High Courts03 Dec 2007
Power Grid Employees Union Vs Power Grid Corporation of India Ltd. and Others
Andhra Pradesh High Court · (2007) 12 AP CK 0001
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2007
1,084 judgments · page 5 of 55
High Courts30 Nov 2007Allowed
Juguna Bai and Another Vs Sardar Surjeet Singh and Others
Andhra Pradesh High Court · (2008) 2 ALD 837
Constitution of India, 1950 — Article 141
High Courts30 Nov 2007
Nagamma and Others Vs G. Kamalamma and Others
Andhra Pradesh High Court · (2008) 2 ALD 794 : (2008) 1 ALT 281
Benami Transactions (Prohibition) Act, 1988 — Section 3(1)Specific Relief Act, 1963 — Section 42
High Courts30 Nov 2007
J. Madhavaiah Vs The Revenue Divisional Officer and Others
Andhra Pradesh High Court · (2008) 4 ALD 5
High Courts30 Nov 2007Dismissed
Kadiyala Appa Rao (died) per L.Rs. Vs Kadiyala Kamalamma
Andhra Pradesh High Court · (2008) 3 ALD 13 : (2008) 4 ALT 405
Civil Procedure Code, 1908 (CPC) — Section 100, 107
High Courts30 Nov 2007Allowed
Syed Turbuddin and Another Vs The State of A.P.
Andhra Pradesh High Court · (2008) 1 ALD(Cri) 397 : (2008) 1 ALT(Cri) 236 : (2008) CriLJ 2159
Arms Act, 1959 — Section 25(1)(B)Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 392, 393, 394, 395
High Courts30 Nov 2007Dismissed
Mastrusri Educational Society Vs Sub Registrar, Medchal and District Registrar, Collector (Under Section 47A of the Indian Stamp Act)
Andhra Pradesh High Court · (2008) 2 ALD 354 : (2008) 3 ALT 247
Stamp Act, 1899 — Section 47, 47AWealth Tax Act, 1957 — Section 7
High Courts30 Nov 2007
Sri. K. Srinivas and Others Vs The Government of Andhra Pradesh and The Dy. Transport Commissioner and Secretary, Regional Transport Authority and Others
Andhra Pradesh High Court · (2008) 3 ALD 241 : (2008) 4 ALT 53 : (2010) 1 APLJ 297
Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 2, 2(1), 258, 258(2)Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 2, 3, 3(1), 3(2), 3AConstitution of India, 1950 — Article 14, 226, 245, 246(3), 254
High Courts30 Nov 2007Dismissed
N. Vivekananda Swamy Vs State ACB Kurnool Range
Andhra Pradesh High Court · (2008) CriLJ 1325
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 20Criminal Procedure Code, 1973 (CrPC) — Section 321Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts30 Nov 2007Allowed
Vippala Srinivasa Reddy Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2008) 1 ALD(Cri) 477 : (2008) 1 ALT(Cri) 179 : (2008) 1 ALT(Cri) 173
Penal Code, 1860 (IPC) — Section 201, 302, 304B, 34
High Courts30 Nov 2007Dismissed
N. Vivekananda Chetty Vs The State A.C.B., Kurnool Range
Andhra Pradesh High Court · (2008) 1 ALD(Cri) 360 : (2008) 1 ALT(Cri) 160
Criminal Procedure Code, 1973 (CrPC) — Section 321Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts29 Nov 2007Dismissed
Naseema and Others Vs B. Nageswara Reddy and Others
Andhra Pradesh High Court · (2008) 6 ALD 41 : (2008) 2 ALT 577
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1(1), Order 16 Rule 1(3)
High Courts29 Nov 2007Dismissed
Rami Setty Siva Sankar Rao Vs Government of A.P. and Others
Andhra Pradesh High Court · (2008) 4 ALD 460 : (2008) 1 ALT 300
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 137, 15, 154, 16, 17Civil Procedure Code, 1908 (CPC) — Section 92
High Courts29 Nov 2007Dismissed
Shabbir Ahmed Khan Vs Central Bank of India and Another
Andhra Pradesh High Court · AIR 2008 AP 85 : (2008) 2 ALD 493 : (2008) 3 ALT 277 : (2008) 4 BC 155
Constitution of India, 1950 — Article 14Sales of Goods Act, 1930 — Section 64, 64(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17
High Courts28 Nov 2007Allowed
Kadiyamsetty Venkata Rao Vs The State of A.P.
Andhra Pradesh High Court · (2008) 1 ALD(Cri) 423 : (2008) 1 ALT(Cri) 273
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 498A
High Courts28 Nov 2007
S. Seshagiri Swamy Vs The Branch Manager, State Bank of Hyderabad, Collectorate Complex Branch and The Chief General Manager, State Bank of Hyderabad
Andhra Pradesh High Court · (2008) 4 ALD 276 : (2008) 2 DMC 23
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17
High Courts27 Nov 2007Dismissed
Siddanthi Suryanarayana Rao Vs State of A.P.
Andhra Pradesh High Court · (2008) 1 ALD(Cri) 457 : (2008) 1 ALT(Cri) 298
Penal Code, 1860 (IPC) — Section 302, 323
High Courts27 Nov 2007Allowed
Madi Sri Vasishnavi Vs Dr. NTR University of Health Sciences and Director of Tribal Welfare
Andhra Pradesh High Court · (2008) 3 ALD 8 : (2008) 3 ALT 463
Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 5, 5(2)Andhra Pradesh Scheduled Castes, Scheduled Tribes and Backward Classes — Issue of Community, Nativity and Date of Birth Certificate Rules, 1997 — Rule 10
High Courts27 Nov 2007Allowed
Abdul Khadeer Beig Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2008) 2 ALD 33 : (2008) 4 ALT 206
Andhra Pradesh State Wakf Board Conduct of Election Rules, 1996 — Rule 4Waqf Act, 1995 — Section 14, 14(1), 14(3), 18, 3
High Courts27 Nov 2007Allowed
Raja Ratan Gopal Sainehar (died) per LRs. Vs Rajendra Pershad and Others
Andhra Pradesh High Court · (2008) 2 ALD 778 : (2008) 1 ALT 623
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5, Order 47 Rule 7, Order 47 Rule 7(1), Order 47 Rule 7(2), 114Specific Relief Act, 1963 — Section 18, 28(1)