COURT ARCHIVE

Andhra Pradesh High Court judgments

35,249 judgments · page 191 of 1,763

High Courts02 Jun 2015Dismissed

A. Hanumantha Rao Vs Hyderabad Metro Development Authority and Others

Andhra Pradesh High Court · (2015) 6 ALD 389

Andhra Pradesh Municipalities Act, 1965 - Section 228(1)(2)Andhra Pradesh Urban Areas (Development) Act, 1975 - Section 3, 41, 43(1)Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1

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High Courts02 Jun 2015Allowed

Talari Satyam Vs Ashannagari Jeevan Reddy and Others

Andhra Pradesh High Court · (2015) 4 ALT 167

Civil Procedure Code, 1908 (CPC) - Order 26 Rule 4(1)(a), Order 26 Rule 5, 77Representation of the People Act, 1951 - Section 100(1)(b), 8

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High Courts02 Jun 2015Allowed

New Rythu Fertilizers and Others Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2015) 2 ALD(Cri) 1038

Criminal Procedure Code, 1973 (CrPC) - Section 482Insecticides Act, 1968 - Section 22, 24, 24(3), 29(1)(a)

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High Courts02 Jun 2015Dismissed

Rafiuddin Ahmed and Others Vs The State of Telangana and Others

Andhra Pradesh High Court · (2015) 2 ALD(Cri) 520 : (2015) 3 ALT(Cri) 353 : (2015) 4 Crimes 151

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 34, 498A, 498-A

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High Courts02 Jun 2015Dismissed

Thota Tata Rao Vs The District Collector Krishna District and Others

Andhra Pradesh High Court · (2015) 5 ALD 482

Andhra Pradesh Co-operative Societies Act, 1964 - Section 2(n), 3, 3(1), 3(2), 60

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High Courts01 Jun 2015Dismissed

Mohammed Batalullah Farooqui Vs English and Foreign Languages University and Others

Andhra Pradesh High Court · (2015) 6 ALD 73 : (2015) 6 ALT 493

Constitution of India, 1950 - Article 14, 19, 226

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High Courts01 Jun 2015Partly Allowed

Shakthi Concrete Industries and Others Vs Ganesh Gupta

Andhra Pradesh High Court · (2015) 6 ALD 739

Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, Order 2 Rule 2(3), Order 34 Rule 14, Order 34 Rule 15, Order 34 Rule 34Evidence Act, 1872 - Section 34, 65, 67Negotiable Instruments Act, 1881 (NI) - Section 138

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High Courts01 Jun 2015Dismissed

Krishna Kumar V. Shah and Others Vs Anila J. Shah and Others

Andhra Pradesh High Court · (2016) 2 ALD 52

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 33Constitution of India, 1950 - Article 254(1)Evidence Act, 1872 - Section 45, 47, 63, 67, 68

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High Courts01 Jun 2015Allowed

D. Pulla Reddy and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2015) 5 ALD 24

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High Courts01 Jun 2015Dismissed

J.V. Ramana Murthy Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2015) 3 ALT(Cri) 131 : (2016) 1 Crimes 196

Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2), 20, 7

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High Courts01 Jun 2015Allowed

Indiabulls Housing Finance Ltd. Vs Surya Chakra Power Corporation Ltd.

Andhra Pradesh High Court · (2015) 06 AP CK 0040

Civil Procedure Code, 1908 (CPC) - Section 16Companies Act, 1956 - Section 391, 392, 393, 394Constitution of India, 1950 - Article 136, 226

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High Courts01 Jun 2015Allowed

New Hyderabad Medak Transport Vs The State of Telangana and Others

Andhra Pradesh High Court · (2015) 4 ALD 688

Constitution of India, 1950 - Article 14, 19, 226

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High Courts01 Jun 2015Disposed off

K. Narasinga Rao Vs K. Neeraja

Andhra Pradesh High Court · AIR 2015 AP 163 : (2015) 5 ALD 25 : (2015) 5 ALT 166 : (2016) 1 DMC 517

Constitution of India, 1950 - Article 15(3)Criminal Procedure Code, 1973 (CrPC) - Section 125, 151Hindu Marriage Act, 1955 - Section 13(1)(ia), 25, 26, 27

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High Courts01 Jun 2015Allowed

Nallamothu Siva Yogeswari Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2015) 4 ALD 736 : (2015) 6 ALT 10

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 - Section 3(f), 4-A, 8Civil Procedure Code, 1908 (CPC) - Order 41 Rule 33Hindu Succession Act, 1956 - Section 6

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High Courts01 Jun 2015Dismissed

Chinta Madhu Sudhana Rao Vs Chinta Naga Lakshmi and Others

Andhra Pradesh High Court · AIR 2015 AP 131 : (2015) 4 ALD 595 : (2015) 5 ALT 580

Civil Procedure Code, 1908 (CPC) - Section 115Constitution of India, 1950 - Article 21, 227Evidence Act, 1872 - Section 112

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High Courts01 Jun 2015Dismissed

Buddana Venkata Murali Krishna Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2015) 6 ALD 694 : (2015) LabIC 3445

Constitution of India, 1950 - Article 141, 162, 309, 311Criminal Procedure Code, 1973 (CrPC) - Section 167(2)Prevention of Corruption Act, 1988 - Section 13(1)(e), 13(2)

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High Courts01 Jun 2015

C. Radhakrishnama Naidu and Others Vs The Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2015) 4 ALT 1

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 - Section 9(1)Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 - Section 2(22), 2(25), 3(3)Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 - Section 3, 4, 5

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High Courts01 Jun 2015Dismissed

Shri Kashi Math Samsthan Vs Srimad Sudhindra Thirtha Swami Shri Vyasashrama

Andhra Pradesh High Court · (2016) 1 ALD 409

Income Tax Act, 1961 - Section 10

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High Courts01 May 2015Dismissed

Land Acquisition Officer-cum-Revenue Divisional Officer, Tirupati Vs T. Pedda Chengaiah and Others

Andhra Pradesh High Court · (2015) 5 ALT 530

Evidence Act, 1872 - Section 11, 13, 40, 41, 42Land Acquisition Act, 1894 - Section 18, 23, 24, 24(5), 25

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High Courts01 May 2015Allowed

APERC, SCY, Hyderabad and Others Vs CPDCL, M.D., Hyd. and Others

Andhra Pradesh High Court · (2015) 05 AP CK 0014

Andhra Pradesh Electricity Duty Act, 1939 — Section 3Internal Revenue Service Restructuring And Reform Act, 1998 — Section 3, 11, 11(1)(c), 11(1) (e), 26Armed Forces Tribunals Act, 2007 — Section 30, 31

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