High Courts20 Sept 2004Allowed
Lt. R.S. Rebecamma, Ex.MNS Vs Zilla Sainik Welfare Officer and Others
Andhra Pradesh High Court · (2004) 6 ALD 329 : (2004) 6 ALT 649
Army Act, 1950 — Section 3Army Rules, 1954 — Rule 3
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 806 of 1,762
High Courts20 Sept 2004Dismissed
Dr. Syed Abbas Vs University of Hyderabad
Andhra Pradesh High Court · (2004) 6 ALD 226 : (2005) 104 FLR 218
High Courts20 Sept 2004Allowed
Katkuri Ravinder Reddy and Another Vs State of A.P.
Andhra Pradesh High Court · (2005) 2 ALD(Cri) 36 : (2005) 3 ALT(Cri) 151
Evidence Act, 1872 — Section 137, 138, 145, 146, 154Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts20 Sept 2004Allowed
S. Syeda Vs Collector (Panchayat Wing) and Others
Andhra Pradesh High Court · (2004) 5 ALD 856 : (2004) 6 ALT 1
Andhra Pradesh Panchayat Raj Act, 1994 — Section 26
High Courts20 Sept 2004
Brooke Bond India Ltd. Vs V.S. Narayana and Others
Andhra Pradesh High Court · (2005) 1 ALD 649
Constitution of India, 1950 — Article 12, 14, 226
High Courts20 Sept 2004
N. Buchilingam and Others Vs Union of India (UOI)
Andhra Pradesh High Court · (2006) ACJ 2388 : (2004) 6 ALD 302
Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 123, 124(A), 2
High Courts17 Sept 2004Allowed
District Collector and Another Vs Gandaiah
Andhra Pradesh High Court · (2004) 6 ALD 130 : (2004) 6 ALT 607
Limitation Act, 1963 — Article 65
High Courts17 Sept 2004Allowed
The State of Andhra Pradesh and Others Vs Bheemunipatnam Co-operative Building Society Limited
Andhra Pradesh High Court · (2004) 5 ALD 748 : (2004) 6 ALT 126
Constitution of India, 1950 — Article 226
High Courts16 Sept 2004Dismissed
Anumalla Radha Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2006) 1 ALD(Cri) 3 : (2005) 2 ALD(Cri) 10 : (2005) 2 DMC 107
Penal Code, 1860 (IPC) — Section 302, 304B, 307, 498A
High Courts16 Sept 2004Allowed
Aleti Rathnam and Another Vs State of A.P.
Andhra Pradesh High Court · (2005) 3 ALT(Cri) 11 : (2005) 2 DMC 130
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts16 Sept 2004Dismissed
The General Manager, South Central Railway Vs M. Ramchander and Another
Andhra Pradesh High Court · (2004) 09 AP CK 0085
Railways Act, 1989 — Section 123
High Courts16 Sept 2004Allowed
Mala Aswarthappa Vs State of A.P.
Andhra Pradesh High Court · (2004) 09 AP CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 340, 342
High Courts16 Sept 2004Dismissed
Meduri Suryaprakash Rao @ Chandrasekher Vs Meduri Syamala and Another
Andhra Pradesh High Court · (2005) 1 ALD(Cri) 36 : (2004) 2 ALT(Cri) 697 : (2005) 2 DMC 252 : (2005) 1 RCR(Criminal) 432
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts16 Sept 2004
KVR Enterprises, Prop. K. Subrahamanyam Vs Madras Cements Ltd. and Another
Andhra Pradesh High Court · (2005) 1 ALD 915 : (2005) 1 ALD(Cri) 915 : (2005) 2 ALT(Cri) 50 : (2006) 1 BC 205 : (2005) 3 RCR(Criminal) 45
Criminal Procedure Code, 1973 (CrPC) — Section 357, 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 11, 3(42)
High Courts15 Sept 2004
Tadisetty Satyam Vs Penta Hari Murali and Another
Andhra Pradesh High Court · (2004) 6 ALD 150
Motor Vehicles Act, 1988 — Section 168
High Courts15 Sept 2004Allowed
Union of India (UOI) Vs Indian Oil Corporation Ltd.
Andhra Pradesh High Court · (2005) 2 ACC 80 : (2004) 6 ALD 171
Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1890 — Section 102, 73, 94
High Courts15 Sept 2004Allowed
Thakur Pratap Singh and Another Vs State of A.P.
Andhra Pradesh High Court · (2004) 13 CriminalCC 477
Criminal Procedure Code, 1973 (CrPC) — Section 161Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts15 Sept 2004
Tadesetty Satyam Vs Penta Hari Murali and Another
Andhra Pradesh High Court · (2005) 2 ACC 322
High Courts15 Sept 2004Allowed
Atchutuni Saibaba and Others Vs State
Andhra Pradesh High Court · (2005) 2 DMC 387
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 113A, 32Penal Code, 1860 (IPC) — Section 306, 498A
High Courts14 Sept 2004
Prathipati Subba Rao Vs Union Bank of India, Pasumarru Branch and Others
Andhra Pradesh High Court · (2005) 1 ALD 92
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 21(3), 37, 39General Clauses Act, 1897 — Section 3(35), 3(42)Transfer of Property Act, 1882 — Section 56