COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 766 of 1,762

High Courts09 Jun 2005Allowed

Smt. Didde Sundara Mani and Another Vs Didde Venkata Subbarao and Another

Andhra Pradesh High Court · (2005) 2 ALD(Cri) 237 : (2005) 3 ALT(Cri) 182 : (2005) CriLJ 3618 : (2006) 1 DMC 83 : (2005) 4 RCR(Criminal) 623

Evidence Act, 1872 — Section 112, 45

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High Courts09 Jun 2005Dismissed

Balaji Galvanising Industries Ltd. Vs Commissioner of Commercial Taxes and Others

Andhra Pradesh High Court · (2005) 142 STC 429

Andhra Pradesh General Sales Tax Act, 1957 — Section 42AConstitution of India, 1950 — Article 226

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High Courts09 Jun 2005Dismissed

Koraganji Sita Mahalakshmi Vs Koraganji Yellaswara Rao

Andhra Pradesh High Court · (2005) 4 ALD 333 : (2005) 4 ALT 478 : (2005) 3 RCR(Civil) 679

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1), 9

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High Courts09 Jun 2005Dismissed

Male Venkateswarlu and Another Vs State Bank of India, Ongole Branch and Another

Andhra Pradesh High Court · (2005) 5 ALD 62 : (2006) 3 BC 563 : (2005) 128 CompCas 572

Constitution of India, 1950 — Article 141Contract Act, 1872 — Section 128, 129, 133Limitation Act, 1908 — Article 115, 57

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High Courts09 Jun 2005Dismissed

Rakesh Bhatia and Others Vs G. Parimala and Another

Andhra Pradesh High Court · (2005) 4 ALD 461 : (2005) 4 ALT 245 : (2005) 4 BC 215

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 2(1)

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High Courts09 Jun 2005Allowed

Rachabattuni Govinda Rao Vs Jonnadula Sambasiva Rao

Andhra Pradesh High Court · (2005) 5 ALD 390 : (2005) 4 ALT 429

Civil Procedure Code Amendment Act, 2002 — Section 16(2)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts08 Jun 2005Dismissed

Mahankali Venkatachari Vs Mahankali Srinivasachari and Others

Andhra Pradesh High Court · (2005) 4 ALD 465

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High Courts08 Jun 2005Dismissed

K. Raja Gopal Vs M. Venkatappa and Another

Andhra Pradesh High Court · (2005) 5 ALD 79 : (2005) 2 APLJ 343

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 144, 151

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High Courts07 Jun 2005Dismissed

Y. Vasudeva Rao and Another Vs State of A.P. and Another

Andhra Pradesh High Court · (2005) 2 ALD(Cri) 568 : (2005) 3 ALT(Cri) 214 : (2005) CriLJ 3774

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 191, 202, 397, 401Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts07 Jun 2005

P.V. Subba Rao and Another Vs Sunkari Varahalamma and Another

Andhra Pradesh High Court · (2005) 5 ALD 175 : (2005) 4 ALT 142

Motor Vehicles Act, 1988 — Section 163A, 166, 173

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High Courts07 Jun 2005Allowed

Sri Rama Sri Kanyakaparameswari Srinagareswara Swamy Varla Alayamulu Vs Jampa Satyanarayana and Others

Andhra Pradesh High Court · (2005) 6 ALD 41 : (2005) 4 ALT 435

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 151, 82, 83Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1

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High Courts07 Jun 2005Dismissed

Utham Kumar Jain Vs The State of A.P. and Others

Andhra Pradesh High Court · (2005) 2 ALD(Cri) 676 : (2006) 1 ALT(Cri) 131 : (2005) CriLJ 3601

Criminal Procedure Code, 1973 (CrPC) — Section 200, 48, 482Hire Purchase Act, 1972 — Section 1(3), 18, 19, 20, 20(1)Limitation Act, 1963 — Section 10, 11, 12, 13, 14

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High Courts06 Jun 2005

Syed Azmath Ali and Others Vs Andhra Pradesh State Wakf Board and Others

Andhra Pradesh High Court · (2005) 4 ALD 550

Andhra Pradesh Land Encroachment Act, 1905 — Section 4(3), 5(2), 6, 7Constitution of India, 1950 — Article 226Waqf Act, 1995 — Section 32, 32(2), 54, 54(1), 54(3)

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High Courts06 Jun 2005Allowed

Tummu Rajapu Reddy Vs P. Koteswaramma and Others

Andhra Pradesh High Court · (2005) 5 ALD 9 : (2005) 4 ALT 446

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Transfer of Property Act, 1882 — Section 44

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High Courts06 Jun 2005Allowed

K. Sulochana Vs District Collector and District Magistrate and Others

Andhra Pradesh High Court · (2005) 4 ALD 539 : (2005) 5 ALT 241

Registration Act, 1908 — Section 69Waqf Act, 1995 — Section 21, 23, 28, 32, 35

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High Courts06 Jun 2005Dismissed

Satya Sai Chemicals and Seeds Company and Another Vs Modern Proteins Ltd. Company

Andhra Pradesh High Court · (2005) 4 ALD 477

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High Courts06 Jun 2005

Rukya Bee and Another Vs Syed Afzal and Others

Andhra Pradesh High Court · (2005) 4 ALD 463 : (2005) 4 ALT 465

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

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High Courts06 Jun 2005Dismissed

N. Mallamma Vs Superintendent Engineer, Operation Assessment, A.P. TRANSCO and Another

Andhra Pradesh High Court · AIR 2005 AP 442 : (2005) 5 ALD 82 : (2005) 5 ALT 20

Electricity (Supply) Act, 1948 — Section 49

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High Courts06 Jun 2005Dismissed

Papuri Deveedu Vs Banavath Lokhya and Another

Andhra Pradesh High Court · (2005) 4 ALD 559 : (2005) 5 ALT 20 : (2007) 1 BC 384

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Constitution of India, 1950 — Article 226Provincial Insolvency Act, 1920 — Section 10, 18, 25, 25(2), 3

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High Courts17 May 2005Dismissed

Dadi Veerahadra Rao Vs Returning Officer, Constituency No. 32, Anakapalli Legislative Assembly Constituency and Others

Andhra Pradesh High Court · AIR 2005 AP 428 : (2005) 4 ALD 485

Constitution of India, 1950 — Article 173Government of Union Territories Act, 1963 — Section 14, 4Representation of the People Act, 1951 — Section 100(1), 30, 31, 32, 33(1)

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