High Courts13 Oct 2004Allowed
Durga Wine Industries Vs Commercial Tax Officer and Another
Andhra Pradesh High Court · (2007) 11 VST 60
Andhra Pradesh General Sales Tax Act, 1957 — Section 17
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 800 of 1,762
High Courts13 Oct 2004Dismissed
V. Suvarna Vs Vadla Krishnaiah (died) by LR
Andhra Pradesh High Court · (2004) 6 ALD 539 : (2004) 6 ALT 684 : (2004) 3 APLJ 360
Transfer of Property Act, 1882 — Section 122, 126
High Courts13 Oct 2004Dismissed
Tonta Pochaiah and Others Vs The State of A.P.
Andhra Pradesh High Court · (2004) 10 AP CK 0095
Penal Code, 1860 (IPC) — Section 376, 376(2)
High Courts13 Oct 2004
Madivi Khannaiah Vs The State of A.P.
Andhra Pradesh High Court · (2005) 1 ALT(Cri) 361
Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts12 Oct 2004Dismissed
S. Malla Reddy and Others Vs Director, Professor G. Rami Reddy Centre for Distance Education, Under Open University System, Osmania University and Others
Andhra Pradesh High Court · (2005) 2 ALD 447 : (2005) 2 ALT 560
Constitution of India, 1950 — Article 226
High Courts12 Oct 2004
G. Saibaba and Others Vs Commissioner Gadwal Municipality and Others
Andhra Pradesh High Court · (2004) 6 ALD 484 : (2004) 6 ALT 734
Land Acquisition Act, 1894 — Section 18
High Courts12 Oct 2004Allowed
Rachaputi Nageswara Rao @ Nagaraju Vs State of A.P.
Andhra Pradesh High Court · (2005) 2 ALT(Cri) 60 : (2006) 1 DMC 410
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174Penal Code, 1860 (IPC) — Section 302, 304B
High Courts12 Oct 2004Allowed
V. Munikrishnaiah Vs C. Janakirama Naidu and Another
Andhra Pradesh High Court · (2005) 1 ALD(Cri) 638 : (2004) 3 APLJ 477 : (2005) CriLJ 1093
Evidence Act, 1872 — Section 4Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts12 Oct 2004Dismissed
Selvaraj Vs State of A.P.
Andhra Pradesh High Court · (2005) 1 ALD 812 : (2005) 1 ALD(Cri) 812
Criminal Procedure Code, 1973 (CrPC) — Section 45, 73Evidence Act, 1872 — Section 25, 26Identification of Prisoners Act, 1920 — Section 4, 5
High Courts12 Oct 2004
Sonti Rambabu @ Ramu, Sonti Nancharaiah, Sonti Renukamma and Matta Veeraswamy @ Veeraiah Vs State of A.P.
Andhra Pradesh High Court · (2004) 10 AP CK 0076
Penal Code, 1860 (IPC) — Section 109, 312, 313, 323, 357
High Courts12 Oct 2004Dismissed
D. Narasimhamurthy and Others Vs D. Krishnamurthy Rao (died) by LRs.
Andhra Pradesh High Court · (2005) 1 ALD 75 : (2005) 1 ALT 485
Contract Act, 1872 — Section 29
High Courts12 Oct 2004Allowed
Intouch Technologies (India) Pvt. Ltd. Vs Ashwarya Builders
Andhra Pradesh High Court · (2005) 1 ALD 602 : (2005) 1 ALT 244 : (2005) 1 ARBLR 634
Arbitration and Conciliation Act, 1996 — Section 11, 11(3), 11(4)
High Courts12 Oct 2004Allowed
S. Ravishankar Vs Registrar, Sri Venkateswara University and Others
Andhra Pradesh High Court · (2005) 1 ALD 829 : (2005) 2 ALT 198
Andhra Pradesh University Act, 1991 — Section 41, 42
High Courts12 Oct 2004
Eureka Estates (P) Ltd. Vs A.P. State Consumer Disputes Redressal Commission and Others
Andhra Pradesh High Court · AIR 2005 AP 118 : (2004) 6 ALD 212 : (2004) 6 ALT 46
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 13(4)
High Courts12 Oct 2004Allowed
Kodidasu Venkataramana Murthy and Others Vs Bethapu Gangaraju and Others
Andhra Pradesh High Court · (2005) 2 ALD 75 : (2005) 2 ALT 206
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97
High Courts12 Oct 2004
Gannu Umamaheswara Rao Vs State of A.P. and Others
Andhra Pradesh High Court · (2004) 10 AP CK 0046
Penal Code, 1860 (IPC) — Section 307, 326, 488
High Courts12 Oct 2004
K. Kantharathnamma Vs Municipal Corporation of Hyderabad
Andhra Pradesh High Court · (2005) 1 ALD 84
Hyderabad Municipal Corporation Act, 1955 — Section 3(2), 3(3)
High Courts12 Oct 2004
A.P. Co-operative Societies Employees Union and Others Vs Government of A.P. and Others
Andhra Pradesh High Court · (2004) 6 ALD 441 : (2004) 6 ALT 438
High Courts11 Oct 2004
Mohammed Ali Nayyar Vs Ahraz Hussain
Andhra Pradesh High Court · (2004) 6 ALD 845 : (2005) 1 ALT 618
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 38 Rule 10, Order 38 Rule 5, Order 38 Rule 8, Order 43 Rule 1
High Courts11 Oct 2004Allowed
M. Ramesh Babu and Others Vs State of A.P. and Another
Andhra Pradesh High Court · (2004) 13 CriminalCC 591
Criminal Procedure Code, 1973 (CrPC) — Section 200, 201, 202, 203, 204Penal Code, 1860 (IPC) — Section 114, 147, 148, 302, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(1)(x), 3(2)