COURT ARCHIVE

Andhra Pradesh High Court judgments, 2004

1,268 judgments · page 63 of 64

High Courts09 Jan 2004Dismissed

S. Lingamaiah Vs The Dist. Collector

Andhra Pradesh High Court · (2004) 2 ALD 837 : (2004) 3 ALT 276

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 5(2)Andhra Pradesh Land Encroachment Act, 1905 — Section 10, 2, 20, 6, 7Constitution of India, 1950 — Article 14, 19, 21, 226, 300A

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High Courts09 Jan 2004

P.S. Bharathi Vs Kamala Devi Dhar (died) by LR

Andhra Pradesh High Court · (2004) 3 ALD 778 : (2004) 3 ALT 616

Transfer of Property Act, 1882 — Section 106, 106(1), 106(3), 110

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High Courts09 Jan 2004

Koilada Ramanamma Vs Thummala Lakshmi

Andhra Pradesh High Court · (2004) 5 ALD 10

Evidence Act, 1872 — Section 13, 65

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High Courts09 Jan 2004Dismissed

Sandupatla Venu Madhav Vs Nallamekala Raghavulu and Others

Andhra Pradesh High Court · (2004) 2 ALD 554 : (2004) 4 BC 507

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1, Order 38 Rule 2

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High Courts09 Jan 2004Dismissed

S. Lingamaiah Vs State of A.P. and Others

Andhra Pradesh High Court · (2004) 2 ALD 837 : (2004) 3 ALT 276

Andhra Pradesh Land Encroachment Act, 1905 — Section 6, 7Constitution of India, 1950 — Article 226

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High Courts09 Jan 2004Dismissed

Sri Sai Surya Gardens (P) Ltd. Vs Union of India (UOI) and Another

Andhra Pradesh High Court · (2004) 4 ALD 291 : (2004) 2 ALT 256

Constitution of India, 1950 — Article 14, 21, 300AElectricity Act, 2003 — Section 164Telegraph Act, 1885 — Section 12, 13, 14, 15, 16

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High Courts08 Jan 2004Dismissed

Advocate General Vs State of A.P. and Others

Andhra Pradesh High Court · (2004) 1 ALD 708 : (2004) 2 ALT 460

Andhra Pradesh Municipalities Act, 1965 — Section 228, 378Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Hyderabad Municipal Corporation Act, 1955 — Section 451, 461, 485, 669, 681

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High Courts08 Jan 2004Allowed

Ch. Venkateswarlu Vs M.D., A.P. State Financial Corporation and Others

Andhra Pradesh High Court · AIR 2004 AP 220 : (2004) 1 ALD 722 : (2004) 2 BC 376

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High Courts08 Jan 2004Allowed

Union of India (UOI) and Others Vs G.K. Murthy and Others

Andhra Pradesh High Court · (2004) 2 ALD 182 : (2004) 3 ALT 149

Constitution of India, 1950 — Article 14, 142, 16, 21, 37

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High Courts08 Jan 2004Dismissed

K. Jayaraj Vs Executive Officer, Cantonment Board

Andhra Pradesh High Court · (2005) 5 ALD 1 : (2004) 4 ALT 58

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High Courts08 Jan 2004

Voltas Employees'' Co-operative House Building Society Limited Vs Cantonment Board and Others

Andhra Pradesh High Court · (2004) 4 ALT 145

Constitution of India, 1950 — Article 226

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High Courts07 Jan 2004Dismissed

Namala Ramachandra Rao Vs Kakileti Bhaskara Rama Murthy and Others

Andhra Pradesh High Court · (2004) 2 ALD 558 : (2004) 3 ALT 812

Evidence Act, 1872 — Section 114Transfer of Property Act, 1882 — Section 106(3)

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High Courts07 Jan 2004

Komallaplli Rama Venkata Dandapani and Others Vs State of A.P. and Others

Andhra Pradesh High Court · (2004) 1 ALD(Cri) 382 : (2004) 1 ALT 605 : (2004) 2 ALT(Cri) 532 : (2005) 1 RCR(Criminal) 99

Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 323, 324, 34, 354

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High Courts07 Jan 2004Dismissed

Taraporewalla Agencies Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 2004 AP 283 : (2004) 1 ALD 724 : (2004) 3 ALT 536

Banking Regulation Act, 1949 — Section 35AConstitution of India, 1950 — Article 226

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High Courts06 Jan 2004Allowed

B. Narayana Rao Vs M. Govinda Rajulu (D) by L.Rs. and Others

Andhra Pradesh High Court · AIR 2004 AP 218 : (2004) 2 ALD 54 : (2004) 2 ALT 294

Limitation Act, 1963 — Section 18

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High Courts06 Jan 2004Dismissed

Murali Mohan Naidu and Others Vs Iskala Nadi Ramanna and Another

Andhra Pradesh High Court · AIR 2004 AP 156 : (2004) 4 ALD 853 : (2004) 3 ALT 623 : (2004) 1 ALT(Cri) 419 : (2004) 3 BC 573 : (2004) 3 CivCC 133

Limitation Act, 1963 — Section 21

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High Courts06 Jan 2004Dismissed

A.P. State Bandage and Gaze (Mfg) Association Vs Inspector General Drugs Control Administration and Another

Andhra Pradesh High Court · (2004) 2 ALD 556

Drugs and Cosmetics Act, 1940 — Section 18, 3

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High Courts06 Jan 2004Dismissed

E. Ravinder Reddy Vs D. Rama Krishnan and Others

Andhra Pradesh High Court · (2004) 1 ALD 749

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High Courts06 Jan 2004Allowed

Kurapati Nageswara Gupta and Another Vs Madam Sekhar and Another

Andhra Pradesh High Court · (2004) 1 ALD(Cri) 183 : (2004) 1 ALT(Cri) 248 : (2004) 4 BC 518 : (2005) 123 CompCas 555 : (2004) CriLJ 1856 : (2004) 2 RCR(Criminal) 218

Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts06 Jan 2004Dismissed

Hyderabad Co-operative Trading Society Limited Vs Authority under A.P. Shops and Establishments Act, 1988 and Assistant Commissioner of Labour-III and Another

Andhra Pradesh High Court · (2004) 1 ALD 742 : (2004) 101 FLR 357

Andhra Pradesh Shops and Establishments Act, 1988 — Section 48(1)Andhra Pradesh Shops and Establishments Rules, 1990 — Rule 21, 21(1), 21(2)

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