High Courts20 Dec 2006Dismissed
M. Saraswathi Vs District Collector and Others
Andhra Pradesh High Court · (2007) 3 ALT 596
Constitution of India, 1950 — Article 298Land Acquisition Act, 1894 — Section 18, 4(1), 48(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 670 of 1,762
High Courts20 Dec 2006Allowed
Vulavakayala Laxmi and Others Vs Dhulipudi Veeraswamy and Others
Andhra Pradesh High Court · (2007) 3 ALD 132 : (2007) 2 ALT 550
High Courts19 Dec 2006Dismissed
Bonthu Satyanarayana and Others Vs Mandal Revenue Officer and Others
Andhra Pradesh High Court · (2007) 2 ALT 523
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4(1), 48, 48(1), 6, 9
High Courts19 Dec 2006Allowed
Nainaz Jehangir Darabhana Vs Regional Passport Officer
Andhra Pradesh High Court · (2007) 1 ALT 250
General Clauses Act, 1897 — Section 21
High Courts19 Dec 2006Allowed
E.S.I. Corporation Vs Chairman and Presiding Officer, Industrial Tribunal-cum-Labour Court and Others
Andhra Pradesh High Court · (2007) 6 ALD 31 : (2007) 4 ALT 86 : (2007) 3 LLJ 900
Employees State Insurance Act, 1948 — Section 44, 45, 45B, 45C, 45G(2)Industrial Disputes Act, 1947 — Section 2, 33C(2)
High Courts19 Dec 2006Allowed
Sri Kalika Devi Temple Bhajana Mandali Vs Commissioner of Endowments, Government of A.P. and Others
Andhra Pradesh High Court · (2007) 2 ALD 294 : (2007) 3 ALT 257
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 15(3), 155(2), 6Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Immovable Properties (other than Agricultural Lands) Lease Rules, 1982 — Rule 14(1), 14(2), 15, 3, 4
High Courts19 Dec 2006Allowed
Y. Prasad Rao, (died) by LRs. Vs P. Venkat Raju
Andhra Pradesh High Court · AIR 2007 AP 142 : (2007) 2 ALD 573 : (2007) 3 ALT 403
Andhra Pradesh Agricultural Indebtedness (Relief) Act, 1977 — Section 3Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92, Order 21 Rule 92(3), 100, 47Limitation Act, 1963 — Article 100, 113, 13, 59
High Courts19 Dec 2006Dismissed
Amarnath Vyas Vs State of A.P.
Andhra Pradesh High Court · (2007) 1 ALD(Cri) 898 : (2007) CriLJ 2025 : (2007) 3 RCR(Criminal) 642
Copyright Act, 1957 — Section 53A, 63, 70Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 438Customs Act, 1962 — Section 135(1)
High Courts18 Dec 2006Dismissed
Yanadhi Jayaramaiah Vs Veluru Vijayamma and Others
Andhra Pradesh High Court · (2007) 5 ALD 79
High Courts18 Dec 2006
Government of Andhra Pradesh and Others Vs N. Sekhar and Others
Andhra Pradesh High Court · (2007) 2 ALT 263
Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006 — Rule 4Andhra Pradesh Panchayat Raj (Division of Mandal into Constituencies) Rules, 1994 — Rule 3Andhra Pradesh Panchayat Raj (Preparation and Publication of Electoral Rolls) Rules, 2000 — Rule 10, 11, 12, 13, 14
High Courts18 Dec 2006Dismissed
Seguri Jangaiah Vs A.P. Khadi and Village Industries and Another
Andhra Pradesh High Court · (2007) 2 ALD 464 : (2007) 3 ALT 69
Andhra Pradesh Rent and Revenue Sale Act, 1839 — Section 7Andhra Pradesh Revenue Recovery Act, 1864 — Section 36, 37, 37(3), 37A, 37A(1)
High Courts15 Dec 2006Dismissed
Bandaru Ramesh Vs State of A.P.
Andhra Pradesh High Court · (2006) 22 CriminalCC 852
Penal Code, 1860 (IPC) — Section 106, 302, 380, 411
High Courts15 Dec 2006Allowed
Dr. G. Shiva Prasad Reddy Vs District Collector and Others
Andhra Pradesh High Court · (2007) 2 ALD 519 : (2007) 2 ALT 620 : (2007) 1 APLJ 179
Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3, 3(1), 4, 4(1), 5Andhra Pradesh Assigned Lands (Prohibition of Transfer) Rules, 1977 — Rule 2, 4Registration Act, 1908 — Section 22A
High Courts15 Dec 2006
Sujatha Sayarwar Vs Commissioner, Adilabad Municipality and Others
Andhra Pradesh High Court · (2007) 2 ALD 136
Andhra Pradesh Municipalities (Alteration of Ownership of Property in Assessment Books) Rules, 1966 — Rule 3Andhra Pradesh Municipalities Act, 1965 — Section 326(1), 346, 360Constitution of India, 1950 — Article 14, 16, 21
High Courts15 Dec 2006Allowed
Gosala Ramadevi and Others Vs P. Sivanarayana and Another
Andhra Pradesh High Court · (2007) 3 ALD 634
Motor Vehicles Act, 1988 — Section 140, 166Workmens Compensation Act, 1923 — Section 3
High Courts15 Dec 2006Dismissed
Bansilal Yadav Vs Suraj Chand Bhagat and Others
Andhra Pradesh High Court · (2007) 2 ALD 302 : (2007) 2 ALT 491
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 22Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 22(4), 22(5), 22(6), 3, 7(4)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 5 Rule 20, Order 5 Rule 20, Order 9 Rule 13
High Courts15 Dec 2006Dismissed
Datla Rajeswari Vs Divisional Engineer, O and M 400 KV Sub Station, A.P. TRANSCO
Andhra Pradesh High Court · (2007) 3 ALD 369 : (2007) 2 ALT 508 : (2007) 5 RCR(Civil) 597
Electricity Act, 1910 — Section 18, 18(3)Electricity Rules, 1956 — Rule 78, 79, 80
High Courts15 Dec 2006
Md. Abdul Samad Vs General Manager, South Central Railway and Others
Andhra Pradesh High Court · (2007) 3 ALD 722 : (2007) 4 ALT 90 : (2008) 2 SLJ 102
Constitution of India, 1950 — Article 226Railway Services (Pension) Rules, 1993 — Rule 13(1), 44, 65, 65, 65(1)
High Courts14 Dec 2006
Dasari Ganga Reddy Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2007) 1 ALT 486
Andhra Pradesh Panchayat Raj Act, 1994 — Section 264, 264(1), 264(2)Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 147, 148, 149, 435
High Courts14 Dec 2006
City Restaurant, Stores and Bakery Vs Assistant City Planner and Others
Andhra Pradesh High Court · (2007) 2 ALD 635
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 14Hyderabad Municipal Corporation Act, 1955 — Section 147