COURT ARCHIVE

Andhra Pradesh High Court judgments, 2005

1,099 judgments · page 8 of 55

High Courts16 Nov 2005

Syed Pasha Vs G.B. Prahalad Rao

Andhra Pradesh High Court · (2006) 2 ALD 22 : (2006) 1 ALT 200 : (2006) 4 CivCC 54

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 2(3), Order 37 Rule 3, Order 37 Rule 3(1), Order 37 Rule 3(2)

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High Courts16 Nov 2005Dismissed

Phoolchand Agarwal Vs D. Narayana Swamy

Andhra Pradesh High Court · (2006) 1 ALD 289

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 65

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High Courts16 Nov 2005Dismissed

B. Anil Kumar Reddy Vs Margadarsi Chit Fund Limited and Others

Andhra Pradesh High Court · (2006) 1 ALT 195 : (2006) 1 CivCC 739

Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 6 Rule 14, Order 6 Rule 15, Order 7 Rule 11

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High Courts16 Nov 2005Dismissed

P. Satyanarayanarao Construction Company Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2006) 1 ALT 130 : (2006) 3 ARBLR 295

Arbitration Act, 1940 — Section 12, 30, 33, 8, 9

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High Courts16 Nov 2005

P. Raghu Vamshi Vs Vice-Chancellor, JNTU and Another

Andhra Pradesh High Court · (2006) 1 ALD 294

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High Courts15 Nov 2005

B. Harshitha and Others Vs Government of Andhra Pradesh, Department of Youth, Advancement, Tourism and Culture (Sports) and Others

Andhra Pradesh High Court · (2006) 1 ALT 123

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High Courts15 Nov 2005Dismissed

Pathri Ramamurthy Vs Divisional Manager, United India Insurance Co. Ltd. and Another

Andhra Pradesh High Court · (2006) 1 ALD 110 : (2005) 6 ALT 635

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Workmens Compensation Act, 1923 — Section 2(1), 2(1)(I), 22

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High Courts15 Nov 2005Dismissed

Sujana Metal Products Limited and Another Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2008) 11 VST 476

Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4C), 19, 19(1), 22(1)Constitution of India, 1950 — Article 14, 19, 19(1), 21, 226

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High Courts15 Nov 2005Allowed

K. Jayaprada Vs District Collector and Others

Andhra Pradesh High Court · (2006) 1 ALD 455 : (2006) 2 ALT 168

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High Courts15 Nov 2005Allowed

Ashok Kumar Agarwal Vs Hyderabad Metropolitan Water Supply and Sewerage Board and Others

Andhra Pradesh High Court · (2006) 3 ALD 541 : (2006) 1 ALT 554

Constitution of India, 1950 — Article 21, 262Hyderabad Metropolitan Water Supply and Sewerage Board Act, 1989 — Section 23, 42, 42(1)

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High Courts14 Nov 2005Dismissed

K.R. Krishna Murthy Vs Hyderabad Allwyn Ltd.

Andhra Pradesh High Court · (2006) 2 ALD 486 : (2006) 3 ALT 50

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 7 Rule 9Easements Act, 1882 — Section 35, 62Registration Act, 1908 — Section 49

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High Courts11 Nov 2005Dismissed

Navodaya Finance and Hire Purchase Pvt. Limited Vs A.P. State Consumer Disputes Redressal Commission and Others

Andhra Pradesh High Court · (2006) 1 ALT 438

Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 12, 15, 17, 19, 21

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High Courts11 Nov 2005Dismissed

K. Madhava Rao and Others Vs State of A.P. and Others

Andhra Pradesh High Court · (2006) 1 ALD 457 : (2006) 1 ALT 562

Land Acquisition Act, 1894 — Section 4, 4(1), 4(2), 5, 5A

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High Courts11 Nov 2005Dismissed

Grandhi Madhava Rao (died) per LRs. and Others Vs Municipal Commissioner

Andhra Pradesh High Court · (2006) 1 ALD 260

Andhra Pradesh Municipalities Act, 1965 — Section 175, 217, 217(1), 217(3), 230

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High Courts11 Nov 2005Dismissed

G. Chandra Mouli and Others Vs Dr. B.R. Ambedkar Open University and Others

Andhra Pradesh High Court · (2006) 1 ALD 195

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High Courts11 Nov 2005Allowed

Hindusthan Fluoro Carbons Limited Vs G. Shankara Reddy and Others

Andhra Pradesh High Court · (2006) 1 ALT 657

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High Courts11 Nov 2005Dismissed

Y. Babu Rao Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2006) 1 ALD 385 : (2006) 1 ALT 12 : (2006) 2 ARBLR 252

Arbitration and Conciliation Act, 1996 — Section 11Constitution of India, 1950 — Article 226

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High Courts10 Nov 2005

Marthala Ramachandra Reddy Vs Mutyalapati Pedda Subbanna @ Venkata Subbamma and Another

Andhra Pradesh High Court · (2006) 1 ALT 132

Registration Act, 1908 — Section 17, 49Stamp Act, 1899 — Section 2(1), 35

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High Courts10 Nov 2005Allowed

P.V.S. Reddy Vs Depot Manager, APSRTC and Others

Andhra Pradesh High Court · (2006) 1 ALD 293

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High Courts10 Nov 2005Dismissed

Power Grid Corporation of India Ltd. and Others Vs Patchukoru Appa Rao and Others

Andhra Pradesh High Court · (2006) 1 ALT 392 : (2006) 2 CivCC 441

Andhra Pradesh Provident Fund Act, 1925 — Section 7, 7(3A)Civil Procedure Code, 1908 (CPC) — Section 34Electricity (Supply) Act, 1948 — Section 42

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