COURT ARCHIVE

Andhra Pradesh High Court judgments, 2006

1,289 judgments · page 2 of 65

High Courts21 Dec 2006

M. Satyanarayana and Another Vs Viswanath Kakar (died) per LRs. and Others

Andhra Pradesh High Court · (2007) 3 ALD 318 : (2007) 1 APLJ 338

Administration of Evacuee Property Act, 1950 — Section 8Evidence Act, 1872 — Section 43, 83

High Courts21 Dec 2006Allowed

Dr. Ambedkar Seva Samajam and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2007) 1 ALD 520 : (2007) 1 ALT 345

Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 12, 5Andhra Pradesh Municipalities (Decisions of Election Disputes) Rules, 1967 — Rule 10, 2(1), 96(1)Andhra Pradesh Municipalities (Reservation of Offices of Chairpersons in Municipal Councils and Nagar Panchayats) Rules, 1995 — Rule 12, 3

High Courts20 Dec 2006Dismissed

Branch Manager, New India Assurance Co. Ltd. Vs Are Ramulu @ S. Ramulu and Another

Andhra Pradesh High Court · (2007) 3 ALD 531

Motor Vehicles Act, 1988 — Section 166, 170

High Courts20 Dec 2006Dismissed

Sheelam Swamy Vs Superintendent of Police and Others

Andhra Pradesh High Court · (2007) 4 ALT 196

Arms Act, 1959 — Section 27(2)Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts20 Dec 2006Dismissed

Vasavi Co-operative Urban Bank Limited Vs Authority Appointed under Section 48(1) of A.P. Shops and Establishment Act, 1988 and Assistant Commissioner of Labour-IV and Others

Andhra Pradesh High Court · (2007) 2 ALD 795 : (2007) 113 FLR 748

Andhra Pradesh Shops and Establishments Act, 1988 — Section 48, 48(1), 48(1), 48(3), 73Banking Regulation Act, 1949 — Section 11(1), 22, 35A, 35A(1), 56Constitution of India, 1950 — Article 226, 66

High Courts20 Dec 2006Dismissed

Andhra Pradesh State Road Transport Corporation Vs Baddipalli Chinathalli and Others

Andhra Pradesh High Court · (2007) 2 ACC 535 : (2007) 4 ALD 46 : (2007) 3 ALT 20

Motor Vehicles Act, 1988 — Section 166

High Courts20 Dec 2006Dismissed

Mangali Venkatesh Vs Shaik Mastan and Another

Andhra Pradesh High Court · (2007) 2 ALD 840

Motor Vehicles Act, 1988 — Section 166, 170

High Courts20 Dec 2006Dismissed

M. Saraswathi Vs District Collector and Others

Andhra Pradesh High Court · (2007) 3 ALT 596

Constitution of India, 1950 — Article 298Land Acquisition Act, 1894 — Section 18, 4(1), 48(1)

High Courts20 Dec 2006Allowed

Vulavakayala Laxmi and Others Vs Dhulipudi Veeraswamy and Others

Andhra Pradesh High Court · (2007) 3 ALD 132 : (2007) 2 ALT 550

High Courts19 Dec 2006Dismissed

Bonthu Satyanarayana and Others Vs Mandal Revenue Officer and Others

Andhra Pradesh High Court · (2007) 2 ALT 523

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1), 48, 48(1), 6, 9

High Courts19 Dec 2006Allowed

Nainaz Jehangir Darabhana Vs Regional Passport Officer

Andhra Pradesh High Court · (2007) 1 ALT 250

General Clauses Act, 1897 — Section 21

High Courts19 Dec 2006Allowed

E.S.I. Corporation Vs Chairman and Presiding Officer, Industrial Tribunal-cum-Labour Court and Others

Andhra Pradesh High Court · (2007) 6 ALD 31 : (2007) 4 ALT 86 : (2007) 3 LLJ 900

Employees State Insurance Act, 1948 — Section 44, 45, 45B, 45C, 45G(2)Industrial Disputes Act, 1947 — Section 2, 33C(2)

High Courts19 Dec 2006Allowed

Sri Kalika Devi Temple Bhajana Mandali Vs Commissioner of Endowments, Government of A.P. and Others

Andhra Pradesh High Court · (2007) 2 ALD 294 : (2007) 3 ALT 257

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 15(3), 155(2), 6Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Immovable Properties (other than Agricultural Lands) Lease Rules, 1982 — Rule 14(1), 14(2), 15, 3, 4

High Courts19 Dec 2006Allowed

Y. Prasad Rao, (died) by LRs. Vs P. Venkat Raju

Andhra Pradesh High Court · AIR 2007 AP 142 : (2007) 2 ALD 573 : (2007) 3 ALT 403

Andhra Pradesh Agricultural Indebtedness (Relief) Act, 1977 — Section 3Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92, Order 21 Rule 92(3), 100, 47Limitation Act, 1963 — Article 100, 113, 13, 59

High Courts19 Dec 2006Dismissed

Amarnath Vyas Vs State of A.P.

Andhra Pradesh High Court · (2007) 1 ALD(Cri) 898 : (2007) CriLJ 2025 : (2007) 3 RCR(Criminal) 642

Copyright Act, 1957 — Section 53A, 63, 70Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 438Customs Act, 1962 — Section 135(1)

High Courts18 Dec 2006Dismissed

Yanadhi Jayaramaiah Vs Veluru Vijayamma and Others

Andhra Pradesh High Court · (2007) 5 ALD 79

High Courts18 Dec 2006

Government of Andhra Pradesh and Others Vs N. Sekhar and Others

Andhra Pradesh High Court · (2007) 2 ALT 263

Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006 — Rule 4Andhra Pradesh Panchayat Raj (Division of Mandal into Constituencies) Rules, 1994 — Rule 3Andhra Pradesh Panchayat Raj (Preparation and Publication of Electoral Rolls) Rules, 2000 — Rule 10, 11, 12, 13, 14

High Courts18 Dec 2006Dismissed

Seguri Jangaiah Vs A.P. Khadi and Village Industries and Another

Andhra Pradesh High Court · (2007) 2 ALD 464 : (2007) 3 ALT 69

Andhra Pradesh Rent and Revenue Sale Act, 1839 — Section 7Andhra Pradesh Revenue Recovery Act, 1864 — Section 36, 37, 37(3), 37A, 37A(1)

High Courts15 Dec 2006Dismissed

Bandaru Ramesh Vs State of A.P.

Andhra Pradesh High Court · (2006) 22 CriminalCC 852

Penal Code, 1860 (IPC) — Section 106, 302, 380, 411

High Courts15 Dec 2006Allowed

Dr. G. Shiva Prasad Reddy Vs District Collector and Others

Andhra Pradesh High Court · (2007) 2 ALD 519 : (2007) 2 ALT 620 : (2007) 1 APLJ 179

Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3, 3(1), 4, 4(1), 5Andhra Pradesh Assigned Lands (Prohibition of Transfer) Rules, 1977 — Rule 2, 4Registration Act, 1908 — Section 22A