High Courts03 Dec 2004
Chatapalli Nadipi Subbarayudu Vs District Collector and Another
Andhra Pradesh High Court · (2005) 1 ALD 517 : (2005) 6 ALT 718
Land Acquisition Act, 1894 — Section 17(4), 17(5)A, 4(1), 5A
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 790 of 1,762
High Courts03 Dec 2004Dismissed
Gimpex Ltd. Vs J. Ashok Kumar and Others
Andhra Pradesh High Court · (2005) 1 ALD 369
Mines and Minerals (Development and Regulation) Act, 1957 — Section 11, 11(2), 11(3), 11(4)
High Courts03 Dec 2004Dismissed
Rank Industries Ltd. and Others Vs Registrar of Companies and Another
Andhra Pradesh High Court · (2007) 135 CompCas 601 : (2007) 80 SCL 31
Companies Act, 1956 — Section 621, 73(2B)Criminal Procedure Code, 1973 (CrPC) — Section 468(2), 469(1), 482
High Courts03 Dec 2004Dismissed
Inti Veera Veni Vs Smt. Mahadasa Vara Lakshmi and Akula Sreerama Murthy
Andhra Pradesh High Court · (2005) 2 ALD 219
Contract Act, 1872 — Section 55Specific Relief Act, 1963 — Section 16, 21
High Courts03 Dec 2004Allowed
Padma Sri Finance and Others Vs District Collector and Others
Andhra Pradesh High Court · (2005) 1 ALD(Cri) 183 : (2005) CriLJ 1895
Criminal Procedure Code, 1973 (CrPC) — Section 107, 109
High Courts03 Dec 2004Dismissed
A. Viswanath Vs P. Jaya Laxmi and Others
Andhra Pradesh High Court · (2005) 3 ALD 17 : (2005) 3 ALT 445 : (2005) 2 ALT 445
High Courts03 Dec 2004Allowed
Nalamothu Saibaba Naidu Vs Pothala Lakshmibayamma and Others
Andhra Pradesh High Court · (2005) 5 ALD 21
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 3Evidence Act, 1872 — Section 102Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts03 Dec 2004Allowed
M. Yadagiri Reddy Vs V.C. Brahmanna and Another
Andhra Pradesh High Court · (2005) 1 ALD 1 : (2009) 3 ALT 796 : (2005) 1 APLJ 124
Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 2, 8(6)Constitution of India, 1950 — Article 226
High Courts02 Dec 2004Dismissed
Koripalli Ram Krishna Rao Vs State Bank of Hyderabad and Others
Andhra Pradesh High Court · (2005) 1 ALD 526 : (2005) 1 ALT 708
Constitution of India, 1950 — Article 227
High Courts02 Dec 2004
Hindustan Petroleum Corporation Ltd. Vs Union of India (UOI)
Andhra Pradesh High Court · (2004) 12 AP CK 0071
Constitution of India, 1950 — Article 226
High Courts02 Dec 2004Allowed
Director, Rural Development and Another Vs Deputy Secretary to Govt. of A.P., Transport, Roads and Buildings (R-II) Department and Others
Andhra Pradesh High Court · (2005) 1 ALD 505 : (2005) 2 ALT 155
Land Acquisition Act, 1894 — Section 48(1)
High Courts02 Dec 2004Allowed
Regional Housing Engineer Vs Competent Authority (Tribunal) and Others
Andhra Pradesh High Court · (2005) 1 ALD 459
Andhra Pradesh Housing Board Act, 1956 — Section 52, 53
High Courts01 Dec 2004
L. Lalitha Kumari Vs Dr. M. Thippe Swamy and Another
Andhra Pradesh High Court · (2005) 1 ALD 157
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Representation of the People Act, 1951 — Section 83(1)
High Courts01 Dec 2004Allowed
B. Chandramouli Vs General Manager, District Co-operative Central Bank Ltd.
Andhra Pradesh High Court · (2005) 1 ALT 335 : (2005) 1 APLJ 48
Constitution of India, 1950 — Article 226
High Courts30 Nov 2004Dismissed
G. Dinesh Kumar and Others Vs Vice Chancellor, J.N.T.U. and Another
Andhra Pradesh High Court · (2005) 1 ALD 752 : (2005) 1 ALT 310
B. Tech Four Year Degree Course (Revised) Academic Regulations — Regulation 4, 5, 6Constitution of India, 1950 — Article 19, 21Jawaharlal Nehru Technological University Act, 1972 — Section 12, 12(1), 23, 24, 4
High Courts30 Nov 2004
National Institute of Dental Technology (NIDT) Vs Dental Council and Others
Andhra Pradesh High Court · AIR 2005 AP 175 : (2005) 1 ALD 570
Constitution of India, 1950 — Article 19(1), 226
High Courts30 Nov 2004Dismissed
Jeenu Nookaraju and Others Vs Chakravarthula Venkata Raghava Charyuly and Others
Andhra Pradesh High Court · (2005) 1 ALD 745 : (2005) 2 ALT 215
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts30 Nov 2004Dismissed
Dr. S. Sushma Kumari Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (2005) 3 ALD 155 : (2005) 1 ALT 513
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 12, 15, 3Andhra Pradesh Regulation of Admission to the Master of Dental Surgery Course in the Government Dental College and Hospital, Hyderabad, s, 1985 — Rule 4Indian Medical Council Act, 1956 — Section 33
High Courts30 Nov 2004Dismissed
P. Bharath Bhushan and Another Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2005) 3 ALD 185
Andhra Pradesh State Electricity Reforms (Transfer Scheme) Rules, 1999 — Rule 1, 1(5), 3, 3(1), 3(2)Constitution of India, 1950 — Article 14, 16, 21, 32Electricity Reforms Act, 1998 — Section 13, 23, 24, 55
High Courts29 Nov 2004Allowed
Alivelamma Vs Revenue Divisional Officer
Andhra Pradesh High Court · (2005) 1 ALD 19 : (2004) 6 ALT 669