High Courts07 Nov 2007Allowed
Muthakamalli Sitaravamma and Others Vs Soma Venkateswarlu
Andhra Pradesh High Court · (2008) 3 ALD 164
Transfer of Property Act, 1882 — Section 2C
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2007
1,084 judgments · page 9 of 55
High Courts07 Nov 2007Dismissed
Shaik Mahaboob Sahab Vs K. Nageswara Rao
Andhra Pradesh High Court · AIR 2008 AP 55 : (2008) 2 ALD 624 : (2008) 3 ALT 144
Limitation Act, 1963 — Section 10, 20Specific Relief Act, 1963 — Section 16, 22
High Courts07 Nov 2007Allowed
Navnitlal Chandak and Another Vs Life Insurance Agents Federation of India
Andhra Pradesh High Court · (2008) 6 ALD 33 : (2008) 1 ALT 254 : (2007) 3 APLJ 277
Civil Procedure Code, 1908 (CPC) — Section 17, 19, 20, 23(3), 24
High Courts06 Nov 2007Allowed
Pendli Jayapradha and Others Vs Municipal Commissioner and Others
Andhra Pradesh High Court · (2008) 1 ALT 101
Penal Code, 1860 (IPC) — Section 427, 448Stamp Act, 1899 — Section 35, 47, 47A
High Courts06 Nov 2007Dismissed
B. Subba Reddy Vs Appellate Authority for Industrial and Financial Reconstruction under the Sick Industrial Companies (Special Provisions) Act, 1985 and Others
Andhra Pradesh High Court · (2008) 1 ALT 113
Companies Act, 1956 — Section 111A, 163, 196, 237, 397Constitution of India, 1950 — Article 136, 226, 227Income Tax Act, 1961 — Section 72A
High Courts05 Nov 2007Allowed
Erlapati Veera Lakshmi Vs Guda Haritha Rani
Andhra Pradesh High Court · (2008) 1 ALD 366 : (2008) 2 ALT 604 : (2007) 3 APLJ 1
Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 1(3), 12, 2(1), 2(2), 3Andhra Pradesh Panchayat Raj Act, 1994 — Section 17, 18, 19, 19(3), 20Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts05 Nov 2007Allowed
K. Veeraprasad Rao and Another Vs Commissioner of Prohibition and Excise, Govt. of A.P. and Another
Andhra Pradesh High Court · (2008) 1 ALD 740 : (2008) 1 ALT 218 : (2007) 3 APLJ 273
Andhra Pradesh Excise Act, 1968 — Section 45, 45(3)
High Courts05 Nov 2007
Oriental Insurance Co. Ltd. Vs S. Mahipal Reddy and Another
Andhra Pradesh High Court · (2008) 2 ALD 56
High Courts05 Nov 2007Allowed
Ruchi Infrastructure Limited Vs State of A.P. and Another
Andhra Pradesh High Court · (2008) 1 ALD(Cri) 197 : (2008) 1 ALT(Cri) 123
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 10(4), 10(6), 11(4), 13(2), 16(1)
High Courts02 Nov 2007Allowed
Chella Siva Kumar Reddy Vs Kudumula Surendra
Andhra Pradesh High Court · (2008) 2 ALD 638 : (2008) 1 ALT 335
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 38
High Courts02 Nov 2007
Juvva Seetha Punyeswari Vs Sanadi Muni Ratnam and Others
Andhra Pradesh High Court · (2008) 2 ALD 151 : (2008) 1 ALT 314
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 16 Rule 1
High Courts02 Nov 2007
A.A. Lords Shoes Pvt. Ltd. Co. and Others Vs Maneck H. Ghadiali and Others
Andhra Pradesh High Court · (2008) 4 ALD 391
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 43 Rule 2, Order 6 Rule 17, Order 7 Rule 11, 104Limitation Act, 1963 — Section 3
High Courts02 Nov 2007
The Public Prosecutor, High Court of A.P. Vs Gamini Bala Koteswara Rao @ Balakotaiah and Others Soodidela Papi Reddy Vs The State of A.P. and Others
Andhra Pradesh High Court · (2008) 1 ALD(Cri) 1 : (2008) 1 ALT(Cri) 72
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161(3), 162, 313, 378Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 148, 149, 302, 324
High Courts02 Nov 2007Dismissed
Amir Ali and Another Vs Maneck H. Ghadiali and Others
Andhra Pradesh High Court · (2008) 2 ALD 261 : (2008) 2 ALT 205
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(2)
High Courts02 Nov 2007
Kapu China Veerabhadra Rao Vs Authorised Officer, Special Asset. Management Section, Punjab National Bank and G.V.V. Rajendra Prasad
Andhra Pradesh High Court · (2008) 1 ALD 754 : (2008) 3 BC 474
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5Constitution of India, 1950 — Article 12, 14, 21, 300ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(1), 13(2), 13(4), 14, 14(1)
High Courts02 Nov 2007Allowed
Smt. Kamili Sarojini Vs Indian Bank, Avanigadda Branch
Andhra Pradesh High Court · AIR 2008 AP 71 : (2008) 2 ALD 581 : (2008) 3 BC 299
Succession Act, 1925 — Section 214, 370, 372
High Courts02 Nov 2007Allowed
R.S. Avtar Singh and Co. Vs Visakhapatnam Steel Plant (Rashtriya Ispat Nigam Limited) and A. Ramachandra Rao
Andhra Pradesh High Court · (2008) 2 ALD 810 : (2008) 6 ALT 4
Arbitration Act, 1940 — Section 33, 37, 37(4), 39Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5
High Courts01 Nov 2007
Divisional Manager, United India Insurance Co. Ltd. Vs Narala Venkata Subbamma and Others
Andhra Pradesh High Court · (2008) ACJ 551 : (2008) 2 ALD 814 : (2008) 1 ALT 9
Motor Vehicles Act, 1988 — Section 166
High Courts01 Nov 2007Dismissed
Smt. Sumakiran Mallena Vs The Secretary, Medical and Health and Others
Andhra Pradesh High Court · (2008) 2 ALD 176 : (2008) 3 ALT 741
Constitution of India, 1950 — Article 12, 21, 226
High Courts01 Nov 2007
Mallidi Suryanarayana Kanaka Durga Prasad Reddy Vs Isukapalli Venkata Raju and Others
Andhra Pradesh High Court · (2009) 3 ALT 435
Contract Act, 1872 — Section 23Guardians and Wards Act, 1890 — Section 29, 31(2), 31(3), 31(4), 4AHindu Minority and Guardianship Act, 1956 — Section 11, 4, 6, 7, 8