High Courts21 Apr 2005Allowed
Maruthi Granites Vs Collector and District Magistrate and Others
Andhra Pradesh High Court · AIR 2005 AP 351 : (2005) 3 ALD 710 : (2005) 4 ALT 297
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 769 of 1,762
High Courts21 Apr 2005Allowed
Md. Abdul Azeez Asad and Others Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 2005 AP 389 : (2005) 3 ALD 455 : (2005) 3 ALT 252
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 12, 15, 15(1), 3, 3(2)Andhra Pradesh Medical Colleges (Admission into Post Graduate Medical Courses) Rules, 1997 — Rule 10, 10(4), 10(5), 10(6), 11Andhra Pradesh Public Employment (Requirement as to Residence) Rules, 1959 — Rule 3
High Courts21 Apr 2005
Padamati Veeraswamy and Another Vs Ankem Nacharamma
Andhra Pradesh High Court · (2005) 4 ALD 220
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts21 Apr 2005Dismissed
Krishnamsetty Basav Rao and Another Vs Kobashi Machine Tools (P.) Ltd. and Others
Andhra Pradesh High Court · (2005) 4 BC 324 : (2005) 126 CompCas 426 : (2005) 64 SCL 299
Companies Act, 1956 — Section 283(1), 394, 397, 398, 402Partnership Act, 1932 — Section 44
High Courts21 Apr 2005
N. Devamma Vs M. Akkamma and Others
Andhra Pradesh High Court · (2005) 4 ALD 259 : (2005) 4 ALT 73 : (2005) 2 APLJ 182
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 104(1), Order 21 Rule 105, Order 21 Rule 105(1), Order 21 Rule 72, Order 21 Rule 89
High Courts21 Apr 2005Allowed
A. Nageswari Vs A.P. State Housing Corporation Ltd. and Others
Andhra Pradesh High Court · (2005) 4 ALD 206 : (2005) 2 APLJ 98
Constitution of India, 1950 — Article 226
High Courts21 Apr 2005Allowed
K. Ramkrishna Reddy Vs Principal Secretary to Govt., Irrigation and CAD Dept., Govt. of A.P. and Another
Andhra Pradesh High Court · AIR 2005 AP 342 : (2005) 4 ALD 210
Constitution of India, 1950 — Article 226
High Courts21 Apr 2005Allowed
Chenchu Jayampu Eranna and Another Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2005) 1 ALD 754 : (2005) 1 ALD(Cri) 754 : (2005) 2 ALT(Cri) 274 : (2005) CriLJ 2980
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304, 307, 324, 34
High Courts21 Apr 2005Allowed
Maddikunta Shivaiah and Another Vs State of A.P.
Andhra Pradesh High Court · (2005) 04 AP CK 0010
Penal Code, 1860 (IPC) — Section 302
High Courts20 Apr 2005Dismissed
Kasinath Patel Vs Radha Bai and Others
Andhra Pradesh High Court · (2005) 4 ALD 859 : (2005) 4 ALT 740
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
High Courts20 Apr 2005Dismissed
Thummala Pradeep Reddy Vs Registrar of Companies and Others
Andhra Pradesh High Court · (2005) 2 ALD(Cri) 41 : (2005) 2 APLJ 50 : (2007) 135 CompCas 586 : (2007) 75 SCL 447
Companies Act, 1956 — Section 303(2)Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 406, 420
High Courts20 Apr 2005
Bitragunta Srinivasulu Reddy Vs Depot Manager, APSRTC and Others
Andhra Pradesh High Court · (2005) 5 ALD 95
Andhra Pradesh State Road Transport Corporation Employees (Classification, Control and Appeal) Regulations, 1967 — Regulation 11, 12, 22, 23, 24Civil Procedure Code, 1908 (CPC) — Section 11, 9Constitution of India, 1950 — Article 226
High Courts20 Apr 2005Dismissed
Nallam Seeta Mahalakshmi and Others Vs Talari Vijayalakshmi
Andhra Pradesh High Court · (2005) 4 ALD 130 : (2005) 6 ALT 65
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 6 Rule 2, Order 9 Rule 8Partition Act, 1893 — Section 4Specific Relief Act, 1877 — Section 15
High Courts20 Apr 2005Dismissed
K.C.P. Ltd. Vs Prudential Sugar Corporation Ltd.
Andhra Pradesh High Court · (2005) 127 CompCas 66 : (2006) 68 SCL 353
Civil Procedure Code, 1908 (CPC) — Section 100, 2(2), 96Companies Act, 1956 — Section 433, 434, 434(1), 439(1)Constitution of India, 1950 — Article 136
High Courts20 Apr 2005Allowed
Thanamki Prasad Vs Guntamadugu Puliamma and Others
Andhra Pradesh High Court · (2005) 4 ALD 247 : (2005) 4 ALT 119 : (2005) 2 APLJ 145
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 13, 4
High Courts20 Apr 2005Dismissed
Jumgo Cotton Enterprises Vs Rayalaseema Mills Ltd.
Andhra Pradesh High Court · (2005) 4 ALD 737 : (2005) 5 ALT 88 : (2006) 2 BC 260 : (2005) 127 CompCas 199 : (2005) 6 CompLJ 355 : (2006) 68 SCL 448
Companies Act, 1956 — Section 433, 434(1), 439(1)Sales of Goods Act, 1930 — Section 61(2)
High Courts20 Apr 2005Allowed
Neel Madhav Mining Pvt. Ltd. and Others Vs Authorised Officer, Union of Bank of India and Others
Andhra Pradesh High Court · (2005) 4 ALD 806 : (2005) 4 ALT 136 : (2006) 3 BC 311 : (2005) 127 CompCas 846 : (2005) 62 SCL 383
Constitution of India, 1950 — Article 226, 300ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 17(1), 17(2)
High Courts19 Apr 2005Allowed
Manne Prasad Vs Election Officer and Others
Andhra Pradesh High Court · (2005) 4 ALD 181
Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 4
High Courts19 Apr 2005Dismissed
K. Gangadhara Srinath Vs Dr. K. Babu Venu Gopal and Others
Andhra Pradesh High Court · (2005) 4 ALD 15 : (2005) 4 ALT 2 : (2005) 2 APLJ 204 : (2005) 3 CivCC 119 : (2005) 3 RCR(Civil) 348
Banking Regulation Act, 1949 — Section 45AInsurance Act, 1938 — Section 39Succession Act, 1925 — Section 372
High Courts19 Apr 2005Allowed
K. Gnaseshwar Vs State of A.P. and Others
Andhra Pradesh High Court · (2005) 3 ALD 693 : (2005) 4 ALT 130 : (2005) 2 APLJ 306
Andhra Pradesh (Telangana Area) Board of Revenue Regulation, 1358 Fasli — Regulation 6Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 100, 101, 102, 158, 158(2)Andhra Pradesh Board of Revenue (Replacement By Commissioners) Act, 1977 — Section 4