High Courts25 Sept 2008
Revenue Divisional Officer and Another Vs Smt. Gampa Lakshmi Devi
Andhra Pradesh High Court · AIR 2009 AP 451 : (2009) 1 ALD 540 : (2009) 2 ALT 451
Board Standing Order — Section 34DEstates Abolition Act — Section 11A
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2008
914 judgments · page 12 of 46
High Courts25 Sept 2008Dismissed
Satish Kumar and Mohd. Asif Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2009) CriLJ 1099
Borstal Schools Act, 1925 — Section 10Criminal Procedure Code, 1973 (CrPC) — Section 161, 374(2)Penal Code, 1860 (IPC) — Section 302, 34
High Courts25 Sept 2008
Smt. G. Ramulamma and Another Vs The Depot Manager, APSRTC and APSRTC
Andhra Pradesh High Court · (2009) ACJ 2193 : (2009) 1 ALD 262 : (2009) 1 ALT 442
High Courts25 Sept 2008Dismissed
Shakera Begum Vs Government of A.P. and Others
Andhra Pradesh High Court · (2009) 1 ALD(Cri) 168 : (2009) 1 ALT 354
Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 2, 3(1), 3(2)Arms Act, 1959 — Section 25(1)Constitution of India, 1950 — Article 21, 22(5)
High Courts25 Sept 2008
K. Venkat Reddy and Others Vs Chinnapareddy Viswanadha Reddy
Andhra Pradesh High Court · AIR 2009 AP 1 : (2008) 6 ALD 222 : (2008) 6 ALT 360
Criminal Procedure Code, 1973 (CrPC) — Section 174Guardians and Wards Act, 1890 — Section 19, 25
High Courts24 Sept 2008Allowed
Jellella Anjaiah Vs Lokani Somamma and Others
Andhra Pradesh High Court · (2009) 1 ALD 625 : (2009) 2 ALT 543
High Courts24 Sept 2008Dismissed
P. Rajamullu and Others Vs Government of A.P. and Another
Andhra Pradesh High Court · (2008) 6 ALD 627 : (2008) 6 ALT 172
High Courts24 Sept 2008
Mr. P. Nagendra Prasad Rao and Others Vs The Government of India, Ministry of Agriculture and Others
Andhra Pradesh High Court · (2008) 6 ALD 277 : (2009) 2 ALT 220
Constitution of India, 1950 — Article 226, 73
High Courts24 Sept 2008Dismissed
P. Manikyam and Another Vs The Sub-Registrar and Others
Andhra Pradesh High Court · (2008) 6 ALD 268 : (2008) 4 APLJ 57 : (2009) 3 CivCC 133 : (2009) 106 RD 53
Andhra Pradesh Stamp (Prevention of Under Valuation of Instruments) Rules, 1975 — Rule 3(1), 3(2), 3(3), 3(4)Limitation Act, 1963 — Article 59Registration Act, 1908 — Section 19, 20, 21, 23, 24
High Courts24 Sept 2008Allowed
Dr. (Miss) Sepuri Madhuri Vs Dr. NTR University of Health Sciences and Others
Andhra Pradesh High Court · (2009) 1 ALD 476 : (2009) 2 ALT 389
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15, 15(1), 3Andhra Pradesh Regulation of Admission to Super Specialities in the Medical Colleges Rules, 1983 — Rule 7, 7(3), 7(4), 7.5, 7.6NTR University of Health Sciences Act, 1986 — Section 30, 8
High Courts24 Sept 2008Dismissed
Janga Gopamma and Others Vs Janga Srivenkata Harinath and Others
Andhra Pradesh High Court · (2009) 1 ALD 385 : (2009) 1 ALT 499
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10, 11, 12, 13, 16Succession Act, 1925 — Section 63(C)
High Courts24 Sept 2008Allowed
K. Venkateswara Rao Vs Sri I.V. Nageswara Rao, Senior Assistant, Govt. Polytechnic for women, Commissioner of Technical Education, Govt. of A.P., Principal, G.I.P.D.C.E.T. and Regional Joint Director of Technical Education
Andhra Pradesh High Court · (2009) 1 ALD 707 : (2009) 1 ALT 532
Administrative Tribunals Act, 1985 — Section 20(2), 21, 21(1), 21(3)Andhra Pradesh State and Subordinate Service Rules, 1962 — Rule 4, 5Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 23, 5, 6, 7, 8
High Courts23 Sept 2008Dismissed
M. Harinarayana @ Haribabu Vs Smt. P. Swaroopa Rani
Andhra Pradesh High Court · (2008) 6 ALD 312 : (2008) 6 ALT 378
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Specific Relief Act, 1963 — Section 20Transfer of Property Act, 1882 — Section 53A
High Courts23 Sept 2008Dismissed
Meda Hari Krishna Vs Akula Seshamma (died) per L.Rs. and Others
Andhra Pradesh High Court · (2009) 1 ALD 846 : (2008) 6 ALT 684
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26, Order 21 Rule 58, Order 21 Rule 99, Order 9 Rule 13
High Courts23 Sept 2008Dismissed
Ranga Readdy and Another Vs P. Aswarthappa and Others
Andhra Pradesh High Court · (2009) 2 ALT 127 : (2009) 3 CivCC 661
Evidence Act, 1872 — Section 58Specific Relief Act, 1963 — Section 12, 14, 15, 16, 19Transfer of Property Act, 1882 — Section 123
High Courts23 Sept 2008
Achuta Nageswara Rao Vs Chundru Krishna Murthy (died) and Others
Andhra Pradesh High Court · (2008) 6 ALD 736 : (2009) 106 RD 152
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4, 151Evidence Act, 1872 — Section 65Stamp Act, 1899 — Section 2(14), 33, 35, 36, 37
High Courts23 Sept 2008
Smt. P. Sridevi Vs Cherishma Housing Private Ltd., A private limited company and Another
Andhra Pradesh High Court · (2009) 147 CompCas 130 : (2009) 2 CompLJ 106
Companies (Court) Rules, 1959 — Rule 24, 95, 99Companies Act, 1956 — Section 159(1), 166(1), 174(1), 209(1), 219(1)Penal Code, 1860 (IPC) — Section 406, 418, 465, 468
High Courts23 Sept 2008Dismissed
Mehatab Begum Vs Bhagwandas and Others
Andhra Pradesh High Court · (2009) 1 ALD 546(1) : (2009) 1 ALT 563
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 16, 20(4), 53AAndhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 23(5), 23(7)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 3, Order 41 Rule 27, Order 7 Rule 3, 152, 47
High Courts22 Sept 2008Dismissed
M.A.E. Kumar Krishna Varma Vs Sri Ramoji Rao and Others
Andhra Pradesh High Court · (2008) 6 ALD 630 : (2008) 6 ALT 688
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 3, Order 1 Rule 9, Order 14 Rule 2, Order 2 Rule 3Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 10, 2, 29, 31, 32
High Courts22 Sept 2008
The ISRO Drivers Association Vs The Government of India and Others
Andhra Pradesh High Court · (2009) 2 ALD 317 : (2009) 2 ALT 150
Central Civil Services (Recognition of Service Association) Rules, 1993 — Rule 10, 5Constitution of India, 1950 — Article 226, 309, 73