Andhra Pradesh High Court Judgments

High Courts28 Mar 2003Dismissed

Naresh Thaper Vs Narayana Rao Patalay (died) by LRs. and Others

Andhra Pradesh High Court · (2003) 3 ALD 389

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Limitation Act, 1963 — Section 14, 5

Read judgment

High Courts28 Mar 2003

In Re: Saboo Leasing Private Ltd.

Andhra Pradesh High Court · (2006) 4 CompCas 553 : (2004) 51 SCL 681

Companies Act, 1956 — Section 394, 394(3), 95, 97

Read judgment

High Courts28 Mar 2003

In Re: R.K.S. Motors Private Ltd.

Andhra Pradesh High Court · (2004) 50 SCL 261

Companies Act, 1956 — Section 394, 397, 95, 97, 97(3)

Read judgment

High Courts28 Mar 2003Dismissed

N. Somi Reddy Vs Commissioner of Customs and Central Excise

Andhra Pradesh High Court · (2003) 3 ALD 232 : (2003) 3 ALT 449 : (2005) 2 APLJ 116

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 19Constitution of India, 1950 — Article 311, 311(1), 313

Read judgment

High Courts28 Mar 2003

Saleema G. Rattansey and Another Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2003) 5 ALT 116

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 2

Read judgment

High Courts28 Mar 2003

Action for Welfare Awakening in Rural Environment (AWARE) Vs Deputy Commissioner of Income Tax

Andhra Pradesh High Court · (2003) 3 ALD 446 : (2003) 5 ALT 15 : (2003) 183 CTR 631 : (2003) 263 ITR 13

Income Tax Act, 1961 — Section 11, 13(1), 13(2), 13(3)

Read judgment

High Courts28 Mar 2003

Special Dy. Collector (L.A.) Telugu Ganga Project Vs Kallur Dasaratharamireddy and Others

Andhra Pradesh High Court · (2003) 5 ALT 282

Land Acquisition Act, 1894 — Section 4(1)

Read judgment

High Courts28 Mar 2003

Action for Welfare and Awakening in Rural Environment (AWARE) Vs Dy. Commissioner of Income Tax

Andhra Pradesh High Court · (2003) 130 TAXMAN 82

Income Tax Act, 1961 — Section 11, 12, 12A, 13, 143

Read judgment

High Courts27 Mar 2003

E.V. Raghava Reddy Vs The District Panchayat Officer and Others

Andhra Pradesh High Court · (2003) 03 AP CK 0139

Read judgment

High Courts27 Mar 2003

Vempati Sarada Vs Vempati Kaladhar

Andhra Pradesh High Court · (2003) 3 ALD 496 : (2004) 1 CivCC 610 : (2004) 1 RCR(Civil) 55

Civil Procedure Code, 1908 (CPC) — Section 23(3), 25

Read judgment

High Courts27 Mar 2003

A. Kadirappa and Others Vs Government of A.P. and Others

Andhra Pradesh High Court · (2003) 3 ALD 242 : (2003) 3 ALT 270 : (2003) 2 APLJ 184

Andhra Pradesh Panchayat Raj Act, 1994 — Section 154Constitution of India, 1950 — Article 243E

Read judgment

High Courts27 Mar 2003Allowed

A.D.M. Akbar Khan Vs Sri Venkateswara University and Others

Andhra Pradesh High Court · (2003) 3 ALD 466 : (2004) 7 ALT 848

Read judgment

High Courts27 Mar 2003Dismissed

M. Narayana Chowdary Vs Meherbaba Plots Owners Welfare Association

Andhra Pradesh High Court · (2004) 2 ALT 23

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 2, 7, 9Civil Procedure Code, 1908 (CPC) — Section 24, 3, 4, 5Constitution of India, 1950 — Article 226

Read judgment

High Courts27 Mar 2003Dismissed

Conservator of Forests and Another Vs BR Saw Mill

Andhra Pradesh High Court · (2003) 3 ALD 236 : (2003) 3 ALT 338 : (2003) 2 APLJ 271

Andhra Pradesh Forest Act, 1967 — Section 29, 44, 68Andhra Pradesh Saw Mills (Regulation) Rules, 1969 — Rule 4(1), 4(2)

Read judgment

High Courts27 Mar 2003Dismissed

Statewide Recognized [RTA] Agents Welfare Association and Others Vs The Government of A.P. and Others

Andhra Pradesh High Court · AIR 2003 AP 358 : (2003) 3 ALT 352

Andhra Pradesh Educational Service Untrained Teachers (Regulation of Service and Fixation of Pay) Act, 1991 — Section 2, 3Constitution of India, 1950 — Article 14, 16, 162, 226, 309Road Transport Corporations Act, 1950 — Section 53

Read judgment

High Courts27 Mar 2003

Andhra Bank Housing Finance Limited Vs Andhra Bank

Andhra Pradesh High Court · (2003) 3 ALD 654 : (2004) 118 CompCas 295 : (2003) 47 SCL 513

Companies Act, 1956 — Section 2(7), 391, 394, 4(1), 4(4)

Read judgment

High Courts27 Mar 2003Dismissed

K. Jayaprakash Ram and Others Vs Addl. Director General of Police, Criminal Investigation Department and Others

Andhra Pradesh High Court · (2003) 2 ALT(Cri) 233 : (2003) CriLJ 2835

Andhra Pradesh Protection of Depositors of Financial Establishments Act, 1999 — Section 2, 5Banking Regulation Act, 1949 — Section 5Criminal Procedure Code, 1973 (CrPC) — Section 482

Read judgment

High Courts26 Mar 2003Allowed

G.S.R. Industries Vs Commissioner of Survey, Settlements and Land Records and Chief Controlling Revenue Authority and Others

Andhra Pradesh High Court · (2003) 6 ALT 526

Stamp Act, 1899 — Article 42, 2(21)

Read judgment

High Courts26 Mar 2003Dismissed

Mahajan Chit Fund and Finance Private Limited and Others Vs Punjab and Sind Bank and Another

Andhra Pradesh High Court · (2003) 5 ALD 75

Contract Act, 1872 — Section 171

Read judgment

High Courts26 Mar 2003Allowed

Chaluvadi Hanumayamma Vs Sandrapati Jainabee and Others

Andhra Pradesh High Court · (2003) 5 ALT 741

Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 1994 — Rule 32, 32(2), 34, 34(7), 35Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 12, 3, 3(1), 3(1)(2), 3(2)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 6 Rule 15, Order 6 Rule 16, Order 6 Rule 2, Order 7 Rule 11

Read judgment