High Courts10 Aug 2007Allowed
Xerox India Ltd. Vs Government of A.P. and Others
Andhra Pradesh High Court · (2009) 23 VST 141
Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 378(3)
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 639 of 1,762
High Courts09 Aug 2007Allowed
Bondala Reddiyya Vs Agent to Government/District Collector and Others
Andhra Pradesh High Court · (2007) 6 ALD 165
Agency Tract Interest and Land Transfer Rules, 1917 — Rule 2, 3, 4, 5, 7(2)Agency Tracts Interest and Land Transfer Act, 1917 — Section 4(1), 4(2), 6, 7Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Section 10(1), 3, 3(1), 3(2), 3(4)
High Courts09 Aug 2007Allowed
V. Satyanarayana Raju Vs G.B. Gangadhara Reddy and Another
Andhra Pradesh High Court · (2007) 24 CriminalCC 8
Criminal Procedure Code, 1973 (CrPC) — Section 200, 207, 251, 313, 357(1)(b)General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts09 Aug 2007Dismissed
G. Nageswararao @ China Nageswararao Vs The Government of A.P. and Others
Andhra Pradesh High Court · (2007) 08 AP CK 0077
Andhra Pradesh Scheduled Areas Land Transfer Act, 1959 — Section 3, 3(1), 3(2)Civil Procedure Code, 1908 (CPC) — Section 11
High Courts09 Aug 2007Dismissed
Gontureddy Nageswara Rao @ China Nageswara Rao Vs The Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2007) 6 ALD 621
Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Section 3, 3(1), 3(2)Civil Procedure Code, 1908 (CPC) — Section 11
High Courts09 Aug 2007Dismissed
Kurni Banda Thiripalaiah (died) by LRs. Vs Atmakur Nagabhushanam Chetty and Another
Andhra Pradesh High Court · (2008) 1 ALD 626 : (2008) 2 ALT 383 : (2009) 3 CivCC 725 : (2009) 106 RD 243
Andhra Pradesh Agricultural Indebtedness (Relief) Act, 1977 — Section 3Registration Act, 1908 — Section 58, 58(1), 59, 60, 60(2)
High Courts09 Aug 2007Dismissed
Yandapu Satyavati and Another Vs Secretary to Government of Andhra Pradesh, Tribal Welfare Department and Others
Andhra Pradesh High Court · (2007) 5 ALD 769 : (2007) 5 ALT 271 : (2007) 3 APLJ 279
Agency Tracts Interest And Land Transfer Act, 1917 — Section 4, 4(1)Evidence Act, 1872 — Section 90, 102, 103Andhra Pradesh (Scheduled Areas) Land Transfer Regulation Act, 1959 — Section 3, 3(1), 3(1)(a), 3(1)(b), 3(2), 3(2)(a), 5(2), 6
High Courts09 Aug 2007Dismissed
Mohd. Shoukath Ali Vs Industrial Tribunal-cum-Labour Court and Others
Andhra Pradesh High Court · (2007) 6 ALT 432 : (2008) 116 FLR 244 : (2008) 1 LLJ 969
Constitution of India, 1950 — Article 14, 16, 226Industrial Disputes Act, 1947 — Section 2, 25B, 25F, 2A(2), 6N
High Courts09 Aug 2007Dismissed
Kantheti Rama Krishna Vs Agent to Government and Others
Andhra Pradesh High Court · (2007) 6 ALD 69
Agency Tracts Interest and Land Transfer Act, 1917 — Section 2, 4, 4(1), 6, 7Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Section 10, 3, 3(1), 3(2), 9
High Courts09 Aug 2007
Vuppuluri Veera Venkata Raju and Others Vs Special Deputy Tahsildar, Tribal Welfare and Others
Andhra Pradesh High Court · (2007) 6 ALD 292
Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Section 2, 3(1)(a), 3(2), 6Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 5
High Courts08 Aug 2007Dismissed
Annepu Vykunta Rao and Another Vs Annepu Vasudeva Rao and Others
Andhra Pradesh High Court · (2008) 1 ALD 819
High Courts08 Aug 2007Allowed
Ramireddygari Virupaksha Reddy and Others Vs R. Prakash Reddy
Andhra Pradesh High Court · (2008) 1 ALD 658
Constitution of India, 1950 — Article 136Transfer of Property Act, 1882 — Section 53A, 54
High Courts08 Aug 2007
B. Madhu Vs State
Andhra Pradesh High Court · (2007) 2 ALD(Cri) 738 : (2008) CriLJ 20
Penal Code, 1860 (IPC) — Section 376, 376(2), 377, 511
High Courts07 Aug 2007Allowed
K. Bharathi and Others Vs State of A.P. and Others
Andhra Pradesh High Court · (2007) 6 ALD 86 : (2007) 5 ALT 582
Andhra Pradesh Slum Improvement (Acquisition of Land) Act, 1956 — Section 3
High Courts07 Aug 2007
Loyola Public School Society Vs P. Anil Kumar and Others
Andhra Pradesh High Court · (2008) 1 ALD 8 : (2007) 5 ALT 586
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 16 Rule 14, 2(12)Evidence Act, 1872 — Section 165Transfer of Property Act, 1882 — Section 129
High Courts07 Aug 2007Allowed
Chejerla Munichandraiah Vs Shaik Noorjahan and Another
Andhra Pradesh High Court · (2009) ACJ 785 : (2008) 1 ALD 35
Motor Vehicles Act, 1939 — Section 2(25)Motor Vehicles Act, 1988 — Section 147, 147(1), 2(13), 2(35)
High Courts07 Aug 2007Dismissed
Chundru Narayana Vs The Superintendent, Prohibition and Excise and Another
Andhra Pradesh High Court · (2008) 2 ALD(Cri) 250
Andhra Pradesh Excise Act, 1968 — Section 11B, 11B(1), 11B(2)Andhra Pradesh Prohibition Act, 1995 — Section 12, 13, 13A, 13B, 13CCriminal Procedure Code, 1973 (CrPC) — Section 320(2), 397, 401
High Courts07 Aug 2007Allowed
Toddy Tappers Cooperative Society Ltd. and Another Vs The State of A.P. and Others
Andhra Pradesh High Court · (2007) 08 AP CK 0063
Andhra Pradesh Co-operative Societies Act, 1964 — Section 6, 7, 76, 8Andhra Pradesh Excise (Lease of Right to Sell Liquor in Retail) Rules, 1969 — Rule 3, 3(1), 3(2), 4, 4(2)Andhra Pradesh Excise Act, 1968 — Section 15, 17, 2(21), 23
High Courts07 Aug 2007
National Insurance Co. Ltd. Vs P. Saraswathamma and Others
Andhra Pradesh High Court · (2008) 2 ALD 565 : (2008) 3 ALT 576
Motor Vehicles Act, 1988 — Section 110A, 140, 141(1), 141(3), 145Penal Code, 1860 (IPC) — Section 304A, 337Workmens Compensation Act, 1923 — Section 4
High Courts07 Aug 2007Dismissed
Challa Satyanarayana Vs Tadi Lakshmana Rao and Others
Andhra Pradesh High Court · (2008) 1 ALT 435
Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 3, 7(2)Andhra Pradesh Panchayat Raj Act, 1994 — Section 19(3), 22(1), 233Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2