COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 823 of 1,762

High Courts21 Jun 2004Dismissed

P. Gowtham Reddy and Another Vs The State of A.P.

Andhra Pradesh High Court · (2004) 2 ALD(Cri) 112 : (2004) 2 ALT(Cri) 371

Andhra Pradesh Control of Organised Crime Act, 2001 — Section 2, 23, 23(1), 3, 4Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 3(2)Criminal Procedure Code, 1973 (CrPC) — Section 107, 110, 482

High Courts21 Jun 2004Allowed

K. Harikrishna Vs Dr. L. Raghunatha Rao and Others

Andhra Pradesh High Court · AIR 2004 AP 518 : (2004) 4 ALD 463 : (2004) 5 ALT 52 : (2005) 1 BC 310

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, 51Constitution of India, 1950 — Article 11, 21

High Courts21 Jun 2004Allowed

Mahaboob Vali Vs S. Sudhakar and Another

Andhra Pradesh High Court · (2005) 3 ACC 818 : (2005) ACJ 1382 : (2005) 2 ALD 10 : (2004) 4 ALT 497

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9

High Courts21 Jun 2004Dismissed

Glass and Ceramic Decorators Vs Virat Crane Bottling Ltd.

Andhra Pradesh High Court · (2005) 6 ALD 7 : (2005) 5 ALT 113

Companies (Court) Rules, 1959 — Rule 99Companies Act, 1956 — Section 433, 434, 434(1), 434(2), 439

High Courts21 Jun 2004Dismissed

M. Verranna and Others Vs Vice-Chancellor, Osmania University and Others

Andhra Pradesh High Court · (2005) 2 ALD 22 : (2005) 2 ALT 558

High Courts21 Jun 2004Allowed

Kosuru Gupteswara Rao Vs Charakana Sreenu and Others

Andhra Pradesh High Court · (2005) ACJ 468 : (2005) 1 ALD 790

Motor Vehicles Act, 1988 — Section 168, 173

High Courts18 Jun 2004

Gurram Satyaseshamamba @ Gurram Satya Santamani and Others Vs Gurram Krishnavenamma (died) by LRs. and Others

Andhra Pradesh High Court · (2004) 4 ALD 787 : (2004) 4 ALT 722

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 13

High Courts18 Jun 2004

M. Parvatha Vardhanamma and Others Vs U. Venkayamma (died) and Others

Andhra Pradesh High Court · (2004) 4 ALD 484 : (2004) 5 ALT 110 : (2004) 2 APLJ 414

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1

High Courts18 Jun 2004Allowed

The Tirumala Tirupati Devasthanams Vs The Chairman-cum-Presiding Officer, Industrial Tribunal-cum-Labour Court and Others

Andhra Pradesh High Court · (2004) 5 ALD 16

Industrial Disputes Act, 1947 — Section 33C(2)

High Courts18 Jun 2004Allowed

M.D., A.P. State Corporation Bank Ltd. Vs Labour Court-II and Others

Andhra Pradesh High Court · (2005) 2 ALD 146 : (2004) 2 APLJ 323 : (2005) 105 FLR 424

Industrial Disputes Act, 1947 — Section 2A(2)

High Courts18 Jun 2004Allowed

Oriental Insurance Co. Ltd. Vs Degala Satyanarayanamma and Others

Andhra Pradesh High Court · (2005) 3 ACC 351 : (2006) ACJ 1985 : (2004) 6 ALD 584 : (2004) 6 ALT 769

Constitution of India, 1950 — Article 141

High Courts18 Jun 2004

Smt. Menni Parvatha Vardhanamma Vs Undavalli Venkayamma (Died) and Others

Andhra Pradesh High Court · (2004) 06 AP CK 0022

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 144, 2(2), 97

High Courts18 Jun 2004

D. Nagulu Naidu Vs Executive Officer, TTD

Andhra Pradesh High Court · (2005) 1 ALD 643 : (2004) 2 APLJ 407

Constitution of India, 1950 — Article 226

High Courts18 Jun 2004

Sugnibai @ Shakuntala and Others Vs Rafat Ali

Andhra Pradesh High Court · (2004) 6 ALD 203 : (2004) 6 ALT 100

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 16, 5, 5(4)

High Courts18 Jun 2004Dismissed

Capt. P.K. Gupta Vs Executive Director, Sankhya Infotech Ltd.

Andhra Pradesh High Court · AIR 2004 AP 464 : (2004) 4 ALD 440 : (2004) 4 ALT 333 : (2004) 2 APLJ 358 : (2004) 2 ARBLR 646

Arbitration and Conciliation Act, 1996 — Section 11(6)

High Courts18 Jun 2004

Mrs. M. Raghava Rani Vs The Govt. of A.P. and Others

Andhra Pradesh High Court · AIR 2004 AP 478 : (2004) 4 ALD 454 : (2004) 5 ALT 188

Constitution of India, 1950 — Article 14, 16Consumer Protection Act, 1986 — Section 10(1A)

High Courts18 Jun 2004Dismissed

Maharashtra Apex Corporation Ltd. Vs Spartex Ceramics India Ltd.

Andhra Pradesh High Court · (2004) 5 ALD 316 : (2005) 57 SCL 467

Arbitration and Conciliation Act, 1996 — Section 34Companies Act, 1956 — Section 433(E), 434, 434(A), 434(C), 439(B)

High Courts17 Jun 2004Dismissed

Kompelli Venkataiah and Others Vs Mohd. Afzal Miya and Others

Andhra Pradesh High Court · (2004) 5 ALD 397

Hindu Succession Act, 1956 — Section 8, 9

High Courts17 Jun 2004Dismissed

Sridevi Constructions Co. and M. Vijay Kumar Vs Commander of Works Engineer and Chief Engineer

Andhra Pradesh High Court · (2004) 4 ALD 471 : (2005) 1 CompCas 452

Arbitration Act, 1940 — Section 20, 8Civil Procedure Code, 1908 (CPC) — Section 115

High Courts17 Jun 2004Allowed

Divisional Railway Manager, Southern Railway Vs C. Ramesh and Others

Andhra Pradesh High Court · (2004) 4 ALT 702

Constitution of India, 1950 — Article 226