High Courts04 Feb 2005
Sarvepalli Ramaiah Vs K. Srinath Reddy
Andhra Pradesh High Court · (2005) 3 ALD 113 : (2005) 2 ALT 254
Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 7
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2005
1,099 judgments · page 52 of 55
High Courts04 Feb 2005Dismissed
Rajendra Prasad Vs Narsing Prasad and Another
Andhra Pradesh High Court · (2005) 4 ALD 45
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(2), 12, 13Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts04 Feb 2005Allowed
V. Kishore Vs S. Ajay Kumar and Another
Andhra Pradesh High Court · (2005) 1 ALD 459 : (2005) 1 ALD(Cri) 459 : (2005) 1 ALT(Cri) 425 : (2005) 1 APLJ 467 : (2005) 4 BC 138 : (2005) 3 CivCC 70 : (2005) 127 CompCas 452 : (2005) CriLJ 2383 : (2005) 2 RCR(Criminal) 766
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Feb 2005Allowed
Kamala Wines Vs Commissioner, Prohibition and Excise and Others
Andhra Pradesh High Court · (2005) 2 ALD 464 : (2005) 2 ALT 93 : (2005) 1 APLJ 279
Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 35, 35(2)Andhra Pradesh Excise Act, 1968 — Section 68, 72
High Courts04 Feb 2005Dismissed
B. Dasaratharamaiah Vs State, Inspector of Police, CID PCR Cell
Andhra Pradesh High Court · (2006) 1 ALD(Cri) 249 : (2005) 2 ALT(Cri) 198 : (2005) 2 APLJ 18 : (2005) CriLJ 3771
Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 10, 11, 7(2)Andhra Pradesh Scheduled Castes, Scheduled Tribes and Backward Classes — Issue of Community, Nativity and Date of Birth Certificate Rules, 1997 — Rule 8, 9Criminal Procedure Code, 1973 (CrPC) — Section 239
High Courts04 Feb 2005Dismissed
H.A. Mohan Kumar and Others Vs P. Muralidhar and Others
Andhra Pradesh High Court · (2005) 5 ALD 552
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 137, 145, 187Supreme Court Rules, 1996 — Order 40 Rule 1
High Courts03 Feb 2005Dismissed
Srinivasa Fertilizers Vs Mandal Revenue Officer, Ravulapalem Mandal
Andhra Pradesh High Court · (2005) 2 ALD 626
Andhra Pradesh Revenue Recovery Act, 1864 — Section 52A
High Courts03 Feb 2005Allowed
Dasari Suryachander Rao and Others Vs Mandal Revenue Officer and Others
Andhra Pradesh High Court · (2005) 2 ALD 482
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 47Constitution of India, 1950 — Article 226
High Courts03 Feb 2005Dismissed
G. Srinivas Rao Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2005) 4 ALD 275 : (2005) 2 ALT 728
Administrative Service (Cadre) Rules, 1954 — Rule 5Constitution of India, 1950 — Article 16(4)Police Service (Cadre) Rules, 1954 — Rule 3, 5, 5(1)
High Courts02 Feb 2005Dismissed
V. Venkataswamy Vs Convener, EDCET-2004 and Another
Andhra Pradesh High Court · (2005) 2 ALD 882
Andhra Pradesh Conduct of Education Common Entrance Test for Admission into B.Ed. Course Rules, 2004 — Rule 3, 4Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15, 3Constitution of India, 1950 — Article 14, 226
High Courts02 Feb 2005Dismissed
Korivi Mallaiah (died) by LRs. Vs P. Narender and Others
Andhra Pradesh High Court · AIR 2005 AP 251 : (2005) 2 ALD 831 : (2005) 2 ALT 649 : (2005) 2 APLJ 92
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32(5)
High Courts01 Feb 2005
P. Usha Rani Vs District Collector and District Magistrate and Another
Andhra Pradesh High Court · (2005) 2 ALD 44 : (2005) 2 ALT 416 : (2005) 1 APLJ 293
High Courts01 Feb 2005
Director of Intermediate Education Vs T. Satyam Naidu and Others
Andhra Pradesh High Court · (2005) 3 ALD 124
Constitution of India, 1950 — Article 226
High Courts01 Feb 2005Dismissed
Vedpal and Others Vs Shakuntala @ Aruna
Andhra Pradesh High Court · (2005) 4 ALD 79 : (2005) 3 ALT 352
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 10(4)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 114, 120, 4
High Courts01 Feb 2005Dismissed
Senior Deputy Director General (Electrical) and Others Vs M. Subbarao and Others
Andhra Pradesh High Court · (2005) 3 ALT 340 : (2005) 3 LLJ 232
Constitution of India, 1950 — Article 14, 16, 21
High Courts31 Jan 2005Allowed
Special Deputy Collector, Land Acquisition (SLBC) Vs Bolloju Gopaiah and Others
Andhra Pradesh High Court · (2006) 2 ALD 359
Land Acquisition Act, 1894 — Section 18, 4(1)
High Courts31 Jan 2005Dismissed
P. Rajalingam Vs Deputy Commissioner of Endowments and Another
Andhra Pradesh High Court · (2005) 3 ALD 1 : (2005) 2 ALD 393 : (2005) 2 ALT 348
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 87(5), 88
High Courts31 Jan 2005Dismissed
Mrs. T. Nirmala and Another Vs Sub Area Commander and Others
Andhra Pradesh High Court · (2005) 2 ALD 22 : (2005) 2 ALT 537
High Courts28 Jan 2005Dismissed
Yadlapalli Satyam Vs K. Seetharamanjaneyulu and Another
Andhra Pradesh High Court · (2005) 1 ALD(Cri) 473 : (2005) 1 ALT(Cri) 481 : (2005) 1 APLJ 295 : (2005) 3 BC 576 : (2005) 3 CivCC 24 : (2005) 125 CompCas 623 : (2005) CriLJ 2489 : (2005) 2 RCR(Criminal) 762
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Jan 2005
Mahabubnagar Toddy Tappers Co-operative Society Vs Deputy Commissioner of Prohibition and Excise and Others
Andhra Pradesh High Court · (2005) 2 ALD 468
Constitution of India, 1950 — Article 226