High Courts17 Mar 2003Dismissed
Akula Narayana Swamy and Others Vs State of A.P. and Others
Andhra Pradesh High Court · (2003) 2 ALT 533
Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 11, 18, 19, 20, 21
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 893 of 1,762
High Courts17 Mar 2003Dismissed
Gade Ramachandraiah (died) and Others Vs Gade Lingaiah and Another
Andhra Pradesh High Court · (2003) 6 ALD 191 : (2003) 2 ALT 736
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts17 Mar 2003
Shaik Mahaboob Basha Vs A.P. Southern Power Distribution Corporation Ltd. and Others
Andhra Pradesh High Court · (2003) 2 ALD(Cri) 818 : (2003) 5 ALT 847
High Courts17 Mar 2003Allowed
Sithani Textiles and Fabrics Pvt. Ltd. Vs A.P. Industrial Dev. Corpn.
Andhra Pradesh High Court · (2005) 186 ELT 401
Constitution of India, 1950 — Article 226State Financial Corporations (Amendment) Act, 1956 — Section 29
High Courts17 Mar 2003
New India Assurance Co. Ltd. Vs Jahangir Shareef and Another
Andhra Pradesh High Court · (2005) 3 ACC 603
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 140, 166
High Courts13 Mar 2003Allowed
Krutti Venkata Appa Rao Vs Kaki Uma Shankara Rao and Another
Andhra Pradesh High Court · (2003) 1 ALD(Cri) 822 : (2004) 1 ALT(Cri) 31 : (2003) 3 BC 326 : (2004) CriLJ 1126 : (2004) 2 RCR(Criminal) 228
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts13 Mar 2003Dismissed
Secretary to Government of India, Ministry of Defence and Another Vs Indira Devi and Another
Andhra Pradesh High Court · AIR 2003 AP 329 : (2003) 4 ALD 302
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2Practice Civil Rules — Rule 32Specific Relief Act, 1963 — Section 34
High Courts13 Mar 2003Dismissed
Employees'' State Insurance Corporation Vs Ramalingeswara Pulvarising Mills and Others
Andhra Pradesh High Court · (2003) 1 ALD(Cri) 817 : (2004) 1 ALT(Cri) 21 : (2003) 2 APLJ 210 : (2003) 3 LLJ 363
Employees State Insurance Act, 1948 — Section 85, 85A
High Courts13 Mar 2003Allowed
Priyadarshini Cements Limited Vs A.P. Gas Power Corporation Limited
Andhra Pradesh High Court · (2003) 2 ALD 690 : (2003) 3 ALT 130 : (2003) 1 APLJ 450 : (2003) 2 ARBLR 436 : (2003) 3 CompLJ 201 : (2003) 44 SCL 196
Arbitration and Conciliation Act, 1996 — Section 9Constitution of India, 1950 — Article 12, 14
High Courts13 Mar 2003Allowed
Rani Bai and Others Vs Thakur Ganesh Sing and Others
Andhra Pradesh High Court · (2003) 6 ALD 8 : (2003) 1 AnWR 632 : (2003) 2 APLJ 443
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 2, Order 16 Rule 3, Order 16 Rule 6, Order 16 Rule 7
High Courts13 Mar 2003Partly Allowed
Md. Hasson Vs Presiding Officer, Labour Court-I and Another
Andhra Pradesh High Court · (2003) 3 ALD 545 : (2003) 4 ALT 450
Constitution of India, 1950 — Article 226
High Courts13 Mar 2003Dismissed
C. Madhusudhan Vs APSEB and Another
Andhra Pradesh High Court · (2003) 3 ALD 31 : (2003) 3 ALT 755
Andhra Pradesh State Electricity Board Employees Discipline and Appeal Regulations, 1970 — Regulation 10(4)
High Courts13 Mar 2003Allowed
Nalamothu Sayi Babu Naidu Vs Chidipothu Krishnaiah
Andhra Pradesh High Court · AIR 2003 AP 412 : (2003) 2 ALD 700 : (2003) 3 ALT 374
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts13 Mar 2003Dismissed
Bharatiya Vignana Mandiram [Regd], by its Secretary, Kannepati Ragharao Vs Vijayawada Municipal Corporation
Andhra Pradesh High Court · (2004) 1 ALD 31 : (2004) 1 ALT 555
Andhra Pradesh Municipalities Act, 1965 — Section 184, 185Hyderabad Municipal Corporation Act, 1955 — Section 685, 685(1)Vijayawada Municipal Corporation Act, 1981 — Section 7(1)
High Courts13 Mar 2003Allowed
Andhra Pradesh Co-operative Wool Spinning Mills Limited and Another Vs G. Mahanandi and Company Wool Merchants and Others
Andhra Pradesh High Court · AIR 2003 AP 418 : (2003) 3 ALD 419 : (2003) 2 APLJ 383 : (2003) 3 BC 313 : (2003) 3 CivCC 560
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 8 Rule 2Partnership Act, 1932 — Section 69(2)
High Courts13 Mar 2003Dismissed
SHV Energy South East Limited and Another Vs State Investment Promotion Board and Others
Andhra Pradesh High Court · (2003) 2 ALD 665 : (2003) 3 ALT 247
Andhra Pradesh General Sales Tax Act, 1957 — Section 9
High Courts13 Mar 2003Allowed
The Public Prosecutor, High Court of Andhra Pradesh Vs P. Subhash Chandra Reddy
Andhra Pradesh High Court · (2003) CriLJ 4776 : (2004) 1 RCR(Criminal) 680
Criminal Procedure Code, 1973 (CrPC) — Section 245(1), 245(2), 378, 401Evidence Act, 1872 — Section 47Penal Code, 1860 (IPC) — Section 409, 477
High Courts13 Mar 2003
Commissioner of Wealth Tax and Others Vs Sb. Zainab Noorul Sayeed and Others
Andhra Pradesh High Court · (2003) 4 ALD 758 : (2003) 2 ALT 610 : (2003) 184 CTR 596 : (2003) 262 ITR 306
Companies Act, 1956 — Section 293AConstitution of India, 1950 — Article 226Contract Act, 1872 — Section 171
High Courts12 Mar 2003Allowed
P. Mazher Vs State of A.P. and Another
Andhra Pradesh High Court · (2003) 2 ALD(Cri) 258 : (2003) 2 ALT(Cri) 362 : (2003) 3 BC 491 : (2003) CriLJ 3269 : (2003) 4 RCR(Criminal) 586
Criminal Procedure Code, 1973 (CrPC) — Section 386Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Mar 2003Allowed
Kantheti Bhogeswara Rao Vs State of A.P.
Andhra Pradesh High Court · (2003) 2 ALD(Cri) 41 : (2003) 2 ALT(Cri) 261 : (2003) CriLJ 3651
Prevention of Food Adulteration Act, 1954 — Section 16(1), 7