COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 715 of 1,762

High Courts23 Mar 2006Allowed

Mullah Ahmed Vs Acharya N.G. Ranga Agricultural University and Another

Andhra Pradesh High Court · (2006) 4 ALD 310 : (2006) 3 ALT 668

Andhra Pradesh Agricultural University (Conditions of Service) Regulations, 1965 — Regulation 13Andhra Pradesh Agricultural University Act, 1963 — Section 12, 12(6), 18, 19, 2Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 45, 45(5), 52, 8, 9

High Courts23 Mar 2006Dismissed

Supriya Cold Storage Vs K. Sambasiva Rao and Others

Andhra Pradesh High Court · (2006) 3 ALD 659

Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980 — Rule 55Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, Order 26 Rule 5, 151

High Courts23 Mar 2006

Kurra Butchamma and Another Vs Government of A.P., Social Welfare Dept. (Tribal Welfare) and Others

Andhra Pradesh High Court · (2006) 4 ALD 59 : (2006) 3 ALT 591

Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Regulation 1

High Courts23 Mar 2006Allowed

State of A.P. Vs Syndicate Constructions, Engineers and Constructors

Andhra Pradesh High Court · (2006) 4 ALD 177 : (2006) 3 ALT 231

Civil Procedure Code, 1908 (CPC) — Order 27 Rule 1, Order 27 Rule 2, Order 7 Rule 11

High Courts22 Mar 2006Dismissed

Thadisina Chinna Babu Rao Vs Thadisina Saralakumari

Andhra Pradesh High Court · (2006) 3 ALD 801 : (2006) 5 ALT 275 : (2007) 1 ALT(Cri) 236 : (2007) 5 RCR(Civil) 143 : (2007) 4 RCR(Criminal) 982

Family Courts Act, 1984 — Section 7, 7(1)

High Courts22 Mar 2006Dismissed

Gokara Konda Sita Vs Cheedella Ramakrishna Rao

Andhra Pradesh High Court · (2006) 3 ALT 593

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22

High Courts22 Mar 2006Allowed

B. Basheer Khan Vs Syed Shareef and Another

Andhra Pradesh High Court · (2006) 3 ALD 651 : (2006) 3 ALT 261 : (2006) 3 CivCC 108

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 39 Rule 1Transfer of Property Act, 1882 — Section 52

High Courts22 Mar 2006Dismissed

MRKR-MBGEC and Others Vs Chief Administrative Officer, Construction, South Central Railway and Another

Andhra Pradesh High Court · (2006) 3 ALT 274

Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 10Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 8D(1)

High Courts22 Mar 2006

N. Sunaja Vs Katragadda Suresh

Andhra Pradesh High Court · (2006) 3 ALT 406 : (2006) 2 APLJ 49

High Courts22 Mar 2006Dismissed

Rev. Karra Jeremaiah (President) Vs Kurrakula Lazarus and Others

Andhra Pradesh High Court · (2006) 4 ALD 674 : (2006) 3 ALT 407

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 5, Order 7 Rule 11, Order 8 Rule 2, 21

High Courts22 Mar 2006Allowed

Tanguturi Seetharamaiah Vs Pulipati Padmavathi

Andhra Pradesh High Court · (2006) 4 ALD 13 : (2006) 3 ALT 769

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 22, 8(5)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

High Courts22 Mar 2006Dismissed

Ameena Bee and Others Vs Khaleelul Rehman @ Irfan Ahmed

Andhra Pradesh High Court · (2006) 3 ALD 642 : (2006) 5 ALT 496

High Courts22 Mar 2006

Commissioner of Income Tax Vs Srinivasa Sea Foods Ltd.

Andhra Pradesh High Court · (2006) 204 CTR 582 : (2006) 284 ITR 348

Income Tax Act, 1961 — Section 80I, 80J, 80J(4), 80J(4)(3)

High Courts21 Mar 2006Dismissed

V. Koti Reddy and Others Vs A.P. State Council of Higher Education and Others

Andhra Pradesh High Court · (2007) 3 ALD 575

Constitution of India, 1950 — Article 226

High Courts21 Mar 2006Dismissed

Gottumukkala Venkata Balaramaraju Vs Indapalati Apparao

Andhra Pradesh High Court · (2006) 3 ALD 700 : (2006) 4 ALT 1

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 40

High Courts21 Mar 2006Dismissed

Patel and Company Vs Government of A.P. and Others

Andhra Pradesh High Court · (2007) 5 ALD 860 : (2007) 5 ALT 860

Andhra Pradesh Land Encroachment Act, 1905 — Section 6, 7Constitution of India, 1950 — Article 14, 21, 300A

High Courts21 Mar 2006Dismissed

Bandameedi Narayana Vs Bandameedi Rajaiah

Andhra Pradesh High Court · (2006) 4 ALD 4 : (2006) 3 ALT 535

High Courts21 Mar 2006Allowed

Sri Ramakrishna Educational Society Vs Chairman, Nandyal Municipality and Another

Andhra Pradesh High Court · (2006) 3 ALD 242 : (2006) 2 APLJ 350

Andhra Pradesh (Andhra Area) Town Planning Act, 1920 — Section 11, 13, 14, 14(5), 14(6)Andhra Pradesh Municipalities (Layout) Rules, 1970 — Rule 10(1), 10(4), 10(5), 14, 5Constitution of India, 1950 — Article 21, 48A

High Courts21 Mar 2006Dismissed

C. Sudhan Reddy Vs South Central Railway and Another

Andhra Pradesh High Court · (2006) 3 ALD 720

Land Acquisition Act, 1894 — Section 4(1), 6, 6(1)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 3, 4, 4(1), 5

High Courts21 Mar 2006Allowed

Tungabhadra Holdings Pvt. Ltd. Vs District Registrar and Collector and Another

Andhra Pradesh High Court · AIR 2006 AP 383 : (2007) 2 ALD 1 : (2006) 2 ALT 746

Stamp Act, 1899 — Section 47A, 47A(1), 47A(5), 47A(6)State Financial Corporations Act, 1951 — Section 29