High Courts16 Mar 2004Dismissed
G. Rajesh Vs Bharat Petroleum Corporation Limited and Others
Andhra Pradesh High Court · (2004) 3 ALD 411 : (2004) 3 ALT 636 : (2005) 1 CTLJ 169
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 834 of 1,762
High Courts16 Mar 2004
Inuganti Bhavani and Another Vs Inuganti Girija Devi and Others
Andhra Pradesh High Court · (2004) 03 AP CK 0037
Evidence Act, 1872 — Section 136, 138, 3
High Courts16 Mar 2004Partly Allowed
Ravipati Venkata Krishna Rao Vs State of A.P. and Others
Andhra Pradesh High Court · (2004) 3 ALD 300 : (2004) 4 ALT 616
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10
High Courts16 Mar 2004
Al-Murtaza Educational and Charitable Trust Vs Secretary, A.P. State Council of Higher Education and Others
Andhra Pradesh High Court · (2004) 4 ALD 145
Constitution of India, 1950 — Article 226
High Courts16 Mar 2004Dismissed
Krishnam Raju Finances Vs Abida Sultana and The State of A.P.
Andhra Pradesh High Court · (2004) 1 ALD(Cri) 546 : (2004) 1 ALT(Cri) 474 : (2004) 4 BC 146 : (2006) 129 CompCas 33 : (2004) CriLJ 4019 : (2004) 3 RCR(Criminal) 284
Andhra Pradesh (Telangana Area) Money Lenders Act, 1349 — Section 2(4), 2(7), 3, 9(2)Criminal Procedure Code, 1973 (CrPC) — Section 255(1), 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Mar 2004
Nandipati Aruna Kumatri Reddy and Others Vs Andhra Bank and The New India Assurance Co. Ltd.
Andhra Pradesh High Court · (2004) 3 ACC 838 : (2006) ACJ 458
High Courts16 Mar 2004Allowed
Hyderabad Tulaman Limited Vs Government of A.P. and Others
Andhra Pradesh High Court · (2004) 3 ALD 39
Urban Land (Ceiling and Regulation) Act, 1976 — Section 20(1), 8(4)
High Courts15 Mar 2004Dismissed
State of A.P. and Others Vs Tangudu Varaprasada Rao
Andhra Pradesh High Court · (2004) 4 ALD 528 : (2004) 5 ALT 93 : (2005) 1 CTLJ 402
Andhra Pradesh Forest Contract (Disposal of Forest Produce) Rules, 1977 — Rule 28Contract Act, 1872 — Section 56
High Courts15 Mar 2004
Employees Provident Fund Organisation Vs The Government of A.P.
Andhra Pradesh High Court · (2004) 3 ALT 176
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 11(2)
High Courts15 Mar 2004Allowed
K. Krishna Chary Vs Jai Kisan Associates
Andhra Pradesh High Court · AIR 2004 AP 320 : (2004) 3 ALD 304 : (2004) 3 ALT 212 : (2004) 4 BC 444
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 15, 151
High Courts15 Mar 2004Dismissed
Y. Narasimhulu and Another Vs Kurnool Municipal Corporation and Another
Andhra Pradesh High Court · (2004) 3 ALD 302 : (2004) 3 ALT 625 : (2004) 2 APLJ 45
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts15 Mar 2004Allowed
O. Veeraaiah Vs The State of A.P.
Andhra Pradesh High Court · (2004) 2 ALT(Cri) 469
Constitution of India, 1950 — Article 244, 245Government of India Act, 1935 — Section 91, 92
High Courts15 Mar 2004
Sri Ramanna Finance Corporation Vs Tirumala atchutha Rama LIngeswar Rao and Tirumala Laxmi Narasimha Rao
Andhra Pradesh High Court · (2004) 03 AP CK 0007
High Courts12 Mar 2004
A.C.M.L. Prasad and Others Vs Shaik Madar @ Shaik Lal
Andhra Pradesh High Court · (2004) 5 ALD 390
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 16(2)
High Courts12 Mar 2004Allowed
Isra Mineral Exports (P) Ltd. Vs Government of A.P. and Others
Andhra Pradesh High Court · (2004) 3 ALD 306 : (2004) 3 ALT 696
Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 12Mines and Minerals (Development and Regulation) Act, 1957 — Section 4A(2), 4A(3)
High Courts12 Mar 2004
Sugesan and Co. Pvt. Ltd. Vs Hindustan Machine Tools Ltd.
Andhra Pradesh High Court · AIR 2004 AP 428 : (2004) 3 ALD 57 : (2004) 3 ALT 267 : (2005) 2 APLJ 323
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6A(1), Order 8 Rule 6A(4), Order 8 Rule 6C, Order 8 Rule 6E
High Courts12 Mar 2004
Mukundlal Misra Vs Special Deputy Collector, Land Acquisition Unit
Andhra Pradesh High Court · (2004) 3 ALD 747 : (2004) 3 ALT 716
Land Acquisition Act, 1894 — Section 11, 18, 25, 9, 9(3)
High Courts12 Mar 2004Dismissed
New India Assurance Co. Ltd. Vs Vundralla Santosh Kumar and Others
Andhra Pradesh High Court · (2005) 2 ACC 884 : (2005) ACJ 653 : (2005) 1 ALD 789
Motor Vehicles Act, 1988 — Section 147, 173
High Courts12 Mar 2004Dismissed
A. Elizabeth Vs N. Chittaiah
Andhra Pradesh High Court · (2004) 6 ALD 680
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 11
High Courts11 Mar 2004Allowed
Amangenti Prameela and Another Vs P. Venkat Reddy (died) by LRs. and Others
Andhra Pradesh High Court · (2004) 3 ALD 66 : (2004) 3 ALT 218 : (2004) 2 CivCC 465 : (2004) 4 RCR(Civil) 162
Evidence Act, 1872 — Section 63, 63(2), 65Registration Act, 1908 — Section 17