COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 842 of 1,762

High Courts05 Feb 2004Dismissed

Hyderabad Engineering Industries Vs A.P. Industry Facilitation Council and Another

Andhra Pradesh High Court · (2004) 1 APLJ 262 : (2004) 3 BC 168 : (2004) 120 CompCas 195 : (2004) 55 SCL 715

Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 10, 6Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 32

High Courts05 Feb 2004Dismissed

K. Raghuram Reddy Vs Single Trustee, Sri Vinayakaswamy Temple

Andhra Pradesh High Court · (2004) 3 ALD 9 : (2004) 2 APLJ 146

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 82, 82(1), 82(2)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Immovable Properties and Other Lands (Other than Agricultural Lands) Leases and Licenses Rules, 2003 — Rule 3

High Courts05 Feb 2004Dismissed

Mulla Alamsabgari Dastigiri Vs B. Pullamma and Others

Andhra Pradesh High Court · (2004) 4 ALD 82 : (2004) 2 ALT 271 : (2005) 1 CivCC 126

Registration Act, 1908 — Section 17

High Courts05 Feb 2004Allowed

Nazeer Hussain Vs Farooq Ali

Andhra Pradesh High Court · (2004) 2 ALD 808

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

High Courts05 Feb 2004Dismissed

Kothari Group of Financiers Vs K. Murlidhar

Andhra Pradesh High Court · (2004) 2 ACC 325 : (2004) 3 ALD 68 : (2004) 3 ALT 329

Workmens Compensation Act, 1923 — Section 3

High Courts04 Feb 2004Dismissed

Guttula Munisetti Vs Guttula Dharma Rao and Others

Andhra Pradesh High Court · (2004) 4 ALD 375 : (2004) 3 ALT 482

Andhra Pradesh Gram Panchayats Act, 1964 — Section 85Andhra Pradesh Panchayat Raj Act, 1994 — Section 80

High Courts04 Feb 2004Dismissed

Iqbal Singh (died) and Another Vs A. Sudhakara Rao and Others

Andhra Pradesh High Court · (2004) 4 ALD 582 : (2004) 2 ALT 792 : (2004) 2 CivCC 268

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 26Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 40, 40Andhra Pradesh Non-Agricultural Land Assessment Act, 1963 — Section 4

High Courts04 Feb 2004Allowed

Mirza Raheem Baig Vs Mirza Mahamood Baig and Others

Andhra Pradesh High Court · (2004) 2 ALD 117

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 34(1), 34(2)

High Courts04 Feb 2004Allowed

Veerabhadra Swamy Temple Vs Commissioner, Endowment Department and Others

Andhra Pradesh High Court · (2004) 2 ALD 532 : (2004) 3 ALT 44

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 29(5), 8

High Courts04 Feb 2004Allowed

Mir Muzzafar Hussain Khan and Others Vs Andhra Pradesh Wakf Board and Others

Andhra Pradesh High Court · (2004) 3 ALD 108 : (2004) 3 ALT 554

Waqf Act, 1954 — Section 4, 5(1), 5(2), 6(1)

High Courts04 Feb 2004Dismissed

M. Sekhara Reddy Vs M. Satyanarayana and Others

Andhra Pradesh High Court · (2004) 3 ALD 2 : (2004) 2 ALT 351

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Evidence Act, 1872 — Section 126

High Courts04 Feb 2004Dismissed

Union of India (UOI) Vs Khairunnisa Begum and Others

Andhra Pradesh High Court · (2005) ACJ 286

Railways Act, 1989 — Section 123

High Courts03 Feb 2004Dismissed

Sarwottam Ispat (P) Ltd. Vs Transmission Corporation of A.P. Ltd., (A.P. TRANSCO) and Others

Andhra Pradesh High Court · (2004) 02 AP CK 0114

Electricity (Supply) Act, 1948 — Section 49Land Acquisition Act, 1894 — Section 28A

High Courts03 Feb 2004Allowed

D. Sudershan and Another Vs Vangapally Venkata Rama Rao and Others

Andhra Pradesh High Court · (2004) 3 ALD 528 : (2004) 1 APLJ 292

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10

High Courts03 Feb 2004Dismissed

C. Venkateswara Rao Vs Union of India (UOI)

Andhra Pradesh High Court · (2004) 3 ALT 620 : (2004) 2 ARBLR 300

Arbitration Act, 1940 — Section 15, 17, 30Limitation Act, 1963 — Article 119

High Courts03 Feb 2004Allowed

Kamarapu Sivakumar Vs Sirimalla Ashok and Another

Andhra Pradesh High Court · AIR 2004 AP 346 : (2004) 3 ALD 113 : (2004) 4 ALT 3

Provincial Insolvency Act, 1920 — Section 51

High Courts03 Feb 2004Allowed

Vijayawada Bottlling Company Limited Vs Employee Insurance Court and Chairman, Industrial Tribunal-I and Others

Andhra Pradesh High Court · (2004) 3 ALD 742 : (2004) 3 LLJ 245

Employees State Insurance Act, 1948 — Section 2(22)

High Courts03 Feb 2004Allowed

APSRTC and Another Vs Boyina Nagabhushana Rao and Others

Andhra Pradesh High Court · (2004) 3 ACC 217 : (2006) ACJ 2443 : (2004) 3 ALD 345

Motor Vehicles Act, 1988 — Section 167

High Courts03 Feb 2004Dismissed

Government of Andhra Pradesh and Others Vs Parna Venkaiah Naidu and Another

Andhra Pradesh High Court · (2004) 2 ALD 105 : (2004) 2 ALT 259

Civil Procedure Code, 1908 (CPC) — Section 151, 4(1)

High Courts03 Feb 2004Allowed

V. Haritha and Another Vs Kapil Chit Funds Private Limited and Others

Andhra Pradesh High Court · (2004) 2 ALD 817 : (2004) 3 BC 430

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5