High Courts08 Feb 2006Allowed
Boppidi Ailaiah Vs S. Venkatanarasaiah and Others
Andhra Pradesh High Court · (2006) 2 ALD 772
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2006
1,289 judgments · page 60 of 65
High Courts08 Feb 2006Dismissed
Kshatri Amminibai Vs Bedesi Suryanarayana Singh (died) and Others
Andhra Pradesh High Court · (2006) 5 ALD 6 : (2006) 2 ALT 567
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts08 Feb 2006Allowed
Sikakolli Venkata Lalitha Vs Sikakolli Haranath Babu
Andhra Pradesh High Court · (2006) 2 ALT 628 : (2006) 2 CivCC 746 : (2006) 2 DMC 279
Civil Procedure Code, 1908 (CPC) — Section 15, 16, 17, 18, 19Hindu Marriage Act, 1955 — Section 13(1), 19, 19(1), 24Special Marriage Act, 1954 — Section 31
High Courts08 Feb 2006Dismissed
Union of India (UOI) and Others Vs P.S.R. Kumar Sinha and Another
Andhra Pradesh High Court · (2006) 3 ALD 57 : (2006) 2 ALT 354
High Courts08 Feb 2006
Sai Priya Construction Company Vs K. Anantha Kumari Satya Raju and Another
Andhra Pradesh High Court · (2006) 2 ALT 70 : (2006) 1 ARBLR 569
Arbitration and Conciliation Act, 1996 — Section 11(6), 14, 14(1), 14(2), 15
High Courts08 Feb 2006Dismissed
Garigipati Kesava Rao Vs Prathipati Srilakshmi
Andhra Pradesh High Court · AIR 2006 AP 184 : (2006) 3 ALD 68 : (2006) 3 ALT 596
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A, 151
High Courts08 Feb 2006Dismissed
Mylavarapu Subba Rao and Another Vs Kollapalli Lakshmi
Andhra Pradesh High Court · (2006) 3 ALD 56 : (2006) 4 ALT 243
Registration Act, 1908 — Section 49
High Courts08 Feb 2006Allowed
Konda Suryanarayana and Others Vs State of A.P.
Andhra Pradesh High Court · (2006) 2 ALD(Cri) 64 : (2006) 1 ALT(Cri) 446 : (2006) CriLJ 1870 : (2006) FAJ 182
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 2, 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 50
High Courts08 Feb 2006Allowed
Vijaya Lakshmi Builders and Developers (P) Ltd. and Others Vs A. Rajender and Others
Andhra Pradesh High Court · (2006) 02 AP CK 0009
Andhra Pradesh Arbitration Rules, 2000 — Rule 4Arbitration and Conciliation Act, 1996 — Section 2, 8, 8(1), 8(2), 8(3)
High Courts07 Feb 2006Allowed
Zahoor Bee and Others Vs Unkonda Venkataiah (Died) and Others
Andhra Pradesh High Court · (2006) 3 ALD 158 : (2006) 3 ALT 431
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9
High Courts07 Feb 2006Dismissed
National Insurance Company Ltd. Vs Abbas Bee (died) by LRs. and Others
Andhra Pradesh High Court · (2007) 1 ACC 757 : (2007) ACJ 372 : (2006) 2 ALD 746 : (2006) 2 ALT 550
Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 455, 466, 473Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 13 Rule 3, Order 13 Rule 4, Order 13 Rule 5, Order 13 Rule 6Constitution of India, 1950 — Article 227
High Courts07 Feb 2006Allowed
S. Santhanam and Others Vs State of A.P., Revenue Dept. and Others
Andhra Pradesh High Court · (2006) 2 ALD 566 : (2006) 2 ALT 341
Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 166B, 166CAndhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 50B(4)Limitation Act, 1963 — Section 5
High Courts07 Feb 2006Dismissed
B. Srikanth Vs Erukala Laxmi Suvarnamukhi
Andhra Pradesh High Court · (2006) 3 ALD 62
Andhra Pradesh (Telangana Area) Money Lenders Act, 1349 — Section 2(7)
High Courts07 Feb 2006
Andhra Pradesh State Trading Corporation Vs S.G. Sambandan and Company
Andhra Pradesh High Court · (2006) 2 ALD 577 : (2006) 2 ALT 139
Arbitration Act, 1940 — Section 14, 14(2), 15, 16, 17
High Courts07 Feb 2006Dismissed
V. Sriramulu Vs Karur Vysya Bank Limited and Others
Andhra Pradesh High Court · (2006) 2 ALD 114 : (2006) 2 ALT 405 : (2006) 1 APLJ 310 : (2006) 4 BC 222 : (2006) 6 CompLJ 558 : (2006) 68 SCL 345
Banking Regulation Act, 1949 — Section 5Constitution of India, 1950 — Article 12, 226, 8National Assistance Act, 1948 — Section 21, 26
High Courts06 Feb 2006Allowed
Azmath Baig Vs T. Naresh Kumar Singh and Others
Andhra Pradesh High Court · (2006) 3 ALD 64 : (2006) 3 ALT 266
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 9 Rule 13, Order 9 Rule 7
High Courts06 Feb 2006Allowed
Sivishi Associates and Others Vs Jagadeeshwari Agencies
Andhra Pradesh High Court · AIR 2006 AP 186 : (2006) 3 ALD 135 : (2006) 2 ALT 704
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 11, 107(2), 148, 149Constitution of India, 1950 — Article 227Court Fees Act, 1870 — Section 4
High Courts06 Feb 2006Dismissed
B.S.S.R.K. Sai Babu Vs A.P. State Police Housing Corpn. Ltd. and Another
Andhra Pradesh High Court · (2006) 3 ALD 113
Constitution of India, 1950 — Article 311
High Courts06 Feb 2006
K. Swarna Kumari, Subordinate Judge (Compulsorily Retired) Vs Govt. of Andhra Pradesh and Others
Andhra Pradesh High Court · (2006) 2 ALD 585 : (2006) 2 ALT 289 : (2006) 110 FLR 282 : (2006) 3 LLJ 570
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1963 — Rule 5, 6Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 11, 11(1), 12, 13, 20Constitution of India, 1950 — Article 226, 309, 311, 311(2), 32
High Courts06 Feb 2006Dismissed
Tripuraneni Sri Prasad Vs State of A.P. and Another
Andhra Pradesh High Court · (2006) 1 ALD(Cri) 643 : (2006) 1 ALT(Cri) 469 : (2006) 1 APLJ 471 : (2007) 1 BC 288 : (2006) 3 CivCC 294 : (2006) 2 RCR(Criminal) 923
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 198, 256, 302, 482, 495Negotiable Instruments Act, 1881 (NI) — Section 138