High Courts19 Dec 2001
Laveti Kamala Vs State of A.P.
Andhra Pradesh High Court · (2001) 2 CriminalCC 96
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Dowry Prohibition Act, 1961 — Section 4, 6Penal Code, 1860 (IPC) — Section 498A
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 980 of 1,762
High Courts19 Dec 2001Dismissed
K.V.S.S. Sambhu Prasad Vs Executive Officer, Gram Panchayat and Another
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 400 : (2002) 1 ALT(Cri) 227
Andhra Pradesh Gram Panchayat Rules, 1994 — Rule 26(1), 26(2), 33(1), 33(2), 34(2)Andhra Pradesh Panchayat Raj Act, 1994 — Section 268, 61Civil Procedure Code, 1908 (CPC) — Section 60
High Courts19 Dec 2001Partly Allowed
E.V. Jagannadha Rao and Others Vs L.S. Eswara Rao and Others
Andhra Pradesh High Court · (2002) 1 ALD 845 : (2002) 1 ALT 532
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(2), 11(4), 12, 13Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 151, 47Transfer of Property Act, 1882 — Section 104, 106, 109
High Courts19 Dec 2001Dismissed
Modern Educational Society Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2002) 1 ALD 759 : (2002) 1 ALT 227
Constitution of India, 1950 — Article 226, 246(2), 246(3)National Council for Teacher Education Act, 1993 — Section 12, 14, 14(1), 14(3)(a), 32(2)
High Courts19 Dec 2001
APSRTC, Mushirabad, Hyd. Vs Bassetty Nirmala and Others
Andhra Pradesh High Court · (2002) 2 ALD 275
Motor Vehicles Act, 1988 — Section 168, 173
High Courts19 Dec 2001Dismissed
Bharat Heavy Electricals Limited Vs Additional Industrial Tribunal-cum-Additional Labour Court, Hyderabad and Others
Andhra Pradesh High Court · (2002) 1 ALD 777 : (2002) 1 ALT 151 : (2002) 93 FLR 269
Industrial Disputes Act, 1947 — Section 11Penal Code, 1860 (IPC) — Section 378
High Courts19 Dec 2001Dismissed
Cheedaraboyina Yesudayamma and Another Vs Union of India (UOI) and Another
Andhra Pradesh High Court · (2002) 2 ALD 309
Railways Act, 1989 — Section 161
High Courts19 Dec 2001Dismissed
S. Yadaiah and Others Vs Commissioner of Endowments, Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2002) 1 ALD 754 : (2002) 1 ALT 127 : (2002) 1 APLJ 46
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 80, 80(1)
High Courts19 Dec 2001
N. Devan and Another Vs V. Kala Bharathi and Others
Andhra Pradesh High Court · (2002) 2 ACC 625 : (2003) ACJ 59 : (2002) 2 ALD 569 : (2002) 3 ALT 343
Motor Vehicles Act, 1988 — Section 168, 173
High Courts19 Dec 2001Dismissed
Boggarapu Subba Guruvaiah Vs Dornipadu Prahallada Rao and Another
Andhra Pradesh High Court · (2002) 2 ALD 5 : (2004) 7 ALT 578
Contract Act, 1872 — Section 12Evidence Act, 1872 — Section 58Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts19 Dec 2001Allowed
Priyadarshini Cements Limited and Vs State of A.P. and Another
Andhra Pradesh High Court · (2002) 2 ALD(Cri) 5 : (2002) 2 ALT(Cri) 47 : (2002) CriLJ 4465
Criminal Procedure Code, 1973 (CrPC) — Section 251, 256, 256(1), 378Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Dec 2001
G.S. Prasad and Others Vs State and Others
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 314 : (2002) 1 ALT(Cri) 231
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 24Prevention of Food Adulteration Rules, 1955 — Rule 7(3)
High Courts18 Dec 2001Allowed
P. Preetha Vs Panyam Cements and Mineral Industrial Limited
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 525 : (2001) 6 ALT 775 : (2002) 1 ALT(Cri) 142 : (2002) 1 APLJ 51 : (2002) 112 CompCas 124 : (2002) 2 RCR(Criminal) 409
Criminal Procedure Code, 1973 (CrPC) — Section 2Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts18 Dec 2001Allowed
Salauddin and Co. Vs State Bank of India and Others
Andhra Pradesh High Court · (2001) 12 AP CK 0094
Contract Act, 1872 — Section 70, 72
High Courts18 Dec 2001
Devavathina Paradesaiah by LRs. Vs State Bank of India, Kavali
Andhra Pradesh High Court · (2002) 1 ALD 683 : (2002) 1 ALT 269
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 64, Order 21 Rule 66, Order 34 Rule 15, Order 34 Rule 15(2)Provincial Insolvency Act, 1920 — Section 28ATransfer of Property Act, 1882 — Section 100, 55, 58, 83
High Courts18 Dec 2001Dismissed
D.L.M.M. Sharma Vs C.V.S.K. Sarma and Another
Andhra Pradesh High Court · (2002) 2 ALD 197 : (2002) 2 ALT 303
Contempt of Courts Act, 1971 — Section 10, 12
High Courts18 Dec 2001Dismissed
Dr. B. Krishna Reddy, M.Sc., Ph.D., Senior Environmental Scientist, A.P. Pollution Control Board Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (2002) 1 ALT 104
Constitution of India, 1950 — Article 226
High Courts18 Dec 2001Dismissed
Rama Bhushanam Vs Registrar of Companies
Andhra Pradesh High Court · (2002) 1 ALT 348 : (2002) 112 CompCas 238
Companies Act, 1956 — Section 58A, 58A(1), 58A(2), 58A(6), 626
High Courts14 Dec 2001Dismissed
The State Bank of Hyderabad, Kollapur Branch Vs Varadharajula Jaapathy Rao
Andhra Pradesh High Court · (2002) 2 ALD 274
Civil Procedure Code, 1908 (CPC) — Section 60
High Courts14 Dec 2001Dismissed
State Bank of Hyderabad, Kollapur Branch, Kollapur, Mahaboobnagar Dist. Vs Vardharajulu Jagapathy Rao
Andhra Pradesh High Court · (2002) 2 ALD 274
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37