High Courts09 Oct 2002Dismissed
M. Narasimha Reddy and Others Vs Begari Samuel
Andhra Pradesh High Court · (2002) 6 ALD 473 : (2002) 5 ALT 766
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5, Order 9 Rule 13Limitation Act, 1963 — Article 123, 5
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 924 of 1,762
High Courts09 Oct 2002
V.K. Ferro Alloys (Private) Limited Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2003) 1 ALD 10 : (2003) 2 ALT 620
Constitution of India, 1950 — Article 226
High Courts08 Oct 2002Dismissed
G. Sri Hari Vs Nandkishore Lahoti and Another
Andhra Pradesh High Court · (2002) 2 ALD(Cri) 646 : (2002) 2 ALT(Cri) 556 : (2003) CriLJ 643
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 191, 210Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts08 Oct 2002Dismissed
Kirlampudi Sugar Mills Ltd. Vs G. Venkata Rao
Andhra Pradesh High Court · (2003) 2 ALT 550 : (2003) 114 CompCas 563 : (2003) 42 SCL 798
Companies Act, 1956 — Section 47
High Courts08 Oct 2002
S. Premnath Vs Superintending Engineer (R and B)
Andhra Pradesh High Court · (2002) 10 AP CK 0064
Constitution of India, 1950 — Article 226
High Courts08 Oct 2002Allowed
Priyatam Sen Vs Kanchana Siva Prasad and Another
Andhra Pradesh High Court · (2002) 2 ALD(Cri) 841 : (2003) 1 ALT(Cri) 174 : (2002) 3 APLJ 487 : (2004) 3 BC 565
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts08 Oct 2002Dismissed
Syndicate Bank Vs Andhra Pradesh Steels Limited and Others
Andhra Pradesh High Court · (2002) 6 ALD 662 : (2003) 113 CompCas 129 : (2003) 41 SCL 301
Companies Act, 1956 — Section 456, 457Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 18, 25, 29, 34
High Courts08 Oct 2002Allowed
D. Suryanarayana and Another Vs I. Suryakanthamma and Another
Andhra Pradesh High Court · (2003) 2 ALT 759
Evidence Act, 1872 — Section 68
High Courts08 Oct 2002
Srinivasa Hatcheries Vs Agricultural Market Committee and Another
Andhra Pradesh High Court · (2002) 6 ALD 640 : (2002) 2 ALD(Cri) 656 : (2003) 1 ALT(Cri) 74 : (2003) CriLJ 518
Andhra Pradesh (Agricultural Produce and Livestock) Markets (Amendment) Act, 1987 — Section 3
High Courts07 Oct 2002Allowed
Smt. N. Chandrakala Vs Smt. R. Jyothi
Andhra Pradesh High Court · (2003) 2 ALD 206
Andhra Pradesh Civil Courts Act, 1972 — Section 3, 4, 4(2), 8Civil Procedure Code, 1908 (CPC) — Section 24(4)
High Courts07 Oct 2002Allowed
N. Chandrakala Vs R. Jyothi
Andhra Pradesh High Court · (2003) 2 ALD 206
Andhra Pradesh (Telangana Area) Small Causes Court Act, 1330 — Section 8Andhra Pradesh Civil Courts Act, 1972 — Section 3Civil Procedure Code, 1908 (CPC) — Section 24(4)
High Courts07 Oct 2002Dismissed
Margadarshi Chit Fund Private Limited Vs Shreeyog Marketing Private Ltd. and Others
Andhra Pradesh High Court · (2002) 10 AP CK 0077
Andhra Pradesh Chit Funds Act, 1971 — Section 24, 25Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, 34Companies Act, 1956 — Section 24, 25, 61
High Courts07 Oct 2002Dismissed
Chaitanya Samkshema Sangham Vs State of A.P. and Others
Andhra Pradesh High Court · (2003) 4 ALT 54 : (2002) 3 APLJ 299
Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 8(6)Constitution of India, 1950 — Article 14, 19, 21, 226, 300A
High Courts07 Oct 2002Dismissed
Mohd. Gyasuddin Vs Jahangir Karanjaiah and Another
Andhra Pradesh High Court · (2002) 2 ALD(Cri) 659 : (2002) 2 ALD(Cri) 654 : (2003) 1 ALT(Cri) 1 : (2002) 3 APLJ 377 : (2003) CriLJ 966
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161Dowry Prohibition Act, 1961 — Section 6Penal Code, 1860 (IPC) — Section 120B, 420, 498A
High Courts04 Oct 2002Dismissed
The Government of Andhra Pradesh and Another Vs G. Jaya Prasad Rao and Others
Andhra Pradesh High Court · (2002) 6 ALT 81
Andhra Pradesh Police (Civil) Service Rules, 1998 — Rule 3, 4, 6Constitution of India, 1950 — Article 14, 16, 16(1), 21, 226
High Courts04 Oct 2002
Dr. M. Satyanarayana Reddy and Another Vs Rukma Bai and Others
Andhra Pradesh High Court · (2003) 6 ALT 248
Hindu Marriage Act, 1955 — Section 17, 5Hyderabad Penal Code, 1324 — Section 421Penal Code, 1860 (IPC) — Section 494
High Courts04 Oct 2002Allowed
Y. Chenna Reddy Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2002) 6 ALD 323 : (2002) 6 ALT 93 : (2003) 1 ARBLR 384
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts03 Oct 2002Allowed
Samudrala Venkateswar Rao, Managing Partner, Maruthi Traders Vs Govt. of India, Ministry of Agrl. Dept. of Food and Others
Andhra Pradesh High Court · (2003) 3 ALT 677
Andhra Pradesh Scheduled Commodities Dealers (Licensing and Distribution) Order, 1982 — Rule 4(4)Essential Commodities Act, 1955 — Section 10C, 3, 3(2), 6A, 6B
High Courts03 Oct 2002Dismissed
United India Insurance Company Limited Vs Mandapalli Gangaratnam alias Ratnamma and Others
Andhra Pradesh High Court · (2003) 3 ACC 533 : (2003) 3 ALD 328
Motor Vehicles Act, 1988 — Section 147(2), 149(2)
High Courts03 Oct 2002Dismissed
Vishwanadhulu Lingaiah Vs Vishwanadhulu Kavitha and Another
Andhra Pradesh High Court · (2002) 2 ALD(Cri) 649 : (2003) 1 ALT(Cri) 97 : (2003) 1 AnWR 332 : (2002) 3 APLJ 348 : (2003) CriLJ 961 : (2003) 2 DMC 283 : (2003) 2 RCR(Criminal) 447
Criminal Procedure Code, 1973 (CrPC) — Section 125