High Courts07 Nov 2003Dismissed
Kopvvuri Subbaraju Vs Karri Baburao and Others
Andhra Pradesh High Court · (2004) 1 ALD 633 : (2004) 4 ALT 61
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 13
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2003
1,290 judgments · page 10 of 65
High Courts07 Nov 2003Allowed
J.K. Finance and Chit Funds Vs R. Surya Kumar and Another
Andhra Pradesh High Court · AIR 2004 AP 190 : (2004) 1 ALD 847 : (2004) 2 BC 558
Partnership Act, 1932 — Section 69(2)
High Courts06 Nov 2003Dismissed
Municipal Corporation of Kurnool Vs K. Veeranna and Another
Andhra Pradesh High Court · (2004) 1 ALD 36
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2A(2)
High Courts06 Nov 2003Dismissed
K.Y. Surya Prakash and Another Vs L.K. Agencies and Others
Andhra Pradesh High Court · (2003) 2 ALD(Cri) 961 : (2004) 2 ALT(Cri) 126 : (2004) 1 APLJ 312 : (2004) 3 BC 22
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141Partnership Act, 1932 — Section 45, 72
High Courts06 Nov 2003Dismissed
N. Eshwara Prasad and Others Vs Margadarshi Chit Fund Limited and Another
Andhra Pradesh High Court · (2004) 3 ALD 128 : (2004) 3 ALT 159 : (2004) 3 BC 227 : (2004) 2 CivCC 483 : (2004) 4 RCR(Civil) 158
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6A, Order 8 Rule 6B, Order 8 Rule 6C, Order 8 Rule 6D
High Courts06 Nov 2003Allowed
V. Suresh Babu Vs District Co-operative Officer and Others
Andhra Pradesh High Court · (2004) 1 ALD 358 : (2004) 2 ALT 128
Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994 — Section 1
High Courts06 Nov 2003
T. Chandrasekhar Reddy and Others Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (2004) 2 ALD 578 : (2004) 4 ALT 553
Andhra Pradesh Land Grabbing (Prohibition) Special Court Chairman and Members (Conditions of Service) Rules, 1996 — Rule 8Constitution of India, 1950 — Article 14
High Courts06 Nov 2003Allowed
Mummidi Udaya Bhaskar Vs State of A.P.
Andhra Pradesh High Court · (2003) 2 ALD(Cri) 891 : (2004) 2 ALT(Cri) 662 : (2004) 1 APLJ 58 : (2004) 1 DMC 524
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 304B
High Courts05 Nov 2003Dismissed
Madala Venkaiah (died) by LRs. Vs K. Krishna Murthy and Others
Andhra Pradesh High Court · (2004) 4 ALD 160
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 13
High Courts05 Nov 2003Allowed
P. Raja Lingam Vs Commissioner of Endowments and Another
Andhra Pradesh High Court · (2003) 6 ALD 681 : (2004) 1 ALT 460 : (2004) 1 APLJ 234
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 87(5)
High Courts05 Nov 2003
In Re: Jaquar Steels (P) Limited and Another
Andhra Pradesh High Court · (2004) 1 ALD 111 : (2004) 1 ALT 524 : (2004) 120 CompCas 120 : (2004) 2 CompLJ 564 : (2004) 50 SCL 87
Companies Act, 1956 — Section 391, 394
High Courts05 Nov 2003Dismissed
Jangili Nagaiah Vs Assistant Commissioner of Endowments and Another
Andhra Pradesh High Court · (2004) 1 ALD 587 : (2004) 2 ALT 324
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 82(1), 82(2)
High Courts04 Nov 2003Allowed
Depot Manager, APSRTC Vs R.V. Ramana and Another
Andhra Pradesh High Court · (2004) 1 ALD 175 : (2003) 6 ALT 786 : (2004) 1 LLJ 993
Industrial Disputes Act, 1947 — Section 11A
High Courts04 Nov 2003Dismissed
Prince Shahamat Ali Khan Vs Sultan-ul-Uloom Education Society and Others
Andhra Pradesh High Court · (2003) 6 ALD 453 : (2003) 2 ALD(Cri) 945 : (2003) 6 ALT 307
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 145, 146
High Courts04 Nov 2003
Sk. Moulana Vs Depot Manager, APSRTC and Another
Andhra Pradesh High Court · (2004) 1 ALD 445 : (2004) 1 ALT 520
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts04 Nov 2003Dismissed
A.P. State Ware Housing Corporation and Another Vs K. Saraswathi Devi and Another
Andhra Pradesh High Court · (2004) 1 ALD 48
High Courts04 Nov 2003Allowed
Madigiri Kiran Kumar Vs Swarnagiri Subbamma
Andhra Pradesh High Court · AIR 2004 AP 104
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 9
High Courts04 Nov 2003Dismissed
B. Venkateshwarlu and Others Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2004) 1 ALD 636 : (2004) 1 ALT 638
High Courts04 Nov 2003Dismissed
Sri Raja Veligoti Venkata Sesha Varada Raja Gopalakrishna Yachendra Vs The Union of India (UOI), Department of Mines and Others
Andhra Pradesh High Court · AIR 2004 AP 179 : (2003) 6 ALT 369
Mineral Concession Rules, 1960 — Rule 22(3), 24A, 55Mines and Minerals (Development and Regulation) Act, 1957 — Section 13, 24A, 30
High Courts03 Nov 2003Dismissed
Tarnaka HUDA Complex Lessees Welfare Association Vs Principal Secretary to Govt., Housing, Municipal Administration and Urban Development Department and Others
Andhra Pradesh High Court · (2004) 2 ALT 56