Andhra Pradesh High Court Judgments 2005 — Page 55

High Courts20 Jan 2005Allowed

Laxmi Construction Co. Vs Financial Adviser and Chief Accounts Officer and Another

Andhra Pradesh High Court · AIR 2005 AP 199 : (2005) 2 ALD 320

Constitution of India, 1950 — Article 226Workmens Compensation Act, 1923 — Section 12(2)

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High Courts20 Jan 2005Dismissed

Komaramjeri Pedamunuswamy and Others Vs Government of A.P. and Others

Andhra Pradesh High Court · (2005) 2 ALD 212 : (2005) 4 ALT 188

Land Acquisition Act, 1894 — Section 18, 28A

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High Courts20 Jan 2005Allowed

Desai Beedi Company Vs Commissioner of Commercial Taxes

Andhra Pradesh High Court · (2005) 141 STC 184

Andhra Pradesh Minor Forest Produce (Regulation of Trade in Abnus Leaves) Rules, 1970 — Rule 4(1), 4(2)Central Sales Tax Act, 1956 — Section 3Forest Rules, 1927 — Rule 313

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High Courts20 Jan 2005Dismissed

Mehernosh H. Chenoy Vs State of Andhra Pradesh, Revenue Dept. and Others

Andhra Pradesh High Court · (2005) 2 ALT 365

Constitution of India, 1950 — Article 226

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High Courts20 Jan 2005Dismissed

Nafeez Begum Vs Salla Jothi and Others

Andhra Pradesh High Court · (2005) 2 ALD 815 : (2005) 3 ALT 668 : (2005) 1 APLJ 442

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1), Order 41 Rule 27(2), 151

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High Courts19 Jan 2005Allowed

Kavali Narayana and Others Vs Kavali Chennamma

Andhra Pradesh High Court · (2005) 1 ALD 672 : (2005) 1 ALT 805

Civil Practice Rules — Rule 55Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9

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High Courts19 Jan 2005

V. Adinarayana and Others Vs Andhra Bank and Others

Andhra Pradesh High Court · (2006) 126 CompCas 921 : (2006) 68 SCL 469 : (2005) 142 STC 469

Andhra Pradesh General Sales Tax Act, 1957 — Section 16C, 18Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(1), 13(10), 13(7), 35State Financial Corporations Act, 1951 — Section 29

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High Courts19 Jan 2005

Kanakateegala Enterprises Vs Commissioner of Income Tax

Andhra Pradesh High Court · (2005) 197 CTR 587 : (2005) 275 ITR 448 : (2005) 147 TAXMAN 293

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High Courts18 Jan 2005Dismissed

M. Anandamma and Others Vs Revenue Divisional Officer/Presiding Officer and Others

Andhra Pradesh High Court · (2005) 1 ALD 657 : (2005) 1 ALT 552

Andhra Pradesh Conduct of Election of Member (Co-opted) and President/Vice-President of Mandal Parishad and Member (Co-opted) and Chairman/Vice-Chairman of Zilla Parishad Rules, 1994 — Rule 13, 13(6)Andhra Pradesh Panchayat Raj Act, 1994 — Section 153, 153(1), 153(2), 17, 18Constitution of India, 1950 — Article 243F

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High Courts18 Jan 2005Dismissed

Aramati Rama Devi Vs Aramati Reddappa Reddi and Others

Andhra Pradesh High Court · (2005) 1 APLJ 437 : (2005) 2 DMC 541 : (2005) 3 RCR(Criminal) 368

Criminal Procedure Code, 1973 (CrPC) — Section 125, 18, 198, 2Penal Code, 1860 (IPC) — Section 149, 494, 495, 496, 500

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High Courts18 Jan 2005

S.T.V. Raghunathachary Vs Commissioner, Endowments Department and Others

Andhra Pradesh High Court · (2005) 1 ALD 683 : (2005) 1 ALT 788

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 87, 87(5), 88

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High Courts18 Jan 2005

Muppasani Alluramma and Others Vs Gangapatla Mariyamma (died) and Others

Andhra Pradesh High Court · (2005) 3 ALD 23 : (2005) 2 ALT 479

Civil Procedure Code Amendment Act, 1999 — Section 16Civil Procedure Code Amendment Act, 2002 — Section 7Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 18

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High Courts18 Jan 2005Dismissed

J.C. Chitharanjan Reddy and Others Vs State of A.P.

Andhra Pradesh High Court · (2005) 1 ALT(Cri) 389 : (2005) 1 APLJ 268 : (2005) CriLJ 2484

Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 482Penal Code, 1860 (IPC) — Section 120(B), 147, 148, 149, 207

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High Courts18 Jan 2005Dismissed

Gadiraju Vidyulatha Vs Indla Venkateswarlu

Andhra Pradesh High Court · (2005) 2 ALT 587 : (2005) 1 APLJ 344

Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980 — Rule 59, 60Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Limitation Act, 1963 — Section 5

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High Courts18 Jan 2005Allowed

J. Kista Reddy and Others Vs Mandal Revenue Officer

Andhra Pradesh High Court · AIR 2005 AP 217 : (2005) 2 ALD 666 : (2005) 2 ALT 70

Civil Procedure Code, 1908 (CPC) — Section 146Succession Act, 1925 — Section 212, 213, 214, 214(1), 215

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High Courts18 Jan 2005Dismissed

Mokili Veeranna and Others Vs Danala Mala Kondaiah and Others

Andhra Pradesh High Court · (2005) 1 ALD 686 : (2005) 1 ALT 663 : (2005) 1 APLJ 187

Civil Practice Rules — Rule 54

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High Courts17 Jan 2005Dismissed

R. Sudhakar Reddy Vs Govt. of A.P., Irrigation and CAD (PW) Department and Others

Andhra Pradesh High Court · (2005) 2 ALD 46 : (2005) 1 ALT 797 : (2005) 4 BC 152

Transfer of Property Act, 1882 — Section 3

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High Courts17 Jan 2005Allowed

Khurshid Shapur Chenai Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2005) 2 ALD 68 : (2005) 1 ALT 678

Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 4

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High Courts08 Jan 2005Dismissed

State Bank of Hyderabad Vs Government of Andhra Pradesh

Andhra Pradesh High Court · AIR 2005 AP 317 : (2005) 2 ALD 801 : (2005) 1 APLJ 471

Stamp Act, 1899 — Section 26, 31, 32, 33, 34

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Andhra Pradesh High Court judgments, 2005