High Courts20 Nov 2008
Divisional Manager, National Insurance Co. Ltd. Vs Smt. Mahamooda and Others
Andhra Pradesh High Court · (2010) ACJ 1129 : (2009) 2 ALD 489 : (2009) 3 ALT 682
Motor Vehicles Act, 1988 — Section 147, 166
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2008
914 judgments · page 6 of 46
High Courts19 Nov 2008
P. Narsimlu (died) per L.Rs. and Another Vs Labour Court-II and Another
Andhra Pradesh High Court · (2009) 4 ALD 11 : (2009) 5 ALT 21 : (2009) 120 FLR 817
Andhra Pradesh State Road Transport Corporation Employees (Conduct) Regulations, 1963 — Regulation 28Industrial Disputes Act, 1947 — Section 11A
High Courts19 Nov 2008Dismissed
Jatti Gurunadha Rao Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2009) 2 ALT 508
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 34, 427, 447
High Courts19 Nov 2008
D. Peddi Raju Rao Vs N. Yadaiah and The Oriental Insurance Company Limited
Andhra Pradesh High Court · (2009) 2 ALD 493
Motor Vehicles Act, 1988 — Section 168(1), 169Penal Code, 1860 (IPC) — Section 337
High Courts18 Nov 2008
Mitta Sankaranna (died) per Lrs. Vs B. Bommayya
Andhra Pradesh High Court · (2009) 2 ALT 242
Succession Act, 1925 — Section 214
High Courts18 Nov 2008
Chirala Veera Raghava Reddy and Others Vs Chief Secretary to Government of A.P. and Others
Andhra Pradesh High Court · (2009) 3 ALD 310 : (2009) 1 ALT 436
Andhra Pradesh Municipalities Act, 1965 — Section 2, 2(42)Andhra Pradesh Panchayat Raj Act, 1994 — Section 2A, 3
High Courts15 Nov 2008Dismissed
Samala Janaki Ramulu Vs Munigadapa Kanakaiah
Andhra Pradesh High Court · (2009) 1 ALD 584 : (2009) 1 ALT 529
Andhra Pradesh Panchayat Raj Act, 1994 — Section 19, 19(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 324
High Courts15 Nov 2008Allowed
M.B. Enterprises Vs S.R.K. Estates Pvt. Ltd.
Andhra Pradesh High Court · (2009) 2 ALD 343 : (2009) 1 ALT 111
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts14 Nov 2008Dismissed
Mir Sadath Ali Vs The Joint Collector, Ranga Reddy and Others Gokari Jagadish Vs The Joint Collector, Ranga Reddy and Others
Andhra Pradesh High Court · (2009) 2 ALD 124 : (2008) 4 APLJ 171
Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 10, 11, 12, 13, 14Andhra Pradesh (Telangana Area) Abolition of Inams Rules, 1975 — Rule 6Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 102
High Courts14 Nov 2008Allowed
Ch. Manikya Sarma Vs Rajendra Singh Bhatia
Andhra Pradesh High Court · (2009) 2 ALD 257 : (2009) 2 ALT 424
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 14(1)Andhra Pradesh General Clauses Act, 1891 — Section 18Evidence Act, 1872 — Section 116
High Courts14 Nov 2008Allowed
Ayireddy Lakshmi and Ayireddy Kamarajugadda Subba Lakshmi Vs Pydah Subrahmanya Jagannadha Satya Prasad and Others
Andhra Pradesh High Court · (2009) 1 ALD 546 : (2009) 2 ALT 194
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104Transfer of Property Act, 1882 — Section 52
High Courts14 Nov 2008
Serigudem Padmamma Vs G. Premchand and Others
Andhra Pradesh High Court · (2009) 2 ALD 209 : (2009) 2 ALT 146 : (2008) 4 APLJ 166
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 10, Order 7 Rule 10A, Order 7 Rule 11, 104Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 4
High Courts14 Nov 2008
Viqarunnissa Begum [died] and Others Vs Municipal Corporation of Hyderabad
Andhra Pradesh High Court · (2009) 2 ALT 652
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151Hyderabad Municipal Corporation Act, 1955 — Section 48, 685
High Courts13 Nov 2008Dismissed
Panorama Enterprises and Another Vs Tirumala Tirupati Devasthanams and Another
Andhra Pradesh High Court · (2009) 3 ALD 186 : (2009) 1 ALT 468
High Courts13 Nov 2008
Industrial Development Bank of India Limited Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (2009) 1 ALD 122 : (2009) 1 ALT 287
Andhra Pradesh (Telangana Area) Alienation of State Lands and Land Revenue Rules, 1975 — Rule 6(3)Constitution of India, 1950 — Article 14, 21
High Courts13 Nov 2008Allowed
Meghavath Kishan Vs State of A.P.
Andhra Pradesh High Court · (2009) 1 ALD(Cri) 34
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 42(1), 42(2)
High Courts13 Nov 2008
Mahendra Investment Advisors Pvt. Ltd. and Others Vs Md. Abdul Asad Aleem and Others
Andhra Pradesh High Court · (2009) 2 ALD 284 : (2009) 2 ALT 516
Evidence Act, 1872 — Section 63, 65, 66, 74Registration Act, 1908 — Section 57, 57(3)
High Courts13 Nov 2008Allowed
Mohd. Javeed Vs Union of India (UOI) (Ministry of Surface and Transport) and Others
Andhra Pradesh High Court · (2009) 1 ALD 88 : (2009) 1 ALT 507
Motor Vehicles Act, 1988 — Section 52, 52(1), 52(2), 52(3), 52(4)
High Courts12 Nov 2008
Sri Mallidi Tirupayyagari Venkata Reddy, Co-operative Rural Bank Ltd. Vs A.P. Co-operative Tribunal and Others
Andhra Pradesh High Court · (2009) 5 ALD 147 : (2009) 6 ALT 672
Andhra Pradesh Co-operative Societies Act, 1964 — Section 50, 51, 52, 60, 61
High Courts12 Nov 2008Allowed
Land Acquisition Officer (SDC) Vs Y. Vijaya Kumar and Others
Andhra Pradesh High Court · (2010) 1 ALT 371
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46B, Order 38 Rule 5, 151Land Acquisition Act, 1894 — Section 18