High Courts20 Aug 2004Dismissed
N. Goverdhan Reddy Vs Indrani Financiers and Others
Andhra Pradesh High Court · (2004) 6 ALD 642 : (2005) 1 ALT 623 : (2004) 3 APLJ 98
Limitation Act, 1963 — Section 5
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 811 of 1,762
High Courts20 Aug 2004
Ambadas Vittal Gajul Vs S.R. Bootla
Andhra Pradesh High Court · (2004) 6 ALD 391
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Trade Marks Act, 1999 — Section 27(2)
High Courts20 Aug 2004Dismissed
Revella Sivaiah Vs State of A.P.
Andhra Pradesh High Court · (2005) 3 ALT(Cri) 430 : (2005) CriLJ 526
Penal Code, 1860 (IPC) — Section 376
High Courts20 Aug 2004
Tuljaram Singh and Others Vs The District Collector and Others
Andhra Pradesh High Court · (2004) 5 ALD 660 : (2004) 6 ALT 211
Constitution of India, 1950 — Article 19, 300A, 8Land Acquisition Act, 1894 — Section 17(1), 17(4), 23(1A), 30, 4(1)
High Courts20 Aug 2004Dismissed
G. Veeresham Vs D.V. Shailendra Kumari and Another
Andhra Pradesh High Court · (2004) 5 ALD 521 : (2004) 6 ALT 796 : (2004) 3 APLJ 211
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 99
High Courts20 Aug 2004Allowed
Dena Bank Employees Union Vs Industrial Tribunal-I, A.P. and General Manager (P), Dena Bank
Andhra Pradesh High Court · (2004) 6 ALT 32 : (2005) 104 FLR 434 : (2005) 1 LLJ 200
Industrial Disputes Act, 1947 — Section 10(1), 25B, 25F, 2A
High Courts20 Aug 2004
Sree Krishna Chaitanya Degree College Vs The Registrar, Sri Venkateswara University
Andhra Pradesh High Court · (2004) 5 ALD 717 : (2004) 6 ALT 354
Andhra Pradesh Education Act, 1982 — Section 19, 2, 20, 21, 21(2)Andhra Pradesh Educational Institutions (Establishment, Regulation, Administration and Control of Institutions of Higher Education) Rules, 1987 — Rule 10, 4, 5, 7, 8Andhra Pradesh Intermediate Education Act, 1971 — Section 9(1)
High Courts20 Aug 2004Allowed
George Peter Vs The State of A.P.
Andhra Pradesh High Court · (2005) 1 ALT(Cri) 72 : (2004) 3 APLJ 217 : (2005) CriLJ 1607
Penal Code, 1860 (IPC) — Section 201, 302, 304, 376, 448
High Courts19 Aug 2004Dismissed
Mohd. Azhar Hussain Vs State of A.P.
Andhra Pradesh High Court · (2004) 08 AP CK 0120
Penal Code, 1860 (IPC) — Section 302, 304, 304I, 84
High Courts19 Aug 2004
Railway Employees'' Co-operative House Building Society Ltd. Vs Major N. Ranga Rao and Others
Andhra Pradesh High Court · (2004) 6 ALD 344 : (2004) 6 ALT 625
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Contempt of Courts Act, 1971 — Section 12
High Courts19 Aug 2004Allowed
T. Laxman Kumar Vs G. Laxmikantha Reddy
Andhra Pradesh High Court · (2004) 5 ALD 561 : (2004) 6 ALT 493
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9
High Courts17 Aug 2004Allowed
Nagarjuna Cerachem (P) Ltd. Vs Gail (India) Ltd.
Andhra Pradesh High Court · AIR 2005 AP 151 : (2004) 5 ALD 511 : (2004) 6 ALT 543
Constitution of India, 1950 — Article 226
High Courts17 Aug 2004Allowed
P. Nagaraju and Another Vs Ananthapur Municipality and Others
Andhra Pradesh High Court · (2004) 6 ALD 307 : (2004) 5 ALT 102
High Courts17 Aug 2004
N. Rangarao Vs N. Hanumantha Rao and Others
Andhra Pradesh High Court · AIR 2004 AP 514 : (2004) 5 ALT 830
Civil Procedure Code, 1908 (CPC) — Section 151Stamp Act, 1899 — Section 35, 38, 38(2)
High Courts17 Aug 2004
M. Srinivas Reddy, G. Satyanarayana, A. Srinivas Reddy, P. Srinivas Rao and A. Bhaskar Rao Vs Union of India (UOI), The Chief Security Commissioner/RPF, South Central Railway, The Chief Personal Officer, S.C. Rly and The Deputy Chief Security Commissioner
Andhra Pradesh High Court · (2004) 5 ALT 197
Constitution of India, 1950 — Article 14, 16Railway Claims Tribunal Act, 1987 — Section 23Railway Protection Force Act, 1957 — Section 10, 2(1)
High Courts17 Aug 2004
Cheema Rama Rao Vs State of A.P.
Andhra Pradesh High Court · (2004) 2 ALD(Cri) 718 : (2005) 1 ALT(Cri) 292 : (2004) CriLJ 4719 : (2005) 1 RCR(Criminal) 560
Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 376(2), 511
High Courts16 Aug 2004Allowed
Nitya Laboratories Limited Vs Commercial Tax Officer and Another
Andhra Pradesh High Court · (2006) 145 STC 220
High Courts16 Aug 2004Allowed
C. Surender Reddy Vs Managing Director, A.P. Dairy Development Co-operative Federation Ltd.
Andhra Pradesh High Court · (2004) 5 ALD 603 : (2004) 6 ALT 44 : (2005) 104 FLR 431
Constitution of India, 1950 — Article 226
High Courts16 Aug 2004Allowed
Ritesh Exports Limited and Another Vs The Registrar of Companies
Andhra Pradesh High Court · (2005) 127 CompCas 583 : (2006) 65 SCL 397
Companies Act, 1956 — Section 113, 113(1), 113(2), 2(30), 2(31)Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts16 Aug 2004
Jagadish Rai Agarwal and Others Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (2005) 2 BC 497 : (2005) 123 CompCas 121 : (2005) CriLJ 314 : (2005) 2 RCR(Criminal) 394
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141