COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 840 of 1,762

High Courts16 Feb 2004Dismissed

Aditya Electronics Vs A.S. Impex Limited and Others

Andhra Pradesh High Court · AIR 2004 AP 321 : (2004) 2 ALD 779 : (2004) 4 ALT 50 : (2004) 4 BC 340

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 6, 136(1)

High Courts16 Feb 2004Dismissed

Mohd. Zaheeruddin and Others Vs Mohd. Yousufuddin Mansoor and Another

Andhra Pradesh High Court · (2004) 3 ALD 534 : (2004) 2 ALT 632

Trade and Merchandise Marks Act, 1958 — Section 107, 111

High Courts16 Feb 2004Allowed

Panga Illayya Vs Neethi Mahalakshmi

Andhra Pradesh High Court · (2004) 4 ALD 511 : (2004) 3 ALT 816

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(1), 12, 13, 2Civil Procedure Code, 1908 (CPC) — Section 100, 9

High Courts16 Feb 2004Dismissed

Pothapragada Sri Lakshmi Maruthi Hara Gopal Vs P. Seshu Kumari

Andhra Pradesh High Court · (2004) 4 ALD 832 : (2004) 3 ALT 607 : (2004) 3 CivCC 300 : (2004) 2 DMC 811 : (2005) 1 RCR(Civil) 622

Hindu Marriage Act, 1955 — Section 13(1)

High Courts16 Feb 2004

Balaji Adithi Vs Baddam Chandra Reddy

Andhra Pradesh High Court · (2004) 2 ALD 507 : (2004) 2 BC 533

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 8

High Courts16 Feb 2004Dismissed

Dakkili Siva Narapa Reddy Vs Gaddam Penchala Reddy

Andhra Pradesh High Court · AIR 2004 AP 306 : (2004) 2 ALD 786

Specific Relief Act, 1963 — Section 37

High Courts16 Feb 2004Dismissed

Jonnada Subash and Others Vs Jonnada Vithalachary and Another

Andhra Pradesh High Court · (2004) 5 ALD 24

High Courts13 Feb 2004

M. Gouri Devi and Company Vs Gundla Ramesh Babu and Others

Andhra Pradesh High Court · (2004) 2 ALD 509 : (2004) 3 ALT 356

Urban Land (Ceiling and Regulation) Act, 1976 — Section 26

High Courts13 Feb 2004

B. Srikantha Reddy Vs K. Mahesh and Another

Andhra Pradesh High Court · (2005) 1 ACC 24 : (2006) ACJ 323 : (2004) 5 ALD 852 : (2004) 6 ALT 408

Workmens Compensation Act, 1923 — Section 22, 4A(3)

High Courts13 Feb 2004Dismissed

Sri Victoria Aided Upper Primary School Society Vs P. Jagannatha Rao and Others

Andhra Pradesh High Court · (2004) 2 ALT 456

Andhra Pradesh Education Act, 1982 — Section 24

High Courts12 Feb 2004

B. Rama Swamy Vs B. Ranga Swamy

Andhra Pradesh High Court · AIR 2004 AP 280 : (2004) 2 ALD 791 : (2004) 3 ALT 1 : (2004) 2 ARBLR 323 : (2004) 55 SCL 561

Arbitration and Conciliation Act, 1996 — Section 34, 37(3)

High Courts12 Feb 2004Dismissed

M. Prabhakar Reddy Vs Jagdish Prakash Vijayawargi and Others

Andhra Pradesh High Court · (2004) 3 ALD 3 : (2004) 2 ALT 319

Constitution of India, 1950 — Article 227Partnership Act, 1932 — Section 69

High Courts12 Feb 2004Dismissed

Government of Andhra Pradesh and Others Vs M.A. Razack

Andhra Pradesh High Court · (2004) 2 ALD 800

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts12 Feb 2004Allowed

Rasool Bee Vs Fathima Bee (died) and Others

Andhra Pradesh High Court · (2004) 2 ALD 362 : (2004) 2 ALT 625 : (2004) 2 APLJ 48

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, 151

High Courts11 Feb 2004Dismissed

Vaddi Raghava and Another Vs Nekkella Surya Rao and Others

Andhra Pradesh High Court · (2007) 1 ALT 446

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 5, Order 9 Rule 5(1), Order 9 Rule 5(2), Order 9 Rule 9

High Courts11 Feb 2004Dismissed

Mohd. Afzal Vs Shaik Habeeb and Others

Andhra Pradesh High Court · (2004) 3 ALD 92

Transfer of Property Act, 1882 — Section 53A

High Courts11 Feb 2004Allowed

A. Venkatesan and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2004) 2 ALD 422 : (2004) 3 ALT 333

Constitution of India, 1950 — Article 226

High Courts11 Feb 2004Dismissed

A. Govindraj Goud Vs Vikranthi and Co.

Andhra Pradesh High Court · AIR 2004 AP 395 : (2004) 3 ALD 95

Transfer of Property Act, 1882 — Section 106

High Courts10 Feb 2004Dismissed

Mohd. Nizamuddin Vs Bhagwandas Asawa (died) by LRs.

Andhra Pradesh High Court · (2004) 2 ALD 518 : (2004) 2 ALT 443

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3)

High Courts10 Feb 2004Allowed

P. Srinivasulu Vs The State of A.P.

Andhra Pradesh High Court · (2004) CriLJ 2718 : (2004) 2 DMC 64

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 313Criminal Rules of Practice and Circular Orders, 1990 — Rule 33, 33(4)