High Courts15 Mar 2005Dismissed
Puppali Jayanthi Vs District Collector and Others
Andhra Pradesh High Court · (2005) 3 ALD 131 : (2005) 1 APLJ 454
Andhra Pradesh Panchayat Raj Act, 1994 — Section 19(3)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2005
1,099 judgments · page 46 of 55
High Courts15 Mar 2005Allowed
K.V. Mohan Rao Vs Government of Andhra Pradesh and Another
Andhra Pradesh High Court · (2005) 3 ALD 133
Andhra Pradesh Relief Undertakings (Special Provisions) Act, 1971 — Section 3(1), 3(2), 4
High Courts15 Mar 2005Allowed
Gandham Vajramma and Others Vs Commissioner of Survey, Settlements and Land Records and Others
Andhra Pradesh High Court · (2005) 4 ALD 311 : (2005) 5 ALT 85
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 67, 67(2)Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Grant of Ryotwari Patta Rules, 1973 — Rule 2(4), 4Limitation (Amendment) Act, 1963 — Section 29(2), 29(3)
High Courts14 Mar 2005Allowed
NATL Technologies Limited Vs Vijay Industries
Andhra Pradesh High Court · (2005) 4 ALD 315 : (2005) 5 ALT 70 : (2009) 2 CompLJ 198 : (2006) 68 SCL 404
Civil Procedure Code, 1908 (CPC) — Section 34Companies (Court) Rules, 1959 — Rule 95, 99Companies Act, 1956 — Section 433, 434, 434(1), 439, 557
High Courts14 Mar 2005
Union of India (UOI) and Others Vs Abdul Kareem
Andhra Pradesh High Court · (2005) 3 ALD 567 : (2005) 3 LLJ 609
Constitution of India, 1950 — Article 14, 16, 21, 311, 311(1)Leave Rules — Rule 510, 732Railway Establishment (Amendment) Code, 1985 — Rule 530
High Courts14 Mar 2005Allowed
M.V. Sudhakar and Others Vs Government of A.P. and Another
Andhra Pradesh High Court · (2005) 3 ALD 180
Constitution of India, 1950 — Article 14Indian Medical Council Act, 1956 — Section 33
High Courts12 Mar 2005Dismissed
Boya Hari @ Pedda Narsimlu @ Boya Hari Chinnaiah Vs N. Vasa Reddy and Others
Andhra Pradesh High Court · (2005) 3 ALD 775 : (2006) 2 ALT 206 : (2005) 2 APLJ 125
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts11 Mar 2005Dismissed
Jonnavaram Ibrahim and Another Vs Uppaluru Jahara Bi (died) per LRs.
Andhra Pradesh High Court · (2005) 3 ALD 539 : (2005) 3 ALT 545 : (2005) 2 APLJ 75
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 144, 2(2)Limitation Act, 1963 — Article 137
High Courts11 Mar 2005
K. Umavathamma and Others Vs G. Venkata Chalapathi and Another
Andhra Pradesh High Court · (2005) 3 ACC 66 : (2006) ACJ 1764 : (2005) 3 ALD 10 : (2005) 3 ALT 91 : (2005) 1 APLJ 456
Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 158(6), 165(1), 455, 476, 476(1)Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140, 141, 142, 143, 144
High Courts11 Mar 2005Allowed
Vignan Education Development Society Vs Assistant Provident Fund Commissioner and Authority and Others
Andhra Pradesh High Court · (2005) 3 ALD 770 : (2005) 2 ALT 618 : (2005) 106 FLR 455 : (2005) 2 LLJ 728
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts11 Mar 2005Dismissed
Bheri Nageswara Rao Vs Mavuri Veera Venkata Satyanarayana and Others
Andhra Pradesh High Court · (2005) 2 ALD 885 : (2005) 3 ALT 574 : (2005) 1 APLJ 387
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115Constitution of India, 1950 — Article 227Limitation Act, 1877 — Section 22
High Courts11 Mar 2005Allowed
Musunuru Rajani Vs Vijayawada Municipal Corporation
Andhra Pradesh High Court · (2005) 3 ALD 87 : (2005) 4 ALT 11
Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 42, 43Hyderabad Municipal Corporation Act, 1955 — Section 452, 636
High Courts11 Mar 2005
Jambula Ravinder Reddy Vs Jambula Raghunandan Reddy and Others
Andhra Pradesh High Court · (2005) 4 ALT 13
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts11 Mar 2005
Mohd. Siddiq Ali Khan Vs Shahsun Finance Limited
Andhra Pradesh High Court · AIR 2005 AP 274 : (2005) 2 ALD 675 : (2005) 2 ALT 503
Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 10, 12, 17B, 2, 3Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988 — Rule 6, 7Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 7 Rule 11
High Courts11 Mar 2005Dismissed
Mattaparthi Satyanarayana Vs Bhavana Seshagiri Rao
Andhra Pradesh High Court · (2005) 3 ALD 632 : (2005) 3 ALT 106 : (2005) 2 APLJ 110
Civil Procedure Code, 1908 (CPC) — Section 100, 151
High Courts11 Mar 2005Allowed
Sangu Brahmam and Others Vs Station House Officer and Others
Andhra Pradesh High Court · (2005) 3 ALD 772 : (2006) 2 ALT 322 : (2005) 2 APLJ 21
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(3), 151Constitution of India, 1950 — Article 14, 21, 226, 300A
High Courts10 Mar 2005Dismissed
Thanda Venkanna Vs Mandal Educational Officer, Mandal Praja Parishad and Others
Andhra Pradesh High Court · (2005) 3 ALD 88 : (2005) 2 APLJ 61
Andhra Pradesh School Education (Community Participation) Act, 1998 — Section 5(4)Andhra Pradesh School Education (Community Participation) Rules, 1998 — Rule 10, 10(2), 8
High Courts09 Mar 2005Dismissed
Journalists Co-operative Housing Society Ltd. Vs G. Sujatha and Others
Andhra Pradesh High Court · (2005) 3 ALD 400
High Courts09 Mar 2005Allowed
Ch. Ravinder Rao Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (2005) 2 ALD(Cri) 25 : (2005) 2 ALT 721
Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(4), 24(5), 24(7)
High Courts09 Mar 2005Dismissed
Government of Andhra Pradesh and Others Vs Mohd. Taher Ali
Andhra Pradesh High Court · (2005) 3 ALD 153 : (2005) 3 ALT 637 : (2005) 2 ALT 637
Constitution of India, 1950 — Article 226