High Courts29 Dec 2004Allowed
Syed Ali Quadri Vs District Collector and Others
Andhra Pradesh High Court · (2005) 1 ALT 631
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 785 of 1,762
High Courts29 Dec 2004Dismissed
Aravala Chinnamanna and Others Vs Bobbadi Chinnammadu
Andhra Pradesh High Court · (2005) 2 ALD 78 : (2005) 2 ALT 438 : (2005) 1 APLJ 283
Civil Procedure Code, 1908 (CPC) — Section 2(2), 36
High Courts29 Dec 2004Dismissed
Akula Rajaiah and Others Vs Kannamalla Krupamma and Others
Andhra Pradesh High Court · (2005) 2 ALD 41 : (2005) 2 ALT 457 : (2005) 2 RCR(Civil) 466
Civil Procedure Code Amendment Act, 2002 — Section 16, 7Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 17, Order 6 Rule 18, Order 6 Rule 5
High Courts29 Dec 2004
V. Lalitha and V.B. Subramanyam Vs State of Andhra Pradesh and The Principal, Zonal Staff Training College
Andhra Pradesh High Court · (2005) 1 ALD 688 : (2005) 2 ALT 590
Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 13, 20(1), 21, 3, 4Andhra Pradesh Scheduled Castes, Scheduled Tribes and Backward Classes — Issue of Community, Nativity and Date of Birth Certificate Rules, 1997 — Rule 3, 4, 5, 8Constitution of India, 1950 — Article 15
High Courts29 Dec 2004Allowed
G. Sankara Rao Vs The Assistant Commissioner, Endowments Department, The Executive Officer, Sri Santhanal Venu Gopala and Anjaneya Swamyvari Devasthanam, The Person-in-Management, Sri Santhana Venu Gopala and Anjaneya Swamy Vari Devasthanam and The Board of Trustees, Sri Santhana Venu Gopala and Anjaneya Swamy vari Devasthanam
Andhra Pradesh High Court · (2004) 12 AP CK 0027
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 82Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Rules, 1987 — Rule 8
High Courts29 Dec 2004
D. China Mallaiah and Others Vs District Registrar, The Karimnagar Dist Co-operative Central Bank Ltd., Branch Manager, The Co-operative Agricultural Development Bank Ltd. and The Co-operative Sub Registrar/Arbitratior and Executive No. I, The Karimnagar District Co-opeative Central Bank Ltd.
Andhra Pradesh High Court · (2005) 1 ALD 721 : (2005) 2 ALT 631
High Courts29 Dec 2004Dismissed
All India Crochet Lace Exporters Asscociation Vs The Government of Andhra Pradesh
Andhra Pradesh High Court · (2005) 2 ALD 409 : (2005) 3 ALT 737 : (2005) 2 LLJ 781
Andhra Pradesh Shops and Establishments Act, 1988 — Section 2, 2(10), 2(11), 2(18), 2(19)Factories Act, 1948 — Section 2(1), 7(1)Industrial Disputes Act, 1947 — Section 2
High Courts29 Dec 2004Dismissed
Labour Liberation Front Vs The State of A.P. and Others
Andhra Pradesh High Court · (2005) 1 ALT 740
High Courts28 Dec 2004Allowed
Sri Sesha Bhagya Lakshmi Rice Mill Vs Agricultural Market Committee
Andhra Pradesh High Court · (2005) 1 ALD 737 : (2005) 2 ALT 626
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 7
High Courts28 Dec 2004Dismissed
Challappli Ravi and Others Vs B. Krupanandam, IAS, Industries and Commerce (Sugar) Department, Govt. of A.P. and Others
Andhra Pradesh High Court · (2005) 1 ALD 356
Contempt of Courts Act, 1971 — Section 10, 11, 12, 2
High Courts28 Dec 2004
V. Narayana Swamy Reddy, A. Ramachandra, D. Ramanjaneyulu and B. Narasappa Vs J. Srinivas and Others
Andhra Pradesh High Court · (2005) 3 ALD 416 : (2005) 2 ALT 52
High Courts27 Dec 2004Allowed
Union of India (UOI) Vs Steel Authority of India
Andhra Pradesh High Court · (2005) 3 ACC 472 : (2005) 2 ALD 59
Railways Act, 1890 — Section 76(C), 94
High Courts27 Dec 2004
Singareni Collieries Co. Ltd. Vs Kandula Ramaiah and Others
Andhra Pradesh High Court · (2005) 2 ALD 844
Land Acquisition Act, 1894 — Section 12, 18, 4, 4(1), 5
High Courts27 Dec 2004
K. Ramachandra Rao and Others Vs State of A.P. and Another
Andhra Pradesh High Court · (2005) 2 ALT 607 : (2005) 3 BC 111 : (2005) 2 CTC 417 : (2005) 3 JCR 390
Contract Act, 1872 — Section 183Criminal Procedure Code, 1973 (CrPC) — Section 142, 190, 190(1), 190(2), 192Evidence Act, 1872 — Section 60
High Courts27 Dec 2004Dismissed
Sameera Ismail Vs Secretary for Education, Government of A.P. and Others
Andhra Pradesh High Court · (2005) 2 ALD 82 : (2005) 2 ALT 89
High Courts27 Dec 2004Dismissed
Pola Vishwanadham and Others Vs Kalyani Agencies
Andhra Pradesh High Court · (2005) 2 ALD 64
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17, Order 6 Rule 17, 151, 153
High Courts27 Dec 2004
Moparthi Koteswara Rao and Others Vs District Collector-Guntur and Another
Andhra Pradesh High Court · (2005) 1 ALD 351
Endowments Act — Section 82Land Acquisition Act, 1894 — Section 4(1)
High Courts27 Dec 2004Dismissed
P. Muralidhar and Others Vs Andhra Pradesh Public Service Commission and Others
Andhra Pradesh High Court · (2005) 2 ALT 9
Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 22Constitution of India, 1950 — Article 16
High Courts27 Dec 2004
N. Kavitha Vs N. Veeraiah
Andhra Pradesh High Court · (2005) 2 ALD 383 : (2005) 1 ALT 664 : (2005) 2 RCR(Civil) 434
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts27 Dec 2004
B. Krishna Murthi, J. Krishna Murti, A. Venku Reddy and M. Narasimhulu Naidu Vs State of Andhra Pradesh and The Registrar, Special Court under A.P. Land Grabbing (Prohibition) Act
Andhra Pradesh High Court · (2005) 2 ALT 342
Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 16, 7Constitution of India, 1950 — Article 14, 16, 39