High Courts22 Jul 2003Dismissed
Bharat Scarp Vs Haryana and Steel Centre and Others
Andhra Pradesh High Court · (2003) 6 ALD 94 : (2003) 5 ALT 451 : (2004) 49 SCL 603
Companies Act, 1956 — Section 483
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 873 of 1,762
High Courts22 Jul 2003
Haryana and Steel Centre Vs Lakshmi Parcelains Ltd.
Andhra Pradesh High Court · (2003) 5 ALT 665 : (2004) 50 SCL 669
Companies Act, 1956 — Section 457, 457(1)
High Courts22 Jul 2003Partly Allowed
Shahazadi Bee and Others Vs The Managing Director, APSRTC and Another
Andhra Pradesh High Court · (2004) 3 ACC 724 : (2004) ACJ 1773 : (2003) 5 ALD 127 : (2003) 6 ALT 678 : (2003) 3 APLJ 345
Motor Vehicles (Amendment) Act, 1994 — Section 163A
High Courts22 Jul 2003Dismissed
G. Subba Rao Vs Food Corporation of India and Others
Andhra Pradesh High Court · AIR 2004 AP 16 : (2003) 5 ALD 751 : (2004) 51 SCL 370
Provincial Insolvency Act, 1920 — Section 7, 8
High Courts21 Jul 2003
Sri Krishna Salt Works Vs State of A.P.
Andhra Pradesh High Court · AIR 2004 AP 66 : (2003) 5 ALD 484 : (2002) 3 APLJ 281
Civil Procedure Code, 1908 (CPC) — Section 11, 9
High Courts21 Jul 2003Dismissed
G. Pavana Murthy Vs Vice-Chancellor, Osmania University and Others
Andhra Pradesh High Court · (2003) 5 ALD 801 : (2003) 6 ALT 812
Andhra Pradesh University Act, 1991 — Section 55
High Courts21 Jul 2003
K. Pedda Linga Reddy and Others Vs B. Sathaiah and Others
Andhra Pradesh High Court · (2003) 6 ALD 723 : (2003) 2 AnWR 621
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3
High Courts21 Jul 2003Allowed
N. Kumara Swamy Vs A. Indraseva (died) by LRs. and Others
Andhra Pradesh High Court · (2003) 5 ALD 842 : (2004) 1 ALT 558
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 11, 11(4)
High Courts21 Jul 2003Dismissed
Chandana Veeranjaneyulu and Others Vs Chandana Panduranganayakamma and Others
Andhra Pradesh High Court · (2003) 6 ALD 422 : (2003) 5 ALT 505 : (2003) 3 APLJ 167 : (2003) 3 CivCC 688
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts21 Jul 2003Dismissed
New India Assurance Co. Ltd. Vs Kandavalli Laxmi Rajeswari and Others
Andhra Pradesh High Court · (2004) 2 ACC 116 : (2005) ACJ 1748 : (2004) 1 ALT 516
Motor Vehicles Act, 1939 — Section 110A, 92AMotor Vehicles Act, 1988 — Section 140, 140(1), 140(2), 141, 163A
High Courts18 Jul 2003Dismissed
K. Bala Bai and Others Vs Government of A.P. and Others
Andhra Pradesh High Court · (2003) 6 ALD 68 : (2003) 5 ALT 136
Land Acquisition Act, 1894 — Section 17(4), 48, 9
High Courts18 Jul 2003Allowed
Penchala Sadaiah and Others Vs The State of A.P.
Andhra Pradesh High Court · (2003) 2 ALD(Cri) 332 : (2003) 2 ALT(Cri) 562 : (2003) CriLJ 3827 : (2004) 1 DMC 435 : (2004) 2 RCR(Criminal) 355
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304B, 498A
High Courts18 Jul 2003
Keesari Venkata Reddy and Another Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2003) 2 ALD(Cri) 1047 : (2003) 2 ALT(Cri) 401 : (2004) 1 DMC 12
Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 354(3)Dowry Prohibition Act, 1961 — Section 3, 4, 6Penal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts18 Jul 2003Allowed
Srinivasa Wines Vs Government of A.P. and Others
Andhra Pradesh High Court · (2003) 5 ALD 32 : (2003) 5 ALT 38 : (2003) 3 APLJ 82
Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 28Andhra Pradesh Excise Act, 1968 — Section 3
High Courts18 Jul 2003
The III Additional District and Sessions Judge Vs Keesari Madhav Reddy
Andhra Pradesh High Court · (2003) 2 ALD(Cri) 1047 : (2003) 2 ALT(Cri) 401 : (2004) 1 DMC 12
Dowry Prohibition Act, 1961 — Section 3, 4, 6Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts18 Jul 2003Dismissed
K. Narasimhulu Naidu and Co. Vs G. Subbarama Reddy
Andhra Pradesh High Court · (2003) 6 ALD 491 : (2003) 6 ALT 118 : (2003) 3 APLJ 429 : (2004) 2 BC 293
Andhra Pradesh Agricultural Indebtedness (Relief) Act, 1987 — Section 3, 4Evidence Act, 1872 — Section 52, 53Stamp Act, 1899 — Section 2(22), 2(23)
High Courts17 Jul 2003Dismissed
Azizunnisa Begum (died) by LRs. Vs Premlata Gupta and Others
Andhra Pradesh High Court · (2003) 6 ALD 354 : (2003) 5 ALT 811
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 6Specific Relief Act, 1963 — Section 13(1)
High Courts17 Jul 2003Dismissed
IIndla Krishnamma Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2003) 6 ALD 41
Penal Code, 1860 (IPC) — Section 302, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Rules, 1995 — Rule 12
High Courts17 Jul 2003Dismissed
United India Insurance Company Limited Vs Syed Anwar Ali and Another
Andhra Pradesh High Court · (2003) 6 ALD 174 : (2003) 2 AnWR 520 : (2004) 1 RCR(Civil) 620
Motor Vehicles Act, 1988 — Section 147, 147(1)Workmens Compensation Act, 1923 — Section 4(A)(3)
High Courts17 Jul 2003Dismissed
Yarlagadda Satya Rao and Another Vs Goli Ganiraju alias Sathiraju
Andhra Pradesh High Court · (2003) 6 ALT 284