High Courts02 Nov 2004Dismissed
Gowtham Tutorial School and College Vs Commissioner and Director of School Education and Others
Andhra Pradesh High Court · (2005) 1 ALD 168 : (2005) 2 ALT 173
Andhra Pradesh Education Act, 1982 — Section 2(18), 2(47)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2004
1,268 judgments · page 13 of 64
High Courts02 Nov 2004Dismissed
The Food Inspector Vs Gudipalli Ayyappa
Andhra Pradesh High Court · (2005) 2 ALT(Cri) 287 : (2005) 1 APLJ 26 : (2005) CriLJ 1048 : (2005) 3 RCR(Criminal) 613
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 2, 20(1), 7
High Courts02 Nov 2004Dismissed
Vuppala Venkata Nageshwara Rao Vs Talluri Chit Funds Private Limited and Another
Andhra Pradesh High Court · (2005) 2 ALD(Cri) 2 : (2005) 3 BC 599 : (2005) CriLJ 575 : (2005) 2 RCR(Criminal) 342
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Nov 2004Dismissed
Syed Sardaruddin Vs Syed Khaja Moinuddin and Others
Andhra Pradesh High Court · (2004) 6 ALD 802 : (2004) 3 APLJ 1385 : (2005) 1 BC 537
Benami Transactions (Prohibition) Act, 1988 — Section 2, 4
High Courts02 Nov 2004
Syed Sardaruddin Vs Syed Khaja Moinuddin
Andhra Pradesh High Court · (2005) 144 TAXMAN 45
Benami Transactions (Prohibition) Act, 1988 — Section 2, 4
High Courts01 Nov 2004Allowed
Bojjapu Sanyasamma Vs District Collector and Others
Andhra Pradesh High Court · (2005) 2 ALD 90
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts01 Nov 2004Allowed
State of A.P. Vs Balajee Audio and Video Co.
Andhra Pradesh High Court · (2005) 1 ALD 389 : (2005) 140 STC 73
Andhra Pradesh General Sales Tax Act, 1957 — Section 22(1)
High Courts01 Nov 2004Dismissed
G. Rama Sharma Vs Government of Andhra Pradesh, Department of Legislative Affairs and Justice and Another
Andhra Pradesh High Court · (2005) 4 ALD 503 : (2005) 4 ALT 98
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1963 — Rule 9Andhra Pradesh Civil Services (Conduct) Rules, 1964 — Rule 21(3)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 15, 19(2)
High Courts01 Nov 2004Allowed
Smt. Ahmedunnisa Begum (died) per LRs. Vs Smt. Zubeda Khatoon and Another
Andhra Pradesh High Court · (2005) 3 ALD 66 : (2005) 2 ALT 494
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 20, 26, 32(B)Evidence Act, 1872 — Section 13Urban Land (Ceiling and Regulation) Act, 1976 — Section 20(1)
High Courts01 Nov 2004Dismissed
N. Arundhathi Vs IBP Company Ltd. and Others
Andhra Pradesh High Court · (2004) 6 ALD 493
Constitution of India, 1950 — Article 14, 226
High Courts01 Nov 2004
J. Rama Krishna Rao and Others Vs The Municipal Corporation of Hyderabad and Others First Venture Hospitality Services Vs Government of Andhra Pradesh and J. Ramakrishna Rao First Venture Hospitality Services Vs Government of Andhra Pradesh and J. Ramakrishna Rao
Andhra Pradesh High Court · (2004) 6 ALD 791 : (2005) 2 ALT 186
Hyderabad Municipal Corporation Act, 1955 — Section 442, 521, 622Information Technology Act, 2000 — Section 6
High Courts29 Oct 2004
The A.P. State Electricity Board and The Superintending Engineer, A.P. State Electricity Board Vs P.V. Satyanarayana Murthy, S. Sattaiah and M. Praveen
Andhra Pradesh High Court · (2004) 10 AP CK 0114
High Courts29 Oct 2004
S. Sultan and Co. and Another Vs Cement Corporation of India Ltd. and Another
Andhra Pradesh High Court · (2005) 1 ALD(Cri) 647 : (2006) 1 ALT(Cri) 230 : (2005) CriLJ 1134
Criminal Procedure Code, 1973 (CrPC) — Section 469(2), 482Limitation Act, 1963 — Section 12(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
High Courts29 Oct 2004Dismissed
Mallipeddy Seshaiah (died) and Others Vs Nadendla Tulasamma (died) and Others
Andhra Pradesh High Court · AIR 2005 AP 221 : (2005) 2 ALD 821 : (2005) 2 ALT 398 : (2005) 3 CivCC 147
Succession Act, 1925 — Section 63
High Courts29 Oct 2004
Vishal Paper Tech India Ltd. and Others Vs State of A.P. and Another
Andhra Pradesh High Court · (2005) 2 ALD(Cri) 210 : (2005) CriLJ 1838
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 120B, 34, 406, 415, 417
High Courts29 Oct 2004Allowed
Musku Pentu and Another Vs State of A.P.
Andhra Pradesh High Court · (2005) 1 ALT(Cri) 504 : (2005) CriLJ 1358 : (2005) 2 RCR(Criminal) 770
Penal Code, 1860 (IPC) — Section 390, 392, 395
High Courts29 Oct 2004Allowed
Government of A.P. and Another Vs R. Brahmaramba and Others
Andhra Pradesh High Court · (2005) 1 ALD 62
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 35, Order 21 Rule 36, Order 21 Rule 99, 151
High Courts29 Oct 2004Dismissed
Sumeet Steel Traders Vs Surendra Enterprises and Another
Andhra Pradesh High Court · AIR 2005 AP 345 : (2005) 1 ALD 193 : (2005) 4 BC 229
Limitation Act, 1963 — Article 14, 15Transfer of Property Act, 1882 — Section 130
High Courts29 Oct 2004Dismissed
Anoop Singh (died) by LRs. Vs Chairman, APSEB and Another
Andhra Pradesh High Court · (2005) 1 ALD 164 : (2005) 2 ALT 194
Andhra Pradesh State Electricity Board Employees Discipline and Appeal Regulations, 1970 — Regulation 28(3)
High Courts28 Oct 2004Allowed
Excise Superintendents Vs Jama Ramulamma and Another
Andhra Pradesh High Court · (2005) 1 ALD 90
Workmens Compensation Act, 1923 — Section 12, 2