COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 830 of 1,762

High Courts02 Apr 2004Dismissed

Kella Sanyasappalanaidu Vs Mahanti Pentayya and Others

Andhra Pradesh High Court · (2005) 3 ALT 428

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99

High Courts02 Apr 2004Dismissed

Sun Techno Constructions (P) Ltd., Railway Contractors Vs General Manager, South Central Railway and Others

Andhra Pradesh High Court · (2004) 4 ALD 200 : (2004) 3 ALT 382

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

High Courts02 Apr 2004Dismissed

D. Sambasiva Rao Chowdary Vs R. Kamashastry and Others

Andhra Pradesh High Court · (2004) 4 ALD 858 : (2004) 2 APLJ 106

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9

High Courts01 Apr 2004

The Andhra Pradesh State Road Transport Corporation Vs Mochi Gangaram

Andhra Pradesh High Court · (2005) 2 ALD 31

High Courts01 Apr 2004Allowed

Sagar Cements Ltd. Vs P. Srinivas, Prop. Varalaxmi Enterprises and Another

Andhra Pradesh High Court · (2004) 1 ALD(Cri) 907 : (2004) 2 ALT(Cri) 326 : (2004) 2 APLJ 174 : (2004) 4 BC 170 : (2005) 124 CompCas 541 : (2004) 4 RCR(Criminal) 301

Contract Act, 1872 — Section 196Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142

High Courts01 Apr 2004Allowed

B.V. Rangam Vs B. Govinda Reddy and Another

Andhra Pradesh High Court · (2004) 1 ALD(Cri) 810 : (2004) 3 BC 485 : (2004) CriLJ 3170 : (2004) 4 RCR(Criminal) 171

Criminal Procedure Code, 1973 (CrPC) — Section 255(1)Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141Penal Code, 1860 (IPC) — Section 420

High Courts01 Apr 2004Dismissed

Venkayala Chalamayya Vs Commissioner and Appellate Authority U/s. 33 of Urban Land Ceiling Act and Another

Andhra Pradesh High Court · (2004) 3 ALD 254 : (2004) 2 APLJ 91

Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 4(1), 4(7)

High Courts01 Apr 2004Allowed

Sri Venkata Ramana Rice Mill Vs Commissioner of Commercial Tax and Others

Andhra Pradesh High Court · (2004) 3 ALD 559 : (2004) 4 ALT 193 : (2004) 137 STC 228

Andhra Pradesh General Sales Tax Act, 1957 — Section 20Andhra Pradesh General Sales Tax Rules, 1957 — Rule 6(1)Central Sales Tax Act, 1956 — Section 8A(1)

High Courts01 Apr 2004Dismissed

D. Chinnagurappa Vs K. Gopal Reddy and Others

Andhra Pradesh High Court · (2004) 1 ALD(Cri) 796 : (2004) 2 ALT(Cri) 351 : (2004) 2 APLJ 348 : (2004) CriLJ 3158

Criminal Procedure Code, 1973 (CrPC) — Section 221, 439Penal Code, 1860 (IPC) — Section 304B, 306, 323, 324, 327Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)

High Courts01 Apr 2004Dismissed

Kanchupati Nageswara Rao Vs Alla Anjaneya Reddy and Others

Andhra Pradesh High Court · (2004) 3 ALD 196 : (2004) 1 APLJ 440

Andhra Pradesh Conduct of Election of Member (Co-opted) and President/Vice-President of Mandal Parishad and Member (Co-opted) and Chairman/Vice-Chairman of Zilla Parishad Rules, 1994 — Rule 15(2)Andhra Pradesh Panchayat Raj Act, 1994 — Section 201, 268(1)Constitution of India, 1950 — Article 226, 243K, 243K(1), 243K(4)

High Courts01 Apr 2004Dismissed

Konduru Meera Saheb and Another Vs Polinati Bheemayya and Others

Andhra Pradesh High Court · (2004) 4 ALD 855 : (2004) 2 APLJ 1

Civil Procedure Code, 1908 (CPC) — Section 11

High Courts01 Apr 2004

Kagithala Soma Raju and Another Vs The State of A.P.

Andhra Pradesh High Court · (2004) 1 ALD(Cri) 786 : (2004) 2 ALT(Cri) 594 : (2004) CriLJ 2743

Penal Code, 1860 (IPC) — Section 149, 300, 302, 324, 34

High Courts31 Mar 2004Dismissed

Master Pradheer Gupta, rep. by his natural guardian and mother Smt. Usha Gupta Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2004) 4 ALT 5

Constitution of India, 1950 — Article 226

High Courts31 Mar 2004Dismissed

Pradheer Gupta Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2004) 3 ALD 257

Constitution of India, 1950 — Article 226

High Courts31 Mar 2004

National Insurance Company Limited Vs Padma Tobacco Company

Andhra Pradesh High Court · AIR 2005 AP 124 : (2004) 3 ALD 13 : (2004) 3 ALT 54 : (2004) 2 ARBLR 345 : (2005) 2 BC 459

Arbitration Act, 1940 — Section 34

High Courts31 Mar 2004Dismissed

Dr. K. Satyavathi Vs Dhatri Mutually Aided Co-operative Credit Society Limited

Andhra Pradesh High Court · (2004) 3 ALD 738 : (2004) 4 ALT 165

High Courts31 Mar 2004Allowed

T.V. Ashwini and Another Vs R. Krishna Kumar and Others

Andhra Pradesh High Court · (2004) 3 ALD 774

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1

High Courts31 Mar 2004

In Re: Deepika Chit Fund (P) Ltd. and Others

Andhra Pradesh High Court · (2004) 3 ALD 879 : (2004) 5 ALT 155 : (2005) 3 CompLJ 51 : (2004) 56 SCL 566

Companies Act, 1956 — Section 391, 391(2)

High Courts31 Mar 2004

Ramisetty Venkateswara Rao Vs State

Andhra Pradesh High Court · (2004) 1 ALD(Cri) 918 : (2004) 2 ALT(Cri) 160 : (2004) CriLJ 3266

Andhra Pradesh Prohibition Act, 1995 — Section 7, 8Criminal Procedure Code, 1973 (CrPC) — Section 360Probation of Offenders Act, 1958 — Section 4

High Courts29 Mar 2004Dismissed

United India Insurance Co. Ltd. Vs Chetikam Nagamani and Others

Andhra Pradesh High Court · (2005) 3 ACC 553 : (2005) ACJ 1227 : (2004) 3 ALD 878 : (2004) 4 ALT 410

Motor Vehicles Act, 1939 — Section 110DMotor Vehicles Act, 1988 — Section 170