High Courts27 Oct 2005Allowed
S. Singa Reddy (died) and Others Vs K. Ramachandra Reddy
Andhra Pradesh High Court · (2006) 1 ALD 760
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 9, 115
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 741 of 1,762
High Courts26 Oct 2005Allowed
Golden Granites, Maddipadu Mandal Vs Collector and District Magistrate and Others
Andhra Pradesh High Court · (2006) 1 ALD 179
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 12Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 12(5)Constitution of India, 1950 — Article 226
High Courts26 Oct 2005
Ramasinghu Buchanna and Another Vs Joint Sub-Registrar and Another
Andhra Pradesh High Court · (2006) 1 ALT 97
Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 129EStamp Act, 1899 — Section 47A, 47A(1), 47A(2)
High Courts26 Oct 2005Dismissed
C. Pattabhirama Rao Vs New India Assurance Co. Ltd. and Another
Andhra Pradesh High Court · AIR 2006 AP 173 : (2006) 2 ALT 242
Contract Act, 1872 — Section 25, 54, 65Insurance Act, 1938 — Section 64UB, 64UC, 64UM, 64VB
High Courts26 Oct 2005
Sreeram Rangaiah (died) per LRs. Vs Gajula Krisnaiah
Andhra Pradesh High Court · (2006) 1 ALD 757 : (2006) 1 ALT 186
Hindu Womens Right to Property Act, 1937 — Section 3(2)Succession Act, 1925 — Section 214(1)
High Courts26 Oct 2005Allowed
Pudi Appala Naidu and Another Vs Praveen Prakash and Another
Andhra Pradesh High Court · (2006) 3 ALD 30 : (2006) 1 ALT 651 : (2006) 1 ALT 650 : (2006) CriLJ 885
Andhra Pradesh Assigned Lands (Prohibition of Transfer) Rules, 1977 — Rule 3
High Courts25 Oct 2005
Boya Palappa Vs District Judge and Others
Andhra Pradesh High Court · (2006) 1 ALT 540
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10 , 16(2)Andhra Pradesh Civil Courts Act, 1972 — Section 32(5)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts25 Oct 2005
Yellapu Veerraju (died) per L.Rs. Vs Beesetti Peda Appalaraju (died) per L.Rs.
Andhra Pradesh High Court · (2006) 2 ALD 24 : (2006) 1 ALT 402
High Courts25 Oct 2005
Immadisetti Mallikarjuna Rao and Another Vs Gostu Pramelamma and Others
Andhra Pradesh High Court · (2006) 1 ALT 241
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 20(3)Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 41 Rule 27, 141
High Courts25 Oct 2005Dismissed
Potte Ramanna and Another Vs Mukka Rajanna and Others
Andhra Pradesh High Court · (2006) 1 ALD 162 : (2005) 3 APLJ 389
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts25 Oct 2005Dismissed
M.A. Azeem Baig Vs Chief Executive Officer, A.P. State Wakf Board and Others
Andhra Pradesh High Court · (2005) 6 ALD 858 : (2005) 3 APLJ 408
Waqf Act, 1995 — Section 6, 64(1), 64(3), 64(5), 83
High Courts25 Oct 2005Allowed
Shaik Kareem Vs Mohd. Khursheed Ali
Andhra Pradesh High Court · (2006) 1 ALD 857 : (2006) 1 ALT 109 : (2006) 1 CivCC 660
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 9 Rule 7Constitution of India, 1950 — Article 227
High Courts25 Oct 2005
Md. Hyder and Others Vs Industrial Tribunal-II and Another
Andhra Pradesh High Court · (2006) 1 ALD 201 : (2006) 1 ALT 578
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 25F
High Courts24 Oct 2005Allowed
Spl. Dy. Collector (Land Acquisition), Telugu Ganga Project Unit-I Vs Sannapu Reddy Pakeera Reddy
Andhra Pradesh High Court · (2006) 1 ALD 252
Land Acquisition Act, 1894 — Section 10, 11, 18, 23, 23(1)
High Courts24 Oct 2005Dismissed
K. Venkat Reddy Vs Government of A.P. and Others
Andhra Pradesh High Court · (2006) 1 ALD 29
High Courts21 Oct 2005Allowed
Kushal Industries Vs Vice-Chairman and Managing Director, A.P. Civil Supplies Corporation Ltd. and Others
Andhra Pradesh High Court · (2005) 6 ALD 865
Constitution of India, 1950 — Article 226
High Courts21 Oct 2005Dismissed
Murthy Raghava Trinadha Rao and Others Vs Commissioner of Endowments, Government of A.P. and Others
Andhra Pradesh High Court · (2006) 1 ALD 86
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 18, 19, 2(17), 2(22), 20Endowments Act, 1951 — Section 57
High Courts21 Oct 2005Dismissed
Prathipati Bhagyamma and Others Vs Election Officer, Muppalla Primary Agricultural Co-operative Society and Others
Andhra Pradesh High Court · (2005) 6 ALD 850
Andhra Pradesh Co-operative Societies Rules, 1964 — Rule 10, 12, 22, 22(1), 22(5)Andhra Pradesh Municipalities Act, 1965 — Section 326, 326(2)Andhra Pradesh Panchayat Raj Act, 1994 — Section 231
High Courts21 Oct 2005Allowed
Nila Construction Company Vs Sanghi Industries Ltd., Cement Division
Andhra Pradesh High Court · (2006) 1 ALD 486 : (2005) 6 ALT 806 : (2006) 2 ARBLR 490
Arbitration and Conciliation Act, 1996 — Section 11, 2, 34Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, 115, 148Constitution of India, 1950 — Article 226, 227
High Courts21 Oct 2005Allowed
State of Tamil Nadu and Others Vs B. Anandaiah and Others
Andhra Pradesh High Court · (2006) 1 ALD 580 : (2005) 6 ALT 824 : (2005) 3 APLJ 469
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2, Order 14 Rule 2(1), Order 14 Rule 2(2), 115Constitution of India, 1950 — Article 131