High Courts27 Sept 2005Dismissed
Kondapalli Nagaraja Vs Kondapalli Syamala
Andhra Pradesh High Court · (2006) 2 ALD 28 : (2006) 1 ALT 183
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 745 of 1,762
High Courts26 Sept 2005Dismissed
Gounipuram Krishna Moorthy Raju and Another Vs Yerragudi Narasimha Raju
Andhra Pradesh High Court · AIR 2006 AP 52
Limitation Act, 1963 — Article 54, 10, 11, 12, 13
High Courts26 Sept 2005Allowed
Vijaya Diagnostic Centre and Another Vs Employees State Insurance Corporation
Andhra Pradesh High Court · (2005) 6 ALT 813 : (2006) 2 LLJ 443
Central Excises and Salt Act, 1944 — Section 2Constitution of India, 1950 — Article 226Drugs and Cosmetics Act, 1940 — Section 18, 3
High Courts26 Sept 2005Dismissed
Gounipuram Sivaji Raju (died) and Others Vs Verragudi Narasimha Raju
Andhra Pradesh High Court · (2005) 6 ALT 827
Limitation Act, 1963 — Article 54, 10, 11, 12, 13
High Courts26 Sept 2005Dismissed
K.C. Kanniyappa Vs K.C. Lalitha and Another
Andhra Pradesh High Court · (2006) 1 ALD 370 : (2005) 3 APLJ 406
Evidence Act, 1872 — Section 138
High Courts23 Sept 2005Dismissed
Makineni Madhuri Vs Bollu Nagabhushanam and Others
Andhra Pradesh High Court · (2006) 2 ALD 476 : (2006) 2 ALT 191
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(4), 17Specific Relief Act, 1963 — Section 41
High Courts23 Sept 2005Allowed
National Insurance Company Ltd. Vs Smt. Sabia Begum and Others
Andhra Pradesh High Court · (2006) 2 ACC 692 : (2005) 6 ALT 610 : (2006) 108 FLR 1069
Motor Vehicles Act, 1939 — Section 95Workmens Compensation Act, 1923 — Section 12, 2, 30
High Courts23 Sept 2005Dismissed
Chanumolu Radha Rani Vs Thota Vishnu Rao and Another
Andhra Pradesh High Court · (2005) 6 ALD 458 : (2005) 3 APLJ 229
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2, Order 6 Rule 2(1), Order 7 Rule 11, 9Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 12(3)
High Courts23 Sept 2005
K. Narender and Another Vs K. Mallesh and Others
Andhra Pradesh High Court · (2005) 6 ALD 185 : (2005) 3 APLJ 334
Arbitration Act, 1940 — Section 5Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 115, 151Constitution of India, 1950 — Article 141, 227
High Courts23 Sept 2005Allowed
Jarapala Deepala and Others Vs State of A.P.
Andhra Pradesh High Court · (2005) 2 ALD(Cri) 818 : (2006) 1 ALT(Cri) 54 : (2006) CriLJ 267 : (2006) 1 RCR(Criminal) 604
Criminal Procedure Code, 1973 (CrPC) — Section 100, 161Criminal Rules of Practice and Circular Orders, 1990 — Section 35, 35(2), 35(3)Evidence Act, 1872 — Section 9
High Courts22 Sept 2005Allowed
Regional Manager, APSRTC Vs H.S. Sudhindra Aras
Andhra Pradesh High Court · AIR 2006 AP 207 : (2006) 1 ALD 31
Easements Act, 1882 — Section 62, 63, 64Transfer of Property Act, 1882 — Section 106, 111, 112, 113
High Courts21 Sept 2005
Sri Satya Winery and Distillery Pvt. Ltd. Vs State of A.P.
Andhra Pradesh High Court · (2006) 145 STC 399
Andhra Pradesh General Sales Tax Act, 1957 — Section 20(2), 5, 6, 6CConstitution of India, 1950 — Article 14
High Courts21 Sept 2005Allowed
Smt. Iffath Jamalunnisa Vs Mohd. Suleman Siddiqui
Andhra Pradesh High Court · (2006) 1 ALD 131 : (2005) 6 ALT 606 : (2006) 2 DMC 107 : (2006) 1 DMC 788 : (2006) 1 RCR(Civil) 541
High Courts21 Sept 2005Allowed
Anitha Vs Anil Kumar
Andhra Pradesh High Court · (2005) 5 ALD 723 : (2005) 5 ALT 576
Civil Procedure Code, 1908 (CPC) — Section 23(3), 25Penal Code, 1860 (IPC) — Section 498A
High Courts21 Sept 2005Allowed
Principal Secretary to Govt. (Poll.) General Admn., Dept. Vs G. Rameshwar
Andhra Pradesh High Court · (2005) 6 ALD 810 : (2006) 1 ALT 441
Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 10, 11
High Courts21 Sept 2005Dismissed
C. Laxmi Devi Vs S. Abdul Rahiman and Another
Andhra Pradesh High Court · (2006) 1 ALT 4 : (2006) 1 CivCC 637
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts21 Sept 2005Allowed
Kodipaka Venkatesham Vs Pasula Narsamma and Another
Andhra Pradesh High Court · (2006) 1 ALD 437 : (2005) 6 ALT 702
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4(1), Order 18 Rule 4(2), Order 26 Rule 1, 151
High Courts21 Sept 2005Allowed
G. Jagadish Vs Presiding Officer, Debts Recovery Tribunal
Andhra Pradesh High Court · (2007) 2 ALD 9 : (2006) 3 ALT 229
High Courts21 Sept 2005
L. Nagi Reddy Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2005) 6 ALT 325 : (2005) 3 ARBLR 607
Arbitration Act, 1940 — Section 31Arbitration and Conciliation Act, 1996 — Section 16, 16(2), 16(3), 24, 28
High Courts20 Sept 2005Dismissed
Mohd. Chand Pasha Vs T. Madhusudhan Reddy and Another
Andhra Pradesh High Court · (2006) 3 ALD 105
Constitution of India, 1950 — Article 324Representation of the People Act, 1951 — Section 30, 33(5), 33A, 33B, 36