COURT ARCHIVE

Andhra Pradesh High Court judgments, 2003

1,290 judgments · page 12 of 65

High Courts24 Oct 2003

Pervalipalem Gram Panchayat and Another Vs District Collector and Others

Andhra Pradesh High Court · (2003) 6 ALD 865 : (2004) 3 ALT 736

Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 13, 15, 4

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High Courts24 Oct 2003Allowed

Motichand Jain Vs M. Jaikumar and Others

Andhra Pradesh High Court · AIR 2004 AP 136 : (2004) 1 ALD 228 : (2004) 1 ALT 250 : (2004) 1 APLJ 269

Andhra Pradesh Courts (Amendment) Act, 1989 — Section 3

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High Courts24 Oct 2003Allowed

Rajah R.V.G.K. Ranga Rao and Another Vs Nizams Sugars Limited

Andhra Pradesh High Court · (2004) 1 ALD 387

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1A(3)

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High Courts24 Oct 2003Allowed

M. Sowbhagyamma (died) and Others Vs Land Acquisition Officer

Andhra Pradesh High Court · (2004) 1 ALD 287

Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 11A, 17(1), 4(1)

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High Courts23 Oct 2003Dismissed

Eswara Prasad Suryadevara Vs Board of Intermediate Education of A.P. and Others

Andhra Pradesh High Court · (2004) 2 ALD 28 : (2004) 2 ALT 721

Maharashtra Secondary and Higher Secondary Education Boards Regulations, 1977 — Regulation 11.1, 11.2.1, 11.2.2, 11.3.1, 11.3.2

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High Courts23 Oct 2003Allowed

Chief Engineer, Municipal Corporation and Others Vs Registrar, Office of the Upa-Lokayukta and Another

Andhra Pradesh High Court · (2004) 1 ALD 115

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High Courts23 Oct 2003Dismissed

Avula Raghuramaiah Vs Pallempaati Seetamma and Others

Andhra Pradesh High Court · (2003) 6 ALD 860

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 8(2)Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 18 Rule 5

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High Courts23 Oct 2003Allowed

A.V. Janaki Amma and Others Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2004) 1 ALD 19

Constitution of India, 1950 — Article 226

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High Courts23 Oct 2003Allowed

Municipal Corporation of Hyderabad and Others Vs The Registrar, Office of the Upa-Lokayukta and Another

Andhra Pradesh High Court · (2004) 1 ALT 534

Constitution of India, 1950 — Article 226

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High Courts23 Oct 2003Dismissed

Botsa Appala Narasayya Vs Smt. Raghunanda Lakshmi and Others

Andhra Pradesh High Court · AIR 2004 AP 82 : (2004) 1 APLJ 250 : (2004) 2 CivCC 112

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17

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High Courts23 Oct 2003Allowed

Rauf Ahmed Vs Special Deputy Collector, Land Acquisition, MCH and Others

Andhra Pradesh High Court · (2004) 1 ALD 77 : (2004) 1 APLJ 243

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Land Acquisition Act, 1894 — Section 18, 18(2)

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High Courts22 Oct 2003Allowed

Surya Mineral Waters Vs Commissioner of Industries and Chairman, State Level Committee

Andhra Pradesh High Court · (2005) 139 STC 348

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High Courts21 Oct 2003Dismissed

Ratan Singh Chowdhury Vs Debts Recovery Officer and Others

Andhra Pradesh High Court · (2004) 1 ALD 71 : (2004) 2 BC 115

Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 21

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High Courts21 Oct 2003

P. Ravinder Vs National Stock Exchange of India Ltd.

Andhra Pradesh High Court · (2004) 121 CompCas 275 : (2004) 4 CompLJ 201 : (2004) 49 SCL 43

Constitution of India, 1950 — Article 226Securities Contracts (Regulation) Act, 1956 — Section 13, 15, 9

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High Courts21 Oct 2003Dismissed

Kalyan Chemicals Vs Government of A.P. and Others

Andhra Pradesh High Court · (2003) 4 ALD 726 : (2004) 1 ALT 264

Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971 — Rule 3

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High Courts21 Oct 2003

M. Jayanna Vs K. Radha Krishna Reddy and Another

Andhra Pradesh High Court · (2005) ACJ 344 : (2004) 5 ALD 17

Motor Vehicles Act, 1988 — Section 158(6), 166(2), 169

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High Courts21 Oct 2003Dismissed

Jubilee Hills Labour Welfare Association and Others Vs Municipal Corporation of Hyderabad and Others

Andhra Pradesh High Court · (2003) 6 ALD 790 : (2004) 1 ALT 321

Constitution of India, 1950 — Article 19(1), 21Hyderabad Municipal Corporation Act, 1955 — Section 405

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High Courts20 Oct 2003Allowed

P. Jagannadha Rao Vs Commissioner and Director of School Education, Govt. of A.P. and Others

Andhra Pradesh High Court · (2004) 4 ALD 37 : (2004) 1 ALT 404

Andhra Pradesh Education Act, 1982 — Section 24, 24(2)

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High Courts20 Oct 2003

A. Murali Mohan Vs State of A.P. and Another

Andhra Pradesh High Court · (2004) 1 ALD(Cri) 383 : (2004) 1 ALT(Cri) 419(1) : (2004) 4 BC 251

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2), 142

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High Courts17 Oct 2003Allowed

Giridhari Auto Finance Private Limited Vs Gudla Hari Babu and Others

Andhra Pradesh High Court · (2003) 6 ALD 682 : (2004) 1 APLJ 306 : (2004) 2 BC 582

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 148, 149

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