High Courts24 Nov 2003Dismissed
Tatireddy Suseelamma and Others Vs Atmakur Sambasiva Rao and Another
Andhra Pradesh High Court · (2004) 1 ALD 321
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2003
1,290 judgments · page 7 of 65
High Courts24 Nov 2003Dismissed
Mangilal and Another Vs P. Madhavaiah and Another
Andhra Pradesh High Court · (2005) 2 ALD 136
Transfer of Property Act, 1882 — Section 111
High Courts24 Nov 2003Dismissed
Forum for a better Hyderabad (Confederation of Voluntary Organizations of Hyderabad) Vs Government of A.P. and Others
Andhra Pradesh High Court · (2004) 1 ALT 500
Air (Prevention and Control of Pollution) Act, 1981 — Section 21Constitution of India, 1950 — Article 21, 226Environment (Protection) Act, 1986 — Section 3(1), 3(2)
High Courts24 Nov 2003Dismissed
Javvadi Koteswara Rao Vs Sonti Sambasiva Rao
Andhra Pradesh High Court · (2004) 1 ALD 629 : (2004) 4 ALT 614 : (2004) 1 APLJ 186 : (2004) 3 CivCC 452 : (2005) 1 RCR(Civil) 156
Registration Act, 1908 — Section 49
High Courts23 Nov 2003Dismissed
Ronda Narapa Reddy and Others Vs Ronda Suryanarayana Reddy
Andhra Pradesh High Court · (2003) 11 AP CK 0062
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2ASpecific Relief Act, 1963 — Section 39
High Courts21 Nov 2003Allowed
State Bank of Hyderabad Vs T. Meenakshi and Another
Andhra Pradesh High Court · (2004) 1 APLJ 300 : (2004) 4 BC 19 : (2004) 2 RCR(Criminal) 220
Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 405, 416, 420, 458, 464
High Courts21 Nov 2003
P. Mohanreddy Vs Debts Recovery Appellate Tribunal
Andhra Pradesh High Court · (2004) 135 TAXMAN 339
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 25, 29, 295, 61
High Courts21 Nov 2003Dismissed
P. Mohanreddy and Others Vs Debts Recovery Appellate Tribunal and Others
Andhra Pradesh High Court · AIR 2004 AP 94 : (2004) 1 ALD 199 : (2004) 1 ALT 417 : (2004) 2 BC 76 : (2004) 189 CTR 256
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Rule 57, 57(1), 58Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 29
High Courts21 Nov 2003Dismissed
Pragna Bharati Vs Union of India (UOI), Ministry of Health and Family Welfare and Others
Andhra Pradesh High Court · (2004) 3 ALD 4 : (2004) 2 ALT 355
Drugs and Cosmetics Act, 1940 — Section 3Drugs and Cosmetics Rules, 1945 — Rule 106, 106(1)
High Courts21 Nov 2003Allowed
Bommidi Malli Kharjuna alias Malka and Others Vs State of A.P.
Andhra Pradesh High Court · (2004) 1 ALD(Cri) 391 : (2004) 2 ALT(Cri) 128 : (2004) CriLJ 2162 : (2004) 3 RCR(Criminal) 655
Criminal Rules of Practice and Circular Orders, 1990 — Rule 34Evidence Act, 1872 — Section 27, 9Penal Code, 1860 (IPC) — Section 395
High Courts21 Nov 2003Allowed
Chava Rosaiah Vs Chintala Venkateswarlu and Another
Andhra Pradesh High Court · (2004) 1 ALD 54 : (2004) 1 ALT 327
Andhra Pradesh Panchayat Raj Act, 1994 — Section 14, 19, 19(2), 22
High Courts20 Nov 2003
Bank of India Vs U.A.N. Raju and Another
Andhra Pradesh High Court · (2004) 1 ALD 577 : (2004) 1 APLJ 148
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(2), Order 7 Rule 10, Order 8 Rule 2, 21
High Courts20 Nov 2003Dismissed
Bhagat Ram Vs Muthawalli, Dargah Hazrat Shaik-ji-Hali
Andhra Pradesh High Court · (2004) 1 ALD 574
Waqf Act, 1954 — Section 90, 92
High Courts20 Nov 2003Dismissed
G. Jayachandra Naidu Vs G. Lokamma and Others
Andhra Pradesh High Court · (2004) 1 ALD(Cri) 60 : (2004) 1 ALT(Cri) 352 : (2004) 1 APLJ 107 : (2004) CriLJ 1615 : (2004) 3 RCR(Criminal) 460
Criminal Procedure Code, 1973 (CrPC) — Section 451Motor Vehicles Act, 1988 — Section 31
High Courts20 Nov 2003Allowed
Dunnala Venkateswara Vara Prasad Vs Government of A.P. and Others
Andhra Pradesh High Court · (2004) 1 ALD 122
Land Acquisition Act, 1894 — Section 3, 4, 4(1), 5A
High Courts19 Nov 2003Dismissed
Kaitha Narsimha and Others Vs Susheela Devi and Others
Andhra Pradesh High Court · (2004) 3 ALD 851 : (2004) 4 ALT 237 : (2004) 1 APLJ 368
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 38
High Courts19 Nov 2003Allowed
Superintending Engineer, SRBC and Another Vs Srinivasa Constructions Ltd., Engineers and Contractors and Another
Andhra Pradesh High Court · (2003) 6 ALD 847 : (2003) 6 ALT 707
Arbitration and Conciliation Act, 1996 — Section 11(5), 11(6)
High Courts19 Nov 2003
Sabavat Rukman Naik Vs Government of A.P.
Andhra Pradesh High Court · (2004) 1 ALD 49 : (2004) 2 ALT 21
Hyderabad Municipal Corporation Act, 1955 — Section 679, 679(2)
High Courts19 Nov 2003
G. Narasimha Rao Vs Regional Joint Director of School Education and Others
Andhra Pradesh High Court · (2005) 2 ALT 469 : (2005) 2 CTC 426
Administrative Tribunals Act, 1985 — Section 10, 11, 12, 13, 14Andhra Pradesh Administrative Tribunal (Procedure) Rules, 1989 — Rule 19Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 17
High Courts19 Nov 2003
Talla Palli Kasi Visalakshmi Vs Tallapalli Venkata Vijayalakshmi and Another
Andhra Pradesh High Court · AIR 2004 AP 160 : (2004) 1 ALD 569 : (2004) 1 APLJ 425
Hindu Succession Act, 1956 — Section 25Penal Code, 1860 (IPC) — Section 300