COURT ARCHIVE

Andhra Pradesh High Court judgments, 2008

914 judgments · page 25 of 46

High Courts14 Jul 2008Dismissed

Nallala Ram Reddy Vs The Commissioner, Prohibition and Excise, The Deputy Commissioner of Prohibition and Excise, Warangal Division and Sub-Inspector of Police

Andhra Pradesh High Court · (2008) 5 ALD 529 : (2008) 6 ALT 307

Andhra Pradesh Co-operative Societies Act, 1964 — Section 60, 61Andhra Pradesh Excise Act, 1968 — Section 46Andhra Pradesh Prohibition Act, 1995 — Section 12, 13, 13(1), 13(2), 13A

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High Courts14 Jul 2008Allowed

The Andhra Pradesh Federation of Chit Funds Vs Union of India (UOI) and The Asst. Commissioner of Service Tax - Anti Evasion Service Tax Cell

Andhra Pradesh High Court · (2008) 220 CTR 28 : (2008) 17 VST 128

Chit Funds Act, 1982 — Section 2Constitution of India, 1950 — Article 14, 19(1), 226, 265Finance (Amendment) Act, 2007 — Section 65

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High Courts14 Jul 2008Dismissed

Government of Andhra Pradesh and Others Vs D. Shankarji and Another

Andhra Pradesh High Court · (2009) 1 ALT 638

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High Courts14 Jul 2008Allowed

R. Veerabhadram Vs Additional Secretary to Government, General Administration (SC-F) Department and Another

Andhra Pradesh High Court · (2009) 1 ALT 67

Revised Pension Rules, 1980 — Rule 2, 4, 6

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High Courts13 Jul 2008Dismissed

Elisetty Bheemanna Dora Vs District Election Authority and District Collector and Others

Andhra Pradesh High Court · (2008) 6 ALD 97 : (2008) 3 APLJ 108

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

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High Courts11 Jul 2008Allowed

Mohd. Mahboob Ali Khan Afsar Vs Najeebunnisa and Others

Andhra Pradesh High Court · (2008) 5 ALD 96 : (2008) 5 ALT 297

Civil Procedure Code, 1882 — Section 583Civil Procedure Code, 1908 (CPC) — Section 144, 144(1), 151

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High Courts11 Jul 2008Dismissed

Kusampudi Sarada Vs Mandal Revenue Officer and Others

Andhra Pradesh High Court · (2008) 5 ALD 522 : (2008) 6 ALT 85 : (2008) 3 APLJ 157

Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 2(1), 2(6), 3, 3(1), 3(2)Constitution of India, 1950 — Article 226

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High Courts11 Jul 2008Allowed

Peddireddy Venkata Satyanarayana Murthy @ Chittibabu Vs Danisetty Babu Rao and Others

Andhra Pradesh High Court · (2008) 5 ALD 264 : (2008) 6 ALT 127 : (2009) 2 APLJ 1 : (2008) 3 APLJ 96

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 32, 34, 35, 76Constitution of India, 1950 — Article 227

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High Courts11 Jul 2008Dismissed

Gold and Silver Jewellery and Diamond Merchants Association Vs Municipal Corporation of Kurnool and Another

Andhra Pradesh High Court · (2008) 5 ALD 239

Hyderabad Municipal Corporation Act, 1955 — Section 201, 516, 517, 521, 521(1)Prevention of Food Adulteration Rules, 1955 — Rule 50

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High Courts11 Jul 2008Allowed

A. Narendraraja Vs Government of A.P., Department of Mines and Geology and Others

Andhra Pradesh High Court · AIR 2008 AP 220 : (2008) 4 ALD 803 : (2008) 4 ALT 805

Forest (Conservation) Act, 1980 — Section 2

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High Courts11 Jul 2008Allowed

Doneparthi Hymavathi and Another Vs Kotapati Ramalakshmi @ Radhika

Andhra Pradesh High Court · (2008) 5 ALD 500 : (2008) 5 ALT 533

Limitation Act, 1963 — Section 23

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High Courts10 Jul 2008

D. Venkatadri Naidu Vs S. Srinivasulu Reddy

Andhra Pradesh High Court · (2008) 5 ALT 55

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High Courts10 Jul 2008

Public Prosecutor, High Court of A.P. Vs Basireddy Verma Reddy

Andhra Pradesh High Court · (2008) 2 ALD(Cri) 570 : (2008) 3 ALT(Cri) 199 : (2009) CriLJ 840

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 89, 89(2)Criminal Procedure Code, 1973 (CrPC) — Section 195, 320, 320(1), 320(2), 320(8)Legal Services Authorities Act, 1987 — Section 19(5), 2, 22

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High Courts10 Jul 2008

Chityala Venkata Reddy Vs The State of A.P. and Adusumilli Krishna Murthy

Andhra Pradesh High Court · (2008) 2 ALD(Cri) 328 : (2008) 3 ALT(Cri) 81 : (2008) CriLJ 4244

Criminal Procedure Code, 1973 (CrPC) — Section 200, 251, 313, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts10 Jul 2008

Kurna Suresh Babu Vs The State of A.P. and Another

Andhra Pradesh High Court · (2008) 07 AP CK 0069

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2)

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High Courts10 Jul 2008

Hityala Venkata Reddy Vs State of A.P. and Others

Andhra Pradesh High Court · (2008) 3 APLJ 85 : (2008) 4 BC 346

Criminal Procedure Code, 1973 (CrPC) — Section 200, 251, 313, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts10 Jul 2008

Super Spinning Mills Limited Vs State of A.P.

Andhra Pradesh High Court · (2009) 25 VST 234

Andhra Pradesh General Sales Tax Act, 1957 — Section 22, 22(1), 6Central Sales Tax Act, 1956 — Section 14, 15

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High Courts09 Jul 2008Dismissed

M.V. Ramanamurthy Vs Ananthapalli Venkata Gopal Rao

Andhra Pradesh High Court · (2008) 5 ALD 673

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 45

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High Courts09 Jul 2008Dismissed

M.V. Ramanamurty Vs Ananthapalli Venkata Gopal Rao

Andhra Pradesh High Court · (2008) 6 ALT 22

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 45

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High Courts09 Jul 2008

Anikotti Joseph Binoy and Another Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2008) 3 ALD(Cri) 340 : (2008) 3 ALT(Cri) 75 : (2008) 3 APLJ 148

Constitution of India, 1950 — Article 13(1), 366(10)Evidence Act, 1872 — Section 57, 57(1), 78General Clauses Act, 1897 — Section 3(29)

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