Andhra Pradesh High Court Judgments

High Courts27 Jan 2006

Dharvath Kotia (died as per LRs.) and Others Vs Joint Collector and Additional District Magistrate and Others

Andhra Pradesh High Court · (2006) 3 ALD 196 : (2006) 2 ALT 486

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 38(7), 38E, 38E(1), 38E(2), 93Limitation Act, 1908 — Article 144, 29(2)Limitation Act, 1963 — Article 65, 10, 11, 12, 13

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High Courts27 Jan 2006Allowed

H.H. Arjun Doss Mahant, Disciple of Guru Devender Dass, Sri Swamy Hathiramji Math Vs Commissioner of Endowments, Endowment Department and Others

Andhra Pradesh High Court · (2006) 3 ALD 22 : (2006) 2 ALT 588 : (2006) 1 APLJ 182

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 47, 8Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 153, 18, 19, 2, 2(17)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Rules, 1987 — Rule 3(1), 3(2), 7, 8

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High Courts27 Jan 2006

N. Padmakar Reddy Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2006) 1 ALD(Cri) 538 : (2006) CriLJ 2160

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 173(8)Official Secrets Act, 1923 — Section 3, 4Penal Code, 1860 (IPC) — Section 302, 379

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High Courts27 Jan 2006Dismissed

Shaik Hussain Vs Vice-Chairman and Managing Director, APSRTC and Another

Andhra Pradesh High Court · (2006) 2 ALD 207 : (2006) 2 ALT 396

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High Courts27 Jan 2006Allowed

New Kamal Bar and Cafe Vs State of A.P. and Another

Andhra Pradesh High Court · (2007) 6 VST 421

Andhra Pradesh General Sales Tax Act, 1957 — Section 12, 12(7)Andhra Pradesh General Sales Tax Rules, 1957 — Rule 28(8)

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High Courts25 Jan 2006Allowed

Shraddha Goel Vs Collector (Market Valuation) and Others

Andhra Pradesh High Court · (2006) 3 ALD 232 : (2006) 5 ALT 237

Stamp Act, 1899 — Section 27, 47A, 47A(6)Stamp Rules — Rule 4

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High Courts25 Jan 2006

M. Kalyani Vs District Collector and Others

Andhra Pradesh High Court · (2006) 5 ALD 796

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High Courts24 Jan 2006

Ayesha Fathima Vs A.P. State Minorities Finance Corporation and Another

Andhra Pradesh High Court · (2006) 3 ALD 252

Penal Code, 1860 (IPC) — Section 498A

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High Courts24 Jan 2006Dismissed

K. Deepthi Vs University College of Women (Autonomous) and Another

Andhra Pradesh High Court · (2006) 4 ALT 696

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High Courts24 Jan 2006Dismissed

Meher Fatima Vs District Collector and Others

Andhra Pradesh High Court · (2006) 2 ALD 440

Andhra Pradesh Municipalities Act, 1965 — Section 2(31)Easements Act, 1882 — Section 15

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High Courts24 Jan 2006Dismissed

Reliance Granite Private Ltd. Vs Government of A.P. and Others

Andhra Pradesh High Court · AIR 2006 AP 292 : (2006) 2 ALD 237

Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 12(5), 35A, 35CConstitution of India, 1950 — Article 226Forest (Conservation) Act, 1980 — Section 2

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High Courts24 Jan 2006Allowed

Pallavi Enclave Flat Owners Welfare Association and Others Vs State of A.P., Municipal Administration and Urban Development Dept. and Others

Andhra Pradesh High Court · (2006) 2 ALD 272 : (2006) 2 ALT 151

Andhra Pradesh Apartments (Promotion of Construction and Ownership) Act, 1987 — Section 14, 3, 4, 6, 7Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 12, 14, 14(1), 14(2), 34Hyderabad Municipal Corporation Act, 1955 — Section 433, 437

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High Courts24 Jan 2006Allowed

Subash Neemkar and Others Vs Regional Joint Commissioner of Endowments and Others

Andhra Pradesh High Court · (2006) 2 ALD 301

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 1(3), 6, 65, 87, 87(1)Constitution of India, 1950 — Article 226

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High Courts24 Jan 2006Allowed

Government of A.P. Vs National Council for Teacher Education and Others

Andhra Pradesh High Court · (2006) 2 ALD 120

Andhra Pradesh Education Act, 1982 — Section 19, 2(16), 2(18), 20(1), 20(2)Constitution of India, 1950 — Article 245, 246, 247, 248, 249National Council for Teacher Education Act, 1993 — Section 12, 14, 14(3), 15, 20

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High Courts24 Jan 2006Allowed

K. Karunakar Vs APSRTC and Others

Andhra Pradesh High Court · (2006) 2 ALD 353 : (2006) 2 ALT 177

Industrial Disputes Act, 1947 — Section 10, 10(1), 11A, 2A, 2A(2)Penal Code, 1860 (IPC) — Section 302, 304A, 325

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High Courts24 Jan 2006Dismissed

Valluri Anuradha Vs Sub-Registrar and Others

Andhra Pradesh High Court · (2006) 2 ALD 371

Andhra Pradesh Registration Rules, 1908 — Rule 58Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 17, 17(1), 77

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High Courts24 Jan 2006Allowed

Narimeti Mukesh @ Muthaiah and Another Vs A.P. Forest Development Corporation Ltd.

Andhra Pradesh High Court · (2006) 2 ALT 188

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High Courts24 Jan 2006

M.D. Soujanya and Another Vs S.V.V.P.V.M.C. Mahila Vidya Peeth and Others

Andhra Pradesh High Court · (2006) 2 ALD 251 : (2006) 3 ALT 394

Andhra Pradesh Education Act, 1982 — Section 20, 21, 99Andhra Pradesh Educational Institutions (Establishment, Regulation, Administration and Control of Institutions of Higher Education) Rules, 1987 — Rule 1(2), 2, 3, 4, 7Constitution of India, 1950 — Article 226

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High Courts24 Jan 2006Dismissed

Darisi Masthanamma Vs Mandiga Rama Krishna

Andhra Pradesh High Court · AIR 2006 AP 286 : (2006) 2 ALD 534

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5, 100Evidence Act, 1872 — Section 58, 68, 90Transfer of Property Act, 1882 — Section 41

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High Courts24 Jan 2006Dismissed

Kilarapu Satyavati and Others Vs District Collector and Others

Andhra Pradesh High Court · (2006) 2 ALD 342

Andhra Pradesh General Clauses Act, 1891 — Section 3(6), 3(8)Andhra Pradesh Land Acquisition (Amendment) Act, 1976 — Section 4(1), 6(1)Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 56(2)

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