CourtKutchehry.com

COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 700 of 1,762

High Courts19 Jul 2006Dismissed

Chandrakala Vs G. Sandhya Rani and Another

Andhra Pradesh High Court · (2006) 2 ALD(Cri) 400 : (2007) 3 BC 394

Criminal Procedure Code, 1973 (CrPC) — Section 207, 482Evidence Act, 1872 — Section 45Negotiable Instruments Act, 1881 (NI) — Section 138
Read judgment
High Courts18 Jul 2006Dismissed

Lavu Narmada Vs Convernor, EAMCET-06, JNTU

Andhra Pradesh High Court · (2006) 5 ALD 275 : (2006) 5 ALT 240

Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15, 3, 3(1)Constitution of India, 1950 — Article 226Engineering, Architecture, Pharmacy, Agricultural Medical and Dental Courses Rules, 2004 — Rule 2, 4(1), 4(6), 6
Read judgment
High Courts17 Jul 2006Dismissed

K.A. Prakash Rao Vs Smt. U. Indira Devi and Others

Andhra Pradesh High Court · (2006) 2 ALD(Cri) 402 : (2006) 3 ALT(Cri) 116 : (2006) 3 APLJ 7 : (2007) 2 BC 366 : (2007) 1 CivCC 483 : (2007) 5 RCR(Criminal) 193

Criminal Procedure Code, 1973 (CrPC) — Section 251, 378(4), 391(1)Evidence Act, 1872 — Section 118, 3Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
Read judgment
High Courts14 Jul 2006Dismissed

M. Hymavathi and Another Vs M. Koteswararao and Others

Andhra Pradesh High Court · AIR 2006 AP 395 : (2006) 5 ALD 328

Civil Procedure Code Amendment Act, 1999 — Order 18 Rule 2, Order 18 Rule 2(4)Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 2, Order 18 Rule 2(3A), Order 18 Rule 2(3B), Order 18 Rule 2(3C)Constitution of India, 1950 — Article 227
Read judgment