High Courts10 Jun 2008
Koppu Ramesh Vs A.P. Social Welfare Residential Educational Institutions Society and Another
Andhra Pradesh High Court · (2008) 4 ALD 740 : (2008) 5 ALT 751
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2008
914 judgments · page 32 of 46
High Courts09 Jun 2008Dismissed
Manda Yadaiah and Others Vs Thoomukuntla Karunakar Reddy and Others
Andhra Pradesh High Court · (2008) 5 ALD 721
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 2
High Courts09 Jun 2008Dismissed
Issa Venkateswarlu Gupta Vs The State of A.P.
Andhra Pradesh High Court · (2008) 2 ALD(Cri) 332 : (2008) 3 ALT(Cri) 63 : (2008) CriLJ 4092
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A
High Courts09 Jun 2008Dismissed
Vempati Anasuyamma (died) by LRs. and Others Vs Gouru Venkateswarloo and Others
Andhra Pradesh High Court · AIR 2008 AP 207 : (2008) 4 ALD 759 : (2008) 5 ALT 104 : (2009) 1 CivCC 232 : (2009) 5 RCR(Civil) 384
Civil Procedure Code, 1908 (CPC) — Section 96Hindu Marriage Act, 1955 — Section 12, 16, 16(1), 16(2), 16(3)
High Courts09 Jun 2008Dismissed
Manda Yadaiah and Others Vs Thoomukumtla Karunakar Reddy and Others
Andhra Pradesh High Court · AIR 2008 AP 251
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 2
High Courts28 May 2008Dismissed
Dogga V. George Vs Government of A.P. and Others
Andhra Pradesh High Court · (2009) 1 ALD 35 : (2009) 1 ALT 493
High Courts21 May 2008Allowed
Balamani Vs Senior Superintendent of Post Offices, Hyderabad City Division and Others
Andhra Pradesh High Court · (2008) 4 ALT 232
Post Office Act, 1898 — Section 2, 4, 7, 8, 9Post Office Rules, 1933 — Rule 30
High Courts21 May 2008Allowed
I. Balamani Vs Senior Superintendent of Post Offices, Hyderabad City Division and Others
Andhra Pradesh High Court · AIR 2008 AP 181 : (2008) 4 ALD 401
Post Office Act, 1898 — Section 2, 4, 7, 8, 9Post Office Rules, 1933 — Rule 30
High Courts14 May 2008Allowed
Andhra Pradesh State Road Transport Corporation and Others Vs Central Power Distribution Company of Andhra Pradesh Ltd. and Others
Andhra Pradesh High Court · (2008) 5 ALD 787 : (2008) 5 ALT 87 : (2008) ELR 790
Andhra Pradesh General Clauses Act, 1891 — Section 4, 6, 8Arbitration and Conciliation Act, 1996 — Section 11Constitution of India, 1950 — Article 14, 226, 300A
High Courts14 May 2008Dismissed
R. Mallaiah and Others Vs The Deputy Inspector General, Nizamabad and Medak District Range and Others
Andhra Pradesh High Court · (2008) 2 ALD(Cri) 257 : (2008) 4 ALT 626 : (2008) CriLJ 3428
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156, 161, 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 8
High Courts14 May 2008Dismissed
Mandakini Restaurant and Bar Vs Deputy Commissioner of Prohibition and Excise and Others
Andhra Pradesh High Court · (2008) 4 ALD 188 : (2008) 4 ALT 359
Andhra Pradesh Excise (Grant of Licence of Selling by Bar and Conditions of Licence) Rules, 2005 — Rule 10, 11B, 11B(2), 12A, 12BAndhra Pradesh Excise Act, 1968 — Section 13, 72Constitution of India, 1950 — Article 14, 19(1)
High Courts02 May 2008Allowed
N. Kamala Vs Collector and District Magistrate and Others
Andhra Pradesh High Court · (2008) 5 ALT 596
Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 12(1), 13, 2, 3(1), 3(2)Constitution of India, 1950 — Article 226
High Courts02 May 2008Dismissed
Vuppala Ramulu and Another Vs V. Bhudevi and Others
Andhra Pradesh High Court · (2008) 4 ALD 363 : (2008) 4 ALT 425
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 1, Order 23 Rule 1A
High Courts02 May 2008
Mohammed Izhar Ali Vs Smt. Olive Founseca (died) per L.Rs. and Others
Andhra Pradesh High Court · AIR 2008 AP 196 : (2008) 4 ALD 254 : (2008) 4 ALT 147
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(2), 11, 11(1), 11(2)Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 16, 17, 5, 5(1), 5(2)Civil Procedure Code, 1908 (CPC) — Section 148
High Courts02 May 2008Allowed
Seelam Ramadevi Vs Gadiraju Yanadi Raju
Andhra Pradesh High Court · (2008) 4 ALD 366 : (2008) 4 ALT 438 : (2008) 4 BC 518
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 20 Rule 11(1), Order 20 Rule 11(2), Order 21 Rule 37, 151Limitation Act, 1963 — Article 126
High Courts02 May 2008Allowed
J. Sai Prasanna and Others Vs Medical Council of India and Others
Andhra Pradesh High Court · (2008) 4 ALD 484 : (2008) 3 ALT 678
Constitution of India, 1950 — Article 32Education (Amendment) Act, 1995 — Section 77Indian Medical Council Act, 1956 — Section 10A, 10A(1), 10A(2), 10A(3), 10A(4)
High Courts02 May 2008Allowed
K. Jangaiah and Others Vs Andhra Pradesh Central Power Distribution Company Limited and Others
Andhra Pradesh High Court · (2008) 4 ALD 553 : (2008) 3 ALT 699
Constitution of India, 1950 — Article 14
High Courts02 May 2008Dismissed
M. Dhananjaiah Goud Vs Mogudampally Chandraiah and Others
Andhra Pradesh High Court · (2008) 4 ALD 678 : (2008) 4 ALT 227
Civil Practice Rules — Rule 55Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1(1), Order 16 Rule 1(2), Order 16 Rule 1(3), Order 16 Rule 1A
High Courts02 May 2008
In Re: Crips Laboratories Ltd.
Andhra Pradesh High Court · (2008) 145 CompCas 357 : (2008) 4 CompLJ 376
Companies (Court) Rules, 1959 — Rule 151, 156, 159, 163, 167Companies Act, 1956 — Section 447, 463(1), 463(2), 529(1), 529(2)Industrial Disputes Act, 1947 — Section 33C(2)
High Courts02 May 2008Dismissed
V. Venugopal Reddy Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2008) 4 ALD 643 : (2008) 5 ALT 740
Constitution of India, 1950 — Article 102, 103(1), 103(2), 136(2), 14Delimitation Act, 1972 — Section 8, 9Delimitation Act, 2002 — Section 10, 10(1), 10(2), 11F, 12BB