COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 747 of 1,762

High Courts13 Sept 2005

K. Kiran Kumar and Others Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2005) 5 ALD 789 : (2005) 6 ALT 361

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33, 39

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High Courts13 Sept 2005Dismissed

S. Satyanarayana and Others Vs Margadarsi Chit Funds Limited and Another

Andhra Pradesh High Court · (2006) 1 ALD 49 : (2005) 3 APLJ 351

Andhra Pradesh Farmers Agricultural Debts (Moratorium) Act, 2004 — Section 3, 4, 5Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26

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High Courts13 Sept 2005

Kanakadhara Constructions Vs K. Jhansi Lakshmi Bai and Others

Andhra Pradesh High Court · (2005) 6 ALD 805 : (2005) 6 ALT 679 : (2006) 2 CivCC 219 : (2006) 1 RCR(Civil) 604

Specific Relief Act, 1963 — Section 6, 6(1)Transfer of Property Act, 1882 — Section 52

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High Courts13 Sept 2005Allowed

Sujana Enterprises Vs Assistant Commercial Tax Officer (INT.) FAC and Another

Andhra Pradesh High Court · (2005) 142 STC 598

Andhra Pradesh Value Added Tax Act, 2005 — Section 45(3), 45(6)

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High Courts13 Sept 2005

K. Ram Reddy Vs Station Commandant and Executive Officer, Cantonment and Others

Andhra Pradesh High Court · (2006) 1 ALD 30 : (2005) 6 ALT 697

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High Courts13 Sept 2005Allowed

The Gun-Rock Enclave Co-op. Housing Society Ltd. Vs Smt. P. Ranganayakamma and Another

Andhra Pradesh High Court · (2005) 2 ALD(Cri) 709 : (2006) 1 ALT(Cri) 41 : (2005) CriLJ 4591 : (2006) 1 RCR(Criminal) 665

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1), 156(3), 173, 173(2)Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471

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High Courts13 Sept 2005Dismissed

Nirneetha (Regd No. 6673 of 2000) rep. by its Chairman, T.K. Sreedhar Vs Govt. of India and Others

Andhra Pradesh High Court · (2006) 3 ALD 31 : (2006) 1 ALT 559

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High Courts12 Sept 2005Allowed

Gannamanthi Pedda Subbaiah Vs Chittepu Narayana Reddy

Andhra Pradesh High Court · AIR 2006 AP 89 : (2005) 6 ALT 198 : (2005) 3 APLJ 272

Provincial Insolvency Act, 1920 — Section 28, 28(2), 28(6), 28(7), 47

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High Courts12 Sept 2005Allowed

Raju Vs Gaddam Raja Sekhar Reddy

Andhra Pradesh High Court · (2005) 6 ALT 49 : (2006) 4 BC 106

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High Courts12 Sept 2005Dismissed

Shaik Abdul Salam Vs State of A.P.

Andhra Pradesh High Court · (2005) 2 ALD(Cri) 647 : (2006) CriLJ 22

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 47Prevention of Corruption Act, 1988 — Section 11, 13(1), 13(2), 7

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High Courts12 Sept 2005Dismissed

Sakibanda Varada Reddy Vs Joint Collector-cum-Settlement Officer and Another

Andhra Pradesh High Court · (2005) 6 ALD 799 : (2005) 6 ALT 699

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11

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High Courts12 Sept 2005

M. Vikuratan Vs Mahender Kumar Gandhi

Andhra Pradesh High Court · (2005) 6 ALD 439

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 30(1), 30(2), 30(3)Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 8(1), 8(2)Evidence Act, 1872 — Section 114

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High Courts12 Sept 2005Allowed

Yedida Sri Ram Kumar Vs Government of A.P. and Others

Andhra Pradesh High Court · (2005) 6 ALD 74 : (2005) 6 ALT 569 : (2005) 3 APLJ 97

Andhra Pradesh Excise (Lease of Right of Selling by shop and Conditions of Licence) Rules, 2005 — Rule 27Andhra Pradesh Excise Act, 1968 — Section 17, 28, 29, 72Andhra Pradesh Municipal Corporation (Delimitation of Wards) Rules, 1996 — Rule 4, 5, 8

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High Courts09 Sept 2005Dismissed

Puttur Gram Panchayat Vs Government of A.P. and Others

Andhra Pradesh High Court · (2005) 6 ALD 813

Andhra Pradesh Municipal Laws (Amendement) Act, 1995 — Section 2Andhra Pradesh Municipalities Act, 1965 — Section 2, 2(22), 3, 3(1), 3AAndhra Pradesh Panchayat Raj Act, 1994 — Section 246(1), 3, 3(1), 3(2)

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High Courts09 Sept 2005Allowed

K. Munirathnam Naidu Vs K. Aadi Lakshmamma and Others

Andhra Pradesh High Court · (2005) 6 ALD 534 : (2005) 3 APLJ 149

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 34(2)Evidence Act, 1872 — Section 68Hindu Succession Act, 1956 — Section 19, 30, 6, 6(1), 8

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High Courts09 Sept 2005Dismissed

Indian Iron and Steel Co. Limited Vs Tiwari Road Lines

Andhra Pradesh High Court · AIR 2006 AP 1 : (2005) 6 ALD 140 : (2005) 6 ALT 113 : (2006) 1 ARBLR 609

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 12, 13, 16Civil Procedure Code, 1908 (CPC) — Section 120, 20Constitution of India, 1950 — Article 136, 226

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High Courts09 Sept 2005

Venkateswara Rao and Co. and Others Vs Bhogavalli Rajeswararao and Another

Andhra Pradesh High Court · (2005) 6 ALT 137

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 20Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 26 Rule 9Constitution of India, 1950 — Article 227

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High Courts09 Sept 2005Allowed

INCOMM Tele Limited (Formerly ARM Limited) Vs Bharat Sanchar Nigam Limited and Others

Andhra Pradesh High Court · (2005) 6 ALT 642 : (2006) 1 ARBLR 530

Arbitration Act, 1940 — Section 17, 18, 2, 31, 31(4)Arbitration and Conciliation Act, 1996 — Section 11, 2(1), 36, 42, 46Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 7 Rule 11, 120, 20

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High Courts09 Sept 2005Dismissed

Sri Harsha Constructions Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2005) 6 ALD 287 : (2005) 5 ALT 728 : (2006) 1 ARBLR 308

Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 34, 37

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High Courts09 Sept 2005

Chita Narasimha Prasad, (A1) Ex. Manager, Andhra Bank Vs Sub-Inspector of Police, CBI/SPE

Andhra Pradesh High Court · (2005) 2 ALD(Cri) 790 : (2006) 1 ALT(Cri) 165 : (2006) CriLJ 336

Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1), 193, 195, 196Evidence Act, 1872 — Section 10, 11, 9Identification of Prisoners Act, 1920 — Section 4, 5

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