High Courts13 Nov 2003Dismissed
Sri Edwyn Anthony Pereira Vs Sri K.R. Kuppuswamy Iyengar and Another
Andhra Pradesh High Court · AIR 2004 AP 165 : (2004) 4 ALD 56
Civil Procedure Code, 1908 (CPC) — Order 35 Rule 4, 151
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2003
1,290 judgments · page 9 of 65
High Courts13 Nov 2003Dismissed
Kotina Appa Rao Vs Kotina Sriramulu
Andhra Pradesh High Court · (2004) 1 ALD 631
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, Order 26 Rule 4
High Courts12 Nov 2003Dismissed
Jas Raj Ganeshmal Vs A.P. Dairy Development Co-operative Federation Limited
Andhra Pradesh High Court · (2004) 1 ALD 878 : (2004) 2 ALT 342
High Courts11 Nov 2003Allowed
S. Altaf Hussain Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (2004) 3 ALD 585 : (2004) 2 ALT 372
Constitution of India, 1950 — Article 226, 227Prevention of Corruption Act, 1988 — Section 11, 7
High Courts11 Nov 2003Dismissed
Mulla Madar Bee Vs Tenali Ramakrishnaiah
Andhra Pradesh High Court · (2003) 6 ALT 668
Civil Procedure Code, 1908 (CPC) — Section 100, 11
High Courts11 Nov 2003Dismissed
Mohammed Sultan Vs Ramchand T. Tourain
Andhra Pradesh High Court · (2003) 11 AP CK 0063
High Courts11 Nov 2003
The Thandava Cooperative Sugars Limited and Others Vs The Thandava Cooperative Sugars Limited and Others
Andhra Pradesh High Court · (2004) 1 ALT 171 : (2004) 1 LLJ 927
Payment of Bonus Act, 1965 — Section 10
High Courts11 Nov 2003Dismissed
Rajendra Kumar Vs P. Bhaskar Raju
Andhra Pradesh High Court · (2003) 11 AP CK 0059
High Courts11 Nov 2003
Globsyn Technologies Ltd. Vs Eskaaycee Infosys
Andhra Pradesh High Court · (2004) 2 ALT 174 : (2004) 1 ARBLR 560
Arbitration and Conciliation Act, 1996 — Section 2(1), 9Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 136
High Courts11 Nov 2003Dismissed
Rajendra Kumar Vs P.V. Krishnam Raju
Andhra Pradesh High Court · (2003) 11 AP CK 0001
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 11, 22, 8
High Courts10 Nov 2003
Divisional Electrical Engineer, Operation, A.P.S.E.B. Vs Siripurapu Vijaya and Another
Andhra Pradesh High Court · (2004) 1 ACC 685 : (2004) 1 ALD 372 : (2004) 1 ALT 476 : (2004) 101 FLR 77 : (2004) 1 LLJ 973
Employees Compensation Act, 1923 — Section 2Railways Act, 1989 — Section 12, 2
High Courts10 Nov 2003Dismissed
Koratamaddi Tippa Bhatlagari Subbanarsaiah Vs Koratamaddi Thippabhatlagari Venkata Chalamaiah and Another
Andhra Pradesh High Court · (2004) 4 ALD 551
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Article 59
High Courts10 Nov 2003
T.V. Acharyulu and Others Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2004) 2 ALD 128 : (2004) 4 ALT 481
Andhra Pradesh (Telangana Area) Irrigation Act, 1357 — Section 48
High Courts10 Nov 2003Dismissed
Someswara Swamy Vari Devasthanam Vs Dasam Suryanarayana and Others
Andhra Pradesh High Court · AIR 2004 AP 223 : (2004) 2 ALD 285
Societies Registration Act, 1860 — Section 8
High Courts10 Nov 2003Allowed
Mahalaxmi Motors Ltd. Vs Deputy Commissioner of Income Tax and Another
Andhra Pradesh High Court · (2004) 186 CTR 739 : (2004) 265 ITR 53
Income Tax Act, 1961 — Section 147, 148
High Courts07 Nov 2003Allowed
Mohd. Dowlath and Another Vs State of A.P.
Andhra Pradesh High Court · (2004) 1 ALD(Cri) 822 : (2004) CriLJ 760 : (2004) 1 DMC 447
Penal Code, 1860 (IPC) — Section 201, 304, 304B, 398A, 498A
High Courts07 Nov 2003Dismissed
Simpson and Company Limited Vs R.A. Mohammadi and Others
Andhra Pradesh High Court · (2004) 2 ALD 27
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 11, 22, 8, 9
High Courts07 Nov 2003
Colleges of Education Management Association and Another Vs Government of A.P. and Others
Andhra Pradesh High Court · (2003) 6 ALD 674 : (2003) 6 ALT 661 : (2004) 1 APLJ 49
Constitution of India, 1950 — Article 19
High Courts07 Nov 2003
Bogirouthu Suryakantham and Another Vs Kandhi Sanyasinaidu and Others
Andhra Pradesh High Court · (2004) 2 ALD 290 : (2004) 1 APLJ 375
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts07 Nov 2003Allowed
B. Vani Kumari Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2004) 1 ALD 819 : (2004) 2 ALT 152
Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 9Railway Services (Conduct) Rules, 1966 — Rule 3