COURT ARCHIVE

Andhra Pradesh High Court judgments, 2006

1,289 judgments · page 3 of 65

High Courts15 Dec 2006

Sujatha Sayarwar Vs Commissioner, Adilabad Municipality and Others

Andhra Pradesh High Court · (2007) 2 ALD 136

Andhra Pradesh Municipalities (Alteration of Ownership of Property in Assessment Books) Rules, 1966 — Rule 3Andhra Pradesh Municipalities Act, 1965 — Section 326(1), 346, 360Constitution of India, 1950 — Article 14, 16, 21

Read judgment

High Courts15 Dec 2006Allowed

Gosala Ramadevi and Others Vs P. Sivanarayana and Another

Andhra Pradesh High Court · (2007) 3 ALD 634

Motor Vehicles Act, 1988 — Section 140, 166Workmens Compensation Act, 1923 — Section 3

Read judgment

High Courts15 Dec 2006Dismissed

Bansilal Yadav Vs Suraj Chand Bhagat and Others

Andhra Pradesh High Court · (2007) 2 ALD 302 : (2007) 2 ALT 491

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 22Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 22(4), 22(5), 22(6), 3, 7(4)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 5 Rule 20, Order 5 Rule 20, Order 9 Rule 13

Read judgment

High Courts15 Dec 2006Dismissed

Datla Rajeswari Vs Divisional Engineer, O and M 400 KV Sub Station, A.P. TRANSCO

Andhra Pradesh High Court · (2007) 3 ALD 369 : (2007) 2 ALT 508 : (2007) 5 RCR(Civil) 597

Electricity Act, 1910 — Section 18, 18(3)Electricity Rules, 1956 — Rule 78, 79, 80

Read judgment

High Courts15 Dec 2006

Md. Abdul Samad Vs General Manager, South Central Railway and Others

Andhra Pradesh High Court · (2007) 3 ALD 722 : (2007) 4 ALT 90 : (2008) 2 SLJ 102

Constitution of India, 1950 — Article 226Railway Services (Pension) Rules, 1993 — Rule 13(1), 44, 65, 65, 65(1)

Read judgment

High Courts14 Dec 2006

Dasari Ganga Reddy Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2007) 1 ALT 486

Andhra Pradesh Panchayat Raj Act, 1994 — Section 264, 264(1), 264(2)Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 147, 148, 149, 435

Read judgment

High Courts14 Dec 2006

City Restaurant, Stores and Bakery Vs Assistant City Planner and Others

Andhra Pradesh High Court · (2007) 2 ALD 635

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 14Hyderabad Municipal Corporation Act, 1955 — Section 147

Read judgment

High Courts14 Dec 2006

Pesala Anudeep Vs Panchayat Secretary, Gram Panchayat and Another

Andhra Pradesh High Court · (2007) 2 ALD 45 : (2007) 1 ALT 639

Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002 — Rule 14, 22, 26Andhra Pradesh Panchayat Raj Act, 1984 — Section 2(12)

Read judgment

High Courts13 Dec 2006Allowed

Vollala Narsaiah Vs Ojjela Veeraiah

Andhra Pradesh High Court · (2007) 3 ALD 560

Evidence Act, 1872 — Section 91, 92

Read judgment

High Courts13 Dec 2006Dismissed

Velishala Jayaprada Vs A. Chandrakala

Andhra Pradesh High Court · (2007) 3 ALD 467 : (2007) 3 ALT 675

Transfer of Property Act, 1882 — Section 53A

Read judgment

High Courts13 Dec 2006

Gemini Printers Vs Municipal Corporation of Hyderabad and Others

Andhra Pradesh High Court · (2007) 2 ALD 766 : (2007) 4 ALT 215

Constitution of India, 1950 — Article 14, 21Hyderabad Municipal Corporation Act, 1955 — Section 456, 456(1), 456(3), 457(1), 458

Read judgment

High Courts13 Dec 2006Dismissed

Amidelu Pottanna @ Pottinaidu Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2007) 1 ALD(Cri) 463 : (2007) 2 ALT(Cri) 249

Constitution of India, 1950 — Article 244Criminal Procedure Code, 1973 (CrPC) — Section 1(2), 161, 167(2), 209, 27Evidence Act, 1872 — Section 45

Read judgment

High Courts13 Dec 2006

P. Raghu Kumar Vs Special Officer, Municipality Bhadrachalam and Others

Andhra Pradesh High Court · (2007) 2 ALD 332 : (2007) 3 ALT 197

Andhra Pradesh Municipalities Act, 1965 — Section 172(2), 174, 192, 192(2), 21Andhra Pradesh Municipalities Rules — Rule 27Constitution of India, 1950 — Article 14, 19, 21, 300A

Read judgment

High Courts13 Dec 2006Allowed

Torrent Power Ltd. Vs Sanghi Spinners (I) Ltd.

Andhra Pradesh High Court · (2008) 143 CompCas 64

Companies (Court) Rules, 1959 — Rule 21

Read judgment

High Courts13 Dec 2006

St. Mary''s Educational Society and Others Vs Dr. Qutubuddin Ahmed and Others

Andhra Pradesh High Court · AIR 2007 AP 156 : (2007) 2 ALD 412 : (2007) 3 ALT 214

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 41Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 12(2)Registration Act, 1908 — Section 49

Read judgment

High Courts13 Dec 2006Allowed

Boni Appamma and Others Vs Boni Satya Rao

Andhra Pradesh High Court · (2007) 3 ALD 597 : (2007) 3 ALT 670

Read judgment

High Courts13 Dec 2006Allowed

D.N. Raju Vs Smt. Santosh Verma and Another

Andhra Pradesh High Court · AIR 2007 AP 127 : (2007) 3 ALD 44 : (2007) 4 ALT 492 : (2007) 3 CivCC 776 : (2007) 4 RCR(Civil) 450

Andhra Pradesh Co-operative Societies Act, 1964 — Section 126Contract Act, 1872 — Section 23Limitation Act, 1963 — Article 54

Read judgment

High Courts13 Dec 2006Allowed

Amanamanchi Venkateswarlu Vs Brudanam Venkata Rao

Andhra Pradesh High Court · (2007) 3 ALD 154 : (2007) 2 ALT 532 : (2007) 1 APLJ 175

Civil Procedure Code, 1908 (CPC) — Section 36

Read judgment

High Courts12 Dec 2006Allowed

Dr. G. Jagadeshwar Reddy Vs Dr. K. Dharma Reddy

Andhra Pradesh High Court · (2007) 2 ALD 422 : (2007) 2 ALT 559

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(1), 22, 32Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 19(1)

Read judgment

High Courts12 Dec 2006Allowed

S. Vasantha and Another Vs District Collector and Another

Andhra Pradesh High Court · (2007) 2 ALT 714

Andhra Pradesh Land Encroachment Act, 1905 — Section 2, 2(1), 2(2), 3, 6Constitution of India, 1950 — Article 14, 226, 300(A)Hyderabad Record of Rights Regulations, 1358F — Section 15(2)

Read judgment