High Courts12 Mar 2008Dismissed
P. Laxmi and Another Vs State Bank of Hyderabad and Others
Andhra Pradesh High Court · (2008) 4 ALD 127 : (2008) 4 ALT 299 : (2008) 118 FLR 848
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2008
914 judgments · page 38 of 46
High Courts12 Mar 2008
Pamarthi Subba Rao Vs H. Rama Rao and National Insurance Co. Ltd.
Andhra Pradesh High Court · (2009) ACJ 652 : (2008) 3 ALD 650 : (2008) 3 ALT 68 : (2008) 117 FLR 1152 : (2008) 3 LLJ 245
Workmens Compensation Act, 1923 — Section 2(1)(1), 4(1)
High Courts12 Mar 2008Dismissed
R. Muthukrishnan Vs Forest Range Officer and Others
Andhra Pradesh High Court · (2008) 4 ALD 56 : (2008) 3 ALT 589
Andhra Pradesh Forest Act, 1967 — Section 20(1), 29(2), 29(4), 44, 44(2A)Andhra Pradesh Sandalwood and Red-Sanders Wood Transit Rules, 1969 — Rule 2, 3
High Courts11 Mar 2008Allowed
Abdul Raheem Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2008) 03 AP CK 0025
Penal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts11 Mar 2008
Sai Anupama Agencies Pvt. Ltd. Vs K.S.R. Mohan Rao and Another
Andhra Pradesh High Court · (2008) 4 ALD 52 : (2008) 3 ALT 326
High Courts11 Mar 2008Allowed
Boda Venkataramanamma and Others Vs I. Satyavathamma and Another
Andhra Pradesh High Court · (2009) 1 ALD 31 : (2008) 2 ALT 587
High Courts10 Mar 2008Dismissed
P. Manoj Kumar and Another Vs Vice-Chairman and Commissioner, A.P. Housing Board
Andhra Pradesh High Court · (2008) 3 ALT 447
Constitution of India, 1950 — Article 226
High Courts10 Mar 2008Allowed
S.A. Basha Vs The Divisional Security Commissioner, Railway Protection Force, S.C. Railway, Guntakal Divn and Another
Andhra Pradesh High Court · (2008) 4 ALD 700 : (2008) 4 ALT 422 : (2008) 119 FLR 844
Railway Protection Force Rules, 1987 — Rule 146.1, 146.4, 147.1Railway Services (Conduct) Rules, 1966 — Rule 3
High Courts07 Mar 2008Dismissed
Maddipatla Jagan Mohan Rao Vs Akula Nagamalleswari and Others
Andhra Pradesh High Court · (2008) 4 ALD 71 : (2008) 3 ALT 332
Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 3, 5Civil Procedure Code, 1908 (CPC) — Section 151
High Courts07 Mar 2008Dismissed
A.P. Power Generating Employees Union and Others Vs A.P. Power Generation Corporation Ltd. and Another
Andhra Pradesh High Court · (2008) 4 ALD 687
High Courts07 Mar 2008Allowed
M. Satyanarayana Vs Makkan Bharathi and Others
Andhra Pradesh High Court · (2008) 4 ALD 231 : (2008) 3 ALT 711
Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 16
High Courts07 Mar 2008Allowed
T.K. Subhash Vs Smt. Kamala Bali and Others
Andhra Pradesh High Court · AIR 2008 AP 169 : (2008) 3 ALD 582 : (2008) 3 ALT 490
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Hindu Succession Act, 1956 — Section 14, 14(1), 14(2), 30, 8
High Courts07 Mar 2008Dismissed
A.P. Power Generating Employees Union, Vijayawada Thermal Power Station and Others Vs A.P. Power Generation Corporation Ltd. and Another
Andhra Pradesh High Court · (2008) 4 ALD 687
High Courts05 Mar 2008Dismissed
Annam Malla Reddy Vs Bangi Nagaiah and Others
Andhra Pradesh High Court · (2008) 4 ALD 564 : (2008) 3 ALT 626
Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 5A(4)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)
High Courts04 Mar 2008Allowed
Gautam Prasad Singh Vs Union Public Service Commission and Others
Andhra Pradesh High Court · (2008) 3 ALT 185
Constitution of India, 1950 — Article 14, 16
High Courts04 Mar 2008Allowed
Prakash Rao and Another Vs Appellate Authority under Payment of Gratuity Act, 1972 and Deputy Commissioner of Labour and Others
Andhra Pradesh High Court · (2008) 3 ALD 521 : (2008) 3 ALT 519 : (2008) 118 FLR 156 : (2008) 3 LLJ 460
Andhra Pradesh Shops and Establishments Act, 1988 — Section 48(3)Payment of Gratuity Act, 1972 — Section 7(7)Workmens Compensation Act, 1923 — Section 30
High Courts03 Mar 2008
Shaik Lalbi and Another Vs M. Balakrishnan and Another
Andhra Pradesh High Court · (2009) ACJ 498 : (2008) 3 ALD 636
Arbitration and Conciliation Act, 1996 — Section 2(1)Civil Procedure Code, 1908 (CPC) — Section 2(11)Motor Vehicles Act, 1988 — Section 110A, 110B, 110C, 110D, 110E
High Courts03 Mar 2008
Darapaneni Krishna Murthy Vs Superintendent of Police and Others
Andhra Pradesh High Court · (2008) 4 ALD 105 : (2008) 4 ALT 545
Constitution of India, 1950 — Article 21
High Courts03 Mar 2008Dismissed
Diddi Kumaraswamy Vs Pathakala Bhaskar and Another
Andhra Pradesh High Court · (2008) 3 ALD 516 : (2008) 3 ALT 223 : (2008) 2 ARBLR 573
Arbitration Act, 1940 — Section 2Arbitration and Conciliation Act, 1996 — Section 17, 19, 34, 36, 7
High Courts03 Mar 2008Dismissed
Agricultural Market Committee Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (2008) 3 ALD 731 : (2008) 3 ALT 115
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 15, 22, 5, 5(1), 5(8)Andhra Pradesh (Agricultural Produce and Livestock) Markets Rules, 1969 — Rule 24, 25, 29, 40(1), 40(2)Constitution of India, 1950 — Article 226