High Courts08 Apr 2005Dismissed
Meesala Tayaramma and Another Vs Boggavarapu Subba Rao Choultry rep. by its Hereditory Trustee Boggavarapu Subba Rao and Another
Andhra Pradesh High Court · (2005) 4 ALD 7 : (2005) 4 ALT 396
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 771 of 1,762
High Courts07 Apr 2005
Penkey Konda Vs Sorapalli Zedson Moses and Others
Andhra Pradesh High Court · (2005) 4 ALD 789 : (2005) 4 ALT 144
Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 455Motor Vehicles Act, 1988 — Section 166, 173
High Courts07 Apr 2005Dismissed
K. Manikyam Vs Smt. P. Parvathi and Another
Andhra Pradesh High Court · (2005) 1 ALD(Cri) 760 : (2005) 2 APLJ 313 : (2006) 1 BC 339 : (2005) 126 CompCas 884 : (2005) CriLJ 3404 : (2005) 3 RCR(Criminal) 352
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts07 Apr 2005Allowed
Panduga Veera Reddy Vs Bandaru Damodar Reddy and Another
Andhra Pradesh High Court · (2005) 3 ALD 620 : (2005) 3 ALT 417 : (2005) 2 ALT 417
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, Order 37 Rule 3(1), Order 37 Rule 3(4), Order 37 Rule 3(5), Order 37 Rule 3(7)
High Courts07 Apr 2005Dismissed
Thudimella Lakshminarayana and Another Vs Thummala Narasaiah Naidu and Another
Andhra Pradesh High Court · AIR 2005 AP 357 : (2005) 3 ALD 804
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 39 Rule 1, 91Evidence Act, 1872 — Section 101Limitation Act, 1963 — Article 146A, 149, 23, 28
High Courts07 Apr 2005Dismissed
Chekuru Lakshmaiah Vs Gotti Gundal Venkarami Reddy and Another
Andhra Pradesh High Court · (2005) 4 ALD 100
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 91, 92
High Courts07 Apr 2005Dismissed
D. Ramesh Babu Vs Principal Secretary to Government, Municipal Administration and Urban Development Dept. and Others
Andhra Pradesh High Court · (2005) 4 ALD 64 : (2005) 3 ALT 612 : (2005) 2 ALT 612
Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994 — Section 17, 4Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 22, 3, 31, 5Constitution of India, 1950 — Article 226, 309
High Courts06 Apr 2005Allowed
C.N. Sundaram Vs Chenai Finance Company Limited and Others
Andhra Pradesh High Court · (2005) 4 ALD 850 : (2005) 5 ALT 60 : (2005) 2 APLJ 350 : (2006) 3 CivCC 422 : (2006) 1 RCR(Civil) 546
Contract Act, 1872 — Section 127, 128, 133, 139, 62
High Courts06 Apr 2005Dismissed
Sk. Yaseen Ahmed Vs Secretary Railway Board and Others
Andhra Pradesh High Court · (2005) 4 ALD 357
Constitution of India, 1950 — Article 14, 16, 226, 254Industrial Disputes Act, 1947 — Section 7A, 7A(3)Motor Vehicles Act, 1988 — Section 74, 80
High Courts06 Apr 2005Allowed
Mylarapu Mallamma Vs Mylarapu Saroja and Others
Andhra Pradesh High Court · (2005) 4 ALD 24 : (2005) 4 ALT 6 : (2005) 2 APLJ 249 : (2005) 3 RCR(Civil) 350
Succession Act, 1925 — Section 383, 384
High Courts06 Apr 2005Dismissed
Thota Venkateshwara Prasad Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2005) 3 ALD 435 : (2005) 3 ALT 115 : (2005) 2 CTLJ 178
Constitution of India, 1950 — Article 14, 226
High Courts06 Apr 2005Dismissed
K. Ganapathi and Others Vs District Collector and Others
Andhra Pradesh High Court · (2005) 3 ALD 718 : (2005) 3 ALT 652
Land Acquisition Act, 1894 — Section 17(1), 17(4), 4, 4(1), 5A
High Courts06 Apr 2005Dismissed
Golkonda Engg. Enterprises Limited Vs Mahanagar Telephone Nigam Limited
Andhra Pradesh High Court · (2005) 4 ALD 325
Arbitration and Conciliation Act, 1996 — Section 11(5)Constitution of India, 1950 — Article 226(2)
High Courts05 Apr 2005Allowed
Ravuri Manohar Babu Vs State of A.P.
Andhra Pradesh High Court · (2005) 1 ALD(Cri) 859 : (2005) 2 APLJ 301 : (2005) CriLJ 3562
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4(1)Criminal Procedure Code, 1973 (CrPC) — Section 344Motor Vehicles Act, 1988 — Section 166
High Courts05 Apr 2005Dismissed
Soora Ramachadra Reddy (died) and Others Vs G. Paradesi and Others
Andhra Pradesh High Court · (2005) 3 ALT 420 : (2005) 2 ALT 420
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 47Transfer of Property Act, 1882 — Section 108
High Courts05 Apr 2005
S. Nagaraj Vs State and Another
Andhra Pradesh High Court · (2005) 1 ALD 777 : (2005) 1 ALD(Cri) 777 : (2005) 2 ALT(Cri) 224 : (2005) 2 APLJ 42 : (2005) CriLJ 3913 : (2005) 3 RCR(Criminal) 354
Narcotic Drugs and Psychotropic Substances (Regulation of Controlled Substances) Order, 1993 — Rule 7Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 12, 19, 24, 25A, 27A
High Courts04 Apr 2005Dismissed
Syed Khaja Mohiuddin Vs State of A.P.
Andhra Pradesh High Court · (2005) 2 ALD(Cri) 740 : (2006) 1 DMC 32 : (2005) 4 RCR(Criminal) 548
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(1), 154, 177, 178Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 19
High Courts04 Apr 2005Allowed
Sree Rayalaseema Alkalies and Allied Chemicals Ltd. Vs Transmission Corporation of A.P. Limited, (A.P. TRANSCO) and Others
Andhra Pradesh High Court · (2005) 3 ALD 727 : (2005) 3 ALT 412 : (2005) 2 ALT 412
Electricity (Supply) Act, 1948 — Section 22B, 78AElectricity Act, 1910 — Section 22B
High Courts01 Apr 2005
GMR Technologies and Industries Limited Vs Transmission Corporation of A.P. Ltd., (APTRANSCO) and Others
Andhra Pradesh High Court · (2005) 4 ALD 1
Electricity (Supply) Act, 1948 — Section 43A(2)
High Courts01 Apr 2005Dismissed
Velieneni Gopala Rao Vs Velineni Pitchamma
Andhra Pradesh High Court · (2005) 3 ALD 847 : (2005) 2 APLJ 278
Hindu Adoptions and Maintenance Act, 1956 — Section 23, 23(2), 23(3), 25, 3