High Courts23 Jan 2002Dismissed
Saifulla Basha and Others Vs Sakaray''s Dresses
Andhra Pradesh High Court · (2002) 01 AP CK 0024
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22, 8
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 976 of 1,762
High Courts23 Jan 2002Dismissed
R. Narayana Reddy Vs Chunduru Jayachandra
Andhra Pradesh High Court · (2002) 1 ALT 600
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 20Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 116
High Courts23 Jan 2002Allowed
M.R. Vijaykumar Vs T. Satyanarayana
Andhra Pradesh High Court · (2002) 4 ALT 160
High Courts22 Jan 2002Allowed
B. Balakishan and Others Vs Transport and R and B Dept. and Others
Andhra Pradesh High Court · (2003) 1 ALT 574
Andhra Pradesh Ministerial Service Rules, 1966 — Rule 10, 13, 15, 16, 27Andhra Pradesh State and Subordinate Service Rules, 1962 — Rule 10, 33
High Courts22 Jan 2002Allowed
Shaik Haneef and Others Vs Secretary, Excise Dept. and Others
Andhra Pradesh High Court · (2004) 1 ALD 3 : (2003) 2 ALT 538
High Courts21 Jan 2002Dismissed
Podugu Jayalakshmi Vs Shahjedi Begum
Andhra Pradesh High Court · (2002) 3 ALD 506 : (2002) 2 ALD 506 : (2002) 2 AnWR 222
Evidence Act, 1872 — Section 44, 77Limitation Act, 1963 — Article 58
High Courts21 Jan 2002Dismissed
The Rayalseema Farmers'' Service Cooperative Society Limited Vs G. Papi Reddy and Others
Andhra Pradesh High Court · (2002) 01 AP CK 0109
High Courts21 Jan 2002Allowed
K. Suryanarayana and Another Vs P. Lakshmipathi Raju and Others
Andhra Pradesh High Court · AIR 2002 AP 340
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
High Courts21 Jan 2002Dismissed
Devu Veerabhadra Rao and Others Vs Gollapalli Latchanna (died) by LRs. and Others
Andhra Pradesh High Court · (2002) 2 ALD 230 : (2002) 3 ALT 608 : (2002) 1 APLJ 377
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92, Order 21 Rule 93
High Courts21 Jan 2002Dismissed
Government of India and Another Vs Nataraj Raw and Para Boiled Rice Mill and Others
Andhra Pradesh High Court · AIR 2002 AP 206 : (2002) 2 ALD 199 : (2002) 2 ALT 42
Constitution of India, 1950 — Article 14, 226
High Courts21 Jan 2002Dismissed
Commissioner of Prohibition and Excise A.P., Hyderabad and Others Vs Toddy Co-operative Society, Pillaipally Village, Bhoodan Pochampally Mandal, Nalgonda District and Another
Andhra Pradesh High Court · (2002) 2 ALD 379 : (2002) 2 ALT 29
High Courts21 Jan 2002Allowed
Kota Suryanarayana and Another Vs Penumatcha Lakshmipathi Raju and Others
Andhra Pradesh High Court · (2002) 3 ALT 652
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
High Courts21 Jan 2002
Palipireddi Satyanarayana alias Sathi Babu Vs State of A.P.
Andhra Pradesh High Court · (2002) 2 ALD(Cri) 327 : (2002) 2 ALT(Cri) 170 : (2002) CriLJ 2319
Penal Code, 1860 (IPC) — Section 361, 363, 497, 498
High Courts11 Jan 2002Allowed
Katteri Moideen Kutty Haji Vs State of Kerala
Andhra Pradesh High Court · (2002) 5 CriminalCC 348
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 156, 157
High Courts09 Jan 2002
Mahendra R. Saraf and Others Vs Goldstone Technologies Limited and Another
Andhra Pradesh High Court · (2002) 1 ALD 824 : (2002) 1 ALT 516 : (2002) 1 APLJ 65
Arbitration and Conciliation Act, 1996 — Section 10, 11, 11(6), 2, 2(1)(e)Arbitration and Conciliation Rules, 1996 — Rule 3(1)
High Courts04 Jan 2002
Chanda Papa Rao and Others Vs State and Another
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 519 : (2002) 1 ALT(Cri) 300 : (2003) 2 DMC 239
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 498A
High Courts04 Jan 2002Dismissed
Vadrevu Lakshmana Rao Vs Vadrevu Venkata Ramana Rao and Others
Andhra Pradesh High Court · (2002) 3 ALD 626 : (2002) 3 ALT 462(1)
Hindu Succession Act, 1956 — Section 14(1), 14(2)
High Courts04 Jan 2002Dismissed
T. Jagadeeswar and Another Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2002) 2 ALD(Cri) 20 : (2002) 2 ALT(Cri) 297 : (2003) CriLJ 701 : (2003) 1 DMC 195
Criminal Procedure Code, 1973 (CrPC) — Section 167
High Courts04 Jan 2002Allowed
Shaik Hussain Saheb Vs Koganti Sambrajyam and Another
Andhra Pradesh High Court · (2002) 4 ALD 265 : (2002) 1 AnWR 667 : (2002) 1 APLJ 309
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1939 — Section 92AMotor Vehicles Act, 1988 — Section 110A, 110A(3), 140, 92A
High Courts04 Jan 2002Allowed
State of A.P. and Another Vs K. Sambasiva Raju
Andhra Pradesh High Court · (2002) 2 ALD 563 : (2002) 2 ALT 221
Arbitration Act, 1940 — Section 8, 8(2)