COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 738 of 1,762

High Courts15 Nov 2005Dismissed

Pathri Ramamurthy Vs Divisional Manager, United India Insurance Co. Ltd. and Another

Andhra Pradesh High Court · (2006) 1 ALD 110 : (2005) 6 ALT 635

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Workmens Compensation Act, 1923 — Section 2(1), 2(1)(I), 22

High Courts15 Nov 2005Dismissed

Sujana Metal Products Limited and Another Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2008) 11 VST 476

Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4C), 19, 19(1), 22(1)Constitution of India, 1950 — Article 14, 19, 19(1), 21, 226

High Courts15 Nov 2005Allowed

K. Jayaprada Vs District Collector and Others

Andhra Pradesh High Court · (2006) 1 ALD 455 : (2006) 2 ALT 168

High Courts15 Nov 2005Allowed

Ashok Kumar Agarwal Vs Hyderabad Metropolitan Water Supply and Sewerage Board and Others

Andhra Pradesh High Court · (2006) 3 ALD 541 : (2006) 1 ALT 554

Constitution of India, 1950 — Article 21, 262Hyderabad Metropolitan Water Supply and Sewerage Board Act, 1989 — Section 23, 42, 42(1)

High Courts14 Nov 2005Dismissed

K.R. Krishna Murthy Vs Hyderabad Allwyn Ltd.

Andhra Pradesh High Court · (2006) 2 ALD 486 : (2006) 3 ALT 50

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 7 Rule 9Easements Act, 1882 — Section 35, 62Registration Act, 1908 — Section 49

High Courts11 Nov 2005Dismissed

Navodaya Finance and Hire Purchase Pvt. Limited Vs A.P. State Consumer Disputes Redressal Commission and Others

Andhra Pradesh High Court · (2006) 1 ALT 438

Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 12, 15, 17, 19, 21

High Courts11 Nov 2005Dismissed

K. Madhava Rao and Others Vs State of A.P. and Others

Andhra Pradesh High Court · (2006) 1 ALD 457 : (2006) 1 ALT 562

Land Acquisition Act, 1894 — Section 4, 4(1), 4(2), 5, 5A

High Courts11 Nov 2005Dismissed

Grandhi Madhava Rao (died) per LRs. and Others Vs Municipal Commissioner

Andhra Pradesh High Court · (2006) 1 ALD 260

Andhra Pradesh Municipalities Act, 1965 — Section 175, 217, 217(1), 217(3), 230

High Courts11 Nov 2005Dismissed

G. Chandra Mouli and Others Vs Dr. B.R. Ambedkar Open University and Others

Andhra Pradesh High Court · (2006) 1 ALD 195

High Courts11 Nov 2005Allowed

Hindusthan Fluoro Carbons Limited Vs G. Shankara Reddy and Others

Andhra Pradesh High Court · (2006) 1 ALT 657

High Courts11 Nov 2005Dismissed

Y. Babu Rao Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2006) 1 ALD 385 : (2006) 1 ALT 12 : (2006) 2 ARBLR 252

Arbitration and Conciliation Act, 1996 — Section 11Constitution of India, 1950 — Article 226

High Courts10 Nov 2005

Marthala Ramachandra Reddy Vs Mutyalapati Pedda Subbanna @ Venkata Subbamma and Another

Andhra Pradesh High Court · (2006) 1 ALT 132

Registration Act, 1908 — Section 17, 49Stamp Act, 1899 — Section 2(1), 35

High Courts10 Nov 2005Allowed

P.V.S. Reddy Vs Depot Manager, APSRTC and Others

Andhra Pradesh High Court · (2006) 1 ALD 293

High Courts10 Nov 2005Dismissed

Power Grid Corporation of India Ltd. and Others Vs Patchukoru Appa Rao and Others

Andhra Pradesh High Court · (2006) 1 ALT 392 : (2006) 2 CivCC 441

Andhra Pradesh Provident Fund Act, 1925 — Section 7, 7(3A)Civil Procedure Code, 1908 (CPC) — Section 34Electricity (Supply) Act, 1948 — Section 42

High Courts10 Nov 2005Allowed

B. Narsimlu and Others Vs District Collector and Others

Andhra Pradesh High Court · (2006) 1 ALD 774 : (2006) 1 ALT 343

Andhra Pradesh Bhoodan and Gramdan Act, 1965 — Section 14(1)Andhra Pradesh Bhoodan and Gramdan Rules, 1965 — Rule 9Companies Act, 1956 — Section 3

High Courts10 Nov 2005Allowed

M. Sunil Chowdary Vs Government of A.P. and Others

Andhra Pradesh High Court · (2006) 1 ALD 330

Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15, 3Constitution of India, 1950 — Article 309, 371D

High Courts10 Nov 2005Dismissed

Mohammed Gulam Mustafa Vs Mohammed Abdul Jabbar

Andhra Pradesh High Court · (2006) 1 ALT 423

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 11, 13(1), 22, 8Vagrancy Act, 1824 — Section 3

High Courts10 Nov 2005

FGP Limited Vs Presiding Officer, Labour Court-III and Another

Andhra Pradesh High Court · (2006) 1 ALD 512 : (2006) 1 ALT 312

Andhra Pradesh Industrial Disputes Rules, 1958 — Rule 30Constitution of India, 1950 — Article 14, 16, 222, 226, 311(2)Industrial Disputes Act, 1947 — Section 11A, 17(5), 17B, 2A(2)

High Courts09 Nov 2005

Kay Vee Enterprises Vs Jawaharlal Nehru Technological University and Another

Andhra Pradesh High Court · (2006) 1 ALD 126 : (2006) 1 ALT 608

High Courts09 Nov 2005Allowed

Duvvuru Siva Kumar Reddy Vs Malli Srinivasulu

Andhra Pradesh High Court · (2007) ACJ 448 : (2006) 2 ALD 787 : (2006) 1 ALT 570

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 455, 456, 457, 458, 459Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 13 Rule 3, Order 13 Rule 4, Order 13 Rule 5, Order 13 Rule 6Motor Vehicles Act, 1939 — Section 112, 31