High Courts20 Dec 2004Allowed
M.A. Basith Vs Land Acquisition Officer
Andhra Pradesh High Court · (2005) 1 ALD 500 : (2005) 1 APLJ 107
Land Acquisition Act, 1894 — Section 23(1), 23(1A), 23(2), 28, 34
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2004
1,268 judgments · page 4 of 64
High Courts20 Dec 2004Dismissed
Lt. Col. K.D. Rana Vs Chief of Army Staff and Others
Andhra Pradesh High Court · (2005) 1 ALD 468
High Courts20 Dec 2004Dismissed
Union of India (UOI) Vs Smt. Borra Vijayalakshmi Rao and Others
Andhra Pradesh High Court · (2005) 2 ALD 79 : (2005) 2 ALT 86
Railways Act, 1989 — Section 123, 124, 124A, 137, 55
High Courts17 Dec 2004Dismissed
National Insurance Company Limited and Others Vs Susru Sea Foods
Andhra Pradesh High Court · (2005) 1 ALT 297 : (2005) 1 APLJ 71 : (2005) 2 RCR(Civil) 194
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 14
High Courts17 Dec 2004Allowed
C. Narayana Vs The Industrial Tribunal II and The Depot Manager, APSRTC
Andhra Pradesh High Court · (2004) 12 AP CK 0044
High Courts17 Dec 2004
Uppala Veeresam Vs Alladi Sairam
Andhra Pradesh High Court · (2005) 1 ALD 449 : (2005) 2 ALT 209
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 12, 12(1), 12(2)
High Courts17 Dec 2004Dismissed
National Insurance Co. Ltd. and Others Vs Susru Sea Foods
Andhra Pradesh High Court · (2005) 1 ALD 464
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 4
High Courts16 Dec 2004Dismissed
Raasi Cement Ltd. Vs Commissioner of Income Tax and Another (No. 3)
Andhra Pradesh High Court · (2005) 275 ITR 585
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 220, 220(2A)
High Courts16 Dec 2004
Raasi Cement Ltd. Vs Commissioner of Income Tax (No. 3)
Andhra Pradesh High Court · (2006) 156 TAXMAN 74
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 220
High Courts15 Dec 2004Allowed
Zilludumudi Appa Rao (died) by LR Vs Veerini Suryanarayana (died) by LRs.
Andhra Pradesh High Court · (2005) 3 ALD 606 : (2005) 4 ALT 21
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92(1), Order 21 Rule 92(3), Order 23 Rule 1
High Courts15 Dec 2004Dismissed
Manik Halder Vs Polamraju Lavanya
Andhra Pradesh High Court · (2005) 2 ALD 204 : (2005) 2 ALT 334
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22Civil Procedure Code, 1908 (CPC) — Section 115
High Courts15 Dec 2004
Raasi Cements Ltd. Vs Commissioner of Income Tax (No. 2)
Andhra Pradesh High Court · (2005) 275 ITR 582
Income Tax Act, 1961 — Section 32(1)
High Courts15 Dec 2004
Raasi Cement Ltd. Vs Commissioner of Income Tax (No. 1)
Andhra Pradesh High Court · (2005) 198 CTR 179 : (2005) 275 ITR 579
Income Tax Act, 1961 — Section 36(1), 40A(9)
High Courts15 Dec 2004
Union of India (UOI) Vs IBP Co. Ltd.
Andhra Pradesh High Court · (2005) 3 ACC 181 : (2006) ACJ 2807 : AIR 2005 AP 179 : (2005) 2 ALD 66 : (2005) 2 ALT 596
Railways Act, 1989 — Section 94
High Courts15 Dec 2004
P. Murari Rao and Another Vs Sri Raghunath Rao Ghatge Sri Raghunath Rao Ghatge Vs P. Murari Rao and Another
Andhra Pradesh High Court · (2005) 2 ALD 395
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3), 2Transfer of Property Act, 1882 — Section 105
High Courts15 Dec 2004
P. Murali Rao and Another Vs Raghunatha Rao Ghatge
Andhra Pradesh High Court · (2005) 1 ALT 731
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3)
High Courts15 Dec 2004Dismissed
Municipal Council Vs Central Warehousing Corporation
Andhra Pradesh High Court · (2005) 2 ALD 264 : (2005) 2 ALT 162
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 4Andhra Pradesh Municipalities (Amendment) Act, 1975 — Section 87, 87(2), 87(3), 87(4)Andhra Pradesh Municipalities Act, 1965 — Section 376
High Courts15 Dec 2004
Union of India (UOI) Vs I.B.P. Co. Ltd.
Andhra Pradesh High Court · (2007) 2 ACC 194 : (2005) 2 RCR(Civil) 465
Railways Act, 1989 — Section 81, 94
High Courts15 Dec 2004Allowed
P. Venkata Swamy Vs A.P. State Road Transport Corporation and Another
Andhra Pradesh High Court · (2005) 1 ALD 512 : (2005) 2 ALT 616
Constitution of India, 1950 — Article 14
High Courts15 Dec 2004Allowed
Laxmi Medical Distributors and Others Vs State of A.P.
Andhra Pradesh High Court · (2005) 1 ALD(Cri) 808 : (2005) CriLJ 1601 : (2005) 3 RCR(Criminal) 797
Drugs and Cosmetics Act, 1940 — Section 7(1)Essential Commodities Act, 1955 — Section 11, 7, 7(1)Penal Code, 1860 (IPC) — Section 21