High Courts28 Jan 2005Allowed
S. Balappa Vs Co-operative Tribunal and Others
Andhra Pradesh High Court · (2005) 2 ALT 137
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 782 of 1,762
High Courts27 Jan 2005Dismissed
Nava Bharat Ferro Alloys Ltd. Vs Union of India (UOI)
Andhra Pradesh High Court · (2005) 186 CTR 451 : (2005) 185 ELT 236 : (2006) 3 STR 565
British North America Act, 1867 — Section 91, 92Constitution of India, 1950 — Article 14, 19, 19(1), 246(1), 246(3)Finance Act, 1994 — Section 65, 66, 68, 70, 71A
High Courts27 Jan 2005
Rita Pandit and Others Vs Atul Pandit and Others
Andhra Pradesh High Court · (2005) 3 CTC 25
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1A, Order 18 Rule 13, Order 18 Rule 19, Order 18 Rule 4Evidence Act, 1872 — Section 1, 118, 3, 5
High Courts27 Jan 2005
Principal Accountant General and Another Vs C. Subba Rao
Andhra Pradesh High Court · (2005) 2 ALD 1 : (2005) 2 ALT 25
Central Civil Services (Pension) Rules, 1972 — Rule 13, 14, 33, 34, 35Civil Service Regulations — Article 151, 43Constitution of India, 1950 — Article 309
High Courts27 Jan 2005
Rita Pandit Vs Atul Pandit
Andhra Pradesh High Court · AIR 2005 AP 253 : (2005) 2 ALD 230 : (2005) 2 ALT 220 : (2005) 1 APLJ 300 : (2005) 2 RCR(Civil) 504
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 18 Rule 4, Order 18 Rule 5Evidence Act, 1872 — Section 1, 118, 3, 5
High Courts27 Jan 2005Allowed
Abmica Lamp House Vs Commercial Tax Officer (Int)-I Enforcement and Another
Andhra Pradesh High Court · (2005) 2 ALD 704 : (2005) 3 ALT 190 : (2005) 142 STC 551
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 7Andhra Pradesh General Sales Tax Act, 1957 — Section 12, 13, 14, 15, 16Andhra Pradesh General Sales Tax Rules, 1957 — Rule 14A(1), 14A(4)
High Courts27 Jan 2005Allowed
Parsa Seetha Rama Rao Vs Special Tahsildar (Land Acquisition)
Andhra Pradesh High Court · (2005) 2 ALD 158
Land Acquisition Act, 1894 — Section 12(2), 18, 18(2), 30
High Courts27 Jan 2005
Doddi Sharada and Another Vs Collector and District Magistrate and Others
Andhra Pradesh High Court · (2005) 2 ALD(Cri) 60 : (2005) 1 ALD(Cri) 408 : (2005) 2 ALT 244 : (2005) 1 APLJ 328 : (2005) CriLJ 1916 : (2005) 2 RCR(Criminal) 313
Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 2, 3, 3(1)
High Courts25 Jan 2005Allowed
Mala Bandlaiah Vs Bathina Utcheerappa and Others
Andhra Pradesh High Court · (2005) 2 ALD 493 : (2005) 3 ALT 663
Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 3Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16
High Courts25 Jan 2005Dismissed
K. Namaiah Vs G. Narshimaiah Setty and Others
Andhra Pradesh High Court · (2005) 2 ALD 43 : (2005) 2 ALT 574 : (2005) 1 APLJ 341
Provincial Insolvency Act, 1920 — Section 18, 20, 28(6), 2E, 51
High Courts25 Jan 2005Dismissed
New India Assurance Company Ltd. Vs K. Yadaiah and Another
Andhra Pradesh High Court · (2005) 3 ACC 426 : (2007) ACJ 198 : (2005) 3 ALD 509 : (2005) 3 ALT 666 : (2005) 2 ALT 666 : (2005) 106 FLR 675
High Courts25 Jan 2005Dismissed
K. Balamukundam Gupta and Another Vs K. Saiprakash and Others
Andhra Pradesh High Court · (2005) 2 ALD 39 : (2005) 2 ALT 60
High Courts25 Jan 2005Dismissed
K. Sudarshan Reddy Vs Govt. of A.P., Roads and Buildings Dept. and Others
Andhra Pradesh High Court · AIR 2005 AP 228 : (2005) 2 ALD 252 : (2005) 1 ALT 712
Constitution of India, 1950 — Article 226
High Courts25 Jan 2005
P. Viswanath Vs Joint Collector Anantapur and Others
Andhra Pradesh High Court · (2005) 2 ALD 37 : (2005) 1 APLJ 198
High Courts24 Jan 2005Dismissed
Shaik Abdul Haq Vs Aiswarya Nilaya Chit Fund Pvt. Ltd. and Others
Andhra Pradesh High Court · (2005) 3 ALD 513 : (2005) 3 ALT 676 : (2005) 4 BC 70 : (2005) 3 RCR(Civil) 161
Civil Procedure Code, 1908 (CPC) — Section 102, 115Constitution of India, 1950 — Article 226, 227
High Courts24 Jan 2005Allowed
Sri Poonamchand Gandhi Jain Dharmasala Vs Regional Joint Commissioner of Endowments and Others
Andhra Pradesh High Court · (2005) 2 ALD 29
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 83
High Courts24 Jan 2005Allowed
Vajrala Ramesh and Another Vs Vajrala Narayana Setty and Another
Andhra Pradesh High Court · (2005) 2 ALD 597 : (2005) 3 ALT 1 : (2005) 1 APLJ 312 : (2005) 3 CivCC 235
Registration Act, 1908 — Section 17Stamp Act, 1899 — Section 2(15), 33, 35A, 38
High Courts24 Jan 2005
S. Kristappa Vs K. Gopala Chari and Others
Andhra Pradesh High Court · (2005) 2 ALD 499 : (2005) 3 ALT 7
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 151, 48
High Courts24 Jan 2005Allowed
G. Anjaneyulu Vs Collector (Civil Supplies), Joint Collector and Others
Andhra Pradesh High Court · (2005) 2 ALD 27 : (2005) 2 ALT 410
Essential Commodities Act, 1955 — Section 6A, 6C
High Courts24 Jan 2005Allowed
Sarihaddu Ramya Vs Gudivada Rural Mandal Parishad and Others
Andhra Pradesh High Court · (2005) 1 ALD 678 : (2005) 1 ALT 673 : (2005) 1 APLJ 132
Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 2, 2(1)Andhra Pradesh Panchayat Raj Act, 1994 — Section 155, 2(10), 22