COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 858 of 1,762

High Courts23 Oct 2003Dismissed

Avula Raghuramaiah Vs Pallempaati Seetamma and Others

Andhra Pradesh High Court · (2003) 6 ALD 860

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 8(2)Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 18 Rule 5

Read judgment

High Courts23 Oct 2003Allowed

A.V. Janaki Amma and Others Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2004) 1 ALD 19

Constitution of India, 1950 — Article 226

Read judgment

High Courts23 Oct 2003Allowed

Municipal Corporation of Hyderabad and Others Vs The Registrar, Office of the Upa-Lokayukta and Another

Andhra Pradesh High Court · (2004) 1 ALT 534

Constitution of India, 1950 — Article 226

Read judgment

High Courts23 Oct 2003Dismissed

Botsa Appala Narasayya Vs Smt. Raghunanda Lakshmi and Others

Andhra Pradesh High Court · AIR 2004 AP 82 : (2004) 1 APLJ 250 : (2004) 2 CivCC 112

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17

Read judgment

High Courts23 Oct 2003Allowed

Rauf Ahmed Vs Special Deputy Collector, Land Acquisition, MCH and Others

Andhra Pradesh High Court · (2004) 1 ALD 77 : (2004) 1 APLJ 243

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Land Acquisition Act, 1894 — Section 18, 18(2)

Read judgment

High Courts22 Oct 2003Allowed

Surya Mineral Waters Vs Commissioner of Industries and Chairman, State Level Committee

Andhra Pradesh High Court · (2005) 139 STC 348

Read judgment

High Courts21 Oct 2003Dismissed

Ratan Singh Chowdhury Vs Debts Recovery Officer and Others

Andhra Pradesh High Court · (2004) 1 ALD 71 : (2004) 2 BC 115

Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 21

Read judgment

High Courts21 Oct 2003

P. Ravinder Vs National Stock Exchange of India Ltd.

Andhra Pradesh High Court · (2004) 121 CompCas 275 : (2004) 4 CompLJ 201 : (2004) 49 SCL 43

Constitution of India, 1950 — Article 226Securities Contracts (Regulation) Act, 1956 — Section 13, 15, 9

Read judgment

High Courts21 Oct 2003Dismissed

Kalyan Chemicals Vs Government of A.P. and Others

Andhra Pradesh High Court · (2003) 4 ALD 726 : (2004) 1 ALT 264

Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971 — Rule 3

Read judgment

High Courts21 Oct 2003

M. Jayanna Vs K. Radha Krishna Reddy and Another

Andhra Pradesh High Court · (2005) ACJ 344 : (2004) 5 ALD 17

Motor Vehicles Act, 1988 — Section 158(6), 166(2), 169

Read judgment

High Courts21 Oct 2003Dismissed

Jubilee Hills Labour Welfare Association and Others Vs Municipal Corporation of Hyderabad and Others

Andhra Pradesh High Court · (2003) 6 ALD 790 : (2004) 1 ALT 321

Constitution of India, 1950 — Article 19(1), 21Hyderabad Municipal Corporation Act, 1955 — Section 405

Read judgment

High Courts20 Oct 2003Allowed

P. Jagannadha Rao Vs Commissioner and Director of School Education, Govt. of A.P. and Others

Andhra Pradesh High Court · (2004) 4 ALD 37 : (2004) 1 ALT 404

Andhra Pradesh Education Act, 1982 — Section 24, 24(2)

Read judgment

High Courts20 Oct 2003

A. Murali Mohan Vs State of A.P. and Another

Andhra Pradesh High Court · (2004) 1 ALD(Cri) 383 : (2004) 1 ALT(Cri) 419(1) : (2004) 4 BC 251

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2), 142

Read judgment

High Courts17 Oct 2003Allowed

Giridhari Auto Finance Private Limited Vs Gudla Hari Babu and Others

Andhra Pradesh High Court · (2003) 6 ALD 682 : (2004) 1 APLJ 306 : (2004) 2 BC 582

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 148, 149

Read judgment

High Courts17 Oct 2003Allowed

S. Lalitha Vs Zakir Hussain and Others

Andhra Pradesh High Court · (2004) 1 ACC 628 : (2005) ACJ 1567 : (2003) 6 ALD 738 : (2004) 1 APLJ 221

Motor Vehicles Act, 1988 — Section 167

Read judgment

High Courts17 Oct 2003Dismissed

Thota Suryanarayana and Another Vs Kanumuri Sitarama Bapiraju and Others

Andhra Pradesh High Court · (2003) 6 ALD 799

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 8 Rule 5Evidence Act, 1872 — Section 138

Read judgment

High Courts17 Oct 2003Dismissed

Chilwar Sarojini Devi Vs Government of A.P. and Others

Andhra Pradesh High Court · (2003) 6 ALD 716 : (2004) 2 ALT 168

Constitution of India, 1950 — Article 19, 342(1)

Read judgment

High Courts17 Oct 2003Allowed

Chintam Kantam Vs Dhulipudi Venkateswara Rao and Others

Andhra Pradesh High Court · (2004) 1 ALD 380

Stamp Act, 1899 — Article 47A

Read judgment

High Courts17 Oct 2003Allowed

Md. Saleem Vs Atomic Energy Education Society and Others

Andhra Pradesh High Court · (2003) 6 ALD 778 : (2003) 6 ALT 718

Constitution of India, 1950 — Article 12, 226

Read judgment

High Courts17 Oct 2003Dismissed

S. Nagappa Vs K.P. Hanumappa

Andhra Pradesh High Court · (2004) 4 ALD 294 : (2004) 2 ALT 364 : (2004) 3 BC 553 : (2004) 2 CivCC 634 : (2004) 4 RCR(Civil) 337

Civil Procedure Code, 1908 (CPC) — Section 60

Read judgment