High Courts31 Oct 2006
Chintalapati Madhusudhana Sarma Vs Katti Sambrajyamma and Others
Andhra Pradesh High Court · (2007) 2 ALD 486 : (2007) 4 ALT 706
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 681 of 1,762
High Courts31 Oct 2006Allowed
Mohd. Abbas Ali Vs Masood Bin Mohammed Al-Khaili and Another
Andhra Pradesh High Court · (2007) 1 ALD 60
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 48, Order 21 Rule 58, 115Provincial Insolvency Act, 1920 — Section 56, 57, 58, 59
High Courts31 Oct 2006
Smt. P. Swarnalatha Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (2006) 10 AP CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 405, 406, 415, 420
High Courts31 Oct 2006Dismissed
Pittala Kistaiah Vs Smt. Ganta Laxmi and Another
Andhra Pradesh High Court · (2007) 2 ALD 81 : (2007) 4 ALT 327
High Courts30 Oct 2006Dismissed
Patnana Venkataramana Vs Mutnuru Venkataramana
Andhra Pradesh High Court · (2007) 1 ALD 104 : (2007) 1 ALT 211 : (2007) 4 BC 526
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37
High Courts30 Oct 2006Allowed
Norman Swaroop Issac Vs State Bank of India and Another
Andhra Pradesh High Court · AIR 2007 AP 40 : (2006) 6 ALD 689 : (2006) 3 APLJ 263
Constitution of India, 1950 — Article 21Passports Act, 1967 — Section 10, 10(1), 10A, 12, 14State Bank of India (Officers Service) Rules, 1992 — Rule 68(A)(1)
High Courts30 Oct 2006Allowed
Mada Venkata Mutyala Rao Vs Government of A.P. and Others
Andhra Pradesh High Court · (2007) 1 ALD 73 : (2007) 1 ALT 213
Constitution of India, 1950 — Article 243R, 243R(2)Hyderabad Municipal Corporation Act, 1955 — Section 122, 122(1), 122(2), 122(3), 122(4)
High Courts30 Oct 2006
Mir Shabbir Ali Vs A.P. State Wakf Board and Others
Andhra Pradesh High Court · (2007) 1 ALD 259
Andhra Pradesh Wakf Board Rules, 2000 — Rule 24Waqf Act, 1995 — Section 32, 32(1), 32(2), 42, 63
High Courts27 Oct 2006Allowed
Tirumala Tirupati Devasthanams Vs T. Venkata Padmavathamma and Others
Andhra Pradesh High Court · (2007) 6 ALT 472
Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 14, 14A, 3, 3(4), 4Andhra Pradesh Endowments Act, 1951 — Section 35(2)Civil Procedure Code, 1908 (CPC) — Section 151
High Courts27 Oct 2006Dismissed
S.J.K. Steel Corporation Ltd. Vs T. Sathya Narayana and Others
Andhra Pradesh High Court · (2007) 2 ALD 472 : (2007) 2 ALT 632
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts27 Oct 2006Dismissed
Boggavarapu Satyanarayana @ Babu Rao and Others Vs Batchu Venkataratnam Rao and Another
Andhra Pradesh High Court · (2007) 1 ALD 704 : (2007) 2 ALT 377
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)
High Courts27 Oct 2006Allowed
A.P. State Co-op. Rural Irrigation Corporation Ltd. Vs Co-operative Tribunal and Others
Andhra Pradesh High Court · (2006) 6 ALD 814 : (2007) 1 ALT 239
Contract Act, 1872 — Section 182
High Courts27 Oct 2006Dismissed
IBP Co. Limited Vs Habeeba Begum and Another
Andhra Pradesh High Court · (2007) 2 ALD 265 : (2007) 2 ALT 141 : (2007) 1 APLJ 89
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 2, 22, 8(5)Transfer of Property Act, 1882 — Section 106
High Courts27 Oct 2006Allowed
Dr. G. Suryanarayana Murthy Vs The Govt. of A.P. Education Dept. and Others
Andhra Pradesh High Court · (2006) 10 AP CK 0026
Andhra Pradesh Education Act, 1982 — Section 2, 20, 21, 21(1), 21(2)Andhra Pradesh Educational Institutions (Establishment, Regulation, Administration and Control of Institutions of Higher Education) Rules, 1987 — Rule 1(2), 2, 3, 4, 7Constitution of India, 1950 — Article 1, 14, 16, 226, 39
High Courts27 Oct 2006Dismissed
Ali Bin Mohammed (died) by LRs. Vs Khaja Moinuddin (died) by LRs.
Andhra Pradesh High Court · (2007) 1 ALD 438 : (2007) 1 ALT 424
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3)
High Courts27 Oct 2006Dismissed
M. Sainath Vs Ezaf Pentavva and Others
Andhra Pradesh High Court · (2007) 1 ALD(Cri) 21 : (2007) 1 ALT(Cri) 180 : (2008) 1 RCR(Criminal) 60
Criminal Procedure Code, 1973 (CrPC) — Section 125, 70(2)Penal Code, 1860 (IPC) — Section 494
High Courts27 Oct 2006Allowed
T. Aswini Desai Vs D. Koundinya (died) by LRs. and Another
Andhra Pradesh High Court · (2007) 2 ALD 260 : (2007) 2 ALT 600 : (2006) 3 APLJ 293
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 21, 22, 22(1), 22(2)
High Courts26 Oct 2006Dismissed
Sri Kodandaramaswamy, represented by its Heriditary Managing Trustee, Sri D. Panduranga Reddy Vs The Commissioner of Survey, Setlement and Land Records, Government of A.P. and Others
Andhra Pradesh High Court · (2007) 2 ALD 492 : (2007) 1 APLJ 40
Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 14A, 3, 3(2), 3(3), 7Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 2(22), 34Constitution of India, 1950 — Article 226, 25(1), 26
High Courts26 Oct 2006
Chetan Medical Services Pvt. Ltd. Vs Jettiboyina Venkata Ramana
Andhra Pradesh High Court · (2007) 1 ALD 197 : (2007) 2 ALT 25 : (2007) 1 APLJ 29
Transfer of Property Act, 1882 — Section 106
High Courts26 Oct 2006Dismissed
P. Venkateswarlu Vs Bharat Heavy Electricals Limited
Andhra Pradesh High Court · (2007) 2 ALD 754
Arbitration and Conciliation Act, 1996 — Section 11(4), 11(5)