COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 688 of 1,762

High Courts22 Sept 2006

Velupadas Veeraswamy Vs The Secretary, Revenue Department, State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2007) 1 ALD 435

Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 166BAndhra Pradesh District Collectors Powers (Delegation) Act, 1961 — Section 3, 4, 5Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 2, 2(9), 6A

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High Courts21 Sept 2006Allowed

Sri Yeneti Apparao and Another Vs State of A.P.

Andhra Pradesh High Court · (2006) 22 CriminalCC 537 : (2007) 3 RCR(Criminal) 987

Penal Code, 1860 (IPC) — Section 107, 12Prevention of Corruption Act, 1988 — Section 12, 13(1)(d), 13(2), 15, 19

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High Courts21 Sept 2006

E. Ravinder and Another Vs Govt. of A.P., Municipal Administration and Urban Development (II) Department of Secretariat and Others

Andhra Pradesh High Court · (2006) 09 AP CK 0146

Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 59(1)Hyderabad Urban Development Authority Zoning Regulations, 1981 — Regulation 13, 13(1)

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High Courts21 Sept 2006Allowed

Nangineni Radhakrishna Murthy Vs Kanneganti Nagendramma (died) by LRs.

Andhra Pradesh High Court · (2007) 4 ALD 642

Specific Relief Act, 1963 — Section 39, 39Transfer of Property Act, 1882 — Section 123

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High Courts21 Sept 2006Allowed

Dammalapati Ramalingam and Others Vs District Collector and Another

Andhra Pradesh High Court · (2006) 6 ALD 5 : (2006) 6 ALT 299

Andhra Pradesh (Telangana Area) Land Revenue Rules, 1951 — Rule 16Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 10, 2(1), 3, 3(2), 4Andhra Pradesh Assigned Lands (Prohibition of Transfer) Rules, 1977 — Rule 3

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High Courts21 Sept 2006Allowed

Pentapati Subba Rao (died) by LRs. Vs Jupudy Pardha Sarathy by LRs. and Others

Andhra Pradesh High Court · (2006) 6 ALD 693 : (2007) 1 ALT 278

Hindu Succession Act, 1956 — Section 14, 14(1), 14(2), 4(2)

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High Courts21 Sept 2006Dismissed

Satyavarapu Appalaraju and Others Vs Government of A.P. and Others

Andhra Pradesh High Court · (2006) 6 ALD 714 : (2007) 1 ALT 69

Acquisition and Transfer of Immovable Properties Rules, 1967 — Rule 4, 4(1)Andhra Pradesh Municipalities Act, 1965 — Section 35Constitution of India, 1950 — Article 226, 32

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High Courts21 Sept 2006Allowed

Peethani Satyanarayana @ Somadula Satyanarayana Vs Peethani Venkata Rao and Another

Andhra Pradesh High Court · (2007) 1 ALD 113

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High Courts20 Sept 2006Dismissed

K. Rambabu Vs The State and Another

Andhra Pradesh High Court · (2007) 1 ALD(Cri) 27 : (2007) 1 ALT(Cri) 33

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 307, 34

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High Courts20 Sept 2006

State of A.P. and Another Vs G. Ramesh

Andhra Pradesh High Court · (2006) 6 ALD 388

Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts20 Sept 2006Allowed

Network Inc. Vs K.R. Mohan Reddy

Andhra Pradesh High Court · (2007) 1 ALD 304 : (2007) 1 ALT 17 : (2006) 3 APLJ 300

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)Negotiable Instruments Act, 1881 (NI) — Section 118

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High Courts20 Sept 2006

State of Andhra Pradesh and Another Vs G. Ramesh

Andhra Pradesh High Court · (2006) 6 ALT 447

Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts20 Sept 2006Dismissed

B. Dhanamjaya Vs Executive Officer, Tirumala Tirupati Devasthanam and Others

Andhra Pradesh High Court · (2006) 6 ALD 370 : (2006) 6 ALT 435

Andhra Pradesh Revised Pension Rules, 1980 — Rule 14, 24, 26, 26(1), 26(2)Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 30Constitution of India, 1950 — Article 14, 19(1)

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High Courts19 Sept 2006Dismissed

United India Insurance Co. Ltd. Vs Tuniki and Another

Andhra Pradesh High Court · (2008) ACJ 596

Motor Vehicles Act, 1988 — Section 147, 147(4)

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High Courts19 Sept 2006

K. Satyanarayana and Others Vs Nizam Pasham Mastan and Others

Andhra Pradesh High Court · (2006) 09 AP CK 0145

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts19 Sept 2006Allowed

S.M. Kantha Raju Vs Terapali Dyvasahaya Kumar

Andhra Pradesh High Court · (2007) 1 ALD 385

Andhra Pradesh and Telangana Societies Registration Act, 2001 — Section 2, 23Civil Procedure Code, 1908 (CPC) — Section 20, 24(1)Companies Act, 1956 — Section 10, 10(12), 10(2), 2(11), 2(2)

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High Courts19 Sept 2006Dismissed