COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 655 of 1,762

High Courts04 Apr 2007Allowed

Ramapuram Gramapanchayat Vs Government of A.P. and Others

Andhra Pradesh High Court · (2007) 4 ALD 277 : (2007) 4 ALT 485 : (2007) 2 APLJ 151

Andhra Pradesh Panchayat Raj Act, 1994 — Section 100, 101, 102, 103, 120Constitution of India, 1950 — Article 243G, 243H, 40

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High Courts04 Apr 2007Allowed

Barla Trinadha Rao Vs Presiding Officer, Industrial Tribunal-cum-Labour Court and Others

Andhra Pradesh High Court · (2007) 4 ALD 346 : (2007) 4 ALT 482 : (2007) 114 FLR 928

Industrial Disputes Act, 1947 — Section 11A, 25F, 2A

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High Courts04 Apr 2007

H. Rajender Vs Managing Director, Agricultural Co-operative Association Limited and Another

Andhra Pradesh High Court · (2007) 6 ALD 184 : (2007) 4 ALT 769

Andhra Pradesh Shops and Establishments Act, 1988 — Section 47Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 22Constitution (Seventy-Seventh Amendment) Act, 1995 — Article 16

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High Courts04 Apr 2007

Mohammed Masthan and Others Vs Abdul Rehman and Others

Andhra Pradesh High Court · (2007) 5 ALD 274 : (2007) 6 ALT 353

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Limitation Act, 1963 — Article 65Transfer of Property Act, 1882 — Section 53A, 54

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High Courts04 Apr 2007Dismissed

National Aluminium Co. Ltd. and Others Vs N. Rajender Kumar

Andhra Pradesh High Court · (2007) 6 ALD 414

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8

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High Courts03 Apr 2007

First Leasing Company of India Limited Vs Commercial Tax Officer

Andhra Pradesh High Court · (2007) 10 VST 170

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High Courts03 Apr 2007Allowed

ITC Ltd. Vs Inspector, Legal Metrology and Another

Andhra Pradesh High Court · (2007) 2 ALD(Cri) 29 : (2007) 2 ALT(Cri) 502 : (2007) 2 APLJ 136 : (2007) CriLJ 3306

Criminal Procedure Code, 1973 (CrPC) — Section 482Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 10, 2(10), 23(1), 29, 39(1)Standards of Weights and Measures Act, 1976 — Section 39, 63, 72

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High Courts03 Apr 2007

Bayya Mohan Rao and Another Vs Parsia Bala Subrahmanyeswara Rao

Andhra Pradesh High Court · (2007) 5 ALD 239 : (2007) 4 ALT 436

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14, 151Evidence Act, 1872 — Section 45

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High Courts03 Apr 2007Dismissed

SJK Steel Plant Ltd. Vs Government of India and Others

Andhra Pradesh High Court · (2007) 4 ALT 488

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 25(2), 61(2)

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High Courts03 Apr 2007Dismissed

Dr. Md. Rafeeq Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2007) 1 ALD(Cri) 976 : (2007) 2 ALT(Cri) 308 : (2007) 2 APLJ 161 : (2007) CriLJ 2641

Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 158Penal Code, 1860 (IPC) — Section 409, 468

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High Courts03 Apr 2007Allowed

B.N. Rama Krishnaiah Vs Deputy Transport Commissioner and Secretary, RTA

Andhra Pradesh High Court · AIR 2007 AP 259 : (2007) 4 ALD 280 : (2007) 4 ALT 256 : (2007) 2 APLJ 130

Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 3Andhra Pradesh Motor Vehicles Taxation Rules, 1963 — Rule 12ACentral Motor Vehicles Rules, 1989 — Rule 83, 83(2)

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High Courts02 Apr 2007Allowed

Charminar Co-operative Urban Bank Ltd., Hyderabad Vs M/s Chaithanyakala Samithi, President and Secretary and Others

Andhra Pradesh High Court · (2007) 04 AP CK 0101

Negotiable Instruments Act, 1881 (NI) — Section 125, 138, 20, 32, 49

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High Courts02 Apr 2007Dismissed

Kadupugotla Varalakshmi Vs Vudagiri Venkata Rao and Others

Andhra Pradesh High Court · (2007) 5 ALD 747

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 151Specific Relief Act, 1963 — Section 19, 41Transfer of Property Act, 1882 — Section 54

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High Courts02 Apr 2007Allowed

Ratakonda Kanthamma and Others Vs District Registrar and Another

Andhra Pradesh High Court · (2007) 4 ALD 13

Hindu Adoptions and Maintenance Act, 1956 — Section 12Stamp Act, 1899 — Article 49A

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High Courts02 Apr 2007Dismissed

Bhukya Lakshmi Bai @ Jagannadam Lakshmi Bai Vs State Election Commission and Others

Andhra Pradesh High Court · (2007) 4 ALD 271 : (2007) 4 ALT 292 : (2007) 2 APLJ 77

Andhra Pradesh Panchayat Raj Act, 1994 — Section 18

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High Courts02 Apr 2007

Sri Tirumala Modern Rice Mill Vs Transmission Corporation of A.P. Ltd. (APTRANSCO) and Others

Andhra Pradesh High Court · AIR 2007 AP 265 : (2007) 4 ALD 349 : (2007) 4 ALT 497

Electricity Act, 2003 — Section 126, 126(1), 126(2), 126(3), 126(4)

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High Courts02 Apr 2007Dismissed

Mohammed Ibrahim and Another Vs Mohammed Abdul Razzak

Andhra Pradesh High Court · AIR 2007 AP 294 : (2007) 3 ALD 617

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2Evidence Act, 1872 — Section 114Income Tax Act, 1961 — Section 230A(1)

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High Courts02 Apr 2007Dismissed

Kallem Srinivasa Reddy and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2007) 4 ALD 489 : (2007) 4 ALT 270 : (2007) 2 APLJ 79

Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(1), 10(3), 10(5), 10(6)Writ Proceedings Rules, 1977 — Rule 5

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High Courts02 Apr 2007Allowed

Sk. Peeramma Vs Dama Masthanaiah and Another

Andhra Pradesh High Court · (2007) 4 ALD 859

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High Courts30 Mar 2007Allowed

Nallabelli Seshaiah and Others Vs Vemula Appaswamy

Andhra Pradesh High Court · (2007) 4 ALD 292

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 41 Rule 23A, Order 41 Rule 25, Order 43 Rule 1, 151

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