High Courts01 Apr 2005
Cheekolu Nagaiah Vs State of A.P. and Another
Andhra Pradesh High Court · (2005) 1 ALD(Cri) 989 : (2006) 2 BC 46
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 294A, 406, 409, 415, 418
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 772 of 1,762
High Courts01 Apr 2005Allowed
Mamillapalli Chinakoteswara Rao and Others Vs Mandal Revenue Officer and Others
Andhra Pradesh High Court · (2005) 5 ALD 126 : (2005) 3 ALT 88 : (2005) 2 ALT 88
Andhra Pradesh Scheduled Areas Land Transfer Rules, 1969 — Rule 7(4)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22
High Courts01 Apr 2005Allowed
M.A. Mukheed Vs C. Pandurangam
Andhra Pradesh High Court · (2005) 3 ALD 764 : (2005) 3 ALT 424 : (2005) 2 APLJ 382 : (2005) 2 CivCC 614 : (2005) 3 RCR(Civil) 47
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 9 Rule 13, 148, 149
High Courts01 Apr 2005
Aashrith Hotels Vs Assistant Medical Officer of Health
Andhra Pradesh High Court · (2005) 3 ALD 505 : (2005) 3 ALT 536 : (2005) 2 APLJ 26
Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 29Hyderabad Municipal Corporation Act, 1955 — Section 521
High Courts31 Mar 2005
Tirumala Wines Vs Government of A.P. and Another
Andhra Pradesh High Court · (2005) 4 ALD 53 : (2005) 3 ALT 728 : (2005) 2 ALT 728
Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 23, 24, 25, 25(9), 26Andhra Pradesh Excise Act, 1968 — Section 13, 15, 17, 17(2), 2(12)
High Courts31 Mar 2005Dismissed
Government of A.P. and Others Vs Sri Rama Engineering Constructions (Engineers and Contractors)
Andhra Pradesh High Court · (2005) 3 ALD 281 : (2005) 4 ALT 26
Constitution of India, 1950 — Article 14, 226
High Courts30 Mar 2005Allowed
B. Bhoomarajam Vs Joint Collector and Another
Andhra Pradesh High Court · (2005) 4 ALD 48
Land Revenue Act, 1317 — Section 166B
High Courts30 Mar 2005Allowed
S. Malla Reddy Vs M. Vijayalakshmi and Others
Andhra Pradesh High Court · (2005) 5 ALD 1 : (2005) 3 ALT 100 : (2005) 2 ALT 100
High Courts30 Mar 2005Allowed
Chennai Hotel Saravana Bhavan and Others Vs Hotel Saravana Bhavan
Andhra Pradesh High Court · (2005) 4 ALD 263 : (2005) 3 ALT 789
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Copyright Act, 1957 — Section 51Partnership Act, 1932 — Section 58
High Courts30 Mar 2005Allowed
Valishetty Manohar Vs Public Prosecutor, High Court of A.P. and Another
Andhra Pradesh High Court · (2005) 1 ALD(Cri) 805 : (2006) 3 BC 479 : (2006) 1 CivCC 662 : (2006) 1 RCR(Criminal) 650
Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 148Penal Code, 1860 (IPC) — Section 420
High Courts29 Mar 2005Allowed
G. Venkat Ram Reddy and Others Vs Najeebunnisa and Others
Andhra Pradesh High Court · (2005) 5 ALD 156 : (2005) 3 ALT 313
Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 1, 10, 2, 2(1), 24Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 102, 2(1), 34, 37, 44
High Courts29 Mar 2005Allowed
J.K. Johnson and Others Vs Principal Chief Conservator of Forests and Others
Andhra Pradesh High Court · (2005) 4 ALD 61 : (2005) 3 ALT 533 : (2005) 2 ALT 533 : (2006) CriLJ 1480 : (2006) 2 RCR(Criminal) 890
Wild Life (Protection) Act, 1972 — Section 39(1), 51(2), 54, 9
High Courts29 Mar 2005Dismissed
Oil Country Tubular Ltd. Vs A.P. Pollution Control Board and Another
Andhra Pradesh High Court · (2005) 3 ALD 95 : (2005) 3 ALT 715 : (2005) 3 RCR(Criminal) 394
Air (Prevention and Control of Pollution) Act, 1981 — Section 10, 11, 17, 18, 19Constitution of India, 1950 — Article 19(I), 226Water (Prevention and Control of Pollution) Act, 1974 — Section 17, 2, 20, 21, 23
High Courts29 Mar 2005Dismissed
S. Sesham Raju Vs State of A.P. and Others
Andhra Pradesh High Court · (2005) 3 ALD 264 : (2005) 3 ALT 596
Andhra Pradesh Education Act, 1982 — Section 2(16), 2(18), 20, 20(4), 21Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 2Constitution of India, 1950 — Article 12, 30
High Courts28 Mar 2005
Pithapuram Municipality Vs Christian Medical Centre
Andhra Pradesh High Court · (2005) 3 ALD 813
Andhra Pradesh Municipalities Act, 1965 — Section 88Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts28 Mar 2005Dismissed
Appam Shankar Rao and Others Vs District Collector and Others
Andhra Pradesh High Court · (2005) 3 ALD 760
Andhra Pradesh Land Encroachment Act, 1905 — Section 14, 7
High Courts28 Mar 2005Dismissed
Y. Ramalinga Reddy Vs Charla Golla Venugopal and Another
Andhra Pradesh High Court · (2005) 3 ALD 833 : (2005) 3 ALT 684
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 19, 27
High Courts28 Mar 2005Dismissed
N. Somi Reddy and Another Vs State of A.P. and Others
Andhra Pradesh High Court · (2005) 2 ALD(Cri) 406 : (2005) CriLJ 3533
Criminal Procedure Code, 1973 (CrPC) — Section 311, 386, 391, 540Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 120B, 406, 411, 420
High Courts28 Mar 2005Dismissed
T.P. Varghese Vs Branch Manager, Catholic Syrian Bank Ltd., Branch Officer and Others
Andhra Pradesh High Court · (2005) 3 ALD 752
Army Act, 1950 — Section 123Constitution of India, 1950 — Article 14, 300A
High Courts25 Mar 2005Allowed
G. Laxmaiah Vs State Bank of Hyderabad and Another
Andhra Pradesh High Court · (2005) 3 ALD 407 : (2005) 3 ALT 539 : (2005) 4 BC 541 : (2005) 2 CivCC 455 : (2005) 127 CompCas 13 : (2005) 3 RCR(Civil) 32
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 20 Rule 11(2), 60