COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 851 of 1,762

High Courts04 Dec 2003Dismissed

Godavari Polymers Pvt. Ltd. Vs Agricultural Products Commissioner and Principal Secretary, Agriculture and Co-operation (Horti) Department, Govt. of A.P. and Another

Andhra Pradesh High Court · (2004) 1 ALD 783 : (2004) 5 ALT 599 : (2005) 1 CTLJ 535

Constitution of India, 1950 — Article 14, 15(1), 226, 298, 299

Read judgment

High Courts04 Dec 2003

S. Sudarshan and Another Vs State of A.P. and Others

Andhra Pradesh High Court · (2004) 3 ALD 158 : (2004) 2 ALT 185

Read judgment

High Courts03 Dec 2003Allowed

M. Venkateswara Rao Vs Bollisetty Bapanaiah and Another

Andhra Pradesh High Court · (2004) 1 ALD(Cri) 585 : (2004) 1 ALT(Cri) 185 : (2004) 1 APLJ 210 : (2005) 1 BC 167 : (2004) CriLJ 2914

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 16, 49Penal Code, 1860 (IPC) — Section 120B, 420

Read judgment

High Courts02 Dec 2003Dismissed

C. Narayana Reddy Vs Commissioner of Panchayat Raj and Rural Employment and Others

Andhra Pradesh High Court · AIR 2004 AP 234 : (2004) 1 ALD 757 : (2004) 2 ALT 94

Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 9WMines and Minerals (Development and Regulation) Act, 1957 — Section 23C

Read judgment

High Courts02 Dec 2003Dismissed

GVK Industries Limited Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2004) 1 ALD 676

Constitution of India, 1950 — Article 226

Read judgment

High Courts02 Dec 2003Dismissed

M. Sarojini Vs Joint Commissioner, Endowments M.Z. III and Others

Andhra Pradesh High Court · (2004) 1 ALD 128 : (2004) 2 ALT 90 : (2004) 1 APLJ 68

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 2, 2(8), 83, 84, 89

Read judgment

High Courts02 Dec 2003Allowed

Teegala Mallesham Vs Mandal Revenue Officer, Narketpalli Mandal

Andhra Pradesh High Court · (2004) 1 ALD 263 : (2004) 1 APLJ 346

Land Acquisition Act, 1894 — Section 18, 18(2)

Read judgment

High Courts02 Dec 2003Allowed

New India Assurance Company Limited Vs K. Vijaya Laxmi and Others

Andhra Pradesh High Court · (2004) 1 ACC 602 : (2004) 3 ALD 855 : (2004) 1 ALT 641

Motor Vehicles Act, 1988 — Section 166

Read judgment

High Courts02 Dec 2003Allowed

Church Missionary Society Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2004) 1 ALD 392 : (2004) 4 ALT 204 : (2004) 1 APLJ 40

Land Acquisition Act, 1894 — Section 17(4), 4(1), 5A

Read judgment

High Courts02 Dec 2003Dismissed

M. Madusudan Reddy Vs M. Kamalamma and Others

Andhra Pradesh High Court · (2004) 1 ALD 260 : (2004) 1 APLJ 296

Stamp Act, 1899 — Article 47A

Read judgment

High Courts02 Dec 2003Allowed

APSRTC Vs K. Suseelamma and Others

Andhra Pradesh High Court · (2004) 2 ACC 81 : (2005) ACJ 559 : (2004) 1 ALD 770 : (2004) 3 ALT 570

Motor Vehicles Act, 1988 — Section 146(1), 2(30)

Read judgment

High Courts01 Dec 2003

Oriental Insurance Co. Ltd. Vs Laxmanna and Others

Andhra Pradesh High Court · (2005) 2 ACC 228

Motor Vehicles Act, 1988 — Section 146, 2

Read judgment

High Courts01 Dec 2003Allowed

Sri Prashanth Spinners Ltd. Vs Chunnilal Pranjivandass and Co.

Andhra Pradesh High Court · (2004) 5 ALD 1 : (2004) 4 ALT 609 : (2005) 3 ARBLR 485

Arbitration and Conciliation Act, 1996 — Section 2, 2(1), 20, 36Civil Procedure Code, 1908 (CPC) — Section 2(4)General Clauses Act, 1897 — Section 3, 3(17)

Read judgment

High Courts01 Dec 2003Allowed

Hyderabad Cricket Association and Another Vs Gunrocck Cricket Club Office

Andhra Pradesh High Court · (2004) 5 ALD 72 : (2004) 5 ALT 808

Andhra Pradesh (Telangana Area) Public Societies Registration Act, 1350 — Section 11Andhra Pradesh and Telangana Societies Registration Act, 2001 — Section 23

Read judgment

High Courts01 Dec 2003Allowed

Singamsetty Siva Suryanarayana Murthy (died) per LRs. Vs Prapancham Sreenivasa Rao

Andhra Pradesh High Court · (2004) 1 ALD 883 : (2004) 1 APLJ 404

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

Read judgment

High Courts01 Dec 2003

Indian Ammonium Nitrate Manufacturers Association and Another Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2004) 1 ALD 164 : (2004) 1 ALT 306

Constitution of India, 1950 — Article 226

Read judgment

High Courts01 Dec 2003Allowed

Oriental Insurance Co. Ltd. Vs Laxmanna (died) by LRs.

Andhra Pradesh High Court · (2005) 2 ACC 228 : (2005) ACJ 1532 : (2004) 4 ALD 732 : (2004) 5 ALT 398

Motor Vehicles Act, 1988 — Section 146, 2(15), 2(21), 2(28), 2(44)

Read judgment

High Courts28 Nov 2003Allowed

Ponnaganti Kondaiah Vs Mallela Subba Rao (died) per LRs and Others

Andhra Pradesh High Court · (2004) 5 ALT 505

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 67Partnership Act, 1932 — Section 69, 69(1), 69(2), 69(3)

Read judgment

High Courts28 Nov 2003Dismissed

Mohammad Nazar Jani Vs Syed Peerulla Hussain and Others

Andhra Pradesh High Court · (2004) 1 ALD 397 : (2004) 4 ALT 47

Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 2(2)

Read judgment

High Courts28 Nov 2003Dismissed

D. Murali Krishna Vs Ch. Siva Brahmachary

Andhra Pradesh High Court · (2004) 1 ALD(Cri) 211 : (2004) 2 ALT(Cri) 43 : (2004) 1 APLJ 402 : (2005) 1 BC 73 : (2004) 3 RCR(Criminal) 660

Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment