COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 689 of 1,762

High Courts19 Sept 2006

S.M. Kantha Raju Vs Terapalli Dyvasahata Kumar

Andhra Pradesh High Court · (2007) 1 ALD 385

Andhra Pradesh and Telangana Societies Registration Act, 2001 — Section 10(12), 2(11), 2(2), 23Arbitration and Conciliation Act, 1996 — Section 2Civil Procedure Code, 1908 (CPC) — Section 151, 20, 24(1)

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High Courts19 Sept 2006

K. Jamal Khan (died) and Another Vs The Cuddapah Municipality

Andhra Pradesh High Court · (2006) 09 AP CK 0056

Andhra Pradesh Land Encroachment Act, 1905 — Section 7Andhra Pradesh Municipalities Act, 1965 — Section 194(1), 37, 37(1), 37(2)

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High Courts19 Sept 2006Allowed

L.K. Prabhavathi Vs K.V. Sree Rama Murthy and Another

Andhra Pradesh High Court · (2006) 2 ALD(Cri) 966 : (2006) 3 ALT(Cri) 432 : (2008) 1 KLJ 66

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 313Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts19 Sept 2006Allowed

V. Suseela Vs The Presiding Officer, Labour Court and Another

Andhra Pradesh High Court · (2007) 1 ALD 119

Industrial Disputes Act, 1947 — Section 25F

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High Courts19 Sept 2006Dismissed

The United India Insurance Company Ltd. Vs Tuniki alias Mudam Lachavva alias Laxmi and Another

Andhra Pradesh High Court · (2007) 2 ACC 810 : (2007) 2 ALD 65

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

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High Courts19 Sept 2006Dismissed

Gurram Sanjappa Vs Gurram Pedda Thippaiah (died) and Others

Andhra Pradesh High Court · AIR 2007 AP 112 : (2007) 1 ALD 446 : (2007) 4 ALT 683

Easements Act, 1882 — Section 13

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High Courts19 Sept 2006Allowed

Derviate Casoil Pvt. Ltd. Vs I.T.C. Ltd., Business Division and Another

Andhra Pradesh High Court · (2006) 6 ALD 748

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 2, 151, 16

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High Courts19 Sept 2006Dismissed

Kolanati Satyanarayana and Others Vs Nizampatnam Mastan and Others

Andhra Pradesh High Court · (2007) 1 ALD 497

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts19 Sept 2006Dismissed

Waheedunnisa Begum (died) per LRs. Vs Municipal Corporation of Hyderabad and Others

Andhra Pradesh High Court · (2007) 2 ALD 564 : (2007) 4 ALT 689

Evidence Act, 1872 — Section 79, 83Hyderabad Municipal Corporation Act, 1955 — Section 452

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High Courts19 Sept 2006Dismissed

Velaga Veeraiah and Another Vs Chukkapalli Raghunadha Babu and Others

Andhra Pradesh High Court · (2006) 09 AP CK 0001

Stamp Act, 1899 — Section 2(14), 35, 6

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High Courts18 Sept 2006Dismissed

V. Rajeshwar Vs N. Gurucharanam and Others

Andhra Pradesh High Court · (2007) 1 ALD 154

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1Constitution of India, 1950 — Article 227

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High Courts18 Sept 2006Dismissed

Banwarilal Kedia and Another Vs A.P. State Electricity Board and Others

Andhra Pradesh High Court · AIR 2007 AP 121 : (2007) 1 ALD 185 : (2006) 6 ALT 646 : (2007) 4 JCR 402

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 3 Rule 4(2), Order 3 Rule 5, Order 41 Rule 19, Order 9 Rule 13

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High Courts18 Sept 2006Allowed

Singam Narsa Goud Vs State of A.P.

Andhra Pradesh High Court · (2007) 20 CriminalCC 778 : (2006) 20 CriminalCC 619 : (2007) 5 RCR(Criminal) 683

Criminal Procedure Code, 1973 (CrPC) — Section 209, 313Penal Code, 1860 (IPC) — Section 164, 302

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High Courts18 Sept 2006

Elluri Venkata Sai Surya Prakasa Rao Vs Guttikonda Srirama Murthy and Others

Andhra Pradesh High Court · (2007) 1 ALD 152

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, 55(3)Provincial Insolvency Act, 1920 — Section 23, 31, 5

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High Courts15 Sept 2006Dismissed

T. Penchalaiah Vs Jaladanki Saroja (died) and Others

Andhra Pradesh High Court · (2006) 6 ALD 560

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 3 Rule 1, Order 3 Rule 2, 11, 144Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 58

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High Courts15 Sept 2006Dismissed

Economic Transport Organisation Vs New India Assurance Co. Ltd. and Another

Andhra Pradesh High Court · (2007) 3 ALD 496

Civil Procedure Code Amendment Act, 1999 — Section 17, 32, 8Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, Order 7 Rule 14, Order 7 Rule 14(3), Order 7 Rule 32

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High Courts15 Sept 2006Dismissed

K. Venkatanatha Reddy Vs Government of A.P. and Others

Andhra Pradesh High Court · (2006) 6 ALD 347 : (2006) 6 ALT 755

Andhra Pradesh Revision of Market Value Guidelines Rules, 1998 — Rule 3, 4, 4(2), 5Contempt of Courts Act, 1971 — Section 10, 11, 12Stamp Act, 1899 — Section 41A, 47A, 47A(1), 47A(2), 47A(3)

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High Courts15 Sept 2006Dismissed

C. Manohar Reddy and Others Vs Alopi Shanker and Others

Andhra Pradesh High Court · (2007) 2 ALD 496 : (2007) 3 ALT 40

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Specific Relief Act, 1963 — Section 13, 13(1), 16, 20Transfer of Property Act, 1882 — Section 55, 55(1)

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High Courts15 Sept 2006

Sunandamma Vs Executive Officer/Secretary, Gram Panchayat and Others

Andhra Pradesh High Court · (2006) 6 ALD 153

Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002 — Rule 20(2)Andhra Pradesh Panchayat Raj Act, 1994 — Section 128, 128(1), 128(2), 129, 2Constitution of India, 1950 — Article 14, 19, 21, 226

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High Courts15 Sept 2006Dismissed

Dega Babi Reddy and Others Vs Government of A.P. and Others

Andhra Pradesh High Court · (2006) 6 ALD 214 : (2006) 3 APLJ 132

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 82, 83Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Immovable Properties and Other Lands (Other than Agricultural Lands) Leases and Licenses Rules, 2003 — Rule 7

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