High Courts11 Aug 2004
B. Venkataramana Vs State
Andhra Pradesh High Court · (2004) 08 AP CK 0065
Penal Code, 1860 (IPC) — Section 375, 376
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 813 of 1,762
High Courts11 Aug 2004Allowed
Nutri Solvextract Pvt. Ltd. Vs Sri S.L.S. Ahmed, Sole Arbitrator and Another
Andhra Pradesh High Court · (2005) 1 ACC 857 : (2004) 5 ALT 555 : (2005) 1 ARBLR 141 : (2005) 2 BC 505
Arbitration Act, 1940 — Section 14, 17, 29Arbitration and Conciliation Act, 1996 — Section 31(7)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, Order 47 Rule 1, 114, 151, 34
High Courts11 Aug 2004Dismissed
The Public Prosecutor Vs Jangili Sammaiah alias Babu
Andhra Pradesh High Court · (2004) 2 ALD(Cri) 579 : (2005) 1 ALT(Cri) 448 : (2004) CriLJ 4489 : (2005) 1 DMC 811 : (2005) 1 RCR(Criminal) 606
Constitution of India, 1950 — Article 141Law Reports Act, 1975 — Section 3Penal Code, 1860 (IPC) — Section 107, 306, 498A
High Courts10 Aug 2004Dismissed
B. Kiranmaye Vs Prasoona Traders and Another
Andhra Pradesh High Court · (2004) 2 ALT(Cri) 552 : (2004) 3 APLJ 104 : (2005) 2 BC 471
Criminal Procedure Code, 1973 (CrPC) — Section 482General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Aug 2004Dismissed
The Collector and District Registrar, Registration and Stamps Department and The Sub-Registrar Vs Kum. A. Mahita and Master A. Anurag Reddy
Andhra Pradesh High Court · (2004) 5 ALD 475 : (2004) 6 ALT 623
Stamp Act, 1899 — Section 41A, 47A
High Courts10 Aug 2004
Faqruddin Vs Didde Mahadevappa and Others
Andhra Pradesh High Court · (2004) 5 ALT 469
Civil Procedure Code Amendment Act, 1999 — Section 28Civil Procedure Code, 1908 (CPC) — Order 20 Rule 10, Order 20 Rule 11, Order 20 Rule 12, Order 20 Rule 13, Order 20 Rule 14Constitution of India, 1950 — Article 141
High Courts10 Aug 2004Dismissed
Manager, United India Insurance Co. Ltd. and Another Vs Ummadi Shankunthala and Others
Andhra Pradesh High Court · (2005) 1 ACC 112 : (2006) ACJ 2606 : AIR 2005 AP 336 : (2004) 5 ALD 692 : (2004) 5 ALT 525 : (2004) 3 APLJ 181
Motor Vehicles Act, 1988 — Section 167
High Courts10 Aug 2004Dismissed
Battina Dharma Rao Vs State
Andhra Pradesh High Court · (2004) 2 ALD(Cri) 784 : (2005) 1 ALT(Cri) 381 : (2005) CriLJ 362
Evidence Act, 1872 — Section 53, 54Penal Code, 1860 (IPC) — Section 324, 354, 376, 511
High Courts10 Aug 2004Dismissed
Mohd. Shamim-ul-Haq Vs Mohd. Khaja Moinuddin
Andhra Pradesh High Court · (2004) 6 ALD 357
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 11, 11(1), 11(4), 20
High Courts10 Aug 2004Allowed
Stalin Father @ Nanda Stalin @Stalin Babu @ father Stalin @ father Savia Stalin Vs The State of A.P.
Andhra Pradesh High Court · (2004) 08 AP CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 114, 118Penal Code, 1860 (IPC) — Section 193, 209, 323, 324, 34
High Courts10 Aug 2004Allowed
S.L.S. Textiles Ltd. Vs Commercial Tax Officer-II and Others
Andhra Pradesh High Court · (2005) 1 ALD 187 : (2005) 140 STC 251
Andhra Pradesh General Sales Tax Act, 1957 — Section 33B
High Courts10 Aug 2004Allowed
Collector and District Registrar, Registration and Stamps Department and Another Vs A. Mahita and Another
Andhra Pradesh High Court · (2004) 5 ALD 475 : (2004) 6 ALT 623
Stamp Act, 1899 — Section 47A
High Courts09 Aug 2004Dismissed
Chemo Steels Limited and Others Vs State of Andhra Pradesh and Mrs. Rajani Jalal
Andhra Pradesh High Court · (2005) 1 ALD 6 : (2005) 1 ALD(Cri) 6 : (2004) 2 ALT(Cri) 481 : (2005) CriLJ 716
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 311, 313
High Courts09 Aug 2004
Bhukya Babulal Vs The State of A.P.
Andhra Pradesh High Court · (2004) 2 ALD(Cri) 689 : (2005) CriLJ 1315
Penal Code, 1860 (IPC) — Section 149, 302, 304, 324, 326
High Courts09 Aug 2004Allowed
S.V. Gopala Rao and Others Vs Commissioner of Income Tax and Others
Andhra Pradesh High Court · (2004) 192 CTR 530 : (2004) 270 ITR 433
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119Income Tax Rules, 1962 — Rule 68B, 68B(1), 94
High Courts09 Aug 2004Allowed
Thallapuneni Venkateswarlu Vs Collector and District Magistrate and Others
Andhra Pradesh High Court · (2004) 5 ALT 250
Andhra Pradesh Forest Act, 1967 — Section 20, 20(1)Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 2, 3(1), 3(2)Penal Code, 1860 (IPC) — Section 144, 324, 332, 353, 379
High Courts07 Aug 2004Dismissed
Gandey Sravan Kumar Vs D. Srinivas (died) by LR.
Andhra Pradesh High Court · (2004) 5 ALD 441 : (2004) 5 ALT 827
Evidence Act, 1872 — Section 45, 51
High Courts06 Aug 2004
Dr. Reddy''s Laboratories Ltd. Vs Bombay Trading Company (1993) Pvt. Ltd.
Andhra Pradesh High Court · (2004) 5 ALT 825 : (2004) 3 APLJ 35 : (2005) 1 ARBLR 82
Arbitration and Conciliation Act, 1996 — Section 11(10), 11(12), 11(4), 11(5), 11(6)
High Courts06 Aug 2004Allowed
Mohd. Khaja Pasha Vs Mohd. Ali, Smt. Shainaz Begum, Station House Officer, M. Prabhakar Reddy, S.I. of Police and Shoukat
Andhra Pradesh High Court · (2004) 5 ALT 439 : (2004) 3 APLJ 52
High Courts06 Aug 2004
D.R. Venkatesh Vs The Regional Provident Fund Commissioner, Employees provident fund office and The Assistant Provident Fund Commissioner Recovery, Sub-Accounts office
Andhra Pradesh High Court · (2004) 3 LLJ 952
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7Q, 8(1), 8(2), 8B