High Courts05 Aug 2005Dismissed
Kosuru Bhaskar and Another Vs Kosuru Ramachandraiah and Others
Andhra Pradesh High Court · (2006) 1 ALD 35
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 754 of 1,762
High Courts05 Aug 2005Dismissed
V.V. Mahendranath Vs Dy. General Manager, Syndicate Bank, Zonal Office and Another
Andhra Pradesh High Court · (2006) 1 ALD 311 : (2006) 3 ALT 562 : (2006) 2 LLJ 715
Constitution of India, 1950 — Article 310, 311(2)Industrial Disputes (Central) Rules, 1957 — Rule 16(3), 56Industrial Disputes Act, 1947 — Section 18
High Courts05 Aug 2005Allowed
K. Hansraj (died) by LRs. Vs General Manager, South Central Railway
Andhra Pradesh High Court · AIR 2005 AP 502 : (2005) 6 ALD 33 : (2005) 3 APLJ 179
High Courts05 Aug 2005
The State Vs Super Power Contractor and Another
Andhra Pradesh High Court · (2006) 1 ALD 685 : (2005) 2 ALD(Cri) 394
Contract Labour (Regulation and Abolition) Act, 1970 — Section 12(1), 23, 35Criminal Procedure Code, 1973 (CrPC) — Section 245(2)Industrial Disputes Act, 1947 — Section 2, 2(1)
High Courts05 Aug 2005
Quazi Mohd. Najmuddin Hussain Vs State of A.P. and Others
Andhra Pradesh High Court · AIR 2005 AP 464 : (2005) 6 ALD 1 : (2005) 6 ALT 663
Constitution of India, 1950 — Article 25, 26Kazis Act, 1880 — Section 2, 3, 4
High Courts05 Aug 2005Dismissed
D. Sambasiva Rao Chowdary Vs State Bank of Hyderabad and Others
Andhra Pradesh High Court · (2005) 6 ALD 506 : (2005) 2 APLJ 449
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 1A, 148, 151Constitution of India, 1950 — Article 227
High Courts05 Aug 2005Allowed
Pakeer Pitchi Reddy and Others Vs Pakeer Papi Reddy and Another
Andhra Pradesh High Court · (2005) 6 ALD 37 : (2006) 1 ALT 626
Easements Act, 1882 — Section 13, 5, 8Transfer of Property Act, 1882 — Section 52
High Courts04 Aug 2005Dismissed
P. Bhaskara Rama Charyulu and Others Vs District Collector and Others
Andhra Pradesh High Court · (2005) 5 ALD 857 : (2005) 6 ALT 767
Constitution of India, 1950 — Article 14, 19Land Acquisition Act, 1894 — Section 10, 11, 16, 17, 17(1)
High Courts04 Aug 2005Dismissed
K. Ramanjaneyulu Vs S. Abdul Rahiman and Others
Andhra Pradesh High Court · (2005) 6 ALD 8 : (2005) 5 ALT 705 : (2005) 3 APLJ 62
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 9
High Courts04 Aug 2005Dismissed
J. Narahari Chari Vs B.R. Jain and Others
Andhra Pradesh High Court · (2005) 6 ALD 36 : (2005) 5 ALT 584
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22
High Courts04 Aug 2005Allowed
B.D. Bhasker Vs Divisional Security Commissioner, Railway Protection Force and Another
Andhra Pradesh High Court · (2005) 5 ALD 825 : (2005) 5 ALT 407
Constitution of India, 1950 — Article 226, 311
High Courts04 Aug 2005Dismissed
Bullard Grace Manoramma and Another Vs Telugu Baptist Church
Andhra Pradesh High Court · AIR 2005 AP 506 : (2005) 5 ALD 822 : (2005) 6 ALT 341
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 22(1)
High Courts04 Aug 2005
Dr. Dilip Kumar Renapurkar Vs Vivek Pandav and Others
Andhra Pradesh High Court · (2005) 5 ALT 581 : (2006) 1 CivCC 177
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17
High Courts03 Aug 2005
Tata Ravi Vs State of A.P.
Andhra Pradesh High Court · (2005) 2 ALD(Cri) 616 : (2005) CriLJ 4408
Criminal Procedure Code, 1973 (CrPC) — Section 313, 342, 537
High Courts03 Aug 2005
Dandu Dawood Basha Vs Abdul Khader (deceased by L.Rs.) and Another
Andhra Pradesh High Court · AIR 2006 AP 43
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34, Order 21 Rule 94, 151Partition Act, 1893 — Section 7
High Courts03 Aug 2005Dismissed
Cherukuri Seshadri Vs Veeramallu Koteswara Rao (died) per LRs.
Andhra Pradesh High Court · (2005) 6 ALD 23 : (2005) 5 ALT 474
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(8), 12, 2
High Courts03 Aug 2005Dismissed
Kolluru Gopal Vs Visakhapatnam Municipal Corporation
Andhra Pradesh High Court · (2005) 5 ALD 303 : (2005) 5 ALT 399
Andhra Pradesh Slum Improvement (Acquisition of Land) Act, 1956 — Section 1(3), 3, 3(1), 3(2), 3(3)Constitution of India, 1950 — Article 226, 243D
High Courts03 Aug 2005
Chakali Sreenu Vs State of A.P.
Andhra Pradesh High Court · (2005) 2 ALD(Cri) 705 : (2006) 1 ALT(Cri) 349 : (2005) CriLJ 4406
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 301, 302, 323
High Courts03 Aug 2005Dismissed
Pala Appanna and Others Vs Pala Appa Rao and Others
Andhra Pradesh High Court · (2005) 08 AP CK 0021
High Courts02 Aug 2005Dismissed
K. Jayaraj Vs Executive Officer, Cantonment Board and Others
Andhra Pradesh High Court · (2005) 5 ALD 1 : (2005) 5 ALT 227
Cantonments Act, 1924 — Section 24Constitution of India, 1950 — Article 226