COURT ARCHIVE

Andhra Pradesh High Court judgments, 2008

914 judgments · page 46 of 46

High Courts18 Jan 2008Allowed

Tangellamudi @ Gollamudi Ramesh Rao and Others Vs The State of A.P.

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 612 : (2008) 2 ALT(Cri) 129

Criminal Procedure Code, 1973 (CrPC) — Section 161Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 147, 148, 149, 302

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High Courts18 Jan 2008Allowed

D. Swapnalatha Vs Chief Engineer, (Mechanical), I and CAD (PW) Department and Others

Andhra Pradesh High Court · (2008) 2 ALD 703 : (2008) 2 ALT 65 : (2008) 1 APLJ 147

Andhra Pradesh Administrative Tribunal (Procedure) Rules, 1989 — Rule 20, 20(1), 20(2)Andhra Pradesh Administrative Tribunal Practice Rules, 1995 — Rule 37

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High Courts18 Jan 2008Dismissed

In Re: Official Liquidator, High Court of Andhra Pradesh In Re: Southern Udhyans Ltd. (in Liquidation) In Re: Southern Wonder World Resorts Ltd. (in Liquidation) In Re: Southern Continental Contractors Ltd. (Suo Motu Ordered for Provisional Liquidation)

Andhra Pradesh High Court · (2008) 143 CompCas 556 : (2008) 85 SCL 412

Companies (Court) Rules, 1959 — Rule 272, 273, 274, 9Companies Act, 1913 — Section 414Companies Act, 1956 — Section 44, 448, 449, 450, 451

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High Courts18 Jan 2008Allowed

G. Kishan Reddy and Others Vs The Hyderabad Metropolitan Water Supply and Sewerage Board and Another

Andhra Pradesh High Court · (2008) 2 ALD 394 : (2008) 2 ALT 162

Constitution of India, 1950 — Article 14Hyderabad Metropolitan Water Supply and Sewerage Board Act, 1989 — Section 7, 8

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High Courts17 Jan 2008

K. Lalithamma Vs Branch Manager, State Bank of India (ADB) and Another

Andhra Pradesh High Court · (2008) 2 ALD 489 : (2008) 2 ALT 243 : (2008) 1 APLJ 102

Andhra Pradesh Legal Services Authorities Act, 1987 — Section 20(1), 21, 21(2)

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High Courts17 Jan 2008Allowed

D. Kanakachary Vs District Collector and Others

Andhra Pradesh High Court · (2008) 3 ALD 415 : (2008) 2 ALT 286

Andhra Pradesh State Public Distribution System (Control) Order, 2001 — Section 5(A)Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3

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High Courts17 Jan 2008Dismissed

Ramesh G. Makhija Vs A.P. Industrial Infrastructure Corporation Limited and Others

Andhra Pradesh High Court · (2008) 2 ALD 721 : (2008) 2 ALT 499

Civil Procedure Code, 1908 (CPC) — Section 11, 110Companies Act, 1956 — Section 2(24), 2(30), 46

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High Courts17 Jan 2008Dismissed

Public Prosecutor Vs Molli Venkateswara Viswaswara Kumar, Pandravada Sanjeeva Sreenivasarao and Pinnamraju Sudharkar

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 565 : (2008) 2 ALT(Cri) 111 : (2008) CriLJ 1997

Penal Code, 1860 (IPC) — Section 302, 324, 34

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High Courts17 Jan 2008

White Circles Oxides Ltd. Vs Industrial Development Bank of India and Another

Andhra Pradesh High Court · (2008) 2 ALT 257

Banking Regulation Act, 1949 — Section 5Civil Procedure Code, 1908 (CPC) — Section 148ACompanies Act, 1956 — Section 529(1), 529A

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High Courts17 Jan 2008Dismissed

Harikishore Bhattad and Others Vs Union of India (UOI), Department of Finance and Others

Andhra Pradesh High Court · (2009) 2 ALD 10 : (2008) 2 ALT 225 : (2008) 144 CompCas 687 : (2010) 97 SCL 261

Companies Act, 1956 — Section 205Constitution of India, 1950 — Article 14, 19(1), 21Securities Contracts (Regulation) (Manner of Increasing and Maintaining Public Shareholding in Recognized Stock Exchanges) Regulations, 2006 — Regulation 4

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High Courts17 Jan 2008

N. Annapurna and Another Vs District Collector and Others

Andhra Pradesh High Court · (2008) 2 ALD 357 : (2008) 2 ALT 195

Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3(1), 4(3)Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts17 Jan 2008Allowed

Nataru Govinda Reddy alias Govindu Vs State of A.P.

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 539 : (2008) 2 ALT(Cri) 124 : (2008) CriLJ 3296

Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)

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High Courts17 Jan 2008Dismissed

Avala Raja Reddy Vs Gunti Radha Krishnaiah Chetty

Andhra Pradesh High Court · (2008) 2 ALT 70

Civil Procedure Code, 1882 — Section 44, 45Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 13, Order 1 Rule 3, Order 1 Rule 9, Order 2 Rule 1Evidence Act, 1872 — Section 45, 47, 73

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High Courts17 Jan 2008Allowed

D.K. Pattanaik and Another Vs The Station House Officer, Nallabelly Police Station and Another

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 692 : (2008) 2 ALT 541 : (2008) 1 ALT(Cri) 321 : (2008) 1 APLJ 107 : (2008) CriLJ 2287

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 11, 13, 14, 14(2), 155(2)Penal Code, 1860 (IPC) — Section 415, 420

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