High Courts28 Sept 2006Allowed
State of Andhra Pradesh Vs Bobbiti Subba Reddy and Others
Andhra Pradesh High Court · (2007) 3 ALD 601
Evidence Act, 1872 — Section 91Transfer of Property Act, 1882 — Section 122, 123, 123
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 686 of 1,762
High Courts28 Sept 2006Dismissed
Dr. M. Thippe Swamy Vs L. Lalitha Kumari and Another
Andhra Pradesh High Court · (2006) 6 ALD 720 : (2007) 1 ALT 288
Constitution of India, 1950 — Article 341Representation of the People Act, 1951 — Section 36, 84
High Courts28 Sept 2006Dismissed
B. Harikishan Rao Vs A. Venkatesham
Andhra Pradesh High Court · (2007) 3 ALD 37 : (2007) 2 ALT 616
Civil Procedure Code, 1908 (CPC) — Section 151, 96Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 45
High Courts28 Sept 2006Dismissed
Rajesh Gothi Vs Grandhi Padmanabham
Andhra Pradesh High Court · (2007) 2 ALD 824 : (2007) 3 ALT 397
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 8Evidence Act, 1872 — Section 34Income Tax Act, 1961 — Section 88
High Courts28 Sept 2006
Borroth Sham Rao Vs Station House Officer and Others
Andhra Pradesh High Court · (2006) 6 ALT 424 : (2007) 1 ALT(Cri) 1
High Courts28 Sept 2006Allowed
State of A.P. Vs Prakash
Andhra Pradesh High Court · (2007) 1 ALD 133 : (2007) 1 ALT 383
Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 2, 541, 8(8)Andhra Pradesh Land Grabbing (Prohibition) Regulations, 1982 — Section 3, 3(1)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2(3)
High Courts28 Sept 2006Allowed
National Insurance Company Limited Vs Additional Commissioner (Finance), Municipal Corporation
Andhra Pradesh High Court · (2007) 1 ALD 312
Hyderabad Municipal Corporation Act, 1955 — Section 420, 420(3), 421, 421(1), 421(4)
High Courts28 Sept 2006Dismissed
M. Shiva Kumar and Others Vs A. Bal Reddy and Others
Andhra Pradesh High Court · (2006) 6 ALD 451 : (2007) 1 ALT 76
Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 2, 8(1)Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 65
High Courts28 Sept 2006
Tatigari Durgaiah Vs The State of A.P.
Andhra Pradesh High Court · (2007) 1 ALT(Cri) 61 : (2007) CriLJ 524
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 307, 324
High Courts28 Sept 2006Allowed
Abdul Fayaz and Another Vs Babaiah (died) by LRs. and Others
Andhra Pradesh High Court · (2007) 1 ALD 166 : (2007) 4 ALT 687
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 17, 18, 24Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts28 Sept 2006Allowed
Kollam Padma Latha (Dr.) Vs Kollam Chandra Sekhar (Dr.)
Andhra Pradesh High Court · (2007) 1 ALD 598 : (2007) 1 ALT 177
Hindu Marriage Act, 1955 — Section 13(1), 9
High Courts28 Sept 2006Dismissed
All India Trade Union Congress, Visakha District Council Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2007) 3 ALD 565 : (2007) 2 ALT 679
Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 12, 13(3), 14, 18, 20Constitution of India, 1950 — Article 14, 226Registration Act, 1908 — Section 22A
High Courts28 Sept 2006
Challa Chinna Subba Reddy and Others Vs Challa Pedda Munaiah (died) and Others
Andhra Pradesh High Court · (2006) 6 ALD 751 : (2007) 1 ALT 770
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5, Order 41 Rule 31, 100
High Courts27 Sept 2006Dismissed
Dr. D Ramamurthy Vs Lakkaraju Lalithamma and Others
Andhra Pradesh High Court · (2007) 1 ALD 238
Specific Relief Act, 1963 — Section 15, 16
High Courts27 Sept 2006Dismissed
Kurella Naga Druva Vudaya Bhaskara Rao Vs Galla Janikamma @ Macharamma
Andhra Pradesh High Court · (2009) 3 ALD 416 : (2009) 6 ALT 164
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 13, 16, 17Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 24, 8Civil Procedure Code, 1908 (CPC) — Section 9
High Courts27 Sept 2006Dismissed
Abhinandana Housing (P) Ltd. Vs The Principal Secretary to Government of Andhra Pradesh, Revenue Department and Another
Andhra Pradesh High Court · (2006) 09 AP CK 0107
Land Acquisition Act, 1894 — Section 18, 31(3), 31(4), 4(1), 6(1)
High Courts27 Sept 2006
Municipal Corporation of Guntur Vs B. Syamala Kumari and Another
Andhra Pradesh High Court · (2006) 6 ALD 500 : (2006) 6 ALT 771
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 14, 15, 16, 17, 18Constitution of India, 1950 — Article 14, 141, 16, 162, 21Criminal Procedure Code, 1973 (CrPC) — Section 248(2), 389, 389(1)
High Courts27 Sept 2006
P.S.R. Krishna and Others Vs Union of India (UOI) and Information Technology and Others
Andhra Pradesh High Court · (2006) 6 ALT 593
Administrative Tribunals Act, 1985 — Section 1(2), 14, 19, 25, 28Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 10, 13, 2, 4, 5Central Civil Services (Pension) Rules, 1972 — Rule 37, 37A, 37A(4), 37A(6), 37A2(1)
High Courts27 Sept 2006Dismissed
R.K. Agarwal Vs Ch. Vijaya Kumari
Andhra Pradesh High Court · (2007) 1 ALD 491
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92, Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 104(1)Constitution of India, 1950 — Article 226, 227Specific Relief Act, 1963 — Section 6, 6(1), 6(3)
High Courts27 Sept 2006Allowed
Nambi Narayan Rao (died) Per L.R. Vs Nambi Rajeshwar Rao
Andhra Pradesh High Court · (2008) 3 ALD 469 : (2008) 3 ALT 159
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 1 Rule 9, Order 41 Rule 33Hindu Adoptions and Maintenance Act, 1956 — Section 8Hindu Succession Act, 1956 — Section 12, 14, 14(1), 6, 8