High Courts09 Mar 2005Dismissed
Meesala Muralidhar Vs Government of A.P.
Andhra Pradesh High Court · (2005) 3 ALD 572
Displaced Persons (Institution of Suits) Act, 1948 — Section 3General Clauses Act, 1897 — Section 3, 3(42)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2005
1,099 judgments · page 47 of 55
High Courts09 Mar 2005
Ch. Prasanth Kumar Vs Superintendent of Police and Others
Andhra Pradesh High Court · (2005) 2 ALD(Cri) 530 : (2005) 3 ALT 635 : (2005) 2 ALT 635 : (2005) 1 APLJ 465 : (2005) CriLJ 3773
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 302, 306
High Courts07 Mar 2005
M. Madhava Reddy Vs Vice-Chairman and Managing Director, A.P.S.R.T.C. and Others
Andhra Pradesh High Court · (2005) 5 ALD 8 : (2005) 3 ALT 434 : (2005) 2 ALT 434
High Courts07 Mar 2005Dismissed
Commissioner, Municipal Corporation of Hyderabad Vs Iqbal Ahmad and Another
Andhra Pradesh High Court · (2005) 3 ALD 594 : (2005) 3 LLJ 186
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1963 — Rule 13Constitution of India, 1950 — Article 14, 16, 21
High Courts07 Mar 2005Dismissed
Rajoji and Another Vs Patnam Hanmanth Reddy and Others
Andhra Pradesh High Court · (2005) 3 ALD 23
Registration Act, 1908 — Section 47Specific Relief Act, 1963 — Section 34, 5Transfer of Property Act, 1882 — Section 54
High Courts07 Mar 2005Dismissed
Sterlite Indus. (I) Ltd. Vs Transmission Corpn. of Andhra Pradesh Ltd.
Andhra Pradesh High Court · (2005) 189 ELT 266
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3, 3(1), 3(3)Central Excise Rules, 1944 — Rule 173Central Excises and Salt Act, 1944 — Section 11A, 14, 3, 5A, 5A(1)
High Courts07 Mar 2005Allowed
K. Lakshmi Vs Sri Saraswathi Grameena Bank and Others
Andhra Pradesh High Court · (2005) 2 ALT 717
Constitution of India, 1950 — Article 14, 21Sri Saraswathi Grammena Bank (Staff) Service Regulations, 1983 — Rule 10(2)
High Courts04 Mar 2005Allowed
New Gayathri Wines Vs Deputy Commissioner of Prohibition and Excise and Another
Andhra Pradesh High Court · (2005) 2 ALD 889
Andhra Pradesh Excise Act, 1968 — Section 45, 46, 46(1), 46(2), 46AAndhra Pradesh Prohibition Act, 1995 — Section 13(2)
High Courts04 Mar 2005
G. Hanumanthu Vs T. Rajitha Reddy
Andhra Pradesh High Court · (2005) 3 ALD 211
High Courts04 Mar 2005
Bhamidipati Annapoorna Bhavani Vs Land Acquisition Officer, Yeleru Reservoir Project and Others
Andhra Pradesh High Court · AIR 2005 AP 365 : (2005) 3 ALD 233 : (2005) 2 ALT 786 : (2005) 2 APLJ 1 : (2005) 2 RCR(Civil) 509
Constitution of India, 1950 — Article 14, 226, 22C, 300ALand Acquisition Act, 1894 — Section 11, 12, 18, 26, 28Trade and Merchandise Marks Act, 1958 — Section 56(4)
High Courts04 Mar 2005
Yashwitha Constructions (P) Ltd. Vs Simplex Concrete Piles India Ltd.
Andhra Pradesh High Court · AIR 2005 AP 325 : (2005) 3 ALD 321 : (2005) 3 ALT 110 : (2005) 2 ARBLR 389
Arbitration Act, 1940 — Section 8, 8(1)Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6), 12, 13
High Courts04 Mar 2005Allowed
K. Abdul Raheem (died) per LRs. and Others Vs Hajeerappa and Others
Andhra Pradesh High Court · (2005) 3 ALD 15
Specific Relief Act, 1963 — Section 2(a), 34, 38
High Courts04 Mar 2005Dismissed
Bodduru Nagaraju and Others Vs Gudla Narasimha Murthy
Andhra Pradesh High Court · (2005) 2 ALT 465
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(3)
High Courts04 Mar 2005Dismissed
Gaddam China Dodamma Vs Goka Pedda Dodamma and Another
Andhra Pradesh High Court · (2005) 3 ALD 531 : (2005) 3 ALT 619
Hindu Succession Act, 1956 — Section 8Limitation Act, 1963 — Article 110
High Courts04 Mar 2005Dismissed
K. Yerri Swamy Vs C. Krishna Chowdary and Others
Andhra Pradesh High Court · (2005) 2 ALD 733 : (2005) 3 ALT 544 : (2005) 2 ALT 544 : (2005) 1 APLJ 393
High Courts04 Mar 2005Allowed
G. Chenna Reddy Vs State of A.P. and Others
Andhra Pradesh High Court · (2005) 3 ALD 887
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 20Public Servants (Inquiries) Rules, 1950 — Rule 10, 21, 21(12), 21(2), 21(20)
High Courts03 Mar 2005Allowed
Dhunji J. Mistry Vs District Collector and Another
Andhra Pradesh High Court · (2005) 3 ALD 422 : (2005) 4 ALT 59
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 11, 11(1), 11(2), 11A
High Courts02 Mar 2005Allowed
R. Basaveswarudu and Others Vs Secretary, Union of India (UOI) and Others
Andhra Pradesh High Court · (2005) 5 ALT 252
Constitution of India, 1950 — Article 136, 141, 226, 309Recruitment Rules, 2002 — Rule 5, 5(2)
High Courts02 Mar 2005Allowed
T. Krishna Murthy Vs Engineer-in-Chief, I and CAD (Admn. Wing) and Others
Andhra Pradesh High Court · (2005) 4 ALD 522
High Courts02 Mar 2005Dismissed
Union of India (UOI) and Others Vs G. Krishna
Andhra Pradesh High Court · (2005) 2 ALD 603 : (2005) 2 ALT 637 : (2005) 1 APLJ 426 : (2005) 2 LLJ 768
Constitution of India, 1950 — Article 226, 32Railway Services (Conduct) Rules, 1966 — Rule 3(1)