High Courts28 Dec 2005Dismissed
Gummadi Babu Rao and Others Vs Bharat Sanchar Nigam Ltd. and Others
Andhra Pradesh High Court · (2006) 2 ALD 461
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 731 of 1,762
High Courts28 Dec 2005Allowed
Girijan Co-operative Corporation Ltd. and Another Vs Industrial Tribunal II and Another
Andhra Pradesh High Court · (2006) 2 ALD 446
Constitution of India, 1950 — Article 226
High Courts27 Dec 2005Dismissed
Ediga Ramesh Vs State of A.P.
Andhra Pradesh High Court · (2006) 1 ALD(Cri) 324 : (2006) 1 ALT(Cri) 342 : (2006) CriLJ 1443 : (2006) 2 RCR(Criminal) 381
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 12, 323, 324, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)
High Courts27 Dec 2005Dismissed
Sofina M. and Another Vs State Bank of India and Another
Andhra Pradesh High Court · (2006) 2 ALD 455 : (2006) 109 FLR 483
High Courts27 Dec 2005Allowed
N. Appala Ram Vs Commandant, Central Industrial Security Force, CISF Unit, Visakhapatnam Steel Plant and Others
Andhra Pradesh High Court · (2006) 2 ALD 435
Central Industrial Security Force Act, 1968 — Section 8(2), 8(2A), 9, 9(2B)Central Industrial Security Force Rules, 2001 — Rule 34, 36, 54, 54(1)
High Courts27 Dec 2005
Grindwell Norton Ltd. Vs Chairman-cum-Presiding Officer, Industrial Tribunal-cum-Labour Court and Another
Andhra Pradesh High Court · (2006) 2 ALD 444 : (2006) 109 FLR 385
Industrial Disputes Act, 1947 — Section 2, 2A(2)
High Courts27 Dec 2005Dismissed
J. Mogilaiah Vs Project Officer, Integrated Tribal Development Agency and Others
Andhra Pradesh High Court · (2006) 2 ALD 454
High Courts26 Dec 2005Dismissed
K. Hemasekar Vs Group Executive Officer and Another
Andhra Pradesh High Court · (2006) 2 ALD 413
Andhra Pradesh Panchayat Raj Act, 1984 — Section 80
High Courts26 Dec 2005Dismissed
Ganesh Dal Mill and Others Vs Maram Narsaiah and Others
Andhra Pradesh High Court · (2006) 2 ALD 481 : (2006) 2 ALT 196 : (2007) 2 BC 134
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 71, Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86, Order 21 Rule 90Constitution of India, 1950 — Article 227
High Courts26 Dec 2005Allowed
P. Venkata Rao Vs Government of A.P. and Others
Andhra Pradesh High Court · (2006) 1 ALD 821
Stamp Act, 1899 — Section 41A, 41A(2)
High Courts23 Dec 2005Dismissed
Vemcharla Padmavathamma and Others Vs Shantilal
Andhra Pradesh High Court · (2006) 2 ALD 699 : (2006) 2 ALT 38 : (2007) 1 BC 330
High Courts23 Dec 2005Dismissed
Laxminivas Agarwal Vs Andhra Semi Conductors Pvt. Ltd. and Others
Andhra Pradesh High Court · (2006) 1 ALT(Cri) 423 : (2006) CriLJ 2643 : (2006) 3 RCR(Criminal) 844
Criminal Procedure Code, 1973 (CrPC) — Section 251, 313Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 87
High Courts23 Dec 2005Allowed
ITC Limited Vs Presiding Officer, Labour Court and Another
Andhra Pradesh High Court · (2006) 1 ALD 553 : (2006) 2 ALT 50
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 2, 25B, 25B(2), 25F
High Courts23 Dec 2005
Josyula Jagan Mohandas and Others Vs Pyda Venkatesam and Another
Andhra Pradesh High Court · (2006) 2 ALT 41
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22, 7, 7(1), 7(3)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts23 Dec 2005
Samanthapudi Vijaya Lakshmi Vs State Bank of India, Kovvur Branch and Another
Andhra Pradesh High Court · (2006) 2 ALD 778 : (2006) 3 ALT 193
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54(2), Order 21 Rule 65, Order 21 Rule 66, Order 21 Rule 67, Order 21 Rule 68
High Courts23 Dec 2005Dismissed
Chundi Bapamma (died) by LR. Vs Boggavarapu Peda Punnaiah
Andhra Pradesh High Court · (2006) 2 ALD 260
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)
High Courts23 Dec 2005Allowed
Tanala Satyanarayana Vs Tanali Ramarao and Others
Andhra Pradesh High Court · (2006) 2 ALD 542 : (2006) 1 ALT 718 : (2006) 3 CivCC 279 : (2006) 4 RCR(Civil) 565
Evidence Act, 1872 — Section 137, 138, 154
High Courts23 Dec 2005Allowed
Depot Manager, APSRTC Vs Mirza Basheer Baig and Another
Andhra Pradesh High Court · (2006) 1 ALD 685
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 33(C), 33(C)(2)Limitation Act, 1963 — Article 137, 182
High Courts22 Dec 2005Dismissed
K. Venkat Reddy (Died) by LRs. Vs Kunuthuru Akkamma and Another
Andhra Pradesh High Court · (2006) 2 ALD 398 : (2006) 1 APLJ 222
Evidence Act, 1872 — Section 114, 17, 18(2), 21, 32(2)Specific Relief Act, 1963 — Section 31
High Courts22 Dec 2005
D. Talupulu (died) per L.R. Vs M. Venkata Raju and Another
Andhra Pradesh High Court · (2006) 2 ALD 470 : (2006) 1 ALT 684
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(1), 10(2), 10(3), 22, 8Transfer of Property Act, 1882 — Section 108