Andhra Pradesh High Court Judgments

High Courts01 Oct 2007Allowed

Illyas Ahmed Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2007) 2 ALD(Cri) 984 : (2008) CriLJ 2738

Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228, 397, 401Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 304B, 306, 498A

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High Courts01 Oct 2007Dismissed

Smt. Malabanti Ratnamala and M.S. Revathi Rani Vs Elishamma @ Elizebeth, Shobhan Kumar, Smt. Sumana and Malathi

Andhra Pradesh High Court · (2007) 3 APLJ 142

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 14, Order 16 Rule 1A, Order 16 Rule 2, 151Constitution of India, 1950 — Article 227Succession Act, 1925 — Section 372

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High Courts01 Oct 2007

S.K. Raghava Chary Vs E. Susheela Devi and Others

Andhra Pradesh High Court · (2007) 6 ALD 555 : (2007) 6 ALT 199 : (2007) 3 APLJ 102

Andhra Pradesh Agency Rules, 1924 — Rule 1, 15, 16, 3, 5Andhra Pradesh Civil Courts Act, 1972 — Section 1(3)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4, Order 43 Rule 1

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High Courts01 Oct 2007Allowed

D. Ramachandra Reddy Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 630

Criminal Procedure Code, 1973 (CrPC) — Section 161, 319, 319(1), 397, 401Penal Code, 1860 (IPC) — Section 324, 34, 342, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

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High Courts01 Oct 2007Dismissed

B. Shafiulla Vs State Transport Appellate Tribunal and Others

Andhra Pradesh High Court · (2008) 2 ALD 289 : (2008) 4 ALT 183

Motor Vehicles Act, 1988 — Section 88(1), 88(5), 88(6)

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High Courts01 Oct 2007

C. Ramachandra Reddy and Others Vs Government of India and Another

Andhra Pradesh High Court · (2008) 1 ALD 165 : (2008) 4 ALT 105

Constitution of India, 1950 — Article 226, 300ALand Acquisition Act, 1894 — Section 11, 18, 4, 6National Highways Act, 1956 — Section 3, 3A, 3A(1), 3A(2), 3A(3)

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High Courts28 Sept 2007

M. Ratin and Another Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2008) 3 ALD 105

Andhra Pradesh and Telangana Societies Registration Act, 2001 — Section 23Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15, 3Andhra Pradesh Engineering Common Entrance test for Diploma Holders for Admission into B.F., B. Tech. and B. Pharma Courses Rules, 2004 — Rule 12, 2, 3, 5, 5(3)

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High Courts28 Sept 2007Dismissed

Daggubati Ranganayakulu (died) rep. by L.Rs. Vs Polini Venkata Subbaiah and Others

Andhra Pradesh High Court · (2008) 4 ALD 377 : (2008) 4 ALT 495

Evidence Act, 1872 — Section 115Hindu Succession Act, 1956 — Section 14

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High Courts28 Sept 2007Dismissed

P. Srividya Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 2008 AP 109

Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15, 3Constitution of India, 1950 — Article 15, 15(1), 15(4), 16, 16(1)

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High Courts28 Sept 2007Dismissed

M. Ravinder Reddy Vs Union of India (UOI) and Another

Andhra Pradesh High Court · (2008) 1 ALD 685

Constitution of India, 1950 — Article 14, 19(1), 226

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High Courts28 Sept 2007Dismissed

M.K. Ramesh Kumar Vs Asset. Reconstruction Company (India) Limited and Others

Andhra Pradesh High Court · AIR 2008 AP 45 : (2008) 3 BC 258

Companies Act, 1956 — Section 94, 94(1)Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 163

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High Courts28 Sept 2007Allowed

Sri Rama Agencies Vs Machani and Machani Agrochemicals

Andhra Pradesh High Court · (2008) 1 ALD 712

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 25, Order 41 Rule 26

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High Courts27 Sept 2007

In Re: Southern Continental Contractors Ltd. (In Prov. Liqn.)

Andhra Pradesh High Court · (2008) 84 SCL 8

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High Courts27 Sept 2007Allowed

Madras Cements Limited Vs Commercial Tax Officer and Another

Andhra Pradesh High Court · (2008) 14 VST 489

Andhra Pradesh General Sales Tax Rules, 1957 — Rule 58

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High Courts27 Sept 2007Dismissed

Pundi Govindarajan Vs Subas Chandra Sahu

Andhra Pradesh High Court · (2008) 1 ALD 357 : (2008) 1 ALT 750

Specific Relief Act, 1963 — Section 20, 20(2), 20(3), 20(4)

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High Courts27 Sept 2007Dismissed

Achi Ramulu (Died) Per LRs. Vs Kunapareddy Vijaya Kumar (Died) per LRs.

Andhra Pradesh High Court · (2008) 1 ALD 765 : (2008) 1 ALT 437

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 58, Order 21 Rule 97, Order 21 Rule 98

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High Courts26 Sept 2007Dismissed

Adabala Raju and Others Vs State of A.P. and Others

Andhra Pradesh High Court · (2008) 1 ALD 145

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 82, 82(2), 82(3)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Immovable Properties and Other Lands (Other than Agricultural Lands) Leases and Licenses Rules, 2003 — Rule 10, 11, 12, 16, 16(3)Constitution of India, 1950 — Article 14

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High Courts26 Sept 2007

Durvasula Dakshina Murty Vs Smt. Vajjala Vijaya Kumari

Andhra Pradesh High Court · (2008) 1 ALD 347

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9

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High Courts26 Sept 2007Dismissed

Muddamsetti Satyanarayana (died) and Muddamsetty Apparao Vs Donkana Thavudu

Andhra Pradesh High Court · (2008) 1 ALD 569

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High Courts26 Sept 2007Dismissed

Narender Raghuvanshi Vs Smt. Neetu Raghuvanshi and Another

Andhra Pradesh High Court · (2007) 2 ALD(Cri) 785 : (2008) CriLJ 174

Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 156(2), 177, 178, 178(1)Penal Code, 1860 (IPC) — Section 323, 406, 498A, 506B

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