COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 967 of 1,762

High Courts15 Feb 2002

R. Yadaiah and Another Vs Prohibition and Excise Superintendent, Ranga Reddy District, Hyderabad and Another

Andhra Pradesh High Court · (2002) 2 ALD 839 : (2002) 6 ALT 288

Andhra Pradesh Excise (Lease of Right to Sell Liquor in Retail) Rules, 1969 — Rule 7Andhra Pradesh Excise Act, 1968 — Section 31(1)

High Courts15 Feb 2002Dismissed

Md. Akbar and Another Vs State of A.P.

Andhra Pradesh High Court · (2002) 1 ALT(Cri) 572 : (2002) CriLJ 3167

Criminal Procedure Code, 1973 (CrPC) — Section 294, 294(1), 294(3), 313Evidence Act, 1872 — Section 74, 76, 77

High Courts15 Feb 2002Allowed

Rayaprolu Narayana Murthy Vs Rayaprolu Ramakrishna Sarma and Others

Andhra Pradesh High Court · (2002) 3 ALD 841 : (2003) 3 ALT 11

Hindu Adoptions and Maintenance Act, 1956 — Section 12

High Courts14 Feb 2002Allowed

Bolla Babu Prasad and Others Vs Government of A.P. and Others

Andhra Pradesh High Court · (2002) 3 ALD 40

Land Acquisition Act, 1894 — Section 23, 4

High Courts14 Feb 2002Allowed

V.L. Narasimha Rao Vs K.T. Pentaiah and Others

Andhra Pradesh High Court · AIR 2002 AP 218 : (2002) 3 ALD 321 : (2002) 3 ALT 703 : (2002) 1 APLJ 196

Stamp Act, 1899 — Article 47A

High Courts14 Feb 2002Dismissed

People for Economical and Effective Medicare (PEEM), Hyderabad Vs Union Government of India and Others

Andhra Pradesh High Court · AIR 2002 AP 282 : (2002) 2 ALD 471 : (2002) 2 ALT 334

Constitution of India, 1950 — Article 1(1), 161, 73

High Courts14 Feb 2002Partly Allowed

Government of Andhra Pradesh and Others Vs V. Sudarsanam and Others

Andhra Pradesh High Court · (2002) 3 ALD 236

Urban Land (Ceiling and Regulation) Act, 1976 — Section 19, 2

High Courts14 Feb 2002Allowed

Management of Ramakrishna Pharmaceuticals, Hyderabad Vs State Authority under Minimum Wages Act, 1948 and Joint Commissioner of Labour, A.P., Hyderabad and Another

Andhra Pradesh High Court · (2002) 3 ALD 247 : (2002) 4 ALT 678 : (2002) 95 FLR 15

Industrial Disputes Act, 1947 — Section 12(3)

High Courts14 Feb 2002Allowed

Kancherla Bhagya and Others Vs K. Balakotaiah and Another

Andhra Pradesh High Court · (2003) 1 ACC 167 : (2004) ACJ 453 : (2002) 4 ALD 156 : (2002) 6 ALT 561

Motor Vehicles Act, 1988 — Section 167

High Courts14 Feb 2002Allowed

Channabasappa V. Bangari Vs Chief Security Commissioner, Railway Protection Force, S.C. Railway and Another

Andhra Pradesh High Court · (2002) 6 ALT 40

Railway Protection Force Rules, 1987 — Rule 67(2)

High Courts14 Feb 2002Allowed

Matha Venkateswara Rao and Others Vs State

Andhra Pradesh High Court · (2002) 1 ALD(Cri) 592 : (2002) 1 ALT(Cri) 558 : (2002) CriLJ 2891

Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(2)Seeds Act, 1966 — Section 19

High Courts14 Feb 2002Allowed

Dilawer Firdous Vs P.S. Rao

Andhra Pradesh High Court · (2002) 3 ALT 621 : (2002) 1 APLJ 280

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Limitation Act, 1963 — Section 5

High Courts13 Feb 2002

K.J. Gopal Rao (through legal representative) and K.U. Srinivasa Rao Vs Commissioner of Wealth-tax

Andhra Pradesh High Court · (2003) 181 CTR 94 : (2002) 258 ITR 361

Wealth Tax Act, 1957 — Section 17

High Courts13 Feb 2002Dismissed

B.Y. Ramulu Vs Budhan Saheb Mosque Committee, Secunderabad and Another

Andhra Pradesh High Court · (2002) 3 ALD 377 : (2002) 6 ALT 275 : (2002) 1 APLJ 516

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 20

High Courts13 Feb 2002Dismissed

V. Chandra Reddy Vs Government of A.P. and Others

Andhra Pradesh High Court · (2002) 3 ALD 357

Andhra Pradesh Panchayat Raj Subordinate Service (Supplementary) Rules, 2001 — Rule 3Andhra Pradesh Panchayat Raj Subordinate Service Rules, 1998 — Rule 3

High Courts13 Feb 2002

Palika Satyavathi Vs Singireddy Ramana Murthy

Andhra Pradesh High Court · (2002) 4 ALT 400

Specific Relief Act, 1963 — Section 10, 16, 20

High Courts13 Feb 2002

Seshmahal Theatre Vs Deputy Commissioner of Labour,Guntur and Others

Andhra Pradesh High Court · (2002) 02 AP CK 0116

Andhra Pradesh Shops and Establishments Act, 1988 — Section 3, 4, 47(1), 48(3)Andhra Pradesh Shops and Establishments Rules, 1990 — Rule 21Essential Commodities Act, 1955 — Section 6

High Courts13 Feb 2002Dismissed

Reliable Power Systems Pvt. Ltd. Vs Secretary, Telecommunications and Others

Andhra Pradesh High Court · (2002) 02 AP CK 0087

Constitution of India, 1950 — Article 226, 32

High Courts13 Feb 2002Dismissed

Gourishetty Prabhakar Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (2002) 1 ALT(Cri) 492

Andhra Pradesh Protection of Depositors of Financial Establishments Act, 1999 — Section 13, 3, 4, 5, 7

High Courts13 Feb 2002Allowed

Kurnool District Gazetted Officers, Co-operative House Building Society Vs Commissioner of Endowments, Hyderabad

Andhra Pradesh High Court · (2002) 4 ALT 388

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 80, 80(1)Constitution of India, 1950 — Article 14, 366Land Acquisition Act, 1894 — Section 4(1), 5(A)