COURT ARCHIVE

Andhra Pradesh High Court judgments, 2008

914 judgments · page 7 of 46

High Courts11 Nov 2008Allowed

Hindustan Lever Limited Vs Inspector of Legal Metrology and Another

Andhra Pradesh High Court · (2009) 5 ALT 622

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 17, 17(1), 17(2), 2, 39

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High Courts11 Nov 2008Allowed

Erlapati Veera Lakshmi Vs Guda Haritha Rani

Andhra Pradesh High Court · (2009) 4 ALD 648 : (2009) 5 ALT 449

Andhra Pradesh Panchayat Raj Act, 1994 — Section 17, 18, 19, 20, 22Constitution of India, 1950 — Article 226, 243K, 243O

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High Courts11 Nov 2008Allowed

Smt. Erlapati Veera Lakshmi Rao Vs Guda Haritha Rani

Andhra Pradesh High Court · (2009) 4 ALD 648 : (2009) 5 ALT 449

Andhra Pradesh Panchayat Raj Act, 1994 — Section 17, 18, 19, 20, 22Constitution of India, 1950 — Article 226, 243K, 243O

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High Courts11 Nov 2008Dismissed

Ch. Ranga Reddy and Others Vs M. Suryanarayana Reddy and Others

Andhra Pradesh High Court · (2009) 1 ALT 209

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High Courts11 Nov 2008Allowed

Sadula Narsimha and Another Vs Sadula Tulasi Das and Others

Andhra Pradesh High Court · (2009) 1 ALD 616 : (2009) 2 ALT 119 : (2009) 2 CivCC 715

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A, Order 41 Rule 3A(1), Order 9 Rule 13, 96Hyderabad Tenancy and Agricultural Lands Act, 1950 — Section 19(1), 32Limitation Act, 1963 — Section 5

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High Courts11 Nov 2008

Velpula Parmeshwar Rao Vs The District Collector and Others The Field Labour Co-operative Society Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2009) 5 ALD 63

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High Courts11 Nov 2008

Smt. Srigiri Padma and Others Vs District Collector and Others

Andhra Pradesh High Court · (2009) 1 ALD 236 : (2009) 1 ALT 478

Andhra Pradesh Panchayat Raj Act, 1994 — Section 245(1)Andhra Pradesh Panchayat Raj Rules — Rule 3General Clauses Act, 1897 — Section 9

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High Courts10 Nov 2008Allowed

V.V. Satyanarayana Vs Chebrolu Primary Agrl. Co-op. Society Ltd. and Others

Andhra Pradesh High Court · (2009) 2 ALD 6 : (2009) 5 ALT 92 : (2008) 4 APLJ 139

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High Courts10 Nov 2008

Burra Venkata Kondala Rao Vs Kotipalli Manikyalamma

Andhra Pradesh High Court · (2009) 6 ALT 206

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High Courts10 Nov 2008Dismissed

Ganapavaram Gram Panchayat and Others Vs Govt. of A.P. and Others

Andhra Pradesh High Court · (2009) 1 ALD 23 : (2009) 1 ALT 211

Andhra Pradesh Panchayat Raj Act, 1994 — Section 115Andhra Pradesh Panchayat Raj Rules — Rule 5

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High Courts07 Nov 2008Dismissed

United India Insurance Co. Ltd. Vs G. Saraswathi and Others

Andhra Pradesh High Court · (2006) ACJ 2615 : (2009) 3 ALT 278

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High Courts07 Nov 2008Allowed

Saw Mills Owners Welfare Association and Another Vs Conservator of Forest and Others

Andhra Pradesh High Court · (2009) 4 ALD 12 : (2009) 2 ALT 161

Andhra Pradesh Forest Act, 1967 — Section 59, 62, 63, 64, 65Andhra Pradesh Forest Produce Transit Rules, 1970 — Rule 3, 5Andhra Pradesh Saw Mills (Regulation) Rules, 1969 — Rule 4(2), 7, 9(1)

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High Courts07 Nov 2008Allowed

Venukonda Radha Krishna Vs Pulivarthi Ramanaiah

Andhra Pradesh High Court · (2009) 1 ALD 646 : (2009) 2 ALT 537 : (2008) 4 APLJ 149

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 12

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High Courts07 Nov 2008Allowed

Madamaneni Chinnaswamy (died) his LRs. Vs The Joint Collector and Others

Andhra Pradesh High Court · (2009) 1 ALD 130 : (2009) 1 ALT 424 : (2008) 4 APLJ 156

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 52Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 166BAndhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 50B, 50B(4)

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High Courts07 Nov 2008Dismissed

Smt. Pulimi Sailaja Reddy Vs The State of A.P. and Others

Andhra Pradesh High Court · AIR 2009 AP 59 : (2009) 1 ALD 1(2) : (2009) 1 ALT 684

Constitution of India, 1950 — Article 14, 21, 226, 227, 243Hyderabad Municipal Corporation Act, 1955 — Section 679B

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High Courts07 Nov 2008Dismissed

Mohd. Altaf Vs The Special Court under APLG (P) Act and Others

Andhra Pradesh High Court · (2009) 2 ALD 504 : (2009) 3 ALT 64

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 2, 8(6)Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988 — Rule 15(2), 6Constitution of India, 1950 — Article 226

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High Courts06 Nov 2008Allowed