High Courts26 Dec 2003
Priya Paul Yedluri Vs NTR University of Health Sciences and Others
Andhra Pradesh High Court · (2004) 1 ALD 603 : (2004) 3 ALT 125
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2003
1,290 judgments · page 2 of 65
High Courts26 Dec 2003Dismissed
Visakhapatnam Urban Development Authority Vs Patnana Seetharamanjaneyulu and Another
Andhra Pradesh High Court · (2004) 1 ALD 500 : (2004) 2 ALT 337 : (2004) 2 LLJ 213
Industrial Disputes Act, 1947 — Section 2(J), 25F, 2A(2)
High Courts26 Dec 2003Allowed
K. Agi Reddy Vs Uppal Kalan Municipal Council and Another
Andhra Pradesh High Court · (2004) 1 ALD 517 : (2004) 2 ALT 279 : (2004) 1 APLJ 399
Andhra Pradesh Municipalities Act, 1965 — Section 51(5)
High Courts26 Dec 2003Dismissed
Saramekala Anjaneyulu Vs Kurra Sambrajyam
Andhra Pradesh High Court · (2004) 1 ALD 846
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 37
High Courts26 Dec 2003Allowed
Shaik Habeeb Basha Vs The State by Station House Officer, Gudibanda Police Station
Andhra Pradesh High Court · (2004) 1 ALD(Cri) 578 : (2004) 2 ALT(Cri) 226 : (2004) 2 DMC 91
Penal Code, 1860 (IPC) — Section 306
High Courts26 Dec 2003
Ajmeera Govind Vs Principal and Correspondent, Arvindo Residential School and Another
Andhra Pradesh High Court · (2005) 1 ACC 69
High Courts26 Dec 2003Allowed
Ajmeera Govind Vs Principal and Correspondent, Arvinda Residential School and Another
Andhra Pradesh High Court · (2005) ACJ 1436 : (2004) 4 ALD 442 : (2004) 5 ALT 383
Motor Vehicles Act, 1988 — Section 168, 173
High Courts24 Dec 2003
Secretary, Ministry of Personnel, Public Grievances and Pensions, Dept. of P and PW, Govt. of India and Another Vs R. Rama Murthy and Another
Andhra Pradesh High Court · (2004) 4 ALD 66 : (2004) 3 ALT 178
Central Civil Services (Pension) Rules, 1972 — Rule 37, 37A
High Courts24 Dec 2003Dismissed
Mohammed Mohinuddin Ali Vs Mahesh Kumar Asava and Another
Andhra Pradesh High Court · (2004) 1 ALD 880 : (2004) 1 ALT 591
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 41 Rule 1, 96Constitution of India, 1950 — Article 227
High Courts24 Dec 2003Allowed
K.L. Hitech Security Print Ltd. Vs Uttar Pradesh State Road Transport Corporation
Andhra Pradesh High Court · (2003) 12 AP CK 0059
Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 23
High Courts24 Dec 2003
S. Manohar Reddy Vs G. Koteswara Rao and Others
Andhra Pradesh High Court · (2004) 3 ALD 567 : (2004) 4 ALT 69
Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 31, 32, 4, 46, 47
High Courts24 Dec 2003Dismissed
Smt. Parvathi Sahu and Others Vs Ayyalasamayajulu Venkata Ramana and Others
Andhra Pradesh High Court · (2004) 3 ALT 731
Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 14, 14A, 15, 3, 7Civil Procedure Code, 1908 (CPC) — Section 9, 96
High Courts23 Dec 2003Dismissed
Dr. K. Kesava Rao Vs Union of India (UOI) and Another
Andhra Pradesh High Court · (2004) 1 ALD 509 : (2004) 2 ALT 409
Constitution of India, 1950 — Article 174(2), 356
High Courts23 Dec 2003Dismissed
Ronda Narapa Reddy and Others Vs Ronda Suryanarayana Reddy
Andhra Pradesh High Court · (2004) 4 ALD 52 : (2004) 4 ALT 765 : (2004) 3 CivCC 560 : (2005) 1 RCR(Civil) 204
Specific Relief Act, 1963 — Section 39
High Courts23 Dec 2003Dismissed
Prakash Vs Pushpa Vani
Andhra Pradesh High Court · (2004) 3 ALD 858 : (2004) 4 ALT 286
Hindu Succession Act, 1956 — Section 14, 14(1)(2)
High Courts23 Dec 2003Dismissed
Petlu Prakash and Another Vs Petlu Penchalamma and Another
Andhra Pradesh High Court · (2004) 2 ALT 535
High Courts22 Dec 2003Allowed
L. Parvathi Vs Principal and Convenor SKUCET and LAWCET-2003, Sri Krishnadevaraya University College
Andhra Pradesh High Court · (2004) 1 ALT 411
High Courts19 Dec 2003Dismissed
P.M. Raju Vs Nagarjuna Finance Limited
Andhra Pradesh High Court · (2004) 1 ALD 541 : (2004) 3 BC 87
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5)
High Courts19 Dec 2003Dismissed
Smt. R. Sudha Madhuri Devi Vs Smt. K. Sudha and Another
Andhra Pradesh High Court · (2004) 1 ALD(Cri) 397 : (2004) 1 ALT(Cri) 216 : (2004) 1 APLJ 199 : (2004) 4 BC 274 : (2004) CriLJ 2167 : (2004) 3 RCR(Criminal) 663
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts19 Dec 2003
M. Prasad Babu and Another Vs District Collector and Others
Andhra Pradesh High Court · (2004) 1 ALT 767