COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 629 of 1,762

High Courts04 Oct 2007

K. Vishnu Kumar Reddy, Member, Nellore Bar Association Vs Inspector General of Registration and Others

Andhra Pradesh High Court · (2008) 1 ALD 220 : (2008) 1 ALT 36

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227

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High Courts04 Oct 2007Dismissed

Mohd. Shafi Vs Hafeez Mohammed (died) by LRs.

Andhra Pradesh High Court · (2008) 2 ALD 49

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3), 2, 26Evidence Act, 1872 — Section 116General Clauses Act, 1897 — Section 27

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High Courts04 Oct 2007Dismissed

Padmanabhuni Venkata Chalapathi Rao Vs Sri Raja Kalidindi Kumara Satyanarayana

Andhra Pradesh High Court · (2008) 1 ALD 604

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31Specific Relief Act, 1963 — Section 12

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High Courts04 Oct 2007Allowed

Syed Ali Murtuza Quadri Vs Syed Abdul Raoof Quadri and Others

Andhra Pradesh High Court · (2008) 6 ALD 522

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 24Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33, 80, 9Constitution of India, 1950 — Article 133

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High Courts04 Oct 2007

K. Sabita Vs Assistant Provident Fund Commissioner and Another

Andhra Pradesh High Court · (2008) 2 ALD 115 : (2008) 117 FLR 592

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 8, 8B, 8GIncome Tax Act, 1961 — Rule 11(6)

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High Courts04 Oct 2007

Ravi Raghunath Reddy and Others Vs Rekala Ramdas and Others

Andhra Pradesh High Court · (2008) 2 ALD 316

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Transfer of Property Act, 1882 — Section 53A

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High Courts04 Oct 2007

The Public Prosecutor, High Court of Andhra Pradesh Vs Md. Ankoos and Others

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 54 : (2008) 1 ALT(Cri) 1

Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(3), 172, 172(2), 174Drugs and Magic Remedies (Objectionable Advertisements) Act, 1954 — Section 5, 7Penal Code, 1860 (IPC) — Section 109, 114, 120B, 148, 149

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High Courts04 Oct 2007Allowed

Venkatapathi Naidu and Others Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (2007) 2 ALD(Cri) 791 : (2008) CriLJ 179

Criminal Procedure Code, 1973 (CrPC) — Section 161, 171, 177, 482Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 406, 498A

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High Courts04 Oct 2007Dismissed

Katcherla Venkata Sunil Vs Dr. Vanguri Seshumamba and Others

Andhra Pradesh High Court · (2007) 2 ALD(Cri) 1001 : (2008) CriLJ 853 : (2008) 1 RCR(Criminal) 537

Criminal Procedure Code, 1973 (CrPC) — Section 174, 251Penal Code, 1860 (IPC) — Section 304A, 34, 80, 88

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High Courts04 Oct 2007

Kalamsetti Pedda Mallam Kondaiah and Others Vs Government of A.P. and Others

Andhra Pradesh High Court · (2008) 1 ALD 539

Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 12(2), 17(4), 18, 28A, 4(1)

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High Courts03 Oct 2007Allowed

Patnaikuni Madhuri @ Lakshmi Kumari and Others Vs Baravelli Sandhya and Another

Andhra Pradesh High Court · (2007) 2 ALD(Cri) 802 : (2008) 2 DMC 306

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 342, 354, 498A

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High Courts03 Oct 2007

In Re: Charminar Papers Ltd.

Andhra Pradesh High Court · (2008) 82 SCL 288

Companies (Court) Rules, 1959 — Rule 103, 104, 24, 24(1), 24(2)Companies Act, 1956 — Section 433, 434, 439, 440, 443Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17(3), 20, 20(1), 20(2)

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High Courts03 Oct 2007Allowed

Miriyala Kantayya Vs Miriyala Venkamma and Another

Andhra Pradesh High Court · (2008) 1 ALD 727

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High Courts03 Oct 2007Allowed

Poola Ajjam Venkataramana Vs Poola Lakshminarayana

Andhra Pradesh High Court · (2008) 2 ALD 585

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High Courts03 Oct 2007Allowed

N. Jangi Reddy and Others Vs Yellaram Narsimha Reddy and Others

Andhra Pradesh High Court · (2008) 3 ALD 39 : (2008) 4 ALT 567

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Constitution of India, 1950 — Article 246, 254, 254(1), 254(2)Hindu Succession (Amendment) Act, 2005 — Section 6

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High Courts03 Oct 2007Allowed