COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 877 of 1,762

High Courts02 Jul 2003Allowed

Sri Laxman Talkies and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2003) 5 ALD 375

Andhra Pradesh Municipalities (Gradation of Municipalities, Councils and Nagar Panchayats) Rules, 1995 — Rule 4Andhra Pradesh Municipalities Act, 1965 — Section 2(22)

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High Courts02 Jul 2003

Pagidi Padmavathi and Another Vs Kanala Nagaraju and Others

Andhra Pradesh High Court · (2003) 5 ALD 629

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 95, Order 21 Rule 96, Order 21 Rule 97

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High Courts01 Jul 2003Dismissed

Union of India (UOI) Vs N. Kantabai

Andhra Pradesh High Court · (2004) 2 ACC 709 : (2005) ACJ 1280 : AIR 2004 AP 228 : (2003) 6 ALD 40

Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 123

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High Courts01 Jul 2003Allowed

P. Shobha Vs Kothuri Narender

Andhra Pradesh High Court · (2003) 5 ALD 837 : (2003) 3 APLJ 293

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)

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High Courts01 Jul 2003Dismissed

Dr. Punuru Venkata Reddy Vs Punuru Vijayalakshmi

Andhra Pradesh High Court · (2005) 1 BC 262

Evidence Act, 1872 — Section 91, 92

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High Courts01 Jul 2003Allowed

Bayyapureddy Appala Naidu Vs Agent to Government and Collector and Others

Andhra Pradesh High Court · (2003) 5 ALD 279 : (2003) 3 APLJ 57

Agency Tract Interest and Land Transfer Act, 1917 — Section 2(a), 2(c), 4, 7Andhra Pradesh (Scheduled Areas) Land Transfer Regulation Act, 1959 — Section 3, 3(1), 3(3)

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High Courts30 Jun 2003

Property Association of Baptist Churches Vs Sub-Registrar and Others

Andhra Pradesh High Court · (2003) 4 ALD 671 : (2004) 1 ALT 174

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 59Specific Relief Act, 1963 — Section 34

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High Courts30 Jun 2003

Dr. Kusumatai Dandekar Vs Bhoopathi Rajeshwari and Others

Andhra Pradesh High Court · (2003) 5 ALD 239

Succession Act, 1925 — Section 371, 372

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High Courts30 Jun 2003Dismissed

Land Acquisition Officer-cum-Tahsildar Vs Sharfudding and Another

Andhra Pradesh High Court · (2003) 5 ALD 143 : (2003) 5 ALT 314

Land Acquisition Act, 1894 — Section 3, 30, 4(1), 54

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High Courts30 Jun 2003

P. Bhaskar Vs Asst. General Manager, Syndicate Bank Zonal Office and Another

Andhra Pradesh High Court · (2003) 4 ALD 776 : (2003) 6 ALT 233 : (2003) 3 LLJ 1143

Industrial Disputes Act, 1947 — Section 11A

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High Courts27 Jun 2003Dismissed

Md. Ahmed Ali and Others Vs Alastu Talimi Trust and Another

Andhra Pradesh High Court · (2004) 1 ALD 99 : (2003) 6 ALT 594

Waqf Act, 1954 — Section 2

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High Courts27 Jun 2003Dismissed

Satyanarayana T. Vs Chairman and P.O., Industrial Tribunal-cum-Labour Court and Another

Andhra Pradesh High Court · (2003) 5 ALT 599 : (2004) 1 LLJ 272

Industrial Disputes Act, 1947 — Section 11A

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High Courts27 Jun 2003Allowed

Lagadapati Venkaiah Vs Principal Junior Civil Judge-cum-Election Tribunal (Panchayat Raj Act) and Others

Andhra Pradesh High Court · (2003) 4 ALD 546 : (2003) 5 ALT 551

Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 5Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Representation of the People Act, 1951 — Section 86

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High Courts27 Jun 2003

P. Mallikarjuna Rao Vs MECON India Ltd. and Another

Andhra Pradesh High Court · (2003) 6 ALT 83

Constitution of India, 1950 — Article 12, 226

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High Courts27 Jun 2003

Kavitha Goud Vs Nookala Sudarshan Reddy and Others

Andhra Pradesh High Court · AIR 2004 AP 326 : (2004) 4 ALD 324 : (2004) 5 ALT 293 : (2005) 3 CivCC 575

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 11(2)Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 8 Rule 1(5), 151

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High Courts26 Jun 2003Dismissed

P. Rameswara Rao Vs I. Sanjeeva Rao

Andhra Pradesh High Court · AIR 2004 AP 117 : (2003) 5 ALD 564 : (2003) 5 ALT 697

Hindu Succession Act, 1956 — Section 14(1), 14(2)

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High Courts26 Jun 2003Allowed

T. Mrugapani Vs A.P. State Co-operative Bank and Others

Andhra Pradesh High Court · (2003) 6 ALD 647 : (2003) 5 ALT 760

Constitution of India, 1950 — Article 226

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High Courts25 Jun 2003Dismissed

B.V. Raghavaiah Choudary and Others Vs The Station House Officer, CCS, DD, Abids Police Station and Another

Andhra Pradesh High Court · (2004) 2 ALD(Cri) 200 : (2003) 6 ALT 779

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts25 Jun 2003Dismissed

S. Rami Reddy Vs Vice-Chairman and Managing Director, Andhra Pradesh State Irrigation Development Corporation Limited and Others

Andhra Pradesh High Court · (2003) 4 ALD 609 : (2003) 6 ALT 390

Andhra Pradesh Industrial Disputes Rules, 1958 — Rule 79Companies Act, 1956 — Section 291, 36, 617, 619, 619AConstitution of India, 1950 — Article 14, 16, 16(4), 16(4A), 21

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High Courts25 Jun 2003Dismissed

N.G. Shah Vs T.N. Mohan Raj

Andhra Pradesh High Court · (2003) 4 ALD 838 : (2004) 1 ALT 470

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)

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