High Courts09 Sept 2004
Bandaru Ramana and Others Vs Gedela Appalanaidu alias Naidubabu and Others
Andhra Pradesh High Court · (2004) 6 ALD 413 : (2004) 6 ALT 500
Evidence Act, 1872 — Section 90Limitation Act, 1963 — Article 141, 65
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 808 of 1,762
High Courts09 Sept 2004Dismissed
Sub-Registrar and Another Vs K. Veereswara Rao
Andhra Pradesh High Court · AIR 2005 AP 243 : (2004) 6 ALT 739 : (2004) 3 APLJ 132 : (2005) 3 CivCC 740 : (2005) 1 RD 9
Stamp Act, 1899 — Section 2(16), 2(17), 2(22), 47AState Financial Corporations Act, 1951 — Section 31(1)Transfer of Property Act, 1882 — Section 58
High Courts09 Sept 2004Dismissed
St. Theresa''s Tender Loving Care Home Vs Government of A.P., Mr. Joachim Josef and Mrs. Ute Baumhjoff
Andhra Pradesh High Court · (2005) 1 ALD 620
Penal Code, 1860 (IPC) — Section 341, 420, 468, 471
High Courts08 Sept 2004
Guntupalli Ramalingeswara Rao Vs Bhattala Veerabhadram
Andhra Pradesh High Court · (2004) 6 ALD 207 : (2005) 3 BC 8
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(1), Order 39 Rule 6(2), Order 5 Rule 3
High Courts08 Sept 2004Allowed
Rajender Pershad and Others Vs Raja Ratan Gopal (died) by LRs.
Andhra Pradesh High Court · (2005) 1 ALD 218
Limitation Act, 1963 — Article 137Specific Relief Act, 1963 — Section 28, 28(1)
High Courts08 Sept 2004Dismissed
Yale Malleshappa and Others Vs Chinna Hotur Bale Eramma
Andhra Pradesh High Court · (2004) 6 ALD 285 : (2004) 6 ALT 565
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 39 Rule 1, Order 39 Rule 2, 141, 151
High Courts07 Sept 2004Dismissed
Saranam Peda Appaiah Vs S. Narasimha Reddy
Andhra Pradesh High Court · AIR 2005 AP 189 : (2004) 5 ALD 653 : (2004) 6 ALT 237 : (2004) 3 APLJ 268
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts07 Sept 2004
II Addl. Judicial First Class Magistrate Vs State of A.P.
Andhra Pradesh High Court · (2005) 1 ALD(Cri) 625 : (2005) 1 ALT(Cri) 173 : (2005) CriLJ 1168
Andhra Pradesh Prohibition Act, 1995 — Section 25, 8Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 248(2), 29, 29(2), 313, 323
High Courts07 Sept 2004
P. Narayana and Others Vs State of A.P. and Another
Andhra Pradesh High Court · (2004) 5 ALD 859 : (2004) 5 ALD 7 : (2004) 6 ALT 533
Constitution of India, 1950 — Article 226Hyderabad Municipal Corporation Act, 1955 — Section 585(1)Municipal Corporation of Hyderabad (Layout) Rules, 1965 — Rule 13, 14, 15, 16, 17
High Courts03 Sept 2004
Oil and Natural Gas Corpn. Ltd. Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2008) 11 VST 903
Andhra Pradesh Tax on Entry of Goods into Local Areas Act, 2001 — Section 2(1), 3, 3(1)
High Courts03 Sept 2004Dismissed
Krebs Bio-Chemicals Ltd. Vs Gayatri Sugar Complex Ltd. and Another
Andhra Pradesh High Court · (2004) 6 ALD 430 : (2005) 123 CompCas 100 : (2005) 3 CompLJ 269
Arbitration and Conciliation Act, 1996 — Section 8, 8(1), 8(2), 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts03 Sept 2004Dismissed
A.P. State Electricity Board and Another Vs Andhra Sugars Ltd.
Andhra Pradesh High Court · (2004) 5 ALD 788 : (2004) 6 ALT 303
High Courts03 Sept 2004Dismissed
Dr. N. Shiva Mohana Reddy Vs Smt. Aparna Reddy
Andhra Pradesh High Court · (2004) 3 APLJ 146 : (2005) 1 CivCC 471
Hindu Marriage Act, 1955 — Section 10, 10(2), 13, 13(1), 13(2)
High Courts03 Sept 2004Allowed
Pothuri Thulasidas Vs Potru Nageswara Rao
Andhra Pradesh High Court · AIR 2005 AP 171 : (2004) 6 ALD 376 : (2004) 6 ALT 525
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 99
High Courts03 Sept 2004Dismissed
In Re: Global Trust Bank Ltd.
Andhra Pradesh High Court · (2004) 5 ALD 667 : (2004) 6 ALT 390 : (2005) 1 BC 239 : (2005) 127 CompCas 604 : (2005) 57 SCL 164
Companies Act, 1956 — Section 100, 100(1), 102(1), 209, 78
High Courts03 Sept 2004
S. Askari Hussaini and Others Vs Mir Asad Ali Khan and Others
Andhra Pradesh High Court · (2004) 6 ALD 514 : (2004) 6 ALT 676
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5, 11
High Courts03 Sept 2004Allowed
Sri Vishnupriya Industries Ltd. Vs Superintendent of Central Excise and Customs and Others
Andhra Pradesh High Court · (2005) 1 ALT 470 : (2005) 184 ELT 227 : (2005) 60 SCL 311
Companies Act, 1956 — Section 456(1)Customs (Attachment of Property of Defaulters for Recovery of Government Dues) Rules, 1995 — Rule 10, 9Customs Act, 1962 — Section 142, 142(1), 59(2), 72, 72(1)
High Courts02 Sept 2004Allowed
M. Yadagiri Reddy @ M. Yadi Reddy Vs K. Rama and Another
Andhra Pradesh High Court · (2005) 3 ACC 316 : (2005) 2 ALD 23 : (2005) 2 ALT 459
Motor Vehicles Act, 1988 — Section 173
High Courts02 Sept 2004Dismissed
Setti Siddamma Vs S. Ramulu
Andhra Pradesh High Court · (2004) 5 ALD 665 : (2004) 6 ALT 418 : (2004) 3 APLJ 194
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1(3)
High Courts02 Sept 2004Allowed
Rajoli Fakruddin Vs Maryam Bee and Another
Andhra Pradesh High Court · (2005) 2 ALD 859