COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 817 of 1,762

High Courts27 Jul 2004Dismissed

Charles Joseph Vs Managing Director and Others

Andhra Pradesh High Court · (2004) 5 ALD 95 : (2004) 6 ALT 807

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85, Order 21 Rule 90, Order 21 Rule 94, Order 21 Rule 95, Order 38 Rule 5

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High Courts27 Jul 2004

Samala Gangadhar Vs Ch. Gangaram and Another

Andhra Pradesh High Court · (2005) 1 ACC 166 : (2006) ACJ 385 : (2004) 5 ALD 84 : (2004) 5 ALT 115

Workmens Compensation Act, 1923 — Section 2(1), 21(1), 4(1), 4A, 4A(3)

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High Courts27 Jul 2004Allowed

Janga Venkateswarlu Vs State of A.P.

Andhra Pradesh High Court · (2005) 1 ALT(Cri) 365

Criminal Procedure Code, 1973 (CrPC) — Section 155, 176, 187, 190(1), 192(2)Penal Code, 1860 (IPC) — Section 306, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 3(1), 3(2)

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High Courts27 Jul 2004

C.B.S. Venkata Ramana, Commissioner of Family Welfare and Ex-officio Secretary, Department of Health, Government of Andhra Pradesh Vs Rangineni Mohan Rao and Others

Andhra Pradesh High Court · (2004) 2 ALD(Cri) 347 : (2004) 2 ALT(Cri) 734

Constitution of India, 1950 — Article 227Essential Commodities Act, 1955 — Section 6A

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High Courts27 Jul 2004Dismissed

The Public Prosecutor, High Court of A.P. Vs S.V.R. Seshagiri Rao, Secretary, Primary Agrl. Co-op.

Andhra Pradesh High Court · (2005) 1 ALT(Cri) 374 : (2007) 2 BC 284

Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 409

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High Courts26 Jul 2004Dismissed

Nallolla Rajaiah, Nallolla Bala Pochaiah, Nallolla Narayana and Nallolla Yashoda Vs Praga Tools Officers Coop. Housing Society and Others

Andhra Pradesh High Court · (2004) 5 ALD 238 : (2004) 6 ALT 582

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 40(2)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115(1)Constitution of India, 1950 — Article 226, 227

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High Courts26 Jul 2004Dismissed

Aravelly Shankar Vs The State of A.P.

Andhra Pradesh High Court · (2004) 2 ALT(Cri) 629 : (2004) CriLJ 4456

Penal Code, 1860 (IPC) — Section 307

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High Courts23 Jul 2004Allowed

Oriental Bank of Commerce Vs Vision Neona

Andhra Pradesh High Court · (2004) 5 ALD 563 : (2004) 6 ALT 538

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 7Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

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High Courts23 Jul 2004Dismissed

Mr. S.S.V. Prasad Vs Mr. Y. Suresh Kumar Dass and Mr. Y. Agasteen Swamy Dass

Andhra Pradesh High Court · AIR 2005 AP 37 : (2004) 5 ALD 57 : (2004) 5 ALT 814 : (2005) 1 BC 330 : (2005) 1 CivCC 759

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 151, 16, 17, 18Negotiable Instruments Act, 1881 (NI) — Section 118, 15, 30, 4, 68

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High Courts23 Jul 2004Dismissed

Durgavathi Devi and Others Vs Union of India (UOI)

Andhra Pradesh High Court · (2005) 1 ACC 536 : (2004) 6 ALD 672

Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts22 Jul 2004

Ganipisetty Madhu and Others Vs State of A.P.

Andhra Pradesh High Court · (2004) 2 ALD(Cri) 452 : (2004) CriLJ 3978

Penal Code, 1860 (IPC) — Section 376

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High Courts22 Jul 2004Dismissed

Union of India (UOI) Vs S. Yadagiri @ Yadaiah and Another

Andhra Pradesh High Court · (2005) 3 ACC 839 : (2005) 2 ACC 324 : (2006) ACJ 2589 : (2004) 5 ALD 361

Railways Act, 1989 — Section 123, 124, 124ATerrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3(1)

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High Courts21 Jul 2004Allowed

B.R. Prasad and Co. Vs The Andhra Cement Company Ltd.

Andhra Pradesh High Court · (2004) 5 ALD 382

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5

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High Courts21 Jul 2004Dismissed

The State of A.P. Vs B.V. Muralidhar Rao and Others

Andhra Pradesh High Court · (2004) 2 ALD(Cri) 724

Criminal Procedure Code, 1973 (CrPC) — Section 161Drugs and Cosmetics Act, 1940 — Section 18A(1), 27Penal Code, 1860 (IPC) — Section 120B, 415, 417, 420, 461

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High Courts21 Jul 2004Allowed

B.S.K. Prasad Vs Laxmi Vessels and Another

Andhra Pradesh High Court · (2004) 2 ALD(Cri) 428 : (2004) 2 ALT(Cri) 685 : (2006) 2 BC 577 : (2005) 127 CompCas 623 : (2004) CriLJ 4079 : (2005) 1 RCR(Criminal) 928

Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts21 Jul 2004Dismissed