High Courts28 Apr 2003Dismissed
Adarsh Balakrishna and Others Vs Osmania University and Another
Andhra Pradesh High Court · (2004) 2 ALT 437
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 884 of 1,762
High Courts28 Apr 2003Dismissed
A. Chakrapani Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (2006) 1 BC 440 : (2005) 124 CompCas 770
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts28 Apr 2003Dismissed
Purushotham Patel and Another Vs Ravula Lakshminarayana and Others
Andhra Pradesh High Court · (2003) 5 ALD 809 : (2003) 5 ALT 332
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts25 Apr 2003Allowed
B. Laxmi and Others Vs Government of A.P. and Others
Andhra Pradesh High Court · (2004) 2 ALD 36 : (2003) 6 ALD 425 : (2003) 5 ALT 715
All India Council for Technical Education Act, 1987 — Section 10Pharmacy Act, 1948 — Section 29
High Courts25 Apr 2003
A. Ranganath Vs Andhra University and Others
Andhra Pradesh High Court · (2003) 3 ALD 512 : (2003) 4 ALT 32
Andhra Pradesh University Act, 1991 — Section 13(8), 17
High Courts25 Apr 2003Dismissed
M. Ganganna Vs A. Chinna Guravaiah and Others
Andhra Pradesh High Court · (2003) 5 ALD 231
Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 11, 2(1), 7Andhra Pradesh Panchayat Raj Act, 1994 — Section 233Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A, Order 18 Rule 4
High Courts25 Apr 2003Dismissed
Suravaram Sudhakar Reddy Vs Transmission Corporation of A.P. Limited and Others
Andhra Pradesh High Court · (2003) 4 ALD 827 : (2003) 4 ALT 314
Constitution of India, 1950 — Article 226
High Courts25 Apr 2003Allowed
Manthena Satyanarayana Raju Vs Lakkamraju Lakshmikanthamma and Others
Andhra Pradesh High Court · (2003) 5 ALD 58
Motor Vehicles Act, 1988 — Section 140, 92A
High Courts24 Apr 2003Dismissed
Shivdat Rai Prahlad Rai Vs Official Liquidator, High Court of A.P. and Others
Andhra Pradesh High Court · (2003) 4 ALD 274 : (2003) 2 APLJ 297
Constitution of India, 1950 — Article 226
High Courts24 Apr 2003Allowed
Ravikanth Shinde Vs Managing Director, Gujarat Heavy Chemicals Ltd. and Others
Andhra Pradesh High Court · (2003) 4 ALD 400 : (2003) 45 SCL 89
Constitution of India, 1950 — Article 226Emblems and Names (Prevention of Improper Use) Act, 1950 — Section 3
High Courts24 Apr 2003Dismissed
Bhukya Bujji Vs Bhukya Saraswathi and Others
Andhra Pradesh High Court · (2003) 5 ALD 187 : (2003) 3 ALD 621
Andhra Pradesh Panchayat Raj Act, 1994 — Section 19(3)
High Courts24 Apr 2003Allowed
New India Assurance Company Limited Vs Kurva Ashappa and Others
Andhra Pradesh High Court · (2003) 4 ALD 885
Workmens Compensation Act, 1923 — Section 3, 30
High Courts24 Apr 2003
Bhagya Nagar Colony Welfare Association Vs Government of A.P. and Others
Andhra Pradesh High Court · (2003) 4 ALD 74
Constitution of India, 1950 — Article 48A
High Courts24 Apr 2003
Commissioner of Income Tax Vs Smt. T. Suryamani Kothavalasa
Andhra Pradesh High Court · (2003) 184 CTR 167 : (2003) 263 ITR 271
Income Tax Act, 1961 — Section 143(3), 147, 64, 64(1)
High Courts24 Apr 2003
K.M. Subramani Vs State of A.P.
Andhra Pradesh High Court · (2003) 2 ALD(Cri) 44 : (2003) 2 ALT(Cri) 350 : (2003) CriLJ 3526 : (2003) 4 RCR(Criminal) 538
Criminal Procedure Code, 1973 (CrPC) — Section 279, 318
High Courts24 Apr 2003Allowed
Shaik Bashu Vs Collector and District Magistrate and Another
Andhra Pradesh High Court · (2003) 1 ALD(Cri) 1008 : (2003) 3 ALT 625
Andhra Pradesh Prohibition Act, 1995 — Section 7(A), 8(E)Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 5A
High Courts23 Apr 2003
Pasupuleti Subba Rao Vs Nandavarapu Anjaneyulu
Andhra Pradesh High Court · AIR 2003 AP 445 : (2003) 6 ALD 69 : (2003) 3 ALT 816
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts23 Apr 2003
In Re: Nebula Motors Ltd.
Andhra Pradesh High Court · (2003) 5 ALD 327 : (2003) 45 SCL 143
Civil Procedure Code, 1908 (CPC) — Section 17, 18Companies Act, 1956 — Section 391, 394
High Courts23 Apr 2003Dismissed
Board of Control for Cricket in India Vs Mohammed Azharuddin and Others
Andhra Pradesh High Court · (2003) 3 ALD 873
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 115, 115(1)Constitution of India, 1950 — Article 227
High Courts23 Apr 2003Allowed
Municipal Corporation of Hyderabad Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (2004) 3 ALD 786
Land Acquisition (Amendment) Act, 1984 — Section 18, 28A