High Courts13 Mar 2007Allowed
Balde Bheeraiah Vs Joint Collector (Civil Supplies) and Another
Andhra Pradesh High Court · (2007) 3 ALD 588 : (2007) 3 ALT 710
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 659 of 1,762
High Courts13 Mar 2007Allowed
Jindal Strips Ltd., (Ferro Alloys Division) Vs Superintending Engineer and Others
Andhra Pradesh High Court · (2008) 3 ALD 641 : (2008) 6 ALT 11
High Courts12 Mar 2007Dismissed
Regional Director, ESI Corporation Vs J. Krishna and Others
Andhra Pradesh High Court · (2008) 1 ALD 499 : (2008) 3 ALT 540
Employees State Insurance (General) Regulations, 1950 — Regulation 75, 76Employees State Insurance Act, 1948 — Section 2(8), 54(A), 54A(2), 82, 82(2)
High Courts12 Mar 2007Dismissed
Bodapati Naga Krishna Gandhi Vs Sri Ilapakurthi Sri Ramulu and Another
Andhra Pradesh High Court · (2007) 1 ALD(Cri) 970 : (2007) 2 ALT(Cri) 208 : (2007) 4 CivCC 147 : (2007) CriLJ 2978 : (2007) 4 RCR(Criminal) 863
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Mar 2007Allowed
Agricultural Market Committee Vs Divisional Electrical Engineer, (Operation), Eastern Power Distribution Co. of A.P. Ltd. and Others
Andhra Pradesh High Court · (2007) 4 ALD 372
High Courts12 Mar 2007
D. Appala Raju and Others Vs State of A.P. and Others
Andhra Pradesh High Court · (2007) 5 ALD 470 : (2007) 6 ALT 510
Andhra Pradesh Scheduled Areas Land Transfer Act, 1959 — Section 2, 3(1), 3(2), 3(3)Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Regulation 1
High Courts12 Mar 2007Allowed
Arjala Manohara Rao Vs State of A.P. and Others
Andhra Pradesh High Court · (2007) 4 ALD 637 : (2007) 5 ALT 461
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 18, 18(1), 24, 5(2), 8Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974 — Rule 16(5)
High Courts09 Mar 2007Allowed
Saptagiri Bar and Restaurant Vs Commissioner of Prohibition and Excise and Others
Andhra Pradesh High Court · (2007) 3 ALD 479 : (2007) 3 ALT 685 : (2009) 2 APLJ 161 : (2007) 1 APLJ 405
Andhra Pradesh Excise (Grant of Licence of Selling by Bar and Conditions of Licence) Rules, 2005 — Rule 6, 6(1)
High Courts09 Mar 2007Allowed
Government of Andhra Pradesh and Another Vs Raju Bolla, Lecturer in Botony (on contract basis), ABV Degree College and Others
Andhra Pradesh High Court · (2007) 5 ALD 305 : (2007) 4 ALT 106
Andhra Pradesh Education Act, 1982 — Section 60Constitution of India, 1950 — Article 14, 226, 227
High Courts09 Mar 2007
G. Rajababu Vs Government of A.P. and Others
Andhra Pradesh High Court · (2007) 4 ALD 105 : (2007) 3 ALT 516
Andhra Pradesh Labour Subordinate Service Rules — Rule 2, 3Andhra Pradesh Ministerial Service Rules, 1998 — Rule 3Constitution of India, 1950 — Article 13(2), 136, 14, 142, 16
High Courts08 Mar 2007Allowed
UTL Technologies Ltd. and Another Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2007) 4 ALD 324
High Courts08 Mar 2007Dismissed
Guntupalli Rama Subbulu Vs Jetti Siva Sankara Rao and Another
Andhra Pradesh High Court · (2007) 4 ALD 268
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 72(3), Order 21 Rule 90, Order 43 Rule 1, 151
High Courts08 Mar 2007Allowed
B. Rami Reddy Vs Primary Agricultural Co-operative Credit Society Ltd. and Another
Andhra Pradesh High Court · (2007) 3 ALD 491 : (2007) 3 ALT 651 : (2007) 2 APLJ 39
Payment of Gratuity Act, 1972 — Section 4
High Courts08 Mar 2007Dismissed
Alia alias Pentakota Satyanarayana and Others Vs Pentakota Krishna Bhagavan and Another
Andhra Pradesh High Court · AIR 2007 AP 208 : (2007) 3 ALD 682 : (2007) 3 ALT 103
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 35(1), Order 21 Rule 36, 144, 144(1)Constitution of India, 1950 — Article 142Hindu Adoptions and Maintenance Act, 1956 — Section 22
High Courts08 Mar 2007Dismissed
Enforcement Directorate, Government of India Vs Ilyas Moosa and Others
Andhra Pradesh High Court · (2007) 4 ALD 35 : (2007) 139 CompCas 159 : (2008) 82 SCL 156
Civil Procedure Code, 1908 (CPC) — Section 100Foreign Exchange Management Act, 1999 — Section 13, 13(1), 17, 17(2), 3Income Tax Act, 1961 — Section 131, 131(1A), 132, 44AA
High Courts08 Mar 2007Allowed
UTL Technologies Limited and Another Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2007) 4 ALT 546
High Courts08 Mar 2007Dismissed
Venkata Satyanarayana Vs Commissioner of Police and Others
Andhra Pradesh High Court · (2007) 2 ALD(Cri) 222 : (2007) 3 ALT 503
Andhra Pradesh Towns Nuisances Act, 1889 — Section 3Arms Act, 1959 — Section 27Civil Procedure Code, 1908 (CPC) — Section 151
High Courts07 Mar 2007Allowed
Mysore Structural Ltd. Vs Dy. Director of Mines and Geology and Another
Andhra Pradesh High Court · (2007) 4 ALD 531 : (2007) 3 ALT 610
Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 26
High Courts07 Mar 2007Allowed
Chigurupalli Prabhakara Rao Vs Chief Electoral Officer and E.O., Principal Secretary to Govt., GAD, Govt. of A.P. and Others
Andhra Pradesh High Court · AIR 2007 AP 171 : (2007) 3 ALD 205 : (2007) 3 ALT 509
Constitution of India, 1950 — Article 327, 328, 329Representation of the People Act, 1950 — Section 14, 15, 16, 17, 18Representation of the People Act, 1951 — Section 6
High Courts07 Mar 2007Allowed
Shaik Mastan Bi and Others Vs D. Suryaprakash Rao and Others
Andhra Pradesh High Court · (2008) ACJ 1509