COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 767 of 1,762

High Courts10 May 2005Allowed

Pallava Granite Industries India Private Limited Vs Andhra Pradesh Mineral Development Corporation Limited

Andhra Pradesh High Court · (2005) 4 ALD 230 : (2005) 4 ALT 79 : (2006) 1 CTLJ 55

Constitution of India, 1950 — Article 136, 14, 226Contract Act, 1872 — Section 56

High Courts08 May 2005Dismissed

Gundala Reddeppa Naidu and Others Vs State of A.P. and Another

Andhra Pradesh High Court · (2005) 2 ALD(Cri) 206 : (2005) CriLJ 4702 : (2006) 1 RCR(Criminal) 547

Penal Code, 1860 (IPC) — Section 107, 108, 306, 34

High Courts05 May 2005Dismissed

K. Valli Kumari Vs Special Deputy Collector, (Land Acquisition), T.T.D. and Another

Andhra Pradesh High Court · (2005) 3 ALD 611 : (2005) 4 ALT 92 : (2005) 2 APLJ 129

Land Acquisition Act, 1894 — Section 4(1), 5A, 6

High Courts03 May 2005Allowed

Chintala Bhovana Vs Collector and District Magistrate and Others

Andhra Pradesh High Court · (2005) 4 ALT 1 : (2005) 2 APLJ 261 : (2006) CriLJ 745

High Courts29 Apr 2005

Patcha Mahendra Vs Koduru Penchalaiah

Andhra Pradesh High Court · (2005) 4 ALD 151 : (2005) 4 ALT 55 : (2005) 2 APLJ 244 : (2006) 1 BC 257 : (2005) 3 CivCC 491 : (2005) 3 RCR(Civil) 343

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 20Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 148, 149Constitution of India, 1950 — Article 227

High Courts29 Apr 2005

Pulimi Bapa Reddy Vs Pulimi Dasaradharama Reddy (Died) by LRs.

Andhra Pradesh High Court · (2005) 4 ALD 342 : (2005) 6 ALT 86 : (2006) 2 CivCC 547

High Courts29 Apr 2005Dismissed

S. Mohammed Anwaruddin (Died) per L.Rs. Vs Smt. Dr. Sabina Sultana

Andhra Pradesh High Court · AIR 2005 AP 508 : (2005) 4 ALD 566 : (2005) 4 ALT 597

Andhra Pradesh Housing Board Act, 1956 — Section 71Contract Act, 1872 — Section 17, 23Evidence Act, 1872 — Section 103

High Courts29 Apr 2005Dismissed

National Insurance Co. Ltd. Vs P. Sujatha and Others

Andhra Pradesh High Court · (2005) 4 ACC 495 : (2006) ACJ 1799 : (2005) 4 ALD 352 : (2005) 4 ALT 264

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 473Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 13 Rule 3, Order 13 Rule 4, Order 13 Rule 5, Order 13 Rule 6Constitution of India, 1950 — Article 226, 227, 41

High Courts29 Apr 2005Dismissed

Sadhu Varahala Babu and Others Vs Government of A.P., Co-operation Department and Others

Andhra Pradesh High Court · (2005) 5 ALT 126

Andhra Pradesh Co-operative Societies Act, 1964 — Section 116AA, 116C, 116C(1)Andhra Pradesh Shops and Establishments Act, 1988 — Section 47Constitution of India, 1950 — Article 12, 14, 21, 226, 32

High Courts29 Apr 2005Dismissed

V.N. Sunanda Reddy Vs State of A.P. and Others

Andhra Pradesh High Court · (2005) 3 ALD 843 : (2005) 4 BC 306 : (2005) 126 CompCas 516 : (2006) 66 SCL 358

Negotiable Instruments Act, 1881 (NI) — Section 138Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 18, 19, 22

High Courts29 Apr 2005Dismissed

P. Nagalakshmaiah and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2005) 4 ALD 253

Andhra Pradesh Co-operative Societies Act, 1964 — Section 2(1), 34(A)(5), 34A, 34A(11), 34A(13)Andhra Pradesh Co-operative Societies Rules, 1964 — Rule 22, 22(4), 22D, 22D(2), 24(A)(2)Constitution of India, 1950 — Article 14

High Courts28 Apr 2005

Talachintala Paidayya Vs Toleti Jeevaratnam and Others

Andhra Pradesh High Court · (2005) 4 ALD 155

Andhra Pradesh Panchayat Raj (Conduct of Election of Members and Sarpanch of Gram Panchayat, Members of Mandal Parishad and Members of Zilla Parishad) Rules, 1994 — Rule 35, 35(2)

High Courts28 Apr 2005

Ram Narayan Sarda (died) by LRs. and Others Vs Gone Laxman and Others

Andhra Pradesh High Court · (2005) 4 ALD 172 : (2005) 2 APLJ 264

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 96Criminal Procedure Code, 1973 (CrPC) — Section 145Evidence Act, 1872 — Section 40

High Courts28 Apr 2005

Naidu Adikeshava Reddy Vs Remella Venkata Rayanam and Another

Andhra Pradesh High Court · (2005) 3 ALD 786

Evidence Act, 1872 — Section 102

High Courts28 Apr 2005

Goli Padmaraju and Others Vs Government of A.P. and Others

Andhra Pradesh High Court · (2005) 3 ALD 701

Land Acquisition Act, 1894 — Section 10, 11, 11(1), 11(2), 17

High Courts28 Apr 2005Allowed

G. Parimala Vs Bimala Bhatia and Others

Andhra Pradesh High Court · (2005) 3 ALD 867 : (2005) 3 ALT 301 : (2005) 2 APLJ 163 : (2005) 2 CivCC 461 : (2005) 2 RCR(Civil) 763

Arbitration and Conciliation Act, 1996 — Section 34, 34(3)Civil Procedure Code Amendment Act, 1999 — Order 8 Rule 1Civil Procedure Code Amendment Act, 2002 — Order 8 Rule 1

High Courts28 Apr 2005

Kunche China Mangamma and Others Vs Koolapu Mangamma (died) and Others

Andhra Pradesh High Court · (2005) 4 ALT 547

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, Order 22 Rule 4, Order 6 Rule 4, 35AContract Act, 1872 — Section 17, 19, 45, 47Evidence Act, 1872 — Section 65, 67, 68

High Courts28 Apr 2005Allowed

S. Purnachandra Rao Vs Paleti Linga Rao

Andhra Pradesh High Court · (2005) 4 ALD 183 : (2006) 1 ALT 289 : (2006) 2 CivCC 415

Civil Procedure Code, 1908 (CPC) — Section 20, 24Negotiable Instruments Act, 1881 (NI) — Section 68, 70

High Courts28 Apr 2005Allowed

G. Dayakar Vs District Registrar, Registration Office and Another

Andhra Pradesh High Court · (2005) 4 ALD 228 : (2005) 2 APLJ 160

Stamp (Andhra Pradesh Amendment) Act, 1986 — Section 41, 41AStamp Act, 1899 — Section 41A, 42, 42(1), 42(2)

High Courts28 Apr 2005Allowed

A. Seshaiah Vs Commandant, Central Industrial Security Force Unit

Andhra Pradesh High Court · (2005) 3 ALD 766 : (2005) 3 ALT 628 : (2005) 2 ALT 628 : (2005) 106 FLR 1156

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33, 47