High Courts28 Nov 2003Allowed
Pechitti Ramakrishna Vs Nekkanti Venkata Manohara Rao and Others
Andhra Pradesh High Court · (2004) 1 ALD 557 : (2004) 6 ALT 427
Stamp Act, 1899 — Article 6, 6A, 6B, 6C
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 852 of 1,762
High Courts28 Nov 2003Dismissed
Sedam Pandurangaiah Vs Chavva Guruvaiah
Andhra Pradesh High Court · (2004) 4 ALD 64 : (2004) 5 ALT 365
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 14, Order 42 Rule 1
High Courts28 Nov 2003Allowed
Sirugudi Adinarayana Vs Bodla Mariamma
Andhra Pradesh High Court · (2004) 1 ALD 440 : (2004) 4 ALT 1 : (2004) 1 APLJ 73 : (2004) 1 APLJ 1 : (2005) 1 CivCC 96
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 13 Rule 3, Order 13 Rule 4
High Courts28 Nov 2003Dismissed
Killaparthi Suri Appa Rao Vs Sub-Inspector of Police and Another
Andhra Pradesh High Court · (2004) 1 ALD(Cri) 227 : (2004) 1 ALT 301
Constitution of India, 1950 — Article 226, 26Criminal Procedure Code, 1973 (CrPC) — Section 161, 482, 491, 492, 561APenal Code, 1860 (IPC) — Section 189, 506, 509
High Courts28 Nov 2003Dismissed
D.V.V. Narasimham Naidu Vs Commissioner for Endowments, Government of A.P. and Another
Andhra Pradesh High Court · (2004) 3 ALD 53 : (2004) 1 ALT 794
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 6Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Immovable Properties and Other Lands (Other than Agricultural Lands) Leases and Licenses Rules, 2003 — Rule 10, 12, 4, 6, 7Constitution of India, 1950 — Article 226
High Courts27 Nov 2003
P. Raghu and Others Vs K. Anjaiah
Andhra Pradesh High Court · (2004) 1 ALD 366
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 8 Rule 1A, 115Constitution of India, 1950 — Article 227
High Courts27 Nov 2003Dismissed
R. Krishnaiah Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2003) 6 ALD 897 : (2004) 1 ALT 178
Constitution of India, 1950 — Article 163, 174, 174(2), 356, 356(1)
High Courts27 Nov 2003Allowed
Bugatha Prasad Rao Vs Commissioner and Registrar of Co-operative Societies and Another
Andhra Pradesh High Court · (2004) 2 ALD 40 : (2004) 1 ALT 459
High Courts27 Nov 2003Dismissed
Bodasingi Satyanarayana and Others Vs The State of A.P.
Andhra Pradesh High Court · (2004) 1 ALD(Cri) 253 : (2004) 1 APLJ 145 : (2004) CriLJ 803 : (2004) 2 RCR(Criminal) 657
Constitution of India, 1950 — Article 15, 16Penal Code, 1860 (IPC) — Section 147, 427Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1), 3(2)
High Courts27 Nov 2003Allowed
J. Venkateswar Rao and Others Vs District Collector and Others
Andhra Pradesh High Court · (2004) 4 ALD 59
High Courts27 Nov 2003Allowed
Shri Krishna Pharmaceuticals Limited Vs Union of India (UOI)
Andhra Pradesh High Court · (2004) 173 ELT 14
Constitution of India, 1950 — Article 226
High Courts25 Nov 2003
Sivudu Venkataswamy Vs Agent to the Government and Others
Andhra Pradesh High Court · (2004) 1 ALD 778
Constitution Of India, 1950 — Article 244Andhra Pradesh (Scheduled Areas) Land Transfer Regulation Act, 1959 — Section 3, 3(2)(a), 3(3)(a), 3(3)(a)(ii)
High Courts25 Nov 2003
Superintending Engineer, N.S.R.C. Vs R.K. Engineering
Andhra Pradesh High Court · (2004) 51 SCL 345
Andhra Pradesh Industrial Facilitation Council (Arbitration) Rules, 1999 — Rule 12Arbitration and Conciliation Act, 1996 — Section 16(5), 31, 31(3), 34Constitution of India, 1950 — Article 227
High Courts25 Nov 2003
E. Krishna Vs Union of India (UOI)
Andhra Pradesh High Court · (2005) 1 ACC 43
High Courts25 Nov 2003Allowed
Vojjala Praameela and Others Vs S.V. Suryanarayana Raju and Others
Andhra Pradesh High Court · (2004) 1 ALD 325 : (2004) 4 ALT 619 : (2004) 1 APLJ 104
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2(3)Motor Vehicles Act, 1988 — Section 174
High Courts25 Nov 2003Dismissed
Gundala Krishna Reddy Vs Tirumala Tirupati Devasthanams and Another
Andhra Pradesh High Court · (2004) 1 ALD 45 : (2004) 1 ALT 631
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 80, 97Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Rules, 1987 — Rule 162, 163, 164, 165, 166
High Courts24 Nov 2003
Mohd. Rasool Khan Vs State of A.P., Home Department
Andhra Pradesh High Court · (2004) 2 ALT 57
Constitution of India, 1950 — Article 12, 132, 133, 134, 136Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 304, 304A, 337
High Courts24 Nov 2003Dismissed
Tatireddy Suseelamma and Others Vs Atmakur Sambasiva Rao and Another
Andhra Pradesh High Court · (2004) 1 ALD 321
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts24 Nov 2003Dismissed
Mangilal and Another Vs P. Madhavaiah and Another
Andhra Pradesh High Court · (2005) 2 ALD 136
Transfer of Property Act, 1882 — Section 111
High Courts24 Nov 2003Dismissed
Forum for a better Hyderabad (Confederation of Voluntary Organizations of Hyderabad) Vs Government of A.P. and Others
Andhra Pradesh High Court · (2004) 1 ALT 500
Air (Prevention and Control of Pollution) Act, 1981 — Section 21Constitution of India, 1950 — Article 21, 226Environment (Protection) Act, 1986 — Section 3(1), 3(2)