High Courts22 Aug 2005Dismissed
M. Adinarayana and Others Vs General Manager, State Bank of India and Others
Andhra Pradesh High Court · (2006) 1 ALD 248 : (2006) 1 ALT 561
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 751 of 1,762
High Courts22 Aug 2005
D. Malleswara Rao Vs Andhra Bank and Another
Andhra Pradesh High Court · (2005) 5 ALD 838 : (2005) 6 ALT 614
Andhra Bank (Employees) Pension Regulations, 1995 — Regulation 2, 2(1), 22, 29, 3(7)Andhra Bank (Officers) Service Regulations, 1982 — Regulation 19Bank Employees Pension Regulations, 1985 — Regulation 2, 29
High Courts22 Aug 2005Allowed
A.S. Narasimham Vs Industrial Tribunal-cum-Labour Court and Another
Andhra Pradesh High Court · (2005) 5 ALD 738 : (2005) 5 ALT 690 : (2005) 107 FLR 1103
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2A(2)
High Courts22 Aug 2005Allowed
Katta Naga Malleshwari Vs Katta Vasantha Rao
Andhra Pradesh High Court · (2005) 6 ALT 698
High Courts22 Aug 2005Allowed
B. Bala Seshanna Vs District Collector and Others
Andhra Pradesh High Court · (2005) 5 ALD 727 : (2005) 5 ALT 637 : (2005) 3 APLJ 104
High Courts20 Aug 2005Allowed
Peri Bhaskararao and Others Vs Sathi Adilakshmi
Andhra Pradesh High Court · AIR 2006 AP 212
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1Contract Act, 1872 — Section 45Hindu Minority and Guardianship Act, 1956 — Section 8
High Courts20 Aug 2005Dismissed
Vemuganti Venkata Kalyani Vs Nyayapathi Padmavathamma and Others
Andhra Pradesh High Court · (2005) 6 ALD 204
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 115Hindu Succession Act, 1956 — Section 14, 14(1), 3, 3(1), 3(3)
High Courts20 Aug 2005Allowed
K. Linga Reddy Vs Government of India and Others
Andhra Pradesh High Court · (2005) 6 ALT 129
High Courts20 Aug 2005Dismissed
Gammon India Ltd. Vs The Special Chief Secretary, Government of Andhra Pradesh, Revenue (CT) Department and Others
Andhra Pradesh High Court · (2005) 142 STC 370
Andhra Pradesh General Clauses Act, 1891 — Section 18, 6, 8, 8A, 9Andhra Pradesh General Sales Tax Act, 1957 — Section 5BAndhra Pradesh Value Added Tax Act, 2005 — Section 80, 80(2), 80(3)
High Courts20 Aug 2005Allowed
M. Rama Swamy Vs M. Sekhara Gupta
Andhra Pradesh High Court · (2006) 1 ALD 11 : (2005) 5 ALT 500
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 151
High Courts20 Aug 2005Allowed
Provident Fund Commissioner Vs Kodali and Sons Transport and Others
Andhra Pradesh High Court · (2005) 2 ALD(Cri) 545 : (2006) 109 FLR 380 : (2006) 1 LLJ 558 : (2006) 2 RCR(Criminal) 734
Criminal Procedure Code, 1973 (CrPC) — Section 251Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(1A), 14A, 6, 6A, 7A
High Courts19 Aug 2005
Sridhar Lime Products Vs Deputy Commissioner of Commercial Taxes, No. II Division and Another
Andhra Pradesh High Court · (2006) 147 STC 89
High Courts19 Aug 2005
S.P.S. Venkataraman Vs Cotton Corporation of India Ltd. and Others
Andhra Pradesh High Court · (2005) 5 ALD 590 : (2005) 5 ALT 483
Constitution of India, 1950 — Article 14, 16Penal Code, 1860 (IPC) — Section 21
High Courts19 Aug 2005Dismissed
P. Saiddappa Vs Chairman, Rayalaseema Grameena Bank and Another
Andhra Pradesh High Court · (2005) 5 ALD 750
Constitution of India, 1950 — Article 14, 32Godavari Grameena Bank Staff Service Regulations, 1987 — Regulation 13Rayalaseema Grameena Bank (Staff) Service Regulations, 1980 — Regulation 13
High Courts19 Aug 2005Allowed
Vemulapalli Rama Krishna Prasad Vs Vemulapalli Venkata Narayana Das and Others
Andhra Pradesh High Court · (2005) 5 ALT 648 : (2005) 3 APLJ 254 : (2005) 3 APLJ 110
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts19 Aug 2005Allowed
D. Krishna Kumari Vs Shriram Chits Pvt. Ltd. and Others
Andhra Pradesh High Court · (2005) 6 ALD 196 : (2005) 5 ALT 682
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 7 Rule 14(3), 151
High Courts18 Aug 2005
Sri Balaji Food Vs State Level Committee and Others
Andhra Pradesh High Court · (2007) 6 VST 707
High Courts18 Aug 2005Dismissed
Englesh Prasad Vs N. Shravan Kumar
Andhra Pradesh High Court · (2006) 1 ALD 54
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22
High Courts18 Aug 2005Dismissed
Kancherla Krishna Rao and Others Vs Government of Andhra Pradesh
Andhra Pradesh High Court · (2005) 5 ALD 547 : (2005) 5 ALT 217
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 12, 2, 3, 3(1), 3(2)Andhra Pradesh (Agricultural Produce and Livestock) Markets Rules, 1969 — Rule 2, 26, 27, 3, 48
High Courts18 Aug 2005Dismissed
Mannepalli Mohan Rao Vs P.V. Ramana and Another
Andhra Pradesh High Court · (2005) 2 ALD(Cri) 907 : (2006) 1 ALT(Cri) 225 : (2005) 3 APLJ 135 : (2005) CriLJ 4761
Arms Act, 1959 — Section 2(1), 2(1)(8), 25, 25(1), 25(1A)Arms Rules, 1962 — Rule 19, 3Criminal Procedure Code, 1973 (CrPC) — Section 482