High Courts03 Oct 2002Allowed
Ketha Venkata Swamy (Musalayya) Vs Bhaskara Rao and Others
Andhra Pradesh High Court · (2002) 6 ALT 46 : (2002) 2 ALT(Cri) 518
Constitution of India, 1950 — Article 21, 226
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 925 of 1,762
High Courts01 Oct 2002Dismissed
Yadiki Venkatalakshamma and Others Vs Chindanur Indiramma and Others
Andhra Pradesh High Court · (2003) 2 ALD 270
Motor Vehicles Act, 1988 — Section 61
High Courts01 Oct 2002Dismissed
Apporv Steel Udyog and Another Vs Pennar Industries Limited and Another
Andhra Pradesh High Court · (2002) 10 AP CK 0065
General Clauses Act, 1897 — Section 9Limitation Act, 1963 — Section 12Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Oct 2002Partly Allowed
National Insurance Company Limited Vs Nooti Venkateswarulu and Others
Andhra Pradesh High Court · (2003) 1 ALD 771
Constitution of India, 1950 — Article 141Motor Vehicles Act, 1988 — Section 147(1), 171
High Courts01 Oct 2002Dismissed
Bolisetti Venkateswara Rao and Others Vs Nadakuditi Venkateswara Rao
Andhra Pradesh High Court · (2002) 6 ALD 256 : (2002) 6 ALT 103 : (2003) 1 CivCC 36 : (2003) 1 RCR(Civil) 640
Specific Relief Act, 1963 — Section 15
High Courts01 Oct 2002Allowed
M. Narasimha Reddy and Others Vs K. Vinobha Devi and Others
Andhra Pradesh High Court · (2002) 6 ALD 713
Specific Relief Act, 1963 — Section 6
High Courts01 Oct 2002Dismissed
Kotti Veera Venkata Padmavathi Vs Kotti Sriram
Andhra Pradesh High Court · (2002) 6 ALT 318 : (2003) 1 DMC 383 : (2003) 2 RCR(Civil) 380
Hindu Marriage Act, 1955 — Section 13(1)Penal Code, 1860 (IPC) — Section 498A
High Courts01 Oct 2002Dismissed
Shaik Samiuddin Vs District and Sessions Judge and Another
Andhra Pradesh High Court · (2002) 6 ALT 463
Revised Pension Rules, 1980 — Rule 39(1)
High Courts01 Oct 2002Dismissed
Government of Andhra Pradesh and Others Vs Chilla Ramarao and Others
Andhra Pradesh High Court · (2002) 6 ALD 299 : (2003) 1 ALT 508 : (2002) 3 APLJ 402
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 19
High Courts01 Oct 2002Dismissed
Government of A.P. and Others Vs Thota Jangaiah
Andhra Pradesh High Court · (2002) 6 ALD 12 : (2002) 6 ALT 56 : (2002) 3 APLJ 194
Constitution of India, 1950 — Article 21, 226
High Courts01 Oct 2002Dismissed
M. Vittal Vs Disciplinary Authority and Regional Manager, State Bank of Hyderabad and Others
Andhra Pradesh High Court · (2002) 6 ALD 587 : (2002) 6 ALT 499 : (2003) 1 LLJ 811
Constitution of India, 1950 — Article 14
High Courts01 Oct 2002Allowed
N. Santosh Vs Indian Overseas Bank and Others
Andhra Pradesh High Court · AIR 2003 AP 187 : (2003) 1 ALD 245 : (2003) 2 BC 637 : (2003) 115 CompCas 616
Constitution of India, 1950 — Article 12, 226Negotiable Instruments Act, 1881 (NI) — Section 31
High Courts01 Oct 2002
Mohammed Ziaul Hussain Vs APSEB and Others
Andhra Pradesh High Court · (2002) 6 ALD 601 : (2003) 2 ALT 169
Electricity (Supply) Act, 1948 — Section 49
High Courts30 Sept 2002Dismissed
Chenna Basvanna Vs Special Court under A.P. Land Grabbing (Prohibition) Act and Others
Andhra Pradesh High Court · (2003) 2 ALD 607
Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 8(1), 8(1A)Constitution of India, 1950 — Article 14, 226
High Courts30 Sept 2002
Katuri Sreenivasa Rao Vs State of A.P. and Others
Andhra Pradesh High Court · (2002) 2 ALD(Cri) 711 : (2003) 1 ALT(Cri) 53 : (2002) 3 APLJ 308 : (2003) CriLJ 1640 : (2003) 3 RCR(Criminal) 217
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 350, 70(2)
High Courts27 Sept 2002
K. Ravi and Another Vs A. Santhi Kumari
Andhra Pradesh High Court · (2002) 6 ALD 633
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12
High Courts27 Sept 2002
Tiruvaipati Ananda Babu and Another Vs Kanamarlapudi Manikyamma (died) by LRs.
Andhra Pradesh High Court · (2003) 1 ALD 145
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)
High Courts27 Sept 2002Dismissed
Sai Baba Vs Md. Kareem Khan
Andhra Pradesh High Court · (2003) 3 ALD 403 : (2003) 1 APLJ 157
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 133, 226, 227Contract Act, 1872 — Section 17
High Courts26 Sept 2002Partly Allowed
K.C.P. Sugar and Industries Corporation Limited Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2003) 3 ALD 142
Constitution of India, 1950 — Article 226
High Courts26 Sept 2002Allowed
Kanakam Srinivasa Rao Vs Ganga Venkateswara Rao and Another
Andhra Pradesh High Court · AIR 2003 AP 38 : (2002) 6 ALD 169 : (2002) 6 ALT 201 : (2002) 3 APLJ 230
Civil Procedure Code, 1908 (CPC) — Section 73