Andhra Pradesh High Court Judgments

High Courts18 Mar 2005Dismissed

Nite King Bar and Restaurant Vs Commissioner of Police and Another

Andhra Pradesh High Court · (2005) 3 ALD 220 : (2005) 3 ALT 757

Constitution of India, 1950 — Article 14, 19(1)Hyderabad City Police Act, 1348 — Section 104, 104(2), 126, 127, 128Hyderabad Public Amusement Rules, 1351 — Rule 104(2), 112, 126, 127, 128

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High Courts17 Mar 2005Dismissed

Kumar''s Cotex Ltd. Vs Additional Commissioner

Andhra Pradesh High Court · (2010) 254 ELT 448

Central Excises and Salt Act, 1944 — Section 35Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1)

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High Courts17 Mar 2005Allowed

Subbalakshmi Vs R. Palaniswamy and Another

Andhra Pradesh High Court · (2005) 3 ACC 465 : (2005) 3 ALD 251 : (2005) 3 ALT 104

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts17 Mar 2005

Smt. B. Lalitha Vs State of A.P. and Others

Andhra Pradesh High Court · (2005) 1 ALD(Cri) 940 : (2005) CriLJ 2519

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 176Penal Code, 1860 (IPC) — Section 224, 302, 498A

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High Courts17 Mar 2005Allowed

Shiv Shankara Theatre Vs Commissioner of Police

Andhra Pradesh High Court · AIR 2005 AP 314 : (2005) 3 ALD 26

Andhra Pradesh Cinemas (Regulation) Act, 1955 — Section 437Andhra Pradesh Cinemas (Regulation) Rules, 1970 — Rule 11A, 12A, 8A, 8B, 9A

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High Courts17 Mar 2005

S.L.V. Wines Vs State of A.P. and Others

Andhra Pradesh High Court · AIR 2009 AP 199 : (2009) 5 ALD 170 : (2009) 5 ALT 24

Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 23, 25(9)Andhra Pradesh Excise (Arrack and Toddy Licences General Conditions) Rules, 1969 — Rule 28(2)Andhra Pradesh Excise (Lease of Right to Sell Indian Liquor and Foreign Liquor in Retail) Rules, 1993 — Rule 33

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High Courts17 Mar 2005Dismissed

Mandakini Naik Vs G.K. Naik and Others

Andhra Pradesh High Court · (2005) 3 ALD 353

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 136, 226, 32

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High Courts16 Mar 2005Allowed

A. Ravinder Singh and Others Vs Chief Commr. of CCE

Andhra Pradesh High Court · (2005) 124 ECR 271

Civil Procedure Code, 1908 (CPC) — Section 114Constitution of India, 1950 — Article 14, 16, 309, 32

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High Courts16 Mar 2005

R. Agum Goud Vs Deputy Commissioner of Prohibition and Excise and Another

Andhra Pradesh High Court · (2005) 6 ALD 34 : (2005) 5 ALT 605

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High Courts16 Mar 2005Allowed

Centre for DNA Fingerprinting and Diagnostic (An Autonomous Centre of the Department of Biotechnology) Vs A.P. Pollution Control Board and Another

Andhra Pradesh High Court · (2005) 3 ALD 272 : (2005) 3 ALT 779

Air (Prevention and Control of Pollution) Act, 1981 — Section 21, 22, 26, 31, 37Constitution of India, 1950 — Article 136, 226, 32Water (Prevention and Control of Pollution) Act, 1974 — Section 2, 21, 25, 25(1), 25(3)

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High Courts16 Mar 2005Dismissed

D. Durga Prasad and Chandra Chits and Finance Vs Karri Sivannarayana and Another

Andhra Pradesh High Court · (2005) 1 ALD(Cri) 851 : (2005) CriLJ 2637

Criminal Procedure Code, 1973 (CrPC) — Section 311, 397, 397(1), 482, 91Negotiable Instruments Act, 1881 (NI) — Section 138Constitution of India, 1950 — Article 227

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High Courts16 Mar 2005Dismissed

B. Sreeramulu Vs Chief Executive Officer, Cantonment Board

Andhra Pradesh High Court · (2005) 3 ALD 214

Constitution of India, 1950 — Article 21, 226

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High Courts16 Mar 2005Dismissed

Ramji Patel and Another Vs Irukulla Narender and Others

Andhra Pradesh High Court · (2005) 3 ALD 817

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 1(1), 114Constitution of India, 1950 — Article 136Specific Relief Act, 1963 — Section 22

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High Courts16 Mar 2005

P.V. Rama Sarma Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (2005) 3 ALD 361 : (2005) 3 ALT 230

Andhra Pradesh Civil Courts Act, 1972 — Section 22, 31Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1963 — Rule 11Constitution of India, 1950 — Article 14, 16, 21, 226, 235

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High Courts16 Mar 2005Dismissed

Nirmala Kale and Another Vs District Registrar and Registrar Societies and Others

Andhra Pradesh High Court · (2005) 3 ALD 137 : (2005) 4 ALT 196

Andhra Pradesh and Telangana Societies Registration Act, 2001 — Section 15, 2, 23, 24, 24(1)Constitution of India, 1950 — Article 12, 13, 13(1), 13(2), 13(3)Income Tax Act, 1961 — Section 11, 11(5)

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High Courts15 Mar 2005

K. Shyam Kumar and Others Vs Chairman, All Railway Recruitment Boards, Indian Railways and Another

Andhra Pradesh High Court · (2005) 4 ALD 411 : (2005) 5 ALT 288

Constitution of India, 1950 — Article 14, 16, 21, 226, 235Evidence Act, 1872 — Section 78(2)

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High Courts15 Mar 2005Dismissed

Puppali Jayanthi Vs District Collector and Others

Andhra Pradesh High Court · (2005) 3 ALD 131 : (2005) 1 APLJ 454

Andhra Pradesh Panchayat Raj Act, 1994 — Section 19(3)

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High Courts15 Mar 2005Allowed

K.V. Mohan Rao Vs Government of Andhra Pradesh and Another

Andhra Pradesh High Court · (2005) 3 ALD 133

Andhra Pradesh Relief Undertakings (Special Provisions) Act, 1971 — Section 3(1), 3(2), 4

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High Courts15 Mar 2005Allowed

Gandham Vajramma and Others Vs Commissioner of Survey, Settlements and Land Records and Others

Andhra Pradesh High Court · (2005) 4 ALD 311 : (2005) 5 ALT 85

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 67, 67(2)Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Grant of Ryotwari Patta Rules, 1973 — Rule 2(4), 4Limitation (Amendment) Act, 1963 — Section 29(2), 29(3)

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High Courts14 Mar 2005Allowed

NATL Technologies Limited Vs Vijay Industries

Andhra Pradesh High Court · (2005) 4 ALD 315 : (2005) 5 ALT 70 : (2009) 2 CompLJ 198 : (2006) 68 SCL 404

Civil Procedure Code, 1908 (CPC) — Section 34Companies (Court) Rules, 1959 — Rule 95, 99Companies Act, 1956 — Section 433, 434, 434(1), 439, 557

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