COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 626 of 1,762

High Courts29 Oct 2007Allowed

Estate Officer and Additional Divisional Railway Manager, South Central Railway Vs Vadlamani Ramakrishna Rao

Andhra Pradesh High Court · (2008) 1 ALD 772

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15, 4(1), 9(1)

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High Courts29 Oct 2007Dismissed

S. Ravi Kiran Vs Secretary, Ministry of Company Affairs and Others

Andhra Pradesh High Court · (2008) 1 ALD 730 : (2008) 141 CompCas 66 : (2008) 2 CompLJ 153 : (2008) 82 SCL 421

Companies Act, 1956 — Section 234(6), 234(7), 235, 236, 237Constitution of India, 1950 — Article 226

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High Courts29 Oct 2007Dismissed

Dr. Pinna N.R. Vs Canara Bank and Others

Andhra Pradesh High Court · (2008) 3 ALD 681 : (2009) 1 ALT 59

Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19

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High Courts29 Oct 2007Allowed

Chekka Venkata Chenna Kesava Sudheer Rao Vs The Drugs Inspector (Ayurveda), Andhra Region, Indian Medicines and Homeopathy Dept. and The State of A.P.

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 27 : (2008) 1 ALT(Cri) 127

Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 33EE(e), 33EEA(d), 34(1)

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High Courts26 Oct 2007Dismissed

K.S.B. Ali Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2008) 1 ALD 548 : (2007) 6 ALT 647

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 38ECivil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226

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High Courts26 Oct 2007Dismissed

Allam Ramu and Another Vs Yelakacherla Narasimhulu

Andhra Pradesh High Court · (2008) 3 ALD 28

Constitution of India, 1950 — Article 227

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High Courts26 Oct 2007Dismissed

D. Appa Rao and Others Vs Peela Krishna Appa Rao and Others

Andhra Pradesh High Court · (2008) 1 ALT 462

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 8(8)Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 141

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High Courts26 Oct 2007

Rachakonda Venkatacharyulu Vs Commissioner of Endowments and Others

Andhra Pradesh High Court · (2008) 2 ALD 608

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 145, 145(1), 145(2), 145(3), 145(4)

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High Courts26 Oct 2007

Maddela Lazar Vs Kopreddy Venkata Subba Reddy and Others

Andhra Pradesh High Court · (2008) 3 ALD 6 : (2008) 2 ALT 28

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 19, Order 41 Rule 23, Order 43 Rule 1

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High Courts25 Oct 2007

The Joint Director of Agriculture Vs Sai Agenices and Others

Andhra Pradesh High Court · (2007) CriLJ 1753

Evidence Act, 1872 — Section 114Insecticides Act, 1968 — Section 21(1), 24(3), 29(1), 3, 31Insecticides Rules, 1971 — Rule 34

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High Courts24 Oct 2007Dismissed

D.V.R.K.V. Prasad Raju Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2008) 1 ALT 757

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 153(1), 82Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Immovable Properties and Other Lands (Other than Agricultural Lands) Leases and Licenses Rules, 2003 — Rule 3, 4, 4(3), 4(4), 5

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High Courts24 Oct 2007Allowed

Somisetty Subbarao Vs Mynampati Ramakrishna Rao

Andhra Pradesh High Court · AIR 2008 AP 129 : (2008) 2 ALD 296 : (2008) 2 ALT 177 : (2008) 4 BC 229

Negotiable Instruments Act, 1881 (NI) — Section 68, 69, 70, 9

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High Courts24 Oct 2007

Tekulapally Veera Reddy and Others Vs Tekulapally Narayana Reddy

Andhra Pradesh High Court · AIR 2008 AP 60 : (2008) 3 ALD 326 : (2008) 4 ALT 530

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 37Andhra Pradesh Record of Rights in Land Act, 1971 — Section 6, 6A(3), 8(2)Hindu Adoptions and Maintenance Act, 1956 — Section 16, 8

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High Courts23 Oct 2007Dismissed

Nazeer Khan Vs Vijayanagar Welfare Association

Andhra Pradesh High Court · (2008) 1 ALD 828

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 29 Rule 1, Order 6 Rule 14Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 106, 116

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High Courts23 Oct 2007Dismissed

Lakshmi Builders Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2008) 3 ALD 66 : (2007) 6 ALT 617

Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6), 11(7), 16

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High Courts23 Oct 2007

National Insurance Co. Ltd. Vs M. China Samba and Others

Andhra Pradesh High Court · (2008) 2 ALD 455 : (2008) 3 ALT 558

Penal Code, 1860 (IPC) — Section 304A, 337, 338

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High Courts23 Oct 2007

Jupudi Hanumantha Prasad Vs Government of A.P. and Others

Andhra Pradesh High Court · (2008) 1 ALD 506 : (2008) 4 ALT 730

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 15, 15(3), 19, 19(2), 20(1)

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High Courts23 Oct 2007Allowed

Mellimi Lakshmikantam Vs Election Tribunal-cum-Principal District Judge and Others

Andhra Pradesh High Court · (2008) 1 ALT 388

Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 10, 11, 12, 13, 14Andhra Pradesh Panchayat Raj Act, 1994 — Section 17, 18, 19, 19(3), 2Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

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High Courts23 Oct 2007Dismissed

Thermax Limited Vs Arasmeta Captive Power Co. Pvt. Limited

Andhra Pradesh High Court · (2008) 1 ALT 788

Arbitration and Conciliation Act, 1996 — Section 11, 11(1), 11(2), 11(3), 11(4)

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High Courts22 Oct 2007Allowed

M. Venkata Seshamma Vs Brahmandam Venkata Kusala Rao

Andhra Pradesh High Court · (2007) 10 AP CK 0104

Evidence Act, 1872 — Section 107, 108, 68Hindu Marriage Act, 1955 — Section 11, 17, 5Hindu Succession Act, 1956 — Section 14, 6

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