COURT ARCHIVE

Andhra Pradesh High Court judgments, 2005

1,099 judgments · page 48 of 55

High Courts02 Mar 2005Dismissed

Vastava Chit Funds (Private) Ltd. Vs Madala Benarjee and Others

Andhra Pradesh High Court · (2005) 3 ALD 881 : (2005) 3 ALT 405 : (2005) 3 BC 546

Andhra Pradesh Chit Funds Act, 1971 — Section 2, 25(2), 6Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 37

High Courts01 Mar 2005Allowed

N.V. Narasaiah Vs Depot Manager, APSRTC and Others

Andhra Pradesh High Court · (2005) 3 ALD 579

Andhra Pradesh State Road Transport Corporation Employees (Service) Regulations, 1964 — Regulation 19(3), 19(3)

High Courts01 Mar 2005

M. Krishna Reddy Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2005) 3 ALD 297

Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 12(4), 12(5), 12(6), 13(2), 35A

High Courts01 Mar 2005Allowed

K. Raghavendra Raju Vs Syed Yousuf and Others

Andhra Pradesh High Court · (2005) 3 ALD 79 : (2005) 3 ALT 645 : (2005) 3 CivCC 192 : (2005) 3 RCR(Civil) 481

Specific Relief Act, 1963 — Section 19B, 27

High Courts01 Mar 2005

B. Venkat Ram Reddy Vs K. Srinivas and Others

Andhra Pradesh High Court · (2005) 2 ALD 735 : (2005) 3 ALT 674 : (2005) 2 ALT 674

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1(3)

High Courts28 Feb 2005Allowed

Bonthu Veera Reddy Vs Kolli Venkateswara Reddy and Others

Andhra Pradesh High Court · (2005) 2 ALD 894

Limitation Act, 1963 — Article 135, 136

High Courts28 Feb 2005Allowed

M. Abdul Lateef Vs Government of Andhra Pradesh and Another

Andhra Pradesh High Court · (2005) 2 ALD 752 : (2005) 2 ALT 762

Constitution of India, 1950 — Article 226, 311

High Courts25 Feb 2005Dismissed

Andhra Pradesh State Road Transport Corporation Vs Musnam Lalitha and Others

Andhra Pradesh High Court · (2005) 3 ALT 449

Central Motor Vehicles Rules, 1989 — Rule 476(7)Motor Vehicles Act, 1988 — Section 140, 158(6), 165, 166, 176

High Courts25 Feb 2005Dismissed

Management of Bharat Heavy Electricals Ltd. Vs Labour Court-II and Another

Andhra Pradesh High Court · (2005) 3 ALD 383 : (2005) 2 LLJ 957

Industrial Disputes Act, 1947 — Section 10, 11A, 2A, 2A(2), 33(2)

High Courts25 Feb 2005

Md. Nazeer Ahmed and Another Vs Economic Transport Organisation

Andhra Pradesh High Court · (2005) 3 ALD 527

Contract Act, 1872 — Section 126, 128, 129, 211

High Courts24 Feb 2005

Government of Andhra Pradesh, General Administration Dept. and Others Vs Y. Yugender Reddy and Others

Andhra Pradesh High Court · (2005) 3 ALT 548 : (2005) 2 ALT 548

Constitution of India, 1950 — Article 14, 16, 226, 227, 309

High Courts24 Feb 2005Dismissed

Sanapala Sreedharudu and Others Vs Executive Officer and Others

Andhra Pradesh High Court · (2005) 4 ALD 71

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 2(7)Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227

High Courts24 Feb 2005Allowed

Shaik Yusuf Basha Vs Delhi Massa Bi

Andhra Pradesh High Court · (2005) 3 ALD 520 : (2005) 3 ALT 640 : (2005) 2 APLJ 54

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 6 Rule 17, Order 8 Rule 1, Order 8 Rule 6A, Order 8 Rule 6A(1)

High Courts24 Feb 2005

Vedantam Srinivasa Chary Vs Assistant Commissioner, Endowments Dept., Govt. of A.P. and Another

Andhra Pradesh High Court · (2005) 2 ALD 581 : (2005) 3 ALT 43

Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 10Andhra Pradesh (Telangana Area) Abolition of Inams Rules, 1975 — Rule 5, 6(3)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 76

High Courts24 Feb 2005Dismissed

Sri Susheela Cotton Corporation and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2005) 2 ALD 430 : (2005) 2 ALT 291

Sales of Goods Act, 1930 — Section 47

High Courts24 Feb 2005Allowed

Podugu Madusudhan Vs Konduri Krishnaiah and Others

Andhra Pradesh High Court · (2005) 2 ALD 747 : (2005) 3 ALT 17

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151Transfer of Property Act, 1882 — Section 52

High Courts24 Feb 2005Allowed

Madhu Wines and Others Vs Special Chief Secretary, Revenue (Excise-II) Dept., Govt. of A.P. and Others

Andhra Pradesh High Court · (2005) 2 ALD 762 : (2005) 3 ALT 137

Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 23, 23B, 26A, 26A(2), 3Constitution of India, 1950 — Article 14, 19, 19(1), 37, 41

High Courts23 Feb 2005Dismissed

Dadi Adi Siva Nooka Raju Vs Polamarasetty Venkata Appa Rao and Another

Andhra Pradesh High Court · (2005) 3 ALD 262

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1Trade Marks Act, 1999 — Section 134, 27, 27(1), 27(2), 9

High Courts23 Feb 2005Dismissed

A.K. Lakshmipathy (died) by LR and Others Vs Rai Saheb Pannalal Hiralal Lahoti Charitable Trust and Others

Andhra Pradesh High Court · (2005) 5 ALD 658 : (2005) 6 ALT 238

Contract Act, 1872 — Section 55, 74Specific Relief Act, 1877 — Section 18Specific Relief Act, 1963 — Section 11(2), 13, 13(1), 16

High Courts22 Feb 2005Dismissed

Gollavilli Primary Agricultural Co-op. Credit Society Ltd. Vs The Oriental Insurance Co. Ltd. and Others

Andhra Pradesh High Court · (2007) ACJ 329 : AIR 2005 AP 519