COURT ARCHIVE

Andhra Pradesh High Court judgments, 2003

1,290 judgments · page 8 of 65

High Courts19 Nov 2003Dismissed

Vemi Reddy Jkota Reddy Vs Vemi Reddy Prabhakar Reddy

Andhra Pradesh High Court · (2004) 2 ALD 627

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3, Order 13 Rule 4, Order 18 Rule 4Constitution of India, 1950 — Article 227Stamp Act, 1899 — Section 35

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High Courts18 Nov 2003

M. Ramachandram Vs Joint Registrar District Co-operative Officer and Others

Andhra Pradesh High Court · (2004) 1 ALD 322 : (2004) 1 ALT 283 : (2004) 1 APLJ 190 : (2005) 124 CompCas 117

Banking Regulation Act, 1949 — Section 22(5)

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High Courts18 Nov 2003Dismissed

Bogha Vasudev Vs Tuppati Mallaiah

Andhra Pradesh High Court · (2003) 11 AP CK 0099

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, 115Constitution of India, 1950 — Article 227

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High Courts18 Nov 2003Dismissed

Centenary Baptish Church Vs Shyamsunder and Another

Andhra Pradesh High Court · (2004) 1 ALD 581 : (2004) 4 ALT 573 : (2004) 1 APLJ 228 : (2004) 3 CivCC 370 : (2005) 1 RCR(Civil) 542

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 8 Rule 1, 151

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High Courts18 Nov 2003

C. Aswatha Narayana Murthy Vs State of A.P. and Others

Andhra Pradesh High Court · (2004) 1 ALD 597

Mines and Minerals (Development and Regulation) Act, 1957 — Section 15(3)

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High Courts18 Nov 2003Dismissed

M.A. Raoof Vs Sri Mohd. Ghouse

Andhra Pradesh High Court · (2003) 11 AP CK 0064

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 20, 22Constitution of India, 1950 — Article 227

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High Courts18 Nov 2003Dismissed

Union of India (UOI) and Others Vs B. Janardhana Reddy and Others

Andhra Pradesh High Court · (2003) 6 ALD 827 : (2003) 6 ALT 641

Arbitration and Conciliation Act, 1996 — Section 11(6)

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High Courts17 Nov 2003

Panyam Cements Employees Union Affiliated to INTUC Vs Commissioner of Labour and Others

Andhra Pradesh High Court · (2004) 1 ALD 146 : (2004) 2 ALT 122 : (2004) 1 LLJ 915

Industrial Disputes Act, 1947 — Section 2

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High Courts17 Nov 2003Dismissed

A.P. State Financial Corporation Vs State of A.P. and Others

Andhra Pradesh High Court · AIR 2004 AP 78 : (2004) 1 ALD 62 : (2004) 2 ALT 191 : (2004) 2 BC 158 : (2004) 54 SCL 418

Andhra Pradesh Forest Act, 1967 — Section 44(2C)State Financial Corporations Act, 1951 — Section 46B

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High Courts17 Nov 2003Allowed

M. Venkata Ratna Reddy Vs V. Mohammed Reddy and Others

Andhra Pradesh High Court · (2004) 3 ALT 559

Civil Procedure Code, 1908 (CPC) — Section 10

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High Courts17 Nov 2003

Sri Krishna Tulasi Chit Fund (P.) Ltd. Vs Renuka Traders

Andhra Pradesh High Court · (2004) 50 SCL 470

Companies (Court) Rules, 1959 — Rule 11, 9Companies Act, 1956 — Section 446

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High Courts17 Nov 2003Dismissed

K.S. Dhan Raj (Dr.) Vs Osmania University and Others

Andhra Pradesh High Court · (2004) 5 ALD 11 : (2004) 3 ALT 259

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High Courts14 Nov 2003Allowed

Sri Balaji Rice Mill Vs Rice Mill and Flour Mill Workers Union and Others

Andhra Pradesh High Court · (2003) 6 ALD 731

Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts14 Nov 2003Dismissed

Durga Enterprises Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2004) 2 ALD 573

Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 34(3)Limitation Act, 1963 — Section 29(2), 4, 5

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High Courts14 Nov 2003Allowed

Lakshety Pedda Laxman and Others Vs District Collector and Another

Andhra Pradesh High Court · (2004) 1 ALD 278

Andhra Pradesh Land Acquisition (Negotiations Committee) Rules, 1992 — Rule 14Land Acquisition Act, 1894 — Section 18

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High Courts13 Nov 2003Dismissed

Kadiyala Purnachandra Rao Vs Sri Ramalingeswaraswamy Devasthanam

Andhra Pradesh High Court · (2004) 4 ALD 553

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 8Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 153(1), 82(5)

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High Courts13 Nov 2003Dismissed

M. Rammohan Reddy Vs Government of Andhra Pradesh, Revenue (UC.I) Dept. and Others

Andhra Pradesh High Court · (2003) 6 ALT 533

Constitution of India, 1950 — Article 14, 226, 39Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 20, 20(1), 22, 23

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High Courts13 Nov 2003

Super Shine Abrasives Pvt. Ltd. and Others Vs Debts Recovery Tribunal and Another

Andhra Pradesh High Court · (2004) 3 ALD 183 : (2004) 3 BC 209 : (2004) 52 SCL 512

Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(18), 20

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High Courts13 Nov 2003Dismissed

V. Narsing Raj Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2004) 1 ALD 67 : (2004) 1 ALT 484

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 83(4), 84, 84(2), 84(3), 92Civil Procedure Code, 1908 (CPC) — Section 94

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High Courts13 Nov 2003Dismissed

G. Saroja Vs B. Padma Bai

Andhra Pradesh High Court · (2004) 1 ALD 565

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), Order 7 Rule 11

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