COURT ARCHIVE

Andhra Pradesh High Court judgments, 2005

1,099 judgments · page 49 of 55

High Courts22 Feb 2005Dismissed

P. Keshava Reddy and Another Vs Municipal Commissioner, Manchiryala Municipality and Others

Andhra Pradesh High Court · (2005) 3 ALD 82

Andhra Pradesh Municipalities (Alteration of ownership of property in Assessment Books) Rules, 1966 — Rule 3Andhra Pradesh Municipalities (Receipts and Disposal of Appeals) Rules, 1967 — Rule 7Andhra Pradesh Municipalities Act, 1965 — Section 345

High Courts22 Feb 2005Allowed

G. Krishna @ G. Kistaiah Vs M. Ramakrishna Reddy and Others

Andhra Pradesh High Court · (2005) 3 ALD 617 : (2005) 3 ALT 648 : (2005) 2 ALT 648

Andhra Pradesh Municipalities Act, 1965 — Section 13(B), 13A, 14, 16, 17Civil Procedure Code, 1908 (CPC) — Section 10, 151

High Courts22 Feb 2005Allowed

G. Shravan Kumar Reddy Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2005) 3 ALD 732 : (2005) 3 ALT 470

Andhra Pradesh State and Subordinate Service Rules, 1962 — Rule 23, 25, 26, 33, 34Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 33, 34, 36Constitution of India, 1950 — Article 14, 16, 309

High Courts22 Feb 2005

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

Andhra Pradesh High Court · (2007) 2 ACC 686

High Courts21 Feb 2005Allowed

V.P. Raju Vs Second Appellate Authority under Section 48(3) of A.P. Shops and Establishments Act and Deputy Commissioner of Labour (Twin Cities) and Others

Andhra Pradesh High Court · (2005) 3 ALD 757 : (2005) 106 FLR 677

Andhra Pradesh Shops and Establishments Act, 1988 — Section 48(1), 48(2), 48(3)

High Courts21 Feb 2005

P. Rahmath Khan Vs Joint Collector and Others

Andhra Pradesh High Court · (2005) 2 ALD 492

High Courts21 Feb 2005Dismissed

D. Ameena Bee and Others Vs Commissioner, Anantapur Municipality and Others

Andhra Pradesh High Court · (2005) 3 ALD 387 : (2005) 2 ALT 576

High Courts18 Feb 2005Dismissed

Kolla Srinivas Vs State of A.P. and Another

Andhra Pradesh High Court · (2005) 2 ALD(Cri) 250 : (2005) 2 ALT(Cri) 36 : (2005) CriLJ 2440 : (2005) 4 RCR(Criminal) 599

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 415, 420, 503, 506

High Courts18 Feb 2005Allowed

P. Narasimha Reddy and Another Vs Sub-Registrar, Shameerpet Mandal and Another

Andhra Pradesh High Court · (2005) 2 ALD 807 : (2005) 4 ALT 260

Registration Act, 1908 — Section 17, 21, 22A, 23, 28

High Courts18 Feb 2005Allowed

Dr. Bobbili Lakshmikanth Vs N. Vittal and Another

Andhra Pradesh High Court · (2005) 3 ALD 22 : (2005) 2 ALT 478

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 9 Rule 1, Order 9 Rule 9, 151, 26Constitution of India, 1950 — Article 226

High Courts18 Feb 2005Dismissed

North Coastal Wine Distributors Vs Commissioner of Prohibition and Excise, Govt. of A.P. and Another

Andhra Pradesh High Court · (2005) 2 ALD 495

Andhra Pradesh Excise (Levy of Interest on Government Dues) Rules, 1982 — Rule 3Andhra Pradesh Excise Act, 1968 — Section 65(3), 72

High Courts18 Feb 2005Allowed

Dolphin Bar and Restaurant Vs Commissioner of Prohibition and Excise, Govt. of A.P. and Others

Andhra Pradesh High Court · (2005) 2 ALD 459 : (2005) 2 ALT 711

Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 29

High Courts17 Feb 2005Dismissed

N. Srihari and Others Vs N. Prakash and Others

Andhra Pradesh High Court · (2005) 4 ALD 370

Contract Act, 1872 — Section 13, 14, 15, 16, 17Evidence Act, 1872 — Section 111, 145, 21, 63, 65Succession Act, 1925 — Section 59, 63

High Courts17 Feb 2005Dismissed

Regional Manager, APSRTC Vs Md. Javed Pasha

Andhra Pradesh High Court · (2005) 6 ALD 40 : (2005) 4 ALT 127

High Courts17 Feb 2005Dismissed

Ramesh Chawla Vs N. Srihari and Others

Andhra Pradesh High Court · (2005) 3 ALD 4 : (2007) 4 ALT 17

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115, 151Transfer of Property Act, 1882 — Section 52

High Courts17 Feb 2005Dismissed

R.G. Chandra Mohan and Others Vs State of A.P. and Another

Andhra Pradesh High Court · (2005) 2 ALD(Cri) 27 : (2005) 2 ALT 64

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141

High Courts17 Feb 2005Allowed

Jupalli Srinivasa Rao Vs Commissioner, Municipality

Andhra Pradesh High Court · (2005) 2 ALD 612

Andhra Pradesh Municipalities Act, 1965 — Section 209, 216, 344, 344(6), 345

High Courts17 Feb 2005Dismissed

Divisional Manager, APSRTC Vs State Transport Appellate Tribunal and Others

Andhra Pradesh High Court · (2005) 2 ALD 671

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 258, 258(2)Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 100, 100(3), 104, 70, 72Constitution of India, 1950 — Article 226

High Courts17 Feb 2005Allowed

M. Ethirajulu Vs Rangam Adinarayana and Others

Andhra Pradesh High Court · (2005) 1 ALD(Cri) 763 : (2007) 1 BC 403 : (2005) 128 CompCas 703 : (2005) 3 RCR(Civil) 87 : (2005) 3 RCR(Criminal) 364

Contract Act, 1872 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 14, 142, 15, 8

High Courts16 Feb 2005Allowed

R. Sankar Naik Vs R. Chowla Naik and Others

Andhra Pradesh High Court · (2005) 2 ALD 616 : (2005) 2 ALT 454