High Courts15 Apr 2005
Ande Naga Jyothi and Another Vs Gorla Nagi Reddy and Another
Andhra Pradesh High Court · (2006) 2 ACC 16 : (2005) 5 ALD 137 : (2005) 4 ALT 459
Motor Vehicles Act, 1988 — Section 140Workmens Compensation Act, 1923 — Section 30
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 770 of 1,762
High Courts15 Apr 2005
Shaik Fathima Bi Vs Shaik Nanne Saheb (died) by LRs.
Andhra Pradesh High Court · (2005) 4 ALD 164 : (2005) 4 ALT 269 : (2005) 2 CivCC 754
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 9, 100
High Courts15 Apr 2005Dismissed
Minerva Talkies and Others Vs Pinapala Sujan Babu and Others
Andhra Pradesh High Court · (2005) 4 ALD 169 : (2005) 4 ALT 275 : (2005) 3 CivCC 721 : (2005) 3 RCR(Civil) 425 : (2005) 2 RCR(Rent) 115
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 105
High Courts15 Apr 2005
C.V. Subba Reddy Vs Executive Engineer, Telgu Ganga Project and Others
Andhra Pradesh High Court · (2005) 3 ACC 792 : (2005) 4 ALD 186 : (2005) 4 ALT 41
Civil Procedure Code, 1908 (CPC) — Section 80Workmens Compensation Act, 1923 — Section 10A(3), 10A(4), 10B(1), 12, 12(1)
High Courts15 Apr 2005Dismissed
Giri Yadav Vs L. Ramesh Goud
Andhra Pradesh High Court · (2005) 4 ALD 562 : (2005) 4 ALT 411 : (2005) 3 CivCC 792 : (2005) 3 RCR(Civil) 433 : (2005) 2 RCR(Rent) 119
Registration Act, 1908 — Section 17, 49Transfer of Property Act, 1882 — Section 106, 107
High Courts15 Apr 2005Dismissed
New India Assurance Company Limited Vs Smt. P. Padmavathi and Others
Andhra Pradesh High Court · (2005) 3 ACC 636 : (2006) ACJ 1668 : (2005) 5 ALD 185 : (2005) 4 ALT 401 : (2005) 106 FLR 857
Penal Code, 1860 (IPC) — Section 304AWorkmens Compensation Act, 1923 — Section 3, 30
High Courts13 Apr 2005
A.P. Wine Dealers Association Vs Deputy Director of Income Tax (Investigation), Unit-1(2)
Andhra Pradesh High Court · (2005) 146 TAXMAN 491
Constitution of India, 1950 — Article 226, 256General Clauses Act, 1897 — Section 3(18)Income Tax Act, 1922 — Section 22, 37
High Courts13 Apr 2005Allowed
A.P. Wine Dealers Association and Others Vs Deputy Director of Income Tax (Investigation) and Others
Andhra Pradesh High Court · (2005) 198 CTR 136 : (2005) 276 ITR 225
Constitution of India, 1950 — Article 226, 256Income Tax Act, 1922 — Section 22(4)Income Tax Act, 1961 — Section 131, 131(1), 131(1A), 132, 2(22AA)
High Courts13 Apr 2005
Secretary and Correspondent Vs St. Mark NTR GMKN and MR.B.Ed. College, Narsaraopet established and administered by St. Anthony Educational Society and Others
Andhra Pradesh High Court · (2005) 5 ALT 360
Andhra Pradesh Education Act, 1982 — Section 20Constitution of India, 1950 — Article 226National Council for Teacher Education Act, 1993 — Section 14, 14(1), 14(3), 15, 15(1)
High Courts13 Apr 2005Allowed
Ch. Appala Reddy Vs Eastern Power Distribution Company of A.P. Ltd. and Others
Andhra Pradesh High Court · (2005) 3 ALD 525 : (2005) 3 ALT 632 : (2005) 2 ALT 632 : (2005) 2 APLJ 318 : (2005) 3 LLJ 542
