High Courts27 Feb 2003Allowed
In Re: Compact Power Sources Pvt. Ltd. and Another
Andhra Pradesh High Court · (2004) 2 ALD 747 : (2004) 2 ALT 735 : (2005) 125 CompCas 289
Companies Act, 1956 — Section 391, 392, 393, 394
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 898 of 1,762
High Courts27 Feb 2003Dismissed
Md. Abdul Azeez Vs The State of A.P.
Andhra Pradesh High Court · (2003) 1 ALD(Cri) 970 : (2003) 2 ALT(Cri) 84 : (2003) CriLJ 4410 : (2003) 2 DMC 605
Evidence Act, 1872 — Section 145, 33Penal Code, 1860 (IPC) — Section 498, 498A
High Courts26 Feb 2003
Commissioner of Income Tax Vs Hyderabad Race Club Charitable Trust
Andhra Pradesh High Court · (2003) 129 TAXMAN 788
Income Tax Act, 1961 — Section 11, 12, 12A, 13, 14
High Courts26 Feb 2003Allowed
M. Jayarami Reddy and Another Vs Siddavaram Salamma and Another
Andhra Pradesh High Court · (2003) 2 ALD 899 : (2003) 3 ALT 114
Civil Procedure Code, 1908 (CPC) — Section 9Land Acquisition Act, 1894 — Section 30
High Courts26 Feb 2003Dismissed
Kakinada China Apparao [died] per L.R. and Kakinada B. Gurunadha Rao Vs Palukuri Venkateswara Rao
Andhra Pradesh High Court · AIR 2003 AP 454 : (2003) 5 ALT 375
Banking Regulation Act, 1949 — Section 21ACivil Procedure Code, 1908 (CPC) — Order 34 Rule 11, Order 34 Rule 2, Order 34 Rule 4, 34
High Courts26 Feb 2003Allowed
G. Jawaharlal Vs Chairman and Managing Director, Rural Electrification Corporation Limited and Others
Andhra Pradesh High Court · (2003) 3 ALD 147 : (2003) 3 ALT 594
Rural Electrification Corporation Limited (Condition, Discipline and Appeal) Rules — Rule 25
High Courts26 Feb 2003Allowed
Paladugu Ramesh Vs District Registrar, Registration and Stamps Department and Another
Andhra Pradesh High Court · AIR 2003 AP 315 : (2003) 3 ALT 125
Stamp Act, 1899 — Section 35, 38, 40
High Courts26 Feb 2003
M. Narsaiah and Others Vs P. Ranga Reddy and Others
Andhra Pradesh High Court · (2003) 4 ALD 358 : (2003) 3 ALT 168
Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 166B
High Courts26 Feb 2003Dismissed
Religious Endowments Department Vs Visakhapatnam Municipal Corporation
Andhra Pradesh High Court · (2003) 2 ALD 707 : (2003) 4 ALT 701
Hyderabad Municipal Corporation Act, 1955 — Section 685
High Courts26 Feb 2003
Yanamandala Rama Rao and Another Vs Ganta Ratnavathi and Another
Andhra Pradesh High Court · (2003) 4 ALD 594
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5
High Courts26 Feb 2003Dismissed
G. Parimala Vs Rajesh Bhatia
Andhra Pradesh High Court · (2003) 2 ALT 419
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts25 Feb 2003
M. Krishnama Naidu and Others Vs State of A.P. and Others
Andhra Pradesh High Court · (2003) 5 ALD 516 : (2003) 4 ALT 177
Andhra Pradesh Co-operative Societies Act, 1964 — Section 12AConstitution of India, 1950 — Article 19(1), 300A, 31A
High Courts25 Feb 2003Allowed
Metta Chandra Sekhara Rao Vs Ganga Ram and Another
Andhra Pradesh High Court · AIR 2003 AP 378 : (2003) 2 ALD 712 : (2003) 3 ALT 44 : (2003) 1 AnWR 426 : (2003) 1 APLJ 363
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, Order 43 Rule 1, Order 9 Rule 13
High Courts25 Feb 2003Allowed
Tatipamula Laxminarayana and Others Vs State of A.P.
Andhra Pradesh High Court · (2003) 1 ALD(Cri) 620 : (2003) 2 ALT(Cri) 286 : (2003) CriLJ 2747
Essential Commodities Act, 1955 — Section 3, 7
High Courts24 Feb 2003
K. Narasimha Reddy Vs Udayamanikyam Primary Agricultural Co-operative Society Limited and Others
Andhra Pradesh High Court · (2003) 3 ALD 473 : (2003) 2 ALT 450
High Courts24 Feb 2003Dismissed
Vijay Prakash Vijay Varge and Another Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (2003) 1 ALD(Cri) 397 : (2003) 2 ALT(Cri) 534 : (2003) CriLJ 2631
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 201, 408, 409, 418, 420
High Courts24 Feb 2003Allowed
Siddartha Electronics and Another Vs Videocon International Limited and Another
Andhra Pradesh High Court · (2003) 1 ALT(Cri) 409 : (2003) CriLJ 4038
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts24 Feb 2003Partly Allowed
Rajabathula Suryanarayana and Others Vs Yedukula Lakshmi and Others
Andhra Pradesh High Court · (2003) 5 ALT 367
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts24 Feb 2003Dismissed
Vinta Prasad Reddy and Another Vs The State of A.P. and Another
Andhra Pradesh High Court · (2003) 1 ALD(Cri) 902 : (2003) 1 ALT(Cri) 397 : (2003) CriLJ 2264
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Drugs and Cosmetics Act, 1940 — Section 17B, 18, 27
High Courts24 Feb 2003Dismissed
Pullagura Renukamma Vs Bommana Venkata Laxmamma
Andhra Pradesh High Court · (2003) 6 ALD 6 : (2003) 3 ALT 442
Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 227