High Courts28 Feb 2005Allowed
M. Abdul Lateef Vs Government of Andhra Pradesh and Another
Andhra Pradesh High Court · (2005) 2 ALD 752 : (2005) 2 ALT 762
Constitution of India, 1950 — Article 226, 311
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 777 of 1,762
High Courts25 Feb 2005Dismissed
Andhra Pradesh State Road Transport Corporation Vs Musnam Lalitha and Others
Andhra Pradesh High Court · (2005) 3 ALT 449
Central Motor Vehicles Rules, 1989 — Rule 476(7)Motor Vehicles Act, 1988 — Section 140, 158(6), 165, 166, 176
High Courts25 Feb 2005Dismissed
Management of Bharat Heavy Electricals Ltd. Vs Labour Court-II and Another
Andhra Pradesh High Court · (2005) 3 ALD 383 : (2005) 2 LLJ 957
Industrial Disputes Act, 1947 — Section 10, 11A, 2A, 2A(2), 33(2)
High Courts25 Feb 2005
Md. Nazeer Ahmed and Another Vs Economic Transport Organisation
Andhra Pradesh High Court · (2005) 3 ALD 527
Contract Act, 1872 — Section 126, 128, 129, 211
High Courts24 Feb 2005
Government of Andhra Pradesh, General Administration Dept. and Others Vs Y. Yugender Reddy and Others
Andhra Pradesh High Court · (2005) 3 ALT 548 : (2005) 2 ALT 548
Constitution of India, 1950 — Article 14, 16, 226, 227, 309
High Courts24 Feb 2005Dismissed
Sanapala Sreedharudu and Others Vs Executive Officer and Others
Andhra Pradesh High Court · (2005) 4 ALD 71
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 2(7)Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227
High Courts24 Feb 2005Allowed
Shaik Yusuf Basha Vs Delhi Massa Bi
Andhra Pradesh High Court · (2005) 3 ALD 520 : (2005) 3 ALT 640 : (2005) 2 APLJ 54
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 6 Rule 17, Order 8 Rule 1, Order 8 Rule 6A, Order 8 Rule 6A(1)
High Courts24 Feb 2005
Vedantam Srinivasa Chary Vs Assistant Commissioner, Endowments Dept., Govt. of A.P. and Another
Andhra Pradesh High Court · (2005) 2 ALD 581 : (2005) 3 ALT 43
Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 10Andhra Pradesh (Telangana Area) Abolition of Inams Rules, 1975 — Rule 5, 6(3)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 76
High Courts24 Feb 2005Dismissed
Sri Susheela Cotton Corporation and Others Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2005) 2 ALD 430 : (2005) 2 ALT 291
Sales of Goods Act, 1930 — Section 47
High Courts24 Feb 2005Allowed
Podugu Madusudhan Vs Konduri Krishnaiah and Others
Andhra Pradesh High Court · (2005) 2 ALD 747 : (2005) 3 ALT 17
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151Transfer of Property Act, 1882 — Section 52
High Courts24 Feb 2005Allowed
Madhu Wines and Others Vs Special Chief Secretary, Revenue (Excise-II) Dept., Govt. of A.P. and Others
Andhra Pradesh High Court · (2005) 2 ALD 762 : (2005) 3 ALT 137
Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 23, 23B, 26A, 26A(2), 3Constitution of India, 1950 — Article 14, 19, 19(1), 37, 41
High Courts23 Feb 2005Dismissed
Dadi Adi Siva Nooka Raju Vs Polamarasetty Venkata Appa Rao and Another
Andhra Pradesh High Court · (2005) 3 ALD 262
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1Trade Marks Act, 1999 — Section 134, 27, 27(1), 27(2), 9
High Courts23 Feb 2005Dismissed
A.K. Lakshmipathy (died) by LR and Others Vs Rai Saheb Pannalal Hiralal Lahoti Charitable Trust and Others
Andhra Pradesh High Court · (2005) 5 ALD 658 : (2005) 6 ALT 238
Contract Act, 1872 — Section 55, 74Specific Relief Act, 1877 — Section 18Specific Relief Act, 1963 — Section 11(2), 13, 13(1), 16
High Courts22 Feb 2005Dismissed
Gollavilli Primary Agricultural Co-op. Credit Society Ltd. Vs The Oriental Insurance Co. Ltd. and Others
Andhra Pradesh High Court · (2007) ACJ 329 : AIR 2005 AP 519
High Courts22 Feb 2005Dismissed
P. Keshava Reddy and Another Vs Municipal Commissioner, Manchiryala Municipality and Others
Andhra Pradesh High Court · (2005) 3 ALD 82
Andhra Pradesh Municipalities (Alteration of ownership of property in Assessment Books) Rules, 1966 — Rule 3Andhra Pradesh Municipalities (Receipts and Disposal of Appeals) Rules, 1967 — Rule 7Andhra Pradesh Municipalities Act, 1965 — Section 345
High Courts22 Feb 2005Allowed
G. Krishna @ G. Kistaiah Vs M. Ramakrishna Reddy and Others
Andhra Pradesh High Court · (2005) 3 ALD 617 : (2005) 3 ALT 648 : (2005) 2 ALT 648
Andhra Pradesh Municipalities Act, 1965 — Section 13(B), 13A, 14, 16, 17Civil Procedure Code, 1908 (CPC) — Section 10, 151
High Courts22 Feb 2005Allowed
G. Shravan Kumar Reddy Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (2005) 3 ALD 732 : (2005) 3 ALT 470
Andhra Pradesh State and Subordinate Service Rules, 1962 — Rule 23, 25, 26, 33, 34Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 33, 34, 36Constitution of India, 1950 — Article 14, 16, 309
High Courts22 Feb 2005
Gollavilli Primary Agricultural Co-op. Credit Society Ltd. Vs Oriental Insurance Co. Ltd. and Another
Andhra Pradesh High Court · (2007) 2 ACC 686
High Courts21 Feb 2005Allowed
V.P. Raju Vs Second Appellate Authority under Section 48(3) of A.P. Shops and Establishments Act and Deputy Commissioner of Labour (Twin Cities) and Others
Andhra Pradesh High Court · (2005) 3 ALD 757 : (2005) 106 FLR 677
Andhra Pradesh Shops and Establishments Act, 1988 — Section 48(1), 48(2), 48(3)
High Courts21 Feb 2005
P. Rahmath Khan Vs Joint Collector and Others
Andhra Pradesh High Court · (2005) 2 ALD 492