Penal Code, 1860 (IPC) — Section 477APrevention of Corruption Act, 1988 — Section 5(1), 5(2)State Bank of Hyderabad (Officers) Service Regulations, 1979 — Regulation 16(4), 69, 69(4), 69(7)

Read judgment

High Courts04 Jun 2007Allowed

Indian Bank, Secunderabad Branch Vs K.T. Abraham and Another

Andhra Pradesh High Court · (2008) 1 ALD 64 : (2008) 2 BC 642

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11

Read judgment

High Courts16 May 2007

Charminar Co-operative Urban Bank Ltd. Vs State Bank of Hyderabad and Another

Andhra Pradesh High Court · AIR 2007 AP 339 : (2007) 5 ALD 128 : (2007) 4 ALT 337 : (2007) 2 APLJ 269

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 6A, Order 20 Rule 6A(1), Order 20 Rule 6A(2), Order 20 Rule 6BLimitation Act, 1963 — Article 156, 5

Read judgment

High Courts16 May 2007Allowed

Lalitha Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (2007) 2 ALD(Cri) 181 : (2007) 3 ALT 693

Andhra Pradesh Excise Act, 1968 — Section 34Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 2, 3, 3(1), 3(2), 3(4)Andhra Pradesh Prohibition Act, 1995 — Section 7A, 8

Read judgment

High Courts16 May 2007

Kanneboina Ramesh and Another Vs The State of A.P.

Andhra Pradesh High Court · (2007) 2 ALD(Cri) 233 : (2007) 2 ALT(Cri) 490 : (2007) 2 APLJ 248

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 407, 437, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 12, 15, 16, 17, 18

Read judgment

High Courts09 May 2007

Pratap Karan and Others Vs Government of Andhra Pradesh

Andhra Pradesh High Court · (2007) 4 ALT 334

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6A, Order 20 Rule 6A(1), Order 20 Rule 6A(2), Order 41 Rule 1, Order 42 Rule 1

Read judgment

High Courts01 May 2007Allowed

B. Narasimha Reddy, Chairman, Nalgondaranga Reddy District Milk producers Co-op. Union Ltd. and Others Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2007) 6 ALT 681

Andhra Pradesh Co-operative Societies Rules, 1964 — Rule 12, 12(1), 12(4), 12(5)Constitution of India, 1950 — Article 13(2), 14, 16, 19(1), 19(4)

Read judgment

High Courts01 May 2007

Pudi Krishnaveni Vs Padala Padmavathi and Others

Andhra Pradesh High Court · (2007) 4 ALD 544

Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 1994 — Rule 10, 11, 11(1), 11(3), 9Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006 — Rule 10, 11, 12, 13, 14Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 4

Read judgment

High Courts01 May 2007Allowed

Jujjavarapu Yesurao Vs Nadakuduru Kamala Kumar and Others

Andhra Pradesh High Court · (2007) 5 ALD 140 : (2007) 6 ALT 249 : (2010) 5 RCR(Civil) 467

Constitution of India, 1950 — Article 366Consumer Protection Act, 1986 — Section 2(1)Hindu Succession Act, 1956 — Section 2, 2(1), 2(3)

Read judgment

High Courts01 May 2007Allowed

L. Kiran Kumar and Others Vs Dr. N.T.R. University of Health Sciences and Others

Andhra Pradesh High Court · (2007) 5 ALD 23 : (2007) 3 ALT 579

Constitution of India, 1950 — Article 226NTR University of Health Sciences Act, 1986 — Section 11(3), 11(4), 11(6), 12(2), 12(3)

Read judgment

High Courts01 May 2007Allowed

Md. Abdul Gaffar Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2008) 2 ALD 165

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1), 5(1)

Read judgment

High Courts01 May 2007Dismissed

P. Vijayalakshmi Devi and Another Vs Mandal Revenue Officer, Shaikpet Mandal and Others

Andhra Pradesh High Court · (2007) 5 ALD 1

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 8(1), 8(6)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(1)Constitution of India, 1950 — Article 226

Read judgment

High Courts30 Apr 2007Dismissed