COURT ARCHIVE

Andhra Pradesh High Court judgments, 2008

914 judgments · page 41 of 46

High Courts18 Feb 2008Dismissed

Smt. A. Nagamani Vs The Government of A.P. and Others

Andhra Pradesh High Court · (2008) 4 ALD 352 : (2008) 3 ALT 795

Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 3, 6, 7(2)Constitution of India, 1950 — Article 15(4), 16(4), 226

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High Courts18 Feb 2008Dismissed

Bharat Sanchar Nigam Limited Vs Govt. of A.P., A.P. Industrial Infractructure Corporation Ltd. and Infotech Enterprises Ltd.

Andhra Pradesh High Court · (2008) 4 ALD 28 : (2008) 3 ALT 598

Constitution of India, 1950 — Article 226

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High Courts15 Feb 2008Dismissed

Kuli Srinivasa Rao Vs Vaidana Gram Panchayat and Others

Andhra Pradesh High Court · (2008) 3 ALD 550 : (2008) 4 ALT 187

Constitution of India, 1950 — Article 226

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High Courts15 Feb 2008Allowed

Korada Vindhya Vs Visakhapatnam Urban Development Authority and Another

Andhra Pradesh High Court · (2008) 3 ALD 716 : (2008) 3 ALT 270

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High Courts15 Feb 2008Dismissed

Railway Physically Handicapped, Self Employee (STD/ISD/PCO, Booths Operators Welfare Association) Vs Senior Divisional Commercial Manager, Divisional Office, Commercial Branch, South Central Railway, Chief Commercial Manager, South Central Railway, Railway Nilayam, Divisional Railway Manager, South Central Railway and General Manager, South Central Railway

Andhra Pradesh High Court · (2008) 3 ALD 357 : (2008) 4 ALT 47

Constitution of India, 1950 — Article 21

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High Courts15 Feb 2008Dismissed

V.K. Engg. Constructions Vs The Managing Director, IRCON International Ltd., The Zonal General Manager, IRCON International Ltd. and The Dy. General Manager, IRCON International Ltd.

Andhra Pradesh High Court · (2008) 4 ALD 43 : (2008) 4 ALT 397

Arbitration and Conciliation (Amendment) Act, 2006 — Section 2Arbitration and Conciliation Act, 1996 — Section 11, 11(12), 11(5), 11(6), 2(1)Civil Procedure Code, 1908 (CPC) — Section 20

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High Courts15 Feb 2008

M.D. Nyamathulla Vs A. Chitharanjan Reddy

Andhra Pradesh High Court · AIR 2008 AP 141 : (2008) 3 ALD 303 : (2008) 3 ALT 153

Negotiable Instruments Act, 1881 (NI) — Section 13, 13(1), 4Stamp Act, 1899 — Section 2(22), 2(4), 2(5)

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High Courts15 Feb 2008Allowed

Tatikonda Sadashiv Vs The Special Commissioner, Land Revenue and Others

Andhra Pradesh High Court · (2008) 3 ALD 788 : (2008) 3 ALT 547

Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 158, 166B, 166BAndhra Pradesh (Telangana Area) Land Revenue Rules, 1951 — Rule 10, 9Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 4

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High Courts15 Feb 2008

A.P. State Financial Corpn. Vs Magna Hard Tempt Ltd. (In Liquidation)

Andhra Pradesh High Court · (2008) 146 CompCas 254 : (2008) 86 SCL 238

Civil Procedure Code, 1908 (CPC) — Section 141Companies (Court) Rules, 1959 — Rule 154, 156, 174, 179, 2(5)Companies Act, 1956 — Section 10, 10(1), 10(2), 2(11), 237

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High Courts15 Feb 2008Dismissed

Kosanam Satish Kumar Vs Andhra Pradesh State Financial Corporation

Andhra Pradesh High Court · AIR 2008 AP 224 : (2008) 4 ALD 767

State Financial Corporations Act, 1951 — Section 29, 31, 32

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High Courts14 Feb 2008Allowed

The State of A.P. Vs Madala Venkata Narasimha Rao

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 770 : (2008) 2 ALT(Cri) 71 : (2008) CriLJ 1992

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 376

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High Courts14 Feb 2008Dismissed

Kasaram Jayamma and Another Vs Jajala Lakshmamma and Others

Andhra Pradesh High Court · (2008) 3 ALD 657 : (2008) 3 ALT 104 : (2008) 1 APLJ 164

Evidence Act, 1872 — Section 13, 32, 32(7)

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High Courts14 Feb 2008Allowed

State of A.P. Vs Madala Venkata Narasimha Rao

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 770 : (2008) 2 ALT(Cri) 71 : (2008) CriLJ 1992

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 376

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High Courts13 Feb 2008Dismissed

Ch. Satyanarayana and Others Vs Land Acquisition Officer-cum-Sub-Collector and Another

Andhra Pradesh High Court · (2008) 2 ALD 679 : (2008) 2 ALT 742

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 5A(3)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 82, 82(1)Land Acquisition Act, 1894 — Section 3

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High Courts13 Feb 2008Allowed

Balamoni Nagender @ Narender and Another Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 740 : (2008) 2 ALT(Cri) 32 : (2008) CriLJ 2225

Criminal Procedure Code, 1973 (CrPC) — Section 161, 374(2)Penal Code, 1860 (IPC) — Section 376

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High Courts13 Feb 2008Dismissed

Suram Gorla Kondaiah and Others Vs State of A.P.

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 569 : (2008) 1 ALT(Cri) 396

Penal Code, 1860 (IPC) — Section 302

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High Courts13 Feb 2008

Latika Koteswara Rao Vs State of A.P.

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 758 : (2008) 2 ALT(Cri) 66 : (2009) CriLJ 257

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302, 307

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High Courts12 Feb 2008Allowed

Chief Rationing Officer and Another Vs T.V. Rama Sarma

Andhra Pradesh High Court · (2008) 4 ALD 82 : (2008) 3 ALT 612 : (2008) 3 LLJ 543

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 20, 21, 22, 23, 24Constitution of India, 1950 — Article 226, 311(2)

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High Courts12 Feb 2008Allowed

M. Rama Rao Vs Commissioner, Serilingampally Municipality and Others

Andhra Pradesh High Court · (2008) 3 ALD 344 : (2008) 3 ALT 659

Andhra Pradesh Municipalities Act, 1965 — Section 2(3), 228, 6

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High Courts12 Feb 2008Dismissed

Sri Goverdhana Chakradharachari Vs The District Collector and Others

Andhra Pradesh High Court · (2008) 3 ALD 613 : (2008) 4 ALT 121

Land Acquisition Act, 1894 — Section 11, 17(1), 4(1), 5A, 6

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