High Courts14 Oct 2003Dismissed
Datla Chandraiah (died) by LR Vs Kothalanka Durgavara Prasada Rao and Others
Andhra Pradesh High Court · (2004) 4 ALD 396 : (2004) 5 ALT 378
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 860 of 1,762
High Courts14 Oct 2003Dismissed
Harijana Bazarappa Vs H. Chakarala Ranganna
Andhra Pradesh High Court · (2004) 1 ALD 284(1)
Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3, 3(4), 4
High Courts26 Sept 2003Dismissed
Suda Venkataratnam Vs Beesa Bathuni Pitchamma and Others
Andhra Pradesh High Court · (2004) 3 ALD 121 : (2004) 2 ALT 179
Andhra Pradesh Municipalities Act, 1965 — Section 17
High Courts26 Sept 2003Dismissed
Sai Krishna General Stores Vs B. Sai Anand Prasad
Andhra Pradesh High Court · (2004) 1 ALD 296 : (2004) 6 ALT 275 : (2004) 1 APLJ 123
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 4
High Courts26 Sept 2003Dismissed
Palagani Sudhakara Rao and Others Vs Government of A.P. and Others
Andhra Pradesh High Court · (2004) 2 ALD 592
Andhra Pradesh Prohibition Ordinance, 1994 — Section 13(3), 13(4), 33General Clauses Act, 1897 — Section 22
High Courts26 Sept 2003Allowed
B.H. Sudhir Varma Vs A.P. State Financial Corporation and Others
Andhra Pradesh High Court · AIR 2004 AP 61 : (2003) 6 ALD 319 : (2003) 6 ALT 364 : (2004) 2 BC 150
State Financial Corporations Act, 1951 — Section 29
High Courts26 Sept 2003Dismissed
Chenna Reddy Vs D. Venkata Reddy
Andhra Pradesh High Court · (2004) 1 ALT 406
Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 2(6)
High Courts26 Sept 2003Allowed
Tavidisetty Venkateswara Rao Vs Tavidisetty Nageswara Rao
Andhra Pradesh High Court · (2003) 6 ALD 654 : (2003) 6 ALT 161
Hindu Succession Act, 1956 — Section 15(1), 15(2)
High Courts25 Sept 2003Allowed
Senior Divisional Manager, Life Insurance Corporation of India, Cuddapah Division and Others Vs C. Kamakshamma
Andhra Pradesh High Court · (2004) 3 ACC 793 : (2005) ACJ 530 : (2004) 4 ALD 106 : (2004) 4 ALT 544
Workmens Compensation Act, 1923 — Section 2, 30
High Courts25 Sept 2003Allowed
M. Satyanarayana Goud Vs Commissioner, Prohibition and Excise and Others
Andhra Pradesh High Court · (2003) 6 ALD 357 : (2004) 2 ALT 785
Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 3Andhra Pradesh (Regulation of Wholesale Trade and Distribution of Indian Liquor, Foreign Liquor, Wine and Beer) Rules, 1993 — Rule 11AAndhra Pradesh Excise Act, 1968 — Section 31
High Courts25 Sept 2003Allowed
Dayaram Rao M. Pawar Vs Sri Kalahastheeswara Institute of Technology and Others
Andhra Pradesh High Court · (2003) 6 ALT 691
Constitution of India, 1950 — Article 226
High Courts24 Sept 2003Allowed
M. Venkata Rao Vs Union of India (UOI) and Another
Andhra Pradesh High Court · (2004) 1 ALD 328
Arbitration and Conciliation Act, 1996 — Section 11(6)Constitution of India, 1950 — Article 226
High Courts24 Sept 2003Dismissed
P. Venkataramana Vs District Collector
Andhra Pradesh High Court · (2003) 6 ALD 1
Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3(1), 3(6), 4, 4(1), 5
High Courts24 Sept 2003
Syed Khundmir Vs A.P. Housing Board and Another
Andhra Pradesh High Court · (2004) 1 ALD 26 : (2003) 6 ALT 462
High Courts24 Sept 2003
Chairman and Managing Director, Rural Electrification Corporation Limited and Others Vs G. Jawaharlal
Andhra Pradesh High Court · (2003) 6 ALD 877 : (2003) 6 ALT 648
Rural Electrification (Conduct, Discipline and Appeal) Rules — Rule 23, 25, 27
High Courts24 Sept 2003Dismissed
D. Jagannadha Rao and Another Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2003) 6 ALD 497 : (2004) 1 ALT 41
Administrative Service (Appointment by Selection) Regulations, 1997 — Regulation 3, 4, 8(2), 9, 9(1)Constitution of India, 1950 — Article 226, 316State Financial Corporations Act, 1951 — Section 26(2), 29
High Courts24 Sept 2003Dismissed
General Manager, Prakasham District Co-op. Milk Producers Union Ltd. Vs Pavuralla Santhakumari and Others
Andhra Pradesh High Court · (2004) 3 ACC 664 : (2005) ACJ 2038 : (2004) 4 ALD 44
Workmens Compensation Act, 1923 — Section 3
High Courts24 Sept 2003Dismissed
S. Varalakshmi Vs District Co-operative Office and Others
Andhra Pradesh High Court · (2003) 6 ALD 516
Constitution of India, 1950 — Article 226
High Courts23 Sept 2003Dismissed
Reliable Power Systems Private Limited Vs Government of India and Others
Andhra Pradesh High Court · (2003) 5 ALD 690 : (2003) 6 ALT 49
Constitution of India, 1950 — Article 226
High Courts23 Sept 2003Allowed
Malamma Vs Permanand
Andhra Pradesh High Court · (2004) 1 ALT 537
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 3, 3(3), 3(5)Civil Procedure Code, 1908 (CPC) — Section 110Specific Relief Act, 1963 — Section 16, 19