High Courts25 Jan 2005Dismissed
K. Sudarshan Reddy Vs Govt. of A.P., Roads and Buildings Dept. and Others
Andhra Pradesh High Court · AIR 2005 AP 228 : (2005) 2 ALD 252 : (2005) 1 ALT 712
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2005
1,099 judgments · page 54 of 55
High Courts25 Jan 2005
P. Viswanath Vs Joint Collector Anantapur and Others
Andhra Pradesh High Court · (2005) 2 ALD 37 : (2005) 1 APLJ 198
High Courts24 Jan 2005Dismissed
Shaik Abdul Haq Vs Aiswarya Nilaya Chit Fund Pvt. Ltd. and Others
Andhra Pradesh High Court · (2005) 3 ALD 513 : (2005) 3 ALT 676 : (2005) 4 BC 70 : (2005) 3 RCR(Civil) 161
Civil Procedure Code, 1908 (CPC) — Section 102, 115Constitution of India, 1950 — Article 226, 227
High Courts24 Jan 2005Allowed
Sri Poonamchand Gandhi Jain Dharmasala Vs Regional Joint Commissioner of Endowments and Others
Andhra Pradesh High Court · (2005) 2 ALD 29
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 83
High Courts24 Jan 2005Allowed
Vajrala Ramesh and Another Vs Vajrala Narayana Setty and Another
Andhra Pradesh High Court · (2005) 2 ALD 597 : (2005) 3 ALT 1 : (2005) 1 APLJ 312 : (2005) 3 CivCC 235
Registration Act, 1908 — Section 17Stamp Act, 1899 — Section 2(15), 33, 35A, 38
High Courts24 Jan 2005
S. Kristappa Vs K. Gopala Chari and Others
Andhra Pradesh High Court · (2005) 2 ALD 499 : (2005) 3 ALT 7
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 151, 48
High Courts24 Jan 2005Allowed
G. Anjaneyulu Vs Collector (Civil Supplies), Joint Collector and Others
Andhra Pradesh High Court · (2005) 2 ALD 27 : (2005) 2 ALT 410
Essential Commodities Act, 1955 — Section 6A, 6C
High Courts24 Jan 2005Allowed
Sarihaddu Ramya Vs Gudivada Rural Mandal Parishad and Others
Andhra Pradesh High Court · (2005) 1 ALD 678 : (2005) 1 ALT 673 : (2005) 1 APLJ 132
Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 2, 2(1)Andhra Pradesh Panchayat Raj Act, 1994 — Section 155, 2(10), 22
High Courts20 Jan 2005Allowed
Sudex, Hansa Overseas Enterprises and Hansa Footwear Partnership Firm Vs Assistant Commissioner of Gift-tax
Andhra Pradesh High Court · (2007) 210 CTR 529 : (2007) 290 ITR 511
Gift Tax Act, 1958 — Section 16(1), 2, 4(1)Income Tax Act, 1961 — Section 2(47)Partnership Act, 1932 — Section 30, 30(2), 30(3), 30(4), 32
High Courts20 Jan 2005
Borige Someswara Rao Vs District Collector and Others
Andhra Pradesh High Court · (2005) 2 ALD 386
Land Acquisition Act, 1894 — Section 9(3)
High Courts20 Jan 2005Allowed
Duda Ramesh and Others Vs State of A.P. and Others
Andhra Pradesh High Court · (2005) 2 ALD 374 : (2005) 2 ALT 773
Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 5, 5(1)
High Courts20 Jan 2005Allowed
Mukhala Kotilingam (died) by LRs. Vs Joint Collector and Others
Andhra Pradesh High Court · (2005) 2 ALD 838 : (2005) 1 APLJ 346
Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 11, 11(1), 5A, 5A(2), 5A(4)Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989 — Rule 22, 27(4), 9Registration Act, 1908 — Section 17
High Courts20 Jan 2005Allowed
Edde. P. Rajeshwari Vs Joint Collector and Others
Andhra Pradesh High Court · (2005) 2 ALD 372 : (2005) 2 ALT 97
High Courts20 Jan 2005Dismissed
Sri Shinde Enterprises Vs Arastu Talimi Trust and Another
Andhra Pradesh High Court · (2005) 2 ALD 239 : (2005) 2 ALT 76 : (2005) 1 APLJ 200
Waqf Act, 1954 — Section 36FWaqf Act, 1995 — Section 112, 56, 56(1)
High Courts20 Jan 2005Allowed
Edde P. Rajeshwari Vs Joint Collector and Others
Andhra Pradesh High Court · (2005) 2 ALD 372
High Courts20 Jan 2005
Annadi Linga Reddy Vs District Collector and Others
Andhra Pradesh High Court · (2005) 2 ALD 40 : (2005) 2 ALT 705
Andhra Pradesh Irrigation Utilization and Command Area Development Act, 1984 — Section 12, 13, 13(8), 14, 15Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 17, 7
High Courts20 Jan 2005
P. Yeram Naidu Vs Deputy Co-operative Registrar and Another
Andhra Pradesh High Court · (2005) 2 ALD 194 : (2009) 5 ALT 43
Constitution of India, 1950 — Article 226
High Courts20 Jan 2005Dismissed
A.V.U. Engineers (P) Ltd. Vs Appellate Deputy Commissioner (CT), Hyderabad Rural Division and Another
Andhra Pradesh High Court · (2005) 2 ALD 544 : (2005) 142 STC 52
Andhra Pradesh General Sales Tax Act, 1957 — Section 19Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts20 Jan 2005
M. Yadamma Vs Joint Collector and Additional District Magistrate and Another
Andhra Pradesh High Court · (2005) 2 ALD 165
Civil Services (Classification, Control and Appeal) Rules — Rule 4Constitution of India, 1950 — Article 226
High Courts20 Jan 2005
Malgireddy Mallareddy (died) by LRs. and Others Vs Maligireddy Laxma Reddy and Others
Andhra Pradesh High Court · (2005) 4 ALD 156