High Courts03 Feb 2004Dismissed
Holy Family Education Society and Others Vs A.P. Vardhaman (Mahila) Co-operative Urban Bank Ltd. and Others
Andhra Pradesh High Court · (2004) 2 ALD 833
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 843 of 1,762
High Courts03 Feb 2004Dismissed
N. Bal Reddy and Others Vs Revenue Divisional Officer and Others
Andhra Pradesh High Court · (2004) 2 ALD 419 : (2004) 2 ALT 457
Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 5, 5(5), 6A
High Courts03 Feb 2004Dismissed
Polu Vengal Reddy and Others Vs Kaki Venkata Brahmanandam (died) and Others
Andhra Pradesh High Court · (2004) 2 ALD 821
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(2), 22
High Courts03 Feb 2004Allowed
Nitchenametla Subrayudu and Another Vs Nookala Subramanyam and Others
Andhra Pradesh High Court · (2004) 3 ALD 427 : (2004) 3 ALT 5
Specific Relief Act, 1963 — Section 38
High Courts03 Feb 2004
National Aluminium Company Limited Vs GERALD Metals
Andhra Pradesh High Court · (2004) 2 ALD 196 : (2004) 3 ALT 749 : (2004) 2 ARBLR 382
Arbitration and Conciliation Act, 1996 — Section 9
High Courts30 Jan 2004
Shaik Mullapalli Shamshad Begum and Others Vs Public Prosecutor, High Court of Andhra Pradesh
Andhra Pradesh High Court · (2004) 1 ALD(Cri) 378 : (2004) 2 DMC 105
Criminal Procedure Code, 1973 (CrPC) — Section 390, 482Penal Code, 1860 (IPC) — Section 201, 302, 304B, 34, 498A
High Courts30 Jan 2004
Shaikh Mullapalli Shamshad Begum and Others Vs Public Prosecutor, High Court of AP
Andhra Pradesh High Court · (2004) 1 ALD(Cri) 378 : (2004) 2 APLJ 317 : (2004) CriLJ 3595
Criminal Procedure Code, 1973 (CrPC) — Section 390
High Courts30 Jan 2004Allowed
Nimmaka Jaya Raju Vs Satrucharla Vijaya Rama Raju and Others
Andhra Pradesh High Court · (2004) 2 ALD 157 : (2004) 4 ALT 14
Evidence Act, 1872 — Section 74, 78
High Courts30 Jan 2004Allowed
Dilip Kumar Vs The State
Andhra Pradesh High Court · (2004) 1 ALD(Cri) 360 : (2004) 1 ALT(Cri) 499 : (2004) CriLJ 2202
Essential Commodities Act, 1955 — Section 3, 6A
High Courts30 Jan 2004
Anjuman-e-Aaalavi Shia Imamia Ithna-e-Ashari (Akhbari) Vs A.P. State Wakf Board and Another
Andhra Pradesh High Court · AIR 2004 AP 151 : (2004) 2 ALD 142 : (2004) 3 ALT 595
High Courts30 Jan 2004Dismissed
Velamala Jagadish Vs Ippli Haranadha Rao
Andhra Pradesh High Court · (2004) 3 ALD 439 : (2004) 4 BC 434
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts29 Jan 2004Dismissed
A.M. Eswara Mudaliar and Others Vs Deputy Commissioner of Endowments and Others
Andhra Pradesh High Court · (2004) 3 ALT 594 : (2004) 2 APLJ 78
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 149, 83, 84, 85Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(1)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 29
High Courts29 Jan 2004Dismissed
Y. Chinna Butchi Reddy and Others Vs Y. Kesava Madhusudhana Reddy and Others
Andhra Pradesh High Court · (2004) 2 ALD 309 : (2004) 2 ALT 626 : (2004) 2 CivCC 206
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 10, Order 32 Rule 2, Order 32 Rule 2(1), Order 32 Rule 8
High Courts29 Jan 2004Allowed
Baby Bushra Wadood Vs Joint Transport Commissioner and Secretary, Regional Transport Authority and Another
Andhra Pradesh High Court · (2004) 2 ACC 337 : (2004) 2 ALD 544 : (2004) 3 ALT 357
Andhra Pradesh Motor Vehicles Taxation Rules, 1963 — Rule 12
High Courts29 Jan 2004Dismissed
Ranga Reddy District Sarpanches'' Association and Others Vs Government of A.P. and Others
Andhra Pradesh High Court · (2004) 2 ALD 1 : (2004) 1 ALT 659
Andhra Pradesh Panchayat Raj Act, 1994 — Section 153, 181, 249, 250Constitution of India, 1950 — Article 1(1), 226, 243E, 243G, 245
High Courts28 Jan 2004Dismissed
Nese Sulthan Narayanaswamy Vs Station House Officer
Andhra Pradesh High Court · (2004) 1 ALT(Cri) 201 : (2004) 2 DMC 19
Penal Code, 1860 (IPC) — Section 302, 307
High Courts28 Jan 2004Dismissed
Pandranki Parvathi and Others Vs Akula Gangaraju and Others
Andhra Pradesh High Court · (2004) 2 ALD 261 : (2004) 1 ALT 617
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 13(7)Andhra Pradesh Panchayat Raj Act, 1994 — Section 153, 200, 201Constitution of India, 1950 — Article 243K, 324
High Courts28 Jan 2004
V. Lingamma and Others Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 2004 AP 167 : (2004) 2 ALD 119 : (2004) 3 ALT 802
Andhra Pradesh Escheats and Bona Vacantia Act, 1974 — Section 11, 7, 8, 9
High Courts27 Jan 2004Allowed
Choppa Rambabu and Others Vs Choppa Demudamma and Another
Andhra Pradesh High Court · (2004) 4 ALD 214
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts27 Jan 2004Dismissed
Kothalanka Durga Vara Prasad Rao Vs Datla Chandraiah (died) and Others
Andhra Pradesh High Court · (2004) 2 ALD 350 : (2004) 2 ALT 313
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(4), Order 1 Rule 10(5)Limitation Act, 1877 — Section 22