High Courts16 Feb 2004
Abdul Wahab Vs Municipal Corporation of Vijayawada and Another
Andhra Pradesh High Court · AIR 2004 AP 462 : (2004) 3 ALT 473
Hyderabad Municipal Corporation Act, 1955 — Section 636Mental Health Rules, 1987 — Rule 16, 20
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2004
1,268 judgments · page 57 of 64
High Courts16 Feb 2004Allowed
Chinna Mallaiah Vs Assistant Director of Fisheries and Another
Andhra Pradesh High Court · (2004) 2 ALD 360 : (2004) 3 ALT 327 : (2004) 2 APLJ 7
High Courts16 Feb 2004
V. Bhaskar Vs State of A.P. and Others
Andhra Pradesh High Court · (2004) 3 ALD 341
Andhra Pradesh Water Land and Trees Rules, 2004 — Rule 23
High Courts16 Feb 2004Dismissed
Aditya Electronics Vs A.S. Impex Limited and Others
Andhra Pradesh High Court · AIR 2004 AP 321 : (2004) 2 ALD 779 : (2004) 4 ALT 50 : (2004) 4 BC 340
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 6, 136(1)
High Courts16 Feb 2004Dismissed
Mohd. Zaheeruddin and Others Vs Mohd. Yousufuddin Mansoor and Another
Andhra Pradesh High Court · (2004) 3 ALD 534 : (2004) 2 ALT 632
Trade and Merchandise Marks Act, 1958 — Section 107, 111
High Courts16 Feb 2004Allowed
Panga Illayya Vs Neethi Mahalakshmi
Andhra Pradesh High Court · (2004) 4 ALD 511 : (2004) 3 ALT 816
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(1), 12, 13, 2Civil Procedure Code, 1908 (CPC) — Section 100, 9
High Courts16 Feb 2004Dismissed
Pothapragada Sri Lakshmi Maruthi Hara Gopal Vs P. Seshu Kumari
Andhra Pradesh High Court · (2004) 4 ALD 832 : (2004) 3 ALT 607 : (2004) 3 CivCC 300 : (2004) 2 DMC 811 : (2005) 1 RCR(Civil) 622
Hindu Marriage Act, 1955 — Section 13(1)
High Courts16 Feb 2004
Balaji Adithi Vs Baddam Chandra Reddy
Andhra Pradesh High Court · (2004) 2 ALD 507 : (2004) 2 BC 533
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 8
High Courts16 Feb 2004Dismissed
Dakkili Siva Narapa Reddy Vs Gaddam Penchala Reddy
Andhra Pradesh High Court · AIR 2004 AP 306 : (2004) 2 ALD 786
Specific Relief Act, 1963 — Section 37
High Courts16 Feb 2004Dismissed
Jonnada Subash and Others Vs Jonnada Vithalachary and Another
Andhra Pradesh High Court · (2004) 5 ALD 24
High Courts13 Feb 2004
M. Gouri Devi and Company Vs Gundla Ramesh Babu and Others
Andhra Pradesh High Court · (2004) 2 ALD 509 : (2004) 3 ALT 356
Urban Land (Ceiling and Regulation) Act, 1976 — Section 26
High Courts13 Feb 2004
B. Srikantha Reddy Vs K. Mahesh and Another
Andhra Pradesh High Court · (2005) 1 ACC 24 : (2006) ACJ 323 : (2004) 5 ALD 852 : (2004) 6 ALT 408
Workmens Compensation Act, 1923 — Section 22, 4A(3)
High Courts13 Feb 2004Dismissed
Sri Victoria Aided Upper Primary School Society Vs P. Jagannatha Rao and Others
Andhra Pradesh High Court · (2004) 2 ALT 456
Andhra Pradesh Education Act, 1982 — Section 24
High Courts12 Feb 2004
B. Rama Swamy Vs B. Ranga Swamy
Andhra Pradesh High Court · AIR 2004 AP 280 : (2004) 2 ALD 791 : (2004) 3 ALT 1 : (2004) 2 ARBLR 323 : (2004) 55 SCL 561
Arbitration and Conciliation Act, 1996 — Section 34, 37(3)
High Courts12 Feb 2004Dismissed
M. Prabhakar Reddy Vs Jagdish Prakash Vijayawargi and Others
Andhra Pradesh High Court · (2004) 3 ALD 3 : (2004) 2 ALT 319
Constitution of India, 1950 — Article 227Partnership Act, 1932 — Section 69
High Courts12 Feb 2004Dismissed
Government of Andhra Pradesh and Others Vs M.A. Razack
Andhra Pradesh High Court · (2004) 2 ALD 800
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts12 Feb 2004Allowed
Rasool Bee Vs Fathima Bee (died) and Others
Andhra Pradesh High Court · (2004) 2 ALD 362 : (2004) 2 ALT 625 : (2004) 2 APLJ 48
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, 151
High Courts11 Feb 2004Dismissed
Vaddi Raghava and Another Vs Nekkella Surya Rao and Others
Andhra Pradesh High Court · (2007) 1 ALT 446
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 5, Order 9 Rule 5(1), Order 9 Rule 5(2), Order 9 Rule 9
High Courts11 Feb 2004Dismissed
Mohd. Afzal Vs Shaik Habeeb and Others
Andhra Pradesh High Court · (2004) 3 ALD 92
Transfer of Property Act, 1882 — Section 53A
High Courts11 Feb 2004Allowed
A. Venkatesan and Others Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2004) 2 ALD 422 : (2004) 3 ALT 333
Constitution of India, 1950 — Article 226