COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 684 of 1,762

High Courts17 Oct 2006Allowed

Dantuluri Vekataramaraju Vs Katta Narayan Rao and Another

Andhra Pradesh High Court · (2006) 2 ALD(Cri) 988 : (2006) 3 APLJ 323 : (2007) 4 BC 454 : (2007) CriLJ 892

Criminal Procedure Code, 1973 (CrPC) — Section 296, 296(2), 482Evidence Act, 1872 — Section 3Negotiable Instruments Act, 1881 (NI) — Section 138, 143, 144, 145, 146

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High Courts17 Oct 2006Allowed

Padma Yadamma and Others Vs Gaddam Prabhakar Goud and Others

Andhra Pradesh High Court · (2007) 3 ALD 342

Motor Vehicles Act, 1988 — Section 140, 166

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High Courts16 Oct 2006Dismissed

Gangineni Damodar Naidu and Another Vs Kurapati Kondaiah Naidu

Andhra Pradesh High Court · (2007) 1 ALD 106 : (2006) 3 APLJ 329

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104

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High Courts16 Oct 2006

Girijan Co-operative Corporation Limited Vs Hukmichand Sachion Kumar and Others

Andhra Pradesh High Court · (2007) 1 ALD 398

Civil Procedure Code, 1908 (CPC) — Section 24

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High Courts16 Oct 2006Dismissed

Shaik Avula Mastan @ Shaik Mastan (died) by LRs. and Others Vs Shaik Abid and Others

Andhra Pradesh High Court · (2007) 1 ALD 793 : (2007) 4 ALT 666

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High Courts16 Oct 2006Dismissed

V. Adeppa Vs Government of Andhra Pradesh, Industries and Commerce (M-III) Dept. and Others

Andhra Pradesh High Court · (2007) 5 ALT 312

Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 22(4), 31Mines and Minerals (Development and Regulation) Act, 1957 — Section 6

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High Courts16 Oct 2006Allowed

Lakkaraju Radha Krishna Vs Pyarle Sri Rama Sarma and Others

Andhra Pradesh High Court · (2007) 1 ALD 67 : (2007) 1 ALT 460

Registration Act, 1908 — Section 49Stamp Act, 1899 — Section 35, 36

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High Courts13 Oct 2006Dismissed

Thamineni Kathavanga Naidu and Others Vs Mutluru Ramappa (died) and Others

Andhra Pradesh High Court · (2007) 2 ALD 104 : (2007) 4 ALT 164

Evidence Act, 1872 — Section 115Hindu Succession Act, 1956 — Section 14(1)

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High Courts13 Oct 2006Allowed

Haridasyam Srinivasa Murthy Vs M. Janardhan Reddy and Others

Andhra Pradesh High Court · (2007) 1 ALD 116 : (2007) 3 ALT 6

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High Courts13 Oct 2006

B. Subbarayudu and Another Vs General Manager, Sri Satyanarayana Spinning Mills Ltd. and Others

Andhra Pradesh High Court · (2007) 2 ALD 319 : (2007) 1 ALT 309 : (2007) 113 FLR 264

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High Courts13 Oct 2006

A.P.S.R.T.C. and Another Vs Pakala Rupamma and Others

Andhra Pradesh High Court · (2006) 10 AP CK 0025

Motor Vehicles Act, 1988 — Section 163A

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High Courts12 Oct 2006

Velaiswamy Nagammal and Others Vs V.A. Sethu Manickan and Another

Andhra Pradesh High Court · (2007) 3 ALD 57

Penal Code, 1860 (IPC) — Section 304A

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High Courts12 Oct 2006

Sri Jagannadhaswamy Temple Vs Garuda Venkata Rao (died) by LRs. and Others

Andhra Pradesh High Court · (2006) 6 ALD 532 : (2007) 1 ALT 86

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 103, 70, 74Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 143Limitation Act, 1908 — Article 134B, 144, 10

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High Courts12 Oct 2006

Larsen and Toubro Limited and Another Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2006) 148 STC 616

Andhra Pradesh Value Added Tax Act, 2005 — Section 13, 13(1), 2(28), 2(45), 4Andhra Pradesh Value Added Tax Rules, 2005 — Rule 17, 17(1), 17(2), 17(3), 17(4)Constitution of India, 1950 — Article 14, 19(1), 226, 246(3), 265

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High Courts12 Oct 2006Dismissed

Ganta Muneppa and Others Vs Thoopalle Sreekanthaiah

Andhra Pradesh High Court · (2006) 6 ALD 776 : (2007) 1 ALT 257

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High Courts12 Oct 2006Dismissed

Mashetty Venkatesham and Others Vs Joint Collector and Others

Andhra Pradesh High Court · (2006) 6 ALD 685 : (2007) 1 ALT 253 : (2006) 3 APLJ 411

Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 4, 9

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High Courts12 Oct 2006Allowed

Vadlamani Suryanarayana Murthy Vs Saripalli Balakameswari by LRs.

Andhra Pradesh High Court · (2007) 2 ALD 94 : (2007) 2 ALT 636

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 18A, Order 26 Rule 9, 141Constitution of India, 1950 — Article 226

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High Courts12 Oct 2006Allowed

Bongu Sarojanamma Vs Nalla Venkatarama Siva Prasadarao and Another

Andhra Pradesh High Court · (2007) 1 ALD 444 : (2007) 2 ALT 210

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7Land Acquisition Act, 1894 — Section 30Limitation Act, 1963 — Section 5

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High Courts11 Oct 2006Dismissed

S. Rashmi and Others (B. Tech. I Year Students) Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2007) 1 ALT 1

Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15, 3Andhra Pradesh Intermediate Education Act, 1971 — Section 3, 31A, 9Constitution of India, 1950 — Article 12, 14

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High Courts11 Oct 2006Dismissed

Bhooma Laxmamma Vs State Election Commissioner and Others

Andhra Pradesh High Court · (2007) 1 ALT 380

Constitution of India, 1950 — Article 226, 243K(1), 243K(3), 243O

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