COURT ARCHIVE

Andhra Pradesh High Court judgments, 2005

1,099 judgments · page 51 of 55

High Courts10 Feb 2005Dismissed

National Insurance Company Ltd. Vs K. Yadamma and Others

Andhra Pradesh High Court · (2005) 3 ALD 643 : (2005) 3 ALT 589

Motor Vehicles (Amendment) Act, 1994 — Section 157(1)Motor Vehicles Act, 1988 — Section 156, 157, 157(1), 157(2), 94Workmens Compensation Act, 1923 — Section 3(1)

Read judgment

High Courts10 Feb 2005Dismissed

National Insurance Co. Ltd. Vs K. Yadamma and Others

Andhra Pradesh High Court · (2005) 3 ACC 760 : (2007) ACJ 1343

Motor Vehicles Act, 1939 — Section 94, 95Motor Vehicles Act, 1988 — Section 156, 157, 157(1), 157(2)Workmens Compensation Act, 1923 — Section 3(1)

Read judgment

High Courts10 Feb 2005Dismissed

Pendyala Venkata Krishna Rao Vs Pothula Rama Rao and Others

Andhra Pradesh High Court · (2005) 3 ALD 47

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 11(1), Order 6 Rule 16, Order 6 Rule 17, Order 6 Rule 2, Order 7 Rule 11(1)Representation of the People Act, 1950 — Section 16, 17, 18Representation of the People Act, 1951 — Section 1, 100, 100(1), 169, 199(1)

Read judgment

High Courts09 Feb 2005Allowed

Savitri Devi Goel Vs The Agrasen Co-operative Urban Bank Ltd. and Others

Andhra Pradesh High Court · (2005) 2 ALD 40 : (2005) 2 ALT 232

Read judgment

High Courts08 Feb 2005

Advanta India Ltd. Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2005) 3 ALD 245 : (2005) 3 ALT 604

Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 12, 2(1), 3(2), 4, 6Constitution of India, 1950 — Article 141Essential Commodities Act, 1955 — Section 3, 3(2)

Read judgment

High Courts08 Feb 2005Dismissed

S. Malla Reddy and Others Vs Director, Professor G. Rami Reddy Centre for Distance Education, under Open University System, Osmania University and Others

Andhra Pradesh High Court · (2005) 3 ALD 14 : (2005) 3 ALT 447 : (2005) 2 ALT 447

Read judgment

High Courts08 Feb 2005Dismissed

Jani Miyan Vs Government of A.P. and Others

Andhra Pradesh High Court · (2005) 2 ALD 243 : (2005) 2 ALT 235 : (2005) 1 APLJ 254

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 11

Read judgment

High Courts08 Feb 2005Dismissed

Bathini Rajalingam and Another Vs Nandala Rajesham and Others

Andhra Pradesh High Court · (2005) 2 ALD 570 : (2005) 2 ALT 646

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 6 Rule 17

Read judgment

High Courts08 Feb 2005Dismissed

N. Bhujanga Rao and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2005) 4 ALD 526 : (2005) 3 ALT 72

Andhra Pradesh Police Subordinate Service Rules, 1966 — Rule 10, 11, 15, 2, 3Constitution of India, 1950 — Article 16, 226

Read judgment

High Courts08 Feb 2005Allowed

C. Sreedhara Raja Vs S. Vittoba Rao

Andhra Pradesh High Court · AIR 2005 AP 322 : (2005) 3 ALD 316 : (2005) 3 ALT 343 : (2005) 2 CivCC 562

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, Order 13 Rule 9Evidence Act, 1872 — Section 63, 64Stamp Act, 1899 — Section 2(14), 33, 35, 36, 38(2)

Read judgment

High Courts08 Feb 2005Dismissed

Bandlamuri Venkateswara Vs Janikamma and Others

Andhra Pradesh High Court · (2005) 3 ALD 502 : (2005) 4 ALT 16

Evidence Act, 1872 — Section 68, 71Succession Act, 1925 — Section 63

Read judgment

High Courts08 Feb 2005

G. Narayana Swamy Vs Special Deputy Collector (Land Acquisition) HLC

Andhra Pradesh High Court · (2005) 2 ALD 737 : (2005) 3 ALT 330

Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 18, 23, 28, 34, 4(1)

Read judgment

High Courts08 Feb 2005Dismissed

S.K. Mahaboob Peer Vs Deputy Commissioner, Prohibition and Excise Department and Another

Andhra Pradesh High Court · (2005) 3 ALD 13 : (2005) 3 ALT 410 : (2005) 2 ALT 410

Read judgment

High Courts08 Feb 2005Dismissed

Andhra Pradesh Mineral Development Corporation Vs RLP Granite Private Limited and Others

Andhra Pradesh High Court · AIR 2005 AP 298 : (2005) 2 ALD 289 : (2005) 1 ALT 761

Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 12(5), 12AConstitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 24A

Read judgment

High Courts07 Feb 2005Dismissed

S. Peddi Raju and Others Vs Govt. of Andhra Pradesh and Others

Andhra Pradesh High Court · (2005) 5 ALD 13 : (2005) 4 ALT 443

Read judgment

High Courts07 Feb 2005

Cairn Energy India Private Limited Vs C.B.E. and C.

Andhra Pradesh High Court · (2005) 123 ECR 15 : (2005) 183 ELT 3

Central Excise Rules, 1944 — Rule 8Oil Industries (Development) Act, 1974 — Section 15, 15(1), 15(2), 15(4)

Read judgment

High Courts07 Feb 2005Allowed

M. Krishna and Another Vs A.P. Co-operative Tribunal and Others

Andhra Pradesh High Court · AIR 2005 AP 309 : (2005) 2 ALD 563 : (2005) 2 ALT 698

Read judgment

High Courts07 Feb 2005

U.K. Narasimhulu Vs Joint Collector and Others

Andhra Pradesh High Court · (2005) 2 ALD 26 : (2005) 2 ALT 429 : (2005) 1 APLJ 266

Andhra Pradesh State Public Distribution System (Control) Order, 2001 — Section 5(4)

Read judgment

High Courts07 Feb 2005

Syed Ahmed Mohiuddin (died) per L.R. Vs Dr. Wilfred De''Souza

Andhra Pradesh High Court · (2005) 3 ALD 396 : (2005) 3 ALT 23

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 2, 30, 30(1), 30(2), 30(3)Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 19, 19(1), 19(3)Civil Procedure Code, 1908 (CPC) — Section 2(11)

Read judgment

High Courts07 Feb 2005Allowed

Konati Swamanna Vs Golla Venkataswamy

Andhra Pradesh High Court · (2005) 2 ALD 282 : (2005) 2 ALT 58 : (2005) 1 APLJ 272

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92, Order 43 Rule 1

Read judgment