COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 923 of 1,762

High Courts22 Oct 2002Dismissed

Municipal Rate Payers Association Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2003) 1 ALD 1 : (2003) 1 ALT 282 : (2003) 1 APLJ 253

Andhra Pradesh Municipalities (Assessment of Taxes) Rules, 1990 — Rule 3, 4, 5, 6, 7Andhra Pradesh Municipalities Act, 1965 — Section 100, 101, 102, 103, 104Constitution of India, 1950 — Article 243X

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High Courts22 Oct 2002

Neuland Laboratories Limited and Another Vs Deputy Director, Enforcement Directorate, Government of India

Andhra Pradesh High Court · (2002) 6 ALT 512

Constitution of India, 1950 — Article 226

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High Courts22 Oct 2002Dismissed

M.L. Ramalakshmi Vs Government of A.P. and Others

Andhra Pradesh High Court · (2003) 1 ALD 139

Land Acquisition Act, 1894 — Section 4(1), 5(1), 5A, 6

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High Courts21 Oct 2002Dismissed

Shaik Munni Vs Jagan Mohan Salt Industries and Others

Andhra Pradesh High Court · (2003) 1 ALT 112

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 7 Rule 7

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High Courts21 Oct 2002Dismissed

C.K. Kannan Vs Sri Srinivasa Cotton Corpn.

Andhra Pradesh High Court · (2002) 2 ALD(Cri) 848 : (2003) 1 ALT(Cri) 72 : (2003) 1 AnWR 124 : (2003) 2 RCR(Criminal) 92 : (2003) 42 SCL 132

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts17 Oct 2002

Chess Association of Hyderabad Division of A.P. Chess Association and Others Vs Government of A.P. and Others

Andhra Pradesh High Court · (2003) 1 ALD 40 : (2003) 1 ALT 37

Andhra Pradesh Sports Authorities Act, 1988 — Section 16, 17, 18, 21, 22

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High Courts13 Oct 2002Dismissed

Pamulapati Venkata Subbamma, Rep. by her G.P.A. Holder, N. Ankappa Chowdary Vs Gogineni Veeraiah ( Died) and Smt. Dasari Mangamma and Others

Andhra Pradesh High Court · (2003) 2 ALT 4

Hindu Succession Act, 1956 — Section 15, 15(1)(b), 15(2)(a), 16

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High Courts11 Oct 2002Dismissed

Diyyala Gopala Krishna Murty Vs Pullagura Dhanalakshmamma and Others

Andhra Pradesh High Court · AIR 2003 AP 151 : (2003) 1 ALD 279 : (2003) 1 ALT 9

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High Courts11 Oct 2002

Kurale Pullaiah alias Pulla Rao Vs State

Andhra Pradesh High Court · (2002) 2 ALD(Cri) 659 : (2003) 1 ALT(Cri) 58 : (2003) CriLJ 1060

Penal Code, 1860 (IPC) — Section 300, 302

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High Courts11 Oct 2002Allowed

K.P. Hussain Reddy and Others Vs Executive Engineer, M.I. Division and Others

Andhra Pradesh High Court · (2003) 1 ALD 43 : (2003) 3 ALT 143

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 23, 24, 25, 54

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High Courts11 Oct 2002Partly Allowed

Divisional Manager, New India Assurance Company Limited Vs Velugoti Meeraiah and Others

Andhra Pradesh High Court · (2003) 1 ALD 724 : (2003) 2 ALT 160 : (2003) 1 APLJ 126

Motor Vehicles Act, 1988 — Section 147, 149, 171

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High Courts11 Oct 2002Dismissed

Ch. Rama Chander Rao Vs P. Mallesham (Chinna)

Andhra Pradesh High Court · (2002) 6 ALD 527 : (2003) 1 ALT 26 : (2002) 3 APLJ 225

Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1963 — Section 3

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High Courts11 Oct 2002Allowed

Kanaka Durga Boatmen and Sand Quarry Workers Labour Contract Co-operative Society Limited Vs State of A.P. and Others

Andhra Pradesh High Court · (2002) 6 ALD 274

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High Courts11 Oct 2002Allowed

A. Sagar Vs State Level Police Recruitment Board and Others

Andhra Pradesh High Court · (2003) 1 ALD 380 : (2002) 6 ALT 468

Penal Code, 1860 (IPC) — Section 379

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High Courts11 Oct 2002Allowed

R. Kamala Vs Shaik Mohd. Ghouse and Another

Andhra Pradesh High Court · (2004) ACJ 2112 : (2004) 2 ALT 8

Motor Vehicles Act, 1988 — Section 155, 173

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High Courts11 Oct 2002Allowed

Kilaparthy Varalakshmi @ Lakshmi Vs Government of A.P. and Others

Andhra Pradesh High Court · (2002) 6 ALD 794 : (2003) 1 ALT 504 : (2002) 3 APLJ 476

Constitution of India, 1950 — Article 226

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High Courts09 Oct 2002Allowed

S. Venkatareddy and Others Vs Joint Collector and Others

Andhra Pradesh High Court · (2003) 3 ALD 159 : (2003) 2 ALT 377

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 35, 36, 37A, 38E, 5

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High Courts09 Oct 2002Dismissed

T. Praveena and Another Vs District Collector and Others

Andhra Pradesh High Court · (2002) 6 ALT 112

Constitution of India, 1950 — Article 226

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High Courts09 Oct 2002Allowed

A. Devi Vs Ch. Janaki and Others

Andhra Pradesh High Court · (2003) 6 ALD 61 : (2003) 1 ALT 44

Limitation Act, 1963 — Section 5

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High Courts09 Oct 2002Allowed

P. Aruna Devi Vs Election Authority-cum-Commissioner, Adoni Municipality and Others

Andhra Pradesh High Court · (2002) 6 ALD 277 : (2003) 1 ALT 583

Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 17Andhra Pradesh Municipal Council Rules for Decision of Election Dispute, 1967 — Rule 2(2)

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