COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 739 of 1,762

High Courts09 Nov 2005Dismissed

Chief Executive Officer, Zilla Parishad Vs C.V. Narasimha Rao and Others

Andhra Pradesh High Court · (2006) 1 ALT 516

Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 151, 2, 23, 24, 24(1)Andhra Pradesh (Telangana Area) Abolition of Inams Rules, 1975 — Rule 18, 18(2)Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts09 Nov 2005Dismissed

M.G. Brothers Automobiles Ltd. Vs B. Masthan Reddy and Another

Andhra Pradesh High Court · (2006) 2 CivCC 449 : (2006) 17 CriminalCC 381 : (2006) 2 RCR(Criminal) 374

Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 138, 251, 255(1), 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141, 142, 26

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High Courts09 Nov 2005

Biragimut, rep. by Executive Officer Vs Noone Mallikarjuna and Another

Andhra Pradesh High Court · (2006) 2 ALD 29 : (2006) 1 ALT 198

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 10(1), 16Criminal Procedure Code, 1973 (CrPC) — Section 113Endowments Act — Section 2, 2(8), 24, 30, 87

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High Courts08 Nov 2005

Bathineni Vijaya Lakshmi and Another Vs Gottimukkala Radhaiah

Andhra Pradesh High Court · (2006) 2 ALD 322

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts08 Nov 2005Dismissed

Guvvala Sudhakara Reddy Vs Katamreddy Venugopala Reddy

Andhra Pradesh High Court · (2006) 2 ALT 632 : (2006) 2 CivCC 769

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, Order 21 Rule 30, Order 21 Rule 40, 51

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High Courts08 Nov 2005Allowed

Thonduri Changa Reddy Vs Chillakuru Chandra Sekhara Reddy

Andhra Pradesh High Court · (2006) 1 ALT 175 : (2005) 3 APLJ 436 : (2006) 3 CivCC 156

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227Hindu Succession Act, 1956 — Section 14(1)

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High Courts08 Nov 2005Dismissed

Koganti Basava Sankara Rao Vs Ravi Sambasiva Rao

Andhra Pradesh High Court · (2006) 1 ALD 727

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High Courts07 Nov 2005Allowed

Bhushan Gupta Vs Commissioner of Commercial Taxes and Another

Andhra Pradesh High Court · (2007) 6 VST 437

Andhra Pradesh General Sales Tax Act, 1957 — Section 42, 9, 9(1)Constitution of India, 1950 — Article 226

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High Courts07 Nov 2005

Y. Sidda Reddy Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2006) 3 ALD 546 : (2006) 1 ALT 354

Andhra Pradesh (Integrated) Education Rules, 1966 — Rule 159, 25, 26, 27A, 30Andhra Pradesh Intermediate Education Act, 1971 — Section 1(2), 2(22), 2(9)Andhra Pradesh Private Aided Educational Staff (Regulation of Pay) Ordinance, 1999 — Ordinance 2, 2(7), 4(1)

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High Courts07 Nov 2005Allowed