COURT ARCHIVE

Andhra Pradesh High Court judgments, 2005

1,099 judgments · page 9 of 55

High Courts10 Nov 2005Allowed

B. Narsimlu and Others Vs District Collector and Others

Andhra Pradesh High Court · (2006) 1 ALD 774 : (2006) 1 ALT 343

Andhra Pradesh Bhoodan and Gramdan Act, 1965 — Section 14(1)Andhra Pradesh Bhoodan and Gramdan Rules, 1965 — Rule 9Companies Act, 1956 — Section 3

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High Courts10 Nov 2005Allowed

M. Sunil Chowdary Vs Government of A.P. and Others

Andhra Pradesh High Court · (2006) 1 ALD 330

Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15, 3Constitution of India, 1950 — Article 309, 371D

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High Courts10 Nov 2005Dismissed

Mohammed Gulam Mustafa Vs Mohammed Abdul Jabbar

Andhra Pradesh High Court · (2006) 1 ALT 423

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 11, 13(1), 22, 8Vagrancy Act, 1824 — Section 3

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High Courts10 Nov 2005

FGP Limited Vs Presiding Officer, Labour Court-III and Another

Andhra Pradesh High Court · (2006) 1 ALD 512 : (2006) 1 ALT 312

Andhra Pradesh Industrial Disputes Rules, 1958 — Rule 30Constitution of India, 1950 — Article 14, 16, 222, 226, 311(2)Industrial Disputes Act, 1947 — Section 11A, 17(5), 17B, 2A(2)

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High Courts09 Nov 2005

Kay Vee Enterprises Vs Jawaharlal Nehru Technological University and Another

Andhra Pradesh High Court · (2006) 1 ALD 126 : (2006) 1 ALT 608

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High Courts09 Nov 2005Allowed

Duvvuru Siva Kumar Reddy Vs Malli Srinivasulu

Andhra Pradesh High Court · (2007) ACJ 448 : (2006) 2 ALD 787 : (2006) 1 ALT 570

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 455, 456, 457, 458, 459Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 13 Rule 3, Order 13 Rule 4, Order 13 Rule 5, Order 13 Rule 6Motor Vehicles Act, 1939 — Section 112, 31

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High Courts09 Nov 2005Dismissed

Chief Executive Officer, Zilla Parishad Vs C.V. Narasimha Rao and Others

Andhra Pradesh High Court · (2006) 1 ALT 516

Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 151, 2, 23, 24, 24(1)Andhra Pradesh (Telangana Area) Abolition of Inams Rules, 1975 — Rule 18, 18(2)Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts09 Nov 2005Dismissed

M.G. Brothers Automobiles Ltd. Vs B. Masthan Reddy and Another

Andhra Pradesh High Court · (2006) 2 CivCC 449 : (2006) 17 CriminalCC 381 : (2006) 2 RCR(Criminal) 374

Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 138, 251, 255(1), 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141, 142, 26

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High Courts09 Nov 2005

Biragimut, rep. by Executive Officer Vs Noone Mallikarjuna and Another

Andhra Pradesh High Court · (2006) 2 ALD 29 : (2006) 1 ALT 198

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 10(1), 16Criminal Procedure Code, 1973 (CrPC) — Section 113Endowments Act — Section 2, 2(8), 24, 30, 87

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High Courts08 Nov 2005

Bathineni Vijaya Lakshmi and Another Vs Gottimukkala Radhaiah

Andhra Pradesh High Court · (2006) 2 ALD 322

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts08 Nov 2005Dismissed

Guvvala Sudhakara Reddy Vs Katamreddy Venugopala Reddy

Andhra Pradesh High Court · (2006) 2 ALT 632 : (2006) 2 CivCC 769

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 30, Order 21 Rule 40, 51

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High Courts08 Nov 2005Allowed

Thonduri Changa Reddy Vs Chillakuru Chandra Sekhara Reddy

Andhra Pradesh High Court · (2006) 1 ALT 175 : (2005) 3 APLJ 436 : (2006) 3 CivCC 156

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227Hindu Succession Act, 1956 — Section 14(1)

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High Courts08 Nov 2005Dismissed

Koganti Basava Sankara Rao Vs Ravi Sambasiva Rao

Andhra Pradesh High Court · (2006) 1 ALD 727

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High Courts07 Nov 2005Allowed

Bhushan Gupta Vs Commissioner of Commercial Taxes and Another

Andhra Pradesh High Court · (2007) 6 VST 437

Andhra Pradesh General Sales Tax Act, 1957 — Section 42, 9, 9(1)Constitution of India, 1950 — Article 226

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High Courts07 Nov 2005

Y. Sidda Reddy Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2006) 3 ALD 546 : (2006) 1 ALT 354

Andhra Pradesh (Integrated) Education Rules, 1966 — Rule 159, 25, 26, 27A, 30Andhra Pradesh Intermediate Education Act, 1971 — Section 1(2), 2(22), 2(9)Andhra Pradesh Private Aided Educational Staff (Regulation of Pay) Ordinance, 1999 — Ordinance 2, 2(7), 4(1)

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High Courts07 Nov 2005Allowed

D. Rama Murthy Vs District Panchayat Officer

Andhra Pradesh High Court · (2006) 1 ALD 335 : (2006) 1 ALT 723 : (2005) 3 APLJ 353

Andhra Pradesh Panchayat Raj Act, 1994 — Section 14, 2(12), 2(37), 268Andhra Pradesh Panchayat Raj Rules — Rule 40, 41, 42, 42(1), 42(2)

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High Courts07 Nov 2005

N. Madan Mohan Vs N. Prabhakar Gupta

Andhra Pradesh High Court · (2006) 2 ALD 20 : (2006) 1 ALT 222

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High Courts07 Nov 2005Dismissed

Chendipudi Siva Rama Krishna Reddy Vs Government of A.P. and Others

Andhra Pradesh High Court · (2006) 1 ALD 191

Constitution of India, 1950 — Article 14, 21, 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 20

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High Courts07 Nov 2005

B. Archana Reddy and Others Vs State of A.P. and Others

Andhra Pradesh High Court · (2005) 6 ALD 582 : (2005) 6 ALT 364

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 82(1)Andhra Pradesh Commission for Backward Classes Act, 1993 — Section 10, 11, 11(1), 11(2), 17Constitution of India, 1950 — Article 1(1), 10(3), 14, 15, 16

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High Courts07 Nov 2005

Malireddy Venkata Rama Rao Vs Malireddy Sathyaveni

Andhra Pradesh High Court · (2006) 1 ALD 578 : (2006) 2 DMC 22

Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 13, 19

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