High Courts28 Jan 2002Dismissed
Peddi Anjaiah and Others Vs Land Acquisition Officer and Revenue Divisional Officer, Karimnagar and Others
Andhra Pradesh High Court · (2002) 2 ALD 599 : (2002) 2 ALT 167
Land Acquisition Act, 1894 — Section 4(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 974 of 1,762
High Courts28 Jan 2002Dismissed
Smt. R. Manjula and Another Vs The Principal Secretary to Government, Revenue (Services.I) Department, Secretariat, Government of A.P., Hyderabad and Another
Andhra Pradesh High Court · (2002) 3 ALD 648 : (2002) 1 ALT 523
Andhra Pradesh Civil Service (Executive Branch) Rules, 1992 — Rule 7Andhra Pradesh State and Subordinate Service Rules, 1962 — Rule 24, 4Constitution (Forty-Second Amendment) Act, 1976 — Section 46
High Courts28 Jan 2002Dismissed
APSRTC Vs T. Saidaiah and Others
Andhra Pradesh High Court · (2002) 2 ALD 669
Constitution of India, 1950 — Article 142, 226Motor Vehicles Act, 1988 — Section 90
High Courts28 Jan 2002Dismissed
Madhusudhan K. Jani and Another Vs Andhra Bank, Bhanur Branch and Others
Andhra Pradesh High Court · (2002) 3 ALT 521 : (2002) 1 APLJ 241
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, Order 37 Rule 3(4), Order 37 Rule 3(5) , Order 37 Rule 5(3), 115
High Courts25 Jan 2002Dismissed
Diamond Hills Welfare Association Vs Smt. Lakshmi Parthasarathy, Vice-Chairman, HUDA
Andhra Pradesh High Court · (2002) 3 ALT 527
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 38EConstitution of India, 1950 — Article 129, 215, 226Contempt of Courts Act, 1971 — Section 20
High Courts25 Jan 2002
Balla Rama Rao Vs Office of the Banking Ombudsman and Others
Andhra Pradesh High Court · (2003) 117 CompCas 201
Banking Regulation Act, 1949 — Section 35, 35A, 5
High Courts25 Jan 2002Allowed
Lohman Castings Private Limited Vs Andhra Pradesh State Electricity Board, Hyderabad and Others
Andhra Pradesh High Court · (2002) 4 ALD 719
Constitution of India, 1950 — Article 14
High Courts25 Jan 2002Allowed
Dr. C. Kulsum Reddy and Others Vs State of A.P.
Andhra Pradesh High Court · (2002) 01 AP CK 0098
Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 34Constitution of India, 1950 — Article 154Finance Act, 1997 — Section 64, 65, 66, 67, 68
High Courts25 Jan 2002Dismissed
Divisional Forest Officer, Eluru Vs District Judge, West Godavari Dist. and others
Andhra Pradesh High Court · AIR 2002 AP 224
Andhra Pradesh Forest Act, 1967 — Section 4
High Courts25 Jan 2002Allowed
Sada Linga Reddy and Others Vs Mustabad Narsamma and Others
Andhra Pradesh High Court · (2002) 3 ALD 773
Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 10, 15, 24, 26, 27Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988 — Rule 6Constitution of India, 1950 — Article 226
High Courts25 Jan 2002
C. Kulsum Reddy and Others Vs State of A.P.
Andhra Pradesh High Court · (2002) 4 ALD 203 : (2002) 3 ALT 536
Constitution of India, 1950 — Article 14Hyderabad Municipal Corporation Act, 1955 — Section 586, 679, 679E
High Courts25 Jan 2002Dismissed
Thotakura Ravindra Babu and Another Vs Thotakura Seshagiri Rao
Andhra Pradesh High Court · (2002) 2 ALD 521
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104(2)
High Courts25 Jan 2002
Goude Ilaiah Vs State of A.P.
Andhra Pradesh High Court · (2002) 1 ALT(Cri) 457
Criminal Procedure Code, 1973 (CrPC) — Section 211, 212, 215Railway Property (Unlawful Possession) Act, 1966 — Section 3
High Courts25 Jan 2002
Alluminium Industries Limited and Another Vs Provident Fund Inspector and Others
Andhra Pradesh High Court · (2002) 3 LLJ 422
Constitution of India, 1950 — Article 142, 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22
High Courts25 Jan 2002Allowed
Mohd. Ahmed Khan Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2002) 1 ALT 431 : (2002) 1 ALT(Cri) 188 : (2002) CriLJ 1962
Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 2, 3(2)Arms Act, 1959 — Section 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts25 Jan 2002Dismissed
ABK Prasad Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2002) 3 ALT 332 : (2002) CriLJ 2464
Constitution of India, 1950 — Article 104, 105, 14, 19, 19(1)Criminal Procedure Code, 1973 (CrPC) — Section 199(2)Penal Code, 1860 (IPC) — Section 499, 500, 501, 502
High Courts25 Jan 2002Dismissed
Todday Tappers Co-operative Society, Maredpally, Secunderabad and Others Vs Government of A.P.
Andhra Pradesh High Court · (2002) 4 ALD 718
Constitution of India, 1950 — Article 14
High Courts24 Jan 2002Allowed
Seven Star Liquors Vs The Commissioner of Commercial Taxes
Andhra Pradesh High Court · (2002) 01 AP CK 0085
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4), 14(4C), 20, 20(1), 20(2)
High Courts24 Jan 2002Dismissed
Udaya Bhanu Lime Village Industries Vs Director Mines and Geology, Hyderabad
Andhra Pradesh High Court · (2002) 2 ALD 375 : (2002) 3 ALT 90
Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 26, 26(3)Constitution of India, 1950 — Article 14, 19(1), 301Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 24, 26
High Courts24 Jan 2002
Newspapers Clipping Published in News Time English Daily Vs Commissioner of Police, Hyderabad and Others
Andhra Pradesh High Court · (2002) 2 ALD 490 : (2002) 2 ALT 290
Constitution of India, 1950 — Article 226