COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 732 of 1,762

High Courts22 Dec 2005Allowed

Mr. X, Indian Inhabitant Vs Chairman, State Level Police Recruitment Board and OthersCase

Andhra Pradesh High Court · (2006) 2 ALD 513 : (2006) 2 ALT 82

Andhra Pradesh Police (Stipendiary Cadet Trainee) Rules — Rule 13, 14, 15Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 12Constitution of India, 1950 — Article 14, 16, 16(1), 19(1), 21

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High Courts22 Dec 2005Allowed

D. Sankar Naidu Vs Government of A.P. and Others

Andhra Pradesh High Court · (2006) 1 ALD 587 : (2006) 1 APLJ 318

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 131, 131(1), 131(2)Motor Vehicles Act, 1988 — Section 68, 68(1), 68(2), 68(3)

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High Courts22 Dec 2005Allowed

Gorrepati Indira Vs M. Marri and Others

Andhra Pradesh High Court · (2006) 4 ALD 105 : (2006) 1 ALT 745

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High Courts21 Dec 2005

Taufeeq Hassan and Another Vs Dr. Khurshid Ara Begum and Others

Andhra Pradesh High Court · (2006) 3 ALD 494 : (2006) 4 ALT 49 : (2006) 1 APLJ 142

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Succession Act, 1925 — Section 372

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High Courts21 Dec 2005Dismissed

Taufiq Hassan Vs Dr. Khurshid Ara Begum and Another

Andhra Pradesh High Court · (2006) 4 ALD 486 : (2006) 1 APLJ 68

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High Courts20 Dec 2005Allowed

Sabbu Yella Anjaneyulu Vs Uppari Lakshmanna

Andhra Pradesh High Court · (2006) 3 ALD 91 : (2006) 4 ALT 219

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High Courts20 Dec 2005Allowed

L.K. Kousalyadevi and Another Vs Commissioner, Municipal Corporation of Hyderabad and Others

Andhra Pradesh High Court · (2007) ACJ 301 : (2006) 1 ALD 597 : (2006) 1 ALT 281

Motor Vehicles Act, 1988 — Section 140, 158(6), 163A, 165(1), 166

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High Courts20 Dec 2005Allowed

Thippiripati Ijaiah alias Ajay Vs State of A.P.

Andhra Pradesh High Court · (2006) 1 ALD(Cri) 339 : (2006) 1 ALT(Cri) 374 : (2006) CriLJ 1117 : (2007) 5 RCR(Criminal) 221

Criminal Procedure Code, 1973 (CrPC) — Section 235(2)Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302

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High Courts20 Dec 2005Dismissed

Alapati Vivekananda and Another Vs Karur Vysya Bank Ltd.

Andhra Pradesh High Court · (2006) 4 ALD 667 : (2006) 1 ALT 858

Constitution of India, 1950 — Article 227Legal Services Authorities Act, 1987 — Section 19(5), 20

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High Courts20 Dec 2005

Yada Laxmi Vs A.P. State Co-operative Bank and Another

Andhra Pradesh High Court · (2006) 1 ALD 733 : (2006) 108 FLR 1178

Civil Procedure Code, 1908 (CPC) — Section 60

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High Courts20 Dec 2005

L.K. Kousalya Devi and Another Vs Municipal Corporation of Hyderabad and Others

Andhra Pradesh High Court · (2006) 3 ACC 219

Motor Vehicles Act, 1988 — Section 140, 158, 163A, 165, 166

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High Courts20 Dec 2005Allowed

Hiranand and Another Vs T.N. Khambati and Others

Andhra Pradesh High Court · AIR 2006 AP 103 : (2006) 1 ALT 613 : (2006) 3 CivCC 434

Civil Procedure Code, 1908 (CPC) — Section 114, 115, 144, 151, 2(2)Constitution of India, 1950 — Article 227

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High Courts20 Dec 2005Allowed

Lavuri Krishna Vs Budige Hussain and Others

Andhra Pradesh High Court · (2006) 2 ALD 192 : (2006) 1 ALT 633

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation (Amendment) Act, 1973 — Section 5Limitation Act, 1908 — Article 164

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High Courts19 Dec 2005Allowed

Sri Sitharamaswamy Vari Devasthanam Vs Grandhi Sambasiva Rao and Others

Andhra Pradesh High Court · (2006) 2 ALT 4 : (2006) 1 APLJ 174

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 151, 83Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 227

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High Courts19 Dec 2005

Mullah Taher Ali Vs Registrar, NTR University of Health Sciences

Andhra Pradesh High Court · (2006) 2 ALT 7

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High Courts16 Dec 2005

Prathyusha Associates Vs Rashtriya Ispat Nigam Limited, Visakhapatnam Steel Plant and Another

Andhra Pradesh High Court · (2006) 1 ALT 691 : (2006) 1 APLJ 244 : (2006) 2 ARBLR 130

Arbitration Act, 1940 — Section 20, 29(1), 30, 37(1), 8Arbitration and Conciliation Act, 1996 — Section 11, 15, 2, 30, 34Contract Act, 1872 — Section 73

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High Courts16 Dec 2005Allowed

B. Udaya Bhaskar and Others Vs Controller of Examinations, Kakatiya University and Others

Andhra Pradesh High Court · (2006) 1 ALD 404

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High Courts16 Dec 2005

Ramanama Sankirthana Sangham and Others Vs Government of A.P. and Others

Andhra Pradesh High Court · (2006) 1 ALD 468 : (2006) 2 ALT 18

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 10, 11, 132, 133, 15Constitution of India, 1950 — Article 162, 19(1), 19(4), 19(6), 226

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High Courts16 Dec 2005Allowed

Sri Lakshmi Knits and Wovens and Others Vs Agri Gold Exims Ltd.

Andhra Pradesh High Court · (2007) 3 ALT 443 : (2007) 3 ARBLR 60

Arbitration and Conciliation Act, 1996 — Section 11(6), 8, 8(1), 8(2), 8(3)Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts16 Dec 2005Dismissed

P.V.S.V. Prasada Rao and Others Vs Andhra University and Others M. Vijaya Raja Kumar and Others Vs Government of A.P. and Others

Andhra Pradesh High Court · (2006) 2 ALD 1 : (2006) 1 ALT 785

Andhra Pradesh State and Subordinate Service Rules, 1962 — Rule 2(18), 22, 5Andhra Pradesh University Act, 1991 — Section 43(2), 49, 5Civil Procedure Code, 1908 (CPC) — Section 11

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