High Courts08 Apr 2002Dismissed
Government of A.P. and Another Vs N. Garudeshwara Reddy and Others
Andhra Pradesh High Court · (2002) 3 ALD 81 : (2002) 3 ALT 651 : (2002) 3 ALT 561
Constitution of India, 1950 — Article 14, 21
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 954 of 1,762
High Courts08 Apr 2002Allowed
V. Ravinder Vs Regional Manager, APSRTC and Others
Andhra Pradesh High Court · (2002) 3 ALD 127 : (2003) 1 LLJ 483
Constitution of India, 1950 — Article 226
High Courts08 Apr 2002Allowed
Sol Pharmaceuticals Limited and Others Vs The Registrar of Companies and Another
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 900 : (2002) 2 ALT(Cri) 94 : (2002) 111 CompCas 845
Companies Act, 1956 — Section 207
High Courts08 Apr 2002Allowed
The Krishna District Cooperative Central Bank Ltd. Vs M. Veeraswamy and Others
Andhra Pradesh High Court · (2002) 04 AP CK 0046
Andhra Pradesh Co-operative Societies Act, 1964 — Section 110A, 116AA, 116C(2)
High Courts08 Apr 2002Dismissed
Private Medical Practitioners'' Association of A.P. Vs Govt. of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 2003 AP 1 : (2002) 3 ALT 740
Constitution of India, 1950 — Article 19(1)
High Courts08 Apr 2002
M. Padma and Others Vs M. Seshagiri Rao and Others
Andhra Pradesh High Court · (2003) 5 ALD 3 : (2003) 4 ALT 683
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 59, Order 21 Rule 97, 115
High Courts05 Apr 2002Allowed
A. Vinod Kumar Vs Deputy Commissioner of Labour, Warangal District and Others
Andhra Pradesh High Court · (2002) 3 ALD 328 : (2002) 95 FLR 611 : (2002) 4 LLJ 213
Andhra Pradesh Shops and Establishments Act, 1988 — Section 48(3)
High Courts05 Apr 2002Allowed
Reginald Abraham and Others Vs The State of A.P.
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 889 : (2002) 2 ALT(Cri) 97
Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 406, 415, 418, 420, 423
High Courts05 Apr 2002
G. Narayana Shetty Vs V. Balanarasimulu Shetty and Others
Andhra Pradesh High Court · (2002) 04 AP CK 0068
High Courts05 Apr 2002Dismissed
S. Ramkumar Naik and Others Vs The Principal Secretary to Government, Environment, Forests, Science and Technology Department, Hyderabad and Others
Andhra Pradesh High Court · (2002) 2 ALT 675
Andhra Pradesh Forest Service Rules, 1965 — Rule 2, 3, 4, 4(2), 6Constitution of India, 1950 — Article 14, 16, 16(1), 309, 311Mysore Service Regulations — Rule 294
High Courts05 Apr 2002Allowed
State Bank of India Vs Industrial Tribunal, Hyd. and Another
Andhra Pradesh High Court · (2002) 3 ALD 99 : (2002) 94 FLR 1030
Industrial Disputes Act, 1947 — Section 10(1), 25F
High Courts05 Apr 2002
Ajay Agarwal and Others Vs Nagarjuna Finance Limited
Andhra Pradesh High Court · (2002) 3 ALD 708 : (2002) 3 ALT 564 : (2002) 1 APLJ 420
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5(2), Order 38 Rule 5(3), Order 38 Rule 6
High Courts04 Apr 2002
M. Nageswara Rao Vs New India Assurance Company Limited and Others
Andhra Pradesh High Court · (2003) 3 ACC 569 : (2004) ACJ 1554 : (2003) 3 ALD 397 : (2003) 3 ALT 603
Insurance Act, 1938 — Section 64VBMotor Vehicles Act, 1988 — Section 147(5), 149(1)
High Courts04 Apr 2002Allowed
Sayanna (died) per L.R. and Another Vs The District Collector, Mahabubnagar District and Others
Andhra Pradesh High Court · (2002) 1 ALD 389 Supp : (2002) 2 AnWR 664
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 26, 43Andhra Pradesh Record of Rights in Land Act, 1971 — Section 2(10), 2(9), 3, 4, 5Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 33(2)
High Courts04 Apr 2002Dismissed
Sohani Granites Pvt. Ltd. Vs Binny Ltd.
Andhra Pradesh High Court · (2003) 115 CompCas 630
Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 8
High Courts04 Apr 2002Dismissed
R. Malla Reddy Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2002) 4 ALD 657 : (2002) 6 ALT 705
Constitution of India, 1950 — Article 226
High Courts04 Apr 2002
Mantri Rajaiah Vs M. Bhola Shankar and Others
Andhra Pradesh High Court · (2002) 4 ALT 441
High Courts04 Apr 2002Allowed
Dr. A. Mukkarram Syed Fazlullah Vs Director of Collegiate Education, A.P., Hyd. and Others
Andhra Pradesh High Court · (2002) 3 ALD 215
Andhra Pradesh Educational Institutions (Establishment, Regulation, Administration and Control of Institutions of Higher Education) Rules, 1987 — Rule 7(3)
High Courts04 Apr 2002Allowed
Chintala Galimallaiah Vs The State of A.P.
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 698 : (2002) 2 APLJ 74 : (2002) CriLJ 3123
Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3(1), 7(3)Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 447
High Courts03 Apr 2002Dismissed
A. Sambi Reddy Vs Government of A.P. and Another
Andhra Pradesh High Court · (2002) 3 ALD 424 : (2002) 3 ALT 568
Notaries Rules, 1956 — Rule 4A