High Courts08 Mar 2006Allowed
K. Kannaiah and Others Vs S. Desamma and Another
Andhra Pradesh High Court · (2006) 3 ALD 718 : (2006) 6 ALT 432
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, 151
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 719 of 1,762
High Courts08 Mar 2006Dismissed
Dongari Venkatram Vs M. Tirpathanna S.I. of Police and Others
Andhra Pradesh High Court · (2006) 2 ALD(Cri) 58 : (2006) 2 ALT(Cri) 268 : (2006) CriLJ 2697
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 216Penal Code, 1860 (IPC) — Section 193, 194, 195, 196, 199
High Courts08 Mar 2006
P. Mallaiah Vs Government of A.P. and Another
Andhra Pradesh High Court · (2006) 3 ALD 148 : (2006) 2 ALT 742
General Clauses Act, 1897 — Section 21Land Acquisition Act, 1894 — Section 4, 4(1), 48, 6
High Courts08 Mar 2006Dismissed
Rafeeq Ahmed Vs Hameed Ahmed Khan and Others
Andhra Pradesh High Court · (2006) 3 ALD 660 : (2006) 5 ALT 580
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts08 Mar 2006Allowed
Bhogi Someswara Rao Vs Koki Deepa and Others
Andhra Pradesh High Court · (2006) 4 ALD 669
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3
High Courts08 Mar 2006Dismissed
Dantuluri Ranga Devi Vs Registrar of Companies and Another
Andhra Pradesh High Court · (2007) 135 CompCas 599 : (2007) 78 SCL 242
Companies Act, 1956 — Section 159, 161, 162, 166, 210Criminal Procedure Code, 1973 (CrPC) — Section 472Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts07 Mar 2006Allowed
Kocherla Veeraswamy Vs State of A.P.
Andhra Pradesh High Court · (2006) 1 ALD(Cri) 975 : (2006) 2 ALT(Cri) 150 : (2006) 2 APLJ 7 : (2006) CriLJ 2769
Criminal Procedure Code, 1973 (CrPC) — Section 174, 235(1), 313Penal Code, 1860 (IPC) — Section 201, 302, 496A
High Courts07 Mar 2006Dismissed
Dunna Venkata Rao Vs Mootha Ramakoti
Andhra Pradesh High Court · (2006) 4 ALD 523
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 11, 22, 8(3)
High Courts07 Mar 2006Dismissed
T. Kumar Babu Vs Gireesh Sanghi and Others
Andhra Pradesh High Court · (2006) 1 ALD(Cri) 967 : (2006) 2 ALT(Cri) 156 : (2006) 2 APLJ 61 : (2006) CriLJ 2839 : (2006) 3 RCR(Criminal) 334
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 357, 39Penal Code, 1860 (IPC) — Section 121, 122, 123, 124, 125
High Courts07 Mar 2006
New India Assurance Company Limited Vs G. Sailaja and Others
Andhra Pradesh High Court · (2007) 2 ACC 260 : (2007) ACJ 2098 : (2006) 5 ALD 803
High Courts07 Mar 2006Dismissed
N. Laxmipati Sastry Vs Registrar, Osmania University and Another
Andhra Pradesh High Court · (2006) 3 ALD 213 : (2006) 3 ALT 411
High Courts07 Mar 2006
Vensa Biotek Ltd. Vs Commissioner of Commercial Taxes
Andhra Pradesh High Court · (2007) 5 VST 388
Andhra Pradesh General Sales Tax Act, 1957 — Section 20(2A), 20(3), 21, 21(1)Income Tax Act, 1961 — Section 132(5), 264(4)
High Courts07 Mar 2006Allowed
Prisma Home Appliances P. Ltd. (In Liquidation) Vs Indian Bank
Andhra Pradesh High Court · (2008) 145 CompCas 702
Companies Act, 1956 — Section 529, 529AConstitution of India, 1950 — Article 226, 227Income Tax Rules, 1962 — Rule 31
High Courts06 Mar 2006
Sarada Engineering Co. Vs M.A. Sattar and Another
Andhra Pradesh High Court · (2006) 3 ALD 447 : (2006) 5 ALT 248
Andhra Pradesh Industrial Disputes Rules, 1958 — Rule 22, 24, 26, 30Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226, 227
High Courts06 Mar 2006Allowed
Dadisetti Pandavulu Vs Mandal Revenue Officer and Others
Andhra Pradesh High Court · (2006) 3 ALD 355 : (2006) 2 APLJ 87
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 2Andhra Pradesh (Scheduled Areas Ryotwari Settlement) Regulations, 1970 — Section 7, 9(3)
High Courts06 Mar 2006
Seepally Thirupathi and Others Vs Repelli Mallikarjun and Another
Andhra Pradesh High Court · (2006) 3 ALD 635
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10(3), Order 26 Rule 10A, Order 26 Rule 9, 151, 75Constitution of India, 1950 — Article 277
High Courts06 Mar 2006Dismissed
A.V. Education Society Vs Municipal Corporation of Hyderabad and Another
Andhra Pradesh High Court · (2006) 3 ALD 657 : (2006) 6 ALT 289
Hyderabad Municipal Corporation Act, 1955 — Section 202, 202(1), 679E
High Courts06 Mar 2006Dismissed
Gulam Haidar Ali Khan Vs Managing Partner, Shirdi Sai Finance Corporation, S. Kota
Andhra Pradesh High Court · (2006) 3 CivCC 717 : (2006) 17 CriminalCC 903 : (2006) 3 RCR(Criminal) 735
Criminal Procedure Code, 1973 (CrPC) — Section 200
High Courts06 Mar 2006
Chancharapu Madhusudhan Reddy Vs State of A.P. and Another
Andhra Pradesh High Court · (2007) 1 ALD(Cri) 818 : (2006) 2 ALT(Cri) 249 : (2006) CriLJ 2978 : (2006) 3 RCR(Criminal) 348
Criminal Procedure Code, 1973 (CrPC) — Section 300, 482Dowry Prohibition Act, 1961 — Section 3, 4, 6, 6(2)Evidence Act, 1872 — Section 40, 41, 42, 43
High Courts03 Mar 2006Allowed
Mulakalavathy and Others Vs Suddala Narayana and Others
Andhra Pradesh High Court · (2006) 3 ALD 358 : (2006) 2 APLJ 112
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(1), Order 1 Rule 10(2)