High Courts21 Dec 2004Allowed
Kamisetty Pedda Venkata Subbamma and Another Vs Chinna Kummagandla Venkataiah
Andhra Pradesh High Court · (2005) 2 ALD 73 : (2005) 2 ALT 462
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 787 of 1,762
High Courts21 Dec 2004Dismissed
Sanaga Balakrishnaiah Vs State Election Commissioner and Others
Andhra Pradesh High Court · (2005) 1 ALD 522 : (2005) 1 ALT 754
Andhra Pradesh Panchayat Raj Act, 1994 — Section 11Constitution of India, 1950 — Article 243O
High Courts21 Dec 2004Dismissed
Isunuru Sarveswara Rao Vs Isunuru Venkat Tata Rao and Others
Andhra Pradesh High Court · (2005) 2 ALD 44 : (2005) 2 ALT 433
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts20 Dec 2004
Union of India (UOI) Vs Borra Vijayalakshmi and Others
Andhra Pradesh High Court · (2005) 2 ACC 368
Railways Act, 1989 — Section 123, 124, 124A, 137, 55
High Courts20 Dec 2004Dismissed
J. Kullayappa Vs Artillery Center and Another
Andhra Pradesh High Court · (2005) 2 ALD 513
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4
High Courts20 Dec 2004Dismissed
Dorepalli Gangaraju Vs Special Tahsildar, Land Acquisition Unit III and Others
Andhra Pradesh High Court · (2005) 2 ALD 93
Constitution of India, 1950 — Article 226
High Courts20 Dec 2004Dismissed
Sehini Venkata Ramesh Vs Baratam Durga Prasada Rao
Andhra Pradesh High Court · (2005) 2 ALD 142 : (2005) 1 ALT 686 : (2005) 1 APLJ 250
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 6, Order 8 Rule 6A, Order 8 Rule 9, 95Constitution of India, 1950 — Article 227
High Courts20 Dec 2004Allowed
Sahini Venkata Ramesh Vs Baratam Durga Prasada Rao
Andhra Pradesh High Court · (2005) 2 ALD 142
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 6, Order 8 Rule 1, Order 8 Rule 6A, Order 8 Rule 9Constitution of India, 1950 — Article 227
High Courts20 Dec 2004Allowed
M.A. Basith Vs Land Acquisition Officer
Andhra Pradesh High Court · (2005) 1 ALD 500 : (2005) 1 APLJ 107
Land Acquisition Act, 1894 — Section 23(1), 23(1A), 23(2), 28, 34
High Courts20 Dec 2004Dismissed
Lt. Col. K.D. Rana Vs Chief of Army Staff and Others
Andhra Pradesh High Court · (2005) 1 ALD 468
High Courts20 Dec 2004Dismissed
Union of India (UOI) Vs Smt. Borra Vijayalakshmi Rao and Others
Andhra Pradesh High Court · (2005) 2 ALD 79 : (2005) 2 ALT 86
Railways Act, 1989 — Section 123, 124, 124A, 137, 55
High Courts17 Dec 2004Dismissed
National Insurance Company Limited and Others Vs Susru Sea Foods
Andhra Pradesh High Court · (2005) 1 ALT 297 : (2005) 1 APLJ 71 : (2005) 2 RCR(Civil) 194
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 14
High Courts17 Dec 2004Allowed
C. Narayana Vs The Industrial Tribunal II and The Depot Manager, APSRTC
Andhra Pradesh High Court · (2004) 12 AP CK 0044
High Courts17 Dec 2004
Uppala Veeresam Vs Alladi Sairam
Andhra Pradesh High Court · (2005) 1 ALD 449 : (2005) 2 ALT 209
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 12, 12(1), 12(2)
High Courts17 Dec 2004Dismissed
National Insurance Co. Ltd. and Others Vs Susru Sea Foods
Andhra Pradesh High Court · (2005) 1 ALD 464
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 4
High Courts16 Dec 2004Dismissed
Raasi Cement Ltd. Vs Commissioner of Income Tax and Another (No. 3)
Andhra Pradesh High Court · (2005) 275 ITR 585
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 220, 220(2A)
High Courts16 Dec 2004
Raasi Cement Ltd. Vs Commissioner of Income Tax (No. 3)
Andhra Pradesh High Court · (2006) 156 TAXMAN 74
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 220
High Courts15 Dec 2004Allowed
Zilludumudi Appa Rao (died) by LR Vs Veerini Suryanarayana (died) by LRs.
Andhra Pradesh High Court · (2005) 3 ALD 606 : (2005) 4 ALT 21
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92(1), Order 21 Rule 92(3), Order 23 Rule 1
High Courts15 Dec 2004Dismissed
Manik Halder Vs Polamraju Lavanya
Andhra Pradesh High Court · (2005) 2 ALD 204 : (2005) 2 ALT 334
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22Civil Procedure Code, 1908 (CPC) — Section 115
High Courts15 Dec 2004
Raasi Cements Ltd. Vs Commissioner of Income Tax (No. 2)
Andhra Pradesh High Court · (2005) 275 ITR 582
Income Tax Act, 1961 — Section 32(1)