High Courts07 Mar 2002
Government of Andhra Pradesh and Others Vs G. Kesavulu
Andhra Pradesh High Court · (2003) 2 ALD 1 : (2003) 1 ALT 636
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 961 of 1,762
High Courts07 Mar 2002Allowed
Coromandel Fertilizers Limited Vs Presiding Officer, The Industrial Tribunal-Cum-Labour Court, Visakhapatnam and Another
Andhra Pradesh High Court · (2002) 03 AP CK 0014
Industrial Disputes Act, 1947 — Section 11B, 12(3), 18, 19(3)
High Courts07 Mar 2002Allowed
Indian Airlines Limited and Another Vs Shakelly Mohan and Others
Andhra Pradesh High Court · (2002) 2 ALD 638
Constitution of India, 1950 — Article 226
High Courts06 Mar 2002Dismissed
J. Sai Lakshmi Vs District Panchayat Officer and Others
Andhra Pradesh High Court · (2002) 5 ALT 593
Constitution of India, 1950 — Article 226Election Tribunal Rules — Rule 12
High Courts06 Mar 2002Dismissed
D. Nagaraj Vs S. Balaram and Another
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 542 : (2002) 2 ALT(Cri) 22 : (2002) 112 CompCas 502
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts06 Mar 2002Dismissed
K. Balagopal Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2002) 2 ALD 808 : (2002) 2 ALT 548
Constitution of India, 1950 — Article 226
High Courts06 Mar 2002Dismissed
Nalgonda District Oil Millers Association, Nalgonda Vs Government of India and Others
Andhra Pradesh High Court · (2002) 3 ALD 538
Constitution of India, 1950 — Article 19(1), 47, 51AEssential Commodities Act, 1955 — Section 3, 3(1), 3(2)Prevention of Food Adulteration Act, 1954 — Section 7
High Courts06 Mar 2002
The Krishna District Cooperative Credit Societies Employees Union, Vijayawada and Others Vs The Commissioner for Cooperation and Registrar of Cooperative Societies, Nampally, A.P., Hyderabad and Others
Andhra Pradesh High Court · (2002) 3 ALD 108 : (2002) 2 ALT 658
Andhra Pradesh Co-operative Societies Act, 1964 — Section 116A, 116C, 21AA(1), 21AA(2), 4Constitution of India, 1950 — Article 14, 226
High Courts06 Mar 2002Dismissed
P.S.R. Subrahmanyam Vs Government of A.P. and Another
Andhra Pradesh High Court · (2002) 5 ALD 341 : (2002) 4 ALT 255
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Office Holders and Servants Conditions of Service Rules, 1983 — Rule 39, 43
High Courts06 Mar 2002Dismissed
Munganda Rama Rao Vs State of A.P.
Andhra Pradesh High Court · (2002) 2 ALD(Cri) 24 : (2002) 2 ALT(Cri) 177
Penal Code, 1860 (IPC) — Section 376
High Courts06 Mar 2002
J. Shiva Shankar Vs Deputy Superintendent of Police and Others
Andhra Pradesh High Court · (2002) 2 ALT 295 : (2002) CriLJ 3168
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts06 Mar 2002Dismissed
Depot Manager, APSRTC Vs Syed Khaja and Another
Andhra Pradesh High Court · (2002) 3 LLJ 717
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts05 Mar 2002Allowed
Hamza Bin Omer @ Zafar Vs Commissioner, City Police, Hyderabad and Others
Andhra Pradesh High Court · (2002) 3 ALD 275 : (2002) 4 ALT 572 : (2003) 1 RCR(Criminal) 484
Arms Act, 1959 — Section 17(3)
High Courts05 Mar 2002Allowed
V. Ramachander Goud Vs Controller of Examinations, Osmania University, Hyderabad and Another
Andhra Pradesh High Court · AIR 2002 AP 275 : (2002) 3 ALD 286 : (2002) 3 ALT 657
Constitution of India, 1950 — Article 226
High Courts05 Mar 2002Allowed
Calvery Baptist Church, Visakhapatnam Vs Vivekananda
Andhra Pradesh High Court · (2002) 3 ALD 157 : (2002) 4 ALT 164 : (2002) 1 APLJ 487 : (2002) 3 CivCC 222 : (2002) 4 RCR(Rent) 534
Transfer of Property Act, 1882 — Section 106, 107
High Courts05 Mar 2002Dismissed
T.P.M. Chowdeswara Rao Vs Mandal Revenue Officer, Orvakal Mandal, Kurnool Dist. and Others
Andhra Pradesh High Court · (2002) 3 ALD 53
Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3Constitution of India, 1950 — Article 226
High Courts05 Mar 2002Dismissed
K. Balakrishna Reddy Vs Director, Mines and Geology, Hyd. and Others
Andhra Pradesh High Court · (2002) 3 ALD 612
Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 12(5)Constitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 24A
High Courts05 Mar 2002
Erlapalli Prakasham Vs State of A.P.
Andhra Pradesh High Court · (2002) 3 ACC 227 : (2002) 1 ALD(Cri) 621 : (2002) 2 ALT(Cri) 4
Criminal Procedure Code, 1973 (CrPC) — Section 294Penal Code, 1860 (IPC) — Section 304A, 337, 338, 7
High Courts05 Mar 2002Dismissed
B.R. Koteswara Rao Vs C. Rameswari Bai @ Devi and Another
Andhra Pradesh High Court · (2002) 3 ALD 337 : (2002) 6 ALT 1 : (2002) 1 APLJ 496
Transfer of Property Act, 1882 — Section 53A
High Courts01 Mar 2002Allowed
Yerasi Ankamma Vs K.L. Syama Sunder Reddy and Others
Andhra Pradesh High Court · (2004) 2 ALT 32
Evidence Act, 1872 — Section 44, 68Hindu (Prohibition of Bigamy) Act, 1949 — Section 3Succession Act, 1925 — Section 63