COURT ARCHIVE

Andhra Pradesh High Court judgments, 2004

1,268 judgments · page 61 of 64

High Courts29 Jan 2004Dismissed

Ranga Reddy District Sarpanches'' Association and Others Vs Government of A.P. and Others

Andhra Pradesh High Court · (2004) 2 ALD 1 : (2004) 1 ALT 659

Andhra Pradesh Panchayat Raj Act, 1994 — Section 153, 181, 249, 250Constitution of India, 1950 — Article 1(1), 226, 243E, 243G, 245

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High Courts28 Jan 2004Dismissed

Nese Sulthan Narayanaswamy Vs Station House Officer

Andhra Pradesh High Court · (2004) 1 ALT(Cri) 201 : (2004) 2 DMC 19

Penal Code, 1860 (IPC) — Section 302, 307

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High Courts28 Jan 2004Dismissed

Pandranki Parvathi and Others Vs Akula Gangaraju and Others

Andhra Pradesh High Court · (2004) 2 ALD 261 : (2004) 1 ALT 617

Andhra Pradesh Conduct of Election of Member (Co-opted) and President/Vice-President of Mandal Parishad and Member (Co-opted) and Chairman/Vice-Chairman of Zilla Parishad Rules, 1994 — Rule 13(7)Andhra Pradesh Panchayat Raj Act, 1994 — Section 153, 200, 201Constitution of India, 1950 — Article 243K, 324

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High Courts28 Jan 2004

V. Lingamma and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 2004 AP 167 : (2004) 2 ALD 119 : (2004) 3 ALT 802

Andhra Pradesh Escheats and Bona Vacantia Act, 1974 — Section 11, 7, 8, 9

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High Courts27 Jan 2004Allowed

Choppa Rambabu and Others Vs Choppa Demudamma and Another

Andhra Pradesh High Court · (2004) 4 ALD 214

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts27 Jan 2004Dismissed

Kothalanka Durga Vara Prasad Rao Vs Datla Chandraiah (died) and Others

Andhra Pradesh High Court · (2004) 2 ALD 350 : (2004) 2 ALT 313

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(4), Order 1 Rule 10(5)Limitation Act, 1877 — Section 22

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High Courts27 Jan 2004

S. Raju Vs The Government of Andhra Pradesh, Department of Medical, Health and Family Welfare and Others

Andhra Pradesh High Court · (2004) 2 ALT 2 : (2004) 1 APLJ 164

Andhra Pradesh Essential Services Maintenance Act, 1971 — Section 3

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High Courts27 Jan 2004

Osmania University Vs Government of A.P. and Others

Andhra Pradesh High Court · (2004) 3 ALD 115 : (2004) 3 ALT 760

Andhra Pradesh Excise (Arrack and Toddy Licences General Conditions) Rules, 1969 — Rule 5

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High Courts27 Jan 2004

Mohammed Salabath Khan Vs R. Srinivas Rao and Others

Andhra Pradesh High Court · (2004) 3 ALD 119

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17(1)

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High Courts27 Jan 2004Allowed

Smt. B. Shiramani and Vs Executive Officer, Grampanchayat Medchal and Another

Andhra Pradesh High Court · AIR 2004 AP 147 : (2004) 3 ALD 846 : (2004) 3 ALT 365

Andhra Pradesh Panchayat Raj Act, 1994 — Section 98General Clauses Act, 1897 — Section 27

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High Courts27 Jan 2004Allowed

Kolasani Ramulu (died) per L.Rs. Vs Jagarlamudi Radhakrishna Murthy and Others

Andhra Pradesh High Court · (2004) 3 ALD 27 : (2004) 2 ALT 820

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A

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High Courts23 Jan 2004Allowed

P. Yeshodamma and Others Vs T. Buchi Reddy and Another

Andhra Pradesh High Court · (2004) 2 ACC 299 : (2006) ACJ 414 : (2004) 2 ALD 894

Motor Vehicles Act, 1988 — Section 163A

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High Courts23 Jan 2004

Abdul Khader @ Abdul Rauf and Others Vs Aktharunnisa Begum (died) by LRs. and Others

Andhra Pradesh High Court · AIR 2004 AP 214 : (2004) 2 ALD 546 : (2004) 2 APLJ 80

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14(3)

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High Courts23 Jan 2004Allowed

The Food Inspector Division-I Vs Neela Ramesh

Andhra Pradesh High Court · (2004) 1 ALD(Cri) 373 : (2004) 1 ALT(Cri) 293 : (2004) 1 APLJ 339 : (2004) CriLJ 1849

Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1A)

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High Courts23 Jan 2004Dismissed

M. Deva Narayana Reddy and Others Vs Government of A.P. and Others

Andhra Pradesh High Court · (2004) 1 ALD 892 : (2004) 2 ALT 65

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 121, 87Powers and Functions of T.T.D. Board Rules, 1990 — Rule 150

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High Courts23 Jan 2004

Kusam Satyanarayana Reddy and Others Vs Kusam Sambrajyamma (died) by LRs. and Others

Andhra Pradesh High Court · (2004) 2 ALD 635 : (2004) 3 ALT 115 : (2004) 2 CivCC 450 : (2004) 4 RCR(Civil) 169

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7

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High Courts23 Jan 2004

Kasarabada Rajeswara Rao and Vs State of A.P.

Andhra Pradesh High Court · (2004) 1 ALD(Cri) 418 : (2004) 1 ALT(Cri) 443 : (2004) CriLJ 1836 : (2004) 3 RCR(Criminal) 81

Essential Commodities Act, 1955 — Section 12AA, 7Penal Code, 1860 (IPC) — Section 120B, 407, 411, 420, 467

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High Courts23 Jan 2004Allowed

Umde Bhojram Vs Wadla Gangadhar

Andhra Pradesh High Court · (2004) 2 ALT 367

Civil Procedure Code, 1908 (CPC) — Section 115Registration Act, 1908 — Section 17, 17(1), 49Transfer of Property Act, 1882 — Section 58

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High Courts22 Jan 2004Allowed

S.A. Kabeer Vs Kareemunnisa Begum (died) and Others

Andhra Pradesh High Court · (2004) 5 ALD 67 : (2004) 6 ALT 30

Limitation Act, 1963 — Section 5

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High Courts22 Jan 2004Allowed

Pattanabhi Vrudhi Nivasha Stalamula Yajamanula Sankashema Saggam and Others Vs Govt. of A.P. and Others

Andhra Pradesh High Court · AIR 2004 AP 215

Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 13Constitution of India, 1950 — Article 12, 14

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