COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 636 of 1,762

High Courts03 Sept 2007

VI Additional District and Sessions Judge, (Fast Track Court) Vs Chintapudi Kishore Chintapudi Kishore Vs State of A.P.

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 239 : (2007) 3 ALT(Cri) 364 : (2008) CriLJ 590

Criminal Procedure Code, 1973 (CrPC) — Section 161(3)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 394

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High Courts03 Sept 2007

Referring Officer, the VIth Addl. Dist. and Session Judge (Fast Track Court) Vs Chintapudi Kishore

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 239 : (2007) 3 ALT(Cri) 364 : (2008) CriLJ 590

Criminal Procedure Code, 1973 (CrPC) — Section 161(3)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 394

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High Courts01 Sept 2007Dismissed

V. Rama Rao Vs T. Raghunathan and Another

Andhra Pradesh High Court · AIR 2008 AP 92 : (2007) 6 ALD 821

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 10, Order 1 Rule 10(2)Transfer of Property Act, 1882 — Section 52

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High Courts31 Aug 2007Allowed

P. Radhakrishnaiah, J. Venkatarama Reddy, Tanguturu Raghava Reddy and Tanguturu Rami Reddy Vs Andhra Pradesh Wakf Board

Andhra Pradesh High Court · (2007) 08 AP CK 0096

Civil Procedure Code, 1908 (CPC) — Section 92Limitation (Amendment) Act, 1929 — Article 65, 10, 2Limitation (Amendment) Act, 1983 — Article 96

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High Courts31 Aug 2007Allowed

Tapal Timmappa and Sons and Others Vs State of A.P. and Others Tapal Syam Prasad Vs The Government of Andhra Pradesh and Others Tapal Timmappa and Sons Vs The Government of A.P. and Others

Andhra Pradesh High Court · (2007) 6 ALD 517 : (2007) 6 ALT 259

Constitution of India, 1950 — Article 14, 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Mineral Concession Rules, 1960 — Rule 15(1), 21(2), 22, 23, 24

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High Courts31 Aug 2007Dismissed

Parepally Satyanarayana Vs Vutukuri Meeneder Goud and Another

Andhra Pradesh High Court · (2008) 1 ALD 461 : (2008) 1 ALT 660

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9

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High Courts31 Aug 2007

Nalisetty Srinivasulu Vs Nalisetty Sunandha

Andhra Pradesh High Court · (2008) 1 ALT 6 : (2008) 2 DMC 250

Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 24

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High Courts30 Aug 2007Dismissed

K.R. Krishna Goud Vs Prohibition and Excise Superintendent

Andhra Pradesh High Court · (2008) 3 ALD 76 : (2008) 3 ALT 730

Andhra Pradesh Excise (Tapping of Trees and Toddy Shops Special Conditions of License) Rules, 1969 — Rule 11, 5Andhra Pradesh Excise Act, 1968 — Section 34Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 31, 31(1), 31(2), 63

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High Courts29 Aug 2007Dismissed

Shaik Mohammed Vs M.A. Hameed and Others

Andhra Pradesh High Court · (2008) 1 ALD 584

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts29 Aug 2007Allowed

Green Dot Agencies and Others Vs Deputy Registrar of Co-operative Societies Divisional Co-operative Officer, Golgonda Division and Another

Andhra Pradesh High Court · (2008) 1 ALD 130 : (2007) 6 ALT 423

Andhra Pradesh Co-operative Societies Act, 1964 — Section 71(1)

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High Courts29 Aug 2007

Gurram Narsireddy Vs Transmission Corporation of A.P. Limited (A.P. Transco) and Others

Andhra Pradesh High Court · (2007) 6 ALT 506

Andhra Pradesh State Electricity Board (Recovery of Dues) Act, 1984 — Section 3, 4, 6Andhra Pradesh State Electricity Board (Recovery of Dues) Rules, 1984 — Rule 4(1)

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High Courts29 Aug 2007

Raja Oil and Flour Mill Vs Canara Bank

Andhra Pradesh High Court · (2007) 6 ALD 801

Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts29 Aug 2007Dismissed

Abbireddi Sarojini and Others Vs Batchu China Kamalam

Andhra Pradesh High Court · (2008) 1 ALD 56

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High Courts29 Aug 2007Allowed

Regional Manager, APSRTC and Others Vs Mohd. Tajuddin and Another

Andhra Pradesh High Court · (2007) 6 ALD 597

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A, 2A(2)Penal Code, 1860 (IPC) — Section 304A

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High Courts29 Aug 2007Allowed

P. Chandrahas Vs Presiding Officer, Labour Court-II and Another

Andhra Pradesh High Court · (2008) 1 ALD 632 : (2008) 3 ALT 744

Andhra Pradesh State Road Transport Corporation Employees (Conduct) Regulations, 1963 — Regulation 28Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 186, 504, 510

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High Courts28 Aug 2007Dismissed

Lakshmi Narayana Acqua Farms and Another Vs Special Tahsildar, Krishnapatnam Power Thermal Power Station (Land Acquisition) and Others

Andhra Pradesh High Court · (2008) 1 ALD 173

Civil Procedure Code, 1908 (CPC) — Section 2(2)Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 18, 23, 30, 31, 31(2)

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High Courts28 Aug 2007

Krishna 70mm Cinema Theatre and Another Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2007) 6 ALD 206

Andhra Pradesh Cinemas (Regulation) Rules, 1970 — Rule 16, 6, 7, 8A, 8BAndhra Pradesh Municipalities Act, 1965 — Section 12, 209, 210, 211, 212Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 13, 14

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High Courts28 Aug 2007Allowed

South Central Railway Vs J. Shekar and Others

Andhra Pradesh High Court · (2008) 2 ALD 38 : (2008) 2 ALT 579

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 28

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High Courts27 Aug 2007

P. Suryanarayana Raju and Others Vs State of A.P. and Another P. Raghunadha Rao Vs P. Suryanarayana Raju and Others

Andhra Pradesh High Court · (2008) CriLJ 1769

Criminal Procedure Code, 1973 (CrPC) — Section 257Penal Code, 1860 (IPC) — Section 499, 500Trade Unions Act, 1926 — Section 17, 180

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High Courts27 Aug 2007

K. Kumar Vs S. Abdulla

Andhra Pradesh High Court · (2007) 6 ALD 111

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