High Courts08 Feb 2005Dismissed
Bathini Rajalingam and Another Vs Nandala Rajesham and Others
Andhra Pradesh High Court · (2005) 2 ALD 570 : (2005) 2 ALT 646
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 6 Rule 17
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 780 of 1,762
High Courts08 Feb 2005Dismissed
N. Bhujanga Rao and Others Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2005) 4 ALD 526 : (2005) 3 ALT 72
Andhra Pradesh Police Subordinate Service Rules, 1966 — Rule 10, 11, 15, 2, 3Constitution of India, 1950 — Article 16, 226
High Courts08 Feb 2005Allowed
C. Sreedhara Raja Vs S. Vittoba Rao
Andhra Pradesh High Court · AIR 2005 AP 322 : (2005) 3 ALD 316 : (2005) 3 ALT 343 : (2005) 2 CivCC 562
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, Order 13 Rule 9Evidence Act, 1872 — Section 63, 64Stamp Act, 1899 — Section 2(14), 33, 35, 36, 38(2)
High Courts08 Feb 2005Dismissed
Bandlamuri Venkateswara Vs Janikamma and Others
Andhra Pradesh High Court · (2005) 3 ALD 502 : (2005) 4 ALT 16
Evidence Act, 1872 — Section 68, 71Succession Act, 1925 — Section 63
High Courts08 Feb 2005
G. Narayana Swamy Vs Special Deputy Collector (Land Acquisition) HLC
Andhra Pradesh High Court · (2005) 2 ALD 737 : (2005) 3 ALT 330
Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 18, 23, 28, 34, 4(1)
High Courts08 Feb 2005Dismissed
S.K. Mahaboob Peer Vs Deputy Commissioner, Prohibition and Excise Department and Another
Andhra Pradesh High Court · (2005) 3 ALD 13 : (2005) 3 ALT 410 : (2005) 2 ALT 410
High Courts08 Feb 2005Dismissed
Andhra Pradesh Mineral Development Corporation Vs RLP Granite Private Limited and Others
Andhra Pradesh High Court · AIR 2005 AP 298 : (2005) 2 ALD 289 : (2005) 1 ALT 761
Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 12(5), 12AConstitution of India, 1950 — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 24A
High Courts07 Feb 2005Dismissed
S. Peddi Raju and Others Vs Govt. of Andhra Pradesh and Others
Andhra Pradesh High Court · (2005) 5 ALD 13 : (2005) 4 ALT 443
High Courts07 Feb 2005
Cairn Energy India Private Limited Vs C.B.E. and C.
Andhra Pradesh High Court · (2005) 123 ECR 15 : (2005) 183 ELT 3
Central Excise Rules, 1944 — Rule 8Oil Industries (Development) Act, 1974 — Section 15, 15(1), 15(2), 15(4)
High Courts07 Feb 2005Allowed
M. Krishna and Another Vs A.P. Co-operative Tribunal and Others
Andhra Pradesh High Court · AIR 2005 AP 309 : (2005) 2 ALD 563 : (2005) 2 ALT 698
High Courts07 Feb 2005
U.K. Narasimhulu Vs Joint Collector and Others
Andhra Pradesh High Court · (2005) 2 ALD 26 : (2005) 2 ALT 429 : (2005) 1 APLJ 266
Andhra Pradesh State Public Distribution System (Control) Order, 2001 — Section 5(4)
High Courts07 Feb 2005
Syed Ahmed Mohiuddin (died) per L.R. Vs Dr. Wilfred De''Souza
Andhra Pradesh High Court · (2005) 3 ALD 396 : (2005) 3 ALT 23
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 2, 30, 30(1), 30(2), 30(3)Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 19, 19(1), 19(3)Civil Procedure Code, 1908 (CPC) — Section 2(11)
High Courts07 Feb 2005Allowed
Konati Swamanna Vs Golla Venkataswamy
Andhra Pradesh High Court · (2005) 2 ALD 282 : (2005) 2 ALT 58 : (2005) 1 APLJ 272
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92, Order 43 Rule 1
High Courts04 Feb 2005
Sarvepalli Ramaiah Vs K. Srinath Reddy
Andhra Pradesh High Court · (2005) 3 ALD 113 : (2005) 2 ALT 254
Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 7
High Courts04 Feb 2005Dismissed
Rajendra Prasad Vs Narsing Prasad and Another
Andhra Pradesh High Court · (2005) 4 ALD 45
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(2), 12, 13Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts04 Feb 2005Allowed
V. Kishore Vs S. Ajay Kumar and Another
Andhra Pradesh High Court · (2005) 1 ALD 459 : (2005) 1 ALD(Cri) 459 : (2005) 1 ALT(Cri) 425 : (2005) 1 APLJ 467 : (2005) 4 BC 138 : (2005) 3 CivCC 70 : (2005) 127 CompCas 452 : (2005) CriLJ 2383 : (2005) 2 RCR(Criminal) 766
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Feb 2005Allowed
Kamala Wines Vs Commissioner, Prohibition and Excise and Others
Andhra Pradesh High Court · (2005) 2 ALD 464 : (2005) 2 ALT 93 : (2005) 1 APLJ 279
Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 35, 35(2)Andhra Pradesh Excise Act, 1968 — Section 68, 72
High Courts04 Feb 2005Dismissed
B. Dasaratharamaiah Vs State, Inspector of Police, CID PCR Cell
Andhra Pradesh High Court · (2006) 1 ALD(Cri) 249 : (2005) 2 ALT(Cri) 198 : (2005) 2 APLJ 18 : (2005) CriLJ 3771
Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 10, 11, 7(2)Andhra Pradesh Scheduled Castes, Scheduled Tribes and Backward Classes — Issue of Community, Nativity and Date of Birth Certificate Rules, 1997 — Rule 8, 9Criminal Procedure Code, 1973 (CrPC) — Section 239
High Courts04 Feb 2005Dismissed
H.A. Mohan Kumar and Others Vs P. Muralidhar and Others
Andhra Pradesh High Court · (2005) 5 ALD 552
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 137, 145, 187Supreme Court Rules, 1996 — Order 40 Rule 1
High Courts03 Feb 2005Dismissed
Srinivasa Fertilizers Vs Mandal Revenue Officer, Ravulapalem Mandal
Andhra Pradesh High Court · (2005) 2 ALD 626
Andhra Pradesh Revenue Recovery Act, 1864 — Section 52A