High Courts01 Mar 2002Dismissed
Union of India and Others Vs V.V. Rama Rao
Andhra Pradesh High Court · (2002) 03 AP CK 0092
Telegraph Rules, 1951 — Rule 443
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 962 of 1,762
High Courts01 Mar 2002Dismissed
Executive Director, District Scheduled Caste Service Co-operative Society Limited, Guntur and Another Vs Presiding Officer, Labour Court, Guntur and Another
Andhra Pradesh High Court · (2002) 4 ALD 116 : (2002) 94 FLR 541
Industrial Disputes Act, 1947 — Section 25F
High Courts01 Mar 2002
Sai Padma Traders and Another Vs Andhra Cements Limited and Another
Andhra Pradesh High Court · (2002) 03 AP CK 0086
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 304A, 337
High Courts01 Mar 2002
P. Ilesh Yadav Vs P. Suvarna and Another
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 606 : (2002) 2 ALT(Cri) 29 : (2003) 1 DMC 752
Dowry Prohibition Act, 1961 — Section 6, 8Penal Code, 1860 (IPC) — Section 107, 120B, 34, 403, 494
High Courts01 Mar 2002Dismissed
M.A. Rasheed and Another Vs T.S. Mahaboob Basha
Andhra Pradesh High Court · (2002) 3 ALD 301 : (2002) 3 ALT 293 : (2002) 1 APLJ 363
Civil Procedure Code, 1908 (CPC) — Section 151, 153
High Courts01 Mar 2002Allowed
P.G. Raveendranath [A-7], Managing Partner , P.V.S. Industries, Manufacturer of Lakshmi Brand Pesticide Formulations Vs State and Another
Andhra Pradesh High Court · (2002) 03 AP CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 100Insecticides Act, 1968 — Section 17(1), 18(1), 21(2), 3Penal Code, 1860 (IPC) — Section 187
High Courts01 Mar 2002
Kuppam Chalapathi Rao Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2002) 2 ALD(Cri) 338 : (2002) 2 ALT(Cri) 565
Criminal Procedure Code, 1973 (CrPC) — Section 248, 360Penal Code, 1860 (IPC) — Section 304A, 337
High Courts28 Feb 2002Allowed
P. Ravindra Babu Vs Municipal Corporation, Visakhapatnam and Others
Andhra Pradesh High Court · AIR 2002 AP 332 : (2002) 5 ALT 829
Constitution of India, 1950 — Article 14Hyderabad Municipal Corporation Act, 1955 — Section 618
High Courts28 Feb 2002Dismissed
Syndicate Bank, Branch at Hanamkonda Vs Excise Superintendent, Excise Department, Warangal, Warangal District
Andhra Pradesh High Court · (2003) 1 ALT 440 : (2003) 2 BC 215
Andhra Pradesh Excise Act, 1968 — Section 65(1), 70Limitation Act, 1963 — Section 29Revenue Recovery Act, 1864 — Section 52A, 59
High Courts28 Feb 2002Allowed
H.N.D. Mulla Feroze Vs K.V.D. Prasad Rao and Another
Andhra Pradesh High Court · (2004) 55 SCL 509
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Feb 2002Dismissed
The Engineer-in-Chief, I and CAD (PW.Estt.L) Department and Others Vs B. Laxminarayana and Another
Andhra Pradesh High Court · (2002) 02 AP CK 0182
Industrial Disputes Act, 1947 — Section 11B
High Courts28 Feb 2002Dismissed
G. Sreedhar Vs Government of A.P. and Others
Andhra Pradesh High Court · (2002) 2 ALD 764 : (2002) 2 ALT 455
Andhra Pradesh Judicial Ministerial Service Rules, 2003 — Rule 4(2)
High Courts28 Feb 2002Allowed
G. Varalakshmi Vs K. Pullamma (died) and Others
Andhra Pradesh High Court · (2002) 3 ALD 211
Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Regulation 6
High Courts28 Feb 2002Dismissed
Bhainsa Municipality Vs Engineer-in-Chief Public Health and Municipal Engineering Department, Hyderabad and Others
Andhra Pradesh High Court · (2002) 3 ALD 735
Andhra Pradesh Municipalities Act, 1965 — Section 125, 133, 134, 135, 136Constitution of India, 1950 — Article 226, 243
High Courts28 Feb 2002Allowed
S.G. Siva Murthy Vs The State
Andhra Pradesh High Court · (2002) 2 ALT(Cri) 1 : (2002) CriLJ 3309
Prevention of Food Adulteration Act, 1954 — Section 11, 13, 13(2), 14A, 16(1)
High Courts27 Feb 2002Allowed
Waterbase Ltd. Vs Karuturu Ravendra, Proprietor, Butterfly Aquatech
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 689 : (2002) 2 ALT(Cri) 68 : (2002) 2 CivCC 436 : (2003) 115 CompCas 752 : (2003) CriLJ 967 : (2002) 2 RCR(Criminal) 757
Contract Act, 1872 — Section 196Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts27 Feb 2002Allowed
S.S. Naidu Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (2002) 2 ALD 741
Land Acquisition Act, 1894 — Section 48
High Courts27 Feb 2002Allowed
G. Damodar Reddy Vs Govt. of A.P., Panchayat Raj Dept. and Others
Andhra Pradesh High Court · (2002) 6 ALT 284
Andhra Pradesh General Clauses Act, 1891 — Section 18, 8Andhra Pradesh Gram Panchayats Act, 1964 — Section 217(2), 276(2)Andhra Pradesh Panchayat Raj Act, 1994 — Section 268(2)
High Courts27 Feb 2002Dismissed
Visakhapatnam Urban Development Authority Vs S.S. Naidu and Others
Andhra Pradesh High Court · (2002) 02 AP CK 0129
Constitution of India, 1950 — Article 14, 226
High Courts27 Feb 2002Dismissed
Korada Bhaskara Rao Vs Superintending Engineer, Operation Circle, APSEB, Srikakulam, Srikakulam District and Another
Andhra Pradesh High Court · (2002) 3 ALD 707 : (2002) 2 ALT 551 : (2002) 94 FLR 320 : (2002) 3 LLJ 186