COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 894 of 1,762

High Courts12 Mar 2003Dismissed

Dr. K.V. Seshaiah Vs NTR University of Health Sciences and Others

Andhra Pradesh High Court · (2003) 3 ALD 435 : (2003) 1 APLJ 386

Andhra Pradesh Medical Colleges (Admission into Post Graduate Medical Courses) Rules, 1997 — Rule 3, 3(2), 9Postgraduate Medical Education Regulations, 2000 — Regulation 9, 9(2)

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High Courts12 Mar 2003

Toddy Tappers Co-operative Society Vs Commissioner of Prohibition and Excise and Others

Andhra Pradesh High Court · (2003) 3 ALD 36

Andhra Pradesh Excise (Arrack and Toddy Licences General Conditions) Rules, 1969 — Rule 24Andhra Pradesh Excise Act, 1968 — Section 3, 37, 4, 5, 5(4)

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High Courts12 Mar 2003Dismissed

Raasi Cements Limited Vs Commissioner of Commercial Taxes

Andhra Pradesh High Court · (2004) 137 STC 47

Andhra Pradesh General Sales Tax Act, 1957 — Section 20, 20(1), 20(2)

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High Courts12 Mar 2003

G. Narasinga Rao Vs Chairman, Cooperative Urban Bank Limited

Andhra Pradesh High Court · (2003) 03 AP CK 0070

General Clauses Act, 1897 — Section 6Multi-State Cooperative Societies Act, 1984 — Section 4, 4(2), 74Multi-State Cooperative Societies Act, 2002 — Section 126, 126(4)

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High Courts12 Mar 2003Dismissed

Vanguri Mariamma Vs Kandukuri Gangamma and Others

Andhra Pradesh High Court · (2003) 3 ALD 427 : (2004) 4 ALT 185

Andhra Pradesh Panchayat Raj (Conduct of Election of Members and Sarpanch of Gram Panchayat, Members of Mandal Parishad and Members of Zilla Parishad) Rules, 1994 — Rule 12, 34Constitution of India, 1950 — Article 226

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High Courts12 Mar 2003Dismissed

Sutari Venkata Rama Brahmachari and Others Vs Jaggavarapu Ramakrishnamma

Andhra Pradesh High Court · (2003) 4 ALT 418

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts12 Mar 2003Allowed

Maheswari Roller Flour Mills Vs Additional Commissioner of Civil Supplies and Ex. Officio Secretary to Govt., Food and Agriculture (CS) Dept. and Others

Andhra Pradesh High Court · (2003) 6 ALD 75 : (2003) 3 ALT 330 : (2003) 3 ALT 300

Essential Commodities Act, 1955 — Section 6A

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High Courts12 Mar 2003Dismissed

Swamy Talkies Vs Joint Collector and Licensing Authority Under A.P. Cinemas Regulation Act, 1955 and Others

Andhra Pradesh High Court · (2003) 3 ALD 508

Andhra Pradesh Cinemas (Regulation) Act, 1955 — Section 10, 9, 9(1)

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High Courts11 Mar 2003Allowed

Mangati Venkatarama Reddy (died) per LRs. and Others Vs A. Vindaswamy and Others

Andhra Pradesh High Court · (2003) 6 ALD 89 : (2003) 4 ALT 455

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 29Contract Act, 1872 — Section 56Transfer of Property Act, 1882 — Section 55

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High Courts11 Mar 2003Partly Allowed

Jalligampala Prakash Rao Vs Food Corporation of India and Others

Andhra Pradesh High Court · (2003) 6 ALD 10

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 43 Rule 1, 51Constitution of India, 1950 — Article 226

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High Courts11 Mar 2003Allowed

Medicherla Ramanamma and Others Vs V. Naga Prathap and Another

Andhra Pradesh High Court · (2003) 2 ACC 589 : (2003) 3 ALD 366

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1

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High Courts11 Mar 2003Dismissed

Pedamajji Ramana Vs Pedamajji Ramam and Another

Andhra Pradesh High Court · (2003) 2 ALT(Cri) 146 : (2004) 2 DMC 441 : (2003) 4 RCR(Criminal) 251

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts10 Mar 2003Dismissed

P. Suryanarayana Vs State of A.P. and Another

Andhra Pradesh High Court · (2003) 1 ALD(Cri) 580 : (2003) 2 ALT(Cri) 566 : (2003) 3 BC 345

Criminal Procedure Code, 1973 (CrPC) — Section 362, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts10 Mar 2003Dismissed

B. Venkat Narendra Prasad and Another Vs State of A.P. and Another

Andhra Pradesh High Court · (2003) 1 ALD(Cri) 538 : (2003) 1 ALT(Cri) 531 : (2003) 3 BC 319 : (2005) 124 CompCas 621 : (2003) CriLJ 2506 : (2003) 3 RCR(Criminal) 432

Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)

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High Courts10 Mar 2003Partly Allowed

Bonala Krishna Rao and Another Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2003) 4 ALD 313 : (2004) 1 ALT 72

Andhra Pradesh Revenue Recovery Act, 1864 — Section 25Board of Revenue Act, 1358F — Section 6Hyderabad Abkari Act, 1316 — Section 3(3)

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High Courts10 Mar 2003Allowed

New Tech. Services Pvt. Limited Vs Commissioner of Commercial Taxes

Andhra Pradesh High Court · (2003) 5 ALD 40 : (2003) 6 ALT 175 : (2003) 132 STC 587

Andhra Pradesh General Sales Tax Act, 1957 — Section 20(1), 23(1)

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High Courts10 Mar 2003Allowed

R. Venkat Reddy Vs Union of India (UOI) and Another

Andhra Pradesh High Court · (2003) 3 ALD 687

Arbitration and Conciliation Act, 1996 — Section 11(6)

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High Courts10 Mar 2003Dismissed

Smt. Bolleddula Lakshmi Devi Vs Bolleddula Papanna and Others

Andhra Pradesh High Court · (2003) 3 ALD 50 : (2003) 3 ALT 513 : (2004) 2 CivCC 253

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Registration Act, 1908 — Section 17, 49Stamp Act, 1899 — Section 35

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High Courts10 Mar 2003Dismissed

Akula Ramulu and Others Vs Kammari Balaram and Another

Andhra Pradesh High Court · (2003) 3 ALD 52 : (2003) 3 ALT 443 : (2003) 2 APLJ 12

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 98(2)

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High Courts10 Mar 2003Allowed

Gajjala Venkateswarulu and Another Vs A.P. State Wakf Tribunal and Others

Andhra Pradesh High Court · (2003) 3 ALD 269 : (2003) 3 ALT 693 : (2003) 1 AnWR 612 : (2003) 2 APLJ 222

Waqf Act, 1995 — Section 54, 54(3), 54(4), 83, 83(2)

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