Andhra Pradesh High Court Judgments 2008 — Page 4

High Courts10 Dec 2008Dismissed

Bijivemula Venkata Subba Reddy Vs Jangam Satya Babu and Others

Andhra Pradesh High Court · (2009) 2 ALD 154 : (2009) 2 ALT 689 : (2009) 4 CivCC 701 : (2010) 6 RCR(Civil) 364

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1, Order 23 Rule 1(1), Order 23 Rule 1(3), Order 32 Rule 1

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High Courts10 Dec 2008

Sarvotham Ispat Limited Vs A.P. State Electricity Board and Others

Andhra Pradesh High Court · (2008) 12 AP CK 0021

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High Courts10 Dec 2008Allowed

Indian Hair Industries (P) Limited Vs Sri Lakshmi Narasimha Swamy Vari Devasthanam and The Government of Andhra Pradesh

Andhra Pradesh High Court · (2009) 3 ALD 129 : (2009) 1 APLJ 3

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Immovable Properties and Other Lands (Other than Agricultural Lands) Leases and Licenses Rules, 2003 — Rule 10, 12, 12(1), 12(2), 12(3)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Immovable Properties and Other Rights (other than Agricultural Lands) Lease and License Act, 1982 — Section 12(1), 6A

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High Courts08 Dec 2008Dismissed

Khursheed Sultana and Others Vs Mir Asif Ali and Others

Andhra Pradesh High Court · (2009) 2 ALT 103

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3), 14(3), 8, 8(2)

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High Courts08 Dec 2008Allowed

Aventis Pharmaceuticals Inc. and AMR Technology Inc. Vs Dr. Reddy''s Laboratories Inc. and 200 Somerset Corporate and Dr. Reddy Laboratories Ltd.

Andhra Pradesh High Court · (2009) 1 ALD 764 : (2009) 1 ALT 362

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10A, Order 26 Rule 15, Order 26 Rule 16A(1), Order 26 Rule 17Companies Act, 1956 — Section 3, 51Constitution of India, 1950 — Article 143(1), 245(1), 253, 37, 51

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High Courts08 Dec 2008Dismissed

M. Venkata Rao (Died) per LR and Another Vs M. Sheshagiri Rao and Others

Andhra Pradesh High Court · (2009) 1 ALD 623 : (2009) 2 ALT 662 : (2009) 4 CivCC 635

Constitution of India, 1950 — Article 227

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High Courts05 Dec 2008Allowed

Andhra Pradesh Industrial Infrastructure Corporation Ltd. Vs The Bapatla Municipality and Others

Andhra Pradesh High Court · (2009) 3 ALD 297

Andhra Pradesh Municipalities Act, 1965 — Section 3(1), 3(3), 3(4), 365, 365(1)

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High Courts05 Dec 2008Allowed

The Commissioner, Municipal Corporation of Hyderabad and The Additional Commissioner, (Enforcement) Advertisement Section, MCH Vs UNI-ADS Private Limited

Andhra Pradesh High Court · (2009) 2 ALD 361 : (2009) 1 ALT 542

Constitution of India, 1950 — Article 14, 226

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High Courts05 Dec 2008Allowed

Jadhav Rekoba and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2009) 2 ALD 296 : (2009) 2 ALT 10 : (2009) 1 APLJ 92

Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 5, 6, 7(2)Andhra Pradesh Scheduled Castes, Scheduled Tribes and Backward Classes — Issue of Community, Nativity and Date of Birth Certificate Rules, 1997 — Rule 8, 9(7)

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High Courts05 Dec 2008Allowed

Mohd. Maqbool and Others Vs Government of A.P. and Others

Andhra Pradesh High Court · (2009) 2 ALD 315 : (2009) 2 ALT 320 : (2008) 2 ALT(Cri) 157 : (2009) 1 APLJ 20

Andhra Pradesh Slum Improvement (Acquisition of Land) Act, 1956 — Section 3(1), 3(2)

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High Courts04 Dec 2008Allowed

