High Courts18 Aug 2005Allowed
Santhi Enterprises Vs Texmaco Limited, Cement Division
Andhra Pradesh High Court · (2006) 1 ALD 399 : (2005) 3 APLJ 399 : (2007) 2 BC 185
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 752 of 1,762
High Courts17 Aug 2005Dismissed
Murahadi Syyadisyed Sha Syed Mohiddinsha Oulya Rahamtulla Alyhi Darga Committee Vs Gutam Shajad @ Shahjahan and Others
Andhra Pradesh High Court · (2006) 1 ALD 393
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)
High Courts17 Aug 2005Dismissed
B.K. Agarwal Vs Smt. S. Meenakshi
Andhra Pradesh High Court · (2005) 6 ALD 391 : (2005) 5 ALT 698
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(3), 18, 22
High Courts17 Aug 2005Allowed
K. Papadu Vs Golagana Suryanarayana and Another
Andhra Pradesh High Court · (2006) 1 ALD 318
Evidence Act, 1872 — Section 110Specific Relief Act, 1963 — Section 34, 35
High Courts17 Aug 2005Allowed
Supreme Music Vs Manilal G. Purohit and Others
Andhra Pradesh High Court · (2005) 6 ALD 228 : (2005) 5 ALT 684
Civil Procedure Code, 1908 (CPC) — Section 151Stamp Act, 1899 — Section 33, 33(2), 35, 36, 38
High Courts17 Aug 2005Dismissed
Renuka Nair Vs G. Satish
Andhra Pradesh High Court · (2005) 6 ALD 234
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Hindu Marriage Act, 1955 — Section 26
High Courts16 Aug 2005
Ravula Needlamma Vs Sandaiah
Andhra Pradesh High Court · (2005) 6 ALD 295
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22, 8Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2, 11, 115
High Courts16 Aug 2005Allowed
Pampa Hotels Limited Vs Andhra Pradesh Tourism Development Corporation Limited (APTDCL) and Another
Andhra Pradesh High Court · (2005) 6 ALD 43 : (2005) 6 ALT 37
Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6), 16, 7
High Courts16 Aug 2005Dismissed
B. Sai Anand Prasad Vs Sai Krishna General Stores
Andhra Pradesh High Court · (2005) 6 ALD 238 : (2005) 6 ALT 185
Civil Procedure Code, 1908 (CPC) — Section 2(2), 36Contempt of Courts Act, 1971 — Section 2
High Courts16 Aug 2005Allowed
Mohd. Kaleemullah Vs Mohd. Azizullah and Others
Andhra Pradesh High Court · (2005) 6 ALD 303
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(4)
High Courts16 Aug 2005
National Thermal Power Corporation Limited Vs Prefab Granites Limited and Another
Andhra Pradesh High Court · (2006) 1 ALD 135 : (2005) 6 ALT 347 : (2006) 1 ARBLR 399 : (2005) 4 RCR(Civil) 742
Arbitration Act, 1940 — Section 17Arbitration and Conciliation Act, 1996 — Section 11, 11(10), 11(4), 11(5), 11(6)Arbitration Rules, 1940 — Rule 3
High Courts16 Aug 2005Allowed
Pampa Hotels Ltd. Vs A.P. Tourism Development Corporation Ltd. (APTDCL) and Another
Andhra Pradesh High Court · (2005) 6 ALD 43 : (2005) 6 ALT 37
Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6), 16, 7
High Courts16 Aug 2005
Feno Fiber Ltd. Vs Employees Provident Fund Appellate Tribunal and Others
Andhra Pradesh High Court · (2005) 5 ALD 732 : (2005) 6 ALT 659
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7Q
High Courts12 Aug 2005Dismissed
Y. Ravinder Vs Area Commandant, C.I.S.F. and Others
Andhra Pradesh High Court · (2005) 5 ALD 828 : (2005) 5 ALT 383
Central Industrial Security Force Rules, 1969 — Rule 15Constitution of India, 1950 — Article 14, 16, 311
High Courts12 Aug 2005Allowed
Kota Sreevalli and Others Vs Chinni Seetharamaiah and Others
Andhra Pradesh High Court · AIR 2005 AP 521 : (2005) 5 ALD 569 : (2006) 3 ALT 215 : (2006) 3 CivCC 631 : (2007) 5 RCR(Civil) 162
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, 96Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 67, 79, 80, 81, 82
High Courts11 Aug 2005Allowed
Naresh Kumar Kedia Vs Director Institute of Preventive Medicine, Public Health Laboratories and Food (Health) Administration and Others
Andhra Pradesh High Court · (2006) FAJ 175
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 11(4), 13(2), 13(2)(7), 16(1), 2(ia)(f)
High Courts11 Aug 2005Dismissed
Y.V. Krishna Rao Vs T.S.R. Anjaneyulu
Andhra Pradesh High Court · (2006) 1 ALD 241
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22, 32, 8, 8(2), 8(5)
High Courts11 Aug 2005Dismissed
Yarlagadda Padmavathi Vs Director of School Education
Andhra Pradesh High Court · (2005) 5 ALD 347 : (2005) 5 ALT 23
Andhra Pradesh Education Rules, 1982 — Rule 1, 11, 3, 46, 97(4)Andhra Pradesh Public Employment (Recording and Alteration of Date of Birth) Rules, 1984 — Rule 2A, 4Constitution of India, 1950 — Article 226
High Courts11 Aug 2005
Gunnana Pentayya and Others Vs State of A.P.
Andhra Pradesh High Court · (2006) 1 ALD(Cri) 387 : (2006) 1 ALT(Cri) 395 : (2005) CriLJ 4680
Criminal Procedure Code, 1973 (CrPC) — Section 144, 374(2)Penal Code, 1860 (IPC) — Section 141, 148, 149, 302, 323