COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 683 of 1,762

High Courts23 Oct 2006Allowed

Pulugu Karnakar Reddy and Another Vs Shreya Financiers and Hire Purchase and Others

Andhra Pradesh High Court · (2007) 2 ALD 254 : (2007) 2 ALT 212 : (2007) 112 FLR 1155

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 60, 60(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 10, 10(1), 10(2), 10(3), 2

Read judgment

High Courts19 Oct 2006

United India Insurance Co. Ltd. Vs Smt. Dhulipalla Prameela Devi Choudary and Others Ravulapalli Venkaiah (Died) and Others Vs Yarlagadda Mastan Rao and United India Insurance Co. Ltd. Smt. Dhulipalla Prameela Devi Chowdary and Others Vs Yarlagadda Mastan Rao (Died), United India Insurance Co. Ltd. and Yarlagadda Gopal Mastan Rao

Andhra Pradesh High Court · (2007) ACJ 2321 : (2007) 4 ALD 495 : (2007) 1 ALT 107

Motor Vehicles Act, 1988 — Section 14, 147(1), 149(2), 149(4), 149(5)Penal Code, 1860 (IPC) — Section 304A, 337, 338

Read judgment

High Courts19 Oct 2006Dismissed

Somu Adinarayana Vs Balanagu Subba Rao (died) by LR

Andhra Pradesh High Court · (2007) 2 ALD 689 : (2007) 2 ALT 638

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2

Read judgment

High Courts19 Oct 2006

The Tirumala Tirupati Devasthanams Vs N. Baby and Others

Andhra Pradesh High Court · (2006) 10 AP CK 0083

Motor Vehicles Act, 1988 — Section 2(24)

Read judgment

High Courts19 Oct 2006

APSEB and Others Vs Neenavath Bhuli @ Lakshmi and Others

Andhra Pradesh High Court · (2007) 2 ALD 476 : (2007) 4 ALT 664

Civil Procedure Code, 1908 (CPC) — Section 34Electricity Act, 2003 — Section 2(61)

Read judgment

High Courts19 Oct 2006Allowed

Omar Khasim Vs Dabburi Madhusudhana Rao

Andhra Pradesh High Court · (2007) 1 ALD 299 : (2006) 3 APLJ 355

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 11, 22

Read judgment

High Courts19 Oct 2006Allowed

Vidadala Maruthi Hari Prasad Rao alias Maruthi Prasad Vs Special Judge for SPE and ACB Cases and The State of Andhra Pradesh

Andhra Pradesh High Court · (2007) 1 ALD(Cri) 405 : (2007) 1 ALT(Cri) 73 : (2007) CriLJ 710

Criminal Procedure Code, 1973 (CrPC) — Section 164, 195, 195(1), 340Penal Code, 1860 (IPC) — Section 193Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7

Read judgment

High Courts18 Oct 2006Dismissed

National Insurance Co. Ltd. Vs Singam Atchamma and Others

Andhra Pradesh High Court · (2007) 4 ALD 129 : (2007) 114 FLR 1050

Constitution of India, 1950 — Article 136Workmens Compensation Act, 1923 — Section 30, 4, 4A

Read judgment

High Courts18 Oct 2006Dismissed

Punnam Aruna Vs Election Commission and Others

Andhra Pradesh High Court · (2007) 1 ALD 284 : (2007) 1 ALT 138

Andhra Pradesh Panchayat Raj (Conduct of Elections of Members and Sarpanch of Gram Panchayats, Members of Mandal Parishads and Members of Zilla Parishads) Rules, 2006 — Rule 55, 56, 59, 60Andhra Pradesh Panchayat Raj Act, 1994 — Section 210, 225, 225(1), 225(2), 225CAndhra Pradesh Panchayat Raj Rules, 1994 — Rule 69

Read judgment

High Courts18 Oct 2006Allowed

Revenue Divisional Officer, (Land Acquisition Officer) Vs Maduganti Krishna Reddy

Andhra Pradesh High Court · (2007) 3 ALD 332

Land Acquisition Act, 1894 — Section 17, 18, 4, 4(1), 6

Read judgment

High Courts18 Oct 2006Dismissed

Mohd. Ziauddin Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2007) 1 ALD(Cri) 376 : (2007) 1 ALT(Cri) 68

Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B

Read judgment

High Courts18 Oct 2006Dismissed

Shaik Ghani Vs The State of A.P.

Andhra Pradesh High Court · (2007) 1 ALD(Cri) 311 : (2007) 1 ALT(Cri) 175 : (2007) CriLJ 246

Andhra Pradesh Excise Act, 1968 — Section 45, 46(E)Andhra Pradesh Prohibition Act, 1995 — Section 13, 13A, 13B, 13C, 13DCriminal Procedure Code, 1973 (CrPC) — Section 451, 451(1), 452, 457, 482

Read judgment

High Courts18 Oct 2006Allowed

Santoshlal Gupta Vs Bhanu Hotels and Proprietor Pvt. Ltd. and Another

Andhra Pradesh High Court · (2006) 6 ALD 733

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 8Evidence Act, 1872 — Section 137, 138, 165

Read judgment

High Courts18 Oct 2006

S.K. Dastagir and Others Vs The Kagaznagar Municipality and Others

Andhra Pradesh High Court · (2006) 10 AP CK 0012

Motor Vehicles Act, 1988 — Section 163A, 163A(1), 166, 168Penal Code, 1860 (IPC) — Section 304A, 337

Read judgment

High Courts17 Oct 2006Allowed

D. Chendrakala and Others Vs Matashrama Seva Sangam

Andhra Pradesh High Court · (2007) 1 ALD 121

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 26 Rule 1, Order 26 Rule 10B, Order 26 Rule 19, 151

Read judgment

High Courts17 Oct 2006

K. Seshalatha and Others Vs M.V. Nageswara Rao and Another

Andhra Pradesh High Court · (2008) ACJ 152 : (2007) 1 ALD 391 : (2007) 3 ALT 34

Motor Vehicles Act, 1988 — Section 163A, 163A(1), 166, 168Penal Code, 1860 (IPC) — Section 304A, 337

Read judgment

High Courts17 Oct 2006

Andhra Pradesh State Road Transport Corpn. Vs K. Andalu and Others

Andhra Pradesh High Court · (2007) ACJ 1807

Motor Vehicles Act, 1988 — Section 163A, 166Penal Code, 1860 (IPC) — Section 304A

Read judgment

High Courts17 Oct 2006

APSRTC Vs K. Andalu and Others

Andhra Pradesh High Court · (2007) 1 ALD 505

Motor Vehicles Act, 1988 — Section 163A, 166Penal Code, 1860 (IPC) — Section 304A

Read judgment

High Courts17 Oct 2006Dismissed

Velivela Vishnu Vardhana Rao Vs Velivela Durga Prasad and Another

Andhra Pradesh High Court · (2007) 1 ALD 425 : (2007) 2 ALT 254

Land Reforms Act — Section 5

Read judgment

High Courts17 Oct 2006Allowed

Bandarupally Rambabu and Another Vs M. Venkateswar Rao and Another

Andhra Pradesh High Court · (2007) ACJ 2768

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17Motor Vehicles Act, 1988 — Section 158(6), 166, 166(1), 166(4)

Read judgment