High Courts18 Oct 2005Allowed
K. Peerareddy Vs Commissioner of Endowments and Others
Andhra Pradesh High Court · (2006) 2 ALD 95 : (2006) 2 ALT 222
Civil Procedure Code, 1908 (CPC) — Section 80
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2005
1,099 judgments · page 13 of 55
High Courts18 Oct 2005
Ratanlal Jain and Another Vs Missu Kutubuddin Naseem and Another
Andhra Pradesh High Court · (2006) 1 ALD 94 : (2006) 2 CivCC 577
High Courts18 Oct 2005
Y. Sangameshwar Rao Vs State Bank of Hyderabad and Others
Andhra Pradesh High Court · (2005) 6 ALD 832
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 5Constitution of India, 1950 — Article 136, 226
High Courts18 Oct 2005Dismissed
Mahesh Co-operative Housing Society Ltd. Vs Special Officer and Competent Authority, Urban Land Ceilings and Others
Andhra Pradesh High Court · (2005) 6 ALD 772
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3), 10(4), 10(5), 15
High Courts18 Oct 2005Dismissed
Andhra Pradesh IPS Association Vs Government of A.P. and Others
Andhra Pradesh High Court · AIR 2006 AP 68 : (2005) 6 ALD 464 : (2006) 3 ALT 53
Constitution of India, 1950 — Article 14, 166(3), 226, 23, 24
High Courts17 Oct 2005
Mala Pentamma and Others Vs Nizamabad Municipality and Others
Andhra Pradesh High Court · (2005) 6 ALD 488
Constitution of India, 1950 — Article 19(1), 21, 226, 300A, 46Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 21
High Courts07 Oct 2005Allowed
Buddana Suryachandra Rao Vs Pala Lakshmi Kanthamma
Andhra Pradesh High Court · (2006) 1 ALD 681
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 3Constitution of India, 1950 — Article 227
High Courts07 Oct 2005Allowed
Union of India (UOI), Ministry of Defence and Another Vs B. Mattu Ram Reddy and Others
Andhra Pradesh High Court · (2006) 1 ALD 765 : (2005) 6 ALT 797
Civil Procedure Code, 1908 (CPC) — Section 144, 152
High Courts07 Oct 2005Dismissed
Purnendu Kumar Sharma Vs NTR University of Health Sciences and Others
Andhra Pradesh High Court · (2005) 6 ALD 434
Constitution of India, 1950 — Article 371
High Courts07 Oct 2005
Government of A.P. and Others Vs M.A. Majeed and Another
Andhra Pradesh High Court · (2006) 1 ALD 823 : (2006) 1 ALT 661 : (2006) 2 LLJ 448 : (2007) 1 SLJ 459
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1963 — Rule 10, 19, 19(2), 2, 8Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 20, 20(2), 20(3), 20(4), 20(5)Andhra Pradesh Lokayukta and Upa-Lokayukta Act, 1983 — Section 12, 12(1)
High Courts07 Oct 2005Dismissed
Matu Subba Rao and Others Vs Ramalayam Trust Board and Others
Andhra Pradesh High Court · (2006) 1 ALD 719 : (2006) 1 ALT 1
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Immovable Properties and Other Lands (Other than Agricultural Lands) Leases and Licenses Rules, 2003 — Rule 3Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Registration Act, 1908 — Section 17, 17(1)
High Courts07 Oct 2005
Muddana Subba Reddy Vs Muddana Kullayi Reddy
Andhra Pradesh High Court · (2006) 1 ALT 18
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32(1), Order 41 Rule 5, Order 41 Rule 5(1)
High Courts07 Oct 2005Dismissed
Satish Chandra Makan Vs Dr. S.V.S. Sastry and Another
Andhra Pradesh High Court · (2006) 1 ALD 145 : (2005) 3 APLJ 307
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 13(1), 14, 26, 32, 4Constitution of India, 1950 — Article 14States Reorganisation Act, 1956 — Section 119
High Courts07 Oct 2005Allowed
Yelchuri Manohar Vs State of A.P.
Andhra Pradesh High Court · (2005) 2 ALD(Cri) 751 : (2005) 3 ALT(Cri) 368 : (2005) CriLJ 4593
Andhra Pradesh Prohibition of Ragging Act, 1997 — Section 4Arms Act, 1959 — Section 27(1), 27(3)Constitution of India, 1950 — Article 19, 21
High Courts07 Oct 2005Dismissed
Smt. Bljanbee and Others Vs District Collector and Others
Andhra Pradesh High Court · (2006) 1 ALT 479
Land Acquisition Act, 1894 — Section 17, 3, 4(1), 5A
High Courts07 Oct 2005
Pothyamsetti Satyanarayana Reddy and Others Vs State of A.P.
Andhra Pradesh High Court · (2006) 1 ALT(Cri) 250 : (2006) 1 APLJ 23 : (2006) CriLJ 27
Evidence Act, 1872 — Section 113A, 32Penal Code, 1860 (IPC) — Section 107, 305, 306, 498A, 509
High Courts07 Oct 2005
Gadda Balaiah Vs Joint Collector, Ranga Reddy District and Others
Andhra Pradesh High Court · (2005) 6 ALD 417 : (2005) 6 ALT 572
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 15, 19, 19(3), 29, 29(2)Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 13, 13ALand Reforms Ceiling on Agricultural Act, 1972 — Section 13, 19
High Courts07 Oct 2005
Gorantla Venkateswara Rao Vs Kolla Veera Raghava Rao and Another
Andhra Pradesh High Court · (2005) 2 ALD(Cri) 840 : (2005) 3 ALT(Cri) 413 : (2007) 1 BC 446 : (2006) CriLJ 1
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 188, 220(1), 221(1), 258General Clauses Act, 1897 — Section 26
High Courts07 Oct 2005Dismissed
A.P. State Electricity Board and Another Vs Munji Ramanamma and Others
Andhra Pradesh High Court · (2006) 1 ALD 138 : (2005) 3 APLJ 477
Criminal Procedure Code, 1973 (CrPC) — Section 174Limitation Act, 1963 — Article 72Motor Vehicles Act, 1939 — Section 110, 110(1), 110A, 110B, 110E
High Courts07 Oct 2005Dismissed
T.M. Mani Kumar Vs Registrar (Administration), High Court of A.P. and Another
Andhra Pradesh High Court · (2005) 6 ALD 346 : (2006) 1 ALT 489
Constitution of India, 1950 — Article 14, 15, 16, 21, 309