High Courts04 Mar 2003Dismissed
Satyanarayana, Spun Pipe Company Vs N. Padmavathi
Andhra Pradesh High Court · (2003) 4 ALD 555 : (2003) 3 RCR(Civil) 388 : (2003) 2 RCR(Rent) 157
Transfer of Property Act, 1882 — Section 106, 11
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 897 of 1,762
High Courts04 Mar 2003Dismissed
G. Satyamma Vs Secretary, Ministry of Defence, Government of India and Others
Andhra Pradesh High Court · (2003) 5 ALD 21
Constitution of India, 1950 — Article 226
High Courts03 Mar 2003Allowed
Nandi Velugu Lakshmi Bharathi Vs Nandi Velugu Chandrasekhar
Andhra Pradesh High Court · (2003) 4 ALD 212
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts03 Mar 2003Dismissed
M. Sreenivasulu Reddy Vs K.S. Raghava Reddy
Andhra Pradesh High Court · (2003) 1 ALD(Cri) 546 : (2003) 2 ALT(Cri) 167 : (2003) 2 AnWR 130 : (2003) 3 BC 255 : (2003) CriLJ 4005 : (2003) 45 SCL 22
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Mar 2003Dismissed
I.C.I.C.I. Bank Ltd. Vs V.T. Prakash and Others
Andhra Pradesh High Court · (2003) 3 ALD 369 : (2003) 4 ALT 408 : (2003) 3 BC 180 : (2003) 114 CompCas 133 : (2003) 45 SCL 441
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Constitution of India, 1950 — Article 227Income Tax Act, 1961 — Rule 11(6)
High Courts03 Mar 2003Dismissed
Toddy Tappers Co-operative Society Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2003) 2 ALD 909 : (2003) 3 ALT 522 : (2003) 3 APLJ 107
Constitution of India, 1950 — Article 142(1)
High Courts03 Mar 2003Allowed
Syed Mahboob Ali (died) per L.Rs., Syed Waji Ali and Another Vs Gram Panchayat now Municipality and Others
Andhra Pradesh High Court · (2003) 03 AP CK 0088
High Courts03 Mar 2003Dismissed
Bhangaru Packaging Co. Vs Marwel Organics and Another
Andhra Pradesh High Court · (2003) 1 ALD(Cri) 679 : (2003) 1 ALT(Cri) 497 : (2003) 1 AnWR 673 : (2003) 3 BC 352 : (2003) CriLJ 2498
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139Partnership Act, 1932 — Section 69(2)
High Courts03 Mar 2003Dismissed
Block Development Officer, Panchayat Samithi and Another Vs M. Sambaiah
Andhra Pradesh High Court · (2003) 4 ALD 396 : (2003) 5 ALT 260
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts03 Mar 2003Partly Allowed
Ruttala Simhachalam Vs Chundru Bhimeswara Jagannadham, Sabbella Savitri and Somireddi Ramulu
Andhra Pradesh High Court · (2003) 4 ALD 389 : (2003) 6 ALT 491
Specific Relief Act, 1963 — Section 12, 20
High Courts03 Mar 2003Dismissed
V.V. Sita Jayaram Vs Board of Management of South Central Railway Administration and Others
Andhra Pradesh High Court · (2003) 5 ALD 30 : (2003) 4 ALT 545
Administrative Tribunals Act, 1985 — Section 14Constitution of India, 1950 — Article 226
High Courts03 Mar 2003Allowed
Bandarupalli Eswara Reddy Vs Thonnati Adhi Reddy and Others
Andhra Pradesh High Court · (2003) 1 ALD(Cri) 815 : (2003) 2 ALT(Cri) 165 : (2003) 2 APLJ 414 : (2003) CriLJ 3226 : (2004) 1 RCR(Criminal) 258
Criminal Procedure Code, 1973 (CrPC) — Section 245
High Courts03 Mar 2003Allowed
Gundepaneni Nagabushanam Vs T. Eswar Rao and Another
Andhra Pradesh High Court · (2003) 6 ALD 64 : (2003) 3 ALT 8 : (2003) 2 CivCC 393 : (2004) 1 RCR(Criminal) 250
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Mar 2003
Viswender Arya and Others Vs Arya Pratinidhi Sabha and Others
Andhra Pradesh High Court · (2003) 3 ALD 153 : (2003) 3 ALT 485
Andhra Pradesh and Telangana Societies Registration Act, 2001 — Section 23
High Courts28 Feb 2003Dismissed
Sachivada Simhachalam and Another Vs Kalla Naidu and Others
Andhra Pradesh High Court · (2003) 3 ALD 70 : (2003) 3 ALT 325 : (2003) 2 APLJ 89
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(1)(2), 20(3), 22Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 11(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25
High Courts28 Feb 2003
A.P. Industrial Infrastructure Corporation Limited Vs Kurva Balapa and Another
Andhra Pradesh High Court · (2003) 4 ALD 774
High Courts27 Feb 2003Dismissed
K. Krishna Reddy Vs A.P. State Police Housing Corporation Ltd. and Others
Andhra Pradesh High Court · (2003) 2 ALT 680
High Courts27 Feb 2003
Spl. Dy. Collector, L.A. Railways Vs Peddinti Ramanuja Chary and Another
Andhra Pradesh High Court · (2003) 3 ALD 572
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts27 Feb 2003Partly Allowed
Pushpagiri Mutt Vs C. Indiramma
Andhra Pradesh High Court · AIR 2003 AP 379 : (2003) 4 ALD 267 : (2003) 4 ALT 348
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Alienation of Immovable Property Rules, 1987 — Rule 31(10)Specific Relief Act, 1963 — Section 15
High Courts27 Feb 2003Dismissed
Ramya Wines Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2003) 4 ALD 519 : (2003) 5 ALT 780
Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 28, 30, 66AAndhra Pradesh Excise (Lease of Right to Sell Indian Liquor, Foreign Liquor and Beer in Retail under IL-24 Licences) Rules, 1998 — Rule 2Andhra Pradesh Excise Act, 1968 — Section 17, 28