COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 948 of 1,762

High Courts06 Jun 2002

The Accountant General''s Office Co-op. Housing Society Limited, AG''s Office premises and Another Vs The Special Court under A.P. Land Grabbing (Prohibition) Act and Another

Andhra Pradesh High Court · (2002) 06 AP CK 0003

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 8, 8(1A)

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High Courts05 Jun 2002Allowed

M.P. Murthy Vs Sri Sathyanarayana Reddy and Another

Andhra Pradesh High Court · (2002) 2 ALD(Cri) 39 : (2002) 2 ALT(Cri) 291 : (2004) 119 CompCas 691

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts05 Jun 2002Allowed

V. Narayana Reddy Vs State of A.P.

Andhra Pradesh High Court · (2002) 2 ALD(Cri) 35 : (2002) 2 ALT(Cri) 343 : (2002) 2 APLJ 251 : (2002) CriLJ 4638

Andhra Pradesh Prevention of Disfigurement of Open Places and Prohibition of Obscene and Objectionable and Advertisements Act, 1997 — Section 2, 3Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts05 Jun 2002

Hajira Shama (Mrs.) Vs Secretary of Government, Home (Police) Department and Others

Andhra Pradesh High Court · (2002) 2 ALD(Cri) 183 : (2002) 6 ALT 208 : (2002) 2 APLJ 279

Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 154(3)

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High Courts05 Jun 2002Dismissed

Pochiah and Others Vs Smt. Padmavathy Subrmanyam and Another

Andhra Pradesh High Court · (2002) 06 AP CK 0080

Andhra Pradesh Land grabbing (Prohibition) Rules, 1988 — Rule 15(2)

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High Courts04 Jun 2002Allowed

P. Srilakshmi Vs Nizams Institute of Medical Sciences and Others

Andhra Pradesh High Court · (2002) 5 ALT 793

Constitution of India, 1950 — Article 14, 16(1), 226Nizams Institute of Medical Sciences Act, 1989 — Section 12(1), 18(2), 40(1), 40(2)Nizams Institute of Medical Sciences Service Rules, 1986 — Rule 11, 22, 31

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High Courts04 Jun 2002Allowed

C. Muralikrishna and Others Vs Telugu University, Hyderabad and Others

Andhra Pradesh High Court · (2002) 4 ALD 1

Constitution of India, 1950 — Article 14, 16, 226

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High Courts04 Jun 2002Dismissed

J. Mohan Roy (Died) per LRs and Others Vs N. Raj Kumari Padmini Devi

Andhra Pradesh High Court · (2002) 4 ALD 281 : (2002) 6 ALT 518 : (2004) 3 RCR(Civil) 65

Transfer of Property Act, 1882 — Section 122

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High Courts04 Jun 2002Allowed

Ferro Alloys Corporation Limited and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2002) 4 ALD 501 : (2003) 96 FLR 160 : (2002) 3 LLJ 392

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1), 10(2)Factories Act, 1948 — Section 46

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High Courts04 Jun 2002Dismissed

Maheswaram Laxmi (since died) rep. by her Lrs. Vs Maheswaram Krishna Murty

Andhra Pradesh High Court · (2002) 4 ALD 289 : (2002) 3 ALT 789

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts04 Jun 2002Allowed

State of A.P. and Others Vs Sagar Cements Limited, Mattampalli, Nalgonda Dist. and Others

Andhra Pradesh High Court · (2002) 4 ALD 136 : (2002) 6 ALT 180

Andhra Pradesh Stamp (Prevention of Under Valuation of Instruments) Rules, 1975 — Rule 3(3)Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 47A

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High Courts04 Jun 2002Dismissed