COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 825 of 1,762

High Courts30 Apr 2004Dismissed

Kona Venkanna Vs District Collector and Others

Andhra Pradesh High Court · (2004) 4 ALD 1 : (2004) 4 ALT 243

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 18Land Acquisition Act, 1894 — Section 17(4), 4(1), 5A

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High Courts30 Apr 2004Dismissed

Kona Venkanna Vs The District Collector and Others

Andhra Pradesh High Court · (2004) 4 ALD 1 : (2004) 4 ALT 243

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 11, 18Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 82Land Acquisition Act, 1894 — Section 17, 17(1), 17(4), 4, 4(1)

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High Courts30 Apr 2004Dismissed

Dinkar Bhole Vs Commissioner of Land Reforms and Urban Land Ceilings and Another

Andhra Pradesh High Court · (2004) 3 ALD 805 : (2004) 4 ALT 326

Urban Land (Ceiling and Regulation) Act, 1976 — Section 21, 6Urban Land (Ceiling and Regulation) Rules, 1976 — Rule 11

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High Courts30 Apr 2004Dismissed

K. Krishna Appala Naidu Vs B. Sohanlal and Others

Andhra Pradesh High Court · AIR 2004 AP 439 : (2004) 2 APLJ 298

Evidence Act, 1872 — Section 61, 62, 63, 64, 65

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High Courts28 Apr 2004

Middolla Harijana Thimmaiah @ Thimmappa Vs State of A.P.

Andhra Pradesh High Court · (2005) 1 ALD(Cri) 286 : (2005) 1 ALT 537 : (2005) 1 ALT(Cri) 192 : (2005) 1 RCR(Criminal) 873

Evidence Act, 1872 — Section 145, 154

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High Courts28 Apr 2004Dismissed

The General Manager, South Central Railway Vs K. Narayana Rao

Andhra Pradesh High Court · (2005) 1 ACC 239 : (2005) ACJ 1249 : AIR 2004 AP 442 : (2004) 4 ALD 351 : (2004) 4 ALT 464

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 476(7)Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 123, 124

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High Courts28 Apr 2004Dismissed

Runkana Thowdu and Others Vs Sri Satya Sai Inland Fishermen Co-operative Society Limited and Others

Andhra Pradesh High Court · (2004) 3 ALT 401

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High Courts28 Apr 2004Allowed

The A.P.S.R.T.C. Vs Smt. Polavarapu Lakshmi Kumari

Andhra Pradesh High Court · (2004) 3 ACC 904 : (2006) ACJ 2095 : (2004) 4 ALD 557 : (2004) 4 ALD 556 : (2004) 5 ALT 457

Motor Vehicles Act, 1939 — Section 29A, 31, 94Motor Vehicles Act, 1988 — Section 146, 146(1), 146(3), 147, 196(1)

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High Courts27 Apr 2004Allowed

In Re: Hyderabad Industries Limited

Andhra Pradesh High Court · (2004) 3 ALD 832 : (2005) 123 CompCas 446 : (2004) 4 CompLJ 375 : (2004) 53 SCL 376

Companies Act, 1956 — Section 100, 100(1), 102(1), 78, 78(1)

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High Courts27 Apr 2004Dismissed

G.N. Kishore Reddy Vs R. Venugopal Rao and Others

Andhra Pradesh High Court · AIR 2004 AP 498 : (2004) 3 ALD 683 : (2004) 4 ALT 178 : (2004) 2 APLJ 277 : (2005) 1 CivCC 173

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5

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High Courts27 Apr 2004Dismissed

G. Krishna Mohan Rao Vs Registrar, Andhra Pradesh Administrative Tribunal and Others

Andhra Pradesh High Court · (2004) 3 ALD 449 : (2004) 3 ALT 647

Andhra Pradesh Public Employment (Recording and Alteration of Date of Birth) Rules, 1984 — Rule 2A, 4, 5

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High Courts27 Apr 2004Allowed

Nizamuddin Peer Ahmed Vs M. Nageshwar Rao

Andhra Pradesh High Court · (2004) 3 ALD 562 : (2004) 4 ALT 195

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4

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High Courts27 Apr 2004

The Secretary to Government, Revenue Department and Others Vs Mudiki Bhimesh Nanda

Andhra Pradesh High Court · (2004) 4 ALT 367

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226

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High Courts27 Apr 2004Allowed

P. Narasimha Reddy and Others Vs K. Ramachander and Another

Andhra Pradesh High Court · (2005) ACJ 1090 : (2004) 4 ALD 15 : (2004) 4 ALT 511 : (2004) 2 APLJ 261

Workmens Compensation Act, 1923 — Section 4

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High Courts27 Apr 2004Dismissed

Md. Rasheed Vs Susheela Agarwal and The Regional Manager, National Insurance Company

Andhra Pradesh High Court · (2005) 1 ACC 560 : (2006) ACJ 678 : (2004) 4 ALD 597 : (2004) 5 ALT 152

Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 149(2), 170

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High Courts27 Apr 2004

Md. Iqbal Vs Sushela Agarwal and Others

Andhra Pradesh High Court · (2005) 2 ALD 27

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 268Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1988 — Section 170

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High Courts26 Apr 2004

Goli Veera Reddy Vs Yerakareddy Yesu Reddy and Others

Andhra Pradesh High Court · (2004) 4 ALD 447

Motor Vehicles Act, 1988 — Section 173Penal Code, 1860 (IPC) — Section 304A

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High Courts26 Apr 2004Allowed

Saibaba Kirana and General Merchant, Banswada Vg and Mandal Vs Manjira Chit Fund Company, Banswada Vg and Mandal

Andhra Pradesh High Court · (2004) 3 ALD 843 : (2004) 4 ALT 271 : (2004) 2 APLJ 171 : (2004) 4 BC 421

Civil Procedure Code Amendment Act, 2002 — Order 7 Rule 14, Order 7 Rule 14(3)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

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High Courts26 Apr 2004Allowed

S. Jayamma Vs Collector and District Magistrate and Another

Andhra Pradesh High Court · (2004) 3 ALD 458 : (2004) 3 ALT 642 : (2004) 2 APLJ 71 : (2004) CriLJ 3153

Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 2

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High Courts26 Apr 2004Dismissed

Toddy Tappers Co-operative Society, Pulekona Group Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2004) 3 ALD 417 : (2004) 3 ALT 392

Andhra Pradesh Excise (Arrack and Toddy Licences General Conditions) Rules, 1969 — Rule 28(2), 42Andhra Pradesh Excise Act, 1968 — Section 31, 31(3)Constitution of India, 1950 — Article 14

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