High Courts05 Feb 2002Dismissed
Secretary to Government and Another Vs K.C. Venkateswarlu and Others
Andhra Pradesh High Court · (2002) 2 ALD 623 : (2002) 2 ALT 317
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 971 of 1,762
High Courts05 Feb 2002Dismissed
Andhra Bank Vs Deputy Commissioner of Income Tax
Andhra Pradesh High Court · (2001) 255 ITR 1
Income Tax Act, 1961 — Section 148
High Courts05 Feb 2002Dismissed
Perikala Peturu Vs Nelapati Rebbamma and Others
Andhra Pradesh High Court · (2002) 2 ALD 823 : (2002) 3 ALT 480 : (2002) 1 APLJ 346 : (2002) 1 APLJ 232
Civil Procedure Code, 1908 (CPC) — Section 96(4)Evidence Act, 1872 — Section 43
High Courts05 Feb 2002Allowed
K. Pushpavathi and Another Vs K. Bharat Bhushanam Naidu and Another
Andhra Pradesh High Court · (2003) ACJ 1503 : (2002) 3 ALD 36
Motor Vehicles Act, 1939 — Section 110, 92A
High Courts05 Feb 2002Allowed
B. Nagamani Vs District Collector, Ranga Reddy District, Hyderabad and Others
Andhra Pradesh High Court · (2002) 3 ALD 324 : (2002) 6 ALT 639
Andhra Pradesh Ground Water (Regulation for Drinking Water Purposes) Act, 1996 — Section 6, 8
High Courts05 Feb 2002Allowed
A.P.S.E.B. and Others Vs Warangal Municipal Corporation, Warangal
Andhra Pradesh High Court · AIR 2002 AP 210
Electricity (Supply) Act, 1948 — Section 49, 78A, 78A(1)
High Courts04 Feb 2002Allowed
Sunita Industries Vs State of A.P. and Others
Andhra Pradesh High Court · (2002) 3 ALT 377 : (2003) 131 STC 408
Constitution of India, 1950 — Article 226
High Courts04 Feb 2002Allowed
Aitha Gopalakrishna Vs District Collector, Visakhapatnam and Others
Andhra Pradesh High Court · (2002) 2 ALD 649 : (2002) 6 ALT 623
Andhra Pradesh Irrigation (Construction and Maintenance of Water Courses) Act, 1965 — Section 4(2)
High Courts04 Feb 2002Allowed
T.V. Nagendram and Others Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2002) 2 ALD 594 : (2002) 4 ALT 722
Andhra Pradesh Panchayat Raj Act, 1994 — Section 3
High Courts04 Feb 2002Allowed
St. Theresa''s Tender Loving Care Home, Hyd. Vs All Concerned and Others
Andhra Pradesh High Court · (2002) 2 ALD 316 : (2002) 2 ALT 149 : (2002) 96 DLT 780
High Courts04 Feb 2002
General Motors, Secunderabad Vs Ad-age Outdoor Adverising, Hyderabad
Andhra Pradesh High Court · (2002) 6 ALT 258 : (2002) 2 AnWR 470
Civil Procedure Code, 1908 (CPC) — Order 25 Rule 2, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3A, Order 43 Rule 1
High Courts04 Feb 2002Allowed
Maineni Prabhakara Rao and Others Vs Collector, Guntur (Panchayat-Wing) and Others
Andhra Pradesh High Court · (2002) 3 ALD 370 : (2002) 3 ALT 114
Andhra Pradesh Panchayat Raj (Declaration of Villages) Rules, 1994 — Rule 3, 4
High Courts04 Feb 2002Dismissed
Teja Educational Society Vs A.P. State Council of Higher Education, Hyderabad and Others
Andhra Pradesh High Court · AIR 2002 AP 357 : (2002) 2 ALD 326 : (2002) 2 ALT 426
Andhra Pradesh Educational Institutions (Establishment, Regulation, Administration and Control of Institutions of Higher Education) Rules, 1987 — Rule 4
High Courts04 Feb 2002Allowed
B.G. Andalu Vs G.S.J. Misra and Others
Andhra Pradesh High Court · (2002) 2 ALD 737
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 2, Order 33 Rule 5
High Courts04 Feb 2002
Polavarapu Nagendra Babu Vs Commissioner for Co-operation and Registrar of Co-operative Societies, Hyderabad and Others
Andhra Pradesh High Court · (2002) 2 ALD 634 : (2002) 2 ALT 173
High Courts04 Feb 2002
New Deccan Hall and Others Vs Delight Electrical Works and Others
Andhra Pradesh High Court · (2002) 3 ALT 518 : (2004) 189 CTR 42 : (2003) 260 ITR 337
Constitution of India, 1950 — Article 227Income Tax Act, 1961 — Section 138
High Courts04 Feb 2002Dismissed
Devireddy Mohan Rao Vs Eluri Venkateswarlu
Andhra Pradesh High Court · (2002) 3 ALT 715 : (2002) 1 APLJ 371
Evidence Act, 1872 — Section 91Stamp Act, 1899 — Article 49, 35
High Courts01 Feb 2002
Branch Manager, New India Assurance Co. Ltd. Vs Mohd. Aleem and Another
Andhra Pradesh High Court · (2002) 3 ALT 433
High Courts01 Feb 2002
The Public Prosecutor, High Court of A.P. Vs Shaik Khader and Others
Andhra Pradesh High Court · (2002) 1 ALD 830 : (2002) 1 ALD(Cri) 830 : (2002) 1 ALT 494 : (2002) 1 ALT(Cri) 179 : (2002) 1 APLJ 209 : (2002) CriLJ 1764
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 302, 34, 376, 498A
High Courts01 Feb 2002Allowed
The Collector/Agent to the Government, Khammam District Vs The Bhadrachalam Division Lorry Owners Association, Bridge Road, Bhadrachalam and Others
Andhra Pradesh High Court · (2002) 2 ALD 678
Andhra Pradesh Agency Rules, 1924 — Rule 3Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Section 3Civil Procedure Code, 1908 (CPC) — Section 9