Lakkaraju Padma Priya Vs Lakkaraju Shyam Prasad

Andhra Pradesh High Court · AIR 2009 AP 54 : (2009) 1 ALT 626 : (2009) 2 CivCC 258

Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13, 13(1)

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High Courts04 Dec 2008Dismissed

Akula Chenna Keshavulu @ Keshavaiah Vs Mula Venkateswar Reddy and Others

Andhra Pradesh High Court · (2009) 1 ALD 587 : (2009) 2 ALT 99 : (2009) 1 APLJ 171

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 11, 11

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High Courts04 Dec 2008Dismissed

Padmavathi Finance Corporation Vs S.V. Metal Unit and Others

Andhra Pradesh High Court · (2009) 5 ALD 587 : (2009) 6 ALT 544

Negotiable Instruments Act, 1881 (NI) — Section 26, 27Partnership Act, 1932 — Section 19, 19(1), 19(2), 20, 22

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High Courts04 Dec 2008Dismissed

The Public Information Officer/Joint Secretary to Chief Commissioner of Land Administration and The Appellate Authority/Secretary, Chief Commissioner of Land Administration Vs A.P. Information Commissioner and Smt. Gousinnisa Baig

Andhra Pradesh High Court · AIR 2009 AP 73 : (2009) 1 ALD 561 : (2009) 1 ALT 700 : (2009) 1 APLJ 39 : (2010) 5 RCR(Civil) 160

Andhra Pradesh (Telangana Area) Atiyat Enquiries Act, 1952 — Section 2Constitution of India, 1950 — Article 14, 19, 19(1), 21, 226Evidence Act, 1872 — Section 123, 41, 74

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High Courts03 Dec 2008

Jasti Bhujangeswara Rao Vs Sub-Registrar, Dist Registrar, The Commissioner and Inspector General Registration and Stamps and Jasti Venkata Subbamma Rao

Andhra Pradesh High Court · AIR 2009 AP 78 : (2009) 2 ALD 719 : (2009) 3 ALT 804

Andhra Pradesh Registration Rules, 1908 — Rule 161, 162, 163, 164, 18Penal Code, 1860 (IPC) — Section 34, 384, 420, 506Registration Act, 1908 — Section 19, 20, 21, 22, 23

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High Courts03 Dec 2008Allowed

Yarlagadda Tulasamma and Others Vs Yarlagadda Pardhasaradhi Venkata Suryanarayana and Others

Andhra Pradesh High Court · (2009) 3 ALT 713

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12(1), 12(2)Hindu Adoptions and Maintenance Act, 1956 — Section 18Hindu Succession Act, 1956 — Section 14, 14(1), 14(2), 30, 4

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High Courts02 Dec 2008Dismissed

V. Rama Prasad Vs The State of Andhra Pradesh and The Andhra Pradesh Public Service Commission M. Venkata Subba Rayudu Vs The Andhra Pradesh Public Service Commission and The State Board of Technical Education and Training

Andhra Pradesh High Court · (2009) 3 ALD 398 : (2009) 3 ALT 699

Andhra Pradesh Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 14, 16, 226, 309Criminal Procedure Code, 1973 (CrPC) — Section 94

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High Courts02 Dec 2008Allowed

Sri Venkateshwara Rice Mill Vs The Andhra Pradesh State Financial Corporation and Others

Andhra Pradesh High Court · (2009) 2 ALD 530 : (2009) 3 ALT 552

Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29

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High Courts02 Dec 2008

K. Vasudeva Reddy Vs Kambala Sivanageswarappa and Others

Andhra Pradesh High Court · (2009) 2 ALD 379 : (2009) 3 ALT 646 : (2009) 3 CivCC 214

Civil Procedure Code, 1908 (CPC) — Section 10, 151Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 407

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High Courts28 Nov 2008Dismissed

Attrirala Chinnamma and Another Vs Gummadi Ravindraiah

Andhra Pradesh High Court · (2009) 2 ALT 143 : (2010) 5 RCR(Civil) 548

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 151Registration Act, 1866 — Section 17(1), 49, 7Transfer of Property Act, 1882 — Section 17

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Andhra Pradesh High Court judgments, 2008