High Courts24 Jun 2003Allowed
Malla Satyanarayana Vs Lanka Venkata Ramanamma and Others
Andhra Pradesh High Court · AIR 2003 AP 461 : (2003) 4 ALD 891 : (2004) 1 ALT 316 : (2003) 3 APLJ 437
Stamp Act, 1899 — Section 38(2), 40
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 878 of 1,762
High Courts24 Jun 2003Dismissed
Sergeant Jena JK Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2003) 4 ALD 797 : (2004) 1 ALT 563
Constitution of India, 1950 — Article 226
High Courts24 Jun 2003Dismissed
Mohd. Ibrahim Vs Managing Committee of Masjid-e-Khursheed Jah and Another
Andhra Pradesh High Court · (2003) 4 ALD 799 : (2003) 5 ALT 477 : (2003) 3 CivCC 581 : (2004) 2 RCR(Civil) 385 : (2004) 1 RCR(Rent) 233
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, Order 41 Rule 34Transfer of Property Act, 1882 — Section 106
High Courts24 Jun 2003Dismissed
B.V.V.S.S. Narayana Vs State Level Co-ordinator for Petroleum Products and Others
Andhra Pradesh High Court · (2003) 5 ALD 28
Constitution of India, 1950 — Article 226
High Courts24 Jun 2003Dismissed
Binodlal Sagarmal and Others Vs Prem Prakash Gupta and Others
Andhra Pradesh High Court · (2003) 5 ALD 222
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 2, 20Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 22Civil Procedure Code, 1908 (CPC) — Section 10, 115
High Courts23 Jun 2003
R.S.N. Murthy Vs Union of India (UOI) and Another
Andhra Pradesh High Court · (2003) 6 ALD 255
Constitution of India, 1950 — Article 22
High Courts23 Jun 2003Allowed
Rapolu Satheesh Vs NTR University of Health Sciences and Another
Andhra Pradesh High Court · (2003) 5 ALD 320 : (2003) 6 ALT 563
Constitution of India, 1950 — Article 14, 15, 21
High Courts23 Jun 2003
Ampolu Apparao Vs Public Prosecutor and Another
Andhra Pradesh High Court · (2003) 6 CriminalCC 585
Criminal Procedure Code, 1973 (CrPC) — Section 256, 378Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Jun 2003
United India Insurance Company Limited Vs Mohd. Khaj Rasool Sayyed @ Mohd. Khaja Main Shaik and Another
Andhra Pradesh High Court · (2003) 5 ALD 162 : (2003) 2 AnWR 281
Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 467, 473Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 45, 61, 64, 74, 75
High Courts23 Jun 2003Allowed
Ampolu Apparrao Vs Public Prosecutor
Andhra Pradesh High Court · (2003) 6 ALD 156 : (2003) 2 ALT(Cri) 187 : (2004) 1 BC 348 : (2003) 4 RCR(Criminal) 298
Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Jun 2003Dismissed
M. Venkat Reddy Vs Scientific Advisor to Raksha Mantri and Director General, Drdo and Others
Andhra Pradesh High Court · (2003) 4 ALD 478 : (2003) 5 ALT 447
Administrative Tribunals Act, 1985 — Section 28Central Civil Services (Conduct) Rules, 1964 — Rule 3, 7
High Courts23 Jun 2003Allowed
S.A. Khadeer Vs G.V.R. Anjaneyulu
Andhra Pradesh High Court · (2003) 5 ALD 577 : (2003) 2 AnWR 127 : (2003) 3 APLJ 415 : (2004) 3 RCR(Civil) 64
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 149
High Courts23 Jun 2003Dismissed
The General Manager, South Central Railway and Another Vs Shaik Abdul Khader
Andhra Pradesh High Court · (2003) 4 ALD 560 : (2003) 6 ALT 755 : (2004) 1 LLJ 714
Railway Services (Pension) Rules, 1993 — Rule 20, 31
High Courts20 Jun 2003
Thotakura Subbarao Vs Yelubandi Satyanarayana and Others
Andhra Pradesh High Court · (2003) 5 ALD 14 : (2003) 3 APLJ 224
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 4, Order 43 Rule 1Gram Panchayat Land Development (Layout and Building) Rules, 2002 — Rule 26(2)
High Courts20 Jun 2003Dismissed
Sarvarakya Textiles Limited and Others Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (2003) 06 AP CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 401
High Courts20 Jun 2003Dismissed
Billa Venkat Papi Reddy Vs A. Kishan Rao
Andhra Pradesh High Court · (2003) 5 ALD 56
Evidence Act, 1872 — Section 126
High Courts20 Jun 2003Dismissed
K. Vasudevreddy Vs Smt. B. Chandrakala
Andhra Pradesh High Court · (2003) 4 ALD 481 : (2003) 2 AnWR 386
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts20 Jun 2003Allowed
Chinthanuru Sivaiah Vs Southern Power Distributions Company of A.P. Limited and Another
Andhra Pradesh High Court · (2003) 4 ALD 468 : (2003) 6 ALT 846
Penal Code, 1860 (IPC) — Section 304A
High Courts20 Jun 2003Dismissed
R. Jagadeeshwar Vs P. Goutham Goud and Others
Andhra Pradesh High Court · (2003) 6 ALT 226
Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 2(1)Andhra Pradesh Panchayat Raj Act, 1994 — Section 19, 233Constitution of India, 1950 — Article 226
High Courts19 Jun 2003
Mudavath Hema Naik and Another Vs State of A.P.
Andhra Pradesh High Court · (2003) 2 ALD(Cri) 85 : (2003) 2 ALT(Cri) 240 : (2004) CriLJ 847
Penal Code, 1860 (IPC) — Section 306, 376