COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 746 of 1,762

High Courts20 Sept 2005

Varikoti Nagaraju and Another Vs Varikoti Bhadraiah and Others

Andhra Pradesh High Court · AIR 2006 AP 86 : (2005) 6 ALD 145 : (2005) 6 ALT 55 : (2005) 3 APLJ 172

Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 22A, 23, 5ACivil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts20 Sept 2005Dismissed

Dr. N. Ram Gopal Vs Executive Officer, Tirumala Tirupati Devasthanam and Others

Andhra Pradesh High Court · (2005) 6 ALD 255 : (2005) 6 ALT 210

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 109, 111, 111(4), 114(1), 128Constitution of India, 1950 — Article 12, 14, 16, 16(1), 16(2)Panchayat Raj Act — Section 114(2), 2(28)

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High Courts20 Sept 2005

T. Umrao Devi Bantia Vs Appellate Authority-cum-I Additional Chief Judge, City Civil Court and Another

Andhra Pradesh High Court · (2006) 2 ALD 184

Cantonments Act, 1924 — Section 84, 87

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High Courts20 Sept 2005Dismissed

T. Basavaraju (Died) per L.Rs. Vs T. Nagaratnam and Others

Andhra Pradesh High Court · (2006) 3 ALD 838 : (2006) 1 ALT 135 : (2006) 1 CivCC 790 : (2006) 2 RD 303

Civil Procedure Code Amendment Act, 2002 — Section 12Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3, Order 13 Rule 4, Order 13 Rule 6, Order 18 Rule 4, 151Civil Rules of Practice — Rule 113, 115

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High Courts16 Sept 2005Dismissed

D. Ram Mohan Rao Vs Sridevi Hotels Pvt. Ltd. and Others

Andhra Pradesh High Court · (2005) 6 ALT 712 : (2006) 2 CivCC 501 : (2006) 1 CivCC 584 : (2006) 1 RCR(Rent) 114

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 6, Order 8 Rule 6A, 151Constitution of India, 1950 — Article 227Practice Civil Rules — Rule 129, 129(1), 129(2), 129(3)

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High Courts16 Sept 2005Dismissed

Ch. Subrahmanyeswara Rao Vs Commissioner, Prohibition and Excise and Others

Andhra Pradesh High Court · (2005) 6 ALD 501 : (2005) 3 APLJ 129

Andhra Pradesh Excise (Lease of Right of Selling by Shop and Conditions of Licence) Rules, 2005 — Rule 27, 29Andhra Pradesh Excise (Lease of Right to Sell Indian Liquor and Foreign Liquor in Retail) Rules, 1993 — Rule 6Andhra Pradesh Excise Act, 1968 — Section 17, 28, 29, 72

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High Courts16 Sept 2005Allowed

Indian Bank, Vijayawada-1 Branch Vs Banka Bullebbayi (died) and Another

Andhra Pradesh High Court · (2006) 1 ALD 26 : (2005) 6 ALT 683

Civil Procedure Code, 1908 (CPC) — Section 152

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High Courts16 Sept 2005Dismissed

Vemuri Hitlar Rao and Another Vs Vemuri Jayaram Prasad

Andhra Pradesh High Court · (2005) 6 ALD 38 : (2005) 5 ALT 704

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 9, 105Constitution of India, 1950 — Article 227

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High Courts16 Sept 2005Dismissed

P. Chandra Sekhar Vs Additional Deputy Inspector General of Police

Andhra Pradesh High Court · (2005) 6 ALD 408

Central Civil Services (Temporary Service) Rules, 1949 — Rule 5Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)Central Reserve Police Force Act, 1949 — Section 4, 5

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High Courts15 Sept 2005Dismissed

Komireddy Venkata Narasamma Vs Kondareddy Narasimha Murthy

Andhra Pradesh High Court · AIR 2006 AP 40 : (2005) 6 ALD 152 : (2006) 1 ALT 621 : (2005) 3 APLJ 265

Hindu Succession Act, 1956 — Section 14, 14(1), 14(2), 18, 21

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High Courts15 Sept 2005

K.V. Prasad Reddy Vs Yarabolu Hariprasad Reddy

Andhra Pradesh High Court · (2006) 1 ALD 18 : (2005) 6 ALT 830 : (2006) 1 CivCC 587

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A

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High Courts15 Sept 2005

Bharat College of Education Vs A.P. State Council of Higher Education and Others

Andhra Pradesh High Court · (2006) 1 ALD 509

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High Courts15 Sept 2005Allowed

D.B. Rao and Others Vs A.P. State Road Transport Corporation and Another

Andhra Pradesh High Court · (2005) 6 ALD 394

Andhra Pradesh State Road Transport Corporation Employees (Classification, Control and Appeal) Regulations, 1967 — Regulation 35

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High Courts15 Sept 2005Dismissed

Crane Betel Nut Powder Works Vs Commissioner of Customs and Central Excise and Another

Andhra Pradesh High Court · (2006) 2 ALT 523

Central Excise Tariff Rules — Rule 2, 3, 4Central Excises and Salt Act, 1944 — Section 11, 2, 3, 35E, 35GConstitution of India, 1950 — Article 226

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High Courts15 Sept 2005Dismissed

M. Ramakrishna Vs M. Satyamma and Others

Andhra Pradesh High Court · (2005) 2 ALD(Cri) 917 : (2005) 3 ALT(Cri) 481 : (2005) 3 APLJ 262 : (2006) 1 DMC 726

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126(2)

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High Courts14 Sept 2005Allowed

Arji Sankara Rao and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2005) 6 ALD 514 : (2006) 1 ALT 545 : (2006) 2 APLJ 131

Andhra Pradesh Excise (Lease of Right of Selling by Shop and Conditions of Licence) Rules, 2005 — Rule 29, 29(3), 3, 4, 5Andhra Pradesh Excise Act, 1968 — Section 17, 28, 29, 68B, 72Andhra Pradesh Excise Ordinance, 2005 — Ordinance 5

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High Courts14 Sept 2005Allowed