High Courts19 Feb 2002Dismissed
Nagarampalli Suryaprakasa Rao Vs Nagarampalli Gunnamma and Others
Andhra Pradesh High Court · (2002) 3 ALD 307
Civil Procedure Code, 1908 (CPC) — Section 49Succession Act, 1925 — Section 68, 69
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 966 of 1,762
High Courts19 Feb 2002Allowed
Rayala Sima Agro Enterprises and Others Vs Gujarat Agro Industries Corporation Ltd. and Another
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 645 : (2002) 2 ALT(Cri) 8 : (2002) 1 APLJ 326 : (2002) 3 CivCC 651 : (2003) CriLJ 1627 : (2002) 4 RCR(Criminal) 6
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 470, 473Limitation Act, 1963 — Section 14, 5Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts19 Feb 2002Dismissed
Peripogu Manohar Vs State of A.P.
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 627 : (2002) 1 ALT(Cri) 527 : (2002) 1 APLJ 193 : (2002) CriLJ 3216
Cinematograph Act, 1952 — Section 7(1)Penal Code, 1860 (IPC) — Section 292, 292A
High Courts19 Feb 2002Dismissed
Incable Net Services Vs STAR India Pvt. Ltd.
Andhra Pradesh High Court · AIR 2002 AP 376 : (2002) 2 ALT 24 : (2002) 1 APLJ 273 : (2002) 3 ARBLR 550
Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 19, 19(1)
High Courts19 Feb 2002
Jasraj Shri Shrimal and Others Vs Govt. of A.P., Endowments Department and Others
Andhra Pradesh High Court · (2002) 2 ALT 656
High Courts18 Feb 2002Allowed
Pediredla Appayamma Vs Kostu Apparao (Died) Per L.Rs.
Andhra Pradesh High Court · (2002) 5 ALT 29 : (2002) 2 DMC 708 : (2002) 4 RCR(Civil) 682
Hindu Marriage Act, 1955 — Section 11, 16(1), 5
High Courts18 Feb 2002Dismissed
Vijaya Durga Enterprises, Vijayawada Vs Municipal Corporation of Vijayawada and Others
Andhra Pradesh High Court · (2002) 2 ALD 760
Hyderabad Municipal Corporation Act, 1955 — Section 622(1), 622(2)
High Courts18 Feb 2002
S.P. Sampathy Vs Smt. Manju Gupta and Another
Andhra Pradesh High Court · (2002) 1 ALT(Cri) 497 : (2002) 111 CompCas 492 : (2002) CriLJ 2621 : (2002) 3 RCR(Criminal) 309 : (2003) 44 SCL 25
Criminal Procedure Code, 1973 (CrPC) — Section 482, 5Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts18 Feb 2002Dismissed
Andhra Pradesh Rythu Sangham Vs Union of India (UOI) and Others
Andhra Pradesh High Court · AIR 2002 AP 476 : (2002) 2 ALD 486 : (2002) 2 ALT 696 : (2003) 114 CompCas 554
Constitution of India, 1950 — Article 226
High Courts18 Feb 2002Dismissed
Neelambar Ropeways Vs Andhra Pradesh Tourism Development Corporation Ltd.
Andhra Pradesh High Court · (2002) 3 ALT 412 : (2002) 3 ARBLR 150
Constitution of India, 1950 — Article 14, 226
High Courts18 Feb 2002Allowed
Parchuri Kishore Vs Government of A.P. and Another
Andhra Pradesh High Court · AIR 2002 AP 334 : (2002) 2 ALD 627 : (2002) 2 ALT 751
Notaries Act, 1952 — Section 15Notaries Rules, 1956 — Rule 8(4A)
High Courts18 Feb 2002Dismissed
A.P. Rythu Sangham Vs Secretary, Ministry of Agriculture, New Delhi and Others
Andhra Pradesh High Court · AIR 2002 AP 476 : (2002) 2 ALD 486 : (2002) 2 ALT 696 : (2003) 114 CompCas 554
Constitution of India, 1950 — Article 226
High Courts18 Feb 2002Dismissed
P. Ramanathan Vs The Commandant, Central Industrial Security Force Unit Visakhapatnam Port Trust, Ministry of Home Affairs, Visakhapatnam and Others
Andhra Pradesh High Court · (2002) 02 AP CK 0089
Central Industrial Security Force Rules, 1969 — Rule 3, 34Constitution of India, 1950 — Article 226
High Courts18 Feb 2002Allowed
S. Mange Naik Vs State of A.P.
Andhra Pradesh High Court · (2002) 1 ALT(Cri) 473 : (2002) CriLJ 2892 : (2002) 3 RCR(Criminal) 704
Arms Act, 1959 — Section 25(1B), 39
High Courts18 Feb 2002Allowed
Tata Celluar Ltd. Vs K. Shiva Kumar and State of A.P.
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 924
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(3)Penal Code, 1860 (IPC) — Section 405, 406, 415, 418, 420Standards of Weights and Measures Act, 1976 — Section 10, 11, 12, 13, 14
High Courts18 Feb 2002Dismissed
The State of Andhra Pradesh and Others Vs Smt. A. Bharathi and Others
Andhra Pradesh High Court · (2002) 4 ALT 334
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3), 10(5), 10(6), 2(1)
High Courts18 Feb 2002Allowed
V.R. Gopala Rao Vs Singareni Colleries Co. Ltd., Kothagudem, Khammam District and Others
Andhra Pradesh High Court · (2002) 2 ALD 746
High Courts18 Feb 2002
Industrial Finance Corporation of India Limited, New Delhi Vs Sree Krishna Oil Complex Limited, Hyderabad
Andhra Pradesh High Court · (2002) 3 ALD 781 : (2002) 3 ALT 168
Constitution of India, 1950 — Article 226
High Courts18 Feb 2002
Gangula Suryanarayana Reddy and Others Vs State of A.P.
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 533 : (2002) 1 ALT(Cri) 477 : (2002) CriLJ 2472
Constitution of India, 1950 — Article 21, 22, 22(1), 39Criminal Procedure Code, 1973 (CrPC) — Section 154, 161(3), 164, 173(5), 173(6)Explosive Substances Act, 1908 — Section 3, 4, 5, 6
High Courts15 Feb 2002Dismissed
Mr. Gorge Joseph Vs State of A.P.
Andhra Pradesh High Court · (2002) 02 AP CK 0191
Negotiable Instruments Act, 1881 (NI) — Section 138