High Courts04 Jan 2002Dismissed
V. Laxmana Rao Vs V.V. 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)
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 977 of 1,762
High Courts04 Jan 2002
Oriental Insurance Company Ltd., Karimnagar Vs Yedla Susheela and Others
Andhra Pradesh High Court · (2002) 2 ALD 604
Motor Vehicles Act, 1988 — Section 140, 166
High Courts04 Jan 2002Partly Allowed
Special Deputy Collector, Land Acquisition, M.C.H., Hyderabad Vs K. Bala Bai and Others
Andhra Pradesh High Court · (2002) 01 AP CK 0052
Land Acquisition Act, 1894 — Section 4(1), 5Urban Land (Ceiling and Regulation) Act, 1976 — Section 8(4)
High Courts04 Jan 2002Dismissed
G. Rama Sharma Vs Government of Andhra Pradesh and Another
Andhra Pradesh High Court · (2002) 2 ALT 593
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1963 — Rule 19(2), 9Andhra Pradesh Civil Services (Conduct) Rules, 1964 — Rule 3(2), 3(3)
High Courts04 Jan 2002Allowed
B. Gowra Reddy Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 2002 AP 313 : (2002) 3 ALT 439
Constitution of India, 1950 — Article 226Jaipur Land Acquisition Act, 1943 — Section 11, 16, 17Urban Land (Ceiling and Regulation) Act, 1976 — Section 21
High Courts04 Jan 2002Allowed
Pullareddigari Venkataramana Reddy Vs State of A.P.
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 491 : (2002) CriLJ 1943
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
High Courts04 Jan 2002Dismissed
Devi Constructions Vs The Superintending Engineer and Another
Andhra Pradesh High Court · AIR 2002 AP 200
Constitution of India, 1950 — Article 226
High Courts04 Jan 2002
Gettem Israil Vs M. Siromani and Another
Andhra Pradesh High Court · AIR 2002 AP 279 : (2002) 2 ALD 248 : (2002) 2 ALT 212 : (2002) 2 DMC 4
High Courts04 Jan 2002Allowed
N. Raj Kumar Vs Sharada
Andhra Pradesh High Court · AIR 2002 AP 203 : (2002) 1 APLJ 141
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 11, 11(4)
High Courts04 Jan 2002Partly Allowed
State of Andhra Pradesh and Another Vs B. Komaraiah and Another
Andhra Pradesh High Court · (2002) 2 ALD 253 : (2002) 1 ALT 787 : (2002) 1 APLJ 73
Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 10, 10(5), 20(1)Urban Land (Ceiling and Regulation) Act, 1976 — Section 15, 16, 2, 3, 33
High Courts03 Jan 2002Dismissed
Y. Venkata Reddy Vs Jagadamba Enterprises and Another
Andhra Pradesh High Court · (2003) 1 ALD(Cri) 148 : (2002) 1 ALD(Cri) 344 : (2002) 2 CivCC 185 : (2002) 3 RCR(Criminal) 26
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Jan 2002
Aptransco Vs Kanamati Reddy Koti Reddy and Others
Andhra Pradesh High Court · AIR 2002 AP 193 : (2002) 2 ALT 170
High Courts03 Jan 2002
Katuri Venkateswara Rao and Others Vs Andhra Pradesh Co-operative Appellate Tribunal, Vijayawada, Krishna District and Others
Andhra Pradesh High Court · (2002) 1 ALD 808 : (2002) 1 ALD 722 : (2002) 1 ALT 590
Constitution of India, 1950 — Article 226
High Courts03 Jan 2002
Transmission Corporation of Andhra Pradesh Limited and Others Vs Kanamata Reddy Koti Reddy and Others
Andhra Pradesh High Court · (2002) 1 ALD 838
Constitution of India, 1950 — Article 226
High Courts03 Jan 2002
Sankaravamsam Sasidevi Vs Commissioner of Tribal Welfare, Telugu Sankshema Bhavan, Hyderabad and Another
Andhra Pradesh High Court · AIR 2002 AP 184 : (2002) 1 ALD 841 : (2002) 2 ALT 32
Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 20(1), 7Andhra Pradesh Scheduled Castes, Scheduled Tribes and Backward Classes — Issue of Community, Nativity and Date of Birth Certificate Rules, 1997 — Rule 19, 5, 7, 8
High Courts03 Jan 2002Allowed
Santamma Vs New India Assurance Co. Ltd.
Andhra Pradesh High Court · (2003) ACJ 789 : (2002) 3 ALT 628
Motor Vehicles Act, 1939 — Section 110A, 92A
High Courts03 Jan 2002Allowed
M. Kanakaiah, Karimnagar Vs District and Sessions Judge, Karimnagar
Andhra Pradesh High Court · (2002) 2 ALT 347 : (2002) 3 LLJ 188
Andhra Pradesh Departmental Enquiries (Enforcement of Attendance of Witnesses and Production of Documents) Act, 1993 — Section 5
High Courts03 Jan 2002Allowed
Pati Chandraiah Vs D. Satyanarayana
Andhra Pradesh High Court · (2002) 2 ALD 729 : (2002) 2 AnWR 359 : (2002) 1 APLJ 351
Contract Act, 1872 — Section 182, 184
High Courts03 Jan 2002Allowed
Jerrypothu Shamul John Babu Vs Peddipoga Anandarao and Another
Andhra Pradesh High Court · (2002) 3 ALT 510
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17Evidence Act, 1872 — Section 33
High Courts03 Jan 2002
New India Assurance Co. Ltd. Vs Shanthamma and Others
Andhra Pradesh High Court · (2002) 3 ACC 498
Motor Vehicles Act, 1939 — Section 110A