COURT ARCHIVE

Andhra Pradesh High Court judgments, 2004

1,268 judgments · page 5 of 64

High Courts14 Dec 2004

Divisional Manager, Oriental Insurance Co. Ltd., DMC and Another Vs Dwara Mani Kumari

Andhra Pradesh High Court · (2005) 4 ALD 86 : (2005) 4 ALT 524

Contract Act, 1872 — Section 28Limitation Act, 1963 — Section 14Motor Vehicles Act, 1939 — Section 1, 2, 92A, 95

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High Courts14 Dec 2004Dismissed

Maharaja Alak Narayana Science and Arts Society (MANSAS) Vs Buddaraju Sarojini and Others

Andhra Pradesh High Court · (2005) 1 ALD 474 : (2005) 2 ALT 106

Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 14A, 2, 3, 3(1), 3(2)Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Rules, 1957 — Rule 3, 4, 5, 6

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High Courts14 Dec 2004Allowed

Satyanarayana Vs Moizuddin Khan

Andhra Pradesh High Court · (2005) 4 ALD 249

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22

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High Courts14 Dec 2004Dismissed

Kommineni Thirupathamma Vs Koritala Veeraiah and Others

Andhra Pradesh High Court · (2005) 2 ALD 425 : (2005) 2 ALT 783

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 14, Order 41 Rule 19, Order 41 Rule 21, Order 9 Rule 13

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High Courts14 Dec 2004

Smt. K. Vijaya Bharathi Vs Government of Andhra Pradesh and K.B.R. Consultancy Services

Andhra Pradesh High Court · (2005) 1 ALD 694

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High Courts14 Dec 2004Dismissed

Edla Shobha Rani Vs Yegurla Rambabu and Others

Andhra Pradesh High Court · (2005) 2 ALD 40

Civil Procedure Code Amendment Act, 2002 — Section 16(2), 7Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts14 Dec 2004Allowed

Dr. M. Mohan Babu Naidu Vs Medasani Ananda Naidu and Others

Andhra Pradesh High Court · (2005) 2 ALD 120 : (2005) 2 ALT 5 : (2005) 1 APLJ 114

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 148A, 148A(1), 148A(3), 148A(4)Constitution of India, 1950 — Article 227

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High Courts13 Dec 2004

Kunisetti Sambrajyam Vs Sriram Chenchu Rama Rao and Others

Andhra Pradesh High Court · (2005) 3 ALD 581

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 8Income Tax Act, 1961 — Section 138(1)Income Tax Rules, 1962 — Rule 113

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High Courts13 Dec 2004Dismissed

Regional Provident Fund Commissioner, Employees Provident Fund Organisation and The Asst. Provident Fund Commissioner, (Recovery) Vs Deccan Foam Plastics Pvt. Ltd.

Andhra Pradesh High Court · (2005) 1 ALT 645 : (2005) 105 FLR 1184 : (2005) 2 LLJ 11

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 8, 8B, 8B(1)

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High Courts13 Dec 2004Allowed

Penta Urmila and Others Vs Karukola Kumaraswamy and Others

Andhra Pradesh High Court · (2005) 2 ALD 130 : (2005) 1 ALT 811

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227

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High Courts13 Dec 2004Dismissed

N. Nazeer Ahmed Vs Executive Engineer, A.P. Housing Board

Andhra Pradesh High Court · (2005) 2 ALD 133 : (2005) 2 ALT 1

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 17

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High Courts13 Dec 2004Dismissed

Adapala Venkata Ranga Rao Vs Ravella Satyavathi

Andhra Pradesh High Court · (2005) 3 ALD 410

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High Courts13 Dec 2004Dismissed

Dugaputi Sudhakar Reddy Vs Avulapati Shankar Reddy and Others

Andhra Pradesh High Court · (2005) 2 ALD 61 : (2005) 2 ALT 417 : (2005) 1 APLJ 245

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 24, Order 41 Rule 25, Order 41 Rule 27, Order 8 Rule 1A

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High Courts10 Dec 2004

Adakula Malla Reddy Vs Sub-Divisional Forest Officer, (Authorised Officer) and Another

Andhra Pradesh High Court · (2005) 1 ALD 494 : (2005) 1 ALT 690

Andhra Pradesh Forest Act, 1967 — Section 44(1), 44(2C)

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High Courts10 Dec 2004Allowed

Bokam Simhadri Vs Visakhapatnam Port Trust and Another

Andhra Pradesh High Court · (2005) 2 ALD 151 : (2005) 2 ALT 100 : (2005) 3 ESC 1947 : (2005) 105 FLR 790

Penal Code, 1860 (IPC) — Section 419

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High Courts10 Dec 2004Allowed

N. Seshagiri Rao Vs Transmission Corporation of A.P. Limited and Another

Andhra Pradesh High Court · (2005) 1 ALD 347

Andhra Pradesh Transco Employees (Discipline and Appeal) Regulations — Regulation 10(2)Revised Pension Rules, 1980 — Rule 9(3)

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High Courts10 Dec 2004Allowed

Poddar Projects Ltd. Vs Commissioner of Commercial Taxes

Andhra Pradesh High Court · (2006) 146 STC 669

Andhra Pradesh General Sales Tax Act, 1957 — Section 6, 9(1)

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High Courts10 Dec 2004Dismissed

G. Raja Sundera Babu and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2005) 1 ALD 514 : (2005) 1 ALD(Cri) 258 : (2005) 2 ALT 133 : (2005) CriLJ 2443

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 17, 17(1)(3)

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High Courts10 Dec 2004Dismissed

Mohmmed Gouse Pasha (A1) Vs Tummala Venkata Krishna Rao and The State of A.P.

Andhra Pradesh High Court · (2005) 1 APLJ 274 : (2005) CriLJ 1500 : (2005) 2 RCR(Criminal) 692

Criminal Procedure Code, 1973 (CrPC) — Section 210, 210(2), 311, 313Penal Code, 1860 (IPC) — Section 120B, 34, 420, 468, 471

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High Courts10 Dec 2004Allowed

Andhra Bank at Vikarabad Vs Manneguda Polishing Stones Industries and Others

Andhra Pradesh High Court · (2005) 2 ALD 277 : (2006) 133 CompCas 887

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34, 34(1)

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