COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 734 of 1,762

High Courts09 Dec 2005Allowed

Mukesh Teli Vs Bharati Teli and Others

Andhra Pradesh High Court · AIR 2006 AP 256 : (2006) 3 ALD 738

Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 125, 488Hindu Adoptions and Maintenance Act, 1956 — Section 20, 21, 23, 23(2)

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High Courts09 Dec 2005Dismissed

Ganta Narsimha Rao Vs Ganta Kanakamma

Andhra Pradesh High Court · (2006) 3 ALD 667

Limitation Act, 1963 — Section 5

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High Courts09 Dec 2005Dismissed

K. Narayana Raju, Contractor Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2007) 2 ALD 2 : (2006) 4 ALT 63 : (2006) 1 ALT 756 : (2006) 2 ARBLR 267

Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6), 12, 13

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High Courts08 Dec 2005Dismissed

Nekkalapudi Ramakrishna Pratap Vs District Collector-cum-Arbitrator and Another

Andhra Pradesh High Court · AIR 2006 AP 136 : (2006) 1 ALD 511 : (2006) 2 ARBLR 315

Arbitration and Conciliation Act, 1996 — Section 34National Highways Act, 1956 — Section 3A, 3B, 3C, 3D, 3E

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High Courts08 Dec 2005Allowed

Godrej Hicare Limited (Now Known as Godrej Sara Lee Ltd.) Vs Joint Commissioner of Commercial Taxes (Legal) and Others

Andhra Pradesh High Court · (2007) 6 VST 639

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High Courts08 Dec 2005Dismissed

Special Deputy Collector, L.A. Vs G. Mallikarjuna and Others

Andhra Pradesh High Court · (2006) 4 ALD 81 : (2006) 2 ALT 254

Land Acquisition Act, 1894 — Section 18, 4(1)

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High Courts08 Dec 2005

Armoor Gram Panchayat Vs Government of A.P. and Others

Andhra Pradesh High Court · (2006) 2 ALD 180 : (2006) 2 ALT 225 : (2006) 1 APLJ 12

Andhra Pradesh Panchayat Raj Act, 1994 — Section 2(12), 25, 32, 45, 46Constitution of India, 1950 — Article 40

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High Courts07 Dec 2005Allowed

Chindura Muthaiah and Co. Vs Deputy Commissioner of Prohibition and Excise and Others

Andhra Pradesh High Court · (2006) 2 ALD 367 : (2006) 2 ALT 183

Andhra Pradesh Excise Act, 1968 — Section 34, 45, 46, 46(2), 46ACriminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts07 Dec 2005Allowed

G. Sammi Reddy Vs Chairman-cum-Managing Director, APNPDCL and Others

Andhra Pradesh High Court · (2006) 1 ALD 374

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High Courts07 Dec 2005Allowed

Dr. H.C. Upadhya Vs Mrs. A.R. Rustom Fram and Others

Andhra Pradesh High Court · (2006) 2 ALD 701 : (2006) 2 ALT 170 : (2006) 1 APLJ 384 : (2006) 2 CivCC 51

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 148, 149, 151

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High Courts07 Dec 2005Dismissed

Waheed Bin Mohammed Vs Niazunnisa Begum

Andhra Pradesh High Court · (2006) 3 ALD 488 : (2006) 4 ALT 753

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Waqf (Amendment) Act, 1995 — Section 6, 83, 85

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High Courts07 Dec 2005

Chapala Chinnabbayi and Others Vs Naralasetti Anusuyama and Others

Andhra Pradesh High Court · AIR 2006 AP 142 : (2006) 1 ALD 669 : (2006) 1 ALT 293 : (2006) 1 APLJ 123 : (2006) 2 CivCC 476 : (2006) 3 RCR(Civil) 526

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 28, Order 42 Rule 1, 100, 101

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High Courts06 Dec 2005

R. Mohan Vs Regional Manager, APSRTC, Khammam Region and Another

Andhra Pradesh High Court · (2006) 2 ALD 385

Industrial Disputes Act, 1947 — Section 11A

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High Courts06 Dec 2005Dismissed

T. Dashmanth Reddy Vs Election Officer/Assistant Registrar of Co-operative Societies and Others

Andhra Pradesh High Court · (2006) 1 ALD 276 : (2006) 1 APLJ 16

Constitution of India, 1950 — Article 226

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High Courts05 Dec 2005Dismissed

Hebbar Venkata Subba Rao Vs Yekkaluru Veeramma (died) Per LRs and Others

Andhra Pradesh High Court · (2006) 2 ALD 21 : (2006) 1 ALT 270

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 83, Order 21 Rule 83(3)

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High Courts05 Dec 2005

Harijan Fishermen Mutually Aided Co-operative Society Ltd. Vs Commissioner and Director of Fisheries and Others

Andhra Pradesh High Court · (2006) 1 ALD 281 : (2006) 1 APLJ 54

Andhra Pradesh Panchayat Raj Act, 1994 — Section 56(1)Constitution of India, 1950 — Article 14

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High Courts05 Dec 2005Allowed

Sk. Abdul Saleem Vs A.P. State Wakf Board and Others

Andhra Pradesh High Court · (2006) 2 ALD 501 : (2006) 2 ALT 76

Constitution of India, 1950 — Article 226Waqf Act, 1995 — Section 67, 67(2)

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High Courts05 Dec 2005Dismissed

Jayalakshmi Constructions and Another Vs Nawab Behboob Ali Khan and Others

Andhra Pradesh High Court · (2006) 2 ALD 363 : (2006) 2 ALT 132 : (2006) 2 CivCC 183

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 9, Order 39 Rule 7

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High Courts02 Dec 2005

Irukulla Narender Vs Irukulla Shakuntalamma and Others

Andhra Pradesh High Court · (2006) 2 ALT 174 : (2006) 1 APLJ 157

Stamp (Amendment) Act, 2005 — Section 5Stamp Act, 1899 — Article 40, 46A, 49A, 47A

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High Courts02 Dec 2005

News Item (Paper Clipping, The New Indian Express dated 27-10-2005 at page No. 5) Vs Principal, Bapatla Engineering College and Others

Andhra Pradesh High Court · (2006) 2 ALD 172 : (2006) 1 ALT 336 : (2006) 1 APLJ 1

Andhra Pradesh Prohibition of Ragging Act, 1997 — Section 3, 4, 5, 6(1), 6(2)Andhra Pradesh Prohibition of Ragging in all Educational Institutions Rules, 2002 — Rule 25, 29

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