High Courts12 Sept 2003Dismissed
State of A.P. and Another Vs C. Srinivasulu Reddy
Andhra Pradesh High Court · (2003) 5 ALD 697 : (2003) 6 ALT 222
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 863 of 1,762
High Courts11 Sept 2003Dismissed
Sri Shirdi Sai Samaj Vs Bhagyanagar Colony Welfare Association and Others
Andhra Pradesh High Court · (2003) 5 ALD 771 : (2003) 6 ALT 429
Constitution of India, 1950 — Article 226
High Courts11 Sept 2003
Kalasika Prashanta Kumar Vs The State of A.P.
Andhra Pradesh High Court · (2003) 2 ALD(Cri) 712 : (2004) 2 ALT(Cri) 7 : (2003) 3 APLJ 299 : (2004) CriLJ 1051 : (2004) 3 RCR(Criminal) 682
Penal Code, 1860 (IPC) — Section 376(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)
High Courts11 Sept 2003
State of A.P., Superintending Engineer, Nagarjuna Sagar Left Canals and Another Vs K. Krishnam Raju (Died) per L.Rs. 3 to 5) and Others
Andhra Pradesh High Court · (2004) 1 ALT 769 : (2004) 1 ARBLR 566
Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 39
High Courts11 Sept 2003Allowed
Mohammed Vaziruddin Educational Society Vs Convenor, EAMCET-2002 and Others
Andhra Pradesh High Court · (2003) 6 ALD 100
Andhra Pradesh Education Act, 1982 — Section 20
High Courts11 Sept 2003Allowed
C. Anita Vs Commissioner of Police and Additional District Magistrate, (Executive) and Others
Andhra Pradesh High Court · (2003) 5 ALD 387 : (2003) 5 ALT 515 : (2003) 3 APLJ 97 : (2004) CriLJ 515
Civil Procedure Code, 1908 (CPC) — Section 116(6)
High Courts11 Sept 2003Allowed
M.T.V. Krishna Murthy Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2004) 1 ALT 12
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 17, 31, 31(1), 31(2), 77Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 34, 87, 93
High Courts11 Sept 2003
Kona Srinivas and Others Vs State of A.P. and Others
Andhra Pradesh High Court · (2004) 2 ALD 654
Administrative Tribunals Act, 1985 — Section 15Constitution of India, 1950 — Article 226
High Courts10 Sept 2003Allowed
State Government Pensioners Association Vs State of A.P. and Another
Andhra Pradesh High Court · (2004) 1 ALD 338
Pension and Gratuity Rules — Rule 9
High Courts10 Sept 2003Allowed
Kamireddy Venkataramana Reddy Vs Appellate Authority under A.P. (A.A) Tenancy Act, 1956 and Others
Andhra Pradesh High Court · (2003) 6 ALD 894 : (2003) 2 AnWR 631 : (2004) 1 APLJ 116
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10
High Courts10 Sept 2003Allowed
S.B. Ramanaiah @ S.B. Ramana and Others Vs C. Venkata Subbaiah
Andhra Pradesh High Court · (2004) 4 ALD 554
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52, Order 9 Rule 13
High Courts10 Sept 2003Allowed
K. Venkulu Vs State of A.P. and Others
Andhra Pradesh High Court · AIR 2004 AP 85 : (2004) 1 ALD 315 : (2003) 2 AnWR 635 : (2004) 1 ARBLR 481
Civil Procedure Code, 1908 (CPC) — Section 89
High Courts10 Sept 2003Dismissed
Chandini Bar and Restaurant Vs Commissioner of Police and Another
Andhra Pradesh High Court · (2003) 6 ALD 299 : (2003) 5 ALT 705 : (2003) 3 APLJ 197
Hyderabad City Police Act, 1348 — Section 21Hyderabad City Police Rules, 1351 — Rule 136
High Courts10 Sept 2003
Metadin Agarwal (died) by LRs. Vs Syed Abdul Razack and Others
Andhra Pradesh High Court · (2004) 1 ALD 400 : (2004) 3 ALT 765
Specific Relief Act, 1963 — Section 14, 15
High Courts08 Sept 2003Allowed
Airport Authority of India Vs Jagadamba Pearls Dealer
Andhra Pradesh High Court · (2004) 4 ALD 39
Airports Authority of India Act, 1994 — Section 3Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts08 Sept 2003Allowed
State Bank of India, Agricultural Development Branch Vs Kolli Venkata Appa Rao and Another
Andhra Pradesh High Court · (2004) 2 ALD 42 : (2004) 1 ALT 462
High Courts08 Sept 2003Dismissed
Katari Ratna Rani Vs Velagapudi Rama Rao and Others
Andhra Pradesh High Court · (2003) 6 ALD 476 : (2003) 6 ALT 79 : (2003) 3 APLJ 405 : (2004) 2 BC 303
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1, Order 38 Rule 5(1), Order 38 Rule 5(4), Order 38 Rule 6(2), Order 43 Rule 1
High Courts08 Sept 2003
Rama Krishna P.S. and Others Vs Member Secretary, Andhra Pradesh Power Generation Corporation Ltd. and Others
Andhra Pradesh High Court · (2004) 2 ALT 514 : (2004) 102 FLR 183 : (2004) 3 LLJ 370
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(1)Industrial Disputes Act, 1947 — Section 10, 10(1), 2, 2A(2)
High Courts05 Sept 2003
Sri Venugopal Oil Mill Vs Commercial Tax Officer
Andhra Pradesh High Court · (2004) 138 STC 517
Andhra Pradesh General Sales Tax Rules, 1957 — Rule 17(5A)Constitution of India, 1950 — Article 226
High Courts05 Sept 2003Allowed
Paidimarri Shanker and Others Vs State of A.P.
Andhra Pradesh High Court · (2003) 2 ALD(Cri) 538 : (2004) 1 DMC 546
Evidence Act, 1872 — Section 113B, 32Penal Code, 1860 (IPC) — Section 304B, 498A