High Courts31 Dec 2004Allowed
Basanthilal Vs Omprakash
Andhra Pradesh High Court · (2005) 2 ALD 284 : (2005) 2 ALT 620
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)Constitution of India, 1950 — Article 21
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2004
1,268 judgments · page 1 of 64
High Courts31 Dec 2004Allowed
Karveti Rathnamma and Others Vs New Sunbulk Carriers and Another
Andhra Pradesh High Court · (2006) ACJ 614 : (2005) 2 ALD 540 : (2005) 2 ALT 122
Motor Vehicles Act, 1988 — Section 166
High Courts31 Dec 2004Allowed
Lanka Nirmala Devi and Another Vs V. Rama Devi and Others
Andhra Pradesh High Court · (2005) 3 ALD 666
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 34(1)Civil Procedure Code, 1908 (CPC) — Section 35Hindu Succession Act, 1956 — Section 14(1), 14(2), 15
High Courts31 Dec 2004Allowed
Gurana Asirinaidu Vs Lenka Suryanarayana
Andhra Pradesh High Court · (2005) 1 ALD 713 : (2005) 1 ALT 659
Stamp Act, 1899 — Section 10, 11, 2(11), 2(13)
High Courts31 Dec 2004Dismissed
Sadhanapalli Bheemaraju and Others Vs Secretary, A.P. Legislative Assembly and Others
Andhra Pradesh High Court · (2005) 3 ALD 253 : (2005) 3 ALT 578
Constitution of India, 1950 — Article 190(3), 226, 329Representation of the People Act, 1951 — Section 15, 30, 5, 82, 83
High Courts31 Dec 2004Allowed
K.T. Afzal Khan Vs Kunsetty Ramesh Babu, Kunsetty Madhusudhan Rao and Kunsetty Krishna Murthy
Andhra Pradesh High Court · (2005) 1 ALD 700 : (2005) 1 ALT 696
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 8Registration Act, 1908 — Section 17(1), 17(2)Stamp Act, 1899 — Article 40, 44, 2(10), 2(24), 57
High Courts31 Dec 2004Dismissed
New India Assurance Company Limited Vs Palagiri Hassan and Others
Andhra Pradesh High Court · (2005) 4 ACC 428 : (2005) 2 ACC 727 : (2005) ACJ 2139 : (2005) 1 ALT 634 : (2005) 2 RCR(Civil) 425
Motor Vehicles Act, 1988 — Section 166
High Courts31 Dec 2004
M. Kempaiah Vs H. Ahalya and Another
Andhra Pradesh High Court · (2005) 2 ALD 273 : (2005) 2 ALT 424 : (2005) 1 APLJ 143
Family Courts Act, 1984 — Section 19
High Courts31 Dec 2004Allowed
Indian Airlines Vs E.S.I. Corporation
Andhra Pradesh High Court · (2005) 2 ALT 598 : (2005) 106 FLR 457 : (2005) 2 LLJ 725
Employees State Insurance Act, 1948 — Section 1, 1(5), 2, 2(12), 2(14AA)
High Courts29 Dec 2004
Gomi Bai and Others Vs Uma Rastogi and Another
Andhra Pradesh High Court · (2005) 2 ALD 631
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 7 Rule 2, Order 8 Rule 5(3)Evidence Act, 1872 — Section 102Specific Relief Act, 1963 — Section 15, 19, 20, 22(1)
High Courts29 Dec 2004Allowed
A.P.S.R.T.C. Employees Co-Operative Building Society Vs Government of Andhra Pradesh and Mandal Revenue Officer
Andhra Pradesh High Court · (2004) 12 AP CK 0090
Constitution of India, 1950 — Article 21, 299
High Courts29 Dec 2004Allowed
Syed Ali Quadri Vs District Collector and Others
Andhra Pradesh High Court · (2005) 1 ALT 631
Constitution of India, 1950 — Article 226
High Courts29 Dec 2004Dismissed
Aravala Chinnamanna and Others Vs Bobbadi Chinnammadu
Andhra Pradesh High Court · (2005) 2 ALD 78 : (2005) 2 ALT 438 : (2005) 1 APLJ 283
Civil Procedure Code, 1908 (CPC) — Section 2(2), 36
High Courts29 Dec 2004Dismissed
Akula Rajaiah and Others Vs Kannamalla Krupamma and Others
Andhra Pradesh High Court · (2005) 2 ALD 41 : (2005) 2 ALT 457 : (2005) 2 RCR(Civil) 466
Civil Procedure Code Amendment Act, 2002 — Section 16, 7Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 17, Order 6 Rule 18, Order 6 Rule 5
High Courts29 Dec 2004
V. Lalitha and V.B. Subramanyam Vs State of Andhra Pradesh and The Principal, Zonal Staff Training College
Andhra Pradesh High Court · (2005) 1 ALD 688 : (2005) 2 ALT 590
Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 13, 20(1), 21, 3, 4Andhra Pradesh Scheduled Castes, Scheduled Tribes and Backward Classes — Issue of Community, Nativity and Date of Birth Certificate Rules, 1997 — Rule 3, 4, 5, 8Constitution of India, 1950 — Article 15
High Courts29 Dec 2004Allowed
G. Sankara Rao Vs The Assistant Commissioner, Endowments Department, The Executive Officer, Sri Santhanal Venu Gopala and Anjaneya Swamyvari Devasthanam, The Person-in-Management, Sri Santhana Venu Gopala and Anjaneya Swamy Vari Devasthanam and The Board of Trustees, Sri Santhana Venu Gopala and Anjaneya Swamy vari Devasthanam
Andhra Pradesh High Court · (2004) 12 AP CK 0027
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 82Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Rules, 1987 — Rule 8
High Courts29 Dec 2004
D. China Mallaiah and Others Vs District Registrar, The Karimnagar Dist Co-operative Central Bank Ltd., Branch Manager, The Co-operative Agricultural Development Bank Ltd. and The Co-operative Sub Registrar/Arbitratior and Executive No. I, The Karimnagar District Co-opeative Central Bank Ltd.
Andhra Pradesh High Court · (2005) 1 ALD 721 : (2005) 2 ALT 631
High Courts29 Dec 2004Dismissed
All India Crochet Lace Exporters Asscociation Vs The Government of Andhra Pradesh
Andhra Pradesh High Court · (2005) 2 ALD 409 : (2005) 3 ALT 737 : (2005) 2 LLJ 781
Andhra Pradesh Shops and Establishments Act, 1988 — Section 2, 2(10), 2(11), 2(18), 2(19)Factories Act, 1948 — Section 2(1), 7(1)Industrial Disputes Act, 1947 — Section 2
High Courts29 Dec 2004Dismissed
Labour Liberation Front Vs The State of A.P. and Others
Andhra Pradesh High Court · (2005) 1 ALT 740
High Courts28 Dec 2004Allowed
Sri Sesha Bhagya Lakshmi Rice Mill Vs Agricultural Market Committee
Andhra Pradesh High Court · (2005) 1 ALD 737 : (2005) 2 ALT 626
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 7