COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 634 of 1,762

High Courts11 Sept 2007

Syngenta Crop Protection Pvt. Limited and Others Vs Government of Andhra Pradesh and Another

Andhra Pradesh High Court · (2007) 6 ALD 683 : (2007) 6 ALT 1 : (2007) CriLJ 4773

Insecticides Act, 1968 — Section 2, 26, 27, 27(1), 27(2)

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High Courts11 Sept 2007Dismissed

Jasti Subba Rao Vs Lakshmi General Finance Limited and Others

Andhra Pradesh High Court · (2008) 1 ALD 309 : (2007) 6 ALT 638

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 21, Order 21 Rule 37, Order 21 Rule 37(2), Order 21 Rule 38

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High Courts10 Sept 2007

Sri Yarnala Leela Krishna Prasad Vs Central Bank of India

Andhra Pradesh High Court · (2008) 3 ALD 127 : (2008) 3 BC 325 : (2008) 81 SCL 215

Civil Procedure Code, 1908 (CPC) — Section 60(1)Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(2), 13(4), 17

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High Courts10 Sept 2007

Ayeshaunnisa Vs The Regional Passport Officer

Andhra Pradesh High Court · (2007) 09 AP CK 0094

General Clauses Act, 1897 — Section 21

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High Courts10 Sept 2007

Justin Kainikaraparayil Mathew Vs The Regional Passport Officer

Andhra Pradesh High Court · (2008) 1 ALT 19

General Clauses Act, 1897 — Section 21

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High Courts10 Sept 2007

Mohammed Mukaramuddin Vs The Regional Passport Officer, Ministry of External Affairs, Government of India

Andhra Pradesh High Court · (2007) 09 AP CK 0066

General Clauses Act, 1897 — Section 21

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High Courts10 Sept 2007

Syed Salahuddin Vs The Regional Passport Officer

Andhra Pradesh High Court · (2007) 09 AP CK 0065

General Clauses Act, 1897 — Section 21

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High Courts10 Sept 2007Dismissed

Voona Rama Rao Vs Sri Tankala Raghunatham and Another

Andhra Pradesh High Court · (2007) 6 ALD 821 : (2007) 6 ALT 814 : (2007) 3 APLJ 214

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10Transfer of Property Act, 1882 — Section 52

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High Courts10 Sept 2007

Mohd. Ghouse Pasha Vs The Regional Passport Officer, Ministry of External Affairs, Government of India

Andhra Pradesh High Court · (2007) 09 AP CK 0018

General Clauses Act, 1897 — Section 21

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High Courts07 Sept 2007Allowed

United India Insurance Co. Ltd. Vs Sri Vana Kamayya and Others

Andhra Pradesh High Court · (2008) ACJ 1447 : (2008) 1 ALD 399 : (2007) 6 ALT 231

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High Courts07 Sept 2007Dismissed

Reliance Infocomm Ltd. and Another Vs Sheetal Refineries Pvt. Ltd.

Andhra Pradesh High Court · (2008) 142 CompCas 170

Companies Act, 1913 — Section 168, 171, 228, 229, 446Companies Act, 1956 — Section 168, 171, 228, 229, 433Limitation Act, 1908 — Section 12, 5

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High Courts07 Sept 2007

B.H.C. Agro (India) Pvt. Ltd. Vs Director of Horticulture, Government of A.P. and Others

Andhra Pradesh High Court · (2007) 6 ALT 327

Arbitration and Conciliation Act, 1996 — Section 10(1), 11, 11(2), 11(3), 11(4)Commissions of Inquiry Act, 1952 — Section 3(1)

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High Courts07 Sept 2007Allowed

Police Officers'' Association Vs United India Insurance Co. Ltd.

Andhra Pradesh High Court · (2008) 1 ALT 772

Constitution of India, 1950 — Article 12, 14, 226Insurance Regulatory and Development Authority Act, 1999 — Section 14(2)

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High Courts07 Sept 2007Allowed

A.P. Dairy Development Co.op. Federation Limited and Another Vs The Presiding Officer, Labour Court and Another

Andhra Pradesh High Court · (2007) 6 ALD 502 : (2008) 1 ALT 221 : (2008) 116 FLR 740

Industrial Disputes Act, 1947 — Section 25F, 2A(2)

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High Courts07 Sept 2007Dismissed

Mohanl Lal Vs Smt. Shajjia Sultana

Andhra Pradesh High Court · (2007) 6 ALD 497 : (2008) 1 ALT 66

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(2), 10(3)

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High Courts07 Sept 2007Allowed

S. Udaya Bhasker Reddy and Others Vs Tirumala Tirupathi Devasthanams and Others

Andhra Pradesh High Court · (2007) 6 ALT 162

Andhra Pradesh Ministerial Service Rules, 1998 — Rule 12, 15, 15(1), 15(2)Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 33, 35Constitution of India, 1950 — Article 14, 16

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High Courts07 Sept 2007Dismissed

Kurnool Chit Funds (Petitioner) Ltd. by its Managing Director S. Venkata Ramaiah Vs P. Narasimha

Andhra Pradesh High Court · AIR 2008 AP 38 : (2008) 1 ALD 574 : (2008) 1 ALT 795 : (2008) 3 BC 575

Contract Act, 1872 — Section 126, 128, 133, 134, 135Negotiable Instruments Act, 1881 (NI) — Section 36

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High Courts07 Sept 2007

Maddi Raja Shekar Reddy Vs The Regional Passport Officer

Andhra Pradesh High Court · (2007) 148 PLR 156

General Clauses Act, 1897 — Section 21

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High Courts07 Sept 2007

Pattem Suryaprakash Rao Vs V. Amarender Rao

Andhra Pradesh High Court · (2008) 1 ALD 438

Banking Regulation Act, 1949 — Section 22Contempt of Courts Act, 1971 — Section 12(1)

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High Courts07 Sept 2007Dismissed

S. Gaffar Saheb Vs S. Hussain Bee @ S. Mustari and Others

Andhra Pradesh High Court · (2007) 6 ALT 614

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 34(1), 34(2)Constitution of India, 1950 — Article 227

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