COURT ARCHIVE

Andhra Pradesh High Court judgments, 2008

914 judgments · page 33 of 46

High Courts02 May 2008Dismissed

Gajula Exim (P) Ltd. Vs Authorised Officer, Andhra Bank, Main Branch and Others

Andhra Pradesh High Court · AIR 2008 AP 184 : (2008) 4 ALD 385 : (2008) 3 ALT 619 : (2008) 4 BC 274 : (2009) 149 CompCas 489

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 31

Read judgment

High Courts02 May 2008Dismissed

Commissioner of Central Excise Vs Shriram Refrigeration Industries [Presently known as Tecumseh Products India Ltd.]

Andhra Pradesh High Court · (2009) 240 ELT 201

Central Excises and Salt Act, 1944 — Section 35E, 35G, 35G(1), 35LCustoms Act, 1962 — Section 129, 130

Read judgment

High Courts02 May 2008Dismissed

S.A. Basha Vs Deputy Chief Security Commissioner, Railway Protection Force and Others

Andhra Pradesh High Court · (2008) 4 ALD 700 : (2008) 4 ALT 632

Constitution of India, 1950 — Article 226Railway Protection Force Rules, 1987 — Rule 153(8)

Read judgment

High Courts01 May 2008Dismissed

Yashwitha Constructions (P) Ltd. Vs Simplex Concrete Piles India Ltd.

Andhra Pradesh High Court · (2008) 4 ALT 266

Arbitration and Conciliation Act, 1996 — Section 11, 11(10), 11(5), 11(6), 12Companies Act, 1956 — Section 370(1B)

Read judgment

High Courts01 May 2008Allowed

The Andhra Bank Vs The State of Andhra Pradesh and Another

Andhra Pradesh High Court · (2008) 4 ALD 602 : (2008) 4 ALT 325

Andhra Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1961 — Section 19, 19(2), 21, 21(3)Companies Act, 1956 — Section 125Constitution of India, 1950 — Article 272(1), 372(1)

Read judgment

High Courts01 May 2008Allowed

Katamreddi Vasundhara Vs Joint Collector and Others

Andhra Pradesh High Court · (2008) 4 ALD 539 : (2008) 4 ALT 475

Read judgment

High Courts30 Apr 2008Allowed

M. Shanti and Others Vs Bharat Sanchar Nigam Limited and Others

Andhra Pradesh High Court · (2008) 4 ALT 564

Recruitment of Personal Assistants in the Field Units of Bharat Sanchal Nigam Limited Rules, 2004 — Rule 4

Read judgment

High Courts30 Apr 2008Dismissed

Sri Gandrapu Gangaraju Choultry rep. by its Executive Officer Vs G.S.V.V. Appa Rao and Others

Andhra Pradesh High Court · (2008) 5 ALD 130 : (2008) 5 ALT 505

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 93

Read judgment

High Courts30 Apr 2008

J.V.T. Krishna Murthy Vs Tribal Welfare Department, Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2008) 4 ALD 541 : (2008) 4 ALT 635

Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 5

Read judgment

High Courts30 Apr 2008

Mohd. Ahsan Khan Vs Greater Hyderabad Municipal Corporation and Others

Andhra Pradesh High Court · (2008) 4 ALD 198

Hyderabad Municipal Corporation Act, 1955 — Section 146, 147Land Acquisition Act, 1894 — Section 4, 6

Read judgment

High Courts30 Apr 2008Dismissed

D. Dwaraka Vs The Registrar (Admn.), High Court of Andhra Pradesh, The District Judge and Ms. Shantipriya

Andhra Pradesh High Court · (2008) 5 ALD 734 : (2008) 6 ALT 589

Andhra Pradesh Scheduled Castes (Rationalisation of Reservations) Act, 2000 — Section 3, 7Andhra Pradesh Scheduled Castes (Rationalisation of Reservations) Rules, 2000 — Rule 3Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 22, 22A

Read judgment

High Courts29 Apr 2008Allowed

Pandugayala Subbarayadu Vs Kattamuri Sri Krishna

Andhra Pradesh High Court · (2008) 4 ALD 454 : (2008) 4 ALT 417

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 38, 51, 60(1)

Read judgment

High Courts29 Apr 2008Dismissed

Dogga V. George rep. by his Father, D.A. Janardhana Rao Vs Govt. of A.P. and Others

Andhra Pradesh High Court · (2009) 1 ALD 35 : (2008) 4 ALD 10 : (2008) 4 ALT 692

Read judgment

High Courts29 Apr 2008Allowed

Thummalachetty Builders and Developers (Pvt.) Limited Vs Commissioner and Inspector General of Stamps and Registration and Others

Andhra Pradesh High Court · (2008) 6 ALD 818 : (2008) 6 ALT 227 : (2009) 106 RD 88

Registration Act, 1908 — Section 22A, 69(1), 71, 72, 77Registration Rules, 1908 — Rule 57, 58

Read judgment

High Courts28 Apr 2008Allowed

Vavilapalli Sarojanamma and Others Vs Pappala Rajeswaramma

Andhra Pradesh High Court · (2009) 1 ALD 2 : (2008) 4 ALT 369

Evidence Act, 1872 — Section 102, 114, 65, 69, 73

Read judgment

High Courts25 Apr 2008Dismissed

M. Devender Vs A. Sarika

Andhra Pradesh High Court · (2008) 4 ALD 728 : (2008) 5 ALT 183 : (2009) 2 RCR(Civil) 644

Hindu Marriage Act, 1955 — Section 12, 12(1), 7

Read judgment

High Courts24 Apr 2008Dismissed

D. Dharmaiah E. 113501 Vs Depot Manager, APSRTC

Andhra Pradesh High Court · (2008) 5 ALD 8 : (2008) 3 ALT 670 : (2008) 118 FLR 693 : (2008) 3 LLJ 851

Industrial Disputes Act, 1947 — Section 2A(2)

Read judgment

High Courts24 Apr 2008Allowed

Fayeem Khadri Vs Vanam Bharatamma and Others

Andhra Pradesh High Court · (2008) 5 ALD 199 : (2008) 4 ALT 644

Read judgment

High Courts23 Apr 2008Allowed

Divisional Signal and Telecommunication Engineer (Constn) II, South Central Railway and Another Vs Mohd. Jaffer and Another

Andhra Pradesh High Court · (2008) 4 ALD 598

Industrial Disputes Act, 1947 — Section 33C(2)

Read judgment

High Courts23 Apr 2008Dismissed

State Bank of Hyderabad Vs Dy. Commercial Tax Officer

Andhra Pradesh High Court · (2008) 4 ALD 473 : (2008) 4 ALT 583

Andhra Pradesh Tax on Professions, Trades, Callings and Employments Act, 1987 — Section 11, 2, 20Andhra Pradesh Tax on Professions, Trades, Callings and Employments Rules, 1987 — Rule 24Banking Regulation Act, 1949 — Section 23

Read judgment