High Courts21 Jan 2003Dismissed
Dr. Zagabathina Shashikanth Vs Pasa Nagamanjula
Andhra Pradesh High Court · (2003) 01 AP CK 0003
Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 125
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 907 of 1,762
High Courts20 Jan 2003Allowed
N. Balakrishna Vs Security Officer, APSRTC
Andhra Pradesh High Court · (2003) 3 ALD 593 : (2003) 2 ALD 895 : (2003) 3 ALT 96
Andhra Pradesh State Road Transport Corporation Leave Rules — Rule 11(3)
High Courts20 Jan 2003Dismissed
Allumalla Kannam Naidu Vs Smt. Allumalla Simhachalam
Andhra Pradesh High Court · AIR 2003 AP 239
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17
High Courts20 Jan 2003Dismissed
Mohd. Miskinavelli and Others Vs Visakhapatnam Municipal Corporation
Andhra Pradesh High Court · (2003) 2 ALD 541 : (2003) 2 ALT 369
Hyderabad Municipal Corporation Act, 1955 — Section 405
High Courts20 Jan 2003Allowed
Sivaramakrishna Traders Vs Kamal Traders
Andhra Pradesh High Court · (2003) 2 ALD 375 : (2003) 2 ALT 626
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Partnership Act, 1932 — Section 32(1), 36
High Courts20 Jan 2003
M. Chella Rao Vs Deputy Registrar of Co-operative Societies and Another
Andhra Pradesh High Court · (2003) 2 ALD 538 : (2003) 2 APLJ 109
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts20 Jan 2003Dismissed
Sri. Mohd. Miskinavalli and Others Vs Visakhapatnam Municipal Corporation
Andhra Pradesh High Court · (2003) 2 ALD 541 : (2003) 2 ALT 369
Constitution of India, 1950 — Article 21Municipal Corporation Act — Section 405
High Courts20 Jan 2003Dismissed
B. Latchanna Vs Principal Secretary, Department of Energy, Environment and Forest and Others
Andhra Pradesh High Court · (2003) 6 ALD 188 : (2003) 2 ALT 449
High Courts13 Jan 2003
Bandi Veera Swamy Vs Pamula Basavaiah
Andhra Pradesh High Court · (2003) 3 BC 398
Contract Act, 1872 — Section 25Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts10 Jan 2003
Commissioner of Income Tax Vs Y. Narayana Murthy (Decd.) (by legal representative)
Andhra Pradesh High Court · (2004) 270 ITR 275
Income Tax Act, 1961 — Section 185, 185(1)
High Courts10 Jan 2003
Alco Chem Ltd. Vs Hyderabad Chemical and Pharmaceutical Works Ltd.
Andhra Pradesh High Court · (2003) 3 BC 508
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 72Sales of Goods Act, 1930 — Section 64A
High Courts10 Jan 2003
Hyderabad Chem. and Pharma. Works P. Ltd. Vs Alco Chem. Ltd.
Andhra Pradesh High Court · (2003) 156 ELT 638
Sales of Goods (Amendment) Act, 1962 — Section 61Sales of Goods Act, 1930 — Section 61, 64A
High Courts10 Jan 2003Allowed
S. Yellamma and Others Vs S. Anjaneyulu and Another
Andhra Pradesh High Court · (2003) 2 ALD 874 : (2003) 3 ALT 530 : (2003) 3 CivCC 211 : (2004) 2 RCR(Civil) 353 : (2003) 1 RCR(Criminal) 633
Hindu Adoptions and Maintenance Act, 1956 — Section 20Transfer of Property Act, 1882 — Section 39
High Courts10 Jan 2003
Vanimisetti Anil Kumar and Others Vs Jayavarapu Krishna Murthy (died) and Others
Andhra Pradesh High Court · (2003) 01 AP CK 0108
High Courts10 Jan 2003
Jayarama Naidu and Others Vs M. Nallaiah @ Muthyala Naidu
Andhra Pradesh High Court · AIR 2003 AP 357 : (2003) 2 ALD 687 : (2003) 4 ALT 491 : (2003) 94 RD 591
Transfer of Property Act, 1882 — Section 11
High Courts10 Jan 2003Dismissed
Epuri Kotaiah @ Joseph Vs Epuri Ramaiah @ Rayappa and Others
Andhra Pradesh High Court · (2003) 2 ALD 564 : (2003) 5 ALT 64
High Courts10 Jan 2003Allowed
Union of India (UOI) and Others Vs K. Gopala Krishana (died) and Others
Andhra Pradesh High Court · (2003) 2 ALT 210 : (2003) 3 LLJ 130
Central Civil Services (Pension) Rules, 1972 — Rule 48, 56
High Courts10 Jan 2003Dismissed
Buddha Mahalakshmi Naidu (died) and Another Vs The State of A.P.
Andhra Pradesh High Court · (2003) 2 ALT(Cri) 462
Criminal Procedure Code, 1973 (CrPC) — Section 465Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19(3), 19(4), 7
High Courts10 Jan 2003Allowed
Cable Corporation of India Limited Vs Sanghi Industries Limited
Andhra Pradesh High Court · AIR 2003 AP 282 : (2003) 2 ALD 558 : (2003) 2 APLJ 121 : (2004) 122 CompCas 615 : (2003) 3 CompLJ 216 : (2003) 44 SCL 15
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 18 Rule 17A, Order 7 Rule 14, Order 7 Rule 14(1), Order 7 Rule 14(3)
High Courts10 Jan 2003Allowed
Andugula Vijayalakshmi Vs District Collector and Others
Andhra Pradesh High Court · (2003) 2 ALD 284 : (2003) 1 ALT 738
Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 3Andhra Pradesh Panchayat Raj Act, 1994 — Section 233