High Courts25 Jan 2006
M. Kalyani Vs District Collector and Others
Andhra Pradesh High Court · (2006) 5 ALD 796
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2006
1,289 judgments · page 63 of 65
High Courts24 Jan 2006
Ayesha Fathima Vs A.P. State Minorities Finance Corporation and Another
Andhra Pradesh High Court · (2006) 3 ALD 252
Penal Code, 1860 (IPC) — Section 498A
High Courts24 Jan 2006Dismissed
K. Deepthi Vs University College of Women (Autonomous) and Another
Andhra Pradesh High Court · (2006) 4 ALT 696
High Courts24 Jan 2006Dismissed
Meher Fatima Vs District Collector and Others
Andhra Pradesh High Court · (2006) 2 ALD 440
Andhra Pradesh Municipalities Act, 1965 — Section 2(31)Easements Act, 1882 — Section 15
High Courts24 Jan 2006Dismissed
Reliance Granite Private Ltd. Vs Government of A.P. and Others
Andhra Pradesh High Court · AIR 2006 AP 292 : (2006) 2 ALD 237
Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 12(5), 35A, 35CConstitution of India, 1950 — Article 226Forest (Conservation) Act, 1980 — Section 2
High Courts24 Jan 2006Allowed
Pallavi Enclave Flat Owners Welfare Association and Others Vs State of A.P., Municipal Administration and Urban Development Dept. and Others
Andhra Pradesh High Court · (2006) 2 ALD 272 : (2006) 2 ALT 151
Andhra Pradesh Apartments (Promotion of Construction and Ownership) Act, 1987 — Section 14, 3, 4, 6, 7Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 12, 14, 14(1), 14(2), 34Hyderabad Municipal Corporation Act, 1955 — Section 433, 437
High Courts24 Jan 2006Allowed
Subash Neemkar and Others Vs Regional Joint Commissioner of Endowments and Others
Andhra Pradesh High Court · (2006) 2 ALD 301
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 1(3), 6, 65, 87, 87(1)Constitution of India, 1950 — Article 226
High Courts24 Jan 2006Allowed
Government of A.P. Vs National Council for Teacher Education and Others
Andhra Pradesh High Court · (2006) 2 ALD 120
Andhra Pradesh Education Act, 1982 — Section 19, 2(16), 2(18), 20(1), 20(2)Constitution of India, 1950 — Article 245, 246, 247, 248, 249National Council for Teacher Education Act, 1993 — Section 12, 14, 14(3), 15, 20
High Courts24 Jan 2006Allowed
K. Karunakar Vs APSRTC and Others
Andhra Pradesh High Court · (2006) 2 ALD 353 : (2006) 2 ALT 177
Industrial Disputes Act, 1947 — Section 10, 10(1), 11A, 2A, 2A(2)Penal Code, 1860 (IPC) — Section 302, 304A, 325
High Courts24 Jan 2006Dismissed
Valluri Anuradha Vs Sub-Registrar and Others
Andhra Pradesh High Court · (2006) 2 ALD 371
Andhra Pradesh Registration Rules, 1908 — Rule 58Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 17, 17(1), 77
High Courts24 Jan 2006Allowed
Narimeti Mukesh @ Muthaiah and Another Vs A.P. Forest Development Corporation Ltd.
Andhra Pradesh High Court · (2006) 2 ALT 188
High Courts24 Jan 2006
M.D. Soujanya and Another Vs S.V.V.P.V.M.C. Mahila Vidya Peeth and Others
Andhra Pradesh High Court · (2006) 2 ALD 251 : (2006) 3 ALT 394
Andhra Pradesh Education Act, 1982 — Section 20, 21, 99Andhra Pradesh Educational Institutions (Establishment, Regulation, Administration and Control of Institutions of Higher Education) Rules, 1987 — Rule 1(2), 2, 3, 4, 7Constitution of India, 1950 — Article 226
High Courts24 Jan 2006Dismissed
Darisi Masthanamma Vs Mandiga Rama Krishna
Andhra Pradesh High Court · AIR 2006 AP 286 : (2006) 2 ALD 534
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, 100Evidence Act, 1872 — Section 58, 68, 90Transfer of Property Act, 1882 — Section 41
High Courts24 Jan 2006Dismissed
Kilarapu Satyavati and Others Vs District Collector and Others
Andhra Pradesh High Court · (2006) 2 ALD 342
Andhra Pradesh General Clauses Act, 1891 — Section 3(6), 3(8)Andhra Pradesh Land Acquisition (Amendment) Act, 1976 — Section 4(1), 6(1)Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 56(2)
High Courts24 Jan 2006Allowed
Karumuri Prakash Vs Arya Vysya Sangham and Others
Andhra Pradesh High Court · (2006) 2 ALD 387 : (2006) 1 ALT 733
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 15, 15(3), 17, 6, 76Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 11, 151, 96Constitution of India, 1950 — Article 25, 26
High Courts23 Jan 2006
Yannam Satyanarayan Vs State of A.P.
Andhra Pradesh High Court · (2006) 1 ALD(Cri) 605 : (2006) 2 ALT(Cri) 223 : (2006) 2 APLJ 119 : (2006) CriLJ 2320 : (2006) 3 RCR(Criminal) 294
Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1), 193, 195, 196Penal Code, 1860 (IPC) — Section 354, 427, 447, 504, 506Prevention of Corruption Act, 1988 — Section 13(1), 17
High Courts23 Jan 2006Allowed
A.P. State Essential Commodities Corporation and Another Vs Uppala Ramakrishna Rao
Andhra Pradesh High Court · (2006) 2 ALD 738 : (2006) 3 ALT 331
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 1, Order 7 Rule 7Limitation Act, 1963 — Section 15(9)
High Courts23 Jan 2006
Jatavath Sali Vs Mandal Parishad Development Officer and Another
Andhra Pradesh High Court · (2006) 2 ALT 217 : (2006) 1 APLJ 413
Constitution of India, 1950 — Article 227Legal Services Authorities Act, 1987 — Section 11B, 12, 19(5), 2, 2(1)
High Courts23 Jan 2006Allowed
Yalla Arjuna Prasad Vs Yalla Gangaraju and Others
Andhra Pradesh High Court · (2006) 2 ALD 653 : (2006) 3 ALT 379
High Courts23 Jan 2006Allowed
Penumatsa Narasimha Raju Vs Valluri Jaya Prakasa Babu
Andhra Pradesh High Court · (2006) 2 ALD 666 : (2006) 3 ALT 112 : (2007) 1 CivCC 85 : (2007) 5 RCR(Civil) 494
Specific Relief Act, 1963 — Section 16Transfer of Property Act, 1882 — Section 55, 55(2)