COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 921 of 1,762

High Courts01 Nov 2002Dismissed

Maddi Bal Reddy and Others Vs Merugu Anthamma and Others

Andhra Pradesh High Court · (2002) 6 ALD 772 : (2002) 3 APLJ 454 : (2003) 3 RCR(Civil) 19

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 37, 7

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High Courts01 Nov 2002

Parbanna (deceased by L.R''s.) and Others Vs Veershetty

Andhra Pradesh High Court · AIR 2003 AP 191 : (2002) 6 ALT 389

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 9, Order 42 Rule 1, 100

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High Courts01 Nov 2002Dismissed

A. Aruna and Others Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (2002) 6 ALD 548 : (2003) 2 ALT 770

Constitution of India, 1950 — Article 14, 19(1), 21

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High Courts01 Nov 2002Dismissed

Osmania University Vs B. Laxman

Andhra Pradesh High Court · (2003) 1 ALD 306

Constitution of India, 1950 — Article 16

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High Courts01 Nov 2002Allowed

S. Laxma Reddy and Others Vs State of A.P. and Others

Andhra Pradesh High Court · (2002) 6 ALD 517 : (2002) 6 ALT 675

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(5)

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High Courts01 Nov 2002

Nicholas Piramal India Limited Vs Cultor Food Science Inc. and Others

Andhra Pradesh High Court · AIR 2003 AP 254 : (2003) 1 ALT 312

Arbitration and Conciliation Act, 1996 — Section 45Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 47 Rule 1, 151

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High Courts01 Nov 2002

H. Shivaraj Vs Sree Rayalseems Hi-Strength Hypo Limited

Andhra Pradesh High Court · (2003) 2 BC 157

Criminal Procedure Code, 1973 (CrPC) — Section 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts01 Nov 2002Dismissed

Madakam Kiranmai Vs District Collector and Magistrate and Others

Andhra Pradesh High Court · (2002) 6 ALD 592

Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 5

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High Courts01 Nov 2002Dismissed

V. Chandrasekhara Naidu Vs Tirumala Tirupathi Devasthanam and Others

Andhra Pradesh High Court · (2002) 6 ALD 597 : (2002) 6 ALT 484

Tirumala Tirupati Devasthanams Employees Service Rules, 1989 — Rule 4, 5(1)

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High Courts31 Oct 2002Dismissed

Sheelam Raji Reddy Vs Samudrala Bixmaiah and Another

Andhra Pradesh High Court · (2002) 2 ALD(Cri) 846 : (2003) 1 ALT(Cri) 45 : (2003) 1 APLJ 123 : (2003) 113 CompCas 517 : (2003) 2 RCR(Criminal) 90

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts31 Oct 2002Allowed

The Assistant Supply Officer, Civil Supplies Vs Azizunnisa Begum

Andhra Pradesh High Court · (2002) 10 AP CK 0041

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High Courts31 Oct 2002Dismissed

United India Insurance Company Limited Vs Y. Chandra Rao and Another

Andhra Pradesh High Court · (2003) 2 ALD 267

Motor Vehicles Act, 1988 — Section 146, 147, 165

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High Courts31 Oct 2002Dismissed

Gudimetla Narasimha Murthy and Others Vs Government of A.P., Revenue Department and Others

Andhra Pradesh High Court · (2002) 6 ALT 344

Andhra Pradesh Muttas (Abolition and Conversion into Ryotwari) Regulations, 1969 — Regulation 35(2), 4(4), 9

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High Courts31 Oct 2002Allowed

Bantu Saidulu Vs T. Ramesh and Others

Andhra Pradesh High Court · (2002) 6 ALD 445 : (2003) 2 ALT 176 : (2002) 3 APLJ 472

Constitution of India, 1950 — Article 226

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High Courts31 Oct 2002Allowed

Sheela Srinivas Vs District Collector and Another

Andhra Pradesh High Court · (2002) 6 ALD 585 : (2002) 6 ALT 700

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High Courts30 Oct 2002

Dr. C.S. Subba Rao and Another Vs The Secretary to Government of Andhra Pradesh, Transport Department, Secretariat and Others

Andhra Pradesh High Court · (2003) 2 ACC 292 : (2003) 1 ACC 521 : AIR 2003 AP 59 : (2002) 6 ALD 680 : (2002) 6 ALT 458

Andhra Pradesh Motor Vehicles Rules, 1964 — Rule 437, 498AConstitution of India, 1950 — Article 226Hyderabad City Police Act, 1348 — Section 21(1)

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High Courts30 Oct 2002

Madanapalle Municipality Vs Syed Ahamad and Others

Andhra Pradesh High Court · (2003) 1 ALD 729 : (2003) 1 ALT 491

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A

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High Courts30 Oct 2002Dismissed

Ch. Lakshmi Narayana and Another Vs Director General and Inspector General of Police and Others

Andhra Pradesh High Court · (2003) 6 ALD 160 : (2003) 2 ALT 196

Constitution of India, 1950 — Article 226Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts30 Oct 2002Dismissed

United India Insurance Company Limited Vs Toorupu Vijaya and Others

Andhra Pradesh High Court · (2003) 5 ALD 640

Motor Vehicles Act, 1988 — Section 166, 171, 173

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High Courts29 Oct 2002

Chavali Anjana Devi and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2003) 1 ALD 13 : (2002) 6 ALT 656

Land Acquisition Act, 1894 — Section 16

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