High Courts29 Sept 2004Dismissed
New India Assurance Co. Ltd. Vs Are Poshanna @ Posalu and Others
Andhra Pradesh High Court · (2005) 1 ALT 455
Motor Vehicles Act, 1988 — Section 146, 147
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 804 of 1,762
High Courts29 Sept 2004
The Managing Director, A.P.S.R.T.C. Vs Smt. V. Jayalakshmi and Others
Andhra Pradesh High Court · (2006) ACJ 2620 : (2005) 1 ALD 574
Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 304A, 338
High Courts29 Sept 2004
Hindustan Shipyard Limited Vs Essar Oil Limited and Others
Andhra Pradesh High Court · (2005) 1 ALD 421 : (2005) 1 ALT 264 : (2005) 1 ARBLR 454
Arbitration and Conciliation Act, 1996 — Section 19, 19(4), 34, 34(2)Contract Act, 1872 — Section 41
High Courts29 Sept 2004Allowed
Sanka Agencies Vs Commissioner of Commercial Taxes
Andhra Pradesh High Court · (2005) 142 STC 496
High Courts29 Sept 2004Allowed
Avulapalli Girijamma Vs Dr. J. Ramachandra and State of A.P.
Andhra Pradesh High Court · (2005) 2 ALD(Cri) 30 : (2004) 2 ALT(Cri) 647
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 202(2)Penal Code, 1860 (IPC) — Section 323, 506, 509Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts29 Sept 2004
Employees'' State Insurance Corporation and Others Vs Chirala Co-operative Spinning Mills Ltd.
Andhra Pradesh High Court · (2004) 6 ALD 629 : (2005) 105 FLR 703 : (2005) 1 LLJ 910
Employees State Insurance Act, 1948 — Section 2(22), 2(9), 22, 75
High Courts29 Sept 2004Allowed
Union of India (UOI) Vs Korlapati Srinivasa Sivarama Prasad
Andhra Pradesh High Court · (2004) 09 AP CK 0015
Evidence Act, 1872 — Section 102Penal Code, 1860 (IPC) — Section 337, 338
High Courts29 Sept 2004Allowed
Smt. Routhu Venkataratnam Vs Miryala Venkata Rao and Another
Andhra Pradesh High Court · (2005) 1 ALD 792
High Courts28 Sept 2004Allowed
Hari Shankar Vs Land Acquisition Officer, Hyderabad Urban Development Authority
Andhra Pradesh High Court · (2005) 2 ALT 543
Land Acquisition Act, 1894 — Section 18, 28, 28(2), 28A, 28A(2)
High Courts28 Sept 2004Dismissed
R. Janaki Vs Secretary to Govt. Education Dept. and Others
Andhra Pradesh High Court · (2004) 6 ALD 642(2) : (2005) 1 ALT 495
High Courts28 Sept 2004Allowed
K. Ramachandra Murthy and Girish Sanghi Vs Dr. M.B. Gangadharaiahswamy and State of A.P.
Andhra Pradesh High Court · (2005) 1 ALD 656 : (2005) 1 ALD(Cri) 656 : (2005) 1 ALT(Cri) 282
Criminal Procedure Code, 1973 (CrPC) — Section 173, 199, 199(1), 2, 200
High Courts28 Sept 2004
Madhukuri Raghu Ram Murthy and Another Vs Koyyada Sakku Bai and Others
Andhra Pradesh High Court · (2005) 4 ACC 405 : (2006) ACJ 2194 : (2004) 6 ALD 497 : (2004) 6 ALT 727
Motor Vehicles Act, 1988 — Section 147
High Courts28 Sept 2004Dismissed
G. Ravi Kumar Reddy Vs Murali Krishna and Others
Andhra Pradesh High Court · (2005) 1 ALD(Cri) 643 : (2005) 127 CompCas 653 : (2005) 64 SCL 515
Companies Act, 1956 — Section 628, 75Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 468(2), 469(1), 482
High Courts24 Sept 2004Allowed
Chief Engineer, Telecom Civil Zone and Others Vs I.B.P.L. Narasamma
Andhra Pradesh High Court · (2005) 1 ALD 200 : (2004) 6 ALT 468
Constitution of India, 1950 — Article 309
High Courts24 Sept 2004Allowed
The Etikoppakka Cooperative Agricultural and Industrial Society Limited Vs K. Sanyasi and Others B. Tukaram Vs The Director of Sugar and Cane, Commissioner, Government of A.P. and The Nizamabad Cooperative Sugar Factory Limited
Andhra Pradesh High Court · (2004) 09 AP CK 0122
Constitution of India, 1950 — Article 12, 14, 226Hyderabad Civil Services Rules — Rule 231
High Courts24 Sept 2004
The New India Assurance Co. Ltd. Vs Imtiaz Ahamed and Another
Andhra Pradesh High Court · (2005) 2 ACC 740 : (2005) 1 ALT 637
Penal Code, 1860 (IPC) — Section 337Workmens Compensation Act, 1923 — Section 2, 4
High Courts24 Sept 2004
Girish Sarwate Vs State of A.P. and Another
Andhra Pradesh High Court · (2004) 6 ALD 855 : (2005) 1 ALD(Cri) 150 : (2004) 6 ALT 757 : (2005) 1 ALT(Cri) 1 : (2005) CriLJ 729 : (2005) 1 CTC 166 : (2005) 1 RCR(Criminal) 758
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 156(2), 482, 561APenal Code, 1860 (IPC) — Section 109, 114, 120B, 204, 211
High Courts24 Sept 2004
The Commissioner of Proh. and Excise, Government of A.P. and Others Vs M. Satyanarayana Goud Licensee of Red Lips Wines Ibrahimpatnam and Others
Andhra Pradesh High Court · (2004) 6 ALD 403 : (2004) 6 ALT 76
Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 23, 3Andhra Pradesh (Regulation of Wholesale Trade and Distribution of Indian Liquor, Foreign Liquor, Wine and Beer) Rules, 1993 — Rule 11, 11A, 14Andhra Pradesh Excise Act, 1968 — Section 11, 12, 13, 14, 28
High Courts24 Sept 2004Dismissed
A. Surya Bhaskara Rao Vs District Co-operative Officer and Others
Andhra Pradesh High Court · (2004) 6 ALD 139 : (2004) 6 ALT 560
High Courts24 Sept 2004
Etikoppakka Co-operative Agricultural and Industrial Society Ltd. Vs K. Sanyasi and Others
Andhra Pradesh High Court · (2004) 6 ALD 316 : (2004) 6 ALT 288 : (2004) 3 APLJ 328