COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 803 of 1,762

High Courts30 Sept 2004

Padamarthi Subrahmanyam Vs The State of A.P.

Andhra Pradesh High Court · (2004) 09 AP CK 0121

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 376, 376(1)

High Courts30 Sept 2004Dismissed

Bikkina Satyanarayana Vs Reddi Lakshmi

Andhra Pradesh High Court · (2004) 3 APLJ 369

Evidence Act, 1872 — Section 65Transfer of Property Act, 1882 — Section 106, 111, 53(A)

High Courts30 Sept 2004

Smt. P. Anasuya Devi Vs Municipal Corporation of Hyderabad, Hyderabad Division

Andhra Pradesh High Court · (2004) 09 AP CK 0096

Hyderabad Municipal Corporation Act, 1955 — Section 214, 215, 216, 217, 218

High Courts30 Sept 2004

S. Saida Bee and Others Vs S. Md. Ibrahim and Another

Andhra Pradesh High Court · (2005) 2 RCR(Civil) 217

High Courts30 Sept 2004

The Andhra Pradesh State Road Transport Corporation Vs Smt. Gousia Begum and Others

Andhra Pradesh High Court · (2005) 2 ALD 3

Motor Vehicles Act, 1988 — Section 163A, 166

High Courts30 Sept 2004Dismissed

S. Saraswathi Vs Y. Laxminarayana

Andhra Pradesh High Court · (2004) 6 ALD 161 : (2004) 6 ALT 95

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(1)Limitation Act, 1963 — Article 65Registration Act, 1908 — Section 17

High Courts30 Sept 2004Dismissed

Krishna Foods and Acqua Minerals Vs Government of India, Ministry of Health and Family Welfare, Dept. of Health and Another

Andhra Pradesh High Court · (2004) 6 ALD 338 : (2004) 6 ALT 4 : (2004) 3 APLJ 436

Bureau of Indian Standards Act, 1986 — Section 10, 14Prevention of Food Adulteration Act, 1954 — Section 2Prevention of Food Adulteration Rules, 1955 — Rule 42, 49, 49(28), 49(29)

High Courts30 Sept 2004Allowed

Jajala Narayana Reddy Vs K. Mohan Reddy and Another

Andhra Pradesh High Court · (2004) 6 ALD 694 : (2004) 3 APLJ 307

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1

High Courts30 Sept 2004

Mohd. Nizamuddin and Others Vs State of A.P.

Andhra Pradesh High Court · (2005) 3 ALT(Cri) 363

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 417, 418, 423Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 101, 106, 147, 148

High Courts30 Sept 2004Allowed

S. Rajaiah Vs State of A.P.

Andhra Pradesh High Court · (2004) 09 AP CK 0029

Andhra Pradesh Excise Act, 1968 — Section 34

High Courts30 Sept 2004

Andhra Pradesh State Road Transport Corporation Vs K. Mahalaxmi Reddy and Others

Andhra Pradesh High Court · (2005) 2 ALD 3

High Courts30 Sept 2004Dismissed

Agnuru Jaya Ramulu alias Jaya Ramudu Vs Mohammed Afzal Miyan and Another

Andhra Pradesh High Court · (2005) 1 ACC 553 : (2006) ACJ 855 : (2004) 6 ALD 734

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 476(7)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1988 — Section 170

High Courts30 Sept 2004Allowed

P. Damodar Rao Vs Municipal Corporation of Hyderabad

Andhra Pradesh High Court · (2005) 1 ALD 799 : (2005) 1 ALT 192 : (2004) 3 APLJ 481

Hyderabad Municipal Corporation Act, 1955 — Section 214, 215, 216, 217, 218

High Courts30 Sept 2004

Manne Krishna Veni @ Veeraveni and Others Vs Rangisetti Pavan Kumar and Others

Andhra Pradesh High Court · (2004) 6 ALD 532 : (2005) 1 ALT 210 : (2005) 1 CivCC 474

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1

High Courts29 Sept 2004

Hussain Pasha Vs Andhra Pradesh State Road Trans. Corpn. and Another

Andhra Pradesh High Court · (2007) 2 ACC 454

Motor Vehicles Act, 1988 — Section 140

High Courts29 Sept 2004Dismissed

S. Jaya Prakash Narayana Vs K.K.N. Kumari and Others

Andhra Pradesh High Court · (2004) 6 ALD 560 : (2004) 6 ALT 755

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 7 Rule 11, 2, 34, 96

High Courts29 Sept 2004Dismissed

Nizam Sugars Ltd. Vs Chelikani Sri Ranganayakulu and Another

Andhra Pradesh High Court · (2004) 6 ALD 222 : (2005) 104 FLR 221

Industrial Disputes Act, 1947 — Section 18(1), 33C(2)Payment of Gratuity Act, 1972 — Section 4

High Courts29 Sept 2004

All Inmates of Borstal School Vs The Superintendent, Borstal School, The Deputy Inspector General of Prisons, The Collector and The Secretary to the Government of A.P., Home (Prisons)

Andhra Pradesh High Court · (2005) 1 ALT 233

Penal Code, 1860 (IPC) — Section 224, 324, 379

High Courts29 Sept 2004

Hussain Pasha Vs Managing Director, A.P.S.R.T.C. and Kattagolla Pullaiah

Andhra Pradesh High Court · (2006) ACJ 2509 : (2004) 6 ALD 542 : (2004) 6 ALT 688 : (2005) 1 CivCC 674

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 415, 417Motor Vehicles Act, 1988 — Section 140

High Courts29 Sept 2004Dismissed

Superintending Engineer, Irrigation Circle Department and Others Vs B. Sathaiah and Another

Andhra Pradesh High Court · (2005) 1 ALT 436