COURT ARCHIVE

Andhra Pradesh High Court judgments, 2008

914 judgments · page 44 of 46

High Courts30 Jan 2008Dismissed

Siddhi Vinayaka Hotels P. Limited Vs The Central Bank of India, Khairatabd Branch and Another

Andhra Pradesh High Court · (2009) 3 ALD 1

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 8Banking Regulation Act, 1949 — Section 21, 21A, 21A(1), 35A, 36Reserve Bank of India Act, 1934 — Section 22, 3, 39

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High Courts30 Jan 2008Dismissed

Union of India (UOI) Vs M. Siva Parvati and Others

Andhra Pradesh High Court · (2009) ACJ 454 : AIR 2008 AP 145 : (2008) 3 ALD 347 : (2008) 3 ALT 829

Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 123, 124A, 125, 16, 82A

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High Courts30 Jan 2008Dismissed

Meeran Minerals and Others Vs Central Bank of India and Another

Andhra Pradesh High Court · (2008) 01 AP CK 0019

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 8Banking Regulation Act, 1949 — Section 21, 21(2), 21(3), 35A, 35A(1)Constitution of India, 1950 — Article 12, 14, 21, 226

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High Courts30 Jan 2008Dismissed

Choudhry Traders Vs State Bank of India and Another

Andhra Pradesh High Court · (2008) 3 ALD 670 : (2008) 4 ALT 193

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 8Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 — Section 8Banking Regulation Act, 1949 — Section 21, 21A, 35, 35A, 35B

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High Courts30 Jan 2008Dismissed

C.J. Chakradhar and Others Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2008) 4 ALD 714

Constitution of India, 1950 — Article 14, 16

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High Courts29 Jan 2008

Bimidi Yella Reddy Vs Joint Collector-II and Others

Andhra Pradesh High Court · (2008) 3 ALD 309 : (2008) 4 ALT 45

Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 5(5), 8(2), 9

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High Courts29 Jan 2008Dismissed

Pharmaids Pharmaceuticals Limited Vs Central Bank of India and Reserve Bank of India

Andhra Pradesh High Court · (2008) 01 AP CK 0039

Constitution of India, 1950 — Article 14, 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(1), 13(2), 13(3A), 13(4)Transfer of Property Act, 1882 — Section 57, 69, 69(2), 69A, 69A(3)

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High Courts29 Jan 2008

Ediga Gangamma and Another Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 733 : (2008) 1 ALT(Cri) 374

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 22, 24, 29, 42

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High Courts29 Jan 2008Allowed

Bukke Lakshma Naik Vs State Election Commission and Others

Andhra Pradesh High Court · (2008) 2 ALD 657 : (2008) 2 ALT 768

Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006 — Rule 63Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 12Andhra Pradesh Panchayat Raj Act, 1994 — Section 153, 201, 211, 233, 268

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High Courts29 Jan 2008Dismissed

Gaddam Bheemaiah and Others Vs Joint Collector and Another

Andhra Pradesh High Court · (2008) 3 ALD 645 : (2008) 1 APLJ 189

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 102, 19, 32, 36, 38Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Transfer of Property Act, 1882 — Section 43

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High Courts29 Jan 2008Allowed

M. Hari Narayana @ Hari Babu Vs The Chief Controlling Revenue Authority and Commissioner and Inspector General of Registration and Stamps and Others

Andhra Pradesh High Court · AIR 2008 AP 117 : (2008) 2 ALD 515 : (2008) 2 ALT 556 : (2009) 106 RD 292

Stamp Act, 1899 — Article 47, 47A, 6, 6A, 6B

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High Courts28 Jan 2008

Nethikunta Anjaiah and Another Vs High Court of A.P. and Another

Andhra Pradesh High Court · (2008) 3 ALD 689

Constitution of India, 1950 — Article 227, 235

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High Courts28 Jan 2008Dismissed

G. Siva Ramakrishna and Another Vs Rusni Distilleries P. Ltd.

Andhra Pradesh High Court · (2008) 143 CompCas 289 : (2008) 3 CompLJ 231 : (2008) 8 SCL 231

Companies (Court) Rules, 1959 — Rule 99Companies Act, 1956 — Section 173(2), 243, 284, 391, 392

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High Courts28 Jan 2008

R. Sreenivasulu Vs The Revenue Divisional Officer

Andhra Pradesh High Court · (2008) 3 ALD 692

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High Courts28 Jan 2008

Nevuri Gopal Reddy and Others Vs District Collector and Chairman of Water Board Authority and Others

Andhra Pradesh High Court · (2008) 3 ALD 426 : (2008) 1 ALT 632

Andhra Pradesh (Telangana Area) Land Revenue Rules, 1951 — Rule 50Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997 — Section 17, 2, 21, 22, 41AAndhra Pradesh Farmers Organisation Rules, 1997 — Rule 16

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High Courts25 Jan 2008

M. Yella Reddy and Another Vs The Government of India and Others

Andhra Pradesh High Court · (2008) 3 ALD 696 : (2008) 4 ALT 132

Arbitration and Conciliation Act, 1996 — Section 11, 18, 4National Highways Act, 1956 — Section 3A, 3A(1), 3A(2), 3A(3), 3BRight to Information Act, 2005 — Section 6

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High Courts25 Jan 2008