High Courts22 Nov 2002Dismissed
G.K. Bhaskaraiah Vs Vice-Chairman, Tirupati Urban Development Authority and Others
Andhra Pradesh High Court · (2003) 1 ALT 523
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 918 of 1,762
High Courts22 Nov 2002Dismissed
N.K.C.D. Patel Vs Secretary, Ministry of Defence and Others
Andhra Pradesh High Court · (2003) 2 ALT 199
Army Act, 1950 — Section 125, 71Constitution of India, 1950 — Article 14, 21, 226, 33Criminal Procedure Code, 1973 (CrPC) — Section 475, 549
High Courts22 Nov 2002Dismissed
M. Ravikumar Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2003) 1 ALD 128 : (2002) 6 ALT 671 : (2003) 96 FLR 442
Central Civil Services (Pension) Rules, 1972 — Rule 48, 56
High Courts22 Nov 2002
M. Radha Krishna Murthy Vs Government of A.P. and Others
Andhra Pradesh High Court · (2003) 1 ALD 132 : (2003) 2 ALT 24
Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 24, 26Constitution of India, 1950 — Article 309
High Courts22 Nov 2002
Thatraju Appalaswamy Vs Sangamreddy Appalaswamy and Others
Andhra Pradesh High Court · (2004) 1 ALD 20 : (2003) 6 ALT 263
High Courts22 Nov 2002
G. Krishna, Editor and Publisher of "Neti Prapancham and Yuva Sanchalanam" Vs Managing Director, APSRTC and Others
Andhra Pradesh High Court · AIR 2003 AP 121 : (2003) 1 ALD 256
Constitution of India, 1950 — Article 19(1)
High Courts22 Nov 2002
Ch. Somaraju Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2003) 1 ALD 667 : (2003) 1 ALT 264
Constitution of India, 1950 — Article 141, 142, 144
High Courts22 Nov 2002Dismissed
Vallapareddy Sumitra Reddy and Another Vs Kasireddy Laxminarayana Reddy and Others
Andhra Pradesh High Court · (2002) 6 ALD 642 : (2002) 6 ALT 645
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1Partnership Act, 1932 — Section 42
High Courts22 Nov 2002Allowed
D.M. Shanker Vs Registrar, APAT and Others
Andhra Pradesh High Court · (2003) 1 ALD 635 : (2003) 1 ALT 754 : (2003) 1 APLJ 8
High Courts21 Nov 2002
Smt. S. Swathi and Vs The Station House Officer and Others
Andhra Pradesh High Court · (2003) 1 ALT(Cri) 112 : (2003) CriLJ 1404 : (2003) 3 RCR(Criminal) 36
Constitution of India, 1950 — Article 21
High Courts21 Nov 2002
Shaik Mastanvali Vs Correspondent, Nehru Memorial Committee Aided Elementary School and Another
Andhra Pradesh High Court · (2003) 1 ALD 57 : (2003) 3 ALT 587
High Courts21 Nov 2002Allowed
T. Purushotham Reddy Vs United India Insurance Company Limited by its Chairman and Managing Director and Another
Andhra Pradesh High Court · (2003) 1 ALD 607 : (2003) 1 ALT 379
Contract Act, 1872 — Section 23General Insurance (Conduct, Discipline and Appeal) Rules, 1975 — Rule 21(1), 23, 26(3)General Insurance Business (Nationalisation) Act, 1972 — Section 16(1)
High Courts20 Nov 2002Dismissed
Gade Ramulu and Others Vs District Collector and Others
Andhra Pradesh High Court · (2003) 1 ALD 393 : (2003) 1 ALT 473 : (2003) 1 APLJ 56
Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3(5), 4(1), 4(3)
High Courts19 Nov 2002Dismissed
Singareni Collieries Company Limited Vs Nookala Lingaiah and Others
Andhra Pradesh High Court · (2003) 1 ALD 424 : (2003) 3 ALT 647
Land Acquisition Act, 1894 — Section 23
High Courts19 Nov 2002
M. Laxmi Bai Vs Commissioner of Police and Others
Andhra Pradesh High Court · (2003) 1 ALD 35 : (2003) 1 ALT(Cri) 181
High Courts19 Nov 2002Dismissed
Board of Directors, Sri Visakha Grameena Bank and Others Vs Upadrista Ramanarasinga Rao
Andhra Pradesh High Court · (2002) 6 ALD 754 : (2003) 1 LLJ 1139
Sri Visakha Grameena Bank Staff Service Regulation, 1980 — Regulation 17, 19, 27, 30, 30(1)(F)Sri Visakha Grameena Bank Staff Service Rules, 1980 — Rule 17, 19, 30(1)
High Courts19 Nov 2002Allowed
Thurupu Vasantha Vs Rudraboina Balamani and Others
Andhra Pradesh High Court · (2003) 1 ALD 271 : (2003) 1 APLJ 210
Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 2(2)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 7 , 115
High Courts18 Nov 2002
The Legal Aid Committee, High Court of A.P. Vs The Director General and Inspector General of Prisons and Others
Andhra Pradesh High Court · (2003) 1 ALD(Cri) 690 : (2003) 1 ALT 221
High Courts18 Nov 2002
State of A.P. and Another Vs Desodharaka Kasinadhuni Nageswara Rao Thota Trust
Andhra Pradesh High Court · (2003) 1 ALD 232 : (2003) 3 ALT 770
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts18 Nov 2002Dismissed
Thanheri Muni Sankaraiah Vs Bojjala Raja Reddy
Andhra Pradesh High Court · (2003) 2 ALD 66 : (2003) 1 ALT 292
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)