COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 775 of 1,762

High Courts14 Mar 2005

Union of India (UOI) and Others Vs Abdul Kareem

Andhra Pradesh High Court · (2005) 3 ALD 567 : (2005) 3 LLJ 609

Constitution of India, 1950 — Article 14, 16, 21, 311, 311(1)Leave Rules — Rule 510, 732Railway Establishment (Amendment) Code, 1985 — Rule 530

Read judgment

High Courts14 Mar 2005Allowed

M.V. Sudhakar and Others Vs Government of A.P. and Another

Andhra Pradesh High Court · (2005) 3 ALD 180

Constitution of India, 1950 — Article 14Indian Medical Council Act, 1956 — Section 33

Read judgment

High Courts12 Mar 2005Dismissed

Boya Hari @ Pedda Narsimlu @ Boya Hari Chinnaiah Vs N. Vasa Reddy and Others

Andhra Pradesh High Court · (2005) 3 ALD 775 : (2006) 2 ALT 206 : (2005) 2 APLJ 125

Civil Procedure Code, 1908 (CPC) — Section 100

Read judgment

High Courts11 Mar 2005Dismissed

Jonnavaram Ibrahim and Another Vs Uppaluru Jahara Bi (died) per LRs.

Andhra Pradesh High Court · (2005) 3 ALD 539 : (2005) 3 ALT 545 : (2005) 2 APLJ 75

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 144, 2(2)Limitation Act, 1963 — Article 137

Read judgment

High Courts11 Mar 2005

K. Umavathamma and Others Vs G. Venkata Chalapathi and Another

Andhra Pradesh High Court · (2005) 3 ACC 66 : (2006) ACJ 1764 : (2005) 3 ALD 10 : (2005) 3 ALT 91 : (2005) 1 APLJ 456

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 158(6), 165(1), 455, 476, 476(1)Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140, 141, 142, 143, 144

Read judgment

High Courts11 Mar 2005Allowed

Vignan Education Development Society Vs Assistant Provident Fund Commissioner and Authority and Others

Andhra Pradesh High Court · (2005) 3 ALD 770 : (2005) 2 ALT 618 : (2005) 106 FLR 455 : (2005) 2 LLJ 728

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A

Read judgment

High Courts11 Mar 2005Dismissed

Bheri Nageswara Rao Vs Mavuri Veera Venkata Satyanarayana and Others

Andhra Pradesh High Court · (2005) 2 ALD 885 : (2005) 3 ALT 574 : (2005) 1 APLJ 387

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115Constitution of India, 1950 — Article 227Limitation Act, 1877 — Section 22

Read judgment

High Courts11 Mar 2005Allowed

Musunuru Rajani Vs Vijayawada Municipal Corporation

Andhra Pradesh High Court · (2005) 3 ALD 87 : (2005) 4 ALT 11

Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 42, 43Hyderabad Municipal Corporation Act, 1955 — Section 452, 636

Read judgment

High Courts11 Mar 2005

Jambula Ravinder Reddy Vs Jambula Raghunandan Reddy and Others

Andhra Pradesh High Court · (2005) 4 ALT 13

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1

Read judgment

High Courts11 Mar 2005

Mohd. Siddiq Ali Khan Vs Shahsun Finance Limited

Andhra Pradesh High Court · AIR 2005 AP 274 : (2005) 2 ALD 675 : (2005) 2 ALT 503

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 10, 12, 17B, 2, 3Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988 — Rule 6, 7Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 7 Rule 11

Read judgment

High Courts11 Mar 2005Dismissed

Mattaparthi Satyanarayana Vs Bhavana Seshagiri Rao

Andhra Pradesh High Court · (2005) 3 ALD 632 : (2005) 3 ALT 106 : (2005) 2 APLJ 110

Civil Procedure Code, 1908 (CPC) — Section 100, 151

Read judgment

High Courts11 Mar 2005Allowed

Sangu Brahmam and Others Vs Station House Officer and Others

Andhra Pradesh High Court · (2005) 3 ALD 772 : (2006) 2 ALT 322 : (2005) 2 APLJ 21

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(3), 151Constitution of India, 1950 — Article 14, 21, 226, 300A

Read judgment

High Courts10 Mar 2005Dismissed

Thanda Venkanna Vs Mandal Educational Officer, Mandal Praja Parishad and Others

Andhra Pradesh High Court · (2005) 3 ALD 88 : (2005) 2 APLJ 61

Andhra Pradesh School Education (Community Participation) Act, 1998 — Section 5(4)Andhra Pradesh School Education (Community Participation) Rules, 1998 — Rule 10, 10(2), 8

Read judgment

High Courts09 Mar 2005Dismissed

Journalists Co-operative Housing Society Ltd. Vs G. Sujatha and Others

Andhra Pradesh High Court · (2005) 3 ALD 400

Read judgment

High Courts09 Mar 2005Allowed

Ch. Ravinder Rao Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2005) 2 ALD(Cri) 25 : (2005) 2 ALT 721

Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(4), 24(5), 24(7)

Read judgment

High Courts09 Mar 2005Dismissed

Government of Andhra Pradesh and Others Vs Mohd. Taher Ali

Andhra Pradesh High Court · (2005) 3 ALD 153 : (2005) 3 ALT 637 : (2005) 2 ALT 637

Constitution of India, 1950 — Article 226

Read judgment

High Courts09 Mar 2005Dismissed

Meesala Muralidhar Vs Government of A.P.

Andhra Pradesh High Court · (2005) 3 ALD 572

Displaced Persons (Institution of Suits) Act, 1948 — Section 3General Clauses Act, 1897 — Section 3, 3(42)

Read judgment

High Courts09 Mar 2005

Ch. Prasanth Kumar Vs Superintendent of Police and Others

Andhra Pradesh High Court · (2005) 2 ALD(Cri) 530 : (2005) 3 ALT 635 : (2005) 2 ALT 635 : (2005) 1 APLJ 465 : (2005) CriLJ 3773

Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 302, 306

Read judgment

High Courts07 Mar 2005

M. Madhava Reddy Vs Vice-Chairman and Managing Director, A.P.S.R.T.C. and Others

Andhra Pradesh High Court · (2005) 5 ALD 8 : (2005) 3 ALT 434 : (2005) 2 ALT 434

Read judgment

High Courts07 Mar 2005Dismissed

Commissioner, Municipal Corporation of Hyderabad Vs Iqbal Ahmad and Another

Andhra Pradesh High Court · (2005) 3 ALD 594 : (2005) 3 LLJ 186

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1963 — Rule 13Constitution of India, 1950 — Article 14, 16, 21

Read judgment