High Courts09 Sept 2005Dismissed
Susheela Partani Vs Mukund Das Partani
Andhra Pradesh High Court · (2006) 1 ALD 57
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 22
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 748 of 1,762
High Courts09 Sept 2005Allowed
Voltas Limited, Hyderabad Unit Vs Government of A.P. and Others
Andhra Pradesh High Court · (2005) 6 ALD 157 : (2006) 1 ALT 179
Industrial Disputes Act, 1947 — Section 25M, 25M(7), 25N, 25N(6), 25O
High Courts09 Sept 2005
Raghunath Pershad (died) by LRs. Vs Janaki Bai and Others
Andhra Pradesh High Court · (2005) 6 ALD 161
Evidence Act, 1872 — Section 115
High Courts09 Sept 2005Dismissed
J. Satyasri Rambabu Vs Smt. A. Anasuya and Another
Andhra Pradesh High Court · AIR 2005 AP 529 : (2005) 6 ALD 389 : (2005) 5 ALT 702 : (2005) 3 APLJ 120
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7Constitution of India, 1950 — Article 227
High Courts08 Sept 2005Dismissed
Narapareddy Bujjamma Vs District Collector and Others
Andhra Pradesh High Court · (2005) 6 ALD 127 : (2005) 6 ALT 235
Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3, 3(1), 3(2), 3(5), 4Andhra Pradesh Assigned Lands (Prohibition of Transfer) Rules, 1977 — Rule 3
High Courts08 Sept 2005Allowed
Kommuru Venkateswara Rao and Another Vs Government of A.P. and Others
Andhra Pradesh High Court · (2005) 5 ALD 644 : (2005) 5 ALT 680 : (2005) 3 APLJ 101
High Courts08 Sept 2005Dismissed
Vempalli Srinivasula Reddy Vs V.M. Ramakrishna Reddy and Others
Andhra Pradesh High Court · (2006) 1 ALT 160
Administration of Justice (Miscellaneous Provisions) Act, 1933 — Section 6Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 2, Order 18 Rule 3, Order 18 Rule 4, Order 19 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 299, 30, 306, 350, 403
High Courts08 Sept 2005
Waddera Bharathi Labour Contract (Civil) Co-operative Society Ltd. and Others Vs Commissioner, Serilingampally Municipality
Andhra Pradesh High Court · (2006) 1 ALD 9 : (2005) 6 ALT 605
High Courts06 Sept 2005Allowed
Sri Laxmi Co-operative Housing Society Ltd. Vs G.V. Mohan and Others
Andhra Pradesh High Court · (2006) 1 ALD 607
Andhra Pradesh Vacant Lands in Urban Areas (Probibition of Alienation) Act, 1972 — Section 4Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 102, 98Constitution of India, 1950 — Article 226(2)
High Courts06 Sept 2005Dismissed
B.K. Babu Rao (died) by LRs. and Others Vs A. Jayalaxmi and Others
Andhra Pradesh High Court · (2006) 1 ALD 65
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 9 Rule 8, Order 9 Rule 9Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
High Courts06 Sept 2005Dismissed
State of Andhra Pradesh Vs Arihant Enterprises
Andhra Pradesh High Court · (2008) 11 VST 341
Andhra Pradesh General Sales Tax Act, 1957 — Section 2, 28A
High Courts05 Sept 2005Dismissed
C. Prabhakar Rao Vs General Manager and Appellate Authority, Syndicate Bank and Others
Andhra Pradesh High Court · (2005) 6 ALD 444 : (2005) 5 ALT 658 : (2006) 1 LLJ 1058
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19Constitution of India, 1950 — Article 21, 226Syndicate Bank Officer Employees (Conduct) Regulations, 1976 — Regulation 24, 3(1)
High Courts05 Sept 2005
Kottapati Jayachandra Reddy Vs Depot Manager, APSRTC and Others
Andhra Pradesh High Court · (2005) 6 ALD 247
High Courts05 Sept 2005
Pappu Venkata Rao Vs Commissioner of Endowments and Others
Andhra Pradesh High Court · (2006) 3 ALD 161 : (2005) 5 ALT 714
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 153, 29(5), 3, 3(1), 3(2)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Office Holders and Servants Punishment Rules, 1987 — Rule 6, 6(1), 7Constitution of India, 1950 — Article 162
High Courts05 Sept 2005Allowed
Financial Advisor and Chief Accounts Officer (WST), SCR and Others Vs C. Janardhan Rao
Andhra Pradesh High Court · (2005) 6 ALD 494 : (2005) 6 ALT 705
Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 11(1), 2(1), 6, 6(2), 8
High Courts02 Sept 2005Dismissed
Khaja Shoukat Ali and Others Vs Smt. Khairunnissa Begum and Others
Andhra Pradesh High Court · (2005) 6 ALT 710 : (2005) 3 APLJ 285
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 2, Order 39 Rule 2A, 151
High Courts02 Sept 2005Dismissed
Ankit Packaging Limited Vs Additional Commissioner (CT) (Legal)
Andhra Pradesh High Court · (2006) 148 STC 578
Andhra Pradesh General Sales Tax Act, 1957 — Section 20, 20(1), 20(2), 20(3), 30Constitution of India, 1950 — Article 226Mysore Sales Tax Act, 1957 — Section 21, 21(2)
High Courts02 Sept 2005Allowed
Paladugu Venu Vs Vakkavanthula Srujana
Andhra Pradesh High Court · (2005) 6 ALT 819 : (2005) 3 APLJ 414
Stamp Act, 1899 — Section 2(11), 2(14), 2(4), 2(6), 3
High Courts02 Sept 2005Dismissed
Puvvada Susheelamma Vs Government of A.P. and Others
Andhra Pradesh High Court · (2005) 6 ALD 522
Constitution of India, 1950 — Article 14
High Courts02 Sept 2005Dismissed
Ch. Ramaiah Vs District Collector and Others
Andhra Pradesh High Court · (2005) 6 ALD 309 : (2005) 6 ALT 358
Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3, 3(1), 3(5), 4Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)Specific Relief Act, 1963 — Section 5