High Courts18 Nov 2002Dismissed
K. David Vs A.P. Pollution Control Board and Others
Andhra Pradesh High Court · (2003) 1 ALD 483
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 919 of 1,762
High Courts18 Nov 2002Allowed
Smt. A. Santhi Kumari, I.A.S., Secretary, A.P. Social Welfare Residential Educational Institutions Society Vs K. Ravi and Another
Andhra Pradesh High Court · (2003) 2 ALD 460 : (2002) 6 ALT 326 : (2003) CriLJ 1596
Constitution of India, 1950 — Article 215, 226Contempt of Courts Act, 1971 — Section 12, 12(3), 19, 19(3), 2
High Courts15 Nov 2002Dismissed
K.L.N. Raju Vs Pawan and Company and Others
Andhra Pradesh High Court · (2003) 1 ALD 241
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts15 Nov 2002Allowed
Ongole Tobacco Processing and Marketing Co-operative Society Vs Government of A.P. and Others
Andhra Pradesh High Court · (2003) 1 ALD 787
High Courts15 Nov 2002
M.A. Majeed Vs Chairman, Dena Bank and Others
Andhra Pradesh High Court · (2003) 2 ALT 99 : (2003) 1 LLJ 737
Constitution of India, 1950 — Article 226
High Courts15 Nov 2002Dismissed
Dr. Satyanarayana S. Melkote and Others Vs State of A.P. and Others
Andhra Pradesh High Court · (2003) 3 ALD 377 : (2003) 4 ALT 270
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Article 112
High Courts13 Nov 2002Dismissed
D. Narsimhulu Vs A.P. Legislative Assembly and Others
Andhra Pradesh High Court · (2002) 6 ALD 747
Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 6
High Courts13 Nov 2002Dismissed
Andhra Pradesh Motor Vehicles Dealers Association and Others Vs Government of India and Others
Andhra Pradesh High Court · AIR 2003 AP 134 : (2002) 6 ALD 530
Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 177Constitution of India, 1950 — Article 19(1), 21Motor Vehicles Act, 1988 — Section 74(3)
High Courts13 Nov 2002Allowed
Bada Bodaiah and Another Vs Bada Lingaswamy and Others
Andhra Pradesh High Court · (2003) 1 ALD 790 : (2003) 1 AnWR 131 : (2003) 1 APLJ 141
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 1(1)(2), Order 7 Rule 13(1), Order 7 Rule 14(1), Order 7 Rule 14(3), Order 7 Rule 4
High Courts13 Nov 2002Allowed
Land Acquisition Officer, Special Deputy Collector, Sriramsagar Project Vs Komatpally Muthenna
Andhra Pradesh High Court · (2003) 1 ALD 559 : (2003) 1 AnWR 88 : (2003) 1 APLJ 248
Land Acquisition Act, 1894 — Section 18, 28A
High Courts13 Nov 2002Dismissed
Deputy Chief Security Commissioner, Railway Protection Force, South Central Railway and Others Vs Md. Jahangir
Andhra Pradesh High Court · (2002) 6 ALD 468
Railway Protection Force Rules, 1987 — Rule 156
High Courts13 Nov 2002Dismissed
Swatantra Private Security Sibbandi Sangham Vs Regional Manager, Globe Detective Agency (P) Limited
Andhra Pradesh High Court · (2002) 6 ALD 471 : (2003) 1 LLJ 518
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)
High Courts13 Nov 2002Dismissed
Gupta Enterprises Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2003) 1 ALD 412 : (2002) 6 ALT 661
Constitution of India, 1950 — Article 226
High Courts13 Nov 2002Allowed
Nagarjuna Grameena Bank Vs Mandulla Beerappa
Andhra Pradesh High Court · (2002) 6 ALD 760 : (2003) 2 ALT 180 : (2003) 1 LLJ 909
Banks Staff Service Regulations, 1980 — Regulation 17, 19, 30
High Courts12 Nov 2002
Ch. Narasimha Reddy, died per L.Rs. Ch. Upender Reddy and Others Vs B. Rajeshwar Rao B. Rajeshwar Rao Vs Ch. Narasimha Reddy and Others
Andhra Pradesh High Court · (2002) 11 AP CK 0092
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts12 Nov 2002Dismissed
Y. Venkata Reddy Vs Jagadamba Enterprises and Another
Andhra Pradesh High Court · (2003) 1 ALT(Cri) 212 : (2002) 1 ALT(Cri) 329 : (2003) 44 SCL 35
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 10Criminal Procedure Code, 1973 (CrPC) — Section 204, 313, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Nov 2002Dismissed
Mukkamala Venkata Narayana Reddy Vs Paidimarri Subbaramaiah (died) and Others
Andhra Pradesh High Court · (2003) 6 ALD 82 : (2003) 4 ALT 95
High Courts11 Nov 2002Dismissed
R. Seshagiri Rao and Others Vs University of Hyderabad and Another
Andhra Pradesh High Court · (2002) 6 ALD 720
Constitution of India, 1950 — Article 311(2), 32, 329Hyderabad University Act, 1974 — Section 27, 31, 31(3), 4Industries (Development and Regulation) Act, 1951 — Section 18AA
High Courts11 Nov 2002Dismissed
Government of Andhra Pradesh Vs V. Tulsiram and Others
Andhra Pradesh High Court · (2002) 6 ALD 509 : (2002) 3 APLJ 366
Andhra Pradesh (Telangana Area) (Abolition of Jagirs) Regulations, 1358F — Section 5(1)
High Courts11 Nov 2002
RBF Nidhi Limited and Another Vs State of A.P. and Others
Andhra Pradesh High Court · (2003) 1 ALD(Cri) 996 : (2003) 1 ALT(Cri) 198 : (2003) 2 BC 173 : (2003) 2 RCR(Criminal) 361 : (2003) 44 SCL 40
Criminal Procedure Code, 1973 (CrPC) — Section 200, 203, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142