COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 712 of 1,762

High Courts10 Apr 2006Dismissed

Depot Manager, A.P.S.R.T.C. and Another Vs K. Adireddy

Andhra Pradesh High Court · (2006) 4 ALD 501

Andhra Pradesh State Road Transport Corporation (Conduct of Meetings) Regulations, 1959 — Regulation 8Andhra Pradesh State Road Transport Corporation (Conduct of Meetings) Rules, 1959 — Rule 12, 16, 22, 29, 8Constitution of India, 1950 — Article 226

High Courts10 Apr 2006Allowed

C and C Enterprises Vs State of A.P. and Another

Andhra Pradesh High Court · (2007) 2 BC 278 : (2006) 3 CivCC 658 : (2006) 3 RCR(Criminal) 703

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts06 Apr 2006

S. Nagender Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2006) 4 ALD 210 : (2006) 4 ARBLR 75

Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1989 — Rule 23, 9Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 12, 13, 14, 22, 4Bar Council of India Rules, 1975 — Rule 49

High Courts06 Apr 2006Allowed

Dr. M. Reghava Rao and Another Vs Oruganti Buchireddy and Another

Andhra Pradesh High Court · (2006) 1 ALD(Cri) 840 : (2006) 2 ALT(Cri) 295 : (2006) CriLJ 3087 : (2006) 3 RCR(Criminal) 709

Penal Code, 1860 (IPC) — Section 304A

High Courts06 Apr 2006

G. Krimana Murthy Vs Hemalatha Chit Funds Pvt. Ltd. and Others

Andhra Pradesh High Court · AIR 2006 AP 398 : (2006) 4 ALD 42 : (2006) 3 ALT 416

Andhra Pradesh Civil Rules of Practice and Circular Orders, 1990 — Rule 48, 54, 59Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9

High Courts06 Apr 2006Allowed

Satyavathi Vs State of A.P. and Another

Andhra Pradesh High Court · (2006) 2 ALD(Cri) 238 : (2006) 2 ALT(Cri) 350 : (2007) 1 DMC 471

Criminal Procedure Code, 1973 (CrPC) — Section 198, 198(1), 2, 482Penal Code, 1860 (IPC) — Section 494, 506

High Courts06 Apr 2006Allowed

G. Narasimha Murthy Vs District Collector and Others

Andhra Pradesh High Court · (2006) 3 ALD 370 : (2006) 3 ALT 433

Administrative Tribunals Act, 1985 — Section 22, 22(1), 22(3)Andhra Pradesh Administrative Tribunal (Procedure) Rules, 1989 — Rule 17, 17(2), 18, 19Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 15, 16, 17

High Courts06 Apr 2006Dismissed

Ch. Sankara Reddy Vs Andhra Bank and Another

Andhra Pradesh High Court · AIR 2006 AP 319 : (2006) 4 ALD 350 : (2007) 2 CivCC 124 : (2007) 5 RCR(Civil) 539

Civil Procedure Code, 1908 (CPC) — Section 115, 51Contract Act, 1872 — Section 128

High Courts06 Apr 2006Dismissed

Deepika Constructions, Engineers and Civil Contractors and Another Vs Garikipati Radha Krishnaiah and Others

Andhra Pradesh High Court · (2006) 3 ALD 831 : (2006) 3 ALT 308

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(1), Order 38 Rule 5(3), Order 38 Rule 5(4), Order 38 Rule 6

High Courts06 Apr 2006Allowed

T. Srihari Ltd. and Others Vs State of A.P.

Andhra Pradesh High Court · (2006) 18 CriminalCC 647 : (2006) 4 RCR(Criminal) 182

Criminal Procedure Code, 1973 (CrPC) — Section 319

High Courts05 Apr 2006Allowed

M. Ramaswamy Vs Golla Rangamma

Andhra Pradesh High Court · (2006) 4 ALD 785 : (2006) 3 ALT 798 : (2006) 4 CivCC 115

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1

High Courts05 Apr 2006

Chandabolu Bhaskara Rao Vs Betha Saidi Reddy

Andhra Pradesh High Court · (2006) 4 ALD 572 : (2006) 4 ALT 245 : (2007) 1 ARBLR 229 : (2007) 1 BC 229

High Courts05 Apr 2006Allowed

Md. Mahmood and Others Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2006) 2 ALD(Cri) 138 : (2006) 2 ALT(Cri) 388 : (2006) 2 APLJ 284 : (2006) CriLJ 3470

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 10, 7, 9

High Courts05 Apr 2006Dismissed

Nalluri Singaiah Vs Bandlapati Kishore Babu

Andhra Pradesh High Court · (2006) 4 ALD 347

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 9, 149

High Courts05 Apr 2006

Sukhdev Soni (died) per L.Rs. Vs Ramesh Chandra Sarda

Andhra Pradesh High Court · AIR 2006 AP 316 : (2006) 4 ALD 141 : (2006) 3 ALT 616 : (2006) 4 CivCC 353 : (2007) 5 RCR(Civil) 256

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34

High Courts05 Apr 2006Dismissed

Doddapaneni Chennakesava Rao Vs Nannapaneni Narendra and Another

Andhra Pradesh High Court · (2006) 4 ALD 263 : (2006) 4 ALT 683

Civil Practice Rules — Rule 51Stamp Act, 1899 — Article 46A, 46B, 36, 6

High Courts05 Apr 2006Allowed

D.V. Muralikrishna Rao Vs Ch. Gopala Rao

Andhra Pradesh High Court · (2006) 4 ALD 788 : (2006) 6 ALT 212 : (2007) 2 CivCC 175 : (2007) 5 RCR(Civil) 552

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2

High Courts05 Apr 2006Dismissed

New India Assurance Co. Ltd. Vs C. Giramma and Others

Andhra Pradesh High Court · (2007) ACJ 636

Penal Code, 1860 (IPC) — Section 304A

High Courts05 Apr 2006

Ramesh Agencies, Guntur Vs Andhra Pradesh Co-operative Oil Seeds Growers Federation Limited

Andhra Pradesh High Court · (2006) 4 ALT 355 : (2007) 2 CTLJ 127

Contract Act, 1872 — Section 56Evidence Act, 1872 — Section 120

High Courts04 Apr 2006

Tammineni Aswarthu Vs B. Fakruddin and Another

Andhra Pradesh High Court · (2006) 4 ACC 564 : (2007) ACJ 849 : (2006) 4 ALD 271 : (2006) 4 ALT 496

Motor Vehicles Act, 1988 — Section 140, 140(3), 166, 173Penal Code, 1860 (IPC) — Section 304A, 337