High Courts20 Jan 2004
Teja Constructions Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2004) 2 ALD 218
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 845 of 1,762
High Courts20 Jan 2004
Smt. A. Vasantha Vs General Manager, Tirupathi Telecom and Others
Andhra Pradesh High Court · (2004) 3 ALD 5 : (2004) 1 ALT 645
High Courts20 Jan 2004Dismissed
Municipal Council, Kakinada Municipality Vs Government of A.P. and Others
Andhra Pradesh High Court · AIR 2004 AP 157 : (2004) 2 ALD 136
Andhra Pradesh Municipalities Act, 1965 — Section 2(8A), 29(1), 370, 378
High Courts20 Jan 2004Dismissed
Government Press Employees Union Vs The Returning Officer and Deputy Commissioner of Labour
Andhra Pradesh High Court · (2004) 2 ALD 549
Cantonments Act, 1924 — Section 273Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 80, 80(1), 80(2), 80(3)Constitution of India, 1950 — Article 227
High Courts20 Jan 2004Allowed
The Government of Andhra Pradesh and Others Vs A.P. State Cooperative Societies Secretaries and Employees Union and Others
Andhra Pradesh High Court · (2004) 2 ALD 273 : (2004) 1 ALT 593
Andhra Pradesh Co-operative Societies Act, 1964 — Section 116A, 116AA, 116CAndhra Pradesh Educational Service Untrained Teachers (Regulation of Service and Fixation of Pay) Act, 1991 — Section 2, 3
High Courts20 Jan 2004Allowed
Vijaya Kumar Jaiswal and Another Vs Smt. Mempathi Bai and Others
Andhra Pradesh High Court · (2004) 4 ALD 646
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 11, 12, 13, 16, 5Andhra Pradesh Escheats and Bona Vacantia Act, 1974 — Section 2(4)Evidence Act, 1872 — Section 68
High Courts20 Jan 2004
K.C. Balasubramanyam Pillai Vs Bodireddygari Ramakrishna Reddy
Andhra Pradesh High Court · (2004) 3 ALD 531 : (2004) 2 ALT 434
Specific Relief Act, 1963 — Section 28
High Courts20 Jan 2004
Government of Andhra Pradesh Vs A.P. State Co-operative Societies Secretaries and Employees Union and Others
Andhra Pradesh High Court · (2004) 2 ALD 273 : (2004) 1 ALT 593
High Courts20 Jan 2004Allowed
N. Anantha Kumar Vs P. Anjaneyulu and Others
Andhra Pradesh High Court · (2004) 3 ALD 24 : (2004) 4 ALT 98 : (2004) 3 CivCC 169
Hindu Succession Act, 1956 — Section 30Succession Act, 1925 — Section 57, 59, 63
High Courts20 Jan 2004Dismissed
N. Mallakanti and Others Vs Chennakesava Swamy Temple and Another
Andhra Pradesh High Court · (2004) 2 ALD 148 : (2004) 2 APLJ 83
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 82(1), 82(2), 84, 85Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Immovable Properties and Other Lands (Other than Agricultural Lands) Leases and Licenses Rules, 2003 — Rule 3, 5(1)
High Courts20 Jan 2004
Sugali Sankaramma and Others Vs Vanna Venkateswarlu and Others
Andhra Pradesh High Court · (2004) 1 ALD(Cri) 869 : (2004) 2 ALT(Cri) 533 : (2004) CriLJ 2584
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 323, 354
High Courts19 Jan 2004Dismissed
S.V. Sudhakara Rao Vs State of A.P. and Another
Andhra Pradesh High Court · (2004) 2 ALD 302 : (2004) 3 ALT 503
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 15, 154
High Courts19 Jan 2004
J. Lakshmi @ Lakshmamma and Another Vs Commissioner of Police and Others
Andhra Pradesh High Court · (2004) 2 ALD(Cri) 477 : (2004) 4 ALT 175
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3)Penal Code, 1860 (IPC) — Section 120B, 323, 34, 447, 506
High Courts09 Jan 2004Allowed
Palacherla Sattiraju and Others Vs District Collector and Others
Andhra Pradesh High Court · (2004) 1 ALD 700 : (2004) 4 ALT 128
Agency Tracts Interest And Land Transfer Act, 1917 — Section 2(1), 4Transfer Of Property Act, 1882 — Section 107Andhra Pradesh (Scheduled Areas) Land Transfer Regulation Act, 1959 — Section 3, 3(1)
High Courts09 Jan 2004Dismissed
S. Lingamaiah Vs The Dist. Collector
Andhra Pradesh High Court · (2004) 2 ALD 837 : (2004) 3 ALT 276
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 5(2)Andhra Pradesh Land Encroachment Act, 1905 — Section 10, 2, 20, 6, 7Constitution of India, 1950 — Article 14, 19, 21, 226, 300A
High Courts09 Jan 2004
P.S. Bharathi Vs Kamala Devi Dhar (died) by LR
Andhra Pradesh High Court · (2004) 3 ALD 778 : (2004) 3 ALT 616
Transfer of Property Act, 1882 — Section 106, 106(1), 106(3), 110
High Courts09 Jan 2004
Koilada Ramanamma Vs Thummala Lakshmi
Andhra Pradesh High Court · (2004) 5 ALD 10
Evidence Act, 1872 — Section 13, 65
High Courts09 Jan 2004Dismissed
Sandupatla Venu Madhav Vs Nallamekala Raghavulu and Others
Andhra Pradesh High Court · (2004) 2 ALD 554 : (2004) 4 BC 507
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1, Order 38 Rule 2
High Courts09 Jan 2004Dismissed
S. Lingamaiah Vs State of A.P. and Others
Andhra Pradesh High Court · (2004) 2 ALD 837 : (2004) 3 ALT 276
Andhra Pradesh Land Encroachment Act, 1905 — Section 6, 7Constitution of India, 1950 — Article 226
High Courts09 Jan 2004Dismissed
Sri Sai Surya Gardens (P) Ltd. Vs Union of India (UOI) and Another
Andhra Pradesh High Court · (2004) 4 ALD 291 : (2004) 2 ALT 256
Constitution of India, 1950 — Article 14, 21, 300AElectricity Act, 2003 — Section 164Telegraph Act, 1885 — Section 12, 13, 14, 15, 16