High Courts14 Sept 2004Allowed
United India Insurance Co. Ltd. Vs Syed Shakeel Pasha and Another
Andhra Pradesh High Court · (2005) 1 ACC 531 : (2006) ACJ 314 : (2004) 6 ALD 747 : (2004) 6 ALT 804
Motor Vehicles Act, 1988 — Section 147, 168, 173
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 807 of 1,762
High Courts14 Sept 2004Allowed
G. Hanumantha Rao Bros. and Another Vs Gaddam Lingaiah and Another
Andhra Pradesh High Court · (2005) 1 ALD 641 : (2005) 1 ALD(Cri) 641 : (2005) 1 ALT(Cri) 111 : (2005) 3 BC 538 : (2005) 123 CompCas 216 : (2005) 1 RCR(Criminal) 691
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts14 Sept 2004Allowed
BOC India Ltd. Vs Assistant Regional Director, Employees'' State Insurance Corporation and Another
Andhra Pradesh High Court · (2004) 5 ALD 713 : (2005) 1 ALT 397 : (2004) 3 APLJ 241 : (2005) 1 LLJ 224
Employees State Insurance Act, 1948 — Section 2(13), 2(9)
High Courts14 Sept 2004Allowed
Mohd. Hyder Khan Vs Mohd. Abdul Gafoor Khan and Others
Andhra Pradesh High Court · (2004) 6 ALD 439 : (2004) 6 ALT 674
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 47 Rule 1, Order 8 Rule 1Constitution of India, 1950 — Article 226
High Courts14 Sept 2004Dismissed
Hindustan Shipyard Limited Vs Mahboob Subhani and Others
Andhra Pradesh High Court · (2005) 1 ACC 214 : (2005) ACJ 748 : (2004) 5 ALD 785 : (2004) 6 ALT 234
Workmens Compensation Act, 1923 — Section 3, 30(1)
High Courts14 Sept 2004Dismissed
Ambati Sitaramayya Naidu and Another Vs Government of A.P. and Others
Andhra Pradesh High Court · (2004) 6 ALD 311 : (2004) 6 ALT 577
Andhra Pradesh Panchayat Raj Act, 1994 — Section 3
High Courts13 Sept 2004Dismissed
Mr. Gurram Seetharam Reddy Vs Gunti Yashoda and Another
Andhra Pradesh High Court · AIR 2005 AP 95 : (2004) 6 ALD 175 : (2004) 6 ALT 111 : (2004) 3 APLJ 251 : (2004) 5 CTC 283 : (2005) 1 RCR(Civil) 490
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 38, 49, 96Civil Procedure Code, 1908 (CPC) — Order 20 Rule 10, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 58Income Tax Act, 1961 — Section 18A
High Courts13 Sept 2004
Isukapalli Surya Rao Vs State
Andhra Pradesh High Court · (2005) 1 ALD 194 : (2005) 1 ALD(Cri) 194
Penal Code, 1860 (IPC) — Section 302, 304
High Courts13 Sept 2004Dismissed
Rudramamba Mahila Dwacra Group and Others Vs Principal Secretary, Education Department, Govt. of A.P. and Others
Andhra Pradesh High Court · (2004) 6 ALD 157
Constitution of India, 1950 — Article 226
High Courts13 Sept 2004
Nanik Ram Vs Bavarlal (died) by LRs.
Andhra Pradesh High Court · (2004) 6 ALD 200 : (2004) 3 APLJ 246
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 24Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 19, 19(2)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts13 Sept 2004Allowed
Mandadi Krishna Reddy Vs Guggula Sreenivas Reddy
Andhra Pradesh High Court · (2004) 6 ALD 638 : (2004) 3 APLJ 162
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 148, 149
High Courts13 Sept 2004
Gurram Seetharam Reddy Vs Gunty Yashoda
Andhra Pradesh High Court · (2005) 1 JCR 344
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 49Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 58, Order 21 Rule 58(3), Order 21 Rule 98, Order 43 Rule 1Court Fees Act, 1870 — Article 11, 3(1)
High Courts10 Sept 2004Allowed
Bhukya Yadagiri Vs State of A.P.
Andhra Pradesh High Court · (2005) 2 ALD(Cri) 258 : (2005) 2 ALT(Cri) 147
Penal Code, 1860 (IPC) — Section 392, 412
High Courts10 Sept 2004
Rdf Projects Limited and Others Vs Mr. M. Murali Krishna, Shareholder and Others
Andhra Pradesh High Court · (2004) 5 ALD 701 : (2005) 124 CompCas 184 : (2005) 4 CompLJ 104 : (2005) 59 SCL 311
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 10, 151Companies (Court) Rules, 1959 — Rule 2(4), 47, 6Companies Act, 1956 — Section 10, 10E, 10E(1), 10E(2), 10E(4B)
High Courts10 Sept 2004Allowed
A.P. Punjabi Sabhra Vs The Joint Collector
Andhra Pradesh High Court · (2004) 5 ALD 644
Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 10, 19, 20, 21, 22Constitution of India, 1950 — Article 227
High Courts10 Sept 2004Dismissed
General Manager, South Central Railway Vs E. Ramamohan Rao and Another
Andhra Pradesh High Court · (2004) 6 ALD 283
Railway Claims Tribunal Act, 1987 — Section 13Railways Act, 1989 — Section 123, 123(2)
High Courts10 Sept 2004
South Central Railway Vs E. Ramamohan Rao and Another
Andhra Pradesh High Court · (2005) 3 ACC 232
High Courts10 Sept 2004Allowed
Lutheran High School Vs The District Educational Officer and Others
Andhra Pradesh High Court · (2004) 5 ALD 651
High Courts10 Sept 2004Allowed
K. Vijay Kumar Vs State of A.P.
Andhra Pradesh High Court · (2005) 1 ALD 207 : (2005) 1 ALD(Cri) 207 : (2005) 2 ALT(Cri) 429 : (2005) 1 APLJ 77 : (2005) CriLJ 456 : (2005) 1 DMC 720
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts10 Sept 2004Dismissed
Union of India (UOI) Vs E. Ramamohan Rao and E. Sujatha Rao
Andhra Pradesh High Court · (2004) 6 ALD 283