High Courts21 Oct 2005
Noble College of Computer Sciences Vs Government of A.P. and Others
Andhra Pradesh High Court · (2006) 1 ALD 409
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 742 of 1,762
High Courts21 Oct 2005Allowed
Uppu Govinda Lakshmi Vs Uppu Narayana @ Narayana Rao
Andhra Pradesh High Court · (2006) 1 ALD 24 : (2005) 3 APLJ 370 : (2006) 1 DMC 622
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 12, 12(1), 13
High Courts21 Oct 2005
Dr. D. Vidyasagara Chary Vs Osmania University and Others
Andhra Pradesh High Court · (2005) 6 ALD 780
High Courts21 Oct 2005Allowed
Osman Ali Khan Vs Ajit Kumar Jain
Andhra Pradesh High Court · (2006) 1 ALD 211
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts21 Oct 2005Dismissed
Ch. Soumya Raj Vs NTR University of Health Sciences and Others
Andhra Pradesh High Court · (2005) 6 ALD 863
High Courts21 Oct 2005Dismissed
A. Rattaiah Vs Election Officer, Primary Agriculture Co-operative Society and Another
Andhra Pradesh High Court · (2006) 1 ALD 388
Andhra Pradesh Co-operative Societies Rules, 1964 — Rule 2(A), 22, 22(2), 22(9)
High Courts20 Oct 2005
Pragallapati Gangaraju Vs K. Satyanarayana and Others
Andhra Pradesh High Court · (2006) 1 ALT 467
Andhra Pradesh Provincial Insolvency Rules — Rule 11, 11(4)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 227
High Courts20 Oct 2005Dismissed
Bonala Raju and Another Vs Sarupuru Sreenivasulu
Andhra Pradesh High Court · (2006) 1 ALD 745 : (2006) 2 ALT 202
Evidence Act, 1872 — Section 102, 73Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts20 Oct 2005Allowed
Gajjala Shankar Vs Anuradha
Andhra Pradesh High Court · AIR 2006 AP 65 : (2005) 6 ALD 430 : (2005) 6 ALT 565 : (2006) 2 CivCC 298 : (2006) 2 DMC 36 : (2006) 1 RCR(Civil) 582
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 498A
High Courts20 Oct 2005Dismissed
Kalyani Venkateswara Rao Vs Ande Kameswari
Andhra Pradesh High Court · (2006) 5 ALD 22 : (2006) 1 ALT 17
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22
High Courts20 Oct 2005
D.D. Nirmal Kumar and Others Vs G. Sunder Sekhar and Others
Andhra Pradesh High Court · (2005) 6 ALD 132 : (2005) 6 ALT 308
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 11, 11(1), 11(2), 16, 24Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 227
High Courts20 Oct 2005
Chowdri Kalyan Chand and Others Vs V.R. Dwarknath and Others
Andhra Pradesh High Court · (2006) 1 ALD 583 : (2006) 1 ALT 215
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 3, Order 1 Rule 5, Order 1 Rule 9, Order 2 Rule 1
High Courts18 Oct 2005Allowed
K. Peerareddy Vs Commissioner of Endowments and Others
Andhra Pradesh High Court · (2006) 2 ALD 95 : (2006) 2 ALT 222
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts18 Oct 2005
Ratanlal Jain and Another Vs Missu Kutubuddin Naseem and Another
Andhra Pradesh High Court · (2006) 1 ALD 94 : (2006) 2 CivCC 577
High Courts18 Oct 2005
Y. Sangameshwar Rao Vs State Bank of Hyderabad and Others
Andhra Pradesh High Court · (2005) 6 ALD 832
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 5Constitution of India, 1950 — Article 136, 226
High Courts18 Oct 2005Dismissed
Mahesh Co-operative Housing Society Ltd. Vs Special Officer and Competent Authority, Urban Land Ceilings and Others
Andhra Pradesh High Court · (2005) 6 ALD 772
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3), 10(4), 10(5), 15
High Courts18 Oct 2005Dismissed
Andhra Pradesh IPS Association Vs Government of A.P. and Others
Andhra Pradesh High Court · AIR 2006 AP 68 : (2005) 6 ALD 464 : (2006) 3 ALT 53
Constitution of India, 1950 — Article 14, 166(3), 226, 23, 24
High Courts17 Oct 2005
Mala Pentamma and Others Vs Nizamabad Municipality and Others
Andhra Pradesh High Court · (2005) 6 ALD 488
Constitution of India, 1950 — Article 19(1), 21, 226, 300A, 46Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 21
High Courts07 Oct 2005Allowed
Buddana Suryachandra Rao Vs Pala Lakshmi Kanthamma
Andhra Pradesh High Court · (2006) 1 ALD 681
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 3Constitution of India, 1950 — Article 227
High Courts07 Oct 2005Allowed
Union of India (UOI), Ministry of Defence and Another Vs B. Mattu Ram Reddy and Others
Andhra Pradesh High Court · (2006) 1 ALD 765 : (2005) 6 ALT 797
Civil Procedure Code, 1908 (CPC) — Section 144, 152