High Courts11 Jun 2002Dismissed
Smt. Rabia Begum and Others Vs The Presiding Officer, Special Court under the Land Grabbing (Prohibition) Act
Andhra Pradesh High Court · (2002) 06 AP CK 0076
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 946 of 1,762
High Courts11 Jun 2002
T. Nagamma Vs S. Subbarathnamma and Another
Andhra Pradesh High Court · (2002) 4 ALD 687 : (2003) 1 ALT 416
Andhra Pradesh Government Life Insurance Fund Rules — Rule 22, 31, 32Insurance Act, 1938 — Section 39
High Courts11 Jun 2002Allowed
Pradeshiya Industrial Investment Corporation of U.P. Vs Suchitra Electronics Pvt. Ltd. and Another
Andhra Pradesh High Court · (2002) 06 AP CK 0045
State Financial Corporations Act, 1951 — Section 29
High Courts11 Jun 2002
N.V. Subrahmanyam and Others Vs State (Govt. of India)
Andhra Pradesh High Court · (2002) 2 ALD(Cri) 165 : (2002) CriLJ 3264
Criminal Procedure Code, 1973 (CrPC) — Section 482Mines Act, 1952 — Section 75
High Courts10 Jun 2002
Thiruvalkani K. Nagaraj Vs Thiruvalkani Sarojamma and Another
Andhra Pradesh High Court · (2002) 4 ALD 481 : (2002) 6 ALT 429 : (2002) 3 APLJ 44 : (2003) 1 CivCC 281 : (2003) 2 RCR(Civil) 386
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AContempt of Courts Act, 1971 — Section 20
High Courts10 Jun 2002Allowed
P. Saraswathamma and Others Vs Family Planning Association of India, Mysore, Karnataka and Others
Andhra Pradesh High Court · (2004) ACJ 218 : (2002) 5 ALD 94
Motor Vehicles Act, 1988 — Section 173
High Courts10 Jun 2002Dismissed
Ashok Vs Baba Rao and Another
Andhra Pradesh High Court · (2002) 5 ALD 824 : (2002) 6 ALT 296
Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Regulation 3(2)
High Courts10 Jun 2002
P. Saraswathamma and Others Vs Family Planning Association of India and Others
Andhra Pradesh High Court · (2004) 3 ACC 122 : (2002) 2 AnWR 317
High Courts07 Jun 2002
Md. Azharuddin Vs Dr. A. Muthaiiah and Others
Andhra Pradesh High Court · AIR 2002 AP 409 : (2002) 2 AnWR 453
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 4, Order 7 Rule 1, 113, 115Constitution of India, 1950 — Article 14, 16, 19(1), 20(3), 21Specific Relief Act, 1963 — Section 34
High Courts07 Jun 2002
Kanchanganga Sea Foods Ltd. Vs Commissioner of Income Tax
Andhra Pradesh High Court · (2004) 187 CTR 664 : (2004) 265 ITR 644
Income Tax Act, 1961 — Section 195, 201
High Courts07 Jun 2002Allowed
Godisela Rajamma and Others Vs Union of India (UOI)
Andhra Pradesh High Court · (2003) ACJ 1404 : (2002) 4 ALD 632 : (2002) 4 ALT 370 : (2003) 1 CivCC 481 : (2002) 4 RCR(Civil) 671
Railways Act, 1989 — Section 123, 123(2)
High Courts07 Jun 2002Allowed
Visakhapatnam Port Trust Vs Commercial Tax Officer Krupam Market, Visakhapatnam and Others
Andhra Pradesh High Court · (2002) 4 ALD 310
Andhra Pradesh General Sales Tax Act, 1957 — Section 2, 2(1)Major Port Trusts Act, 1963 — Section 32, 33, 34, 35, 36
High Courts07 Jun 2002
Pre. Jothi Education Society Vs Secretary, Major Irrigation, Government of A.P. and Others
Andhra Pradesh High Court · (2002) 6 ALD 83 : (2002) 4 ALT 417
Andhra Pradesh Land Encroachment Act, 1905 — Section 6, 7Transfer of Property Act, 1882 — Section 106, 116
High Courts07 Jun 2002Allowed
Madigela Rukminiamma @ Ruknamma Vs Mir Karrar Ali
Andhra Pradesh High Court · (2002) 4 ALD 360 : (2002) 2 AnWR 645
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 12, 12(1), 12(2)
High Courts07 Jun 2002Allowed
Special Deputy Collector, Tribal Welfare, Palwancha Vs Gummadapu Mohan Rao and Another
Andhra Pradesh High Court · (2002) 4 ALD 132
Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Section 3, 3(1)
High Courts07 Jun 2002Dismissed
K. Shiva Prasad Vs C. Sree Ramulu and Another
Andhra Pradesh High Court · (2002) 4 ALD 476 : (2002) 6 ALT 406 : (2002) 2 APLJ 203
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 23(7)
High Courts07 Jun 2002Dismissed
K. Venkatarao Vs Government of A.P. and Others
Andhra Pradesh High Court · (2002) 4 ALD 269 : (2002) 2 ALD(Cri) 94 : (2002) 4 ALT 240
Criminal Procedure Code, 1973 (CrPC) — Section 13, 13(1), 13(2), 18
High Courts07 Jun 2002Dismissed
Ms. Rama R. Rao and Others Vs Mr. Veerabhadra R. Bathina and Another
Andhra Pradesh High Court · (2002) 2 ALD(Cri) 289 : (2002) 2 ALT(Cri) 209
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 155(2), 156(1), 34, 406
High Courts07 Jun 2002Allowed
V.K. Roy Vs Commissioner of M.C.H., Hyderabad and Others
Andhra Pradesh High Court · (2003) 1 ALT 236
Constitution of India, 1950 — Article 226Hyderabad Municipal Corporation Act, 1955 — Section 238, 264, 269, 270, 278Limitation Act, 1963 — Article 112
High Courts07 Jun 2002Allowed
Union of India (UOI), Secunderabad Vs B. Koddekar and Another
Andhra Pradesh High Court · (2003) ACJ 1286 : AIR 2003 AP 23 : (2002) 4 ALT 310 : (2002) 2 AnWR 515 : (2002) 2 APLJ 345
Evidence Act, 1872 — Section 123, 124Motor Vehicles Act, 1988 — Section 140Railway Claims Tribunal Act, 1987 — Section 18, 23