High Courts22 Nov 2005Allowed
In Re: Spartek Ceramics India Ltd.
Andhra Pradesh High Court · (2006) 1 ALT 589 : (2007) 7 SCL 548
Companies (Court) Rules, 1959 — Rule 79Companies Act, 1956 — Section 117C, 235, 236, 237, 238
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 737 of 1,762
High Courts22 Nov 2005Dismissed
Khader Ali Khan @ Aslam and Another Vs Sai Baba and Another
Andhra Pradesh High Court · (2007) 2 ALD 8 : (2006) 1 ALT 37
High Courts22 Nov 2005
Deepika Constructions Vs Government of A.P. and Others
Andhra Pradesh High Court · (2006) 2 ALD 187 : (2006) 2 ALT 272 : (2006) 1 CTLJ 290
Constitution of India, 1950 — Article 226
High Courts21 Nov 2005
Gurazala Siva Prasad and Others Vs Government of A.P. and Others
Andhra Pradesh High Court · (2006) 3 ALD 11 : (2006) 3 ALT 384
Andhra Pradesh Farmers Management of Irrigation Systems (Conduct of Elections) Rules, 2003 — Rule 11, 37, 38, 39, 4Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997 — Section 4(5), 43Constitution of India, 1950 — Article 226
High Courts21 Nov 2005
Dr. B. Kaladhar and Others Vs Government of A.P., Health, Medical and Family Welfare Department and Others
Andhra Pradesh High Court · (2006) 1 ALD 1 : (2005) 6 ALT 723
Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 22Constitution of India, 1950 — Article 14, 15, 16, 16(1), 16(4)
High Courts21 Nov 2005Dismissed
Mohd. Mustafa Ahmed Alvi and Others Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2006) 1 ALD 749 : (2007) 137 CompCas 815 : (2006) 68 SCL 462
Foreign Exchange Management Act, 1999 — Section 49, 49(3), 49(4)Foreign Exchange Regulation Act, 1973 — Section 49(1), 49(3), 49(4), 50, 51General Clauses Act, 1897 — Section 6
High Courts18 Nov 2005Allowed
Nagineni Venkata Subba Naidu Vs Sub-Registrar, Stamps and Registration Dept and Another
Andhra Pradesh High Court · (2006) 1 ALD 679
Registration Act, 1908 — Section 22A
High Courts18 Nov 2005Allowed
Gangavarapu @ V. Pulmani and Others Vs Balumuri Venkateswarlu and Others
Andhra Pradesh High Court · (2006) 3 ALT 4
High Courts17 Nov 2005Dismissed
Public Prosecutor, High Court of A.P. Vs P. Hanumantha Rao
Andhra Pradesh High Court · (2006) 1 ALD(Cri) 332 : (2006) 1 ALT(Cri) 368 : (2006) CriLJ 1675
Penal Code, 1860 (IPC) — Section 409, 420, 467, 468, 471
High Courts17 Nov 2005Allowed
Fertilizers, Pesticides and Seeds Dealers Welfare Association Vs Municipal Council, Suryapet Municipality
Andhra Pradesh High Court · (2006) 1 ALD 574 : (2006) 2 ALT 108
Andhra Pradesh Municipalities Act, 1965 — Section 260, 263, 328
High Courts17 Nov 2005Dismissed
R. Narender and Another Vs State of A.P. and Others
Andhra Pradesh High Court · (2006) 1 ALD 465 : (2006) 2 ALT 165
Constitution of India, 1950 — Article 12
High Courts17 Nov 2005
Nandhini Delux Vs Government of Andhra Pradesh
Andhra Pradesh High Court · (2006) 1 ALD 212 : (2005) 6 ALT 748
Constitution of India, 1950 — Article 14, 226
High Courts17 Nov 2005Dismissed
J. Charles Joseph Vs Veronica and Others
Andhra Pradesh High Court · (2006) 2 ALD 92 : (2006) 1 ALT 638 : (2006) 1 APLJ 240 : (2006) 4 BC 279 : (2006) 3 CivCC 400 : (2006) 4 RCR(Civil) 155 : (2006) 2 RCR(Rent) 297
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 23 Rule 1, Order 23 Rule 2Limitation Act, 1963 — Section 14
High Courts16 Nov 2005Allowed
K. Mohan Lal and Others Vs Vice-Chairman and Managing Director, A.P. State Road Transport Corporation and Others
Andhra Pradesh High Court · (2006) 3 ALD 304
Constitution of India, 1950 — Article 14, 16Road Transport Corporations Act, 1950 — Section 10, 19, 2, 3, 4States Reorganisation Act, 1956 — Section 115(7)
High Courts16 Nov 2005
Syed Pasha Vs G.B. Prahalad Rao
Andhra Pradesh High Court · (2006) 2 ALD 22 : (2006) 1 ALT 200 : (2006) 4 CivCC 54
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2, Order 37 Rule 2(3), Order 37 Rule 3, Order 37 Rule 3(1), Order 37 Rule 3(2)
High Courts16 Nov 2005Dismissed
Phoolchand Agarwal Vs D. Narayana Swamy
Andhra Pradesh High Court · (2006) 1 ALD 289
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 65
High Courts16 Nov 2005Dismissed
B. Anil Kumar Reddy Vs Margadarsi Chit Fund Limited and Others
Andhra Pradesh High Court · (2006) 1 ALT 195 : (2006) 1 CivCC 739
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 6 Rule 14, Order 6 Rule 15, Order 7 Rule 11
High Courts16 Nov 2005Dismissed
P. Satyanarayanarao Construction Company Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2006) 1 ALT 130 : (2006) 3 ARBLR 295
Arbitration Act, 1940 — Section 12, 30, 33, 8, 9
High Courts16 Nov 2005
P. Raghu Vamshi Vs Vice-Chancellor, JNTU and Another
Andhra Pradesh High Court · (2006) 1 ALD 294
High Courts15 Nov 2005
B. Harshitha and Others Vs Government of Andhra Pradesh, Department of Youth, Advancement, Tourism and Culture (Sports) and Others
Andhra Pradesh High Court · (2006) 1 ALT 123