High Courts02 Jul 2007Allowed
Dodda Narsimhaiah Vs District Collector and Others
Andhra Pradesh High Court · (2007) 5 ALD 191
Land Acquisition Act, 1894 — Section 10, 12(2), 4, 4(1), 45
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 646 of 1,762
High Courts29 Jun 2007
Manchaboina Guravaiah and Another Vs District Collector/Election Authority (Fisheries) and Others
Andhra Pradesh High Court · (2007) 5 ALD 220 : (2007) 6 ALT 322
High Courts29 Jun 2007Dismissed
Namala Govindu Vs B. Lakshmanna and Another
Andhra Pradesh High Court · (2008) 2 ALT 570
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A, 151
High Courts29 Jun 2007Dismissed
Venkateswara Housing Pvt. Ltd. Vs Commissioner and Inspector General of Registration and Stamps and Others
Andhra Pradesh High Court · (2007) 5 ALD 615 : (2008) 1 ALT 28
Andhra Pradesh Registration Rules, 1908 — Rule 26Registration Act, 1908 — Section 68
High Courts29 Jun 2007Allowed
Superintending Engineer, Irrigation Circle Department and Others Vs B. Sathaiah and Another
Andhra Pradesh High Court · (2008) 1 ALT 53 : (2008) 2 LLJ 719
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 17A, 2, 25F, 25GLimitation Act, 1963 — Article 137
High Courts27 Jun 2007
APSRTC Vs Boya Maddamma and Others
Andhra Pradesh High Court · (2008) 2 ALD 646 : (2008) 3 ALT 34
High Courts27 Jun 2007Allowed
Sirpur Paper Mills Ltd. Vs Principal Chief Conservator of Forests and Another
Andhra Pradesh High Court · (2007) 5 ALD 150
High Courts27 Jun 2007Dismissed
Chellingi Narayanamurthy Vs Chillingi Satyanarayana and Others
Andhra Pradesh High Court · AIR 2008 AP 25 : (2008) 1 ALD 118
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 41 Rule 31, 35ASpecific Relief Act, 1963 — Section 41Transfer of Property Act, 1882 — Section 53A
High Courts27 Jun 2007
Manager, Oriental Insurance Co. Ltd. Vs Vallabhani Surya Rao and Others
Andhra Pradesh High Court · (2008) ACJ 2215
Motor Vehicles Act, 1939 — Section 2(25)Motor Vehicles Act, 1988 — Section 147, 2(35)
High Courts27 Jun 2007Dismissed
V. Pedda Subba Raju (Died) Per L.R. Vs The Co-operative Tribunal and Others
Andhra Pradesh High Court · (2007) 5 ALD 752
Limitation Act, 1963 — Article 54
High Courts27 Jun 2007Dismissed
Dudekula Salabee Vs R. Siva Sankar Reddy and Another
Andhra Pradesh High Court · (2009) ACJ 1053 : (2008) 1 ALD 161
Motor Vehicles Act, 1988 — Section 146, 147, 147(1), 147(2)
High Courts26 Jun 2007Dismissed
G. Veeresham Vs S. Shiva Shankar and State
Andhra Pradesh High Court · (2007) 2 ALD(Cri) 420 : (2007) 4 CivCC 532 : (2007) 4 RCR(Civil) 205 : (2007) 4 RCR(Civil) 230 : (2007) 4 RCR(Criminal) 205
Criminal Procedure Code, 1973 (CrPC) — Section 200, 251Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts26 Jun 2007Allowed
Venkataraya Fibres Pvt. Ltd. Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (2009) 1 ALD 5 : (2008) 3 ALT 48
Andhra Pradesh Electricity Reforms Act, 1998 — Section 11, 13, 21, 21(1), 21(2)Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 5
High Courts26 Jun 2007Dismissed
Hyderabad Engineering Industries Limited Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (2007) 5 ALD 225 : (2007) 5 ALT 226
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 24Taxation and Finance Rules — Rule 10(1), 11, 12, 22, 22(1)
High Courts26 Jun 2007Dismissed
Adepu Surendra Vs Adepu Ravindra
Andhra Pradesh High Court · (2007) 6 ALD 718 : (2007) 35 PTC 277
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Trade Marks Act, 1999 — Section 14, 57
High Courts26 Jun 2007Allowed
Shriram Chits Pvt. Ltd. Vs Kannri Venkata Narayana and Others
Andhra Pradesh High Court · (2007) 6 ALD 46 : (2008) 1 ALT 80
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Limitation Act, 1963 — Article 116Stamp Act, 1899 — Section 35
High Courts25 Jun 2007Allowed
Hari Gopal Lunani Vs Sri Venkateswara Sugar Mills
Andhra Pradesh High Court · (2007) 6 ALD 29 : (2007) 5 ALT 2
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15, Order 5 Rule 19
High Courts25 Jun 2007Dismissed
V. Narasimham and Another Vs Greater Hyderabad Municipal Corporation and Another
Andhra Pradesh High Court · (2007) 5 ALD 203
Constitution of India, 1950 — Article 21, 226Hyderabad Municipal Corporation Act, 1955 — Section 452, 452(2)
High Courts25 Jun 2007Dismissed
V. Narasimham Rao and V. Jagannadha Rao Vs Greater Hyderabad Municipal Corporation and The Town Planning Officer, Greater Hyderabad Municipal Corporation
Andhra Pradesh High Court · (2007) 5 ALD 203
Constitution of India, 1950 — Article 21, 226Hyderabad Municipal Corporation Act, 1955 — Section 452, 452(2)
High Courts22 Jun 2007Dismissed
K. Ganesh Vs The Tirumala Tirupathi Devasthanam
Andhra Pradesh High Court · (2007) 6 ALD 506
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 120, 122Constitution of India, 1950 — Article 14, 141, 16, 226