COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 798 of 1,762

High Courts27 Oct 2004Allowed

Challa Venkateswara Rao Vs The Collector and District Magistrate, The Government of A.P.

Andhra Pradesh High Court · (2004) 6 ALD 816

Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 2, 3(1)Andhra Pradesh Prohibition (Amendment) Act, 1997 — Section 7A, 8Criminal Procedure Code, 1973 (CrPC) — Section 248(2)

High Courts27 Oct 2004

Masarath Jehan Begum Vs Government of A.P. and Others

Andhra Pradesh High Court · (2004) 6 ALD 550

Constitution of India, 1950 — Article 226

High Courts27 Oct 2004Dismissed

Natraj Steels Pvt. Ltd. Vs The Chief Controlling Revenue Authority The Commissioner and Inspector General of Registration and Stamps, The District Registrar of Assurances and Collector under Indian Stamp Act and Deputy Inspector General of Registration and Stamps and Deputy Collector

Andhra Pradesh High Court · (2004) 6 ALD 849 : (2005) 1 ALT 463 : (2004) 3 APLJ 466

Andhra Pradesh Revision of Market Value Guidelines Rules, 1998 — Rule 4, 4(2)Andhra Pradesh Stamp (Prevention of Under Valuation of Instruments) Rules, 1975 — Rule 5Stamp Act, 1899 — Section 27, 41A, 41A(3), 42, 5

High Courts27 Oct 2004

Matta Prasad Vs State of A.P.

Andhra Pradesh High Court · (2005) 1 ALT(Cri) 472

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 41, 42, 42(1), 43

High Courts26 Oct 2004

Daspalla Hotels Ltd. Vs Commissioner of Commercial Taxes

Andhra Pradesh High Court · (2008) 11 VST 830

Andhra Pradesh General Sales Tax Act, 1957 — Section 5, 5C, 5E, 6

High Courts26 Oct 2004Dismissed

The Public Prosecutor, High Court of A.P. Vs Dagada Bujji Reddy

Andhra Pradesh High Court · (2005) CriLJ 835

Penal Code, 1860 (IPC) — Section 307, 324

High Courts26 Oct 2004

Mallela Peda Venkateswara Reddy @ Peda Venkateswarlu and Others Vs The State Sub Divisional Police Officer and Another

Andhra Pradesh High Court · (2005) 1 ALD 670 : (2005) 1 ALD(Cri) 670 : (2005) 1 ALT(Cri) 245 : (2004) 3 APLJ 406

Penal Code, 1860 (IPC) — Section 447Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 7

High Courts26 Oct 2004

Rasuri Venkata Ramana @ Venkata Ramudu and Others Vs State of A.P.

Andhra Pradesh High Court · (2004) 10 AP CK 0089

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 114, 147, 148, 149, 302

High Courts26 Oct 2004

Raziuddin Mohd. Siddiqui and Another Vs Zaihab Khatoon and Another

Andhra Pradesh High Court · (2004) 6 ALD 564 : (2004) 6 ALT 658 : (2004) 3 APLJ 423 : (2005) 1 CTC 179 : (2005) 2 JCR 31

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 96(2)Limitation Act, 1963 — Section 14, 5

High Courts26 Oct 2004Allowed

Thegalapalli Achamma Seva Sadan and Others Vs A.P. Social Welfare Residential Educational Institutions Society and Others

Andhra Pradesh High Court · (2005) 1 ALD 379 : (2005) 1 ALT 98

Constitution of India, 1950 — Article 226

High Courts26 Oct 2004

Kalla Ramakrishna Vs State Election Commission and Others

Andhra Pradesh High Court · (2004) 6 ALD 587 : (2004) 6 ALT 638 : (2005) 1 APLJ 11 : (2005) 2 JCR 40 : (2005) 2 RCR(Civil) 794

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 8, 9, 9(6)Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 2Andhra Pradesh Panchayat Raj Act, 1994 — Section 155, 156, 17, 18, 19

High Courts26 Oct 2004

C.J. Ayodhya Ram Singh and Others Vs B. Venkatamuni and Anr

Andhra Pradesh High Court · (2004) 6 ALD 607 : (2004) 6 ALT 693

Succession Act, 1925 — Section 295, 63

High Courts26 Oct 2004

S.C. Co. Ltd. Vs United Constructions Co. Engineers and Contractors

Andhra Pradesh High Court · (2005) 1 ALD 46

Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Section 34

High Courts26 Oct 2004Dismissed

T. Chandrasekharaiah Vs D. Sreeramulu Chetty and Others

Andhra Pradesh High Court · AIR 2005 AP 195 : (2005) 1 ALD 149 : (2005) 1 ALT 407 : (2007) 2 BC 76

Evidence Act, 1872 — Section 3Provincial Insolvency Act, 1920 — Section 10, 18, 24, 24(1), 25(2)

High Courts26 Oct 2004

Sridevgamma Vs K. Shivaraj and Others

Andhra Pradesh High Court · (2005) 1 ALD 836 : (2005) 1 ALT 212

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)

High Courts26 Oct 2004Allowed

Bangi Naga Raju Vs State of A.P.

Andhra Pradesh High Court · (2004) 10 AP CK 0039

Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 113B

High Courts26 Oct 2004

C.R. Srinivas Vs Osmania University and Another

Andhra Pradesh High Court · (2005) 3 ALD 18 : (2005) 2 ALD 560 : (2005) 2 ALT 798

Master of Computer Applications (Course) Rules — Rule 3, 4

High Courts26 Oct 2004Allowed

Rathod Narayana and Another Vs State of A.P.

Andhra Pradesh High Court · (2005) 1 ALT(Cri) 453 : (2005) CriLJ 498

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 394, 395, 412

High Courts26 Oct 2004Dismissed

Mattam Chiranjeevi Naidu and Others Vs State of A.P.

Andhra Pradesh High Court · (2004) 10 AP CK 0021

Penal Code, 1860 (IPC) — Section 302, 323, 34, 425, 426

High Courts26 Oct 2004

Ramagiri Santosh Kumar Vs State of A.P.

Andhra Pradesh High Court · (2004) 10 AP CK 0020

Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(3), 162Dowry Prohibition Act, 1961 — Section 2, 4Evidence Act, 1872 — Section 113B, 145, 157, 27, 32