High Courts06 Jul 2005Dismissed
Abid Ali Mirza Vs Mir Syed Ali Khan
Andhra Pradesh High Court · (2005) 5 ALD 849 : (2005) 6 ALT 690
Evidence Act, 1872 — Section 45
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 760 of 1,762
High Courts06 Jul 2005Dismissed
Tata Projects Limited Vs Employees State Insurance Corporation and Another
Andhra Pradesh High Court · (2005) 5 ALD 791 : (2005) 5 ALT 502
Andhra Pradesh Shops and Establishments Act, 1988 — Section 1(5), 2(12), 44, 45A, 45BEmployees State Insurance Act, 1948 — Section 17(4), 32(2), 39, 40, 41
High Courts06 Jul 2005Allowed
Dasari Siva Prasada Rao and Another Vs Pasupuleti Satyanarayana and Others
Andhra Pradesh High Court · (2005) 6 ALD 45 : (2005) 4 ALT 798
Civil Procedure Code, 1908 (CPC) — Section 151Provincial Insolvency Act, 1920 — Section 11, 2(1), 20, 28, 28(2)
High Courts06 Jul 2005Dismissed
Syed Abdullah Vs G. Rajamani and Others
Andhra Pradesh High Court · (2005) 5 ALD 394 : (2005) 5 ALT 117
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 22Civil Procedure Code, 1908 (CPC) — Order 6 Rule 7Transfer of Property Act, 1882 — Section 106
High Courts06 Jul 2005
G. Gangaram Vs APSEB and Another
Andhra Pradesh High Court · (2005) 5 ALD 32 : (2005) 5 ALT 524
Andhra Pradesh State Electricity Board Employees (Revised) Conduct Regulations — Regulation 10(1), 10(2), 11, 5, 6Constitution of India, 1950 — Article 226
High Courts06 Jul 2005Allowed
P.R. Periakaruppan Vs Chola Chits and Finance (P) Ltd.
Andhra Pradesh High Court · AIR 2005 AP 471 : (2005) 6 ALD 27 : (2005) 5 ALT 345 : (2005) 5 ALT 34
Andhra Pradesh Chit Funds Act, 1971 — Section 3Andhra Pradesh Chit Funds Rules, 2008 — Rule 3
High Courts06 Jul 2005Dismissed
Mohd. Ibrahim Vs Mohd. Azam
Andhra Pradesh High Court · (2005) 5 ALT 206
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 2, 22Constitution of India, 1950 — Article 227
High Courts05 Jul 2005Dismissed
Chinna Ganganna Vs Chinna Doddeppa and Another
Andhra Pradesh High Court · (2005) 6 ALD 198
High Courts05 Jul 2005Allowed
APSRTC Vs Revenue Divisional Officer-cum-Land Acquisition Officer and Another
Andhra Pradesh High Court · (2005) 4 ALD 772 : (2005) 4 ALT 654 : (2005) 2 APLJ 385
Constitution of India, 1950 — Article 226, 227Land Acquisition (Amendment) Act, 1984 — Section 23(1A), 30(3)Land Acquisition Act, 1894 — Section 11, 18, 34, 4(1), 54
High Courts05 Jul 2005Allowed
Liberty Commodities Ltd. Vs Reliance Trade Corporation PLC and Others
Andhra Pradesh High Court · (2005) 4 ALT 514 : (2005) 2 APLJ 361 : (2007) 138 CompCas 562
Arbitration and Conciliation Act, 1996 — Section 2(1), 2(2), 36, 9Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 39 Rule 1, Order 39 Rule 2, 15, 16Constitution of India, 1950 — Article 227
High Courts05 Jul 2005Dismissed
K.S. Biyani and Co. Vs Authority for Advance Ruling under A.P. VAT Act and Another
Andhra Pradesh High Court · (2005) 142 STC 111
Andhra Pradesh Value Added Tax Act, 2005 — Section 33, 67, 67(1), 67(2), 67(3)
High Courts05 Jul 2005Allowed
Mirza Liyaquath Hussain Vs G. Srinivas Goud
Andhra Pradesh High Court · (2005) 6 ALD 77 : (2005) 5 ALT 211
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 8 Rule 1
High Courts05 Jul 2005
M. Babu Rao and Others Vs Deputy Registrar of Co-operative Societies/Officer on Special Duty, The Vasavi Co-op. Urban Bank Ltd. and Others
Andhra Pradesh High Court · (2005) 4 ALD 582 : (2005) 4 ALT 327 : (2005) 126 CompCas 708 : (2005) 63 SCL 339
Banking Laws (Amendment) Act, 1983 — Section 42Banking Regulation Act, 1949 — Section 10, 10A, 10B, 10BB, 10CCompanies Act, 1956 — Section 3, 591
High Courts05 Jul 2005Allowed
Narsing Pershad Vs Station House Officer, Begum Bazar Police Station and Another
Andhra Pradesh High Court · (2005) 5 ALD 150
High Courts05 Jul 2005Dismissed
Theetla Vijayudu Vs Gaddam Lakshmidevi and Others
Andhra Pradesh High Court · (2005) 5 ALT 655 : (2006) 1 CivCC 143
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10A, Order 26 Rule 10C, Order 26 Rule 18A, Order 26 Rule 9
High Courts04 Jul 2005Dismissed
Munaga Venugopal Rao and Another Vs Munaga Radhakrishna and Others
Andhra Pradesh High Court · (2005) 6 ALD 44 : (2005) 4 ALT 663 : (2005) 2 APLJ 426
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts04 Jul 2005Allowed
Special Deputy Collector, (Land Acquisition), Visakhapatnam Urban Development Authority Vs Chalagamkuri Venkata Krishna Rao and Others
Andhra Pradesh High Court · (2005) 5 ALD 230 : (2005) 6 ALT 204
Land Acquisition Act, 1894 — Section 11, 11A, 18, 4(1), 6
High Courts04 Jul 2005Allowed
Srinivasa Degree College Vs Sri Venkateswara University and Another
Andhra Pradesh High Court · AIR 2005 AP 455 : (2005) 5 ALD 427 : (2005) 5 ALT 533
Andhra Pradesh Educational Institutions (Establishment, Regulation, Administration and Control of Institutions of Higher Education) Rules, 1987 — Rule 14(3), 5(1), 9
High Courts01 Jul 2005Allowed
Balaji Trading Company Vs Kejriwal Paper Ltd. and Another
Andhra Pradesh High Court · (2005) 2 ALD(Cri) 162 : (2005) 3 ALT(Cri) 453 : (2006) 1 CivCC 619 : (2005) CriLJ 3805 : (2006) 1 RCR(Criminal) 571
Criminal Procedure Code, 1973 (CrPC) — Section 239, 245, 252, 258, 259Essential Commodities Act, 1955 — Section 10, 3Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)
High Courts01 Jul 2005Dismissed
Toddy Co-operative Society and Another Vs Prohibition and Excise Superintendent
Andhra Pradesh High Court · (2005) 5 ALD 331
Andhra Pradesh Excise (Amendment) Rules, 1970 — Rule 25(9)Andhra Pradesh Excise Act, 1968 — Section 20, 31, 31(3)Andhra Pradesh Excise Rules, 1993 — Rule 33