COURT ARCHIVE

Andhra Pradesh High Court judgments, 2005

1,099 judgments · page 3 of 55

High Courts16 Dec 2005

Prathyusha Associates Vs Rashtriya Ispat Nigam Limited, Visakhapatnam Steel Plant and Another

Andhra Pradesh High Court · (2006) 1 ALT 691 : (2006) 1 APLJ 244 : (2006) 2 ARBLR 130

Arbitration Act, 1940 — Section 20, 29(1), 30, 37(1), 8Arbitration and Conciliation Act, 1996 — Section 11, 15, 2, 30, 34Contract Act, 1872 — Section 73

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High Courts16 Dec 2005Allowed

B. Udaya Bhaskar and Others Vs Controller of Examinations, Kakatiya University and Others

Andhra Pradesh High Court · (2006) 1 ALD 404

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High Courts16 Dec 2005

Ramanama Sankirthana Sangham and Others Vs Government of A.P. and Others

Andhra Pradesh High Court · (2006) 1 ALD 468 : (2006) 2 ALT 18

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 10, 11, 132, 133, 15Constitution of India, 1950 — Article 162, 19(1), 19(4), 19(6), 226

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High Courts16 Dec 2005Allowed

Sri Lakshmi Knits and Wovens and Others Vs Agri Gold Exims Ltd.

Andhra Pradesh High Court · (2007) 3 ALT 443 : (2007) 3 ARBLR 60

Arbitration and Conciliation Act, 1996 — Section 11(6), 8, 8(1), 8(2), 8(3)Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts16 Dec 2005Dismissed

P.V.S.V. Prasada Rao and Others Vs Andhra University and Others M. Vijaya Raja Kumar and Others Vs Government of A.P. and Others

Andhra Pradesh High Court · (2006) 2 ALD 1 : (2006) 1 ALT 785

Andhra Pradesh State and Subordinate Service Rules, 1962 — Rule 2(18), 22, 5Andhra Pradesh University Act, 1991 — Section 43(2), 49, 5Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts15 Dec 2005Dismissed

Indian Oil Corporation Ltd. Vs A.P. Industrial Infrastructure Corporation Ltd. and Others

Andhra Pradesh High Court · (2006) 1 ALD 572 : (2006) 2 ALT 36

Andhra Pradesh Panchayat Raj Act, 1994 — Section 2(19), 2(3), 20, 60(1)

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High Courts15 Dec 2005

B. David Ratna Kumar Vs Secretary to Government, Revenue (Assn.II) Department and Others

Andhra Pradesh High Court · (2006) 2 ALT 661

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High Courts14 Dec 2005Allowed

E.V. Sadasiva Reddy Vs Chief General Manager (Telecom A.P. Circle) and Others

Andhra Pradesh High Court · (2006) 3 ALD 708 : (2006) 6 ALT 290 : (2006) 1 APLJ 381

Telegraph Rules, 1951 — Rule 2, 443

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High Courts14 Dec 2005Dismissed

E. Pentaiah Goud Vs Prohibition and Excise Superintendent and Another

Andhra Pradesh High Court · (2006) 1 ALD 432 : (2006) 2 ALT 147 : (2006) 1 APLJ 279

Andhra Pradesh Excise (Arrack and Toddy Licences General Conditions) Rules, 1969 — Rule 11, 24, 4Andhra Pradesh Excise (Tapping of Trees and Toddy Shops Special Conditions of License) Rules, 1969 — Rule 5Andhra Pradesh Excise Act, 1968 — Section 31, 31(1), 37, 37A, 63(1)

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High Courts14 Dec 2005Allowed