COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 749 of 1,762

High Courts01 Sept 2005Dismissed

Shaheeda Begum Vs Principal, Army School and Another

Andhra Pradesh High Court · (2005) 6 ALD 312

Army Welfare Education Society Rules, 1997 — Rule 13, 19, 196, 197Constitution of India, 1950 — Article 12, 14, 16, 21, 226Contract Act, 1872 — Section 23

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High Courts01 Sept 2005

General Manager, Singareni Collieries Co. Ltd. Vs Presiding Officer, Industrial Tribunal-I and Another

Andhra Pradesh High Court · (2005) 6 ALD 499 : (2005) 6 ALT 51 : (2006) 1 LLJ 760

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High Courts01 Sept 2005Dismissed

Commandant, CISF Unit and Others Vs Mahesh Chandra Sharma

Andhra Pradesh High Court · (2005) 6 ALT 558

Central Industrial Security Force Rules, 1969 — Rule 29

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High Courts01 Sept 2005Dismissed

Thuluma Mallaiah and Others Vs District Collector and Another

Andhra Pradesh High Court · (2005) 6 ALD 50 : (2005) 6 ALT 54 : (2006) 2 CivCC 197

Constitution of India, 1950 — Article 226

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High Courts01 Sept 2005Allowed

Sardar Pratap Singh and Another Vs S. Basanth Singh and Others

Andhra Pradesh High Court · (2005) 6 ALD 219

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3General Clauses Act, 1897 — Section 27

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High Courts31 Aug 2005Dismissed

Gram Panchayat Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2005) 6 ALD 16

Constitution of India, 1950 — Article 226

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High Courts31 Aug 2005

B.V. Satish Kumar and Others Vs Convener, ECET (FDH)-2005, JNTU and Others

Andhra Pradesh High Court · (2005) 6 ALD 385

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High Courts31 Aug 2005Allowed

Arunachala Logistic (P) Ltd. Vs Deputy Commercial Tax Officer and Another

Andhra Pradesh High Court · (2008) 11 VST 590

Andhra Pradesh Tax on Professions, Trades, Callings and Employments Act, 1987 — Section 15(1), 16, 8(3)

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High Courts30 Aug 2005Allowed

Dr. V. Sundara Rao and Others Vs Director, Town and Country Planning, Govt. of A.P. and Others

Andhra Pradesh High Court · (2005) 6 ALD 525 : (2006) 3 ALT 570

Andhra Pradesh (Andhra Area) Town Planning Act, 1920 — Section 14(3)Andhra Pradesh Fire Services Act, 1999 — Section 13

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High Courts30 Aug 2005Allowed

Vagicheria Murali Krishna Vs Palleboyina Seshaiah

Andhra Pradesh High Court · (2006) 1 ALD 3 : (2005) 6 ALT 175 : (2005) 3 APLJ 221

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 10(5)

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High Courts30 Aug 2005

Kapala Sankar Rao Vs Kapala Usharani

Andhra Pradesh High Court · (2006) 1 ALD 327 : (2005) 6 ALT 555 : (2006) 1 DMC 563

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(1), Order 14 Rule 2(2), Order 23 Rule 3A, Order 33 Rule 1

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High Courts30 Aug 2005Dismissed

T. Nadipi Masum Saheb Vs Tamidala Rama Devi and Others

Andhra Pradesh High Court · (2005) 6 ALT 104

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts30 Aug 2005

B. Balaiah and Others Vs Station Commandant and Executive Officer and Others

Andhra Pradesh High Court · (2006) 1 ALD 407

Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 4(1), 5

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High Courts30 Aug 2005Allowed

Smt. Monika Vs Arun Sarkar

Andhra Pradesh High Court · (2006) 1 ALD 324 : (2005) 6 ALT 764 : (2006) 1 DMC 647

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High Courts30 Aug 2005Dismissed

Serum Institute of India Limited Vs V. Yugendra Kumar and Others

Andhra Pradesh High Court · (2005) 08 AP CK 0004

Companies (Court) Rules, 1959 — Rule 27, 28, 29, 30, 31Companies Act, 1956 — Section 434Limitation Act, 1963 — Section 5

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High Courts30 Aug 2005

Garlapati Lakshmana Swamy Vs Superintendent and Another

Andhra Pradesh High Court · (2006) 3 ALD 303

Constitution of India, 1950 — Article 226

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High Courts29 Aug 2005Allowed

P. Venkatamma and Another Vs Dontham Sulochana

Andhra Pradesh High Court · AIR 2006 AP 92 : (2005) 6 ALD 211 : (2005) 6 ALT 789 : (2006) 2 CivCC 84 : (2006) 1 RCR(Civil) 598 : (2006) 1 RCR(Criminal) 777

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118, 73

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High Courts29 Aug 2005

Sanjeevayya Nagar Co-operative House Building Society Vs S. Malla Reddy alias Parvathalu and Others

Andhra Pradesh High Court · (2005) 5 ALT 745 : (2006) 1 CivCC 8

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1

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High Courts29 Aug 2005Allowed

G. Parvatha Reddy Vs Boya Nargarjuna @ Nagarjuna Rao

Andhra Pradesh High Court · (2006) 1 ALT 146

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 19, Order 26 Rule 20, Order 26 Rule 22, Order 39 Rule 1, Order 40 Rule 1Constitution of India, 1950 — Article 227

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High Courts29 Aug 2005Allowed

K. Sadhu and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2005) 5 ALD 807 : (2005) 6 ALT 350

Andhra Pradesh Khadi and Village Industries Board Act, 1958 — Section 29Andhra Pradesh Khadi and Village Industries Board Employees (Recruitment and Service Conditions) Regulations, 1996 — Regulation 1, 2, 3, 4, 5Constitution of India, 1950 — Article 14, 16

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