COURT ARCHIVE

Andhra Pradesh High Court judgments, 2008

914 judgments · page 3 of 46

High Courts19 Dec 2008Dismissed

Reckitt and Benckiser (India) Ltd. and Another Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2009) 1 ALD(Cri) 935 : (2009) 2 ALT 562 : (2009) CriLJ 2346

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 161, 190, 191, 192, 193Drugs and Cosmetics Act, 1940 — Section 16, 17, 18, 19, 20

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High Courts19 Dec 2008Allowed

Salla Eswaramma Vs C. Subba Reddy

Andhra Pradesh High Court · (2009) 2 ALT 59 : (2009) 2 CivCC 400

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 11, Order 26 Rule 12, Order 26 Rule 13, Order 26 Rule 14

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High Courts19 Dec 2008Dismissed

Banda Sattaiah and Others Vs The Secretary to Government of Andhra Pradesh, Department of Revenue (U.C.) and Others

Andhra Pradesh High Court · (2009) 2 ALD 150 : (2009) 2 ALT 492

Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 5AConstitution of India, 1950 — Article 14Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 5(2), 6(1), 8(4)

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High Courts19 Dec 2008Dismissed

State of A.P. Vs Attili Narayana Rao

Andhra Pradesh High Court · (2009) 2 ALD 178 : (2009) 1 APLJ 50

Land Acquisition Act, 1894 — Section 23, 23(1), 23(2), 25Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8(1)

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High Courts19 Dec 2008

M. Rama Krishna Rao and Another Vs The Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2009) 3 ALD 211 : (2009) 2 ALT 330

Andhra Pradesh (Revised) Pension Rules, 1980 — Rule 2, 33Andhra Pradesh State Higher Judicial Service Rules, 1964 — Rule 7Constitution of India, 1950 — Article 366(17)

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High Courts19 Dec 2008Dismissed

Shri Ram Transport Finance Company Ltd. Vs The Commissioner Prohibition and Excise, The Deputy Commissioner Prohibition and Excise, The Govt. of A.P. and The Karuru Vysys Bank

Andhra Pradesh High Court · (2009) 3 ALD 90 : (2009) 2 ALT 710

Andhra Pradesh Excise Act, 1968 — Section 12, 13(2), 45, 46, 46(2)Andhra Pradesh Prohibition Act, 1995 — Section 11B, 12, 13, 13(2), 13ACivil Procedure Code, 1908 (CPC) — Section 144, 151, 2(14), 2(2), 9(3)

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High Courts18 Dec 2008Dismissed

M. Srinivasa Raju Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2009) 1 ALD(Cri) 184 : (2009) 2 ALT 203 : (2009) 1 APLJ 32

Constitution of India, 1950 — Article 161, 166, 226Criminal Procedure Code, 1973 (CrPC) — Section 321, 482Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

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High Courts18 Dec 2008Dismissed

Yadla Bhaskara Rao alias Bhtchibabu and Others Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2009) 2 ALT(Cri) 41 : (2009) CriLJ 1502

Penal Code, 1860 (IPC) — Section 302, 34, 97, 99

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High Courts18 Dec 2008Dismissed

S. Bheem Prasad and Others Vs State of A.P. and Others

Andhra Pradesh High Court · (2009) 3 ALT 193

Andhra Pradesh Departmental Test Rules, 1965 — Rule 6Andhra Pradesh Engineering Service Rules, 1966 — Rule 6, 8, 8(C)Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 16, 17, 31, 32, 33

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High Courts17 Dec 2008

State bank of India and Others Vs B.V. Bhaskar Reddy

Andhra Pradesh High Court · (2009) 3 ALD 596 : (2009) 1 ALT 610

Constitution of India, 1950 — Article 309

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High Courts17 Dec 2008Dismissed

Menukonda Veeramma Vs Tummuri Veera Venkata Satyanarayana and Others

Andhra Pradesh High Court · (2008) 12 AP CK 0023

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10, 16, 17, 17(1), 17(3)Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974 — Rule 6Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 3(2), 96(4)

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High Courts16 Dec 2008Allowed

Lanco Kondapalli Power Private Ltd. Vs Union of India (UOI) and The Shinhan Bank Ltd.

Andhra Pradesh High Court · (2009) 3 ALD 8 : (2009) 162 ECR 181 : (2009) 242 ELT 340

Central Excises and Salt Act, 1944 — Section 35B(1), 35C(2A)Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 129A, 129E

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High Courts16 Dec 2008Allowed

Adarsh Vidyalaya, recognized School (A service unit of the Grain and Seeds Merchants Association) Vs Nagar Panchayat and Others

Andhra Pradesh High Court · (2009) 4 ALT 519 : (2009) 15 ALT 519

Andhra Pradesh Municipalities Act, 1965 — Section 194, 56, 58, 59, 70

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High Courts12 Dec 2008Dismissed

E. Giri Yadav. M.A. Vs Union of India (UOI) and Another

Andhra Pradesh High Court · (2009) 2 ALD 608 : (2009) 3 ALT 304

Civil Procedure Code, 1908 (CPC) — Section 133, 135Constitution of India, 1950 — Article 124, 124(4), 124(5), 129, 215Criminal Procedure Code, 1973 (CrPC) — Section 197(1)

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High Courts12 Dec 2008

Reheemunnissa Vs District Consumer Forum and Others

Andhra Pradesh High Court · AIR 2009 AP 100

Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 12, 15, 25, 25(1), 25(2)

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High Courts11 Dec 2008Dismissed

Pithani Tirupatayya and Others Vs Pithani Apparao and Others

Andhra Pradesh High Court · (2008) 12 AP CK 0020

Limitation Act, 1963 — Article 64, 65

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High Courts11 Dec 2008Dismissed

Sri Vemula Bhaskar and Another Vs Govt. of A.P. and Others

Andhra Pradesh High Court · (2009) 2 ALD 500 : (2009) 2 ALT 299

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 38EAndhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Section 3Registration Act, 1908 — Section 17(1)

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High Courts10 Dec 2008