COURT ARCHIVE

Andhra Pradesh High Court judgments, 2005

1,099 judgments · page 6 of 55

High Courts29 Nov 2005Dismissed

Anil Neerukonda Educational Society Vs Principal Secretary, Govt. of A.P., Health, Medical and Family Welfare Department and Another

Andhra Pradesh High Court · (2006) 1 ALT 601

Andhra Pradesh Education Act, 1982 — Section 20Indian Medical Council Act, 1956 — Section 10A

High Courts29 Nov 2005Dismissed

T. Suryanayak Vs District Collector and Others

Andhra Pradesh High Court · (2006) 2 ALD 351 : (2006) 2 ALT 106

High Courts29 Nov 2005

Chappidi Subbareddy (died) and Others Vs Chappidi Narapureddy and Others

Andhra Pradesh High Court · (2006) 3 ALD 516 : (2006) 2 CivCC 659

Transfer of Property Act, 1882 — Section 52

High Courts29 Nov 2005

Ch. Kiron and Others Vs Collector and Another

Andhra Pradesh High Court · (2006) 1 ALD 412

Constitution of India, 1950 — Article 19(1)Land Acquisition Act, 1894 — Section 4(1), 4(2), 5, 5A, 6Land Acquisition Rules — Rule 3

High Courts29 Nov 2005

Orient Cement Vs State of A.P.

Andhra Pradesh High Court · (2006) 147 STC 133

High Courts29 Nov 2005Dismissed

Sujana Metal Products Limited Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2008) 11 VST 485

Andhra Pradesh General Sales Tax Act, 1957 — Section 19(1)Constitution of India, 1950 — Article 226

High Courts29 Nov 2005Allowed

Nalam Bharathi Vs Secretary, Board of Secondary, Education, Govt. of A.P. and Others

Andhra Pradesh High Court · AIR 2006 AP 137 : (2006) 1 ALD 753 : (2006) 2 CivCC 523

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Industrial Disputes Act, 1947 — Section 33C(2)Specific Relief Act, 1963 — Section 34

High Courts28 Nov 2005Allowed

Sumo Foods Private Limited Vs Commercial Tax Officer

Andhra Pradesh High Court · (2007) 7 VST 774

Andhra Pradesh General Sales Tax Act, 1957 — Section 5B(2)Constitution of India, 1950 — Article 226

High Courts28 Nov 2005Dismissed

Mohammed Zaheer Ahmed and Another Vs Syed Shah Shujauddin Quadri and Others

Andhra Pradesh High Court · (2006) 2 ALD 111

Constitution of India, 1950 — Article 227

High Courts28 Nov 2005Dismissed

V. Prasanthi Vs State Bank of India and Others

Andhra Pradesh High Court · (2006) 1 ALD 442

High Courts25 Nov 2005

Chairperson and Managing Director, A.P. Transmission Corporation Ltd. and Others Vs V. Sreenivasulu

Andhra Pradesh High Court · (2006) 1 ALD 638 : (2006) 1 ALT 33 : (2006) 109 FLR 70

High Courts25 Nov 2005Dismissed

Paruchuri Srinivasa Rao Vs Government of A.P. and Others

Andhra Pradesh High Court · (2006) 3 ALD 281 : (2006) 1 ALT 461

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10, 10(1), 3Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 12, 132, 133, 134, 136

High Courts25 Nov 2005Allowed

S. Gulam Mohammed Ali Vs S. Masthan Saheb

Andhra Pradesh High Court · (2006) 4 ALD 72 : (2006) 2 ALT 39

High Courts25 Nov 2005

Chief Signal and Telecommunication Engineer (Projects), South Central Railway Vs Hytronics Enterprises and Others

Andhra Pradesh High Court · (2006) 1 ALT 112 : (2006) 2 ARBLR 343

Arbitration and Conciliation Act, 1996 — Section 20, 30, 31, 31(2), 31(4)

High Courts25 Nov 2005Dismissed

Yashwitha Constructions (P) Ltd. Vs Simplex Concrete Piles India Ltd. and Another

Andhra Pradesh High Court · (2006) 2 ALT 333 : (2005) 2 APLJ 64 : (2006) 2 ARBLR 203

Arbitration Act, 1940 — Section 8(1)Arbitration and Conciliation Act, 1996 — Section 11, 11(10), 11(5), 11(6), 12Constitution of India, 1950 — Article 136, 226

High Courts25 Nov 2005Allowed

Branch Manager, State Bank of India, Commercial Branch and Another Vs Chinigepalli Lathangi and Others

Andhra Pradesh High Court · (2006) 1 ALD 798 : (2006) 1 ALT 20 : (2005) 3 APLJ 453 : (2007) 3 BC 35 : (2006) 68 SCL 532

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 13Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(4), 17, 17(1)

High Courts25 Nov 2005

Mrs. Najma Hussain and Others Vs Smt. Manjari Jain and Another

Andhra Pradesh High Court · (2006) 1 ALD 423 : (2006) 1 ALT 66 : (2006) 4 ARBLR 65

Arbitration Act, 1940 — Section 24, 34Arbitration and Conciliation Act, 1996 — Section 16, 5, 8, 8(1), 8(2)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2

High Courts24 Nov 2005Dismissed

Ajit Kumar Jain and Others Vs Mylavarapu Sri Yoga Narasimha Prasad

Andhra Pradesh High Court · (2006) 1 ALD 739

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22, 8

High Courts24 Nov 2005Dismissed

Central Auto Agencies Vs Gopal Das J. Bhupata

Andhra Pradesh High Court · (2006) 1 ALD 785

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3), 22

High Courts23 Nov 2005Allowed

Ravikoti Mattam Shashi Mohan Vs Smt. Parvathamma and Others

Andhra Pradesh High Court · AIR 2006 AP 150 : (2006) 3 ALD 73

Hyderabad Municipal Corporation Act, 1955 — Section 268, 34(2)