High Courts28 Nov 2008
Pilli Venkanna Vs Pilli Nookalamma
Andhra Pradesh High Court · AIR 2009 AP 69 : (2009) 2 ALD 300 : (2009) 2 ALT 397
Hindu Marriage Act, 1955 — Section 13, 28, 9
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2008
914 judgments · page 5 of 46
High Courts27 Nov 2008Allowed
Veeramachaneni Ramchander Rao and Another Vs Tahsildar and Another
Andhra Pradesh High Court · (2009) 3 ALT 92
Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 4, 5, 5(3), 5(5), 8(2)Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989 — Regulation 14, 15, 18, 19, 19(1)Chartered Accountants Act, 1949 — Section 21, 21(4), 22A
High Courts27 Nov 2008Allowed
Bhagyanagar Fisherman Fish Marketing Cooperative Society and Others Vs State of A.P. and Others
Andhra Pradesh High Court · (2009) 2 ALD 408
High Courts27 Nov 2008
Sri Amarawadi Venkata Narsaiah Trust Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (2009) 2 ALD 417 : (2009) 3 ALT 70
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 14, 15, 15(7), 74Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 14, 17(6), 80Constitution of India, 1950 — Article 226, 26
High Courts27 Nov 2008Allowed
Adult Education Welfare Society Vs The Government of Andhra Pradesh Sure Chinna Subba Rao Vs The A.P. State Road Transport Corporation and The Revenue Divisional Officer-cum-Land Acquisition Officer
Andhra Pradesh High Court · (2009) 1 ALD 728
Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6
High Courts26 Nov 2008
Depot Manager, APSRTC Vs K. Jogi Reddy and Another
Andhra Pradesh High Court · (2009) 4 ALD 2 : (2009) 5 ALT 563
Andhra Pradesh State Road Transport Corporation Employees (Conduct) Regulations, 1963 — Regulation 28Industrial Disputes Act, 1947 — Section 2A(2)
High Courts26 Nov 2008
Dr. S.K. Singh Vs The Cooperative Tribunal and Others
Andhra Pradesh High Court · (2009) 2 ALD 474 : (2009) 2 ALT 244
Andhra Pradesh Co-operative Societies Act, 1964 — Section 51, 52, 61(1)Transfer of Property Act, 1882 — Section 41
High Courts25 Nov 2008Allowed
Polavarapu Hanumantha Rao Vs Polavarapu Siva Parvathi and Others
Andhra Pradesh High Court · AIR 2009 AP 98
Hindu Adoptions and Maintenance Act, 1956 — Section 18(1)Hindu Marriage Act, 1955 — Section 25, 26, 28
High Courts25 Nov 2008Dismissed
Safi Naaz Vs Government of A.P. and Others
Andhra Pradesh High Court · AIR 2009 AP 496 : (2009) 1 ALD(Cri) 527
Criminal Procedure Code, 1973 (CrPC) — Section 200, 321, 378Dowry Prohibition Act, 1961 — Section 4, 6Penal Code, 1860 (IPC) — Section 406, 498A
High Courts25 Nov 2008
Sri Sanjeeva Anjaneya Swamy Vari Devasthanan, Rajahmundry Vs Thokkula Dasaradharamayya and Another
Andhra Pradesh High Court · (2009) 2 ALD 356 : (2009) 2 ALT 431
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 151, 83, 83(1), 83(4), 84Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts25 Nov 2008Dismissed
Ravuru Jagannadha Rao and Others Vs Battula Padmavathi and Others
Andhra Pradesh High Court · (2009) 1 ALD 746
Hindu Succession Act, 1956 — Section 23, 8Partition Act, 1893 — Section 4(1)Transfer of Property Act, 1882 — Section 44
High Courts25 Nov 2008Allowed
D. Lakshmi Vs A.P. State Financial Corporation and Others
Andhra Pradesh High Court · (2009) 1 ALD 834 : (2009) 1 ALT 143
State Financial Corporations Act, 1951 — Section 29, 31
High Courts25 Nov 2008
The United India Insurance Company Limited Vs Adari Mahalakshmi and Md. Mahamood
Andhra Pradesh High Court · (2009) 4 ALD 357
Penal Code, 1860 (IPC) — Section 304A, 337, 338
High Courts24 Nov 2008Dismissed
Ch. Veerabhadreswara Rao and Others Vs Govt. of A.P. and Others
Andhra Pradesh High Court · (2009) 1 ALT 42
High Courts24 Nov 2008
Sri Durga Malleswara Swamy Varla Devasthanam and Another Vs Bathula Jayalakshmi and Others
Andhra Pradesh High Court · (2009) 2 ALD 104 : (2009) 1 ALT 82
Constitution of India, 1950 — Article 19, 21
High Courts21 Nov 2008Allowed
M. Venkat Rao Vs Union of India (UOI) and Another
Andhra Pradesh High Court · (2009) 1 ALT 126
Arbitration and Conciliation Act, 1996 — Section 11(6), 73
High Courts21 Nov 2008Dismissed
Godavarthi Krishna Murthy Vs Diveela Sesharatnam
Andhra Pradesh High Court · (2009) 5 ALD 340 : (2009) 6 ALT 116
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 115Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts21 Nov 2008Dismissed
Chennupati Satyanarayana Vs Mundru Venkateswarlu, DIED, Mundru Ranga Rao Chowdary, Mundru Venkata Ramana Prabhavathi and Dandamuri Jhansi Rahi
Andhra Pradesh High Court · (2008) 145 CompCas 483
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 8, Order 41 Rule 27, 100, 96Specific Relief Act, 1963 — Section 16, 20Stamp Rules, 1925 — Rule 6(2)
High Courts21 Nov 2008Allowed
Siva Krishna Wines and Others Vs Commissioner of Prohibition and Excise and Others
Andhra Pradesh High Court · (2009) 3 ALD 112 : (2009) 2 ALT 31
Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 23, 24, 25, 3, 30Andhra Pradesh Excise Act, 1968 — Section 11, 12, 13, 14, 15Andhra Pradesh Municipal Corporations Act, 1955 — Section 3, 5
High Courts21 Nov 2008Allowed
United India Insurance Co. Ltd. Vs Muda Prabhakar and Another
Andhra Pradesh High Court · (2010) ACJ 1056 : (2009) 2 ALD 595 : (2009) 3 ALT 459 : (2009) 1 APLJ 208
Motor Vehicles Act, 1988 — Section 147, 149, 156