Andhra Pradesh High Court Judgments

High Courts21 Feb 2002Dismissed

Y. Markandeyudu and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2002) 2 ALD 362 : (2002) 2 ALT 1

Andhra Pradesh Treasury and Accounts Subordinate Service Rules, 1963 — Rule 6Constitution of India, 1950 — Article 14, 16, 16(1), 226, 309

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High Courts21 Feb 2002

Sangu Lakshminarayana and Another Vs Commissioner of Survey, Settlements and Land Records, A.P., Hyd. and Others

Andhra Pradesh High Court · (2002) 2 ALD 736 : (2002) 3 ALT 386

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 17(1)

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High Courts21 Feb 2002Dismissed

Association of Drugs and Pharmaceuticals, Manufacturers, A.P. Vs A.P. Health, Medical, Housing and Infrastructure Development Corporation, Hyd. and Another

Andhra Pradesh High Court · (2002) 2 ALD 609 : (2002) 3 ALT 593

Constitution of India, 1950 — Article 14, 226Drugs and Cosmetics Act, 1940 — Section 18

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High Courts21 Feb 2002Allowed

Visakhapatnam Urban Development Authority, Visakhapatnam Vs Bharathi R. Darayani and Another

Andhra Pradesh High Court · (2002) 3 ALD 84 : (2002) 3 ALT 272

Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 43Hyderabad Municipal Corporation Act, 1955 — Section 427

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High Courts21 Feb 2002Allowed

Radhakrishna Yadav (died per LRs) and Others Vs G. Kalavati Bai

Andhra Pradesh High Court · (2002) 3 ALD 150 : (2002) 5 ALT 750 : (2003) 1 AnWR 35

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(1), 9, 9(3), 9(4)

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High Courts20 Feb 2002Dismissed

C.E.I. Consultancy and Another Vs Modi World Infotech

Andhra Pradesh High Court · (2002) 1 ALT(Cri) 517 : (2002) CriLJ 2731

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts20 Feb 2002Allowed

Shaik Dastagiri and Another Vs Executive Officer, Udayagiri Gram Panchayat, Udayagiri, Nellore Dist. and Another

Andhra Pradesh High Court · AIR 2002 AP 384 : (2002) 3 ALD 64

Andhra Pradesh Panchayat Raj Act, 1994 — Section 104, 105, 105(1), 111Constitution of India, 1950 — Article 19(1)

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High Courts20 Feb 2002Allowed

K. Shankar Yadav and Others Vs Saleem Bee and Others

Andhra Pradesh High Court · (2002) 02 AP CK 0147

Constitution of India, 1950 — Article 14

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High Courts20 Feb 2002

Citizens Guidance and Welfare Society Vs The Government of Andhra Pradesh

Andhra Pradesh High Court · (2002) 2 ALD 528

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High Courts20 Feb 2002Dismissed

General Secretary, Affiliated LP. Junior College Vs Secretary, Government of Andhra Pradesh,Health and Education Department,Hyderabad and Another

Andhra Pradesh High Court · (2002) 02 AP CK 0125

Andhra Pradesh Education Act, 1982 — Section 12, 20, 20(1), 20(2), 3Andhra Pradesh Educational Institutions (Establishment, Regulation, Administration and Control of Institutions of Higher Education) Rules, 1987 — Rule 14(3), 6, 7Andhra Pradesh Intermediate Education Act, 1971 — Section 99

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High Courts20 Feb 2002Dismissed

Guntagani Ananda Rao Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2002) 02 AP CK 0112

Penal Code, 1860 (IPC) — Section 354

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High Courts20 Feb 2002Dismissed

Kotha Gusai Naidu and Others Vs Vice Chairman and Managing Director,Visakhapatnam Urban Development Authority,Vizag and Another

Andhra Pradesh High Court · (2002) 02 AP CK 0106

Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 26

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High Courts20 Feb 2002Dismissed

Yelamati Veera Venkata Jaganadha Gupta and Another Vs Vejju Venkateswara Rao and Others

Andhra Pradesh High Court · AIR 2002 AP 369 : (2002) 3 ALD 67

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10Transfer of Property Act, 1882 — Section 106, 111

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High Courts20 Feb 2002Dismissed

V. Soma Chandra Sekhar Vs Indian Oil Corporation Limited, Vijayawada and Others

Andhra Pradesh High Court · (2002) 2 ALD 641

Constitution of India, 1950 — Article 15(4), 16(4)

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High Courts20 Feb 2002Allowed

Yerramsetti Subbalakshmi Vs State of A.P.

Andhra Pradesh High Court · (2002) 1 ALD(Cri) 671 : (2002) 1 ALT(Cri) 511 : (2002) 2 DMC 466

Penal Code, 1860 (IPC) — Section 306

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High Courts20 Feb 2002Dismissed

C.E.I. Consultancy and Another Vs Modi World Infotech and Another

Andhra Pradesh High Court · (2002) 1 ALT(Cri) 517 : (2002) 3 CivCC 375 : (2002) CriLJ 2731 : (2002) 4 RCR(Criminal) 337 : (2002) 3 RCR(Criminal) 306

Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 397(3), 482Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 138, 141(2)

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High Courts20 Feb 2002

K. Pentaiah and Others Vs State of A.P.

Andhra Pradesh High Court · (2002) 02 AP CK 0021

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 468Electricity Act, 1910 — Section 39

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High Courts20 Feb 2002

Saddala Nandi Reddy and Others Vs Government of A.P. and Others

Andhra Pradesh High Court · (2002) 6 ALD 346 : (2002) 6 ALT 254

Land Acquisition Act, 1894 — Section 11A, 23(1A), 4(1)

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High Courts20 Feb 2002

P. Pratap Reddy Vs Special Officer and Competent Authority, Urban Land Ceiling, Hyderabad and Another

Andhra Pradesh High Court · (2002) 3 ALD 78

Urban Land (Ceiling and Regulation) Act, 1976 — Section 15, 2, 38, 6(2)

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High Courts19 Feb 2002

State of A.P. Vs S. Tulasidas, Advocate, S. Sharat Kumar, Legal Correspondent of Andhra Jyothi and S. Pradeep Kumar, Legal Correspondent of Vaartha

Andhra Pradesh High Court · (2002) 2 ALT 461

Constitution of India, 1950 — Article 19, 21, 215Contempt of Courts Act, 1971 — Section 16, 18(1), 2Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1), 4, 5

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