High Courts02 Sept 2004
Ammanabrolu Srinivasulu Reddy Vs Yeturu Bhakthavatsala Reddy and Another
Andhra Pradesh High Court · (2004) 5 ALD 433 : (2004) 6 ALT 445 : (2004) 3 APLJ 165
Civil Procedure Code, 1908 (CPC) — Section 144, 144(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 809 of 1,762
High Courts02 Sept 2004
The New India Assurance Company Ltd. Vs Sinde Rama Krishna and Md. Nizamuddin
Andhra Pradesh High Court · (2005) 2 ACC 205 : (2006) ACJ 757 : (2004) 6 ALT 385
High Courts01 Sept 2004Allowed
Gaddala Deshaiah A-2 Vs State of A.P.
Andhra Pradesh High Court · (2005) 1 ALD(Cri) 219 : (2005) 1 ALT(Cri) 117 : (2005) CriLJ 828
Criminal Procedure Code, 1973 (CrPC) — Section 233, 234, 235, 236, 239Penal Code, 1860 (IPC) — Section 109, 147, 149, 300, 302
High Courts01 Sept 2004Allowed
Karvy Securities Limited Vs Union of India (UOI)
Andhra Pradesh High Court · (2006) 2 STR 481
Central Excises and Salt Act, 1944 — Section 37B
High Courts01 Sept 2004Allowed
Kudasu Rajanna Vs The State of A.P.
Andhra Pradesh High Court · (2005) 3 ALT(Cri) 476 : (2005) 3 BC 42 : (2005) CriLJ 190
Evidence Act, 1872 — Section 133Prize Chits and Money Circulation Schemes Banning Act, 1978 — Section 3, 4, 5
High Courts01 Sept 2004Dismissed
Modugula Mallikarjuna Reddy and Another Vs Government of A.P., Law Dept. and Others
Andhra Pradesh High Court · (2005) 2 ALD 19 : (2004) 6 ALT 229 : (2004) 3 APLJ 197
Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(8), 5Penal Code, 1860 (IPC) — Section 120B, 148, 201, 302, 307Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 15, 19, 3
High Courts31 Aug 2004Allowed
Cheruku Umapathi Vs State of A.P.
Andhra Pradesh High Court · (2005) 1 ALD 21 : (2005) 1 ALD(Cri) 21 : (2005) 1 DMC 482
Penal Code, 1860 (IPC) — Section 306, 498A
High Courts31 Aug 2004Dismissed
Renu Devi Kedia Vs Seetha Devi
Andhra Pradesh High Court · AIR 2005 AP 180 : (2004) 5 ALD 700 : (2004) 6 ALT 429 : (2004) 3 APLJ 203
Evidence Act, 1872 — Section 45
High Courts31 Aug 2004Dismissed
Katakam Yadagir and Co. and Others Vs Chandrugundla Surya Prakash Rao @ Prakash Rao
Andhra Pradesh High Court · (2004) 5 ALD 541 : (2004) 6 ALT 491 : (2004) 3 APLJ 313 : (2005) 2 BC 453
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts31 Aug 2004Allowed
G. Sambasiva Rao Vs Vijayawada Municipal Corporation
Andhra Pradesh High Court · (2004) 5 ALD 516 : (2004) 6 ALT 478
Constitution of India, 1950 — Article 226Hyderabad Municipal Corporation Act, 1955 — Section 565
High Courts30 Aug 2004Allowed
Kotak Mahindra Primus Ltd. Vs S. Laxmana Rao
Andhra Pradesh High Court · AIR 2005 AP 51 : (2004) 5 ALD 776 : (2004) 6 ALT 403 : (2005) 1 ARBLR 63
Arbitration and Conciliation Act, 1996 — Section 8(1)Civil Procedure Code, 1908 (CPC) — Section 151
High Courts30 Aug 2004Dismissed
The Food Inspector, Eluru Vs Puneriya Kishore Kumar and Others The Food Inspector, Division II, Visakhapatnam Vs Sadruddin and Another The Food Inspector, Kakinada Vs Prem Kumar Agarwal and Another
Andhra Pradesh High Court · (2005) 1 ALT(Cri) 401
Andhra Pradesh Prevention of Food Adulteration Rules, 1957 — Rule 11Evidence Act, 1872 — Section 57, 57(7)Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 20(1), 7
High Courts30 Aug 2004Dismissed
N. Srikanth Kumar Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2004) 6 ALD 152 : (2004) 6 ALT 415
Constitution of India, 1950 — Article 14, 226
High Courts30 Aug 2004Dismissed
A. Subramanyam Naidu and Others Vs The Government of Andhra Pradesh, Co-operation Department and Others
Andhra Pradesh High Court · (2005) 5 ALD 682 : (2005) 4 ALT 684
Andhra Pradesh (Andhra Area) Shops and Establishments Act, 1948 — Section 129Andhra Pradesh Shops and Establishments Act, 1988 — Section 2(5), 2(8), 25F, 3, 47Constitution of India, 1950 — Article 12, 14, 16, 19, 21
High Courts27 Aug 2004Allowed
Kumar''s Metallurgical Corporation Ltd. Vs Commercial Tax Officer
Andhra Pradesh High Court · (2004) 6 ALD 169 : (2004) 6 ALT 475 : (2005) 139 STC 447
Andhra Pradesh General Sales Tax Act, 1957 — Section 17
High Courts27 Aug 2004Dismissed
Toorpati Majsaiah and Another Vs State of A.P.
Andhra Pradesh High Court · (2005) CriLJ 568
Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 376
High Courts27 Aug 2004Dismissed
Raasi Cement Ltd. Vs Commissioner of Commercial Taxes
Andhra Pradesh High Court · (2005) 2 ALD 9 : (2006) 1460 STC 66
Andhra Pradesh General Sales Tax Act, 1957 — Section 20(2A), 6BCentral Sales Tax Act, 1956 — Section 8(2)
High Courts27 Aug 2004Dismissed
Amarnath Jain and Another Vs K. Vijaya Kumari and Another
Andhra Pradesh High Court · (2004) 5 ALT 462
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts27 Aug 2004Dismissed
Commissioner of Income Tax Vs Smt. Nayana P. Dedhia
Andhra Pradesh High Court · (2004) 192 CTR 526 : (2004) 270 ITR 572
Income Tax Act, 1961 — Section 119
High Courts27 Aug 2004
S. Karunakar Reddy Vs Registrar, Osmania University and Others
Andhra Pradesh High Court · (2004) 6 ALD 119 : (2004) 6 ALT 479 : (2005) 104 FLR 8
Andhra Pradesh University Act, 1991 — Section 43