COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 687 of 1,762

High Courts27 Sept 2006Dismissed

R.K. Agarwal Vs Smt. Ch. Vijaya Kumari

Andhra Pradesh High Court · (2007) 4 ALT 838

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)

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High Courts26 Sept 2006Allowed

Dr. P. Madan Mohan Rao (A-2) Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2006) 2 ALD(Cri) 811 : (2007) 1 ALT(Cri) 41

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 171, 24, 415, 418Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts26 Sept 2006Allowed

Sana Vijaya Vs Kannaboina Shankar and Others

Andhra Pradesh High Court · (2008) ACJ 1055 : (2007) 1 ALD 819 : (2007) 4 ALT 675 : (2007) 4 RCR(Civil) 593

Motor Vehicles Act, 1988 — Section 29A, 31, 94

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High Courts26 Sept 2006

Vamaraju Chakrapani Vs Sivalenka Radhakrishna (died) and Others

Andhra Pradesh High Court · (2006) 6 ALD 711 : (2006) 6 ALT 421

Civil Practice Rules — Rule 28Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 3, 151

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High Courts26 Sept 2006Dismissed

B. Vandana Kumari Vs P. Praveen Kumar and Another

Andhra Pradesh High Court · AIR 2007 AP 17 : (2006) 6 ALD 548 : (2007) 1 ALT 193 : (2006) 3 APLJ 202 : (2007) 1 CivCC 774 : (2007) 1 DMC 246 : (2007) 5 RCR(Civil) 390

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 21, 227Evidence Act, 1872 — Section 112, 4

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High Courts26 Sept 2006Allowed

D. Sayanna Vs The Managing Director, A.P. State Road Transport Corporation and Another

Andhra Pradesh High Court · (2006) 09 AP CK 0035

Andhra Pradesh State Road Transport Corporation Employees (Classification, Control and Appeal) Regulations, 1967 — Regulation 21(2)

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High Courts26 Sept 2006Dismissed

Kareddy Manyamma Vs State of A.P. and Another

Andhra Pradesh High Court · (2007) 1 ALD 442 : (2007) 4 ALT 659

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10(3)Registration Act, 1908 — Section 17

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High Courts26 Sept 2006Dismissed

Padala Harinath Reddy Vs Andhra Pradesh State Electricity Board

Andhra Pradesh High Court · AIR 2007 AP 109 : (2007) 1 ALD 357 : (2007) 4 ALT 672

Limitation Act, 1963 — Article 113, 137

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High Courts26 Sept 2006

Depot Manager, A.P.S.R.T.C. and Another Vs Puligurthi Kumar Swamy and Others

Andhra Pradesh High Court · (2007) 1 ACC 79 : (2007) 1 ALT 441

Motor Vehicles Act, 1988 — Section 166

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High Courts25 Sept 2006Allowed

K. Pavan Raj Vs Municipal Corporation of Hyderabad and Another

Andhra Pradesh High Court · (2006) 6 ALD 133

Municipal Corporation Act, 1955 — Section 428, 429Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4

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High Courts25 Sept 2006Allowed

Land Acquisition Officer and Revenue Divisional Officer Vs Nagisetti Venkatasubbaiah

Andhra Pradesh High Court · (2007) 1 ALD 403 : (2007) 4 ALT 842

Land Acquisition Act, 1894 — Section 18, 23(1A)

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High Courts25 Sept 2006

In Re: Dr. Y.S. Rajasekhara Reddy, Chief Minister of A.P. and Sri K. Keshav Rao, President, Pradesh Congress Committee

Andhra Pradesh High Court · (2006) 6 ALT 109

Advocates Act, 1961 — Section 23Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 105(2), 121, 129, 165(1), 194(2)

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High Courts25 Sept 2006Allowed

Deekonda Suresh Vs D. Dharmaraju and Another

Andhra Pradesh High Court · (2008) ACJ 977 : (2007) 1 ALD 710 : (2007) 4 ALT 704

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 13Motor Vehicles Act, 1988 — Section 163(A), 166

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High Courts25 Sept 2006

APSRTC and Another Vs Changantipati Venkateshwaramma and Others

Andhra Pradesh High Court · (2007) 1 ALD 708 : (2007) 4 ALT 662

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High Courts25 Sept 2006Allowed

United India Insurance Co. Ltd. Vs A. Narayana Reddy and Others

Andhra Pradesh High Court · (2008) ACJ 725 : (2007) 2 ALD 347 : (2007) 3 ALT 568

Contract Act, 1872 — Section 2, 25, 51, 52, 54Insurance Act, 1938 — Section 2(9), 64VB, 64VB(1), 64VB(2)Motor Vehicles Act, 1988 — Section 146, 146(1), 147, 147(4), 147(5)

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High Courts25 Sept 2006Dismissed