High Courts01 Nov 2001Allowed
Venkayala Bhadram Vs Noni Venkata Rao
Andhra Pradesh High Court · (2002) 1 ALD 341
Limitation Act, 1963 — Section 12, 12(1), 12(2)Negotiable Instruments Act, 1881 (NI) — Section 142
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 991 of 1,762
High Courts01 Nov 2001Dismissed
Karampuri Laxmi Vs Karampuri Lachavva and Another
Andhra Pradesh High Court · (2002) 1 ALD 636 : (2002) 1 ALD 547 : (2002) 2 ALT 36 : (2002) 3 CivCC 140
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15, Order 5 Rule 25
High Courts01 Nov 2001Dismissed
Rainbow Children''s Medicare (P) Ltd. Vs Deputy Commercial Tax Officer, Vigilance and Enforcement and Others
Andhra Pradesh High Court · (2002) 2 ALT 372 : (2002) 126 STC 418
Andhra Pradesh Tax on Luxuries in Hotels and Lodging Houses Act, 1987 — Section 2, 3, 5Constitution of India, 1950 — Article 14, 245, 246, 246(3)
High Courts31 Oct 2001Allowed
Valluri Basavaiah Chowdary and Brothers Vs Vijayawada Municipal Corporation
Andhra Pradesh High Court · (2002) 1 ALD 276 : (2002) 1 AnWR 580
Constitution of India, 1950 — Article 265Hyderabad Municipal Corporation Act, 1955 — Section 220(2)Hyderabad Municipal Corporation Act, 1965 — Section 197, 197(1), 197(2), 197(3), 198
High Courts31 Oct 2001Dismissed
Allied Marketing Agencies Vs State of A.P.
Andhra Pradesh High Court · (2002) 126 STC 98
High Courts31 Oct 2001Dismissed
S.P. Subramaniam Vs Vasavi Cotton Traders and Another
Andhra Pradesh High Court · (2002) 1 ALT(Cri) 31 : (2002) 2 CivCC 57 : (2002) CriLJ 4226 : (2002) 1 RCR(Criminal) 732
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts31 Oct 2001Allowed
K.S.R. Murthy Vs S.R. Chit Funds Pvt. Ltd. and Another
Andhra Pradesh High Court · (2002) 1 ALD 215 Supp : (2002) 1 AnWR 381
High Courts31 Oct 2001Allowed
IDPL Employees Co-operative House Building Society Vs Hyderabad Urban Development Authority, Hyderabad
Andhra Pradesh High Court · (2002) 1 ALD 819 : (2002) 3 ALT 26
Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 12(2), 14(2)Constitution of India, 1950 — Article 14, 226
High Courts31 Oct 2001
General Manager, Adilabad District Co-operative Central Bank Limited Vs K. Ranga Rao and Another
Andhra Pradesh High Court · (2002) 1 ALD 293 : (2003) 4 ALT 463 : (2002) 93 FLR 94
High Courts31 Oct 2001
Dunlop India Ltd., Calcutta Vs Transport Corporation of India
Andhra Pradesh High Court · AIR 2002 AP 239
Carriers Act, 1865 — Section 10Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 1 Rule 9
High Courts30 Oct 2001Dismissed
City Automobiles and Another Vs J.K. Industries Limited and Another
Andhra Pradesh High Court · (2001) 1 CriminalCC 553
Civil Procedure Code, 1908 (CPC) — Section 20Criminal Procedure Code, 1973 (CrPC) — Section 210, 211, 212, 213, 214Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 142(b)
High Courts30 Oct 2001
Pennar Paterson Limited Vs Hon''ble Court of Judicial Magistrate 1st Class, Court No. 1, Nagpur and Another
Andhra Pradesh High Court · (2002) 2 ALD 78
Companies Act, 1956 — Section 10, 187B, 2(11), 391, 391(6)Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 4, 406, 482, 5
High Courts30 Oct 2001Dismissed
Textila Trading Syndicate Vs G. Lakshminarayana and Others
Andhra Pradesh High Court · (2002) 1 ALD 566
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3), 12, 16, 22
High Courts30 Oct 2001Dismissed
P. Mallikarjuna Reddy Vs The Secretary, State Election Commission and Others
Andhra Pradesh High Court · (2002) 1 ALT 89
Andhra Pradesh Panchayat Raj Act, 1994 — Section 165(6)Constitution of India, 1950 — Article 226
High Courts30 Oct 2001
KO and IN India Vs Commissioner of Customs and Excise, Hyderabad and Others
Andhra Pradesh High Court · (2001) 6 ALD 496 : (2002) 1 ALT 79 : (2002) 145 ELT 38
Companies Act, 1956 — Section 237Constitution of India, 1950 — Article 110(2), 14, 19(1), 21, 226Customs Act, 1962 — Section 110(1), 50, 51
High Courts30 Oct 2001Allowed
Sri Gulab Chand Vs Smt. D. Nagamma and Others
Andhra Pradesh High Court · (2001) 10 AP CK 0017
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(2)Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 5, 5(6)
High Courts30 Oct 2001
In Re: Pennar Paterson Ltd.
Andhra Pradesh High Court · (2002) 2 ALD 78
Companies Act, 1956 — Section 446, 446(1), 633Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 187B, 391(6), 397, 406, 457
High Courts29 Oct 2001Allowed
Alladi Venkateswarlu Vs Warangal Municipal Corporation, Warangal
Andhra Pradesh High Court · (2002) 1 ALD 861
Andhra Pradesh Municipal Corporations Act, 1994 — Section 14Hyderabad Municipal Corporation Act, 1955 — Section 282, 282(1), 282(2)
High Courts29 Oct 2001Allowed
Moida Ramana Vs State of A.P.
Andhra Pradesh High Court · (2002) 1 ALD(Cri) 408 : (2002) 1 ALT(Cri) 36
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 302
High Courts29 Oct 2001Dismissed
Vijaya Lakshmi Agencies Vs Dr. Vasireddy Prabhakararao and Another
Andhra Pradesh High Court · (2001) 10 AP CK 0047
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3), 22