High Courts26 Oct 2004Allowed
P. Konda Babu Vs The State of A.P.
Andhra Pradesh High Court · (2004) 10 AP CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 304
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Andhra Pradesh High Court judgments
35,240 judgments · page 799 of 1,762
High Courts26 Oct 2004
Dalapathi Balayya and Others Vs The Public Prosecutor, High Court of A.P.
Andhra Pradesh High Court · (2005) 1 ALT(Cri) 343
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 285Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 302, 304, 324, 326, 34
High Courts26 Oct 2004Dismissed
Indian Industrial Mineral Producers Welfare Association Vs Government of India and Others
Andhra Pradesh High Court · (2005) 2 ALD 471 : (2005) 3 ALT 61 : (2005) 2 ALT 61
Atomic Energy (Working of the Mines, Minerals and Handling of the Prescribed Substances) Rules, 1984 — Rule 3Atomic Energy Act, 1962 — Section 5Mineral Concession Rules, 1960 — Rule 27(3), 66A
High Courts25 Oct 2004Allowed
Kommoji Kiran Kumar @ Kiran Vs The State of A.P.
Andhra Pradesh High Court · (2005) 3 ALT(Cri) 483 : (2006) 1 RCR(Criminal) 586
Arms Act, 1959 — Section 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 50, 57, 8Penal Code, 1860 (IPC) — Section 324, 34
High Courts25 Oct 2004
Dr. Rupavath Ramdas Vs Osmania University and Others
Andhra Pradesh High Court · (2005) 2 ALD 524 : (2005) 2 ALT 549
Andhra Pradesh University Act, 1991 — Section 53
High Courts25 Oct 2004Allowed
General Manager (Projects), Singareni Collieries Company Ltd. Vs Commissioner for Workmen''s Compensation and Asst. Commissioner of Labour and Another
Andhra Pradesh High Court · (2006) ACJ 1642 : (2005) 5 ALD 153 : (2005) 4 ALT 462
Motor Vehicles Act, 1988 — Section 143Workmens Compensation Act, 1923 — Section 3, 30, 4
High Courts25 Oct 2004
Singareni Collieries Co. Ltd. Vs Commissioner for Workmen''s Compensation and Assistant Commissioner of Labour and Another
Andhra Pradesh High Court · (2007) 1 ACC 913
Employees Compensation Act, 1923 — Section 3, 30, 4Motor Vehicles Act, 1988 — Section 140
High Courts20 Oct 2004Dismissed
T. Tirumala Rao Vs Pemmasani Laxmaiah
Andhra Pradesh High Court · (2004) 10 AP CK 0068
Civil Procedure Code Amendment Act, 1999 — Section 11, 7Civil Procedure Code Amendment Act, 2002 — Section 16(2)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 6 Rule 15, Order 6 Rule 17, Order 6 Rule 18, Order 6 Rule 5
High Courts14 Oct 2004Allowed
The Tribal Cooperative Marketing Development Federation of India Ltd. (TRIFED) Vs B.P. Exporters and State of Andhra Pradesh
Andhra Pradesh High Court · (2005) 1 ALT(Cri) 216 : (2005) 4 BC 179 : (2005) 1 RCR(Criminal) 1001
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Oct 2004Dismissed
Food Inspector, Div. III Vs J. Narasimha Rao and Others
Andhra Pradesh High Court · (2005) 3 ALT(Cri) 38 : (2005) CriLJ 536
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 2, 20, 7Prevention of Food Adulteration Rules, 1955 — Rule 23, 29
High Courts14 Oct 2004Allowed
ESI Corporation Vs Chitavalasah Jute Mills and Another
Andhra Pradesh High Court · (2005) 1 ALD 848 : (2005) 106 FLR 74
Employees State Insurance Act, 1948 — Section 2(22)
High Courts14 Oct 2004
Great Eastern Shipping Co. Vs Food Corporation of India
Andhra Pradesh High Court · (2004) 6 ALD 633
Arbitration Act, 1940 — Section 30, 33
High Courts14 Oct 2004
Smt. B. Yasodha Vs The Banking Ombudsman (A.P.), A.P. Handicrafts Development Corporation Ltd. and B.V. Reddy
Andhra Pradesh High Court · (2005) 2 ALD 4 : (2005) 2 ALT 153
High Courts14 Oct 2004Allowed
E.S.I. Corporation Vs Chitivalasah Jute Mills
Andhra Pradesh High Court · (2005) 1 ALT 331 : (2005) 2 LLJ 203
Employees State Insurance Act, 1948 — Section 2(22)
High Courts14 Oct 2004
Smt. M. Kasturi Vs The Sr. Deputy Director General, Corporate Office, BSNL and Others Mr. B. Nageswara Rao Vs The Senior Deputy Director General (Electrical) BSNL and Others S. Bhaskar Vs The Senior Deputy Director General (Electrical) BSNL and Others Smt. B. Rukmini Vs The Senior Deputy Director General (Electrical), BSNL and Others
Andhra Pradesh High Court · (2004) 6 ALD 504 : (2004) 6 ALT 705 : (2005) 104 FLR 462 : (2005) 1 LLJ 633
Constitution of India, 1950 — Article 14, 16, 21
High Courts14 Oct 2004Dismissed
Late Nawab Basheer Jung (died) by LRs. and Others Vs Late Nawab Mohd. Lateefuddin Khan (died) by LRs. and Others
Andhra Pradesh High Court · (2004) 6 ALD 523
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 3, 151
High Courts14 Oct 2004Allowed
B. Krishna Vs Vasavi Co-operative Urban Bank Ltd. and Another
Andhra Pradesh High Court · (2004) 6 ALD 838 : (2005) 2 ALT 283
Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 25BVasavi Bank Service Rules — Rule 11(v)(i)
High Courts14 Oct 2004Dismissed
Dr. I. Devanand Vs N.T.R University of Health Sciences and Principal, Government Dental College
Andhra Pradesh High Court · (2004) 6 ALD 474 : (2004) 6 ALT 718
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 3(1), 3(2)Andhra Pradesh Scheduled Castes (Rationalisation of Reservations) Act, 2000 — Section 3Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 22
High Courts14 Oct 2004Allowed
Shalimar Video Company Vs Divya Exports and Others
Andhra Pradesh High Court · (2004) 6 ALD 447 : (2004) 6 ALT 244
Cinematograph Act, 1918 — Section 2Civil Practice Rules — Rule 32Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24
High Courts14 Oct 2004
Ravipati Harischandra Prasad Vs Manda Surya Kantham and Others
Andhra Pradesh High Court · (2005) 2 CivCC 820 : (2005) 2 RCR(Civil) 805
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 1 Rule 3