High Courts25 Mar 2005Allowed
Gundsay Swaroopa Vs Gundsay Balaiah
Andhra Pradesh High Court · (2005) 3 ALT 98
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 34(1)Constitution of India, 1950 — Article 227
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 773 of 1,762
High Courts25 Mar 2005Allowed
Nakka Ramagoud Vs Prohibition and Excise Superintendent and Another
Andhra Pradesh High Court · (2005) 3 ALD 405
Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 23Andhra Pradesh Excise Act, 1968 — Section 28
High Courts25 Mar 2005Dismissed
Repaka Prasada Rao Vs Machilipatnam Municipality and Others
Andhra Pradesh High Court · (2005) 3 ALD 623
Andhra Pradesh Municipalities Act, 1965 — Section 369Civil Procedure Code, 1908 (CPC) — Section 35, 35(A), 80Limitation Act, 1963 — Section 14
High Courts25 Mar 2005Allowed
Polisetty Venkateswarlu Vs Atmakuri Mallikarjuna Rao
Andhra Pradesh High Court · (2005) 5 ALD 129 : (2005) 4 ALT 449
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3), 22, 8(2), 8(3)
High Courts24 Mar 2005Dismissed
Dasuputruni Suryanarayana Vs Dasuputruni Adinarayana and Others
Andhra Pradesh High Court · (2005) 3 ALT 87 : (2005) 2 ALT 87
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1A(3)
High Courts24 Mar 2005Allowed
P. Rajalingam Vs Deputy Commissioner of Endowments and Another
Andhra Pradesh High Court · (2005) 3 ALD 1 : (2005) 3 ALT 348
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 87, 87(5), 88Constitution of India, 1950 — Article 226
High Courts24 Mar 2005Allowed
P. Chandra Mouli Vs Govt. of A.P., Dept. of Home and Others
Andhra Pradesh High Court · (2005) 4 ALD 663 : (2005) 3 ALT 162
Administrative Tribunals Act, 1985 — Section 14, 15, 19, 20, 20(1)Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 10, 11, 11(25)(1), 13, 15Arms Act, 1959 — Section 25(1), 27
High Courts23 Mar 2005
S.U.M. Prasad Vs A.P. State Federation of Co-operative Spinning Mills Ltd. and Others
Andhra Pradesh High Court · (2005) 3 ALD 649 : (2005) 4 ALT 278
Constitution of India, 1950 — Article 12, 226Penal Code, 1860 (IPC) — Section 405
High Courts23 Mar 2005Allowed
C.V. Raghavaiah and Others Vs State of Andhra Pradesh, Finance Department and Others
Andhra Pradesh High Court · (2005) 3 ALT 435
Andhra Pradesh Administrative Tribunal (Salaries and Allowances and Conditions of Services of Chairman, Vice Chairman and Members) Rules, 1988 — Rule 12(2), 8, 8Andhra Pradesh Land Grabbing (Prohibition) Special Court Chairman and Members (Conditions of Service) Rules, 1996 — Rule 3Constitution of India, 1950 — Article 14
High Courts22 Mar 2005Dismissed
Government of Andhra Pradesh and Others Vs A. Hanumantha Rao and Others
Andhra Pradesh High Court · (2005) 2 ALD 780 : (2005) 2 ALT 653
Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 23, 24, 26A, 26A(2), 28Andhra Pradesh Excise (Lease of Right to Sell Indian Liquor and Foreign Liquor in Retail) Rules, 1993 — Rule 3Andhra Pradesh Excise Act, 1968 — Section 11, 12, 15, 17, 28
High Courts22 Mar 2005Dismissed
Account General and Others Vs P.K. Sinha
Andhra Pradesh High Court · (2005) 3 ALD 106 : (2005) 3 ALT 371
Administrative Service (Recruitment) Rules, 1954 — Rule 4Forest Service (Recruitment) Rules, 1966 — Rule 4(2)Police Service (Recruitment) Rules, 1954 — Rule 4(1)
High Courts21 Mar 2005Dismissed
Kotha Satya Veera Simha Vs Kotha Varalakshmi and Another
Andhra Pradesh High Court · (2005) 2 ALT(Cri) 133 : (2005) 2 DMC 771 : (2005) 3 RCR(Criminal) 378
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 498A
High Courts21 Mar 2005Dismissed
Meridian Industries Ltd. Vs Devdoot Gin Mill Ginning and Oil Mill Unit
Andhra Pradesh High Court · (2005) 3 ALD 511
Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts21 Mar 2005Allowed
A. Venkateshwara Rao and Others Vs Bharat Electronics Limited, Machilipatnam Unit
Andhra Pradesh High Court · (2005) 3 ALD 333 : (2005) 3 ALT 693
Constitution of India, 1950 — Article 14, 16, 226, 32Employees State Insurance Act, 1948 — Section 1(3)Industrial Disputes Act, 1947 — Section 10, 12(3), 18(3)
High Courts21 Mar 2005Dismissed
T. Rajasekhar Vs District Educational Officer and Another
Andhra Pradesh High Court · (2005) 3 ALD 542
Constitution of India, 1950 — Article 14, 16, 226
High Courts21 Mar 2005Dismissed
Kukatla Kotaiah and Another Vs District Collector, (Panchayat Raj) and Others
Andhra Pradesh High Court · (2005) 4 ALD 214
Andhra Pradesh Panchayat Raj Rules — Rule 2, 3
High Courts21 Mar 2005Dismissed
Penumatcha Achyutharamaraju and Others Vs Padmanabhuni Venkata Subbaiah and Others
Andhra Pradesh High Court · (2005) 3 ALD 792
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50, Order 30 Rule 1, Order 30 Rule 2, Order 30 Rule 3, Order 30 Rule 5Limitation Act, 1963 — Section 21, 21(1), 22Negotiable Instruments Act, 1881 (NI) — Section 118, 79
High Courts21 Mar 2005Dismissed
Depot Manager, APSRTC and Others Vs Chairman, Industrial Tribunal-cum-Presiding Officer, Labour Court and Another
Andhra Pradesh High Court · (2005) 3 ALT 160 : (2005) 2 ALT 160
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2A(2)
High Courts18 Mar 2005Allowed
Central Store Purchase Organisation Vs Hemarajani Tubes Pvt. Ltd. and Another
Andhra Pradesh High Court · (2007) 2 ALD 22 : (2006) 4 ALT 693
High Courts18 Mar 2005
T. Venkat Reddy Vs Government of A.P.
Andhra Pradesh High Court · (2005) 3 ALD 302 : (2005) 4 ALT 220
Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 33Constitution of India, 1950 — Article 14, 15, 16