High Courts04 Dec 2003
Rohini Bai (died) by LRs. Vs Shah Babulal Ramanlal and Co. and Others
Andhra Pradesh High Court · (2004) 3 ALD 182 : (2004) 2 ALT 655 : (2004) 3 BC 559
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2003
1,290 judgments · page 5 of 65
High Courts04 Dec 2003Dismissed
G. Raja Ram Vs Government of Andhra Pradesh, Law Dept. and Others
Andhra Pradesh High Court · (2004) 4 ALT 472 : (2004) 1 ALT(Cri) 428 : (2004) 1 APLJ 140
Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 2000 — Rule 9Civil Procedure Code, 1908 (CPC) — Order 27 Rule 4, 2(7)Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(3), 24(4), 24(5)
High Courts04 Dec 2003Dismissed
Godavari Polymers Pvt. Ltd. Vs Agricultural Products Commissioner and Principal Secretary, Agriculture and Co-operation (Horti) Department, Govt. of A.P. and Another
Andhra Pradesh High Court · (2004) 1 ALD 783 : (2004) 5 ALT 599 : (2005) 1 CTLJ 535
Constitution of India, 1950 — Article 14, 15(1), 226, 298, 299
High Courts04 Dec 2003
S. Sudarshan and Another Vs State of A.P. and Others
Andhra Pradesh High Court · (2004) 3 ALD 158 : (2004) 2 ALT 185
High Courts03 Dec 2003Allowed
M. Venkateswara Rao Vs Bollisetty Bapanaiah and Another
Andhra Pradesh High Court · (2004) 1 ALD(Cri) 585 : (2004) 1 ALT(Cri) 185 : (2004) 1 APLJ 210 : (2005) 1 BC 167 : (2004) CriLJ 2914
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 16, 49Penal Code, 1860 (IPC) — Section 120B, 420
High Courts02 Dec 2003Dismissed
C. Narayana Reddy Vs Commissioner of Panchayat Raj and Rural Employment and Others
Andhra Pradesh High Court · AIR 2004 AP 234 : (2004) 1 ALD 757 : (2004) 2 ALT 94
Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 9WMines and Minerals (Development and Regulation) Act, 1957 — Section 23C
High Courts02 Dec 2003Dismissed
GVK Industries Limited Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2004) 1 ALD 676
Constitution of India, 1950 — Article 226
High Courts02 Dec 2003Dismissed
M. Sarojini Vs Joint Commissioner, Endowments M.Z. III and Others
Andhra Pradesh High Court · (2004) 1 ALD 128 : (2004) 2 ALT 90 : (2004) 1 APLJ 68
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 2, 2(8), 83, 84, 89
High Courts02 Dec 2003Allowed
Teegala Mallesham Vs Mandal Revenue Officer, Narketpalli Mandal
Andhra Pradesh High Court · (2004) 1 ALD 263 : (2004) 1 APLJ 346
Land Acquisition Act, 1894 — Section 18, 18(2)
High Courts02 Dec 2003Allowed
New India Assurance Company Limited Vs K. Vijaya Laxmi and Others
Andhra Pradesh High Court · (2004) 1 ACC 602 : (2004) 3 ALD 855 : (2004) 1 ALT 641
Motor Vehicles Act, 1988 — Section 166
High Courts02 Dec 2003Allowed
Church Missionary Society Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2004) 1 ALD 392 : (2004) 4 ALT 204 : (2004) 1 APLJ 40
Land Acquisition Act, 1894 — Section 17(4), 4(1), 5A
High Courts02 Dec 2003Dismissed
M. Madusudan Reddy Vs M. Kamalamma and Others
Andhra Pradesh High Court · (2004) 1 ALD 260 : (2004) 1 APLJ 296
Stamp Act, 1899 — Article 47A
High Courts02 Dec 2003Allowed
APSRTC Vs K. Suseelamma and Others
Andhra Pradesh High Court · (2004) 2 ACC 81 : (2005) ACJ 559 : (2004) 1 ALD 770 : (2004) 3 ALT 570
Motor Vehicles Act, 1988 — Section 146(1), 2(30)
High Courts01 Dec 2003
Oriental Insurance Co. Ltd. Vs Laxmanna and Others
Andhra Pradesh High Court · (2005) 2 ACC 228
Motor Vehicles Act, 1988 — Section 146, 2
High Courts01 Dec 2003Allowed
Sri Prashanth Spinners Ltd. Vs Chunnilal Pranjivandass and Co.
Andhra Pradesh High Court · (2004) 5 ALD 1 : (2004) 4 ALT 609 : (2005) 3 ARBLR 485
Arbitration and Conciliation Act, 1996 — Section 2, 2(1), 20, 36Civil Procedure Code, 1908 (CPC) — Section 2(4)General Clauses Act, 1897 — Section 3, 3(17)
High Courts01 Dec 2003Allowed
Hyderabad Cricket Association and Another Vs Gunrocck Cricket Club Office
Andhra Pradesh High Court · (2004) 5 ALD 72 : (2004) 5 ALT 808
Andhra Pradesh (Telangana Area) Public Societies Registration Act, 1350 — Section 11Andhra Pradesh and Telangana Societies Registration Act, 2001 — Section 23
High Courts01 Dec 2003Allowed
Singamsetty Siva Suryanarayana Murthy (died) per LRs. Vs Prapancham Sreenivasa Rao
Andhra Pradesh High Court · (2004) 1 ALD 883 : (2004) 1 APLJ 404
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 2
High Courts01 Dec 2003
Indian Ammonium Nitrate Manufacturers Association and Another Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2004) 1 ALD 164 : (2004) 1 ALT 306
Constitution of India, 1950 — Article 226
High Courts01 Dec 2003Allowed
Oriental Insurance Co. Ltd. Vs Laxmanna (died) by LRs.
Andhra Pradesh High Court · (2005) 2 ACC 228 : (2005) ACJ 1532 : (2004) 4 ALD 732 : (2004) 5 ALT 398
Motor Vehicles Act, 1988 — Section 146, 2(15), 2(21), 2(28), 2(44)
High Courts28 Nov 2003Allowed
Ponnaganti Kondaiah Vs Mallela Subba Rao (died) per LRs and Others
Andhra Pradesh High Court · (2004) 5 ALT 505
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 67Partnership Act, 1932 — Section 69, 69(1), 69(2), 69(3)