COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 651 of 1,762

High Courts30 Apr 2007Allowed

Anasuyamma and Another Vs B. Narsinga Rao and Another

Andhra Pradesh High Court · (2008) ACJ 2385 : (2007) 4 ALD 875 : (2007) 5 ALT 40

Motor Vehicles Act, 1939 — Section 2(25)Motor Vehicles Act, 1988 — Section 147(1), 2(13), 2(35)

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High Courts30 Apr 2007Dismissed

Mellimi Lakshmikantam Vs Election Tribunal-cum-Principal District Judge and Others

Andhra Pradesh High Court · (2007) 5 ALD 47

Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 10, 11, 12, 13, 14Andhra Pradesh Panchayat Raj Act, 1994 — Section 156(2), 17, 18, 184(2), 19Constitution of India, 1950 — Article 243O

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High Courts27 Apr 2007Allowed

T.V. Ratnakar Rao Vs Hemantha Kumar and Another

Andhra Pradesh High Court · (2007) 4 ALD 334 : (2007) 4 ALT 242 : (2007) 2 APLJ 201

Specific Relief Act, 1963 — Section 16, 20

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High Courts27 Apr 2007Dismissed

Gunnam Babu Rao and Another Vs Government of A.P. and Others

Andhra Pradesh High Court · (2007) 4 ALD 826

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High Courts27 Apr 2007

Kovvuri Trinadha Reddy Late Sri Subba Reddy, Hindu Vs Eastern Power Distribution Corporation of A.P. Limited, (A.P.E.P.D.C.D. Ltd.) and The Assistant Divisional Engineer, Operation, A.P.E.P.D.C. Ltd. Jawahar Ramesh Vs The Southern Power Distribution Company of A.P. Limited Kottada Parvathi, Narla Dhanumjaya Rao, Medikonda Raghunath Kumar and Kodali Ramakrishna Vs Eastern Power Distribution Company of A.P. Ltd. A. Rama Bharathi Vs Transmission Corporation of A.P. Ltd., (AP Transco)

Andhra Pradesh High Court · (2007) 6 ALD 752

Andhra Pradesh Electricity Reforms Act, 1998 — Section 49, 56, 57Andhra Pradesh Electricity Regulatory Commission Electricity Supply Code (First amendment) Regulations, 2005 — Regulation 39, 39.2, 39.3, 39.5, 5Constitution of India, 1950 — Article 14

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High Courts27 Apr 2007Dismissed

Yeripalli Ramulamma Vs District Collector and Others

Andhra Pradesh High Court · (2007) 5 ALD 157

Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006 — Rule 16, 56, 57, 58, 59Andhra Pradesh Panchayat Raj Act, 1994 — Section 233

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High Courts27 Apr 2007Dismissed

Gadiyaram Padmavathi and Others Vs Addepalli Hanumantha Rao and Others

Andhra Pradesh High Court · (2007) 6 ALD 388 : (2007) 3 ALT 730

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 9

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High Courts27 Apr 2007

Kovvuri Trinadha Reddy and Others Vs Eastern Power Distribution Corporation of A.P. Ltd. (APEPDC Ltd.) and Another

Andhra Pradesh High Court · (2007) 4 ALT 580

Andhra Pradesh State Electricity Board Notified the Electricity Supply Regulations, 2004 — Regulation 39, 39.2, 39.3, 39.5, 5Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 12, 14, 15, 16, 2(17)

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High Courts27 Apr 2007Dismissed

Jogani Mallaiah Vs Y. Suresh Babu and Others

Andhra Pradesh High Court · AIR 2007 AP 301 : (2007) 4 ALD 425 : (2007) 4 ALT 440

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 10, Order 41 Rule 23, Order 41 Rule 23ATransfer of Property Act, 1882 — Section 52

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High Courts26 Apr 2007Allowed

Vivek Sharma and Another Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (2007) 2 ALD(Cri) 446 : (2007) 2 APLJ 182 : (2007) CriLJ 3138 : (2007) 4 RCR(Criminal) 922

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 44

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High Courts26 Apr 2007Dismissed

Tirumani Venkata Narasamma and Another Vs Vodugu Mahalakshmi

Andhra Pradesh High Court · (2007) 5 ALD 285 : (2007) 6 ALT 796

Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3Contract Act, 1872 — Section 2, 23, 65

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High Courts26 Apr 2007Dismissed

P. Vatsala Vs T. Srisailam and Others

Andhra Pradesh High Court · (2007) 4 ALD 557

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Transfer of Property (Amendment) Act, 2002 — Section 2, 3Transfer of Property Act, 1882 — Section 106, 106(1), 106(2), 106(3)

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High Courts26 Apr 2007Allowed

Gulam Ghouse and Others Vs Madarse Jeelania Shama-Ul-Uloom Education Society and Another

Andhra Pradesh High Court · (2007) 4 ALD 435 : (2007) 4 ALT 432 : (2007) 3 APLJ 6

Evidence Act, 1872 — Section 45, 73

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High Courts25 Apr 2007Dismissed

K. Natarajan Vs Station Commander, Air Force Station and Others

Andhra Pradesh High Court · (2007) 6 ALD 122 : (2007) 5 ALT 169

Administrative Tribunals Act, 1985 — Section 19Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(18)Central Civil Services (Conduct) Rules, 1964 — Rule 14, 3(1)

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High Courts25 Apr 2007Dismissed

Viswanadha Venkata Yegneswara Sastry Vs Sait Dinesh Kumar Jain and Another

Andhra Pradesh High Court · (2007) 6 ALD 714

Limitation Act, 1963 — Article 70

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High Courts25 Apr 2007Dismissed

M. Malyadri and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2007) 4 ALD 550 : (2007) 4 ALT 599 : (2007) 2 APLJ 222

Andhra Pradesh Municipalities (Inclusion or Exclusion of Areas into/from the Limits of Municipalities/Nagar Panchayats) Rules, 2006 — Rule 3Andhra Pradesh Municipalities Act, 1965 — Section 3(1A)

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High Courts25 Apr 2007