COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 699 of 1,762

High Courts24 Jul 2006Allowed

Padala Kaniki Reddy Vs Padala Sridevi

Andhra Pradesh High Court · (2006) 5 ALD 322 : (2006) 5 ALT 762

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 21Hindu Marriage Act, 1955 — Section 13, 9

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High Courts24 Jul 2006

Vangala Balamallu and Another Vs The State

Andhra Pradesh High Court · (2006) 2 ALD(Cri) 645 : (2006) 3 ALT 195 : (2006) 3 ALT(Cri) 195 : (2006) 3 APLJ 116

Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 201, 304

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High Courts24 Jul 2006Dismissed

United India Insurance Company Limited Vs Sakhamuri Venkayamma and Others

Andhra Pradesh High Court · (2006) 4 ACC 610 : (2007) ACJ 1085 : (2006) 5 ALD 517 : (2006) 5 ALT 406

Motor Vehicles Act, 1988 — Section 155

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High Courts21 Jul 2006

Surina Durvasulu (died) by LRs. Vs Bhava Narayana Murthy and Others

Andhra Pradesh High Court · (2007) 2 ACC 823 : (2008) ACJ 654 : (2007) 2 ALD 277

Motor Vehicles Act, 1939 — Section 110A, 110A(1)Motor Vehicles Act, 1988 — Section 140, 166

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High Courts21 Jul 2006Allowed

Deputy Commissioner of Prohibition and Excise and Others Vs Chindura Muthaiah and Co.

Andhra Pradesh High Court · (2006) 5 ALD 769 : (2006) 5 ALT 739 : (2007) CriLJ 80

Andhra Pradesh Excise Act, 1968 — Section 11A, 13, 34, 45, 45(1)Constitution of India, 1950 — Article 226, 227, 47Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts21 Jul 2006Dismissed

C.S. Madhusudhan Vs B. Eswaramma Rao and The State of A.P.

Andhra Pradesh High Court · (2006) 2 ALD(Cri) 422 : (2006) 3 ALT(Cri) 175 : (2007) 2 BC 634 : (2006) CriLJ 4569

Criminal Procedure Code, 1973 (CrPC) — Section 251Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts21 Jul 2006

Matam Sujatha Vs Manager, Ramakashyap Chits (Andhra) Ltd. and Others

Andhra Pradesh High Court · (2006) 5 ALD 357 : (2006) 6 ALT 12 : (2006) 3 APLJ 53

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 21 Rule 52, Order 21 Rule 58, Order 38 Rule 5

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High Courts21 Jul 2006

United India Insurance Company Ltd. Vs Pappeleti Orasanna Rani (Died) and Others Ramya Transport Vs United India Insurance Company Limited and Another

Andhra Pradesh High Court · (2008) ACJ 811 : (2006) 6 ALD 119

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High Courts20 Jul 2006

K. Manemma Vs Municipal Corporation of Hyderabad and Another

Andhra Pradesh High Court · (2006) 5 ALD 295 : (2006) 6 ALT 144 : (2006) 3 APLJ 60

Hyderabad Municipal Corporation Act, 1955 — Section 58, 586, 586(10), 586(11), 586(12)

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High Courts20 Jul 2006Allowed

Commissioner of Collegiate Education and Another Vs V. Narayana Reddy and Another

Andhra Pradesh High Court · (2006) 5 ALD 492 : (2007) 1 ALT 454

Constitution of India, 1950 — Article 226

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High Courts20 Jul 2006

Vissa Television Network Ltd. Vs V.V. Ramana Kumar and Another

Andhra Pradesh High Court · (2006) 5 ALD 488 : (2006) 111 FLR 765

Andhra Pradesh Shops and Establishments Act, 1988 — Section 48, 48(3)Constitution of India, 1950 — Article 226

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High Courts20 Jul 2006Dismissed

Yellamma and Others Vs State of A.P. and Another

Andhra Pradesh High Court · (2006) 5 ALD 265 : (2006) 6 ALT 202

Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3, 3(1), 3(2), 3(5), 4

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High Courts20 Jul 2006

Palakurthu Laxmi Ganapathi Rao and Gundu Subhadramma Vs Manisha Video Vision

Andhra Pradesh High Court · (2007) 34 PTC 33

Cinematograph Act, 1952 — Section 2Copyright Act, 1957 — Section 2, 52(1), 6, 6(1), 62

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High Courts19 Jul 2006Allowed

Akati Balrajavva Vs State of A.P. and Others

Andhra Pradesh High Court · (2006) 5 ALD 807 : (2006) 6 ALT 15 : (2006) 3 APLJ 64

Constitution of India, 1950 — Article 227

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High Courts19 Jul 2006Allowed

Chandolu Manjula Devi Vs Bhavanari Anantha Lakshmamma and Others

Andhra Pradesh High Court · (2006) 07 AP CK 0097

Civil Procedure Code, 1908 (CPC) — Section 151Stamp Act, 1899 — Section 2(14)

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High Courts19 Jul 2006Dismissed

Thota Papi Reddy and Others Vs Gudalli Yellaiah land Another

Andhra Pradesh High Court · (2006) 2 ALD(Cri) 447 : (2006) CriLJ 4409

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(1), 190, 190(1), 200Penal Code, 1860 (IPC) — Section 307Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts19 Jul 2006Allowed