COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 789 of 1,762

High Courts13 Dec 2004Dismissed

Dugaputi Sudhakar Reddy Vs Avulapati Shankar Reddy and Others

Andhra Pradesh High Court · (2005) 2 ALD 61 : (2005) 2 ALT 417 : (2005) 1 APLJ 245

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 24, Order 41 Rule 25, Order 41 Rule 27, Order 8 Rule 1A

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High Courts10 Dec 2004

Adakula Malla Reddy Vs Sub-Divisional Forest Officer, (Authorised Officer) and Another

Andhra Pradesh High Court · (2005) 1 ALD 494 : (2005) 1 ALT 690

Andhra Pradesh Forest Act, 1967 — Section 44(1), 44(2C)

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High Courts10 Dec 2004Allowed

Bokam Simhadri Vs Visakhapatnam Port Trust and Another

Andhra Pradesh High Court · (2005) 2 ALD 151 : (2005) 2 ALT 100 : (2005) 3 ESC 1947 : (2005) 105 FLR 790

Penal Code, 1860 (IPC) — Section 419

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High Courts10 Dec 2004Allowed

N. Seshagiri Rao Vs Transmission Corporation of A.P. Limited and Another

Andhra Pradesh High Court · (2005) 1 ALD 347

Andhra Pradesh Transco Employees (Discipline and Appeal) Regulations — Regulation 10(2)Revised Pension Rules, 1980 — Rule 9(3)

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High Courts10 Dec 2004Allowed

Poddar Projects Ltd. Vs Commissioner of Commercial Taxes

Andhra Pradesh High Court · (2006) 146 STC 669

Andhra Pradesh General Sales Tax Act, 1957 — Section 6, 9(1)

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High Courts10 Dec 2004Dismissed

G. Raja Sundera Babu and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2005) 1 ALD 514 : (2005) 1 ALD(Cri) 258 : (2005) 2 ALT 133 : (2005) CriLJ 2443

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 17, 17(1)(3)

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High Courts10 Dec 2004Dismissed

Mohmmed Gouse Pasha (A1) Vs Tummala Venkata Krishna Rao and The State of A.P.

Andhra Pradesh High Court · (2005) 1 APLJ 274 : (2005) CriLJ 1500 : (2005) 2 RCR(Criminal) 692

Criminal Procedure Code, 1973 (CrPC) — Section 210, 210(2), 311, 313Penal Code, 1860 (IPC) — Section 120B, 34, 420, 468, 471

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High Courts10 Dec 2004Allowed

Andhra Bank at Vikarabad Vs Manneguda Polishing Stones Industries and Others

Andhra Pradesh High Court · (2005) 2 ALD 277 : (2006) 133 CompCas 887

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34, 34(1)

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High Courts09 Dec 2004Allowed

Duvvur Raja Gopala Reddy Vs District Collector Nellore and Another

Andhra Pradesh High Court · (2005) 2 ALD 156 : (2005) 2 ALT 62

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11

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High Courts09 Dec 2004Allowed

Pabba Yadagiri Vs Collector and District Magistrate and Others

Andhra Pradesh High Court · (2005) 1 ALD(Cri) 187 : (2005) 1 ALT 792

Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 10, 12, 12(2), 13, 14(1)Constitution of India, 1950 — Article 22(5)

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High Courts08 Dec 2004

I.D.L. Chemicals Vs Commissioner of Income Tax

Andhra Pradesh High Court · (2005) 196 CTR 630 : (2005) 275 ITR 218

Income Tax Act, 1961 — Section 256(1), 40A(8)

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High Courts08 Dec 2004Dismissed

D. Dhanamjaya Rao Vs Bank of India and Another

Andhra Pradesh High Court · (2005) 3 ALD 90 : (2005) 2 ALT 266 : (2005) 2 ARBLR 52 : (2005) 3 BC 604 : (2006) 133 CompCas 28 : (2006) 67 SCL 299

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 7Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 11, 13(2), 2, 3

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High Courts08 Dec 2004Allowed

A. Yeshoda Vs Digamber Rao Surve

Andhra Pradesh High Court · (2005) 2 ALD 50 : (2005) 2 ALT 355 : (2005) 1 APLJ 209

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 11(1), 11(3), 11(4), 12(2)Madhya Bharat Accommodation Control Act, 1955 — Section 4Transfer of Property Act, 1882 — Section 106, 111

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High Courts08 Dec 2004Dismissed

J. Raghuraj Goud Vs Sub-Inspector of Police and Others

Andhra Pradesh High Court · (2005) 1 ALD(Cri) 177 : (2005) 2 ALT 601 : (2005) CriLJ 1301

Constitution of India, 1950 — Article 14, 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 158

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High Courts08 Dec 2004Allowed

M. Muni Reddy Vs Collector and District Magistrate and Others

Andhra Pradesh High Court · (2005) 1 ALD 192 : (2005) 1 ALD(Cri) 192 : (2005) 2 ALT 142

Criminal Procedure Code, 1973 (CrPC) — Section 107

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High Courts07 Dec 2004

State of A.P. and Another Vs Kancharana Raghu and Others

Andhra Pradesh High Court · (2005) 1 ALD 741 : (2005) 2 ALT 2 : (2005) 2 RCR(Civil) 300

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2ASpecific Relief Act, 1963 — Section 38, 39, 40, 41, 42

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High Courts07 Dec 2004Dismissed