High Courts16 Feb 2005Dismissed
Sayed Dasthagiri Pasha Vs Osmania University
Andhra Pradesh High Court · (2005) 3 ALD 12 : (2005) 3 ALT 448 : (2005) 2 ALT 448
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2005
1,099 judgments · page 50 of 55
High Courts15 Feb 2005Allowed
Rachamalla Amruthamma and Another Vs Government of A.P. and Others
Andhra Pradesh High Court · (2005) 3 ALD 75
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 30
High Courts15 Feb 2005Allowed
K. Jawaharlal Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (2005) 1 ALD 560 : (2005) 1 ALD(Cri) 560 : (2005) 2 ALT 546
Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(4)
High Courts15 Feb 2005Allowed
D. Satyanarayana Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2005) 2 ALD 488
High Courts15 Feb 2005Allowed
V. Ranga Reddy Vs C. Rama Krishna Reddy and Another
Andhra Pradesh High Court · (2005) 2 ALD 629
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts15 Feb 2005Dismissed
A.P. State Financial Corporation, Mahabubnagar Branch Vs Professional Grade Components
Andhra Pradesh High Court · (2005) 3 ALD 326 : (2005) 3 ALT 359 : (2005) 3 BC 527 : (2005) 125 CompCas 365 : (2005) 63 SCL 143
Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 446, 529, 529AState Financial Corporations Act, 1951 — Section 29, 46B
High Courts14 Feb 2005Dismissed
Bandila Audi Seshamma Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2005) 2 ALD 316 : (2005) 2 ALT 583 : (2005) 1 APLJ 235
Andhra Pradesh Panchayat Raj Act, 1994 — Section 245Andhra Pradesh Panchayat Raj Rules — Rule 2
High Courts14 Feb 2005
Md. Mazhar Shaheed Vs District Collector and Others
Andhra Pradesh High Court · (2005) 2 ALD 238 : (2005) 2 ALT 234 : (2005) 2 RCR(Civil) 446
Waqf Act, 1995 — Section 51
High Courts14 Feb 2005
C. Malla Reddy Vs Election Commission of India and Others
Andhra Pradesh High Court · (2005) 2 ALD 813 : (2005) 2 ALT 484
Registration of Electors Rules, 1960 — Rule 12Representation of the People Act, 1950 — Section 21(2)
High Courts14 Feb 2005
Syed Azad Vs Divisional Security Commissioner, Railway Protection Force, SCR and Another
Andhra Pradesh High Court · (2006) 1 ALD 501 : (2006) 2 ALT 112
Railway Protection Force Rules, 1987 — Rule 137Railway Services (Conduct) Rules, 1966 — Rule 21(1)
High Courts14 Feb 2005
Ruchi Infrastructure Limited Vs Commercial Tax Officer, Kakinada Division and Others
Andhra Pradesh High Court · (2007) 7 VST 194
Andhra Pradesh General Sales Tax Act, 1957 — Section 17
High Courts11 Feb 2005
D.N. Prasad Vs Principal Secretary to the State of A.P. (Home and Courts) and Others
Andhra Pradesh High Court · (2005) 2 ALD 451 : (2005) 1 ALD(Cri) 532 : (2005) 3 ALT 451 : (2005) 1 APLJ 359 : (2005) CriLJ 1901 : (2005) 3 RCR(Criminal) 167
Constitution of India, 1950 — Article 19(1), 20(3)
High Courts11 Feb 2005Dismissed
L. Nagender Rao Vs Sri Raghavendra Finance Corporation and Others
Andhra Pradesh High Court · (2005) 3 ALD 403 : (2005) 2 APLJ 90 : (2006) 1 BC 69 : (2005) 126 CompCas 875
Civil Procedure Code, 1908 (CPC) — Section 10, 151Constitution of India, 1950 — Article 227Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts11 Feb 2005Allowed
Golla Goda Alivelamma Vs S. Venkateshwarlu and Another
Andhra Pradesh High Court · (2005) 2 ALD 811 : (2005) 2 ALT 695
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18
High Courts10 Feb 2005
Afcons Infrastructure Ltd. Vs Union of India (UOI)
Andhra Pradesh High Court · (2006) 193 ELT 278 : (2007) 7 STR 615
Central Excises and Salt Act, 1944 — Section 11B, 11B(1), 11B(2), 35F
High Courts10 Feb 2005Allowed
Xavier Emenual Vs Ratan Raj Kumar and Another
Andhra Pradesh High Court · (2005) 2 ALD 619 : (2005) 2 ALT 486 : (2005) 1 APLJ 411
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 23, 30(2)Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 11(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25
High Courts10 Feb 2005
G.V. Narsimha Reddy and Another Vs Commissioner, Nirmal Municipality
Andhra Pradesh High Court · (2005) 2 ALD 363 : (2005) 2 ALT 565 : (2005) 1 APLJ 375
Andhra Pradesh Municipalities Act, 1965 — Section 214, 215, 228, 228(1), 228(2)
High Courts10 Feb 2005
Inspector General of Police, Police Transport Organisation Vs V. Venkateshwarulu
Andhra Pradesh High Court · (2005) 2 ALD 506
Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 12(1)
High Courts10 Feb 2005Dismissed
B. Narsing Rao Vs A.P. Khadi and Village Industries Board and Another
Andhra Pradesh High Court · (2005) 2 ALD 302 : (2005) 2 ALT 746
Andhra Pradesh Khadi and Village Industries Board Act, 1958 — Section 29
High Courts10 Feb 2005Allowed
K. Ahmed Alli Sab (died) per LRs. and Others Vs Desai Abdul Gani Desai
Andhra Pradesh High Court · AIR 2005 AP 374 : (2005) 3 ALD 31 : (2005) 2 ALT 676
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), Order 41 Rule 27(2), 100Evidence Act, 1872 — Section 33Specific Relief Act, 1963 — Section 16, 20, 20(2)