High Courts07 Oct 2005Dismissed
Purnendu Kumar Sharma Vs NTR University of Health Sciences and Others
Andhra Pradesh High Court · (2005) 6 ALD 434
Constitution of India, 1950 — Article 371
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 743 of 1,762
High Courts07 Oct 2005
Government of A.P. and Others Vs M.A. Majeed and Another
Andhra Pradesh High Court · (2006) 1 ALD 823 : (2006) 1 ALT 661 : (2006) 2 LLJ 448 : (2007) 1 SLJ 459
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1963 — Rule 10, 19, 19(2), 2, 8Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 20, 20(2), 20(3), 20(4), 20(5)Andhra Pradesh Lokayukta and Upa-Lokayukta Act, 1983 — Section 12, 12(1)
High Courts07 Oct 2005Dismissed
Matu Subba Rao and Others Vs Ramalayam Trust Board and Others
Andhra Pradesh High Court · (2006) 1 ALD 719 : (2006) 1 ALT 1
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Immovable Properties and Other Lands (Other than Agricultural Lands) Leases and Licenses Rules, 2003 — Rule 3Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Registration Act, 1908 — Section 17, 17(1)
High Courts07 Oct 2005
Muddana Subba Reddy Vs Muddana Kullayi Reddy
Andhra Pradesh High Court · (2006) 1 ALT 18
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32(1), Order 41 Rule 5, Order 41 Rule 5(1)
High Courts07 Oct 2005Dismissed
Satish Chandra Makan Vs Dr. S.V.S. Sastry and Another
Andhra Pradesh High Court · (2006) 1 ALD 145 : (2005) 3 APLJ 307
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 13(1), 14, 26, 32, 4Constitution of India, 1950 — Article 14States Reorganisation Act, 1956 — Section 119
High Courts07 Oct 2005Allowed
Yelchuri Manohar Vs State of A.P.
Andhra Pradesh High Court · (2005) 2 ALD(Cri) 751 : (2005) 3 ALT(Cri) 368 : (2005) CriLJ 4593
Andhra Pradesh Prohibition of Ragging Act, 1997 — Section 4Arms Act, 1959 — Section 27(1), 27(3)Constitution of India, 1950 — Article 19, 21
High Courts07 Oct 2005Dismissed
Smt. Bljanbee and Others Vs District Collector and Others
Andhra Pradesh High Court · (2006) 1 ALT 479
Land Acquisition Act, 1894 — Section 17, 3, 4(1), 5A
High Courts07 Oct 2005
Pothyamsetti Satyanarayana Reddy and Others Vs State of A.P.
Andhra Pradesh High Court · (2006) 1 ALT(Cri) 250 : (2006) 1 APLJ 23 : (2006) CriLJ 27
Evidence Act, 1872 — Section 113A, 32Penal Code, 1860 (IPC) — Section 107, 305, 306, 498A, 509
High Courts07 Oct 2005
Gadda Balaiah Vs Joint Collector, Ranga Reddy District and Others
Andhra Pradesh High Court · (2005) 6 ALD 417 : (2005) 6 ALT 572
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 15, 19, 19(3), 29, 29(2)Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 13, 13ALand Reforms Ceiling on Agricultural Act, 1972 — Section 13, 19
High Courts07 Oct 2005
Gorantla Venkateswara Rao Vs Kolla Veera Raghava Rao and Another
Andhra Pradesh High Court · (2005) 2 ALD(Cri) 840 : (2005) 3 ALT(Cri) 413 : (2007) 1 BC 446 : (2006) CriLJ 1
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 188, 220(1), 221(1), 258General Clauses Act, 1897 — Section 26
High Courts07 Oct 2005Dismissed
A.P. State Electricity Board and Another Vs Munji Ramanamma and Others
Andhra Pradesh High Court · (2006) 1 ALD 138 : (2005) 3 APLJ 477
Criminal Procedure Code, 1973 (CrPC) — Section 174Limitation Act, 1963 — Article 72Motor Vehicles Act, 1939 — Section 110, 110(1), 110A, 110B, 110E
High Courts07 Oct 2005Dismissed
T.M. Mani Kumar Vs Registrar (Administration), High Court of A.P. and Another
Andhra Pradesh High Court · (2005) 6 ALD 346 : (2006) 1 ALT 489
Constitution of India, 1950 — Article 14, 15, 16, 21, 309
High Courts06 Oct 2005Dismissed
JVSP Purnananda Rao and Others Vs Commissioner and Director of School Education and Others
Andhra Pradesh High Court · (2005) 6 ALD 785 : (2006) 1 ALT 528
Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 6Constitution of India, 1950 — Article 13, 14, 16, 32
High Courts06 Oct 2005Allowed
RMC Readymix (India) Pvt. Ltd. Vs Assistant Commissioner (CT) LTU, Saroornagar Division and Others
Andhra Pradesh High Court · (2007) 6 VST 717
Andhra Pradesh General Sales Tax Act, 1957 — Section 42A, 5, 5B, 5B(1), 5B(2)Andhra Pradesh General Sales Tax Rules, 1957 — Rule 30A
High Courts06 Oct 2005Allowed
Sajan Kumar and Others Vs Dr. D.N. Dhumale
Andhra Pradesh High Court · (2006) 1 ALT 81
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 22, 9Transfer of Property Act, 1882 — Section 105
High Courts06 Oct 2005
Choppala Lalitha Kumari Vs Gogulamudi Bhaskara Rao
Andhra Pradesh High Court · (2005) 6 ALT 628 : (2006) 1 DMC 607
Civil Procedure Code, 1908 (CPC) — Section 15Constitution of India, 1950 — Article 14Divorce (Amendment) Act, 2001 — Section 10A
High Courts06 Oct 2005Dismissed
Manapragada Krishna Murthy Vs Savani Transport Pvt. Ltd. and Another
Andhra Pradesh High Court · AIR 2006 AP 78 : (2006) 1 ALT 243
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 101, 102, 103, 104, 106Negotiable Instruments Act, 1881 (NI) — Section 118, 4, 45
High Courts05 Oct 2005Dismissed
Gangaihnaidu Rama Krishna and others Vs State of A.P. and others
Andhra Pradesh High Court · (2006) 2 RCR(Criminal) 183
Criminal Procedure Code, 1973 (CrPC) — Section 319(3)Prevention of Food Adulteration Act, 1954 — Section 10, 11, 11(1)(c)(i), 12, 13
High Courts05 Oct 2005
Kedia Overseas Ltd. Vs Commissioner of Customs and Another
Andhra Pradesh High Court · (2005) 6 ALD 873
Central Excise Rules, 1944 — Rule 9BCentral Excises and Salt Act, 1944 — Section 11AConstitution of India, 1950 — Article 226
High Courts05 Oct 2005Dismissed
M.S. Sandeep Sai Vs Osmania University and Others
Andhra Pradesh High Court · (2006) 1 ALD 11 : (2005) 6 ALT 234