High Courts06 Aug 2003Allowed
K. Rajaiah Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2003) 6 ALD 106 : (2003) 5 ALT 486
Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 5(4)
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 870 of 1,762
High Courts05 Aug 2003Dismissed
K. Prabhavatamma Vs B. Indiramma and Others
Andhra Pradesh High Court · (2004) 5 ALD 131
Conduct of Elections Rules, 1961 — Rule 53, 63, 93
High Courts05 Aug 2003Allowed
Birudavolu Venkata Subbamma Vs Mallapu Padmavathamma
Andhra Pradesh High Court · (2003) 5 ALD 766
High Courts05 Aug 2003
Thulja Finance Vs A.V. Ramesh Kumar and Another
Andhra Pradesh High Court · (2004) 1 ALD(Cri) 249 : (2004) 2 ALT(Cri) 134 : (2004) 2 BC 448
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Aug 2003Allowed
Rapani Laxman and Vs State of A.P.
Andhra Pradesh High Court · (2004) 1 ALT(Cri) 154 : (2004) CriLJ 136
Criminal Procedure Code, 1973 (CrPC) — Section 276, 317Criminal Rules of Practice and Circular Orders, 1990 — Rule 34Evidence Act, 1872 — Section 9
High Courts05 Aug 2003Allowed
Sree Rayalaseema Alkalies and Allied Chemicals Limited Vs A.P. State Electricity Board and Others
Andhra Pradesh High Court · (2003) 6 ALD 819 : (2003) 5 ALT 323
Electricity (Supply) Act, 1948 — Section 49, 78A
High Courts05 Aug 2003Allowed
T. Prabhakar Rao Vs Registrar of Co-operative Societies, Government of A.P. and Others
Andhra Pradesh High Court · (2003) 5 ALD 747 : (2003) 6 ALT 97 : (2004) 1 LLJ 131
Payment of Gratuity Act, 1972 — Section 13
High Courts04 Aug 2003
State of A.P. Vs Y. Shiva Shankar and Another
Andhra Pradesh High Court · (2003) 6 ALD 444 : (2003) 5 ALT 829
Arbitration Act, 1940 — Section 30
High Courts04 Aug 2003Allowed
K. Padma Reddy Vs Station House Officer and Others
Andhra Pradesh High Court · (2003) 5 ALD 345 : (2003) 2 ALD(Cri) 421 : (2003) 3 APLJ 412 : (2004) CriLJ 503 : (2004) 1 RCR(Criminal) 412
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts04 Aug 2003Allowed
Vundi Manikyam Vs Ayodhyala Balagangadhar Chandra Sekhar and Others
Andhra Pradesh High Court · (2003) 6 ALD 158 : (2003) 3 APLJ 378
Motor Vehicles Act, 1988 — Section 149(2), 166
High Courts04 Aug 2003Dismissed
J.D. Electronics Vs E.S.I. Corporation and Others
Andhra Pradesh High Court · (2004) 1 ALD 652 : (2004) 2 LLJ 653
Employees State Insurance Act, 1948 — Section 1(5)
High Courts04 Aug 2003Dismissed
P.S. Sudershan Vs Secunderabad Cantonment Board and Another
Andhra Pradesh High Court · (2003) 5 ALD 595
Constitution of India, 1950 — Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5
High Courts02 Aug 2003Dismissed
New Vasanth Vihar Vs Special Deputy Collector, Land Acquisition and Another
Andhra Pradesh High Court · (2003) 5 ALD 816
Land Acquisition Act, 1894 — Section 23, 3
High Courts01 Aug 2003Dismissed
Kuruva Mekala Eranna (A2) and Others Vs State of A.P.
Andhra Pradesh High Court · (2003) 2 ALD(Cri) 860 : (2003) 2 ALT(Cri) 426 : (2004) CriLJ 1109
Penal Code, 1860 (IPC) — Section 149, 300
High Courts01 Aug 2003
Kamala Muniratnam and Another Vs State of A.P.
Andhra Pradesh High Court · (2003) 2 ALD(Cri) 403 : (2003) 2 ALT(Cri) 372 : (2003) CriLJ 4782
Evidence Act, 1872 — Section 24, 27Penal Code, 1860 (IPC) — Section 120B, 201, 300
High Courts01 Aug 2003Dismissed
Mandala Appa Rao and Another Vs Pinninti Sreedevi
Andhra Pradesh High Court · (2003) 6 ALD 162 : (2003) 5 ALT 806 : (2004) 2 BC 282
Negotiable Instruments Act, 1881 (NI) — Section 118, 20
High Courts01 Aug 2003Allowed
Uppala Venkat Vs Divisional Railway Manager (P) South Central Railway and Others
Andhra Pradesh High Court · (2003) 5 ALD 263 : (2003) 6 ALT 829 : (2003) 3 LLJ 1092
Constitution of India, 1950 — Article 16Industrial Disputes Act, 1947 — Section 18Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts01 Aug 2003Dismissed
Ramisetti Srinivasa Rao and Others Vs District Collector and Another
Andhra Pradesh High Court · (2003) 5 ALD 343 : (2004) 1 ALT 98 : (2003) 3 APLJ 476
Land Acquisition Act, 1894 — Section 11
High Courts01 Aug 2003Dismissed
B.V. Rami Reddy and Another Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2003) 5 ALD 339 : (2003) 5 ALT 579
Administrative Tribunals Act, 1985 — Section 2
High Courts01 Aug 2003Dismissed
Narender Vs Secretary, Municipal Administration and Others
Andhra Pradesh High Court · (2003) 5 ALD 448
Constitution of India, 1950 — Article 226