High Courts24 Jan 2002
Vakati Prabhakar Reddy Vs Tenali Mohan Rao
Andhra Pradesh High Court · (2002) 2 ALD 541
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 975 of 1,762
High Courts24 Jan 2002Allowed
C.S. Paul and Others Vs C.S. Pushparaj and Others
Andhra Pradesh High Court · (2002) 4 ALD 473 : (2002) 2 AnWR 258
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2
High Courts24 Jan 2002
Bommisetti Anjaneyulu Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2002) 2 APLJ 91
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts24 Jan 2002Allowed
Sruthi Agencies Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2002) 127 STC 429
Andhra Pradesh General Sales Tax Act, 1957 — Section 20(2)Central Sales Tax Act, 1956 — Section 3
High Courts24 Jan 2002Dismissed
Damathoti Mangamma Vs Domathoti Yedukondalu
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 377 : (2002) 1 ALT(Cri) 463 : (2002) CriLJ 2252 : (2002) 3 RCR(Criminal) 706
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(2)
High Courts23 Jan 2002
Urimi Kamakshamma (died) and Others Vs Bolem Seethamma
Andhra Pradesh High Court · (2002) 3 ALT 490 : (2002) 1 APLJ 247
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(2), 10(3), 12, 13Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 7, 8Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 19 Rule 1, Order 41 Rule 24, Order 41 Rule 27, Order 8 Rule 9
High Courts23 Jan 2002Dismissed
Sri Fazal Ali Vs State of A.P., Home Dept. and Others
Andhra Pradesh High Court · (2002) 6 ALT 600
Constitution of India, 1950 — Article 226
High Courts23 Jan 2002Dismissed
A.D.V. Prasad and Others Vs The State Bank of Hyderabad and Others
Andhra Pradesh High Court · (2002) 1 APLJ 133
Constitution of India, 1950 — Article 14, 226
High Courts23 Jan 2002Allowed
Margadarsi Chit Fund Pvt. Ltd., Hyderabad and Vs The State/Government of Andhra Pradesh and Another
Andhra Pradesh High Court · AIR 2002 AP 305 : (2002) 1 APLJ 136
Andhra Pradesh Chit Funds Act, 1971 — Section 63, 66
High Courts23 Jan 2002Allowed
Venu Reddy Chandrasekhara Reddy Vs State of A.P.
Andhra Pradesh High Court · (2002) 2 ALD 349 : (2002) 1 APLJ 298
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10, 10(5)
High Courts23 Jan 2002Dismissed
MVP Social Workers Association Vs Visakhapatnam Urban Development Authority, Visakhapatnam and Others
Andhra Pradesh High Court · AIR 2002 AP 195 : (2002) 1 ALD 854 : (2002) 2 ALT 297 : (2002) 1 APLJ 169
Environment (Protection) Act, 1986 — Section 3(1), 3(2)(v)
High Courts23 Jan 2002Dismissed
Ravu Elizebeth Rose Vs Anguluri Munemma
Andhra Pradesh High Court · (2002) 3 ALD 713
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 23(7)
High Courts23 Jan 2002Dismissed
Forum for a Better Hyderabad Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2002) 2 ALD 84 : (2002) 2 ALT 501
Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 12, 12(1), 12(2), 12(3), 3Constitution of India, 1950 — Article 14, 242W, 243ZE, 243ZF, 48AUrban Development Authority (Hyderabad) Rules, 1975 — Rule 12A, 13, 13A
High Courts23 Jan 2002Dismissed
D. Surender Reddy and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 351 : (2002) 1 ALT(Cri) 419 : (2002) CriLJ 2611
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498
High Courts23 Jan 2002Allowed
A. Rajakaran Reddy and Others Vs N.T.R. University of Health Sciences and Others
Andhra Pradesh High Court · (2002) 2 ALD 290 : (2002) 1 ALT 443
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15(1), 3Andhra Pradesh Medical Colleges (Admission into Post Graduate Medical Courses) Rules, 1997 — Rule 4, 5, 6, 7, 8Constitution of India, 1950 — Article 226, 371(1), 371D
High Courts23 Jan 2002Dismissed
A. Srinivas Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2002) 2 ALD 402 : (2002) 2 ALT 268
Constitution of India, 1950 — Article 226
High Courts23 Jan 2002Allowed
Mohd. Younus Vs Barad Lingusa
Andhra Pradesh High Court · (2002) 3 ALD 712 : (2002) 5 ALT 523 : (2002) 1 APLJ 297 : (2002) 4 RCR(Civil) 651 : (2002) 2 RCR(Rent) 536
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts23 Jan 2002Dismissed
Dr. M.V. Nayudu, Forum for Better Hyderabad Vs Principle Secretary to Govt. of A.P., MCh. and Urban Development and Others
Andhra Pradesh High Court · (2002) 2 ALD 84 : (2002) 2 ALT 501
Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 12, 12(1), 12(2), 12(2), 3Constitution of India, 1950 — Article 14, 242W, 243ZE, 243ZF, 4Urban Development Authority (Hyderabad) Rules, 1975 — Rule 12A, 13A
High Courts23 Jan 2002Allowed
T. Sree Rama Murthy and Others Vs Special Officer (District Collector, Nellore) of the Municipality, Nellore and Others
Andhra Pradesh High Court · (2002) 2 ALD 731 : (2004) 7 ALT 172
Electricity (Supply) Act, 1948 — Section 49
High Courts23 Jan 2002Allowed
Ganta Anji Reddy Vs Chunduru Srihari Rao and Another
Andhra Pradesh High Court · (2002) 3 ALD 824
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22