Andhra Pradesh High Court Judgments 2008 — Page 43

Constitution of India, 1950 — Article 14, 21, 300ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3A), 13(4), 14, 17Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8, 9

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High Courts05 Feb 2008Allowed

STUP Consultants Pvt. Ltd. Vs Soham Engineering Constructions

Andhra Pradesh High Court · (2008) 2 ALT 581 : (2008) 4 ARBLR 75

Arbitration and Conciliation Act, 1996 — Section 11(5), 11(6), 16, 85, 85(2)

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High Courts05 Feb 2008Allowed

A.G. Venkatesulu Vs S. Mallikarjuna Rao and Others

Andhra Pradesh High Court · (2008) 3 ALD 21 : (2008) 2 ALT 334

Administrative Tribunals Act, 1985 — Section 19Andhra Pradesh Leave Rules, 1933 — Rule 7, 86Andhra Pradesh Ministerial Service Rules, 1998 — Rule 14, 14A, 27

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High Courts05 Feb 2008

Prof. C. Muni Subramaniam Vs State of A.P. and Others

Andhra Pradesh High Court · (2008) 4 ALD 583 : (2008) 5 ALT 37

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High Courts05 Feb 2008

Reddivari Muni Reddy and Another Vs State of A.P.

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 786 : (2008) 2 ALT(Cri) 18 : (2008) CriLJ 2218

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 498A

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High Courts04 Feb 2008Dismissed

M. Venkata Rao Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2008) 4 ALD 479 : (2008) 2 ALT 535

Arbitration and Conciliation Act, 1996 — Section 11(6), 34Limitation Act, 1963 — Article 137, 20, 3

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High Courts01 Feb 2008

B. Jagadeswar Vs Government of A.P. and Others

Andhra Pradesh High Court · (2008) 2 ALD 698 : (2008) 2 ALT 515

Civil Procedure Code, 1908 (CPC) — Section 148Constitution of India, 1950 — Article 227, 229, 235

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High Courts01 Feb 2008Allowed

Shetty Chandra Shekar and Others Vs Neeti Ramulu and Others

Andhra Pradesh High Court · (2008) 2 ALD 709 : (2008) 2 ALT 463 : (2008) 1 APLJ 183

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 2, Order 39 Rule 1Evidence Act, 1872 — Section 3

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High Courts01 Feb 2008Allowed

Mula Kalavathi and Others Vs Suddala Narayana and Others

Andhra Pradesh High Court · (2008) 2 ALD 677 : (2008) 2 ALT 466 : (2008) 1 APLJ 174

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

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High Courts01 Feb 2008Allowed

Commissioner and Director of Agriculture and Another Vs K. Gayatri, Unemployee and Others

Andhra Pradesh High Court · (2008) 4 ALD 279 : (2008) 3 ALT 504

Administrative Tribunals Act, 1985 — Section 19, 26Constitution of India, 1950 — Article 14, 16, 16(1)

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High Courts01 Feb 2008Dismissed

Jakkamreddy Venugopal Reddy and Another Vs Sridevi Sarannavarathrulu, Specific Endowment and Another

Andhra Pradesh High Court · (2008) 5 ALD 520 : (2008) 4 ALT 762

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Limitation Act, 1963 — Section 3

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High Courts31 Jan 2008Dismissed

U.S. Murthy Vs General Manager and Disciplinary Authority, Industrial Relations Wing, Canara Bank and Another

Andhra Pradesh High Court · (2008) 4 ALD 274

Canara Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 4Constitution of India, 1950 — Article 226

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High Courts31 Jan 2008

Suryadevara Nageswara Rao and Others Vs Sai Balaji Sortex and Others

Andhra Pradesh High Court · (2008) 4 ALD 715 : (2008) 4 ALT 482

Air (Prevention and Control of Pollution) Act, 1981 — Section 29(A)Andhra Pradesh Panchayat Raj Act, 1994 — Section 120, 120(1), 125, 127, 127(11)Constitution of India, 1950 — Article 14, 21

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High Courts31 Jan 2008Dismissed