High Courts03 Nov 2003Dismissed
Medasani Venkateswara Rao Vs Municipal Corporation of Vijayawada and Others
Andhra Pradesh High Court · (2004) 3 ALD 38 : (2004) 2 ALT 1
Hyderabad Municipal Corporation Act, 1955 — Section 674
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 857 of 1,762
High Courts31 Oct 2003Allowed
Sebbella Veera Venkata Satyanarayana Reddy alias Baby Vs State of A.P.
Andhra Pradesh High Court · (2004) 2 ALD(Cri) 225 : (2004) 2 ALT(Cri) 151 : (2003) 3 APLJ 449 : (2004) CriLJ 1107
Criminal Procedure Code, 1973 (CrPC) — Section 227
High Courts31 Oct 2003Dismissed
State of A.P. and Others Vs Paltati Sharavan Kumar and Others
Andhra Pradesh High Court · (2004) 4 ALD 261 : (2004) 3 ALT 445
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 11
High Courts31 Oct 2003Allowed
Pothukuchi Syamasundary, Pothukuchi Purnachandra Rao, Pothukuchi Durga Prasad and Pothukuchi Venkata Satyanarayana Murthy Vs The Mandal Revenue Officer, Karamchedu Mandal, The District Collector and Bhagi Venkata Subba Laxmi
Andhra Pradesh High Court · (2004) 1 APLJ 350
Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 8Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17
High Courts31 Oct 2003Allowed
District Collector and Another Vs Kotagadda Sayed Mahaboob Basha
Andhra Pradesh High Court · (2004) 3 ALD 605
Contempt of Courts Act, 1971 — Section 12
High Courts30 Oct 2003Dismissed
Kavuri Suwarna Bala Sundaram Vs Karnati Poorna Chandra Rao and Another
Andhra Pradesh High Court · (2004) 1 ALD(Cri) 592 : (2004) 1 ALT(Cri) 439 : (2004) 2 BC 571 : (2004) 119 CompCas 156 : (2004) CriLJ 712 : (2004) 3 RCR(Criminal) 8
Negotiable Instruments Act, 1881 (NI) — Section 138, 18, 5, 6
High Courts29 Oct 2003Dismissed
Manga Ram Murthy and Others Vs District Collector and Others
Andhra Pradesh High Court · (2004) 1 ALD 181
Constitution of India, 1950 — Article 226
High Courts29 Oct 2003Dismissed
United India Insurance Company Vs Dasari Lakshmi and Others
Andhra Pradesh High Court · (2004) 2 ACC 508 : (2005) ACJ 825 : (2004) 3 ALD 176 : (2004) 2 ALT 392 : (2004) 101 FLR 1070
Workmens Compensation Act, 1923 — Section 22, 30Workmens Compensation Rules, 1924 — Rule 41
High Courts29 Oct 2003Dismissed
A. Visweswara Rao Vs United India Insurance Co. Ltd.
Andhra Pradesh High Court · (2004) 1 ACC 606 : (2005) ACJ 1517 : (2004) 1 ALD 442
Motor Vehicles Act, 1988 — Section 140, 146
High Courts29 Oct 2003Allowed
Poosarla Visweswararao Bros. and Vuppala Nookayya Setty Vs Vuppala Nookayasetti
Andhra Pradesh High Court · (2004) 1 ALD 818
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15, Order 30 Rule 1
High Courts28 Oct 2003Allowed
Uppalapati Subrahmanyam Raju Vs Uppalapati Sanyasi Satya Venkata Appala Raju and Others
Andhra Pradesh High Court · (2004) 1 ALD 550
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18(2)
High Courts28 Oct 2003Dismissed
Malreddy Ramesh Reddy and Malreddy Udaysekhar Reddy @ Babu Vs State of A.P.
Andhra Pradesh High Court · (2004) 2 ALD 23 : (2004) 2 ALT(Cri) 204
Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts27 Oct 2003Dismissed
Vensa Biotech Limited Vs Bodda Rambabu
Andhra Pradesh High Court · (2003) 10 AP CK 0033
Andhra Pradesh Payment of Gratuity Act, 1972 — Section 10(1), 15(1), 7, 7(1), 7(2)Andhra Pradesh Payment of Gratuity Rules, 1972 — Rule 10, 10(1)
High Courts27 Oct 2003Allowed
Surender Singh Bajaj Vs Harmeet Singh Sethi and Another
Andhra Pradesh High Court · (2004) 1 ALD 91 : (2004) 1 ALT 430 : (2004) 1 ARBLR 436
Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 16
High Courts27 Oct 2003Dismissed
A.S.S.R. Krishna Rao Vs Secretary to Govt. of A.P., Legislative Affairs and Justice and Others
Andhra Pradesh High Court · (2004) 1 ALD(Cri) 232 : (2004) 1 ALT 465
Criminal Procedure Code, 1973 (CrPC) — Section 24(8), 9(8)
High Courts24 Oct 2003
Pervalipalem Gram Panchayat and Another Vs District Collector and Others
Andhra Pradesh High Court · (2003) 6 ALD 865 : (2004) 3 ALT 736
Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 13, 15, 4
High Courts24 Oct 2003Allowed
Rajah R.V.G.K. Ranga Rao and Another Vs Nizams Sugars Limited
Andhra Pradesh High Court · (2004) 1 ALD 387
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1A(3)
High Courts24 Oct 2003Allowed
M. Sowbhagyamma (died) and Others Vs Land Acquisition Officer
Andhra Pradesh High Court · (2004) 1 ALD 287
Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 11A, 17(1), 4(1)
High Courts23 Oct 2003Dismissed
Eswara Prasad Suryadevara Vs Board of Intermediate Education of A.P. and Others
Andhra Pradesh High Court · (2004) 2 ALD 28 : (2004) 2 ALT 721
Maharashtra Secondary and Higher Secondary Education Boards Regulations, 1977 — Regulation 11.1, 11.2.1, 11.2.2, 11.3.1, 11.3.2
High Courts23 Oct 2003Allowed
Chief Engineer, Municipal Corporation and Others Vs Registrar, Office of the Upa-Lokayukta and Another
Andhra Pradesh High Court · (2004) 1 ALD 115