High Courts05 Nov 2004Allowed
Derangula @ Chatla Sreenivasa Rao and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2005) 3 ALT(Cri) 204
Penal Code, 1860 (IPC) — Section 398
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 795 of 1,762
High Courts05 Nov 2004Dismissed
The Inspector of Police, Vigilance and APTS, APSEB Vs Dr. Konakanala Krishna Mohan
Andhra Pradesh High Court · (2005) 1 ALD 937 : (2005) 1 ALD(Cri) 937 : (2005) 3 ALT(Cri) 60 : (2005) CriLJ 1064
Electricity Act, 1910 — Section 39, 44, 50
High Courts05 Nov 2004Dismissed
Mr. M. Nanda Kishore Naik Vs The General Manager, Indian Oil Corporation Limited, The Chief Divisional Retail Sales Manager, Indian Oil Corporation Limited, The Senior Manager (Retail Sales), Indian Oil Corporation Limited and Smt. Pavani Naik
Andhra Pradesh High Court · (2004) 6 ALD 797 : (2005) 1 ALT 784
High Courts05 Nov 2004
Commissioner of Income Tax Vs Srikrishna Bottlers (P) Ltd.
Andhra Pradesh High Court · (2005) 144 TAXMAN 23
Income Tax Act, 1961 — Section 28, 32
High Courts05 Nov 2004Dismissed
Chatla Narasaiah Ramaiah Vs State of A.P. and Others
Andhra Pradesh High Court · (2005) 1 ALD 189 : (2005) 1 ALT 801 : (2006) 146 STC 407
Andhra Pradesh General Sales Tax Act, 1957 — Section 5, 5B(1)
High Courts05 Nov 2004Dismissed
Beesetti Moolademudu Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2005) 1 ALT(Cri) 469 : (2005) 1 APLJ 242
Penal Code, 1860 (IPC) — Section 307, 324
High Courts05 Nov 2004Dismissed
The Inspector of Factories Vs S.N. Kanchal, Occupier, L. Texmaco Limited, (Cement Division)
Andhra Pradesh High Court · (2005) 2 ALD(Cri) 747 : (2005) 106 FLR 853 : (2005) 3 LLJ 846
Factories Act, 1948 — Section 108, 109, 11, 110, 12Factories Rules — Rule 66(3), 72
High Courts05 Nov 2004Dismissed
L. Shankarayya and Others Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2005) 1 ALT 368
Constitution of India, 1950 — Article 226Handlooms (Reservation of Article for Production) Rules, 1985 — Rule 3, 3(5)Handlooms (Reservation of Articles for Production) Act, 1985 — Section 12, 3, 4, 8
High Courts05 Nov 2004Dismissed
Thota Venkatanaramma and Another Vs Eruva Enna Reddy
Andhra Pradesh High Court · (2005) 1 ALD 810 : (2005) 1 ALT 654
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35
High Courts04 Nov 2004
Marthala Chandra Sekhar Reddy and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2005) 1 APLJ 51
Criminal Procedure Code, 1973 (CrPC) — Section 313, 452, 452(1), 452(2), 452(5)Penal Code, 1860 (IPC) — Section 201, 302, 392, 420
High Courts04 Nov 2004Dismissed
The Public Prosecutor, High Court of A.P. Vs Mohd. Sharfuddin and Others
Andhra Pradesh High Court · (2004) 11 AP CK 0118
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 109, 304
High Courts04 Nov 2004Allowed
Nelluri Sambasiva Rao (died) per L.Rs. Vs Smt. B. Ramaprasadam and Another
Andhra Pradesh High Court · (2005) 2 ACC 449 : (2005) 1 ALD 852 : (2005) 1 ALT 545
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Limitation Act, 1963 — Article 137Motor Vehicles Act, 1988 — Section 166(3)
High Courts04 Nov 2004Dismissed
The Food Inspector Vs Busa Gangadhar
Andhra Pradesh High Court · (2005) 1 ALT(Cri) 483 : (2005) CriLJ 1584
Prevention of Food Adulteration Act, 1954 — Section 10(4), 11(4), 13(2), 16(1), 2Prevention of Food Adulteration Rules, 1955 — Rule 9, 9A, 9B
High Courts04 Nov 2004Allowed
G. Buddanna (died) per L.Rs. Vs B. Subbarayudu
Andhra Pradesh High Court · AIR 2005 AP 188 : (2005) 1 ALD 258 : (2005) 1 ALT 395
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts04 Nov 2004
Mohd. Nasrullah Khan Vs Regional Passport Officer
Andhra Pradesh High Court · (2005) 1 ALD 419
Passports Act, 1967 — Section 10
High Courts04 Nov 2004Dismissed
Fathima Bee (died) by LRs. Vs S. Ibraheem Sab (died) by LRs.
Andhra Pradesh High Court · (2005) 1 ALD 823 : (2005) 1 ALT 649
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 5Limitation Act, 1963 — Section 5
High Courts03 Nov 2004Allowed
Andhra Pradesh Forest Development Corporation Ltd. Vs Assistant Commissioner of Income Tax and Another
Andhra Pradesh High Court · (2005) 195 CTR 81 : (2005) 272 ITR 245
Income Tax Act, 1961 — Section 206C, 44AC
High Courts03 Nov 2004
Pelluru Ramachandraiah Vs Byna Parandhamaiah and Others
Andhra Pradesh High Court · (2005) 1 ALD 542
Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 7A(3)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9, 104Limitation Act, 1963 — Section 14
High Courts03 Nov 2004Dismissed
BHEL (R and D) Employees Co-operative Housing Society Ltd. Vs Co-operative Tribunal and Others
Andhra Pradesh High Court · (2005) 2 ALD 112 : (2005) 1 APLJ 61
High Courts03 Nov 2004Dismissed
Chavva Reddy Saraswatamma Vs Presiding Officer-cum-Election Officer/Nodal Officer, Mandala Praja Parishad and Another
Andhra Pradesh High Court · (2005) 1 ALD 37 : (2005) 2 ALT 274
Andhra Pradesh Panchayat Raj (Conduct of Election of Members and Sarpanch of Gram Panchayat, Members of Mandal Parishad and Members of Zilla Parishad) Rules, 1994 — Rule 11, 12, 13, 14, 7Andhra Pradesh Panchayat Raj Act, 1994 — Section 153(1)Constitution of India, 1950 — Article 191(2), 226, 243O, 243P, 243Q