Andhra Pradesh High Court Judgments 2005 — Page 53

High Courts28 Jan 2005

M. Kishan Vs State

Andhra Pradesh High Court · (2005) 1 ALD(Cri) 462 : (2005) 1 APLJ 171 : (2005) CriLJ 2103

Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 5(3)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 2

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High Courts28 Jan 2005

B. Udaya Bhaskar Rao Vs District Collector and Another

Andhra Pradesh High Court · (2005) 2 ALT 317

Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 10, 11Constitution of India, 1950 — Article 21

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High Courts28 Jan 2005Dismissed

Burada Kanaka Ratnam Vs Senior Superintendent of Posts and Others

Andhra Pradesh High Court · (2005) 2 ALD 174

Constitution of India, 1950 — Article 226

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High Courts28 Jan 2005

P. Srinivasa Reddy and Another Vs Assistant Commissioner, Endowments Department and Others

Andhra Pradesh High Court · (2005) 4 ALD 1 : (2005) 2 ALT 554 : (2005) 1 APLJ 166

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 83, 83(1), 84Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Immovable Properties and Other Lands (Other than Agricultural Lands) Leases and Licenses Rules, 2003 — Rule 12, 19Constitution of India, 1950 — Article 226

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High Courts28 Jan 2005

Jayalaxmi Traders Vs Superintendent of Police and Others

Andhra Pradesh High Court · (2005) 1 ALD(Cri) 428 : (2005) 2 ALT 322 : (2005) CriLJ 2907

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 388(2), 418(2)Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts28 Jan 2005Dismissed

K.A. Padmanabham Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2005) 2 ALD 32 : (2005) 2 ALT 408 : (2005) CriLJ 2238 : (2005) 2 RCR(Criminal) 373

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(4)

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High Courts28 Jan 2005Allowed

Mahabubnagar Toddy Tappers Co-operative Society Vs Superintendent of Prohibition and Excise and Others

Andhra Pradesh High Court · (2005) 2 ALD 34 : (2005) 2 ALT 550

Constitution of India, 1950 — Article 226

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High Courts28 Jan 2005Dismissed

Sabbisetti Jaganmohan Rao Vs Gowrisetti Satteyya

Andhra Pradesh High Court · (2005) 4 ALD 242 : (2005) 4 ALT 415

Evidence Act, 1872 — Section 91, 92Specific Relief Act, 1963 — Section 18, 22

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High Courts28 Jan 2005Allowed

S. Balappa Vs Co-operative Tribunal and Others

Andhra Pradesh High Court · (2005) 2 ALT 137

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High Courts27 Jan 2005Dismissed

Nava Bharat Ferro Alloys Ltd. Vs Union of India (UOI)

Andhra Pradesh High Court · (2005) 186 CTR 451 : (2005) 185 ELT 236 : (2006) 3 STR 565

British North America Act, 1867 — Section 91, 92Constitution of India, 1950 — Article 14, 19, 19(1), 246(1), 246(3)Finance Act, 1994 — Section 65, 66, 68, 70, 71A

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High Courts27 Jan 2005

Rita Pandit and Others Vs Atul Pandit and Others

Andhra Pradesh High Court · (2005) 3 CTC 25

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1A, Order 18 Rule 13, Order 18 Rule 19, Order 18 Rule 4Evidence Act, 1872 — Section 1, 118, 3, 5

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High Courts27 Jan 2005

Principal Accountant General and Another Vs C. Subba Rao

Andhra Pradesh High Court · (2005) 2 ALD 1 : (2005) 2 ALT 25

Central Civil Services (Pension) Rules, 1972 — Rule 13, 14, 33, 34, 35Civil Service Regulations — Article 151, 43Constitution of India, 1950 — Article 309

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High Courts27 Jan 2005

Rita Pandit Vs Atul Pandit

Andhra Pradesh High Court · AIR 2005 AP 253 : (2005) 2 ALD 230 : (2005) 2 ALT 220 : (2005) 1 APLJ 300 : (2005) 2 RCR(Civil) 504

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 18 Rule 4, Order 18 Rule 5Evidence Act, 1872 — Section 1, 118, 3, 5

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High Courts27 Jan 2005Allowed

Abmica Lamp House Vs Commercial Tax Officer (Int)-I Enforcement and Another

Andhra Pradesh High Court · (2005) 2 ALD 704 : (2005) 3 ALT 190 : (2005) 142 STC 551

Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 7Andhra Pradesh General Sales Tax Act, 1957 — Section 12, 13, 14, 15, 16Andhra Pradesh General Sales Tax Rules, 1957 — Rule 14A(1), 14A(4)

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High Courts27 Jan 2005Allowed

Parsa Seetha Rama Rao Vs Special Tahsildar (Land Acquisition)

Andhra Pradesh High Court · (2005) 2 ALD 158

Land Acquisition Act, 1894 — Section 12(2), 18, 18(2), 30

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High Courts27 Jan 2005

Doddi Sharada and Another Vs Collector and District Magistrate and Others

Andhra Pradesh High Court · (2005) 2 ALD(Cri) 60 : (2005) 1 ALD(Cri) 408 : (2005) 2 ALT 244 : (2005) 1 APLJ 328 : (2005) CriLJ 1916 : (2005) 2 RCR(Criminal) 313

Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 2, 3, 3(1)

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High Courts25 Jan 2005Allowed

Mala Bandlaiah Vs Bathina Utcheerappa and Others

Andhra Pradesh High Court · (2005) 2 ALD 493 : (2005) 3 ALT 663

Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 3Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16

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High Courts25 Jan 2005Dismissed