COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 926 of 1,762

High Courts26 Sept 2002Allowed

N.D. Chowda Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2002) 2 ALD(Cri) 673 : (2003) 1 ALT(Cri) 143 : (2003) 2 LLJ 814

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts26 Sept 2002Dismissed

Land Acquisition Officer and Special Deputy Collector (LA), Somasila Project Vs Singana Subbaiah and Others

Andhra Pradesh High Court · (2002) 6 ALD 110 : (2002) 6 ALT 686

Limitation Act, 1963 — Section 5

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High Courts25 Sept 2002Dismissed

T. Madhava Rao Vs M. Guman Reddy and Another

Andhra Pradesh High Court · (2002) 2 ALD(Cri) 695 : (2002) 2 ALT(Cri) 563 : (2003) 1 BC 190 : (2003) CriLJ 1043

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

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High Courts25 Sept 2002Dismissed

Ch. Mulugeswara Rao Vs Registrar (Administration) High Court of A.P. and Others

Andhra Pradesh High Court · (2002) 6 ALD 774 : (2002) 6 ALT 513

Constitution of India, 1950 — Article 16

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High Courts25 Sept 2002Allowed

K.L. Kondappa Vs Presiding Officer, Labour Court-I and Another

Andhra Pradesh High Court · (2003) 1 ALD 485 : (2002) 6 ALT 636 : (2003) 96 FLR 1097

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High Courts25 Sept 2002Dismissed

Syed Vikaruddin and Others Vs Vishnuvardhan Reddy and Another

Andhra Pradesh High Court · (2003) 1 ALD 159 : (2002) 2 AnWR 561

Constitution of India, 1950 — Article 226

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High Courts25 Sept 2002Allowed

Pinapatruni Nagabhushanam Vs Government of A.P. and Others

Andhra Pradesh High Court · (2002) 6 ALD 286 : (2002) 6 ALT 693

Constitution of India, 1950 — Article 226

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High Courts25 Sept 2002Dismissed

Jakkula Madhava Rao Vs Andhra Jateeya Vidya Parishat Machilipatnam

Andhra Pradesh High Court · (2003) 1 BC 624

Civil Procedure Code, 1908 (CPC) — Section 96

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High Courts25 Sept 2002Allowed

Y. Koteswara Rao and Others Vs State Election Commissioner, Govt. of A.P. and Others

Andhra Pradesh High Court · (2002) 6 ALD 293

Registration of Electors Rules, 1960 — Rule 21A

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High Courts25 Sept 2002

Prathima Educational Society Vs Government of India and Another

Andhra Pradesh High Court · (2002) 6 ALD 338

Indian Medical Council Act, 1956 — Section 10A

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High Courts25 Sept 2002

Chairman and Managing Director, Singareni Collieries Company Limited and Others Vs B.V.S. Prasad

Andhra Pradesh High Court · (2002) 5 ALD 794

Constitution of India, 1950 — Article 136, 226, 227, 32

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High Courts24 Sept 2002Allowed

Union of India (UOI) and Others Vs Shanker Gandaiah and Another

Andhra Pradesh High Court · (2002) 5 ALT 788

Evidence Act, 1872 — Section 115Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 14(2), 9

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High Courts24 Sept 2002Dismissed

Kuttiyappan and Others Vs Kuppam Rural Electricity Co-op. Society Ltd. and Another

Andhra Pradesh High Court · (2002) 6 ALT 96

Constitution of India, 1950 — Article 226

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High Courts24 Sept 2002

Srinivasa Book Depot, Book Sellers and Others Vs Bank of India

Andhra Pradesh High Court · (2003) 1 ALD 126

Limitation Act, 1963 — Section 5

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High Courts24 Sept 2002Allowed

Hotel Dwaraka Deluxe Vs Assistant Commissioner of Labour and Others

Andhra Pradesh High Court · (2002) 6 ALD 844 : (2003) 96 FLR 416 : (2003) 1 LLJ 678

Andhra Pradesh Shops and Establishments Act, 1988 — Section 48

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High Courts24 Sept 2002Allowed

D.J. Prasad and Others Vs Registrar, Sri Krishnadevaraya University and Another

Andhra Pradesh High Court · (2002) 6 ALD 314

Constitution of India, 1950 — Article 226

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High Courts24 Sept 2002

E. Anand Kumar Vs Dr. A. Narahari Reddy and Others

Andhra Pradesh High Court · (2002) 6 ALD 680 : (2002) 6 ALT 356 : (2003) 1 CivCC 698

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1), Order 41 Rule 28, Order 6 Rule 17

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High Courts23 Sept 2002Dismissed

Palakurthy Venkateswarlu Vs Noroju Manorama @ Satya Manorama and Others

Andhra Pradesh High Court · (2002) 6 ALD 716 : (2003) 1 ALT 231 : (2003) 2 CivCC 480

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 9 Rule 13

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High Courts23 Sept 2002Dismissed

Dhara Mary Pushpalatha Vs Puvvada Nageswara Rao

Andhra Pradesh High Court · (2003) 2 ALT 184

Civil Procedure Code, 1908 (CPC) — Section 148Specific Relief Act, 1963 — Section 28

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High Courts23 Sept 2002

Tirumalasetti Tulasi Bai and Others Vs State

Andhra Pradesh High Court · (2002) 2 ALD(Cri) 574 : (2002) 2 ALT(Cri) 568 : (2002) 3 APLJ 130 : (2003) 1 DMC 740

Criminal Procedure Code, 1973 (CrPC) — Section 438, 482Legal Services Authorities Act, 1987 — Section 19Penal Code, 1860 (IPC) — Section 498A

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