COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 667 of 1,762

High Courts22 Jan 2007Allowed

Construction Committee, Tippu Khan Mosque and Others Vs Osmania University and Another

Andhra Pradesh High Court · (2007) 3 ALD 276 : (2007) 2 ALT 625

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 8(1)Constitution of India, 1950 — Article 226

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High Courts22 Jan 2007Allowed

Y. Krishna Rao Vs The District Collector, The Sub-Collector and The Mandal Revenue Officer

Andhra Pradesh High Court · (2007) 01 AP CK 0035

Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 4, 5

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High Courts19 Jan 2007

South Central Railway and Others Vs Mutha Navin Krishna and Others

Andhra Pradesh High Court · (2007) 2 ALD 726

Constitution of India, 1950 — Article 226Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 13(5), 2, 4(1), 6, 7

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High Courts19 Jan 2007Dismissed

Sukandraj Jain Vs Ram Singh (died) per L.Rs.

Andhra Pradesh High Court · (2007) 3 ALD 147 : (2007) 2 ALT 472 : (2007) 1 APLJ 334

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 8(5)

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High Courts19 Jan 2007Dismissed

Y. Jyothirmoy and Others Vs Municipal Corporation of Hyderabad and Another

Andhra Pradesh High Court · (2007) 2 ALD 533 : (2007) 2 ALT 410

Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 12(2), 13, 15, 59(1)Constitution of India, 1950 — Article 21, 226Hyderabad Municipal Corporation Act, 1950 — Section 244, 245, 246, 247, 248

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High Courts19 Jan 2007

Kura Rajaiah @ K. Rajanna @ K.R. and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2007) 1 ALD(Cri) 845 : (2007) 2 ALT 346 : (2007) CriLJ 2031

Arms Act, 1959 — Section 25(1)(B)Constitution of India, 1950 — Article 162, 21, 22, 22(1), 246(3)Criminal Law (Amendment) Act, 1932 — Section 7

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High Courts19 Jan 2007Allowed

Yarn Sales Depot, Sree Akkamamba Textiles Ltd., a Public Limited Company and Harison and Company, Yarn Merchants Vs Akkamamba Taxtiles Ltd., a Public Limited Company

Andhra Pradesh High Court · (2007) 4 ALD 465

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 10A, 104

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High Courts18 Jan 2007Allowed

B. Mallikarjuna Reddy Vs G.V. Subba Reddy

Andhra Pradesh High Court · (2007) 3 ALD 525 : (2007) 3 ALT 727 : (2007) 1 APLJ 264

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 151

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High Courts18 Jan 2007Dismissed

Kishan Chand Yadav Vs Government of A.P. and Others

Andhra Pradesh High Court · (2007) 3 ALD 638

All India Council for Technical Education Act, 1987 — Section 10Andhra Pradesh Regulation of Admission into MBA/MCA Professional Courses Through Common Entrance Test Rules, 2006 — Rule 3, 4

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High Courts18 Jan 2007

Durga Subrahmanyameswara and Co. Vs Siripurapu Sankaraiah and Another

Andhra Pradesh High Court · (2007) 3 ALD 679

Partnership Act, 1932 — Section 69, 69(2)

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High Courts18 Jan 2007Allowed

K. Raja Gopal Rao Vs Union of India (UOI) and Another

Andhra Pradesh High Court · (2007) 2 ALT 691

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 155

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High Courts17 Jan 2007

Sunnam Ramakka Vs Badisha Naga Vishnu Murthy and Others

Andhra Pradesh High Court · (2007) 3 ALD 23 : (2007) 3 ALT 635

Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 5, 5(1), 7(1), 7(2)Civil Procedure Code, 1908 (CPC) — Section 149

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High Courts17 Jan 2007

Municipal Corporation of Kurnool Vs A. Padma Reddy and Others

Andhra Pradesh High Court · (2007) 3 ALD 173 : (2007) 2 ALT 386 : (2007) 114 FLR 253

Andhra Pradesh Industrial Disputes Rules, 1958 — Rule 10, 11, 11(6), 73, 73(1)Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, 80, 80(3)Consumer Protection Act, 1986 — Section 13(2)

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High Courts17 Jan 2007Dismissed

K. Anjana Devi and Others Vs Government of A.P. and Others

Andhra Pradesh High Court · (2007) 4 ALD 297 : (2007) 2 ALT 322

Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 166BAndhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 8(1)Andhra Pradesh Vacant Lands in Urban Areas (Probibition of Alienation) Act, 1972 — Section 5, 7

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High Courts17 Jan 2007

Sk. Mohd. Jeelani Vs Chief General Manager Telecom (BSNL) and Others

Andhra Pradesh High Court · (2007) 3 ALD 464 : (2008) 3 ALT 324 : (2007) 114 FLR 251

Constitution of India, 1950 — Article 226

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High Courts17 Jan 2007Dismissed

District Registrar, Department of Registration, Stamps and Assurances and Others Vs Bathula Suguna and Another

Andhra Pradesh High Court · AIR 2007 AP 132 : (2007) 3 ALD 755 : (2007) 2 ALT 547 : (2007) 103 RD 180

Stamp Act, 1899 — Section 47A, 47A(4)

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High Courts17 Jan 2007Allowed

Pallerla Venkateswarlu Vs Vootkuri Bixamaiah and Others

Andhra Pradesh High Court · (2007) 3 ALD 16 : (2007) 2 ALT 470 : (2007) 1 APLJ 204

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4

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High Courts11 Jan 2007Dismissed

Ch. Srinivasa Rao and Another Vs District Collector/Election Authority, The Co-operative Electric Supply Society Ltd. and Others

Andhra Pradesh High Court · (2007) 3 ALD 197 : (2007) 4 ALT 23

Andhra Pradesh Co-operative Societies Act, 1964 — Section 61(3)

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High Courts05 Jan 2007Allowed

Aitha Dubba Rajam alias Raju Vs Aitha Pochaiah and Others

Andhra Pradesh High Court · AIR 2007 AP 133 : (2007) 2 ALD 557 : (2007) 2 ALT 464

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 35, Order 21 Rule 36, Order 21 Rule 97

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High Courts05 Jan 2007

Mohd. Sadiq Ali Vs Presiding Officer, Labour Court and Another

Andhra Pradesh High Court · (2007) 2 ALD 691 : (2007) 1 APLJ 129 : (2007) 113 FLR 1002

Industrial Disputes Act, 1947 — Section 11(A)

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