Andhra Pradesh High Court Judgments 2008 — Page 35

High Courts13 Apr 2008Allowed

Marri Pushpal Reddy Vs Joint Collector and Licensing Authority and Another

Andhra Pradesh High Court · (2008) 4 ALD 336 : (2008) 4 ALT 517

Andhra Pradesh Cinemas (Regulation) Rules, 1970 — Rule 8(A)(2), 8(B)(2), 8A, 8B, 9

Read judgment

High Courts13 Apr 2008Allowed

M. Shanti Vs Bharat Sanchar Nigam Ltd. a Government of India Enterprise and Others

Andhra Pradesh High Court · (2008) 4 ALD 523

Read judgment

High Courts11 Apr 2008Allowed

P. Sankaramma Vs Government of Andhra Pradesh and Another

Andhra Pradesh High Court · (2008) 4 ALD 122 : (2008) 3 ALT 584

Andhra Pradesh Intermediate Education Act, 1971 — Section 2, 2(8), 9, 9(2)Andhra Pradesh Intermediate Education Rules, 1971 — Rule 3(2)Education Act, 1982 — Section 99

Read judgment

High Courts11 Apr 2008Dismissed

District Collector and Another Vs Maddukuri Joga Rao and Others

Andhra Pradesh High Court · (2008) 4 ALD 691

Land Acquisition Act, 1894 — Section 11, 11A, 16, 17, 17(1)

Read judgment

High Courts11 Apr 2008Dismissed

Alli Iylaiah Vs Alli Rajalaxmi and Others

Andhra Pradesh High Court · (2008) 04 AP CK 0031

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 15, 15(1), 5

Read judgment

High Courts11 Apr 2008

District Collector and Others Vs Andhra Pradesh Archaka Samakhya and Others

Andhra Pradesh High Court · AIR 2008 AP 150 : (2008) 4 ALD 1 : (2008) 3 ALT 421

Constitution of India, 1950 — Article 21Land Acquisition Act, 1894 — Section 17(3A)

Read judgment

High Courts10 Apr 2008Dismissed

Mohammed Abdul Rahman and Others Vs B. Manorama and Another

Andhra Pradesh High Court · (2008) 4 ALD 586 : (2008) 4 ALT 702

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3), 16, 22Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 5(4)Evidence Act, 1872 — Section 58

Read judgment

High Courts10 Apr 2008Dismissed

J. Viswanatha Reddy Vs Government of A.P. and Others

Andhra Pradesh High Court · (2008) 4 ALD 179 : (2008) 4 ALT 388

Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licence) Rules, 2005 — Rule 37, 56, 57Andhra Pradesh Excise Act, 1968 — Section 28, 29, 30, 31, 32

Read judgment

High Courts10 Apr 2008Allowed

Kandadai Tirumal Acharya and Others Vs Kandadai Venkatachari and Others

Andhra Pradesh High Court · (2008) 5 ALD 171 : (2008) 5 ALT 437

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17(2)Evidence Act, 1872 — Section 68, 69, 90Limitation Act, 1963 — Article 118, 57

Read judgment

High Courts09 Apr 2008Dismissed

State of Andhra Pradesh Vs P. Kantilal Jain

Andhra Pradesh High Court · (2008) 6 ALD 296 : (2009) 3 ALT 200

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 2Andhra Pradesh Survey and Boundaries Act, 1923 — Section 13, 14, 18, 5

Read judgment

High Courts09 Apr 2008

Andhra Sugars Limited Vs Labour Court and Others

Andhra Pradesh High Court · (2008) 4 ALD 527 : (2008) 3 ALT 770 : (2008) 118 FLR 689 : (2008) 3 LLJ 709

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

Read judgment

High Courts09 Apr 2008Allowed

Mohammad Jani Basha Vs Mrs. Mitra Tabacco Products and Another

Andhra Pradesh High Court · (2008) 4 ALD 519 : (2008) 4 ALT 9 : (2008) 118 FLR 613 : (2008) 3 LLJ 1022

Andhra Pradesh Shops and Establishments Act, 1988 — Section 40, 41Beedi and Cigar Workers (Conditions of Employment) Act, 1966 — Section 31, 31(2)Industrial Disputes Act, 1947 — Section 2A(2)

Read judgment

High Courts08 Apr 2008Dismissed

K. Tejaswarup Vs V. Veena

Andhra Pradesh High Court · (2009) 1 ALD 30 : (2008) 3 ALT 113

Hindu Marriage Act, 1955 — Section 13(1)Penal Code, 1860 (IPC) — Section 498A

Read judgment

High Courts04 Apr 2008Allowed

P. Sukanya Vs Chief Commissioner of Land Administration and Others

Andhra Pradesh High Court · (2008) 4 ALD 750 : (2008) 4 ALT 778

Andhra Pradesh (Telangana Area) Village Officers Service Rules, 1978 — Rule 73Andhra Pradesh Village Servant Service Rules, 2005 — Rule 19, 8, 8(3)Constitution of India, 1950 — Article 309

Read judgment

High Courts04 Apr 2008Dismissed

Surampudi Sudarsana Rao Vs Nanduri Venkata Seetha Ramanjaneyulu and Others

Andhra Pradesh High Court · (2008) 4 ALD 505 : (2008) 6 ALT 676

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

Read judgment

High Courts04 Apr 2008Dismissed

Amritha Vs Collector and District Magistrate and Others

Andhra Pradesh High Court · (2008) 2 ALD(Cri) 233 : (2008) 3 ALT 563 : (2008) CriLJ 3123

Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 12(1), 13(1), 2, 3, 3(1)Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22, 22(5), 226

Read judgment

High Courts03 Apr 2008Dismissed

B.T.S. Estate Private Limited Vs State Bank of India and Others

Andhra Pradesh High Court · (2009) 1 ALD 780 : (2008) 6 ALT 584

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(1), 13(2), 13(3), 13(4), 17Transfer of Property Act, 1882 — Section 70

Read judgment

High Courts03 Apr 2008Allowed

Prasad Medica Corporation Limited Vs Commissioner of Police, Hyderabad City Police and Others

Andhra Pradesh High Court · AIR 2008 AP 154 : (2008) 4 ALD 17 : (2008) 3 ALT 479

Andhra Pradesh Cinemas (Regulation) Act, 1955 — Section 3, 9AAndhra Pradesh Cinemas (Regulation) Rules, 1970 — Rule 11BCinematograph Act, 1952 — Section 10

Read judgment

High Courts03 Apr 2008

United India Insurance Co. Ltd. Vs Gouri Parvathi and Others

Andhra Pradesh High Court · (2009) ACJ 399

Motor Vehicles Act, 1988 — Section 166, 170

Read judgment

High Courts02 Apr 2008Allowed

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

Andhra Pradesh High Court · (2008) 4 ALD 344 : (2008) 3 ALT 592 : (2009) 1 APLJ 22 : (2008) 118 FLR 755 : (2008) 3 LLJ 1007

Read judgment

Andhra Pradesh High Court judgments, 2008