Andhra Pradesh State Transmission Corporation Limited Employees Discipline and Appeal Regulations — Regulation 10(2)
High Courts13 Apr 2005Dismissed
Mahaboob Mastana Begum Vs Government of A.P. and Others
Andhra Pradesh High Court · (2005) 3 ALD 748
Constitution of India, 1950 — Article 226, 32
High Courts13 Apr 2005
Atluri Purushotham Vs Vijayawada-Guntur-Tenali-Mangalagiri Urban Development Authority and Others
Andhra Pradesh High Court · (2005) 6 ALD 552 : (2005) 5 ALT 152
Andhra Pradesh Apartments (Promotion of Construction and Ownership) Act, 1987 — Section 3Andhra Pradesh Apartments (Promotion of Construction and Ownership) Rules, 1987 — Rule 14, 15, 25, 3, 32Andhra Pradesh Fire Services Act, 1999 — Section 13, 13(3), 2, 26(2), 26(4)
High Courts13 Apr 2005Allowed
Kota Rama Rao Vs Kolli Rajeswaramma
Andhra Pradesh High Court · (2005) 3 ALD 822
Contract Act, 1872 — Section 64
High Courts13 Apr 2005Allowed
Associated Auto Service Vs Commercial Tax Officer and Others
Andhra Pradesh High Court · (2006) 144 STC 623
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4), 14(8), 22Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 34
High Courts12 Apr 2005Allowed
K. Vimalamma and Another Vs Dr. M. Budhi Sagar Reddy
Andhra Pradesh High Court · (2006) 3 ALD 122
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 11(4), 22Civil Procedure Code, 1908 (CPC) — Section 100, 148Limitation Act, 1963 — Section 5
High Courts12 Apr 2005Dismissed
D. John Samuel Vs Chairman-cum-Managing Director, N.T.P.C. and Others
Andhra Pradesh High Court · (2005) 3 ALD 589 : (2005) 4 ALT 121 : (2005) 3 LLJ 557
Constitution of India, 1950 — Article 14
High Courts12 Apr 2005Dismissed
K. Venu Madhava Reddy Vs Joint Collector
Andhra Pradesh High Court · (2005) 2 ALD(Cri) 15 : (2005) 3 ALT 662 : (2005) 2 APLJ 255
Criminal Procedure Code, 1973 (CrPC) — Section 397Essential Commodities Act, 1955 — Section 6A, 6CLimitation Act, 1963 — Section 5
High Courts11 Apr 2005Dismissed
Greater Visakha Medicare Educational Society and Others Vs Government of A.P. and Others
Andhra Pradesh High Court · (2005) 5 ALD 117 : (2006) 3 ALT 554 : (2005) 2 APLJ 30
Andhra Pradesh Education Act, 1982 — Section 20Constitution of India, 1950 — Article 14National Council for Teacher Education Act, 1993 — Section 14, 14(3), 14(4), 14(6), 32
High Courts08 Apr 2005Allowed
Union of India (UOI) and Others Vs Satyanarayana Construction Co. and Another
Andhra Pradesh High Court · (2005) 4 ALD 199 : (2005) 3 ALT 460 : (2005) 2 ARBLR 496
Arbitration and Conciliation Act, 1996 — Section 19(4), 24, 28, 28(1), 31(3)
High Courts08 Apr 2005Allowed
Syed Asgar Vs Government of Andhra Pradesh, Home Department and Others
Andhra Pradesh High Court · (2005) 3 ALD 877 : (2005) 3 ALT 367 : (2005) 2 ALT 367 : (2005) 2 APLJ 70 : (2005) CriLJ 3399 : (2005) 3 RCR(Criminal) 109
Criminal Procedure Code, 1973 (CrPC) — Section 166A, 166B, 179, 181, 181(1)Penal Code, 1860 (IPC) — Section 109, 120B, 403, 408, 420