High Courts13 Sept 2002Dismissed
United India Insurance Company Limited Vs Parpudi Krishnakumari and Others
Andhra Pradesh High Court · (2004) ACJ 624 : (2002) 6 ALD 362
Motor Vehicles Act, 1988 — Section 149
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 928 of 1,762
High Courts13 Sept 2002Allowed
Bolla V.K. Radha Krishna Vs Viswanadha Venkata Subbaiah
Andhra Pradesh High Court · (2002) 5 ALT 355
High Courts13 Sept 2002
United India Insurance Co. Ltd. Vs Parpudi Krishna Kumari and Others
Andhra Pradesh High Court · (2004) 3 ACC 372
Motor Vehicles Act, 1988 — Section 147
High Courts13 Sept 2002Allowed
Ismath Ahmedizade Mahmoodi Abidi Vs Kurshidunnisa Begum
Andhra Pradesh High Court · (2002) 6 ALD 101 : (2002) 6 ALT 215 : (2002) 3 APLJ 206
Andhra Pradesh Civil Rules of Practice and Circular Orders, 1990 — Rule 32Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2Foreign Exchange Regulation Act, 1973 — Section 32
High Courts13 Sept 2002
K.V. Krishna Murthy Vs District Level Committee and Others
Andhra Pradesh High Court · (2002) 6 ALD 228
High Courts12 Sept 2002Allowed
Laxmi Lodge and Others Vs Government of A.P. and Another
Andhra Pradesh High Court · (2002) 6 ALD 605 : (2003) 1 ALT 30
Hyderabad Municipal Corporation Act, 1955 — Section 199, 489
High Courts11 Sept 2002Allowed
The Commissioner of Police and Another Vs Rachakonda Ranga Subbaiah
Andhra Pradesh High Court · (2002) 6 ALD 2 : (2002) 6 ALT 66
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 379, 511
High Courts11 Sept 2002
A.P. State Co-operative Societies, Secretaries and Employees Union Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2003) 1 ALD 197
Constitution of India, 1950 — Article 136, 141
High Courts11 Sept 2002Dismissed
The Commissioner of Police and Others Vs N. Gopal and Another
Andhra Pradesh High Court · (2002) 5 ALD 599 : (2002) 5 ALT 308
Andhra Pradesh Civil Services (Conduct) Rules, 1964 — Rule 3Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 384
High Courts11 Sept 2002Allowed
A.P. Social Welfare Residential Educational Institutions Society and Another Vs A.P. Social Welfare Residential Schools Teaching and Non-Teaching Staff Association
Andhra Pradesh High Court · (2002) 5 ALD 442
High Courts09 Sept 2002Allowed
Deputy Executive Engineer, I and P, RC Department and Another Vs Padamati Balaramiah and Another
Andhra Pradesh High Court · (2002) 3 APLJ 70 : (2003) 2 LLJ 396
Industrial Disputes Act, 1947 — Section 25F
High Courts09 Sept 2002Dismissed
Md. Sardar Khan Vs Commissioner of Police and Another
Andhra Pradesh High Court · (2002) 6 ALD 99 : (2002) 6 ALT 279 : (2002) 3 APLJ 438
Hyderabad City Police Act, 1348 — Section 21
High Courts09 Sept 2002
Dama Kothilingam @ Kotilingaiah Vs Joint Collector and Another
Andhra Pradesh High Court · (2002) 6 ALD 1 : (2003) 1 ALT 1
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11
High Courts09 Sept 2002Dismissed
A.P. Small Scale Granite Industries Association Vs The Government of A.P. Industries and Commerece (Mines) and Others
Andhra Pradesh High Court · (2002) 5 ALT 674
Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 10, 12(5), 13, 14(1), 14(2)Constitution of India, 1950 — Article 265Granite Conservation and Development Rules, 1999 — Rule 4
High Courts09 Sept 2002Allowed
Chidipirala Narayana Reddy Vs State of A.P. and Others
Andhra Pradesh High Court · (2002) 2 ALD(Cri) 670 : (2002) 2 ALT(Cri) 464 : (2003) CriLJ 1642
Criminal Procedure Code, 1973 (CrPC) — Section 321
High Courts08 Sept 2002Dismissed
M. Sidda Reddy and Others Vs Lakshmamma and Another
Andhra Pradesh High Court · (2003) 2 CivCC 270 : (2003) 3 RCR(Civil) 321
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151
High Courts07 Sept 2002
Boina Mallaiah and Others Vs State of A.P.
Andhra Pradesh High Court · (2002) 2 ALT(Cri) 400 : (2003) 1 DMC 546
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts06 Sept 2002Dismissed
J. Jagannatha Reddy Vs J. Ravinder Reddy and Others
Andhra Pradesh High Court · (2002) 6 ALD 435 : (2002) 6 ALT 502
Evidence Act, 1872 — Section 91
High Courts06 Sept 2002
Dodla Chinnabbai Reddy Vs Dodla Kumara Swami Reddy and Others
Andhra Pradesh High Court · (2002) 6 ALD 415
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 14, Order 41 Rule 22, Order 41 Rule 23Hindu Succession Act, 1956 — Section 29A, 6
High Courts06 Sept 2002Allowed
P. Jhansi Vs Tirumala Tirupathi Devasthanam and Others
Andhra Pradesh High Court · (2002) 5 ALD 621
Tirumala Tirupati Devasthanams Employees Service Rules, 1989 — Rule 5(1)