COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 812 of 1,762

High Courts16 Aug 2004

R. Rajeswaramma and Another Vs Smt. C. Sada Varalakshmi @ Ravuri Soda Varalakshmi Rao and Others

Andhra Pradesh High Court · (2004) 5 ALD 550 : (2004) 6 ALT 588 : (2005) 104 FLR 1022

Administrative Tribunals Act, 1985 — Section 14, 3Succession Act, 1925 — Section 372

High Courts16 Aug 2004

P. Dhanavathi Rao Vs P. Radha Bai Rao and Others

Andhra Pradesh High Court · (2004) 5 ALD 473 : (2004) 6 ALT 591

Civil Practice Rules — Rule 28Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4

High Courts16 Aug 2004Dismissed

Kumar Spirits Pvt. Ltd. Vs State of A.P.

Andhra Pradesh High Court · (2006) 146 STC 581

Andhra Pradesh General Sales Tax Rules, 1957 — Rule 6(1)

High Courts13 Aug 2004

Kalva Sudhakar Reddy Vs Mandala Sudhakar Reddy and Others

Andhra Pradesh High Court · AIR 2005 AP 45 : (2004) 6 ALT 431

Arbitration Act, 1940 — Section 14, 14(2), 17, 30Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Article 119

High Courts13 Aug 2004Dismissed

Devireddy Sulochanamma and Others Vs Rebala Pattabhiramireddy and Others

Andhra Pradesh High Court · AIR 2005 AP 64 : (2004) 5 ALD 505 : (2004) 5 ALT 475

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5

High Courts13 Aug 2004Allowed

V. Prasad Reddy and Another Vs M. Gurumoorthy and Others

Andhra Pradesh High Court · (2004) 6 ALD 231 : (2004) 6 ALT 530

Transfer of Property Act, 1882 — Section 52

High Courts13 Aug 2004

Venkateswara Electrical Stores and Others Vs Rajender Singh

Andhra Pradesh High Court · (2004) 6 ALD 236

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3)

High Courts12 Aug 2004Dismissed

K.S.V. Raja Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2004) 6 ALD 551

Constitution of India, 1950 — Article 226

High Courts12 Aug 2004Dismissed

T. Vinod Kumar Vs Director of School Education

Andhra Pradesh High Court · (2004) 6 ALD 483

Constitution of India, 1950 — Article 226

High Courts12 Aug 2004Dismissed

Rahmat Begum Vs Chief Warden, Hostels and Messes, Osmania University and Others

Andhra Pradesh High Court · (2004) 5 ALD 559 : (2004) 6 ALT 226

Constitution of India, 1950 — Article 226

High Courts12 Aug 2004Dismissed

Hind Re-rolling Industries Vs APSEB and Others

Andhra Pradesh High Court · (2004) 6 ALD 722

Electricity (Supply) Act, 1948 — Section 18, 49, 49(2), 49(3), 59

High Courts12 Aug 2004Allowed

Y. Saratchandra Vs Lakshminarasimha Finances and Another

Andhra Pradesh High Court · (2004) 5 ALD 469 : (2004) 5 ALT 449 : (2004) 3 APLJ 99

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 38, Order 21 Rule 40, 55(3)Constitution of India, 1950 — Article 21

High Courts12 Aug 2004Allowed

Varampeti Venkataswamy Reddy Vs The District Collector, The Joint Collector, Mandal Revenue Officer Piler, Station House Officer Piler PS and Koppala Lakshmaiah

Andhra Pradesh High Court · (2005) 2 ALD 37 : (2004) 6 ALT 417

Criminal Procedure Code, 1973 (CrPC) — Section 145, 147, 147(3)

High Courts12 Aug 2004Allowed

Gone Nagalaxmi Reddy Vs The Executive Officer, Gram Panchayat and Others

Andhra Pradesh High Court · (2004) 5 ALD 568 : (2004) 6 ALT 227

Andhra Pradesh Gram Panchayat (Second Appeal) Rules, 2000 — Rule 9, 9(3)Andhra Pradesh Panchayat Raj Act, 1994 — Section 128(1), 128(2), 2(12), 268(1), 268(2)

High Courts12 Aug 2004

Satyam Reddy Vs The Special Dy. Collector, L.A-cum-LOC Unit SRSP.

Andhra Pradesh High Court · (2004) 5 ALD 467 : (2004) 6 ALT 42 : (2004) 3 APLJ 66

Land Acquisition Act, 1894 — Section 11, 18, 19, 20, 21

High Courts12 Aug 2004Dismissed

Gutturthi Eswara Rao Vs State of Andhra Pradesh, Reprsented by Public Prosecutor

Andhra Pradesh High Court · (2005) 1 ALD(Cri) 198 : (2005) CriLJ 1632

Penal Code, 1860 (IPC) — Section 324, 34, 351, 354, 448

High Courts12 Aug 2004Allowed

M. Prasad and Others Vs The Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2004) 08 AP CK 0027

Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 10, 4, 9, 9Constitution of India, 1950 — Article 14, 16, 309, 311, 311(2)

High Courts12 Aug 2004

Oriental Insurance Co. Ltd. Vs B.T. Laxmi Suresh and Others

Andhra Pradesh High Court · (2005) 3 ACC 288 : (2006) ACJ 2260 : (2004) 6 ALD 229

Motor Vehicles Act, 1988 — Section 173(1)

High Courts11 Aug 2004

S.K.R.B.R. College and Sri. D. Krishna Reddy Vs State of A.P. and Sri. S.V. Krishna Reddy

Andhra Pradesh High Court · (2004) 6 ALT 177

Andhra Pradesh Education Act, 1982 — Section 79, 79(1), 80, 80(1), 80(2)Constitution of India, 1950 — Article 226, 311(2)

High Courts11 Aug 2004Dismissed

The Sub-Inspector, R.P.F. Vs Radapako Ramesh and Others

Andhra Pradesh High Court · (2004) 08 AP CK 0072

Criminal Procedure Code, 1973 (CrPC) — Section 173Evidence Act, 1872 — Section 25Railway Property (Unlawful Possession) Act, 1966 — Section 3, 8(1)