COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 908 of 1,762

High Courts10 Jan 2003Dismissed

Gheetirala Rama Murthy Vs Geethirala Venugopal and Others

Andhra Pradesh High Court · (2003) 2 ALD 415 : (2003) 2 ALT 668

Evidence Act, 1872 — Section 33Penal Code, 1860 (IPC) — Section 379Specific Relief Act, 1963 — Section 9

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High Courts10 Jan 2003Dismissed

Gheetirala Rama Murthy Vs Gheetirala Venugopal and Others

Andhra Pradesh High Court · (2003) 2 ALD 415 : (2003) 2 ALT 668

Evidence Act, 1872 — Section 33

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High Courts10 Jan 2003Dismissed

Gullipalli Naram Naidu Vs Kinthali Kumaraswami

Andhra Pradesh High Court · AIR 2003 AP 481 : (2003) 2 ALD 544 : (2003) 2 ALT 406 : (2003) 1 APLJ 472

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 18 Rule 17A, Order 41 Rule 27, Order 7 Rule 14, Order 7 Rule 14(3)

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High Courts10 Jan 2003Dismissed

Rapolu Yadagiri Vs Rapolu Lakshmamma and Others

Andhra Pradesh High Court · AIR 2003 AP 300 : (2003) 2 ALD 445 : (2003) 5 ALT 380

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Hindu Succession Act, 1956 — Section 23Registration Act, 1908 — Section 17(1)

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High Courts10 Jan 2003Partly Allowed

B. Manmad Reddy Vs Dr. Chandraprakash Reddy and Others

Andhra Pradesh High Court · (2003) 3 ALD 540 : (2003) 2 ALT 356

Andhra Pradesh Educational Service Rules — Rule 2, 3Constitution of India, 1950 — Article 16(1), 16(4), 310, 311

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High Courts10 Jan 2003Dismissed

Y. Venkataramana Reddy Vs Union of India (UOI)

Andhra Pradesh High Court · (2003) 2 ALD 47 : (2003) 2 ALT 63

Railway Services (Pension) Rules, 1993 — Rule 6

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High Courts10 Jan 2003

A. Srinivasa Rao and Others Vs Government of Andhra Pradesh and Another

Andhra Pradesh High Court · (2003) 2 ALD 134 : (2006) 2 ALD(Cri) 201 : (2003) 2 ALT 347

Administrative Tribunals Act, 1985 — Section 15, 15(2), 15(3)Andhra Pradesh Protection Force Act, 1991 — Section 5, 9Constitution of India, 1950 — Article 14, 16, 16(3), 226

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High Courts10 Jan 2003Dismissed

P. Venkata Appa Rao and Others Vs The Central Administrative Tribunal and Others

Andhra Pradesh High Court · (2003) 5 ALD 510 : (2003) 6 ALT 821(1)

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High Courts10 Jan 2003Dismissed

N. Gopi Kumar Vs Director, Sri Venkateswara Institute of Medical Sciences

Andhra Pradesh High Court · (2003) 2 ALD 550

Constitution of India, 1950 — Article 226

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High Courts10 Jan 2003Allowed

Justice Neelam Sanjiva Reddy and Others Vs Government of India, Ministry of Law, Justice and Company Affairs, (Department of Justice) and Others

Andhra Pradesh High Court · (2003) 2 ALT 328

Constitution of India, 1950 — Article 14, 300AHigh Court and Supreme Court Judges (Conditions of Service) (Amendment) Act, 1986 — Section 16AHigh Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 17, 17A

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High Courts10 Jan 2003Dismissed

Krishi Foundry Employees Union Vs Krishi Engines Limited and Others

Andhra Pradesh High Court · (2003) 2 ALD 392 : (2003) 117 CompCas 340 : (2003) 2 LLJ 798

Companies Act, 1956 — Section 528, 529, 529A

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High Courts10 Jan 2003Allowed

Syed Ibrahim Vs The Union of India (UOI) and Another

Andhra Pradesh High Court · (2005) ACJ 588 : (2003) 3 ALD 851 : (2003) 1 AnWR 471

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High Courts10 Jan 2003Dismissed

Bodla Ravindranath Vs Chintala Venkata Laxmi and Others

Andhra Pradesh High Court · (2003) 2 ALD 426 : (2003) 4 ALT 105

Limitation Act, 1963 — Article 57, 58

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High Courts10 Jan 2003Dismissed

Korada Appalanarasamma Vs Kinthali Varahanarasimhamurthy and Others

Andhra Pradesh High Court · AIR 2003 AP 294 : (2003) 6 ALD 93 : (2003) 4 ALT 584

Limitation Act, 1963 — Article 54

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High Courts09 Jan 2003Dismissed

Gayatri Projects Limited Vs The Government of A.P. and Others

Andhra Pradesh High Court · (2003) 1 ALT 454

Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 26Constitution of India, 1950 — Article 226

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High Courts09 Jan 2003Dismissed

Vemula Satyavathi Vs District Collector, Krishna and Others

Andhra Pradesh High Court · (2003) 3 ALD 415 : (2008) 2 ALT 738 : (2003) 1 APLJ 295

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 14, 14(4), 14(5)Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974 — Rule 10

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High Courts09 Jan 2003

Dammagouni Dubba Rajagoud and Another Vs The State of A.P.

Andhra Pradesh High Court · (2003) 1 ALD(Cri) 292 : (2003) 2 ALT(Cri) 299

Arms Act, 1959 — Section 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 395, 412

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High Courts09 Jan 2003Allowed

K. Srinivasulu Vs District Collector (Election Authority) and Others

Andhra Pradesh High Court · (2003) 2 ALD 631 : (2003) 1 ALT 746

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High Courts09 Jan 2003Allowed

Lakshmi S.T. Mining and Leasing Labour Contract Co-operative Society Ltd. Vs Government of A.P. and Others

Andhra Pradesh High Court · AIR 2003 AP 226

Constitution of India, 1950 — Article 14Mineral Concession Rules, 1960 — Rule 26Mines and Minerals (Development and Regulation) Act, 1957 — Section 15

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High Courts09 Jan 2003

Bomma Ilaiah Vs The State of A.P.

Andhra Pradesh High Court · (2003) 1 ALD(Cri) 965 : (2003) 2 ALT(Cri) 340 : (2003) 1 APLJ 434 : (2003) CriLJ 2439 : (2003) 2 DMC 461 : (2003) 3 RCR(Criminal) 756

Penal Code, 1860 (IPC) — Section 325, 498A

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