COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 794 of 1,762

High Courts09 Nov 2004Allowed

Vikaruddin Ali Khan @ Rasheed Nawab and Another Vs Syed Abdul Majid and Others

Andhra Pradesh High Court · AIR 2005 AP 112 : (2005) 1 ALD 54 : (2005) 1 ALT 775

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 77, Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 90

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High Courts09 Nov 2004

Employees'' State Insurance Corporation and Others Vs Chirala Co-operative Spinning Mills Ltd.

Andhra Pradesh High Court · (2005) 1 ALD 235 : (2005) 3 ALT 36 : (2005) 105 FLR 430 : (2005) 1 LLJ 1016

Employees State Insurance Act, 1948 — Section 2(19A)

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High Courts09 Nov 2004Allowed

Addala Prabhavathi and Others Vs M.N.V.S. Murali Krishna and Another

Andhra Pradesh High Court · (2005) 2 ACC 868 : (2006) ACJ 1524 : (2005) 1 ALD 265 : (2005) 3 ALT 31 : (2005) 2 ALT 31 : (2005) 106 FLR 72

Evidence Act, 1872 — Section 108Workmens Compensation Act, 1923 — Section 10, 10(2)

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High Courts09 Nov 2004Allowed

Akula Suryanarayana @ Suribabu Vs Peddiboina Venkata Mohan @ Mohanarao and Others

Andhra Pradesh High Court · (2005) 2 ACC 873 : (2006) ACJ 1526 : (2005) 3 ALT 33 : (2005) 2 ALT 33

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High Courts09 Nov 2004Dismissed

Smt. Padmamma Vs A.V.R. Narsimha Rao, S.I. of Police and Another

Andhra Pradesh High Court · (2005) 1 ALT(Cri) 495 : (2005) CriLJ 1160

Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 324

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High Courts09 Nov 2004Dismissed

Merbanc Financial Services Limited Vs Chilipi Krish Garments (P) Ltd. and Others

Andhra Pradesh High Court · (2005) 2 ALT(Cri) 482 : (2005) CriLJ 1823 : (2005) 3 RCR(Criminal) 763

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts08 Nov 2004Dismissed

St. Mary''s College of Engineering and Technology Vs All India Council for Technical Education and Others

Andhra Pradesh High Court · (2005) 1 ALD 414

All India Council for Technical Education (Grant of Approval for Starting New Technical Institutions, Introduction of Courses or Programmes and Approval of Intake Capacity of Seats for the Courses or Programmes) Regulations, 1994 — Regulation 12

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High Courts08 Nov 2004Dismissed

New Tech Pesticides Ltd. Vs Pavan Commercial Corporation, Prop. T. Srinivasa Reddy and State of Andhra Pradesh

Andhra Pradesh High Court · (2005) 2 ALT(Cri) 476 : (2007) 1 BC 375 : (2006) 1 CivCC 159 : (2005) 4 RCR(Criminal) 547

Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts08 Nov 2004Dismissed

Agarwal Tube Distribution Vs Sony Engineering Works and Others

Andhra Pradesh High Court · (2005) 3 ALT(Cri) 67

Evidence Act, 1872 — Section 3Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

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High Courts08 Nov 2004Dismissed

MIC Electronics Ltd. Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2004) 6 ALD 805 : (2005) 2 ALT 382

Constitution of India, 1950 — Article 226

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High Courts08 Nov 2004

V.K.T. Corporation Vs Vankayala Narayana Murthy @ V.N. Murthy

Andhra Pradesh High Court · (2004) 11 AP CK 0079

General Clauses Act, 1897 — Section 9

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High Courts08 Nov 2004Dismissed

K. Somasekhar Rao Vs District Co-operative Officer/Joint Registrar of Co-operative Societies and Others

Andhra Pradesh High Court · (2005) 2 ALD 85 : (2005) 2 ALT 532

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High Courts08 Nov 2004Allowed

I. Praveen Kumar and Another Vs Sri Balaji Onion Co. and Others

Andhra Pradesh High Court · (2005) 1 ALD 803 : (2005) 1 ALD(Cri) 803 : (2005) 2 ALT(Cri) 103 : (2006) 1 BC 117 : (2005) 125 CompCas 186

Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts08 Nov 2004Dismissed

The Public Prosecutor, High Court of A.P. Vs Kakarla Veera Venkata Sitharamanjaneyulu and Others

Andhra Pradesh High Court · (2005) 2 ALT(Cri) 301

Penal Code, 1860 (IPC) — Section 324, 34, 506

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High Courts08 Nov 2004Allowed

Sri Gurram Ramanjaneyulu Vs State of A.P.

Andhra Pradesh High Court · (2005) 3 ALT(Cri) 211

Essential Commodities Act, 1955 — Section 7, 8

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High Courts08 Nov 2004Dismissed

Arava Ravi @ Vandanam Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2005) 2 ALT(Cri) 298

Penal Code, 1860 (IPC) — Section 302, 304

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High Courts08 Nov 2004

Khasim Saheb Vs S. Hanumanthu

Andhra Pradesh High Court · (2005) 1 ALD 596 : (2005) 1 ALT 507 : (2004) 3 APLJ 449 : (2005) 1 RCR(Civil) 838

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Stamp Act, 1899 — Article 47A

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High Courts05 Nov 2004Dismissed

Bikshapati Virayya Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2005) 1 ALD 808 : (2005) 106 FLR 233 : (2005) 2 LLJ 507

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High Courts05 Nov 2004Dismissed

L. Shankaraiah and Others Vs Union of India (UOI) and Others

Andhra Pradesh High Court · AIR 2005 AP 134 : (2005) 1 ALD 21

Constitution of India, 1950 — Article 226Handlooms (Reservation of Articles for Production) Act, 1985 — Section 12, 14, 3

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High Courts05 Nov 2004Dismissed

Janab Sultan Salahuddin Owaisi Vs Syed Viqaruddin and Another

Andhra Pradesh High Court · (2006) 1 ALT(Cri) 45 : (2005) 1 APLJ 222 : (2005) CriLJ 2726 : (2005) 3 RCR(Criminal) 874

Criminal Procedure Code, 1973 (CrPC) — Section 257Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 499, 500, 501

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