COURT ARCHIVE

Andhra Pradesh High Court judgments, 2004

1,268 judgments · page 7 of 64

High Courts03 Dec 2004Allowed

M. Yadagiri Reddy Vs V.C. Brahmanna and Another

Andhra Pradesh High Court · (2005) 1 ALD 1 : (2009) 3 ALT 796 : (2005) 1 APLJ 124

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 2, 8(6)Constitution of India, 1950 — Article 226

High Courts02 Dec 2004Dismissed

Koripalli Ram Krishna Rao Vs State Bank of Hyderabad and Others

Andhra Pradesh High Court · (2005) 1 ALD 526 : (2005) 1 ALT 708

Constitution of India, 1950 — Article 227

High Courts02 Dec 2004

Hindustan Petroleum Corporation Ltd. Vs Union of India (UOI)

Andhra Pradesh High Court · (2004) 12 AP CK 0071

Constitution of India, 1950 — Article 226

High Courts02 Dec 2004Allowed

Director, Rural Development and Another Vs Deputy Secretary to Govt. of A.P., Transport, Roads and Buildings (R-II) Department and Others

Andhra Pradesh High Court · (2005) 1 ALD 505 : (2005) 2 ALT 155

Land Acquisition Act, 1894 — Section 48(1)

High Courts02 Dec 2004Allowed

Regional Housing Engineer Vs Competent Authority (Tribunal) and Others

Andhra Pradesh High Court · (2005) 1 ALD 459

Andhra Pradesh Housing Board Act, 1956 — Section 52, 53

High Courts01 Dec 2004

L. Lalitha Kumari Vs Dr. M. Thippe Swamy and Another

Andhra Pradesh High Court · (2005) 1 ALD 157

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Representation of the People Act, 1951 — Section 83(1)

High Courts01 Dec 2004Allowed

B. Chandramouli Vs General Manager, District Co-operative Central Bank Ltd.

Andhra Pradesh High Court · (2005) 1 ALT 335 : (2005) 1 APLJ 48

Constitution of India, 1950 — Article 226

High Courts30 Nov 2004Dismissed

G. Dinesh Kumar and Others Vs Vice Chancellor, J.N.T.U. and Another

Andhra Pradesh High Court · (2005) 1 ALD 752 : (2005) 1 ALT 310

B. Tech Four Year Degree Course (Revised) Academic Regulations — Regulation 4, 5, 6Constitution of India, 1950 — Article 19, 21Jawaharlal Nehru Technological University Act, 1972 — Section 12, 12(1), 23, 24, 4

High Courts30 Nov 2004

National Institute of Dental Technology (NIDT) Vs Dental Council and Others

Andhra Pradesh High Court · AIR 2005 AP 175 : (2005) 1 ALD 570

Constitution of India, 1950 — Article 19(1), 226

High Courts30 Nov 2004Dismissed

Jeenu Nookaraju and Others Vs Chakravarthula Venkata Raghava Charyuly and Others

Andhra Pradesh High Court · (2005) 1 ALD 745 : (2005) 2 ALT 215

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)

High Courts30 Nov 2004Dismissed

Dr. S. Sushma Kumari Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2005) 3 ALD 155 : (2005) 1 ALT 513

Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 12, 15, 3Andhra Pradesh Regulation of Admission to the Master of Dental Surgery Course in the Government Dental College and Hospital, Hyderabad, s, 1985 — Rule 4Indian Medical Council Act, 1956 — Section 33

High Courts30 Nov 2004Dismissed

P. Bharath Bhushan and Another Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2005) 3 ALD 185

Andhra Pradesh State Electricity Reforms (Transfer Scheme) Rules, 1999 — Rule 1, 1(5), 3, 3(1), 3(2)Constitution of India, 1950 — Article 14, 16, 21, 32Electricity Reforms Act, 1998 — Section 13, 23, 24, 55

High Courts29 Nov 2004Allowed

Alivelamma Vs Revenue Divisional Officer

Andhra Pradesh High Court · (2005) 1 ALD 19 : (2004) 6 ALT 669

High Courts29 Nov 2004

Siva Oil Rotary Vs Commercial Tax Officer-II

Andhra Pradesh High Court · (2005) 142 STC 129

High Courts29 Nov 2004Dismissed

Dr. M.R. Reddy College of Education Vs Registrar, Kakatiya University

Andhra Pradesh High Court · (2005) 3 ALD 12 : (2005) 3 ALT 312 : (2005) 2 ALT 312

High Courts29 Nov 2004Dismissed

M. Shobhan Kumar and Others Vs Secretary, Regional Transport Authority

Andhra Pradesh High Court · (2005) 2 ALD 535 : (2005) 2 ALT 80

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 177Motor Vehicles Act, 1988 — Section 74, 74(3)

High Courts29 Nov 2004

Mrs. M.B. Jayanthi, In-charge Principal, CBM, Junior College for Women Vs Mrs. P. Rekha Evangeline, Junior Lecturer, CBM, Junior College for Women

Andhra Pradesh High Court · (2005) 1 ALT 815

High Courts29 Nov 2004Allowed

Jayalakshmi Agencies Vs Additional Commissioner of Commercial Taxes (Legal) and Others

Andhra Pradesh High Court · (2008) 11 VST 257

High Courts26 Nov 2004Allowed

Prof. V.S.S. Sastry Vs Ministry of Human Resource Development, Govt. of India and Another

Andhra Pradesh High Court · (2005) 1 ALD 239 : (2005) 1 ALT 342

Central Institute of English and Foreign Languages Rules — Rule 23Constitution of India, 1950 — Article 14, 226

High Courts26 Nov 2004

Panchalingal Carbonic Gas Pvt. Ltd. and Another Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2005) 1 ALD 225 : (2005) 1 ALT 215 : (2005) 141 STC 161