High Courts15 Dec 2004
Raasi Cement Ltd. Vs Commissioner of Income Tax (No. 1)
Andhra Pradesh High Court · (2005) 198 CTR 179 : (2005) 275 ITR 579
Income Tax Act, 1961 — Section 36(1), 40A(9)
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 788 of 1,762
High Courts15 Dec 2004
Union of India (UOI) Vs IBP Co. Ltd.
Andhra Pradesh High Court · (2005) 3 ACC 181 : (2006) ACJ 2807 : AIR 2005 AP 179 : (2005) 2 ALD 66 : (2005) 2 ALT 596
Railways Act, 1989 — Section 94
High Courts15 Dec 2004
P. Murari Rao and Another Vs Sri Raghunath Rao Ghatge Sri Raghunath Rao Ghatge Vs P. Murari Rao and Another
Andhra Pradesh High Court · (2005) 2 ALD 395
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3), 2Transfer of Property Act, 1882 — Section 105
High Courts15 Dec 2004
P. Murali Rao and Another Vs Raghunatha Rao Ghatge
Andhra Pradesh High Court · (2005) 1 ALT 731
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3)
High Courts15 Dec 2004Dismissed
Municipal Council Vs Central Warehousing Corporation
Andhra Pradesh High Court · (2005) 2 ALD 264 : (2005) 2 ALT 162
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 4Andhra Pradesh Municipalities (Amendment) Act, 1975 — Section 87, 87(2), 87(3), 87(4)Andhra Pradesh Municipalities Act, 1965 — Section 376
High Courts15 Dec 2004
Union of India (UOI) Vs I.B.P. Co. Ltd.
Andhra Pradesh High Court · (2007) 2 ACC 194 : (2005) 2 RCR(Civil) 465
Railways Act, 1989 — Section 81, 94
High Courts15 Dec 2004Allowed
P. Venkata Swamy Vs A.P. State Road Transport Corporation and Another
Andhra Pradesh High Court · (2005) 1 ALD 512 : (2005) 2 ALT 616
Constitution of India, 1950 — Article 14
High Courts15 Dec 2004Allowed
Laxmi Medical Distributors and Others Vs State of A.P.
Andhra Pradesh High Court · (2005) 1 ALD(Cri) 808 : (2005) CriLJ 1601 : (2005) 3 RCR(Criminal) 797
Drugs and Cosmetics Act, 1940 — Section 7(1)Essential Commodities Act, 1955 — Section 11, 7, 7(1)Penal Code, 1860 (IPC) — Section 21
High Courts14 Dec 2004
Divisional Manager, Oriental Insurance Co. Ltd., DMC and Another Vs Dwara Mani Kumari
Andhra Pradesh High Court · (2005) 4 ALD 86 : (2005) 4 ALT 524
Contract Act, 1872 — Section 28Limitation Act, 1963 — Section 14Motor Vehicles Act, 1939 — Section 1, 2, 92A, 95
High Courts14 Dec 2004Dismissed
Maharaja Alak Narayana Science and Arts Society (MANSAS) Vs Buddaraju Sarojini and Others
Andhra Pradesh High Court · (2005) 1 ALD 474 : (2005) 2 ALT 106
Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 14A, 2, 3, 3(1), 3(2)Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Rules, 1957 — Rule 3, 4, 5, 6
High Courts14 Dec 2004Allowed
Satyanarayana Vs Moizuddin Khan
Andhra Pradesh High Court · (2005) 4 ALD 249
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22
High Courts14 Dec 2004Dismissed
Kommineni Thirupathamma Vs Koritala Veeraiah and Others
Andhra Pradesh High Court · (2005) 2 ALD 425 : (2005) 2 ALT 783
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 14, Order 41 Rule 19, Order 41 Rule 21, Order 9 Rule 13
High Courts14 Dec 2004
Smt. K. Vijaya Bharathi Vs Government of Andhra Pradesh and K.B.R. Consultancy Services
Andhra Pradesh High Court · (2005) 1 ALD 694
High Courts14 Dec 2004Dismissed
Edla Shobha Rani Vs Yegurla Rambabu and Others
Andhra Pradesh High Court · (2005) 2 ALD 40
Civil Procedure Code Amendment Act, 2002 — Section 16(2), 7Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts14 Dec 2004Allowed
Dr. M. Mohan Babu Naidu Vs Medasani Ananda Naidu and Others
Andhra Pradesh High Court · (2005) 2 ALD 120 : (2005) 2 ALT 5 : (2005) 1 APLJ 114
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 148A, 148A(1), 148A(3), 148A(4)Constitution of India, 1950 — Article 227
High Courts13 Dec 2004
Kunisetti Sambrajyam Vs Sriram Chenchu Rama Rao and Others
Andhra Pradesh High Court · (2005) 3 ALD 581
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 8Income Tax Act, 1961 — Section 138(1)Income Tax Rules, 1962 — Rule 113
High Courts13 Dec 2004Dismissed
Regional Provident Fund Commissioner, Employees Provident Fund Organisation and The Asst. Provident Fund Commissioner, (Recovery) Vs Deccan Foam Plastics Pvt. Ltd.
Andhra Pradesh High Court · (2005) 1 ALT 645 : (2005) 105 FLR 1184 : (2005) 2 LLJ 11
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 8, 8B, 8B(1)
High Courts13 Dec 2004Allowed
Penta Urmila and Others Vs Karukola Kumaraswamy and Others
Andhra Pradesh High Court · (2005) 2 ALD 130 : (2005) 1 ALT 811
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts13 Dec 2004Dismissed
N. Nazeer Ahmed Vs Executive Engineer, A.P. Housing Board
Andhra Pradesh High Court · (2005) 2 ALD 133 : (2005) 2 ALT 1
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Consumer Protection Act, 1986 — Section 17
High Courts13 Dec 2004Dismissed
Adapala Venkata Ranga Rao Vs Ravella Satyavathi
Andhra Pradesh High Court · (2005) 3 ALD 410