High Courts27 Mar 2002Allowed
Sunrise Industries Vs Subhadra Engineering Works, Mechanical Engineers, Iron and Brass Foundries, Howrah
Andhra Pradesh High Court · (2002) 3 ALD 24 : (2002) 3 ALT 296
Arbitration and Conciliation Act, 1996 — Section 11
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 956 of 1,762
High Courts27 Mar 2002Dismissed
Pulagam Dayakara Reddy Vs Pulagam Venkata Subbamma
Andhra Pradesh High Court · (2002) 4 ALT 116 : (2002) 2 DMC 787
Hindu Adoptions and Maintenance Act, 1956 — Section 20, 25
High Courts27 Mar 2002Dismissed
Dharma Radhakrishnamurthy Vs The Chairman, Life Insurance Corporation of India and Others
Andhra Pradesh High Court · (2002) 03 AP CK 0016
Constitution of India, 1950 — Article 226Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 16, 16(1), 16(2), 49
High Courts26 Mar 2002
Cyril Emanueal Vs Chairman-cum-Presiding Officer, Additional Industrial Tribunal-cum-Additional Labour Court and Another
Andhra Pradesh High Court · (2002) 4 ALT 171
Constitution of India, 1950 — Article 14, 19, 21, 311Industrial Dispute (Andhra Pradesh Amendment) Act, 1987 — Section 2A
High Courts26 Mar 2002Allowed
M.V. Prasad Vs Sri Durga Engineers
Andhra Pradesh High Court · (2002) 3 ALD 56 : (2002) 3 ALT 435 : (2002) 1 APLJ 453
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 3(5), 115Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts26 Mar 2002Dismissed
Ch. Jagan Mohan Rao Vs Government of Andhra Pradesh and Another
Andhra Pradesh High Court · (2002) 3 ALT 318
Constitution of India, 1950 — Article 226
High Courts26 Mar 2002Allowed
Udayanagar Colony Residents Welfare Association and Others Vs The District Collector Hyd. and Others
Andhra Pradesh High Court · AIR 2003 AP 210
Hyderabad Municipal Corporation Act, 1956 — Section 112
High Courts26 Mar 2002
Metal Equipment Vs P. Venkateswar Rao and Others
Andhra Pradesh High Court · (2002) 4 ALT 783
Andhra Pradesh Industrial Disputes Rules, 1958 — Rule 79Industrial Disputes Act, 1947 — Section 17B, 25F, 25G
High Courts23 Mar 2002Dismissed
Smt. P. Sudhavenkata Lakshmi Vs Sree Chakra Cotton Company and Another
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 814 : (2002) 2 ALT(Cri) 77 : (2002) 112 CompCas 60 : (2002) CriLJ 3320 : (2003) 41 SCL 330
Companies Act, 1956 — Section 291Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)
High Courts22 Mar 2002Dismissed
K. Sambasiva Rao Vs Sri Venkateswara Hindu College of Engg. and Others
Andhra Pradesh High Court · (2002) 3 ALT 630
Constitution of India, 1950 — Article 15
High Courts22 Mar 2002Dismissed
Gangavalli Rama Krishniah (died) by L.R. Vs District Judge-cum-Estates Abolition Tribunal and Others
Andhra Pradesh High Court · (2002) 3 ALT 457 : (2002) 1 APLJ 458
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 51(2), 56, 56(1), 56(2), 64ACivil Procedure Code, 1908 (CPC) — Section 11, 96Constitution of India, 1950 — Article 227
High Courts22 Mar 2002Allowed
Gollapalli Bala Vs A.P. TRANSCO and Another
Andhra Pradesh High Court · (2002) 5 ALT 15
Contract Labour (Regulation and Abolition) Act, 1970 — Section 12
High Courts22 Mar 2002Allowed
S. Rangaswamy and Others Vs A.P. TRANSCO and Another
Andhra Pradesh High Court · (2002) 4 ALT 108
Constitution of India, 1950 — Article 14
High Courts22 Mar 2002Allowed
R.C. Anantha Ramulu Vs K. Nageswara Rao and Others
Andhra Pradesh High Court · (2002) 3 ALT 798
High Courts22 Mar 2002Dismissed
Tirumala Tirupathi Devasthanam Vs Balaji Barbers Association
Andhra Pradesh High Court · (2002) 3 ALD 331
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 153
High Courts22 Mar 2002Dismissed
Warangal District Co-operative Society Ltd. Vs Appellate Authority under Payment of Gratuity Act, 1972 and Others
Andhra Pradesh High Court · (2002) 3 LLJ 616
Limitation Act, 1963 — Section 5Payment of Gratuity Act, 1972 — Section 10(1), 7(7)
High Courts22 Mar 2002Dismissed
Liquidator, Warangal Dist. Co-op. Society Ltd. Vs Appellate Authority under Payment of Gratuity Act, 1972/Dy. Commissioner of Labour and Others
Andhra Pradesh High Court · (2003) 1 ALT 50
Limitation Act, 1963 — Section 10, 11, 12, 13, 14Payment of Gratuity Act, 1972 — Section 10(1), 7(4), 7(7)
High Courts22 Mar 2002
S. Narender Reddy Vs Agricultural Market Committee, Jogipet, Medak District and Others
Andhra Pradesh High Court · (2002) 3 ALD 447 : (2002) 4 ALT 151
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 12A, 12B, 12B(4), 26(2)
High Courts22 Mar 2002Dismissed
Thiruveedhi Subbulu and Others Vs Pokuri Radha Krishnaiah died Per LRs. and Others
Andhra Pradesh High Court · (2002) 3 ALD 568 : (2003) 6 ALT 725
Registration Act, 1908 — Section 17(1)
High Courts22 Mar 2002Dismissed
Hanumantha Rao V. Vs Punjab National Bank and Another
Andhra Pradesh High Court · (2002) 4 ALT 487 : (2002) 3 LLJ 1016