COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 968 of 1,762

High Courts13 Feb 2002Dismissed

Smt. T. Aparna Vs Rukmini Leasing Ltd. and Another

Andhra Pradesh High Court · (2002) 1 ALD(Cri) 930 : (2002) 1 ALT(Cri) 453 : (2002) 1 APLJ 415 : (2003) 1 BC 284

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 406, 409

High Courts12 Feb 2002

Dokala Paparao Vs Dokala Butchi Raju and Another

Andhra Pradesh High Court · (2002) 3 ALT 707

High Courts12 Feb 2002Dismissed

Ramalingam and Others Vs State of A.P. and Others

Andhra Pradesh High Court · (2002) 3 ALD 330 : (2002) 3 ALT 462

Constitution of India, 1950 — Article 226

High Courts12 Feb 2002

Principal Secretary, Revenue Department, Government of A.P., Hyd. and Others Vs P. Srinivasa Rao and Another

Andhra Pradesh High Court · (2002) 2 ALD 768 : (2002) 2 ALT 705

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 157, 87Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 65A

High Courts12 Feb 2002Dismissed

Ahmed Abdul Saleem and Others Vs Ahmed Abdul Sameer and Others

Andhra Pradesh High Court · (2002) 4 ALT 470 : (2001) 1 APLJ 29

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 1A

High Courts12 Feb 2002Allowed

Ducinia Rodrigues and Another Vs State of A.P. and Others

Andhra Pradesh High Court · (2002) 2 ALD 664

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 19(1), 26, 26(1), 28

High Courts12 Feb 2002Allowed

Government of Andhra Pradesh Vs Madanlal, IPS and Another

Andhra Pradesh High Court · (2002) 2 ALD 512 : (2002) 1 ALT 767

All India Services (Confidential Roll) Rules, 1970 — Rule 8(2)

High Courts12 Feb 2002Dismissed

K.V. Subrahmanayam and Others Vs Joint Collector, Cuddapah and Others

Andhra Pradesh High Court · (2002) 2 ALD 357

Andhra Pradesh District Collectors Powers (Delegation) Act, 1961 — Section 3Andhra Pradesh General Clauses Act, 1891 — Section 3Andhra Pradesh Municipalities Act, 1965 — Section 46, 46(10), 46(11), 46(12), 46(2)

High Courts12 Feb 2002

Sarapu Chinna Potharaju Dora and Another Vs The District Collector, East Godavari District, Kakinada and Others

Andhra Pradesh High Court · (2002) 2 ALD 218 : (2002) 1 ALT 699

Andhra Pradesh Panchayat Raj Act, 1994 — Section 242Constitution of India, 1950 — Article 298Land Acquisition Act, 1894 — Section 4

High Courts12 Feb 2002

State of A.P. and Others Vs J. Dilip Reddy and Another

Andhra Pradesh High Court · (2002) 2 ALD 675

Constitution of India, 1950 — Article 226

High Courts12 Feb 2002Dismissed

Nutech Agro Ltd. Vs Ch. Mohan Rao

Andhra Pradesh High Court · (2002) 1 ALD(Cri) 918 : (2002) 1 ALT(Cri) 570 : (2002) 111 CompCas 75

Companies Act, 1956 — Section 150, 151, 163, 163(1), 163(3)

High Courts12 Feb 2002Allowed

Ch. Ramu and Another Vs Inspector/RPF Post, South Central Railway

Andhra Pradesh High Court · (2002) 2 ALD(Cri) 204 : (2002) CriLJ 3222

Railway Property (Unlawful Possession) Act, 1966 — Section 3, 3(1)

High Courts12 Feb 2002Dismissed

Gedela Papinaidu Vs Gedela Seeminaidu @ Thavitinaidu

Andhra Pradesh High Court · (2002) 02 AP CK 0006

High Courts11 Feb 2002Dismissed

Thirupathi Venkata Rangadasu Vs State of A.P.

Andhra Pradesh High Court · (2002) 1 ALD(Cri) 920 : (2002) 1 ALT(Cri) 474 : (2003) 1 DMC 769 : (2002) 3 RCR(Criminal) 705

Penal Code, 1860 (IPC) — Section 498A

High Courts11 Feb 2002Dismissed

B. Krishna Mandadi and Others Vs Power Gride Corporation of India Limited and Others

Andhra Pradesh High Court · (2003) 5 ALD 194

Electricity Act, 1910 — Section 12, 16, 18, 19, 28

High Courts11 Feb 2002Dismissed

Anumolu Jaganmohan Rao Vs Joint Collector, Krishna, Machilipatnam, Krishna District and Another

Andhra Pradesh High Court · (2002) 2 ALD 712 : (2002) 6 ALT 293

Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989 — Rule 26, 26(2), 26(3)

High Courts11 Feb 2002Allowed

V.V. Sitaram Charyulu Vs Viyajasarathi and Others

Andhra Pradesh High Court · (2002) 2 ALD 336 : (2002) 2 ALT 338

Industrial Disputes Act, 1947 — Section 33(1), 33(2)Land Acquisition Act, 1894 — Section 4(1), 6

High Courts11 Feb 2002Allowed

Prabhakar Joshi Vs Kendriya Vidyalaya Sangathan, New Delhi and Others

Andhra Pradesh High Court · (2002) 2 ALD 320 : (2002) 2 ALT 515

High Courts11 Feb 2002Dismissed

Sri Bhargavi Granites Industries Pvt. Ltd. Vs Govt. of India and Others

Andhra Pradesh High Court · (2002) 2 ALD 418 : (2002) 2 ALT 433

Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 12(3), 12(3A)

High Courts11 Feb 2002Dismissed

Nadimandalam Veeraiah Vs Secretary, Primary Agricultural Co-operative Society Limited, Pulikundram, Pichatur Mandal, Chittoor District and Others

Andhra Pradesh High Court · (2002) 3 ALD 420 : (2004) 3 ALT 532

Andhra Pradesh Co-operative Societies Act, 1964 — Section 60, 76(1)Constitution of India, 1950 — Article 226