses Act, 1891 — Section 15Criminal Procedure Code, 1973 (CrPC) — Section 321General Clauses Act, 1897 — Section 21
High Courts21 Jan 2003Allowed
Bayanaboina Subbarayudu Vs State of A.P.
Andhra Pradesh High Court · (2003) 5 CriminalCC 281
Penal Code, 1860 (IPC) — Section 302, 304