Andhra Pradesh High Court Judgments 2008 — Page 8

High Courts04 Nov 2008Dismissed

Ch. Siddirama Goud Vs The Prohibition and Excise Superintendent and Another

Andhra Pradesh High Court · (2009) 1 ALD 682 : (2009) 1 ALT 222

Andhra Pradesh Excise Act, 1968 — Section 28(2), 52A, 65, 70Andhra Pradesh Revenue Recovery Act, 1864 — Section 10, 11, 12, 13, 14

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High Courts04 Nov 2008Allowed

P. Ramulu @ Ramulu Vs The Superintendent Engineer, Electrical Operation, APSEB and Another

Andhra Pradesh High Court · (2009) 1 ALD 21 : (2009) 1 ALT 410

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High Courts04 Nov 2008Allowed

K. Giri Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2009) 1 ALT(Cri) 72

Andhra Pradesh Excise Act, 1968 — Section 41Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 34

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High Courts04 Nov 2008Allowed

P. Raghu Kumar and Another Vs A. Chakrapani and Others

Andhra Pradesh High Court · (2009) 1 ALD 204 : (2009) 1 ALT 332

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Easements Act, 1882 — Section 15

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High Courts03 Nov 2008Dismissed

K. Jawahar Reddy Vs Smt. G. Kamala Rao and Smt. K. Vinaya Reddy Smt. G. Kamala Rao Vs K. Jawahar Reddy and Smt. K. Vinaya Reddy

Andhra Pradesh High Court · (2009) 1 ALD 442 : (2008) 6 ALT 772

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 32, Order 21 Rule 32(1), Order 39 Rule 1, Order 39 Rule 2

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High Courts03 Nov 2008Dismissed

Nizam Club Vs Jayanthi Lal Goel

Andhra Pradesh High Court · (2009) 4 ALD 244 : (2009) 1 ALT 861

Andhra Pradesh and Telangana Societies Registration Act, 2001 — Section 23Andhra Pradesh Societies Registration Rules, 2001 — Rule 17

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High Courts03 Nov 2008Allowed

B. Rukmaiah and Others Vs M.A. Samad and Others

Andhra Pradesh High Court · (2008) 11 AP CK 0052

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)

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High Courts03 Nov 2008Dismissed

K. Jawahar Reddy Vs Smt. G. Kamala Rao and Another

Andhra Pradesh High Court · (2009) 1 ALD 442 : (2008) 6 ALT 772

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(1), Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(3)

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High Courts03 Nov 2008Dismissed

Y. Rama Devi Vs The Joint Collector

Andhra Pradesh High Court · (2009) 1 ALD 17 : (2009) 1 ALT 314 : (2008) 4 APLJ 142

Defence of India Act, 1971 — Section 2, 2(1), 2(2)Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24Essential Commodities Act, 1955 — Section 10A, 11, 3, 6A, 6A(1)

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High Courts31 Oct 2008Allowed

Narasamma Vs Collector and District Magistrate and Others

Andhra Pradesh High Court · (2009) 1 ALT 31

Constitution of India, 1950 — Article 21, 22

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High Courts31 Oct 2008

Shamlal Tiwari Vs Najmunnisa Begum @ Zainabunnisa Begum, Zebunnisa Begum and Sajidunnisa Begum

Andhra Pradesh High Court · (2009) 1 ALD 530 : (2009) 1 ALT 303

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 8Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 5, 5(4)Evidence Act, 1872 — Section 114, 65, 73

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High Courts31 Oct 2008Allowed

C.N. Singotam Vs Andhra Pradesh State Road Transport Corporation and Others

Andhra Pradesh High Court · (2009) 1 ALT 186

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High Courts31 Oct 2008Dismissed

Waltair Club Vs Employees'' State Insurance Corporation and Others

Andhra Pradesh High Court · (2009) 3 ALD 786 : (2009) 123 FLR 353 : (2008) 3 LLJ 652

Companies Act, 1956 — Section 25Employees State Insurance Act, 1948 — Section 1(4), 1(5), 2(12), 2(9), 45A

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High Courts31 Oct 2008Dismissed

Waltair Club Vs Employees'' State Insurance Corporation, Hyderabad and others

Andhra Pradesh High Court · (2009) 3 ALD 786 : (2009) 123 FLR 353 : (2008) 3 LLJ 652

Employees State Insurance Act, 1948 — Section 75

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High Courts30 Oct 2008Allowed

G. Boyanna Vs The High Court of A.P.

Andhra Pradesh High Court · (2009) 2 ALD 402 : (2009) 1 ALT 462

Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 28Constitution of India, 1950 — Article 16(1)State and Subordinate Rules, 1962 — Rule 45

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High Courts30 Oct 2008

Novel Granites Ltd. and Others Vs The Government of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 2009 AP 107 : (2010) 1 ALD 812 : (2010) 2 ALT 793

Andhra Pradesh Forest Act, 1967 — Section 2Andhra Pradesh Mineral Dealers Rules, 2000 — Rule 11, 12, 2(1), 2(5), 2(7)Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 26

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High Courts29 Oct 2008Dismissed

The Chief Security Commissioner, Railway Protection Force, South Central Railway, Rail Nilayam, The Assistant Security Commissioner-cum-Principal, Railway Protection Force Training Centre and The Director General, Railway Protection Force Vs South Central Railway Protection Force Association The Chief Security Commissioner, Railway Protection Force, South Central Railway, Rail Nilayam and The Director General, Railway Protection Force, Railway Board Vs South Central Railway Protection Force Association Director General, Railway Protection Force, The Chief Security Commissioner, Railway Protection Force, South Central Railway, Rail Nilayam and Principal, Railway Protection Force Training Centre Vs V. Shankaraiah, Constable and Others The Commandant, Railway Protection Special Force, The Inspector General, Railway Protection Special Force, Railway Board and The Director General, Railway Protection Special Force, Railway Board Vs Jaipal Singh and Others

Andhra Pradesh High Court · (2009) 1 ALD 689 : (2009) 1 ALT 517

Constitution of India, 1950 — Article 14, 37, 39Railway Protection Force Act, 1957 — Section 2, 21Railway Protection Force Rules, 1987 — Rule 75, 78, 78.1

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High Courts29 Oct 2008Allowed

The Gudivada Cooperative Urban Bank Ltd. Vs Smt. Sheik Mahaboobi and Others

Andhra Pradesh High Court · (2009) 1 ALT 174

Andhra Pradesh Cooperative Societies (Amendment) Rules, 2000 — Rule 18, 22Andhra Pradesh Co-operative Societies Act, 1964 — Section 61(3)Constitution of India, 1950 — Article 14, 19(1), 226, 243O, 329

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High Courts29 Oct 2008Allowed

Ganna Venkatarama Narasaiah Vs The Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2009) 1 ALD 25 : (2009) 1 ALT 487

Andhra Pradesh Panchayat Raj Act, 1994 — Section 245, 245(1)Andhra Pradesh Panchayat Raj Rules — Rule 2, 8

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High Courts24 Oct 2008Dismissed

Yerram Krishna Rao, Samala Eramma (since deceased), N. Shanker and D. Maniamma Vs Muttamalla Narasamma -died per LR and Muttamalla Krishna

Andhra Pradesh High Court · (2009) 6 ALD 51 : (2009) 2 ALT 631

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7Criminal Procedure Code, 1973 (CrPC) — Section 200Evidence Act, 1872 — Section 91, 92, 92(1)

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Andhra Pradesh High Court judgments, 2008