COURT ARCHIVE

Andhra Pradesh High Court judgments, 2006

1,289 judgments · page 8 of 65

High Courts22 Nov 2006

Kakatiya University Vs Employees'' Provident Fund Organisation and Others

Andhra Pradesh High Court · (2007) 2 ALD 354

Andhra Pradesh University Act, 1991 — Section 49Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1), 17, 17(2), 2, 7A

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High Courts22 Nov 2006

Govind Narayan Agarwal Vs Dr. Gorak Balaramgari Nagender

Andhra Pradesh High Court · (2007) 3 ALD 167

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10Transfer of Property Act, 1882 — Section 106

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High Courts22 Nov 2006Allowed

Amrutha Estates Vs Emerald Apartment Owners Association and Another

Andhra Pradesh High Court · (2007) 3 ALD 112 : (2007) 4 ALT 294

Civil Procedure Code, 1908 (CPC) — Section 96Multi Storied Building Regulations, 1981 — Regulation 18

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High Courts22 Nov 2006

K. Nageswara Rao Vs B. Nagamalleswari and Another

Andhra Pradesh High Court · (2007) 2 ALD 762 : (2007) 113 FLR 745

Workmens Compensation Act, 1923 — Section 2, 4, 4(1)

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High Courts22 Nov 2006Allowed

Dr. V. Rajeshwar Rao Vs M. Yadagiri Reddy and Others

Andhra Pradesh High Court · (2007) 2 ALD 17 : (2007) 1 ALT 306 : (2007) 1 APLJ 72

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 2, 8(8)Civil Procedure Code, 1908 (CPC) — Section 24

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High Courts22 Nov 2006Allowed

Singamala Sankara Nath Vs State of A.P.

Andhra Pradesh High Court · (2007) 1 ALD(Cri) 7 : (2007) 1 APLJ 33 : (2007) CriLJ 884

Andhra Pradesh Protection of Depositors of Financial Establishments Act, 1999 — Section 5Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 167(22), 17(2), 437, 437(1)Penal Code, 1860 (IPC) — Section 420

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High Courts21 Nov 2006Dismissed

Mandala Gangunaidu and Others Vs Palavalasa Gopinaidu and Others

Andhra Pradesh High Court · (2007) 3 ALD 548 : (2007) 4 ALT 34

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts21 Nov 2006Dismissed

Thiwari Dadaji Singh Vs Alla Nirmala Devi and Others

Andhra Pradesh High Court · (2006) 11 AP CK 0123

Andhra Pradesh Municipalities Act, 1965 — Section 192, 2, 2(31), 35Easements Act, 1882 — Section 47National Highways Act, 1956 — Section 8, 8A, 8B

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High Courts21 Nov 2006Dismissed

Ghanta Krishna Das Vs Ghanta Srihari Rao and Others

Andhra Pradesh High Court · (2007) 3 ALD 125 : (2007) 4 ALT 308

Civil Procedure Code, 1908 (CPC) — Section 99

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High Courts21 Nov 2006Dismissed

Oriental Insurance Co. Ltd. Vs Palla Nageswara Rao and Others

Andhra Pradesh High Court · (2007) 3 ALD 67

Motor Vehicles Act, 1988 — Section 166

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High Courts21 Nov 2006Dismissed

Pedda Jagannadha Rao and Another Vs Renanki Janikamma

Andhra Pradesh High Court · (2007) 3 ALD 442 : (2007) 4 ALT 184

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High Courts21 Nov 2006Allowed

State Military Estates Officer and Another Vs Sultan Hussain (died) by LRs. and Others

Andhra Pradesh High Court · (2007) 3 ALD 538

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 80Constitution of India, 1950 — Article 295, 295(1)Contract Act, 1872 — Section 7

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High Courts21 Nov 2006Allowed

Chilka Nirmala @ Neelamma Reddy Vs State of A.P.

Andhra Pradesh High Court · (2007) 1 ALD(Cri) 686 : (2007) 1 ALT(Cri) 218

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304

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High Courts21 Nov 2006Dismissed

Municipal Corporation of Hyderabad Vs G. Sarojini and Others

Andhra Pradesh High Court · (2007) 2 ALD 171 : (2007) 4 ALT 655

Civil Procedure Code, 1908 (CPC) — Section 99Hyderabad Municipal Corporation Act, 1955 — Section 680, 685

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High Courts21 Nov 2006

Radha Krishna Iron Stores and Krishna and Others Vs Srikakolapu Pullama

Andhra Pradesh High Court · (2007) 3 ALD 157

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22

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High Courts21 Nov 2006Dismissed

Ashok Kumar and Others Vs Gangadhar and Another

Andhra Pradesh High Court · AIR 2007 AP 145 : (2007) 2 ALD 313 : (2007) 3 ALT 561

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 98Limitation Act, 1963 — Article 113, 144, 148, 58Specific Relief Act, 1963 — Section 31

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High Courts21 Nov 2006

Borra Gopalaswamy Vs Kontam Seetharavamma Rao

Andhra Pradesh High Court · (2007) 3 ALD 501 : (2007) 4 ALT 37

Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938 — Section 13Civil Procedure Code, 1908 (CPC) — Order 20 Rule 10, Order 20 Rule 11, Order 20 Rule 12, Order 20 Rule 13, Order 20 Rule 14

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High Courts21 Nov 2006Allowed

Chinthala Cheruvu and Another Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (2008) 1 CivCC 401 : (2007) 5 RCR(Civil) 676 : (2008) 1 RCR(Criminal) 412

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 20Penal Code, 1860 (IPC) — Section 34, 420, 468, 471, 506

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High Courts21 Nov 2006Dismissed

T. Muni Nadham Vs Karveti Devika Rani

Andhra Pradesh High Court · (2007) 3 ALD 327 : (2007) 2 ALT 554

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 21 Rule 37, 2(16), 51, 60

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High Courts20 Nov 2006

Ram Swaroop Sankla and Others Vs Chandrapal Singh and Others

Andhra Pradesh High Court · (2007) 2 ALD 178 : (2007) 2 ALT 12

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 58, Order 38 Rule 5, Order 38 Rule 8, 141

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