COURT ARCHIVE

Andhra Pradesh High Court judgments, 2004

1,268 judgments · page 3 of 64

High Courts23 Dec 2004Allowed

K.C. Sambasiva Rao Vs The Regional Manager, Golconda Region, APSRTC and The Deputy Manager, (Personnel), Golconda Region, APSRTC

Andhra Pradesh High Court · (2005) 2 ALT 372 : (2005) 105 FLR 1098

Andhra Pradesh State Road Transport Corporation Employees (Recruitment) Regulations, 1966 — Regulation 20Andhra Pradesh State Road Transport Corporation Employees (Service) Regulations, 1964 — Regulation 5Constitution of India, 1950 — Article 311

High Courts22 Dec 2004

Petakamsetty Ramaswamy Naidu and Others Vs Kandrupu Kondadu and Others

Andhra Pradesh High Court · (2005) 3 ALD 853 : (2005) 4 ALT 313

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 16, Order 22 Rule 1, Order 22 Rule 10, Order 22 Rule 2Transfer of Property Act, 1882 — Section 52

High Courts22 Dec 2004

N. Dandapani and Another Vs State of A.P.

Andhra Pradesh High Court · (2005) 1 ALD(Cri) 956 : (2005) 1 ALT(Cri) 465 : (2005) 1 APLJ 205 : (2005) CriLJ 2424 : (2005) 2 RCR(Criminal) 764

Drugs and Cosmetics Act, 1940 — Section 16, 18, 27, 34, 34(1)Foreign Exchange Regulation Act, 1947 — Section 23C, 23C(2)

High Courts22 Dec 2004

A.P. Fishermen''s Association Vs Government of A.P.

Andhra Pradesh High Court · (2005) 1 ALD 717

Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997 — Section 3(4)Constitution of India, 1950 — Article 226

High Courts22 Dec 2004

Andhra Pradesh Fisherman''s Association Vs The Government of Andhra Pradesh

Andhra Pradesh High Court · (2004) 12 AP CK 0014

Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997 — Section 2, 2(1), 2(2), 3, 3(4)Constitution of India, 1950 — Article 14

High Courts21 Dec 2004Dismissed

Union of India (UOI) Vs Rashtriya Ispat Nigam Limited (Steel Plant)

Andhra Pradesh High Court · (2005) 2 ACC 520 : AIR 2005 AP 184 : (2005) 2 ALD 525 : (2005) 2 ALT 127

Railway Claims Tribunal Act, 1987 — Section 13, 13(1), 17, 17(1)Railways Act, 1890 — Section 78B, 82A

High Courts21 Dec 2004

Chenupati Chinnammai Vs The Dist. Collector, The Land Aquisition Officer cum Revenue Divisional Office and The Mandal Revenue Officer, Medikondur Mandal

Andhra Pradesh High Court · (2005) 2 ALD 202

Land Acquisition Act, 1984 — Section 31, 31(2), 4(1), 5A(2), 6

High Courts21 Dec 2004Allowed

B. Rajamani Vs Azhar Sultana and Others

Andhra Pradesh High Court · AIR 2005 AP 260 : (2005) 2 ALD 862 : (2005) 2 CivCC 696

Contract Act, 1872 — Section 7, 8, 9Specific Relief Act, 1877 — Section 27Specific Relief Act, 1963 — Section 16, 19, 20

High Courts21 Dec 2004Dismissed

Meka Suryanarayana Vs The Regional Joint Commissioner Endowments, Endowments Dept., The Assistant Commissioner of Endowments, Endowments Dept. and The Executive Officer, Sri Nagareswara Swamy Temple

Andhra Pradesh High Court · (2005) 1 ALD 734 : (2005) 1 ALT 748

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 82

High Courts21 Dec 2004Dismissed

U. Satyanarayana Vs Sri Janardhana Swamy Temple

Andhra Pradesh High Court · (2004) 12 AP CK 0066

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 82Constitution of India, 1950 — Article 14

High Courts21 Dec 2004Allowed

D. Sambasiva Rao Vs Joint Collector and Others

Andhra Pradesh High Court · (2005) 1 ALD 847 : (2007) 6 ALT 239

High Courts21 Dec 2004

Ahmed Bin Abood and Others Vs Commissioner, Mahabubnagar Municipality

Andhra Pradesh High Court · (2005) 2 ALD 199

Acquisition and Transfer of Immovable Properties Rules, 1967 — Rule 4Andhra Pradesh Municipalities Act, 1965 — Section 326(2)

High Courts21 Dec 2004Allowed

Kamisetty Pedda Venkata Subbamma and Another Vs Chinna Kummagandla Venkataiah

Andhra Pradesh High Court · (2005) 2 ALD 73 : (2005) 2 ALT 462

High Courts21 Dec 2004Dismissed

Sanaga Balakrishnaiah Vs State Election Commissioner and Others

Andhra Pradesh High Court · (2005) 1 ALD 522 : (2005) 1 ALT 754

Andhra Pradesh Panchayat Raj Act, 1994 — Section 11Constitution of India, 1950 — Article 243O

High Courts21 Dec 2004Dismissed

Isunuru Sarveswara Rao Vs Isunuru Venkat Tata Rao and Others

Andhra Pradesh High Court · (2005) 2 ALD 44 : (2005) 2 ALT 433

Civil Procedure Code, 1908 (CPC) — Section 24

High Courts20 Dec 2004

Union of India (UOI) Vs Borra Vijayalakshmi and Others

Andhra Pradesh High Court · (2005) 2 ACC 368

Railways Act, 1989 — Section 123, 124, 124A, 137, 55

High Courts20 Dec 2004Dismissed

J. Kullayappa Vs Artillery Center and Another

Andhra Pradesh High Court · (2005) 2 ALD 513

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4

High Courts20 Dec 2004Dismissed

Dorepalli Gangaraju Vs Special Tahsildar, Land Acquisition Unit III and Others

Andhra Pradesh High Court · (2005) 2 ALD 93

Constitution of India, 1950 — Article 226

High Courts20 Dec 2004Dismissed

Sehini Venkata Ramesh Vs Baratam Durga Prasada Rao

Andhra Pradesh High Court · (2005) 2 ALD 142 : (2005) 1 ALT 686 : (2005) 1 APLJ 250

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 6, Order 8 Rule 6A, Order 8 Rule 9, 95Constitution of India, 1950 — Article 227

High Courts20 Dec 2004Allowed

Sahini Venkata Ramesh Vs Baratam Durga Prasada Rao

Andhra Pradesh High Court · (2005) 2 ALD 142

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 6, Order 8 Rule 1, Order 8 Rule 6A, Order 8 Rule 9Constitution of India, 1950 — Article 227