High Courts23 Nov 2004
Goutham Chand Jain and Others Vs Baqtawar Begum and Others
Andhra Pradesh High Court · (2005) 1 ALD 402
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 792 of 1,762
High Courts23 Nov 2004Allowed
Ramky Infrastructures Ltd. Vs Lakshmi Metal Industries and Constructions and Others
Andhra Pradesh High Court · (2005) 1 ALD 49
Constitution of India, 1950 — Article 226
High Courts22 Nov 2004Dismissed
State of A.P. Vs Hindusthan Shipyard Ltd.
Andhra Pradesh High Court · (2005) 142 STC 460
Andhra Pradesh General Sales Tax Act, 1957 — Section 6A
High Courts22 Nov 2004Allowed
Devarakonda Purnachandrarao Vs S. Chalamareddy and Another
Andhra Pradesh High Court · (2005) 2 ALD 102 : (2005) 1 ALT 500 : (2005) 105 FLR 298 : (2005) 1 RCR(Civil) 740 : (2005) 3 SLJ 259
Workmens Compensation Act, 1923 — Section 4(1)
High Courts19 Nov 2004
Employees'' State Insurance Corporation Vs A.P. Heavy Machinery and Engg. Ltd. and Others
Andhra Pradesh High Court · (2005) 2 ALD(Cri) 219 : (2005) 3 ALT(Cri) 221 : (2005) 4 BC 171 : (2005) CriLJ 1080 : (2005) 2 RCR(Criminal) 353
Employees State Insurance Act, 1948 — Section 39, 40, 45C, 45D, 45EEmployees State Insurance Corporation (Amendment) Act, 2002 — Section 143, 144, 145, 146, 147
High Courts19 Nov 2004Allowed
Sree Lakshmi Metal Industries and Constructions Vs Commissionerate of Tenders and Others
Andhra Pradesh High Court · (2005) 1 ALD 802
Constitution of India, 1950 — Article 226
High Courts19 Nov 2004Allowed
Giddi Gowthami @ Jyoti Vs Giddi Samuel
Andhra Pradesh High Court · (2005) 3 ALT 102 : (2005) 2 DMC 605 : (2005) 2 RCR(Civil) 706 : (2005) 3 RCR(Criminal) 23
Divorce Act, 1869 — Section 18, 19, 20, 32, 36
High Courts19 Nov 2004
G. Sridhar and Another Vs State of A.P.
Andhra Pradesh High Court · (2005) 1 ALT(Cri) 238 : (2005) CriLJ 1292 : (2005) 2 RCR(Criminal) 116
Advocates Act, 1961 — Section 34(1), 49(1)Bar Council of India Rules, 1975 — Rule 12, 9(2)Criminal Rules of Practice and Circular Orders, 1990 — Rule 90
High Courts18 Nov 2004
N. Dolendra Prasad Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2005) 1 ALD 545
Constitution of India, 1950 — Article 226
High Courts18 Nov 2004Dismissed
Assistant Inspector of Factories Vs R. Seetharami Reddy
Andhra Pradesh High Court · (2005) 2 ALD(Cri) 33 : (2005) 2 ALT(Cri) 339 : (2005) 3 LLJ 818
Andhra Pradesh Factories Rules, 1950 — Rule 3(A), 3A(2), 3A(3)Factories Act, 1948 — Section 21(1), 6
High Courts18 Nov 2004
Dr. A. Krishna Veni Vs Registrar, NTR University of Health Sciences and Others
Andhra Pradesh High Court · (2005) 1 ALD 590
High Courts18 Nov 2004
Commissioner of C. Ex. Vs Virchow Laboratories Ltd.
Andhra Pradesh High Court · (2005) 122 ECR 36 : (2005) 182 ELT 157
High Courts18 Nov 2004Dismissed
B. Pushpamma and Others Vs Joint Collector and Others
Andhra Pradesh High Court · (2005) 1 ALD 260 : (2005) 1 ALT 240
Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 4, 5, 5A, 5A(1), 8(2)Specific Relief Act, 1963 — Section 8(2)
High Courts18 Nov 2004Dismissed
S. Hassan and Another Vs Sha Peerchand, Pawn Broker and Money Lender
Andhra Pradesh High Court · (2005) 1 ALD 583 : (2005) 1 ALT 457 : (2005) 2 CivCC 40
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34
High Courts18 Nov 2004Allowed
Eranki Srirama Murthy (died) and Others Vs Eranki Atchuta Venkata Subramanyam (died) and Others
Andhra Pradesh High Court · (2005) 1 ALT 569
Andhra Pradesh Agricultural Lands (Prohibition of Alienation) Act, 1972 — Section 5, 5(1), 5(2)
High Courts18 Nov 2004Dismissed
The Food Inspector, Div. II Vs D. Ravindranath and Others
Andhra Pradesh High Court · (2005) 2 ALT(Cri) 446 : (2005) CriLJ 1071
Prevention of Food Adulteration Act, 1954 — Section 14A, 16(2A), 20(1)
High Courts18 Nov 2004Allowed
Eranki Srerama Murthy and Others Vs Eranki Atchuta Venkata Subramanyam (died) by LRs. and Others
Andhra Pradesh High Court · (2005) 1 ALD 817
Andhra Pradesh Agricultural Lands (Prohibition of Alienation) Act, 1972 — Section 5, 5(1), 5(2)
High Courts17 Nov 2004Dismissed
J. Parameswarudu Vs K. Krishna and Another
Andhra Pradesh High Court · (2005) 2 ALT(Cri) 314 : (2007) 2 BC 71 : (2005) 3 RCR(Criminal) 607
Criminal Procedure Code, 1973 (CrPC) — Section 311Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Nov 2004Allowed
Sufala Finance Pvt. Ltd. Vs B. Narasimha Reddy and Another
Andhra Pradesh High Court · (2005) 2 ALT(Cri) 285 : (2005) CriLJ 1291
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Nov 2004Allowed
Vedire Venkata Reddy and Others Vs Union of India (UOI) and Others
Andhra Pradesh High Court · AIR 2005 AP 155 : (2005) 1 ALD 325
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 141Constitution of India, 1950 — Article 131, 226, 262, 262(2), 32Environment (Protection) Act, 1986 — Section 3, 3(2)