High Courts12 Jun 2003
P.R. Nappini Vs Deputy Commissioner, Municipal Corporation of Hyderabad
Andhra Pradesh High Court · (2003) 5 ALD 760 : (2003) 6 ALT 458
Hyderabad Municipal Corporation Act, 1955 — Section 220, 220(2)
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 880 of 1,762
High Courts12 Jun 2003
S. Appanna Vs General Manager, S.E. Railway and Others
Andhra Pradesh High Court · (2005) 3 ACC 195
Railway Claims Tribunal Act, 1987 — Section 13, 16, 17
High Courts12 Jun 2003Dismissed
T. Seshagiri Rao Vs Municipal Corporation of Hyderabad
Andhra Pradesh High Court · (2003) 6 ALT 100 : (2003) 3 APLJ 187
Hyderabad Municipal Corporation (Assessment of Property Tax) Rules, 1990 — Rule 8Hyderabad Municipal Corporation Act, 1955 — Section 212, 212(1)
High Courts12 Jun 2003Dismissed
Pasupala Fakruddin and Another Vs Jamia Masque and Another
Andhra Pradesh High Court · AIR 2003 AP 448 : (2003) 5 ALD 45 : (2003) 2 AnWR 8 : (2003) 2 APLJ 289 : (2004) 2 RCR(Civil) 76
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts11 Jun 2003Dismissed
Borusu Nageswara Rao Vs Secretary, A.P. Co-operative Tribunal and Others
Andhra Pradesh High Court · (2003) 4 ALT 220
High Courts11 Jun 2003Allowed
Manchiraju Viswaswara Sadasiva Rao @ Kamarsu Viswaswara Sadasiva Rao Vs Kamarsu Vijayalaxmi and Others
Andhra Pradesh High Court · (2003) 5 ALD 554
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 5, Order 33 Rule 6, Order 33 Rule 7
High Courts11 Jun 2003Allowed
Nalam Pullarao Vs IBP Company Ltd. and Others
Andhra Pradesh High Court · (2004) 3 ALD 809
High Courts11 Jun 2003Dismissed
C.S.H.N. Murthy Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2003) 6 ALD 22 : (2003) 4 ALT 687
Andhra Pradesh Education Act, 1982 — Section 79, 80
High Courts11 Jun 2003Dismissed
P. Mohan Reddy Vs General Manager, A.P. State Financial Corporation and Others
Andhra Pradesh High Court · (2003) 6 ALD 363 : (2003) 5 ALT 773
Andhra Pradesh State Financial Corporations Act, 1951 — Section 29Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts11 Jun 2003Allowed
New India Assurance Company Limited Vs Moror Alexy and Others
Andhra Pradesh High Court · (2005) ACJ 1106 : (2003) 6 ALD 338 : (2004) 2 ALT 111
Civil Procedure Code, 1908 (CPC) — Section 151Motor Vehicles Act, 1988 — Section 140, 147, 147(2)
High Courts11 Jun 2003Allowed
Katta Janamma (died) by LR and Another Vs N. Anantha Reddy
Andhra Pradesh High Court · (2003) 5 ALD 59
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16Succession Act, 1925 — Section 214(1)
High Courts11 Jun 2003
New India Assurance Co. Ltd. Vs Moror Alexy and Others
Andhra Pradesh High Court · (2005) 3 ACC 405
Motor Vehicles Act, 1988 — Section 140, 147, 163A, 168Civil Procedure Code, 1908 (CPC) — Section 105, 151
High Courts10 Jun 2003Dismissed
Nuvvala Kiran Vs The State of A.P.
Andhra Pradesh High Court · (2003) 2 ALD(Cri) 410 : (2004) CriLJ 1263
Andhra Pradesh Borstal Schools Act, 1925 — Section 2(1)Juvenile Justice Act, 1986 — Section 2Penal Code, 1860 (IPC) — Section 376(2)
High Courts10 Jun 2003Dismissed
Shakthi Enterprises Vs Sri Maruthi Oil Traders and Another
Andhra Pradesh High Court · (2003) 4 ALD 329 : (2003) 2 AnWR 69 : (2003) 2 APLJ 293
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 141, 24, 26
High Courts10 Jun 2003Allowed
P.M. Anand Babu and Others Vs Mir Akbar Ali Khan and Another
Andhra Pradesh High Court · AIR 2004 AP 243 : (2003) 4 ALD 461
Registration Act, 1908 — Section 49
High Courts10 Jun 2003Allowed
Indupuru Raghava Reddy and Others Vs Commissioner, Survey, Settlements and Land Records and Others
Andhra Pradesh High Court · (2003) 5 ALD 210
Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 2A, 7
High Courts10 Jun 2003
Life Insurance Corporation of India and Another Vs D.V. Anil Kumar
Andhra Pradesh High Court · (2003) 4 ALD 721 : (2003) 5 ALT 9
Industrial Disputes Act, 1947 — Section 33A
High Courts10 Jun 2003
K.R. Sulochana Devi and Another Vs Chairman, Railway Board and Others
Andhra Pradesh High Court · (2003) 4 ALD 332 : (2003) 6 ALT 549
High Courts10 Jun 2003Dismissed
Gandla Pannala Bhulaxmi Vs Managing Director, APSRTC and Another
Andhra Pradesh High Court · (2003) ACJ 2004 : AIR 2003 AP 458 : (2003) 4 ALT 216 : (2003) 2 APLJ 227 : (2003) 3 CTC 667
Civil Procedure Code Amendment Act, 1999 — Section 10Civil Procedure Code, 1908 (CPC) — Section 100ALand Acquisition Act, 1894 — Section 54
High Courts10 Jun 2003Dismissed
M. Krishna Rao and Another Vs M.L. Narasikha Rao and Others
Andhra Pradesh High Court · AIR 2003 AP 498 : (2003) 4 ALD 855 : (2003) 5 ALT 205 : (2004) 1 CivCC 265
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, Order 7 Rule 9