High Courts01 May 2003
T.A. Choudhary Vs State of A.P. and Others
Andhra Pradesh High Court · (2004) 3 ALD 357
Arbitration Act, 1940 — Section 30Contract Act, 1872 — Section 23, 54, 55, 59, 73
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Andhra Pradesh High Court judgments
35,240 judgments · page 883 of 1,762
High Courts30 Apr 2003Dismissed
P.S. Bheemeswara Rao Vs Regional Joint Director of Intermediate Education and Others
Andhra Pradesh High Court · (2003) 4 ALT 333
Andhra Pradesh Public Employment (Recording and Alteration of Date of Birth) Rules, 1984 — Rule 2(5), 4(2)
High Courts30 Apr 2003Dismissed
E. Ravinder Vs Chairman-cum-Managing Director, Power Grid Corporation of India Ltd. and Others
Andhra Pradesh High Court · (2003) 4 ALD 87 : (2003) 6 ALT 146
Constitution of India, 1950 — Article 14, 16
High Courts30 Apr 2003Dismissed
Chella Chenchaiah Vs Commissioner, Office of the Chief Commissioner of Land Administration and Others
Andhra Pradesh High Court · (2004) 1 ALD 10
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 5(2), 7Constitution of India, 1950 — Article 226
High Courts30 Apr 2003Allowed
Ministry of Defence, Senior Accounts Officer, Department of Administrative Reforms and Public Grievances and Others Vs Gadde Yellamma
Andhra Pradesh High Court · (2003) 4 ALD 251 : (2004) 7 ALT 773
Administrative Tribunals Act, 1985 — Section 14, 14(1), 2
High Courts30 Apr 2003Dismissed
Kasa Venkata Reddy Vs Syed Basha and Others
Andhra Pradesh High Court · (2003) 4 ALD 210 : (2003) 1 AnWR 758
Provincial Insolvency Act, 1920 — Section 75
High Courts30 Apr 2003Dismissed
Radhakrishna Murthy and Others Vs Special Deputy Collector, Land Acquisition (General) and Another
Andhra Pradesh High Court · (2003) 4 ALD 500 : (2003) 4 ALT 576
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28
High Courts30 Apr 2003Allowed
B. Veera Reddy Vs A.P. State Warehousing Corporation and Others
Andhra Pradesh High Court · (2003) 4 ALD 81
Andhra Pradesh State Warehousing Corporation Employees Regulations, 1965 — Regulation 12(3)
High Courts30 Apr 2003Allowed
Gadamsetty Sriramulu Vs Assistant Director of Agriculture
Andhra Pradesh High Court · (2003) 2 ALD(Cri) 4 : (2004) 1 ALT(Cri) 63 : (2003) 2 APLJ 238 : (2003) CriLJ 3352
Criminal Procedure Code, 1973 (CrPC) — Section 468, 482
High Courts29 Apr 2003Dismissed
K. Prasada Rao Vs Sub-Divisional Inspector (Postal), Giddalur Sub-Division and Others
Andhra Pradesh High Court · (2003) 4 ALD 770 : (2003) 5 ALT 833 : (2003) 3 LLJ 966
High Courts29 Apr 2003Dismissed
P.S.E. Hussain and Others Vs Commissioner, Municipality Anakapalle
Andhra Pradesh High Court · (2003) 4 ALD 253 : (2003) 5 ALT 83
Andhra Pradesh Municipalities (Regulation of Receipts) and Expenditure Rules, 1968 — Rule 12(1)
High Courts29 Apr 2003Dismissed
Muslim Minority Welfare Committee Vs State of A.P. and Others
Andhra Pradesh High Court · (2003) 5 ALD 831 : (2003) 5 ALT 823
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15, 3Constitution of India, 1950 — Article 29, 30
High Courts29 Apr 2003Allowed
B. Sunderji Vs M. Anjaneyulu and Others
Andhra Pradesh High Court · (2003) 2 ALD(Cri) 58 : (2003) 2 APLJ 341 : (2003) CriLJ 3783
Criminal Procedure Code, 1973 (CrPC) — Section 401
High Courts29 Apr 2003Dismissed
T. Satyanarayana Vs A.P. Residential Educational Institutions Society and Others
Andhra Pradesh High Court · (2004) 1 ALD 19 : (2003) 5 ALD 137 : (2003) 4 ALD 52 : (2003) 5 ALT 47
High Courts28 Apr 2003
A. Ramanamma Vs Nakka Neelamma and Others
Andhra Pradesh High Court · (2003) 2 ALD(Cri) 52 : (2004) 1 ALT(Cri) 5 : (2003) CriLJ 3995
Criminal Procedure Code, 1973 (CrPC) — Section 401
High Courts28 Apr 2003Allowed
Galada Power and Telecommunication Limited Vs Transmission Corporation of A.P. Ltd. (A.P. TRANSCO)
Andhra Pradesh High Court · (2003) 4 ALD 768 : (2003) 4 ALT 561 : (2003) 3 ARBLR 6
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts28 Apr 2003Dismissed
Board of Adult Education and Training and Another Vs Board of Intermediate Education, Govt. of A.P.
Andhra Pradesh High Court · (2003) 6 ALT 761
Constitution of India, 1950 — Article 14, 226
High Courts28 Apr 2003Allowed
Government of Andhra Pradesh Vs A.P. Lokayukta and Upa-Lokayukta and Another
Andhra Pradesh High Court · (2003) 3 ALD 732 : (2003) 4 ALT 68
Constitution of India, 1950 — Article 226
High Courts28 Apr 2003Allowed
Dalitjathi Labour Contract Co-op. Society Vs Commissioner, L.B. Nagar Municipality and Another
Andhra Pradesh High Court · (2003) 4 ALD 508
Andhra Pradesh Municipalities Act, 1965 — Section 387AAndhra Pradesh Municipalities Tender Rules, 1967 — Rule 3(2)
High Courts28 Apr 2003Allowed
Someswara Swami Vari Temple Vs Degala Koteswara Rao
Andhra Pradesh High Court · (2003) 5 ALD 72 : (2003) 4 ALT 632
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10, 16, 18, 18(1)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 82