High Courts22 Aug 2003
Kavali Roller Flour Mills Private Limited Vs A.P. Electricity Board and Another
Andhra Pradesh High Court · (2003) 6 ALD 12 : (2004) 2 ALT 427
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 867 of 1,762
High Courts22 Aug 2003Dismissed
N. Jayalaxmi Vs R. Veeraswamy and Another
Andhra Pradesh High Court · (2003) 5 ALD 776 : (2003) 6 ALT 186 : (2004) 1 ARBLR 31 : (2004) 52 SCL 709
Arbitration and Conciliation Act, 1996 — Section 16, 16(2), 16(3), 16(4), 16(5)Constitution of India, 1950 — Article 226, 227
High Courts22 Aug 2003Dismissed
Smt. Natari Parvati Vs State of A.P. and Others
Andhra Pradesh High Court · (2003) 2 ALD(Cri) 731 : (2004) 2 ALT(Cri) 59 : (2003) 3 APLJ 350 : (2004) 1 DMC 237
Penal Code, 1860 (IPC) — Section 109, 494, 498A
High Courts22 Aug 2003
United India Insurance Company Limited Vs G. Kishen Rao and Others
Andhra Pradesh High Court · (2004) 2 ACC 249 : (2004) 1 ALD 626
Motor Vehicles Act, 1939 — Section 110A
High Courts22 Aug 2003Allowed
United India Insurance Company Limited Vs Eda Anjanamma and Others
Andhra Pradesh High Court · (2004) 1 ACC 617 : (2005) ACJ 1921 : (2004) 1 ALD 117
Motor Vehicles Act, 1988 — Section 166
High Courts20 Aug 2003Dismissed
M. Veera Swamy and Others Vs Mandal Revenue Officer, Sankavaram Mandal
Andhra Pradesh High Court · (2003) 5 ALD 743
Andhra Pradesh Escheats and Bona Vacantia Act, 1974 — Section 11(1)
High Courts19 Aug 2003Allowed
A. Narsamma and Others Vs District Collector and Others
Andhra Pradesh High Court · (2003) 6 ALD 247
Land Acquisition Act, 1894 — Section 3A, 4(1), 6, 6(1)
High Courts19 Aug 2003Dismissed
Darga of Hazrath Ali Shah Chisti through its Sajjada and Mutawalli, Hafiz Yar Khan alias Peer Habibi, died per L.R. Vs Syed Yousuf Yar Khan (died) and Others
Andhra Pradesh High Court · (2003) 6 ALT 740
Limitation (Amendment) Act, 1963 — Article 65Limitation Act, 1908 — Article 142, 149, 28
High Courts18 Aug 2003Dismissed
Charlapalli Yadamma Vs Miryala Gopaiah and Another
Andhra Pradesh High Court · (2003) 5 ALD 753
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 34(1), 34(2)
High Courts18 Aug 2003Dismissed
Tirumalareddi Ramagopala Reddy and Others Vs Bhimavarapu Paravathi
Andhra Pradesh High Court · AIR 2004 AP 92 : (2004) 1 ALD 126 : (2004) 2 ALT 519 : (2004) 2 BC 536
Negotiable Instruments Act, 1881 (NI) — Section 28
High Courts14 Aug 2003Dismissed
Bairam Mallesham and Others Vs State of A.P.
Andhra Pradesh High Court · (2003) 2 ALD(Cri) 644 : (2004) 1 ALT(Cri) 400 : (2004) CriLJ 860
Penal Code, 1860 (IPC) — Section 300, 302, 307, 323, 34
High Courts14 Aug 2003Dismissed
M. Dora Prasad Vs Corporation Bank and Others
Andhra Pradesh High Court · (2003) 5 ALD 754 : (2004) 1 LLJ 722
Constitution of India, 1950 — Article 311
High Courts14 Aug 2003Dismissed
Gorikepudi Subba Rao Vs State of A.P.
Andhra Pradesh High Court · (2004) 1 ALT(Cri) 148 : (2003) 3 APLJ 215 : (2004) 1 DMC 291
Penal Code, 1860 (IPC) — Section 302
High Courts14 Aug 2003Allowed
Ratakonda Raghu Naidu Vs Kolla Sivaram Prasad and Another
Andhra Pradesh High Court · (2003) 2 ALD(Cri) 956 : (2004) 1 ALT(Cri) 390 : (2004) 2 BC 269 : (2004) 3 RCR(Criminal) 91
Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141, 142, 2(7)
High Courts14 Aug 2003Dismissed
Union of India (UOI) and Others Vs S.M. Hussain Rasheed and Others
Andhra Pradesh High Court · (2003) 5 ALD 150 : (2003) 5 ALT 143
Constitution of India, 1950 — Article 226
High Courts14 Aug 2003Dismissed
M.V. Chalapathirao and Others Vs Managing Director, Bharat Heavy Plates and Vessels Limited and Another
Andhra Pradesh High Court · (2003) 5 ALD 712 : (2003) 6 ALT 213 : (2004) 1 LLJ 9
Industrial Disputes Act, 1947 — Section 12(3)
High Courts14 Aug 2003Allowed
Gollapalli Kanakam Vs Dokala Mutyalu
Andhra Pradesh High Court · (2003) 6 ALD 856
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10
High Courts14 Aug 2003
Akula Ganga Raju and Another Vs Presiding Officer, Yeleswaram Mandal Praja Parishad and Others
Andhra Pradesh High Court · (2003) 5 ALD 619 : (2004) 5 ALT 563
Andhra Pradesh Conduct of Election of Member (Co-opted) and President/Vice-President of Mandal Parishad and Member (Co-opted) and Chairman/Vice-Chairman of Zilla Parishad Rules, 1994 — Rule 13(7)Andhra Pradesh Panchayat Raj Act, 1994 — Section 153
High Courts14 Aug 2003Allowed
K. Munidharmanadhaiah Vs Girijan Co-op. Corporation Ltd. and Another
Andhra Pradesh High Court · (2003) 6 ALD 187 : (2003) 5 ALT 578
High Courts14 Aug 2003
M. Meenakshi and Another Vs Principal, Kendriya Vidyalaya, NTPC (R) and Others
Andhra Pradesh High Court · (2004) 1 ALD 132
Constitution of India, 1950 — Article 14, 15(1), 21