High Courts10 Dec 2003
K. Bhaskara Rama Murthy and Others Vs K. Satyavathi Devi and Others
Andhra Pradesh High Court · (2004) 2 ALD 336
Stamp Act, 1899 — Section 35
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2003
1,290 judgments · page 4 of 65
High Courts10 Dec 2003Allowed
Darius Shapur Chenai Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2004) 1 ALD 8 : (2004) 1 ALT 439
Land Acquisition Act, 1984 — Section 4, 4(I), 5A, 6
High Courts10 Dec 2003Dismissed
Somula Bhaskar Reddy and Others Vs Somula Ramachandra Reddy and Another
Andhra Pradesh High Court · (2004) 4 ALD 165 : (2004) 5 ALT 367
Hindu Succession Act, 1956 — Section 14(1), 14(2), 20
High Courts10 Dec 2003
M.V.S. Satyanarayana and Another Vs Government of A.P. and Others
Andhra Pradesh High Court · (2004) 1 ALD 256 : (2004) 2 ALT 326
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(2), 10(3), 10(5)
High Courts09 Dec 2003Dismissed
D.N. Elumalai and Others Vs M. Chinnaiah and Others
Andhra Pradesh High Court · AIR 2004 AP 230 : (2004) 1 ALD 873
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 227
High Courts09 Dec 2003Allowed
Hanumanth Vajhula Jagannadha Sastry Vs Vajhula Annapurna Rajeswaramma and Another
Andhra Pradesh High Court · (2004) 4 ALD 282 : (2004) 5 ALT 348
Civil Procedure Code, 1908 (CPC) — Order 35 Rule 5, 88
High Courts09 Dec 2003Allowed
Boggavarapu Subba Rao (died) by LR Vs Telagamsetti Venkata Rao and Others
Andhra Pradesh High Court · (2004) 4 ALD 426
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 13Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 28, Order 41 Rule 29Constitution of India, 1950 — Article 227
High Courts09 Dec 2003
S. Umesh and Another Vs Charminar Co-operative Urban Bank Limited and Another
Andhra Pradesh High Court · (2004) 1 ALD 532 : (2004) 1 ALT 642
High Courts09 Dec 2003Dismissed
Puppala Apparao Vs Yelisetti Vasantha Kumari
Andhra Pradesh High Court · (2004) 3 ALD 353
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 13
High Courts08 Dec 2003Dismissed
P. Ramachandra Reddy and Another Vs Sanghi Enterprises and Others
Andhra Pradesh High Court · (2004) 1 ALD(Cri) 406 : (2004) 2 ALT(Cri) 110 : (2004) 4 BC 391 : (2004) CriLJ 2171 : (2004) 4 RCR(Criminal) 130
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 Dec 2003
Telangana Rashtra Samithi Vs Election Commission of India
Andhra Pradesh High Court · (2004) 1 ALT 382
Conduct of Elections Rules, 1961 — Rule 10, 5Constitution of India, 1950 — Article 14, 226, 324, 324(1), 327Representation of the People Act, 1951 — Section 29A
High Courts08 Dec 2003
Manepalli Udaya Bhaskara Rao Vs Kanuboyina Dharmaraju
Andhra Pradesh High Court · (2004) 1 ALD 269 : (2004) 4 ALT 600 : (2004) 2 BC 323
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5)
High Courts08 Dec 2003Partly Allowed
United India Insurance Co. Ltd. Vs K. Anjaiah and Others
Andhra Pradesh High Court · (2004) 4 ALD 444
Motor Vehicles Act, 1988 — Section 128, 168, 173
High Courts08 Dec 2003Allowed
K. Peda Venkataiah Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2004) 1 ALD 1 : (2004) 3 ALT 78
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 18, 23, 4, 4(1)
High Courts08 Dec 2003Dismissed
Union of India (UOI), South Central Railways Vs Kurukundu Balakrishnaiah and Others
Andhra Pradesh High Court · (2004) 2 ACC 591 : (2004) ACJ 529 : (2004) 1 ALD 449 : (2004) 1 ALT 100
Constitution of India, 1950 — Article 141Railways Act, 1989 — Section 123(1), 123(2), 124A
High Courts05 Dec 2003
Elchuri Thulisamma Vs Elchuri Samrajyam and Others
Andhra Pradesh High Court · (2004) 3 ALD 26 : (2004) 2 ALT 586
Andhra Pradesh Gram Panchayats Act, 1964 — Section 14, 14(5), 14(6)Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 3, 5, 94AAndhra Pradesh Panchayat Raj Act, 1994 — Section 211, 211(7)
High Courts05 Dec 2003Allowed
State Bank of India, Vizianagaram Branch Vs Siri Poultry Complex, Padmanabham Revenue Mandal and Others
Andhra Pradesh High Court · (2004) 5 ALD 54 : (2004) 5 ALT 138 : (2005) 3 BC 185
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 18, 19(6), 19(8)
High Courts05 Dec 2003Dismissed
Veluguri Vijaya Venkata Lakshmi Narayana Vs Athukuri Nageshwara Rao
Andhra Pradesh High Court · AIR 2004 AP 192
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 14
High Courts04 Dec 2003Allowed
Deccan Lime Stone Mining Company (P) Ltd. Vs Assistant Director of Mines and Geology and Another
Andhra Pradesh High Court · (2004) 1 ALD 265 : (2004) 2 APLJ 64
Mineral Concession and Development Rules, 1988 — Rule 54, 55
High Courts04 Dec 2003Dismissed
B. Laxmi Vs Assistant Divisional Engineer (OP), Northern Power Distribution Co. of A.P. Ltd. and Another
Andhra Pradesh High Court · (2004) 1 ALD 546 : (2004) 2 APLJ 58
Electricity Act, 2003 — Section 126, 126(1), 126(4), 126(5), 135