COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 786 of 1,762

High Courts27 Dec 2004Dismissed

Union of India (UOI) Vs Aruna Machine Tools Super B-III

Andhra Pradesh High Court · (2005) 2 ALD 356 : (2005) 2 ALT 391

Civil Procedure Code, 1908 (CPC) — Section 19, 20Railway Claims Tribunal Act, 1987 — Section 13(1), 3Railways Act, 1989 — Section 106, 106(1), 107, 2(33), 65

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High Courts27 Dec 2004

K.S. Ramachander Rao Vs State of A.P. and Another

Andhra Pradesh High Court · (2005) 2 ALD 572 : (2005) 1 ALD(Cri) 498

Contract Act, 1872 — Section 183Criminal Procedure Code, 1973 (CrPC) — Section 190, 200Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts26 Dec 2004Allowed

Anku Ramulu Vs The Joint Collector, The Sub-Collector and Mandal Revenue Officer

Andhra Pradesh High Court · (2005) 1 ALD 806

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High Courts23 Dec 2004

Sarvaraya Textiles Ltd. Vs N. Rajagopal and Co. and Others

Andhra Pradesh High Court · (2005) 3 ALD 636 : (2005) 4 ALT 405 : (2004) 2 ALT(Cri) 119

Civil Procedure Code, 1908 (CPC) — Section 34Partnership Act, 1932 — Section 28

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High Courts23 Dec 2004Allowed

Union of India (UOI) Vs Steel Authority of India Ltd.

Andhra Pradesh High Court · (2005) 2 ALD 403 : (2005) 3 ALT 15

Railways Act, 1989 — Section 78, 79, 94, 94(1), 94(2)

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High Courts23 Dec 2004

Durgempudi Venkata Raghava Vs Pass Port Officer

Andhra Pradesh High Court · (2005) 1 ALD 710 : (2005) 1 ALT 751

General Clauses Act, 1897 — Section 21

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High Courts23 Dec 2004Allowed

V.V. Subba Rao and Gunupaty Guruswamy Reddy Vs The Collector and District Magistrate and The District Supply Officer

Andhra Pradesh High Court · (2005) 2 ALD 94 : (2005) 2 ALT 624

Essential Commodities Act, 1955 — Section 6A

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High Courts23 Dec 2004Dismissed

Mahboob Khan Vs Mohd. Khaja and Others

Andhra Pradesh High Court · (2005) 1 ALD 839 : (2005) 2 ALT 308 : (2005) 1 APLJ 154

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 115Waqf Act, 1995 — Section 6, 6(1), 6(4), 7, 83

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High Courts23 Dec 2004Allowed

K.C. Sambasiva Rao Vs The Regional Manager, Golconda Region, APSRTC and The Deputy Manager, (Personnel), Golconda Region, APSRTC

Andhra Pradesh High Court · (2005) 2 ALT 372 : (2005) 105 FLR 1098

Andhra Pradesh State Road Transport Corporation Employees (Recruitment) Regulations, 1966 — Regulation 20Andhra Pradesh State Road Transport Corporation Employees (Service) Regulations, 1964 — Regulation 5Constitution of India, 1950 — Article 311

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High Courts22 Dec 2004

Petakamsetty Ramaswamy Naidu and Others Vs Kandrupu Kondadu and Others

Andhra Pradesh High Court · (2005) 3 ALD 853 : (2005) 4 ALT 313

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 16, Order 22 Rule 1, Order 22 Rule 10, Order 22 Rule 2Transfer of Property Act, 1882 — Section 52

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High Courts22 Dec 2004

N. Dandapani and Another Vs State of A.P.

Andhra Pradesh High Court · (2005) 1 ALD(Cri) 956 : (2005) 1 ALT(Cri) 465 : (2005) 1 APLJ 205 : (2005) CriLJ 2424 : (2005) 2 RCR(Criminal) 764

Drugs and Cosmetics Act, 1940 — Section 16, 18, 27, 34, 34(1)Foreign Exchange Regulation Act, 1947 — Section 23C, 23C(2)

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High Courts22 Dec 2004

A.P. Fishermen''s Association Vs Government of A.P.

Andhra Pradesh High Court · (2005) 1 ALD 717

Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997 — Section 3(4)Constitution of India, 1950 — Article 226

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High Courts22 Dec 2004

Andhra Pradesh Fisherman''s Association Vs The Government of Andhra Pradesh

Andhra Pradesh High Court · (2004) 12 AP CK 0014

Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997 — Section 2, 2(1), 2(2), 3, 3(4)Constitution of India, 1950 — Article 14

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High Courts21 Dec 2004Dismissed

Union of India (UOI) Vs Rashtriya Ispat Nigam Limited (Steel Plant)

Andhra Pradesh High Court · (2005) 2 ACC 520 : AIR 2005 AP 184 : (2005) 2 ALD 525 : (2005) 2 ALT 127

Railway Claims Tribunal Act, 1987 — Section 13, 13(1), 17, 17(1)Railways Act, 1890 — Section 78B, 82A

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High Courts21 Dec 2004

Chenupati Chinnammai Vs The Dist. Collector, The Land Aquisition Officer cum Revenue Divisional Office and The Mandal Revenue Officer, Medikondur Mandal

Andhra Pradesh High Court · (2005) 2 ALD 202

Land Acquisition Act, 1984 — Section 31, 31(2), 4(1), 5A(2), 6

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High Courts21 Dec 2004Allowed

B. Rajamani Vs Azhar Sultana and Others

Andhra Pradesh High Court · AIR 2005 AP 260 : (2005) 2 ALD 862 : (2005) 2 CivCC 696

Contract Act, 1872 — Section 7, 8, 9Specific Relief Act, 1877 — Section 27Specific Relief Act, 1963 — Section 16, 19, 20

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High Courts21 Dec 2004Dismissed

Meka Suryanarayana Vs The Regional Joint Commissioner Endowments, Endowments Dept., The Assistant Commissioner of Endowments, Endowments Dept. and The Executive Officer, Sri Nagareswara Swamy Temple

Andhra Pradesh High Court · (2005) 1 ALD 734 : (2005) 1 ALT 748

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 82

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High Courts21 Dec 2004Dismissed

U. Satyanarayana Vs Sri Janardhana Swamy Temple

Andhra Pradesh High Court · (2004) 12 AP CK 0066

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 82Constitution of India, 1950 — Article 14

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High Courts21 Dec 2004Allowed

D. Sambasiva Rao Vs Joint Collector and Others

Andhra Pradesh High Court · (2005) 1 ALD 847 : (2007) 6 ALT 239

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High Courts21 Dec 2004

Ahmed Bin Abood and Others Vs Commissioner, Mahabubnagar Municipality

Andhra Pradesh High Court · (2005) 2 ALD 199

Acquisition and Transfer of Immovable Properties Rules, 1967 — Rule 4Andhra Pradesh Municipalities Act, 1965 — Section 326(2)

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