High Courts14 Nov 2006Allowed
Tammineni Ramesh Naidu Vs Giri Lakshma Swamy and Others
Andhra Pradesh High Court · (2007) 1 ALD 410 : (2007) 1 ALT 430
Specific Relief Act, 1963 — Section 16
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 678 of 1,762
High Courts14 Nov 2006
Battula Konadulu Rao Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2007) 1 ALD(Cri) 388
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313, 360Evidence Act, 1872 — Section 157, 6Penal Code, 1860 (IPC) — Section 113, 306, 354, 376
High Courts14 Nov 2006Dismissed
Darus Salam Educational Trust Vs The Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2007) 4 ALD 73
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15, 2, 2(1), 3Andhra Pradesh Engineering Common Entrance test for Diploma Holders for Admission into B.F., B. Tech. and B. Pharma Courses Rules, 2004 — Rule 1(4), 11, 12(7), 5(12), 5(3)Constitution of India, 1950 — Article 14, 142, 19(1), 19(6), 29
High Courts14 Nov 2006Dismissed
Chintala Uday Shankar and Others Vs Subedar Saheb Choultry, Trust Board and Others
Andhra Pradesh High Court · (2007) 2 ALD 213
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 2, 22, 26, 36, 43Andhra Pradesh Waqf Act, 1995 — Section 107, 112, 83, 85Andhra Pradesh Wakf Rules, 1956 — Rule 12
High Courts14 Nov 2006Dismissed
Nimmagadda Gangadhara Rao and Another Vs State of A.P.
Andhra Pradesh High Court · (2007) 1 ALD(Cri) 164 : (2007) 1 ALT(Cri) 412 : (2007) CriLJ 2469
Criminal Procedure Code, 1973 (CrPC) — Section 233, 234, 235, 236, 237Prevention of Food Adulteration Act, 1954 — Section 14, 14A, 16, 19, 19(2)Prevention of Food Adulteration Rules, 1955 — Rule 32
High Courts14 Nov 2006Dismissed
Sd. Hussain Vs Shaik Nazeer and Another
Andhra Pradesh High Court · (2007) 1 ALD(Cri) 155 : (2007) 1 ALT(Cri) 503 : (2007) CriLJ 1396
Criminal Procedure Code, 1973 (CrPC) — Section 173, 190, 190(1), 190(2), 195Penal Code, 1860 (IPC) — Section 120B, 149, 307, 498A
High Courts14 Nov 2006Dismissed
Akula Bhagiraraju and Others Vs Padala Satyanarayana and Others
Andhra Pradesh High Court · (2007) 2 ALD 322
Easements Act, 1882 — Section 13
High Courts14 Nov 2006Dismissed
Telladarla Obanna @ Obaiah Vs The Secretary to Government of Andhra Pradesh, Revenue Department and Others
Andhra Pradesh High Court · (2007) 2 ALD 77 : (2007) 1 APLJ 154
Constitution of India, 1950 — Article 14, 19(1), 21, 300A
High Courts14 Nov 2006
Haseena Sulthana and Others Vs National Thermal Power Corporation Limited and Another
Andhra Pradesh High Court · (2007) ACJ 1832 : (2007) 1 ALD 1 : (2006) 6 ALT 504
Criminal Procedure Code, 1973 (CrPC) — Section 174Motor Vehicles Act, 1939 — Section 110B, 92AMotor Vehicles Act, 1988 — Section 140, 140(4), 141, 163, 163A
High Courts13 Nov 2006
Mukarram Jah Trust for Education and Learning Vs Assistant City Planner, Town Planning Section and Another
Andhra Pradesh High Court · (2007) 1 ALD 771 : (2007) 1 ALD 11 : (2007) 1 ALT 575
Constitution of India, 1950 — Article 14
High Courts13 Nov 2006Dismissed
Smt. Suluguru Vijaya and Others Vs Pulumati Manjula
Andhra Pradesh High Court · AIR 2007 AP 35 : (2007) 1 APLJ 186
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 151, 47Specific Relief Act, 1963 — Section 21, 22, 22(1), 22(2)Transfer of Property Act, 1882 — Section 55, 55(1)
High Courts13 Nov 2006Dismissed
N. Janakamma Vs B. Venkata Lakshamma
Andhra Pradesh High Court · (2007) 3 ALD 169 : (2007) 2 ALT 630
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 21 Rule 42, Order 38 Rule 5
High Courts13 Nov 2006Allowed
Md. Tajuddin Vs Md. Abdul Rahaman and Others
Andhra Pradesh High Court · (2007) 3 ALD 145 : (2008) 3 ALT 454
Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 45
High Courts13 Nov 2006Dismissed
Suluguru Vijaya and Others Vs Pulumati Manjula
Andhra Pradesh High Court · (2007) 3 ALD 657 : (2007) 2 ALT 218
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 151, 47Specific Relief Act, 1963 — Section 22, 22(1), 22(2)Transfer of Property Act, 1882 — Section 55, 55(1)
High Courts13 Nov 2006Allowed
Munagapati Veeranjaneyulu and Others Vs Bathula Laxma Reddy and Others
Andhra Pradesh High Court · (2007) 3 ALD 352
Motor Vehicles Act, 1988 — Section 166
High Courts10 Nov 2006
Soma Tirumala Reddy Vs K. Sambasiva Rao and Another
Andhra Pradesh High Court · (2007) 2 ALD 131
Workmens Compensation Act, 1923 — Section 4, 4(1)
High Courts10 Nov 2006Dismissed
Ippagunta Koteswari Vs State of A.P. and Another
Andhra Pradesh High Court · (2007) 1 ALD 351 : (2007) 1 ALD(Cri) 1 : (2007) 2 ALT(Cri) 259
Andhra Pradesh Gram Panchayats Act, 1964 — Section 60, 60(1), 60(4), 70, 72Andhra Pradesh Gram Panchayats Rules, 1964 — Rule 10, 11, 12, 13, 14Andhra Pradesh Panchayat Raj Act, 1994 — Section 211, 261, 268, 269, 61
High Courts10 Nov 2006Allowed
Y.V.S. Reddy Vs The Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2007) 1 ALD 172
High Courts10 Nov 2006Dismissed
Ganapathi (Padala) Suryakumari Vs Dr. Erra Ramadevi and Another
Andhra Pradesh High Court · AIR 2007 AP 118 : (2007) 2 ALD 21 : (2007) 1 ALT 633
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(5), Order 6 Rule 17, 151Limitation Act, 1963 — Section 21, 21(1)
High Courts10 Nov 2006Allowed
Guddi Malkapur Co-op. Housing Society Vs LA.O, HUDA and Another
Andhra Pradesh High Court · (2007) 1 ALD 339 : (2007) 1 ALT 547 : (2007) 1 APLJ 104
Andhra Pradesh Land Acquisition (Negotiations Committee) Rules, 1992 — Rule 10, 3, 4, 5, 6Constitution of India, 1950 — Article 19, 299, 300A, 31Land Acquisition Act, 1894 — Section 11, 11(1), 11(2), 11(4), 18