COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 740 of 1,762

High Courts03 Nov 2005Dismissed

K.S. Sanjeeva Rao and Others Vs District Tribal Welfare Officer and Another

Andhra Pradesh High Court · (2006) 1 ALD 165 : (2006) 1 ALT 500

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 9Constitution of India, 1950 — Article 12, 226Criminal Procedure Code, 1973 (CrPC) — Section 251

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High Courts03 Nov 2005Dismissed

The Government of Andhra Pradesh and Others Vs Y. Radha Krishna Murthy and Another

Andhra Pradesh High Court · (2006) 1 ALT 189 : (2005) 3 APLJ 442 : (2006) 2 ARBLR 477

Arbitration Act, 1940 — Section 17, 30, 8Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts03 Nov 2005Dismissed

Rajasthani Sanskritic Mandal Vs Visakhapatnam Municipal Corporation

Andhra Pradesh High Court · (2007) 2 ALD 17 : (2006) 1 ALT 74

Hyderabad Municipal Corporation Act, 1955 — Section 199, 202, 202(1), 202(2)

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High Courts02 Nov 2005Allowed

S. Vipramamba and Another Vs Musuluzu Anasuya and Another

Andhra Pradesh High Court · (2006) 1 ALT 209 : (2006) 3 CivCC 32

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High Courts02 Nov 2005

Chukka Venkatadri and Another Vs Mallavarapu Mahalakshmamma and Others

Andhra Pradesh High Court · (2006) 3 ALD 87 : (2006) 3 ALT 353

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 41 Rule 23, Order 41 Rule 27

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High Courts02 Nov 2005Allowed

Boya Akkamma and Others Vs Special Deputy Collector Land Acquisition, H.L.C.

Andhra Pradesh High Court · (2006) 1 ALD 246 : (2006) 1 ALT 636

Land Acquisition Act, 1894 — Section 12(2), 18

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High Courts02 Nov 2005Dismissed

Kusa Lingaiah Vs Pandiri Laxmaiah

Andhra Pradesh High Court · AIR 2006 AP 121 : (2006) 2 ALD 98 : (2006) 2 ALT 228

Andhra Pradesh (Telangana Area) Money Lenders Act, 1349 — Section 9Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33, 34

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High Courts31 Oct 2005

Soma Ramamohan Reddy Vs Soma Saraswathi

Andhra Pradesh High Court · (2006) 1 ALT 484

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, 10, 151, 21, 24Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 21, 21A, 21B, 9

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High Courts31 Oct 2005Allowed

Concap Capacitors Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (2006) 148 STC 398

Andhra Pradesh General Sales Tax Act, 1957 — Section 9(1)Central Sales Tax Act, 1956 — Section 8(5)Income Tax Act, 1961 — Section 54E, 54E(1)

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High Courts28 Oct 2005

Bandi China Ramalinga Reddy @ China Ramalingaiah Vs Nalluri Srinivasulu and Another

Andhra Pradesh High Court · (2006) 2 ALD 734 : (2006) 3 ALT 205

Civil Procedure Code, 1908 (CPC) — Section 60, 60(1)Payment of Gratuity Act, 1972 — Section 13, 2(f)

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High Courts28 Oct 2005

Shankaramma and Others Vs Mohammed Abdul Hameed and Another

Andhra Pradesh High Court · (2006) 1 ALT 103

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 2, 2(6), 9Law of Property Act, 1925 — Section 151(1)Transfer of Property Act, 1882 — Section 106, 109

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High Courts28 Oct 2005Allowed

Y. Venkateswar Rao and Others Vs Prohibition and Excise Superintendent and Another

Andhra Pradesh High Court · (2006) 1 ALD 445 : (2006) 1 ALT 443

Andhra Pradesh Municipalities Act, 1965 — Section 263, 263(1)Hyderabad Municipal Corporation Act, 1955 — Section 516, 521, 521(1), 528, 539

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High Courts28 Oct 2005

Illapu Apparao Vs Somireddy Chenchunaidu

Andhra Pradesh High Court · AIR 2006 AP 60 : (2006) 1 ALT 303 : (2006) 4 BC 582

Andhra Pradesh Agricultural Indebtedness (Relief) Act, 1977 — Section 13, 3, 3(1), 30, 4Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, 11Constitution of India, 1950 — Article 46

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High Courts28 Oct 2005

Daggumati Malakonda Reddy and Another Vs Puligunta Malakonda Reddy and Others

Andhra Pradesh High Court · (2006) 2 ALD 784 : (2006) 3 ALT 206

Civil Procedure Code Amendment Act, 1999 — Section 16Civil Procedure Code Amendment Act, 2002 — Section 16(2), 7Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 17, Order 6 Rule 18, Order 6 Rule 5

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High Courts27 Oct 2005

Linga Pentamma and Others Vs T. Jagadishwar Rao and Others

Andhra Pradesh High Court · (2006) 1 ALT 111

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 16, 5

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High Courts27 Oct 2005Allowed

Sri Harsha Constructions Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2006) 1 ALD 649 : (2006) 1 ALT 13 : (2006) 2 ARBLR 244

Arbitration and Conciliation Act, 1996 — Section 11(6)Engineering Standing Order — Order 31

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High Courts27 Oct 2005Allowed

M. Chandrashekar Rao Vs V. Kutamba Rao and Another

Andhra Pradesh High Court · (2006) 1 ALT(Cri) 309 : (2006) 2 CivCC 773 : (2006) CriLJ 1399 : (2006) 2 RCR(Criminal) 439

Criminal Procedure Code, 1973 (CrPC) — Section 251, 255(1)Negotiable Instruments Act, 1881 (NI) — Section 133, 138, 139

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High Courts27 Oct 2005Dismissed

Paras Ram Vishindas Rupani Vs Bharat Sanchar Nigam Ltd. (BSNL)

Andhra Pradesh High Court · (2006) 3 ALD 250

Limitation Act, 1963 — Article 112

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High Courts27 Oct 2005Allowed

Smt. P. Himabindu Vs P. Jayasimharaja

Andhra Pradesh High Court · (2006) 1 ALD 44 : (2005) 6 ALT 336 : (2006) 1 CivCC 492 : (2006) 1 DMC 118 : (2005) 4 RCR(Civil) 740

Civil Procedure Code, 1908 (CPC) — Section 24

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High Courts27 Oct 2005

K. Srinivasu Vs A.P. Co-operative Bank Ltd.

Andhra Pradesh High Court · (2006) 1 ALD 382 : (2006) 3 BC 219

Succession Act, 1925 — Section 214, 370, 381

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