High Courts22 Mar 2002Dismissed
Executive Engineer, Spl. Division Vs Rasa Constructions
Andhra Pradesh High Court · (2002) 3 ALT 576
Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 957 of 1,762
High Courts21 Mar 2002Dismissed
Gangadharanandagiri Swamiji Vs State of A.P. and Others
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 680 : (2002) 2 ALT(Cri) 136 : (2002) 1 APLJ 432 : (2002) CriLJ 3446
Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1), 218, 219, 222Penal Code, 1860 (IPC) — Section 323, 324, 341, 414Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts21 Mar 2002Dismissed
Bhaskara Rao, K.V. Vs Andhra Bank and Another
Andhra Pradesh High Court · (2002) 4 ALT 218 : (2002) 3 LLJ 718
Andhra Bank (Officers) Service Regulations, 1982 — Regulation 19Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 — Section 12(2), 19
High Courts21 Mar 2002Allowed
Shanthilal Vs State of A.P.
Andhra Pradesh High Court · (2002) 2 ALT(Cri) 80
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 395, 397, 411, 412
High Courts20 Mar 2002Allowed
Manoharan G. Vs Bank of Maharashtra and Others
Andhra Pradesh High Court · (2002) 4 ALD 122 : (2006) 3 ALT 76 : (2002) 3 LLJ 270
Bank of Maharashtra Conduct Regulations, 1976 — Regulation 3
High Courts20 Mar 2002Allowed
Sri Lakshminarayana Swamy Matham Vs State of A.P., Endowments Department and Others
Andhra Pradesh High Court · (2002) 6 ALT 806
High Courts20 Mar 2002
Katapaga Yadagiri and Others Vs B. Maheshwar Reddy
Andhra Pradesh High Court · (2002) 6 ALT 573 : (2004) 2 CivCC 174
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 97, Order 21 Rule 99, 151Transfer of Property Act, 1882 — Section 52
High Courts20 Mar 2002Allowed
Visakhapatnam Port Trust Vs Sri S.K. Viswanadham, Contractor, Polavaram, W.G. District
Andhra Pradesh High Court · (2002) 112 CompCas 645
Arbitration Act, 1940 — Section 34
High Courts20 Mar 2002Dismissed
Dilawar Khan and Others Vs State of A.P.
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 663
Andhra Pradesh Protection of Depositors of Financial Establishments Act, 1999 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 409, 420
High Courts20 Mar 2002Allowed
M.V.N. Nataraju Vs Commissioner of Collegiate Education and Others
Andhra Pradesh High Court · (2002) 4 ALT 769
Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993 — Rule 12Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4(1), 4(2), 4(4)
High Courts19 Mar 2002Allowed
Shridi Sai Steel Balu Complex and Others Vs State of A.P. and Another
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 630 : (2002) CriLJ 3193
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts19 Mar 2002Allowed
Shaik Mahaboob Vali Vs Regional Manager, State Bank of India, Tirupathi and Others
Andhra Pradesh High Court · (2002) 3 ALD 335
Constitution of India, 1950 — Article 14
High Courts19 Mar 2002Dismissed
G. Azeemuddin and Others Vs Jawaharlal Nehru Technology University, Hyd. and Another
Andhra Pradesh High Court · (2002) 3 ALD 268
Constitution of India, 1950 — Article 14, 16
High Courts18 Mar 2002
P.S. Saleema Bee Vs Secretary, State Transport Authority, A.P., Hyderabad and Others
Andhra Pradesh High Court · (2002) 3 ALD 304
Motor Vehicles Act, 1988 — Section 87
High Courts18 Mar 2002Dismissed
C. Seetharamaiah and Others Vs Atmuri Dhananjaya Rao and Company, Machilipatnam
Andhra Pradesh High Court · AIR 2002 AP 381 : (2002) 3 ALD 427 : (2002) 1 APLJ 464
Sales of Goods Act, 1930 — Section 26
High Courts18 Mar 2002Dismissed
Dasari Anasuyamma and Another Vs B. Hanumanthappa and Another
Andhra Pradesh High Court · (2002) 3 ALD 821 : (2002) 3 ALT 778
Hindu Minority and Guardianship Act, 1956 — Section 8(3)Limitation Act, 1963 — Article 44, 91, 28
High Courts16 Mar 2002Allowed
Mariyum Vs Vijay Shah and Another
Andhra Pradesh High Court · (2002) 1 ALD 382 Supp : (2002) 5 ALT 333 : (2002) 1 APLJ 393
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts16 Mar 2002Allowed
S. Narayanamma and Others Vs Secretary to Government of India, Ministry of Telecommunications and Others
Andhra Pradesh High Court · (2002) ACJ 2042
Insurance Act, 1938 — Section 7Motor Vehicles Act, 1988 — Section 166, 168
High Courts16 Mar 2002
Life Insurance Corporation of India Vs Vankadaru Koteswaramma
Andhra Pradesh High Court · (2003) ACJ 234 : AIR 2003 AP 153 : (2002) 3 ALT 284
Contract Act, 1872 — Section 7
High Courts16 Mar 2002Allowed
Ramanivas Gupta and Others Vs Maliram
Andhra Pradesh High Court · (2002) 5 ALD 362 : (2003) 3 ALT 787
Specific Relief Act, 1963 — Section 16, 29Stamp Act, 1899 — Section 35, 36Stamp Rules, 1925 — Rule 6(2)