COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 668 of 1,762

High Courts05 Jan 2007Dismissed

Syed Munavvaruddin Quadri Vs Chief Executive Officer, A.P. State Wakf Board and Others

Andhra Pradesh High Court · (2007) 3 ALD 711 : (2007) 4 ALT 192

Andhra Pradesh Wakf Rules, 1974 — Rule 10, 20Waqf Act, 1995 — Section 109, 109(1), 109(2), 110, 110(2)

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High Courts05 Jan 2007Allowed

S.K. Fareed Vs Managing Director, APSRTC and Others

Andhra Pradesh High Court · (2007) 3 ALD 232 : (2007) 4 ALT 118

Andhra Pradesh State Road Transport Corporation Employees (Service) Regulations, 1964 — Regulation 6A(5)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47

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High Courts05 Jan 2007

Farhad Gew Irani and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2007) 2 ALD 375 : (2007) 2 ALT 303

All India Services (Discipline and Appeal) Rules, 1969 — Rule 8Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 10, 11, 12, 15, 6Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts05 Jan 2007

Reddy Subbarao (died) per L.Rs. Vs Nunne Venkataramanna and Others

Andhra Pradesh High Court · (2008) 1 ALD 474 : (2008) 1 ALT 160

Benami Transactions (Prohibition) Act, 1988 — Section 3(2)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Evidence Act, 1872 — Section 17, 21, 68

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High Courts05 Jan 2007Allowed

Vennapusa Gangireddy @ Sadhu and Others Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2007) 01 AP CK 0007

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 74Constitution of India, 1950 — Article 15, 29Penal Code, 1860 (IPC) — Section 12

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High Courts05 Jan 2007Dismissed

Jaksani Lakshman Rao and Others Vs Ellandula Ravinder

Andhra Pradesh High Court · (2007) 2 CivCC 284 : (2007) 5 RCR(Civil) 574

Civil Procedure Code, 1908 (CPC) — Section 115(c), 148(a), 151Constitution of India, 1950 — Article 133, 215, 226, 227Evidence Act, 1872 — Section 72

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High Courts04 Jan 2007Dismissed

Kanihgolla Gopala Krishna Guptha Vs Majeti Lakshmi Devi

Andhra Pradesh High Court · (2007) 2 ALD 631 : (2007) 3 ALT 65

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 11, 11(1), 19

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High Courts04 Jan 2007Allowed

K. Malathi Vs District Collector and Others

Andhra Pradesh High Court · (2007) 3 ALD 452

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High Courts04 Jan 2007Dismissed

Totakuri Narayana Vs Totakuri Venkaiah and Another

Andhra Pradesh High Court · (2007) 3 ALD 644 : (2007) 3 ALT 629

Civil Procedure Code, 1908 (CPC) — Section 11

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High Courts04 Jan 2007Allowed

C. Bala Krishnaiah Vs A. Kannaiah (died) and Others

Andhra Pradesh High Court · (2007) 2 ALD 281 : (2007) 2 ALT 477 : (2007) 1 APLJ 273 : (2007) 2 CivCC 573 : (2007) 5 RCR(Civil) 343

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A, 47Contract Act, 1872 — Section 14, 16, 17, 19, 19ALimitation Act, 1963 — Article 137

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High Courts03 Jan 2007

Teddu Jyothi and Another Vs Government of A.P. and Another

Andhra Pradesh High Court · (2007) 2 ALD 528 : (2007) 1 ALT 765

Andhra Pradesh Official Language Act, 1966 — Section 3, 3(2)Constitution of India, 1950 — Article 14, 21, 213, 343, 344

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High Courts03 Jan 2007Dismissed

T. Deveswar Reddy, Area Manager, Nagarjuna Fertilizers Chemicals Ltd. Vs Asstt. Director of Agriculture (R) and Another

Andhra Pradesh High Court · (2007) 1 ALD(Cri) 589 : (2007) 2 ALT(Cri) 225 : (2007) 1 APLJ 136 : (2007) CriLJ 2996

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 13(2), 7(1)

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High Courts03 Jan 2007Dismissed

A. Shankar Lingam Vs Meharunnissa Begum and Others

Andhra Pradesh High Court · (2007) 2 ALD 578 : (2007) 2 ALT 475

Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106

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High Courts02 Jan 2007Allowed

D. Sujatha Vs Chief Executive Officer, Zilla Parishad and Others

Andhra Pradesh High Court · (2007) 2 ALD 249 : (2007) 2 ALT 248

Andhra Pradesh Panchayat Raj Act, 1994 — Section 14, 149, 149(1), 156, 156(2)

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High Courts02 Jan 2007Allowed

Shaik Vazeeruddin Vs Kaikalur Gram Panchayat and Others

Andhra Pradesh High Court · (2007) 2 ALD 523 : (2007) 2 ALT 539 : (2007) 1 APLJ 167

Andhra Pradesh Panchayat Raj (Amendment) Act, 2002 — Section 22(1)Andhra Pradesh Panchayat Raj Act, 1994 — Section 17, 18, 19, 19(1), 19(3)

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High Courts02 Jan 2007Dismissed

Karan Woosin Limited Employees Union and Others Vs State of Andhra Pradesh, L.E.T. and R. Dept. and Others

Andhra Pradesh High Court · (2008) 6 ALT 453 : (2009) 120 FLR 629

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25M, 25M(1), 25M(7)

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High Courts29 Dec 2006Dismissed

K. Swarna Kumari Vs Government of A.P. and Others

Andhra Pradesh High Court · (2007) 2 ALD 614 : (2007) 2 ALT 437

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1963 — Rule 19(2)Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 20(11), 20(8), 45(1), 9Andhra Pradesh Financial Code — Article 72

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High Courts29 Dec 2006Allowed