High Courts05 Nov 2004Dismissed
Beesetti Moolademudu Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2005) 1 ALT(Cri) 469 : (2005) 1 APLJ 242
Penal Code, 1860 (IPC) — Section 307, 324
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2004
1,268 judgments · page 12 of 64
High Courts05 Nov 2004Dismissed
The Inspector of Factories Vs S.N. Kanchal, Occupier, L. Texmaco Limited, (Cement Division)
Andhra Pradesh High Court · (2005) 2 ALD(Cri) 747 : (2005) 106 FLR 853 : (2005) 3 LLJ 846
Factories Act, 1948 — Section 108, 109, 11, 110, 12Factories Rules — Rule 66(3), 72
High Courts05 Nov 2004Dismissed
L. Shankarayya and Others Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2005) 1 ALT 368
Constitution of India, 1950 — Article 226Handlooms (Reservation of Article for Production) Rules, 1985 — Rule 3, 3(5)Handlooms (Reservation of Articles for Production) Act, 1985 — Section 12, 3, 4, 8
High Courts05 Nov 2004Dismissed
Thota Venkatanaramma and Another Vs Eruva Enna Reddy
Andhra Pradesh High Court · (2005) 1 ALD 810 : (2005) 1 ALT 654
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35
High Courts04 Nov 2004
Marthala Chandra Sekhar Reddy and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2005) 1 APLJ 51
Criminal Procedure Code, 1973 (CrPC) — Section 313, 452, 452(1), 452(2), 452(5)Penal Code, 1860 (IPC) — Section 201, 302, 392, 420
High Courts04 Nov 2004Dismissed
The Public Prosecutor, High Court of A.P. Vs Mohd. Sharfuddin and Others
Andhra Pradesh High Court · (2004) 11 AP CK 0118
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 109, 304
High Courts04 Nov 2004Allowed
Nelluri Sambasiva Rao (died) per L.Rs. Vs Smt. B. Ramaprasadam and Another
Andhra Pradesh High Court · (2005) 2 ACC 449 : (2005) 1 ALD 852 : (2005) 1 ALT 545
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Limitation Act, 1963 — Article 137Motor Vehicles Act, 1988 — Section 166(3)
High Courts04 Nov 2004Dismissed
The Food Inspector Vs Busa Gangadhar
Andhra Pradesh High Court · (2005) 1 ALT(Cri) 483 : (2005) CriLJ 1584
Prevention of Food Adulteration Act, 1954 — Section 10(4), 11(4), 13(2), 16(1), 2Prevention of Food Adulteration Rules, 1955 — Rule 9, 9A, 9B
High Courts04 Nov 2004Allowed
G. Buddanna (died) per L.Rs. Vs B. Subbarayudu
Andhra Pradesh High Court · AIR 2005 AP 188 : (2005) 1 ALD 258 : (2005) 1 ALT 395
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts04 Nov 2004
Mohd. Nasrullah Khan Vs Regional Passport Officer
Andhra Pradesh High Court · (2005) 1 ALD 419
Passports Act, 1967 — Section 10
High Courts04 Nov 2004Dismissed
Fathima Bee (died) by LRs. Vs S. Ibraheem Sab (died) by LRs.
Andhra Pradesh High Court · (2005) 1 ALD 823 : (2005) 1 ALT 649
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 5Limitation Act, 1963 — Section 5
High Courts03 Nov 2004Allowed
Andhra Pradesh Forest Development Corporation Ltd. Vs Assistant Commissioner of Income Tax and Another
Andhra Pradesh High Court · (2005) 195 CTR 81 : (2005) 272 ITR 245
Income Tax Act, 1961 — Section 206C, 44AC
High Courts03 Nov 2004
Pelluru Ramachandraiah Vs Byna Parandhamaiah and Others
Andhra Pradesh High Court · (2005) 1 ALD 542
Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 7A(3)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9, 104Limitation Act, 1963 — Section 14
High Courts03 Nov 2004Dismissed
BHEL (R and D) Employees Co-operative Housing Society Ltd. Vs Co-operative Tribunal and Others
Andhra Pradesh High Court · (2005) 2 ALD 112 : (2005) 1 APLJ 61
High Courts03 Nov 2004Dismissed
Chavva Reddy Saraswatamma Vs Presiding Officer-cum-Election Officer/Nodal Officer, Mandala Praja Parishad and Another
Andhra Pradesh High Court · (2005) 1 ALD 37 : (2005) 2 ALT 274
Andhra Pradesh Panchayat Raj (Conduct of Election of Members and Sarpanch of Gram Panchayat, Members of Mandal Parishad and Members of Zilla Parishad) Rules, 1994 — Rule 11, 12, 13, 14, 7Andhra Pradesh Panchayat Raj Act, 1994 — Section 153(1)Constitution of India, 1950 — Article 191(2), 226, 243O, 243P, 243Q
High Courts03 Nov 2004Allowed
N. Tirupataiah Vs District Panchayat Officer and Others
Andhra Pradesh High Court · (2005) 1 ALD 181 : (2005) 1 ALT 426
Andhra Pradesh Panchayat Raj Act, 1994 — Section 19(3), 22(1)
High Courts03 Nov 2004Dismissed
The Public Prosecutor, High Court of A.P. Vs Kusuma Mallaiah and Others
Andhra Pradesh High Court · (2005) 3 ALT(Cri) 501 : (2005) CriLJ 1162
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 23(1), 3, 3(1), 9Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7
High Courts03 Nov 2004
Vaibhav Laminates Vs Deputy Commercial Tax Officer IV
Andhra Pradesh High Court · (2008) 11 VST 887
Andhra Pradesh General Sales Tax Act, 1957 — Section 28A, 28A(1), 28A(2), 29, 29(6B)Andhra Pradesh General Sales Tax Rules, 1957 — Rule 46, 47
High Courts03 Nov 2004
Andhra Pradesh Forest Development Corporation Ltd. Vs Asstt. Commissioner of Income Tax and Another
Andhra Pradesh High Court · (2005) 144 TAXMAN 51
Income Tax Act, 1961 — Section 10, 2, 206C, 264, 44AC
High Courts02 Nov 2004
Boya Ganganna and Another Vs Perike Janaki Ramulu
Andhra Pradesh High Court · (2005) 1 ALD 109
Civil Procedure Code, 1908 (CPC) — Section 11