High Courts06 Feb 2004Allowed
Bandla Rama Rao and Others Vs Secretary, Govt. of A.P. and Others
Andhra Pradesh High Court · (2004) 3 ALD 38 : (2004) 4 ALT 146
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2004
1,268 judgments · page 59 of 64
High Courts06 Feb 2004
T. Nabi Saheb Vs V.P. Sivaiah and Others
Andhra Pradesh High Court · (2004) 6 ALD 488 : (2004) 2 ALT 751
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58(2)
High Courts05 Feb 2004Allowed
Adapapa Venkata Reddy (died) by LRs. and Others Vs Revenue Divisional Officer and Sub-Divisional Magistrate and Others
Andhra Pradesh High Court · (2004) 3 ALD 105 : (2004) 3 ALT 486
Waqf Act, 1954 — Section 54(3)
High Courts05 Feb 2004Dismissed
Hyderabad Engineering Industries Vs A.P. Industry Facilitation Council and Another
Andhra Pradesh High Court · (2004) 1 APLJ 262 : (2004) 3 BC 168 : (2004) 120 CompCas 195 : (2004) 55 SCL 715
Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 10, 6Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 32
High Courts05 Feb 2004Dismissed
K. Raghuram Reddy Vs Single Trustee, Sri Vinayakaswamy Temple
Andhra Pradesh High Court · (2004) 3 ALD 9 : (2004) 2 APLJ 146
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 82, 82(1), 82(2)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Immovable Properties and Other Lands (Other than Agricultural Lands) Leases and Licenses Rules, 2003 — Rule 3
High Courts05 Feb 2004Dismissed
Mulla Alamsabgari Dastigiri Vs B. Pullamma and Others
Andhra Pradesh High Court · (2004) 4 ALD 82 : (2004) 2 ALT 271 : (2005) 1 CivCC 126
Registration Act, 1908 — Section 17
High Courts05 Feb 2004Allowed
Nazeer Hussain Vs Farooq Ali
Andhra Pradesh High Court · (2004) 2 ALD 808
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)
High Courts05 Feb 2004Dismissed
Kothari Group of Financiers Vs K. Murlidhar
Andhra Pradesh High Court · (2004) 2 ACC 325 : (2004) 3 ALD 68 : (2004) 3 ALT 329
Workmens Compensation Act, 1923 — Section 3
High Courts05 Feb 2004Allowed
L. Royal Reddy and Others Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 2004 AP 347 : (2004) 2 ALD 225 : (2004) 2 ALT 210
Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 3, 3(2)Andhra Pradesh Motor Vehicles Taxation Rules, 1963 — Rule 5Motor Vehicles Act, 1988 — Section 192, 192A
High Courts04 Feb 2004Dismissed
Guttula Munisetti Vs Guttula Dharma Rao and Others
Andhra Pradesh High Court · (2004) 4 ALD 375 : (2004) 3 ALT 482
Andhra Pradesh Gram Panchayats Act, 1964 — Section 85Andhra Pradesh Panchayat Raj Act, 1994 — Section 80
High Courts04 Feb 2004Dismissed
Iqbal Singh (died) and Another Vs A. Sudhakara Rao and Others
Andhra Pradesh High Court · (2004) 4 ALD 582 : (2004) 2 ALT 792 : (2004) 2 CivCC 268
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 26Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 40, 40Andhra Pradesh Non-Agricultural Land Assessment Act, 1963 — Section 4
High Courts04 Feb 2004Allowed
Mirza Raheem Baig Vs Mirza Mahamood Baig and Others
Andhra Pradesh High Court · (2004) 2 ALD 117
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 34(1), 34(2)
High Courts04 Feb 2004Allowed
Veerabhadra Swamy Temple Vs Commissioner, Endowment Department and Others
Andhra Pradesh High Court · (2004) 2 ALD 532 : (2004) 3 ALT 44
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 29(5), 8
High Courts04 Feb 2004Allowed
Mir Muzzafar Hussain Khan and Others Vs Andhra Pradesh Wakf Board and Others
Andhra Pradesh High Court · (2004) 3 ALD 108 : (2004) 3 ALT 554
Waqf Act, 1954 — Section 4, 5(1), 5(2), 6(1)
High Courts04 Feb 2004Dismissed
M. Sekhara Reddy Vs M. Satyanarayana and Others
Andhra Pradesh High Court · (2004) 3 ALD 2 : (2004) 2 ALT 351
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Evidence Act, 1872 — Section 126
High Courts04 Feb 2004Dismissed
Union of India (UOI) Vs Khairunnisa Begum and Others
Andhra Pradesh High Court · (2005) ACJ 286
Railways Act, 1989 — Section 123
High Courts03 Feb 2004Dismissed
Sarwottam Ispat (P) Ltd. Vs Transmission Corporation of A.P. Ltd., (A.P. TRANSCO) and Others
Andhra Pradesh High Court · (2004) 02 AP CK 0114
Electricity (Supply) Act, 1948 — Section 49Land Acquisition Act, 1894 — Section 28A
High Courts03 Feb 2004Allowed
D. Sudershan and Another Vs Vangapally Venkata Rama Rao and Others
Andhra Pradesh High Court · (2004) 3 ALD 528 : (2004) 1 APLJ 292
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10
High Courts03 Feb 2004Dismissed
C. Venkateswara Rao Vs Union of India (UOI)
Andhra Pradesh High Court · (2004) 3 ALT 620 : (2004) 2 ARBLR 300
Arbitration Act, 1940 — Section 15, 17, 30Limitation Act, 1963 — Article 119
High Courts03 Feb 2004Allowed
Kamarapu Sivakumar Vs Sirimalla Ashok and Another
Andhra Pradesh High Court · AIR 2004 AP 346 : (2004) 3 ALD 113 : (2004) 4 ALT 3
Provincial Insolvency Act, 1920 — Section 51