High Courts17 Feb 2006Dismissed
A.K.N. Murthy and Others Vs B. Gangaiah and Another
Andhra Pradesh High Court · AIR 2006 AP 244
Civil Procedure Code, 1908 (CPC) — Section 53
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2006
1,289 judgments · page 58 of 65
High Courts17 Feb 2006
S.V. Rao Vs Credential Finance Ltd. and Others
Andhra Pradesh High Court · (2006) 1 ALD(Cri) 665 : (2006) 1 ALT(Cri) 476 : (2006) 3 CivCC 330 : (2006) CriLJ 1999 : (2006) 2 RCR(Criminal) 917
Andhra Pradesh (Telangana Area) Money Lenders Act, 1349 — Section 9, 9(1)Criminal Procedure Code, 1973 (CrPC) — Section 29(2), 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Feb 2006Dismissed
G. Bharadwaj Vs Hindustan Shipyard Ltd. and Another
Andhra Pradesh High Court · (2006) 4 ALD 335 : (2006) 2 ALT 756 : (2006) 110 FLR 866
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A, 2A(2)
High Courts16 Feb 2006Dismissed
P.V.V. Prasad and Others Vs Government of A.P. and Others
Andhra Pradesh High Court · (2006) 2 ALD 797 : (2006) 2 ALT 503
Andhra Pradesh General Clauses Act, 1891 — Section 15Andhra Pradesh Gram Panchayats (Declaration of Village) Rules, 1994 — Rule 12, 8, 9Andhra Pradesh Gram Panchayats Act, 1964 — Section 250, 264
High Courts16 Feb 2006Allowed
Rapeti Veerinaidu (died) by LRs. Vs Thota Gangadhara Rao and Another
Andhra Pradesh High Court · AIR 2006 AP 309 : (2006) 3 ALD 581
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 17Registration Act, 1908 — Section 47
High Courts15 Feb 2006Dismissed
Pidikiti Anand Raju Mohan and Another Vs State of A.P. and Another
Andhra Pradesh High Court · (2006) 2 ALD(Cri) 122 : (2006) 1 ALT(Cri) 483 : (2006) CriLJ 1800
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Feb 2006Allowed
P. Sivanandam Vs Sri Srinivasa Marketing Co. and Another
Andhra Pradesh High Court · (2006) 1 ALD(Cri) 526 : (2006) 1 ALT(Cri) 465 : (2007) 1 BC 421 : (2006) 3 CivCC 612 : (2007) 5 RCR(Criminal) 473 : (2006) 2 RCR(Criminal) 927
Criminal Procedure Code, 1973 (CrPC) — Section 156(2)Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2)Penal Code, 1860 (IPC) — Section 406, 420
High Courts15 Feb 2006Dismissed
Dr. Raj Laboratories and Another Vs The State of A.P. and Another
Andhra Pradesh High Court · (2006) 1 ALD(Cri) 987 : (2006) 1 ALT(Cri) 421 : (2006) 1 APLJ 469 : (2006) CriLJ 2365 : (2006) 2 RCR(Criminal) 688
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 16(1), 18, 18A, 18B, 25(3)
High Courts15 Feb 2006
K. Munirathnam Vs D. Bhaskar Naidu
Andhra Pradesh High Court · (2006) 3 ALD 486
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 40, 55, 56
High Courts15 Feb 2006
N. Narasimha Reddy Vs Brahmathantra Parakalamut and Others
Andhra Pradesh High Court · (2006) 3 ALD 153 : (2006) 3 ALT 603
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts15 Feb 2006Allowed
P. Pushavathi and Others Vs R. Gangireddy Ramana Reddy and Another
Andhra Pradesh High Court · (2006) 2 ALD(Cri) 229 : (2006) 1 ALT(Cri) 441 : (2006) CriLJ 1873
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 107, 406, 420, 463
High Courts15 Feb 2006Dismissed
Bhagwan Singh Vs Inspector General, S.W.S. Central Industrial Security Force and Another
Andhra Pradesh High Court · (2006) 3 ALD 687
High Courts15 Feb 2006
T. Shyam Sunder Vs Dr. N. Jayanth Kumar and Another
Andhra Pradesh High Court · (2006) 1 ALD(Cri) 640 : (2006) 1 ALT(Cri) 474 : (2006) CriLJ 2386 : (2006) 2 RCR(Criminal) 929
Criminal Procedure Code, 1973 (CrPC) — Section 156, 181, 181(4), 190, 2Penal Code, 1860 (IPC) — Section 406, 420, 506Protection of Human Rights Act, 1993 — Section 12(A)
High Courts14 Feb 2006
Mallareddi Madana Mohanarao @ Konda and Others Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2006) 1 ALD(Cri) 698 : (2006) 1 ALD(Cri) 17 : (2006) 2 ALT(Cri) 71 : (2006) CriLJ 2332 : (2006) 3 RCR(Criminal) 614
Penal Code, 1860 (IPC) — Section 201, 304B, 498A
High Courts14 Feb 2006Allowed
Malireddy Rajasekhara Reddy and Others Vs District Collector and Another
Andhra Pradesh High Court · (2006) 2 ALD 564
Land Acquisition Act, 1894 — Section 4(1), 6
High Courts14 Feb 2006Dismissed
K. Sreenivasa Rao Vs H. Gangadhar
Andhra Pradesh High Court · (2007) 138 CompCas 555 : (2007) 75 SCL 256
Companies Act, 1956 — Section 10, 108A, 108I, 2(11), 622
High Courts14 Feb 2006Dismissed
M. Rajagopal Reddy Vs State Bank of India, ADB, Govindaraopet Branch and Another
Andhra Pradesh High Court · AIR 2006 AP 264 : (2006) 3 ALD 469 : (2006) 2 ALT 717
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92, 11, 151Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 127
High Courts14 Feb 2006Allowed
D. Neetha Vs Joint Collector and Others
Andhra Pradesh High Court · (2006) 3 ALD 5 : (2006) 3 ALT 611
High Courts14 Feb 2006
P.B.B. Narasimha Rao Vs Environment Protection Training and Search Institute, Govt. of A.P. and Another
Andhra Pradesh High Court · (2006) 2 ALD 705 : (2006) 3 ALT 199 : (2006) 109 FLR 945
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 20(5), 20(6)
High Courts14 Feb 2006
Ch. Vijaya Mohan Vs Deputy Commissioner of Prohibition and Excise, (Hyderabad Division) and Others
Andhra Pradesh High Court · (2006) 3 ALD 1 : (2006) 2 ALT 482 : (2006) 1 APLJ 274 : (2006) CriLJ 1912
Andhra Pradesh (Compounding of Offences) Rules, 2000 — Rule 5Andhra Pradesh Excise Act, 1968 — Section 33(1), 34Andhra Pradesh Prohibition Act, 1995 — Section 11B, 11B(1), 8, 9