COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 979 of 1,762

High Courts26 Dec 2001Dismissed

B. Meenakshi Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2002) 2 ALD 96 : (2002) 2 ALT 473

Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 12, 15, 3, 3(1), 3(2)Constitution of India, 1950 — Article 14, 16, 310, 311, 32Representation of the People Act, 1951 — Section 8, 8(1), 8(2), 8(3), 8(4)

High Courts26 Dec 2001Dismissed

Shivabagh Welfare Association, Hyd. Vs Commissioner and Special Officer, MCH, Hyd. and Others

Andhra Pradesh High Court · (2002) 2 ALD 552 : (2002) 3 ALT 123

Hyderabad Municipal Corporation Act, 1955 — Section 220(3)

High Courts24 Dec 2001Allowed

Khaja Zaffer Ali Vs The Engineer in Chief, Public Health, A.C. Guards and Others

Andhra Pradesh High Court · (2001) 3 APLJ 451

Advocates Act, 1961 — Section 24A, 49Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 33, 7A

High Courts24 Dec 2001

The Managing Director, APSRTC Vs M. Kamalakumari and Others

Andhra Pradesh High Court · (2002) 2 ALT 180

Land Acquisition Act, 1894 — Section 10, 17, 17(3A), 4, 4(1)Post Office Act, 1898 — Section 28, 29

High Courts24 Dec 2001

K. Laxminarasima Chari Vs K. Satyanarayana

Andhra Pradesh High Court · (2002) 2 ALD 753 : (2002) 1 APLJ 179

Civil Procedure Code, 1908 (CPC) — Section 100, 103, 11, 110

High Courts24 Dec 2001Allowed

K. Laxminarasimha Chary Vs K. Satyanarayana

Andhra Pradesh High Court · (2002) 2 ALD 753 : (2002) 1 APLJ 179

Civil Procedure Code, 1908 (CPC) — Section 103, 11

High Courts21 Dec 2001Allowed

Donavalli Suresh Vs State of A.P.

Andhra Pradesh High Court · (2001) 2 CriminalCC 367 : (2002) 2 RCR(Criminal) 319

High Courts21 Dec 2001Allowed

Areti Maramma Vs State Bank of India, Secunderabad and Others

Andhra Pradesh High Court · (2002) 2 ALD 479 : (2002) 3 ALT 424

High Courts21 Dec 2001Dismissed

Gandhi Demudamma and Others Vs Gandi Jayalaxmi and Others

Andhra Pradesh High Court · (2002) 3 ALD 264 : (2002) 4 ALT 214 : (2002) 4 RCR(Civil) 680

Succession Act, 1925 — Section 373, 373(4)

High Courts21 Dec 2001Dismissed

Bandaru Demudu Vs Yedla Atchayyamma and Others

Andhra Pradesh High Court · (2002) 2 AnWR 104

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 106Limitation Act, 1963 — Article 137, 5

High Courts21 Dec 2001Allowed

Chalugu Basivi Naidu and Others Vs Chalugu Bheemi Naidu and Others

Andhra Pradesh High Court · (2002) 2 ALT 186

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104Criminal Procedure Code, 1973 (CrPC) — Section 145

High Courts21 Dec 2001Allowed

Tirumala Tirupathi Devasthanam Trust Board and Others Vs Raghupathy Reddy and Others

Andhra Pradesh High Court · (2002) 2 ALT 185 : (2002) 3 LLJ 463

Tirumala Tirupati Devasthanams Employees Service Rules, 1989 — Rule 14

High Courts20 Dec 2001Allowed

Reddi Appalnaidu and Others Vs State of A.P.

Andhra Pradesh High Court · (2001) 1 CriminalCC 589 : (2002) 2 RCR(Criminal) 439

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 148, 149, 302, 34

High Courts20 Dec 2001Partly Allowed

Pala Jaganmohan Vs P. Kalyanachakravarthi and Others

Andhra Pradesh High Court · (2002) 2 ALD 744

Motor Vehicles Act, 1988 — Section 166

High Courts20 Dec 2001Dismissed

Mohd. Khaja Vs Mohd. Shoukat Fahim Ahmed

Andhra Pradesh High Court · (2002) 1 ALD 797 : (2002) 1 ALT 509

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3)(b)(iii), 8, 8(5), 9

High Courts20 Dec 2001

Trustees of H.E.H., The Nizam''s Supplementary Jewellery Trust Vs Commissioner of Wealth-tax

Andhra Pradesh High Court · (2002) 255 ITR 547

Wealth Tax Act, 1957 — Section 21(1), 21(4)

High Courts20 Dec 2001

K. Masthan Bee and Others Vs Appalagari Venkataramana and Another

Andhra Pradesh High Court · (2002) 2 ALD 390 : (2002) 1 APLJ 146 : (2002) 2 DMC 646

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66Transfer of Property Act, 1882 — Section 39

High Courts20 Dec 2001

Sadashiva Rao Vs State of A.P. and Another

Andhra Pradesh High Court · (2002) 1 ALT(Cri) 459 : (2002) CriLJ 2110

Penal Code, 1860 (IPC) — Section 405, 406, 409

High Courts20 Dec 2001

Eenadu, A Daily Newspaper owned by Ushodaya Publications, a division of Ushodaya Enterprises Ltd. Vs J. Shiva Shanker, Proprietor Triveni Ads and Another

Andhra Pradesh High Court · (2002) 1 ALD(Cri) 403 : (2004) 4 RCR(Criminal) 318

Criminal Procedure Code, 1973 (CrPC) — Section 544Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 142

High Courts20 Dec 2001

Trustees of HEH, the Nizarn''s Supplementary Jewellery Trust Vs CWT

Andhra Pradesh High Court · (2002) 122 TAXMAN 249