High Courts22 Jun 2005
M.V.V. Prasada Rao Vs Municipal Council
Andhra Pradesh High Court · (2005) 5 ALD 499 : (2005) 6 ALT 165
Andhra Pradesh Municipalities Act, 1965 — Section 289, 43, 43(3), 44, 45Contract Act, 1872 — Section 2, 65, 70
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 763 of 1,762
High Courts21 Jun 2005Dismissed
P. Ramachandra Reddy Vs Munna Lal (died) by LRs. and Others
Andhra Pradesh High Court · (2005) 5 ALD 356
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114
High Courts21 Jun 2005Dismissed
Varapana Seetharami Reddy Vs Guvvala Sekharamma and Others
Andhra Pradesh High Court · (2005) 4 ACC 345 : (2006) ACJ 1689 : (2005) 5 ALD 237 : (2005) 4 ALT 669 : (2005) 4 RCR(Civil) 219
Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 473Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 13 Rule 10, Order 13 Rule 3, Order 13 Rule 4, Order 13 Rule 5Criminal Procedure Code, 1973 (CrPC) — Section 195
High Courts21 Jun 2005Dismissed
Siddi Vinayaka Raw and Boiled Rice Mill Vs A.P. Eastern Power Distribution Co. Ltd. and Another
Andhra Pradesh High Court · (2005) 5 ALD 182 : (2005) 5 ALT 248
Andhra Pradesh State Electricity Board (Recovery of Dues) Act, 1984 — Section 5
High Courts21 Jun 2005Allowed
Mallina Venkatarao Vs District Collector and Others
Andhra Pradesh High Court · (2005) 4 ALD 498
Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Section 3(1), 3(2), 3(3)Andhra Pradesh Scheduled Areas Land Transfer Rules, 1969 — Rule 7(2)
High Courts21 Jun 2005
Kisan Tobacco Company Growers and Another Vs Donga Sriramulu
Andhra Pradesh High Court · (2005) 5 ALD 58 : (2005) 6 ALT 177 : (2006) 2 CivCC 11
Limitation Act, 1963 — Section 21
High Courts21 Jun 2005
Fly Wheel Travels Vs Bharat Sanchar Nigam Limited and Another
Andhra Pradesh High Court · (2005) 5 ALD 171
Constitution of India, 1950 — Article 226
High Courts20 Jun 2005
C.V.B. Krishna Murthy Vs Government of Andhra Pradesh and Another
Andhra Pradesh High Court · (2005) 5 ALD 209
Andhra Pradesh Gram Panchayat Building Rules, 1972 — Rule 3, 5(2)Andhra Pradesh Gram Panchayats Act, 1964 — Section 217(1), 217(2)Andhra Pradesh Municipalities Act, 1965 — Section 184, 228, 228(1)
High Courts20 Jun 2005
Ganapathi and Others Vs Mirza Mustafa Ali Baig and Another
Andhra Pradesh High Court · (2005) 4 ALD 804 : (2005) 5 ALT 109
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 19, 32, 32(2), 38E, 90
High Courts20 Jun 2005Dismissed
Nookala Sridevi Vs D. Krishnarjuna Rao and Another
Andhra Pradesh High Court · (2005) 5 ALD 29 : (2005) 5 ALT 10
Civil Practice Rules — Rule 128Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, 151Evidence Act, 1872 — Section 45, 73
High Courts17 Jun 2005
Employees State Insurance Corporation Vs M/s A.P. Heavy Machinery and Engg.Ltd.
Andhra Pradesh High Court · (2006) 1 CivCC 188 : (2005) 15 CriminalCC 25 : (2005) 4 RCR(Criminal) 624
Employees State Insurance Act, 1948 — Section 39Negotiable Instruments Act, 1881 (NI) — Section 138, 143, 144, 145, 146
High Courts17 Jun 2005Dismissed
U. Sree Vs U. Srinivas
Andhra Pradesh High Court · (2005) 5 ALD 25 : (2005) 4 ALT 724(1) : (2005) 2 DMC 693
Civil Procedure Code, 1908 (CPC) — Section 20Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 7
High Courts17 Jun 2005Dismissed
Vijaya Bhargavi Chit Fund (P) Ltd. Vs J. Rama Rao and Others
Andhra Pradesh High Court · (2005) 5 ALD 18 : (2005) 5 ALT 760
Civil Procedure Code, 1908 (CPC) — Section 153Limitation Act, 1963 — Section 5
High Courts17 Jun 2005
S. Haneef Vs M. Shafath Ali Khan and Another
Andhra Pradesh High Court · (2005) 3 ALT(Cri) 262 : (2005) 3 APLJ 113 : (2007) 2 BC 25 : (2006) 3 CivCC 483 : (2006) 1 RCR(Criminal) 265
Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(1), 357(2), 357(3), 389(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Jun 2005Dismissed
Mohammed Moinuddin Vs Mohammed Mahmood Ali and Others
Andhra Pradesh High Court · (2005) 6 ALD 109 : (2007) 5 RCR(Civil) 138
Transfer of Property Act, 1882 — Section 123
High Courts17 Jun 2005
Sri Srinivasa Enterprises and Others Vs Narayana Das
Andhra Pradesh High Court · (2005) 5 ALT 735
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Partnership Act, 1932 — Section 69
High Courts17 Jun 2005
Employees State Insurance Corporation Vs M/s A.P. Heavy Machinery and Engg. Ltd.
Andhra Pradesh High Court · (2005) 15 CriminalCC 25
Employees State Insurance Act, 1948 — Section 39Negotiable Instruments Act, 1881 (NI) — Section 138, 143, 144, 145, 146
High Courts16 Jun 2005Allowed
Y. Sanjeeva Reddy Vs Commissioner of Prohibition and Excise and Others
Andhra Pradesh High Court · (2005) 4 ALD 837 : (2005) 5 ALT 106 : (2005) 2 APLJ 469
Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 25, 25(1), 25(6), 25(7), 26A
High Courts16 Jun 2005Dismissed
Chekka Adinarayana and Another Vs Oriental Fire and General Insurance Co. Ltd. and Others
Andhra Pradesh High Court · (2005) 4 ACC 847 : (2005) 4 ALD 840 : (2005) 5 ALT 50
Contract Act, 1872 — Section 11Marine Insurance Act, 1963 — Section 3, 64UM
High Courts16 Jun 2005Allowed
Hindusthan Aeronautics Ltd. Vs Additional Industrial Tribunal-cum-Labour Court and Another
Andhra Pradesh High Court · (2005) 4 ALD 846 : (2005) 5 ALT 32
Industrial Disputes Act, 1947 — Section 10, 2A, 2A(2), 33, 33(2)