High Courts03 Nov 2004Allowed
N. Tirupataiah Vs District Panchayat Officer and Others
Andhra Pradesh High Court · (2005) 1 ALD 181 : (2005) 1 ALT 426
Andhra Pradesh Panchayat Raj Act, 1994 — Section 19(3), 22(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 796 of 1,762
High Courts03 Nov 2004Dismissed
The Public Prosecutor, High Court of A.P. Vs Kusuma Mallaiah and Others
Andhra Pradesh High Court · (2005) 3 ALT(Cri) 501 : (2005) CriLJ 1162
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 23(1), 3, 3(1), 9Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7
High Courts03 Nov 2004
Vaibhav Laminates Vs Deputy Commercial Tax Officer IV
Andhra Pradesh High Court · (2008) 11 VST 887
Andhra Pradesh General Sales Tax Act, 1957 — Section 28A, 28A(1), 28A(2), 29, 29(6B)Andhra Pradesh General Sales Tax Rules, 1957 — Rule 46, 47
High Courts03 Nov 2004
Andhra Pradesh Forest Development Corporation Ltd. Vs Asstt. Commissioner of Income Tax and Another
Andhra Pradesh High Court · (2005) 144 TAXMAN 51
Income Tax Act, 1961 — Section 10, 2, 206C, 264, 44AC
High Courts02 Nov 2004
Boya Ganganna and Another Vs Perike Janaki Ramulu
Andhra Pradesh High Court · (2005) 1 ALD 109
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts02 Nov 2004Dismissed
Gowtham Tutorial School and College Vs Commissioner and Director of School Education and Others
Andhra Pradesh High Court · (2005) 1 ALD 168 : (2005) 2 ALT 173
Andhra Pradesh Education Act, 1982 — Section 2(18), 2(47)
High Courts02 Nov 2004Dismissed
The Food Inspector Vs Gudipalli Ayyappa
Andhra Pradesh High Court · (2005) 2 ALT(Cri) 287 : (2005) 1 APLJ 26 : (2005) CriLJ 1048 : (2005) 3 RCR(Criminal) 613
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 2, 20(1), 7
High Courts02 Nov 2004Dismissed
Vuppala Venkata Nageshwara Rao Vs Talluri Chit Funds Private Limited and Another
Andhra Pradesh High Court · (2005) 2 ALD(Cri) 2 : (2005) 3 BC 599 : (2005) CriLJ 575 : (2005) 2 RCR(Criminal) 342
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Nov 2004Dismissed
Syed Sardaruddin Vs Syed Khaja Moinuddin and Others
Andhra Pradesh High Court · (2004) 6 ALD 802 : (2004) 3 APLJ 1385 : (2005) 1 BC 537
Benami Transactions (Prohibition) Act, 1988 — Section 2, 4
High Courts02 Nov 2004
Syed Sardaruddin Vs Syed Khaja Moinuddin
Andhra Pradesh High Court · (2005) 144 TAXMAN 45
Benami Transactions (Prohibition) Act, 1988 — Section 2, 4
High Courts01 Nov 2004Allowed
Bojjapu Sanyasamma Vs District Collector and Others
Andhra Pradesh High Court · (2005) 2 ALD 90
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts01 Nov 2004Allowed
State of A.P. Vs Balajee Audio and Video Co.
Andhra Pradesh High Court · (2005) 1 ALD 389 : (2005) 140 STC 73
Andhra Pradesh General Sales Tax Act, 1957 — Section 22(1)
High Courts01 Nov 2004Dismissed
G. Rama Sharma Vs Government of Andhra Pradesh, Department of Legislative Affairs and Justice and Another
Andhra Pradesh High Court · (2005) 4 ALD 503 : (2005) 4 ALT 98
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1963 — Rule 9Andhra Pradesh Civil Services (Conduct) Rules, 1964 — Rule 21(3)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 15, 19(2)
High Courts01 Nov 2004Allowed
Smt. Ahmedunnisa Begum (died) per LRs. Vs Smt. Zubeda Khatoon and Another
Andhra Pradesh High Court · (2005) 3 ALD 66 : (2005) 2 ALT 494
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 20, 26, 32(B)Evidence Act, 1872 — Section 13Urban Land (Ceiling and Regulation) Act, 1976 — Section 20(1)
High Courts01 Nov 2004Dismissed
N. Arundhathi Vs IBP Company Ltd. and Others
Andhra Pradesh High Court · (2004) 6 ALD 493
Constitution of India, 1950 — Article 14, 226
High Courts01 Nov 2004
J. Rama Krishna Rao and Others Vs The Municipal Corporation of Hyderabad and Others First Venture Hospitality Services Vs Government of Andhra Pradesh and J. Ramakrishna Rao First Venture Hospitality Services Vs Government of Andhra Pradesh and J. Ramakrishna Rao
Andhra Pradesh High Court · (2004) 6 ALD 791 : (2005) 2 ALT 186
Hyderabad Municipal Corporation Act, 1955 — Section 442, 521, 622Information Technology Act, 2000 — Section 6
High Courts29 Oct 2004
The A.P. State Electricity Board and The Superintending Engineer, A.P. State Electricity Board Vs P.V. Satyanarayana Murthy, S. Sattaiah and M. Praveen
Andhra Pradesh High Court · (2004) 10 AP CK 0114
High Courts29 Oct 2004
S. Sultan and Co. and Another Vs Cement Corporation of India Ltd. and Another
Andhra Pradesh High Court · (2005) 1 ALD(Cri) 647 : (2006) 1 ALT(Cri) 230 : (2005) CriLJ 1134
Criminal Procedure Code, 1973 (CrPC) — Section 469(2), 482Limitation Act, 1963 — Section 12(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
High Courts29 Oct 2004Dismissed
Mallipeddy Seshaiah (died) and Others Vs Nadendla Tulasamma (died) and Others
Andhra Pradesh High Court · AIR 2005 AP 221 : (2005) 2 ALD 821 : (2005) 2 ALT 398 : (2005) 3 CivCC 147
Succession Act, 1925 — Section 63
High Courts29 Oct 2004
Vishal Paper Tech India Ltd. and Others Vs State of A.P. and Another
Andhra Pradesh High Court · (2005) 2 ALD(Cri) 210 : (2005) CriLJ 1838
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 120B, 34, 406, 415, 417