High Courts24 Sept 2004Allowed
Gowthami Solvent Oils Ltd. Vs Oil and Natural Gas Commissioner, K.G. Project
Andhra Pradesh High Court · (2004) 6 ALD 659 : (2004) 6 ALT 552 : (2004) 3 APLJ 375
Arbitration Act, 1940 — Section 12, 17, 28, 33, 8
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 805 of 1,762
High Courts24 Sept 2004Dismissed
The Superintendent Engineer (R and B) Vs Dega Ramalinga Reddy and Another
Andhra Pradesh High Court · (2004) 6 ALD 822 : (2005) 1 ARBLR 486
Arbitration Act, 1940 — Section 14(2), 14(3), 30, 33, 35Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3(1)
High Courts24 Sept 2004Allowed
Vankayalapati Bharathi and Others Vs Shaik Yasin and Another
Andhra Pradesh High Court · (2005) 3 ACC 143 : (2005) 2 ALD 14 : (2005) 2 ALT 452 : (2005) 106 FLR 460
Workmens Compensation Act, 1923 — Section 30
High Courts24 Sept 2004Dismissed
K. Chandrasekhar Rao Vs The State of Andhra Pradesh and Sri Nallapu Prahlad
Andhra Pradesh High Court · (2004) 09 AP CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 34, 403, 405, 406
High Courts23 Sept 2004Allowed
Mygapulla Satyanarayana Vs State of A.P.
Andhra Pradesh High Court · (2005) 1 DMC 489
Criminal Procedure Code, 1973 (CrPC) — Section 164, 235(2)Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts23 Sept 2004Dismissed
D. Balamurali Vs NTR University of Health Sciences and Another
Andhra Pradesh High Court · (2004) 6 ALD 291 : (2004) 6 ALT 617
Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 2, 4
High Courts23 Sept 2004Allowed
Om Sai Builders and Constructions and Others Vs III Senior Civil Judge, City Civil Court and Others
Andhra Pradesh High Court · (2004) 6 ALD 579
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AConstitution of India, 1950 — Article 129, 215
High Courts23 Sept 2004
Gorla Obula Reddy Vs K. Raj Gopal Reddy and The Divisional Manager, United India Insurance Company Limited
Andhra Pradesh High Court · (2005) 2 ACC 314 : (2004) 6 ALD 534 : (2004) 6 ALT 690 : (2005) 104 FLR 472
Workmens Compensation Act, 1923 — Section 2, 3, 30, 4
High Courts23 Sept 2004Dismissed
Maruthi Industries, Timber Merchants Vs Divisional Railway Manager (Works Branch), SCR and Others
Andhra Pradesh High Court · (2004) 6 ALD 544
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts22 Sept 2004Allowed
Veerla Venkateswera Rao and Another Vs State of A.P.
Andhra Pradesh High Court · (2005) 1 ALT(Cri) 305 : (2005) 1 DMC 845
Criminal Rules of Practice and Circular Orders, 1990 — Rule 58Penal Code, 1860 (IPC) — Section 306, 498A
High Courts22 Sept 2004Dismissed
Dr. J. Ramachandra Rao Vs Andhra Pradesh State Civil Supplies Corporation and Others
Andhra Pradesh High Court · (2004) 6 ALD 682 : (2005) 125 CompCas 122
Companies Act, 1956 — Section 34, 393Constitution of India, 1950 — Article 12, 14, 226State Financial Corporations Act, 1951 — Section 29, 30
High Courts22 Sept 2004
Akkiraju Saraswathi and Another Vs Mohd. Jehangir Pasha and Others
Andhra Pradesh High Court · (2004) 6 ALD 144
Evidence Act, 1872 — Section 101, 102Specific Relief Act, 1963 — Section 26, 34
High Courts22 Sept 2004Dismissed
Avuthu Vijayalakshmi and Another Vs Managing Director, Pujitha Chit Fund
Andhra Pradesh High Court · (2005) 1 ALD 653 : (2005) 1 CivCC 334
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts21 Sept 2004Allowed
Rachakonda Yadagiri @ Yadaiah Vs State of A.P.
Andhra Pradesh High Court · (2005) 1 ALT(Cri) 221 : (2005) CriLJ 549
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
High Courts21 Sept 2004Dismissed
The Public Prosecutor High Court of A.P. Vs Bentu Tirumala Rao
Andhra Pradesh High Court · (2004) 09 AP CK 0091
Penal Code, 1860 (IPC) — Section 376, 417
High Courts21 Sept 2004Dismissed
Mahavir Pershad Vs Collector and Another
Andhra Pradesh High Court · (2004) 6 ALD 708 : (2006) 6 ALT 687
Andhra Pradesh Land Encroachment Act, 1905 — Section 10(1), 6, 7
High Courts21 Sept 2004Dismissed
Mr. Syed Hameeduddin Vs The State of Andhra Pradesh (C.B.I.)
Andhra Pradesh High Court · (2005) 1 ALD 767 : (2005) 2 ALD(Cri) 33 : (2005) 1 ALD(Cri) 767 : (2005) 1 ALT(Cri) 44
Andhra Pradesh Control of Organised Crime Act, 2001 — Section 18, 2, 21, 24, 3Penal Code, 1860 (IPC) — Section 120B, 167, 255, 258, 259Stamp Act, 1899 — Section 64, 69
High Courts21 Sept 2004Dismissed
APSRTC and Another Vs Jerri Rama Rao and Others
Andhra Pradesh High Court · (2005) 2 ACC 341 : (2004) 6 ALD 547 : (2004) 6 ALT 715 : (2005) 1 CivCC 780
Motor Vehicles Act, 1988 — Section 173
High Courts20 Sept 2004Allowed
Smt. Sidda Lingamma, W.o Jayaramappa Vs Smt. Sidda Lingamma and Rathnamma
Andhra Pradesh High Court · (2005) 2 ALD 115 : (2005) 1 ALT 757
Civil Rules of Practice — Rule 129, 129(1), 129(2), 129(3)
High Courts20 Sept 2004Dismissed
A. Ramakrishna Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2004) 5 ALD 762 : (2004) 6 ALT 140 : (2005) 1 ARBLR 1 : (2005) 1 BC 219
Arbitration Act, 1940 — Section 8Arbitration and Conciliation Act, 1996 — Section 11, 11(1), 11(10), 11(2), 11(3)Constitution of India, 1950 — Article 136, 226, 227