High Courts03 Mar 2008Allowed
P.F. Khan E. 406046 Vs Depot Manager, A.P.S.R.T.C. and Another
Andhra Pradesh High Court · (2008) 4 ALD 15 : (2008) 3 ALT 234
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2008
914 judgments · page 39 of 46
High Courts29 Feb 2008Dismissed
Ainala Kumar and Others Vs Pulakanti Narsi Reddy and Others
Andhra Pradesh High Court · (2008) 3 ALD 686 : (2008) 3 ALT 671
High Courts29 Feb 2008Dismissed
Depot Manager, APSRTC Vs D. Narayana and Another
Andhra Pradesh High Court · (2008) 4 ALD 682 : (2008) 5 ALT 26
Andhra Pradesh State Road Transport Corporation Employees (Discipline Control and Appeal) Rules — Rule 8Industrial Disputes Act, 1947 — Section 11A
High Courts29 Feb 2008
Union of India (UOI) Vs Konduru Venkata Reddy
Andhra Pradesh High Court · (2009) ACJ 1765 : AIR 2008 AP 211 : (2008) 5 ALD 272 : (2008) 5 ALT 172
Civil Procedure Code, 1908 (CPC) — Section 34, 34(1), 34(2)Consumer Protection Act, 1986 — Section 14Motor Vehicles Act, 1988 — Section 140, 171
High Courts28 Feb 2008Dismissed
Devendra Sahu Vs The Presiding Officer, Industrial Tribunal-cum-Labour Court and The Chairman, Visakhapatnam Port Trust
Andhra Pradesh High Court · (2008) 4 ALD 114 : (2008) 4 ALT 413 : (2008) 3 LLJ 466
Industrial Disputes Act, 1947 — Section 10
High Courts28 Feb 2008
Seethala Nagamali Nancharaiah @ Bulli Babu Rao Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2008) 1 ALD(Cri) 765 : (2008) 2 ALT(Cri) 143
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
High Courts28 Feb 2008Allowed
Pamula Pitchaiah Vs The Government of A.P. and Others
Andhra Pradesh High Court · (2008) 1 ALD(Cri) 793 : (2008) 3 ALT 243 : (2008) 2 ALT(Cri) 361
Andhra Pradesh Prohibition Act, 1995 — Section 7A, 8Constitution of India, 1950 — Article 22
High Courts28 Feb 2008Allowed
Jogi Satyanarayanaramma Vs Kodi Vijaya Lakshmi and Others
Andhra Pradesh High Court · (2008) 3 ALD 1 : (2008) 2 ALT 343
Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 12, 2(2), 3, 3(2), 3(7)Andhra Pradesh Panchayat Raj Act, 1994 — Section 17, 18, 19, 19(3), 22Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts28 Feb 2008
The National Insurance Company Limited Vs Parital Venkateswarlu and Another
Andhra Pradesh High Court · (2009) ACJ 88 : (2008) 4 ALT 521
Motor Vehicles Act, 1988 — Section 149(2)
High Courts28 Feb 2008
Telladala Ramakrishna Vs Narayana Rangaiahgari Choultry and Others
Andhra Pradesh High Court · (2008) 6 ALD 713
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10, 16Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 82, 82(2), 82(3), 83Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Rules, 2003 — Rule 18, 3, 5
High Courts28 Feb 2008Dismissed
The Vice President, Union Bank Employees Union Vs The Regional Manager, Union Bank of India and The Industrial Tribunal-I
Andhra Pradesh High Court · (2008) 02 AP CK 0002
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25(B)(2), 25F, 25F(2)
High Courts27 Feb 2008Dismissed
Sri Bhavana Rushi Cooperative Housing Building Society Ltd. Vs The Joint Collector and Others
Andhra Pradesh High Court · (2008) 3 ALD 629 : (2008) 4 ALT 126
Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 2(4), 3, 5(5), 5A, 5B
High Courts26 Feb 2008
J. Malla Reddy Vs Cantonment Executive Officer, Secunderabad Cantonment Board and Others
Andhra Pradesh High Court · (2009) 2 ALD 378 : (2009) 3 ALT 814
High Courts26 Feb 2008
The Andhra Pradesh Industrial Infrastructure Corporation Limited Vs A.P. Refractories Limited and Others
Andhra Pradesh High Court · (2008) 146 CompCas 399
Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 125, 126, 446, 446(1), 446(2)Constitution of India, 1950 — Article 299
High Courts26 Feb 2008Allowed
U. Mahalakshmi Vs The Branch Manager, State Bank of India, The General Manager, Naval Armament Depot, The Flag Officer, Commanding-in-Chief, Eastern Naval Command and The Controller of Defense Accounts (Pensions), G1/Civil Section (Group XVII)
Andhra Pradesh High Court · (2008) 4 ALD 78 : (2008) 4 ALT 561
Central Civil Services (Pension) Rules, 1972 — Rule 54(2), 54(3)
High Courts26 Feb 2008Allowed
Bandaru Parvathi Rao Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2008) 1 ALD(Cri) 778 : (2008) 2 ALT(Cri) 100
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts26 Feb 2008Dismissed
T. Jyothaiah Vs Tirumala Tirupathi Devasthanam and Others
Andhra Pradesh High Court · (2008) 3 ALD 222 : (2008) 3 ALT 250
Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 22, 5, 7Constitution of India, 1950 — Article 16(4), 16(4A)
High Courts26 Feb 2008Allowed
Onteru Venkata Subba Reddy Vs State of A.P.
Andhra Pradesh High Court · (2008) 1 ALD(Cri) 803 : (2008) 2 ALT(Cri) 89 : (2008) CriLJ 2870
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 304B, 498A
High Courts25 Feb 2008Dismissed
Vannala Koteshwar Rao Vs Municipal Corporation
Andhra Pradesh High Court · (2008) 3 ALD 728 : (2008) 4 ALT 42
Civil Procedure Code, 1908 (CPC) — Section 80Hyderabad Municipal Corporation Act, 1955 — Section 685Limitation Act, 1963 — Section 3
High Courts25 Feb 2008Dismissed
Sri G. Chinna Babu Vs The Visakhapatnam Urban Development Authority and Vensar Constructions Company Limited
Andhra Pradesh High Court · (2008) 3 ALD 722 : (2008) 4 ALT 113 : (2008) 2 CTLJ 337
Constitution of India, 1950 — Article 226