CourtKutchehry.com

COURT ARCHIVE

Andhra Pradesh High Court judgments, 2013

1,328 judgments · page 49 of 67

High Courts29 Apr 2013Allowed

C. Dhanamjaya Vs Sri Venkateswara University

Andhra Pradesh High Court · (2014) 1 ALD 448

Andhra Pradesh University Act, 1991 — Section 57Constitution of India, 1950 — Article 14, 16, 39, 39(d), 41Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
Read judgment
High Courts29 Apr 2013

M/s. United Steel Allied Industries Pvt. Ltd. Vs M/s. Indian Bank, The Assistant General Manager and M/s. Laran Sponge and Minerals (P) Ltd. Indian Bank Vs The Sub-Registrar, Sub-Registrar office, The Sub Registrar, Sanjeva Reddy Nagar, The Official Liquidator and The Sub-Registrar, Kukatpally

Andhra Pradesh High Court · (2013) 5 ALT 257

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 85, Order 21 Rule 86Companies Act, 1956 — Section 446, 531, 531A, 537Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17, 37
Read judgment
High Courts29 Apr 2013Dismissed

R. Jagadeesh Vs Smt. R. Renuka

Andhra Pradesh High Court · AIR 2013 AP 114 : (2013) 5 ALD 69 : (2013) 5 ALT 79 : (2013) 3 DMC 292

Hindu Marriage Act, 1955 — Section 10, 13, 13(1), 13(1)(ia), 9
Read judgment
High Courts29 Apr 2013

Spandana Sphoorty Financial Ltd. Vs Authority under Minimum Wages Act, 1948 and Joint Commissioner of Labour and Others Kothuru Raviprasad and Others Vs Spandana Sphoorty Financial Ltd. and Authority under Minimum Wages Act, 1948 and Joint Commissioner of Labour

Andhra Pradesh High Court · (2013) 4 ALD 437 : (2013) 5 ALT 152 : (2013) 138 FLR 1023 : (2013) 3 LLJ 796 : (2013) 4 LLN 496

Constitution of India, 1950 — Article 226Minimum Wages Act, 1948 — Section 20
Read judgment
High Courts26 Apr 2013Dismissed

Andhra Pradesh Panchayat Raj Class-IV Employees Central Association Vs The Government of Andhra Pradesh and Others The Government of Andhra Pradesh, The Commissioner of Panchayat Raj, The District Collector, Medak, Medak District and The District Collector, Adilabad, Adilabad District Vs K. Krishna Murthy and Others Nellore District Panchayat Raj Department Record Lab, Library Assistant Welfare Association Vs The Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2013) 5 ALD 306 : (2013) 4 ALT 766

Administrative Tribunals Act, 1985 — Section 19, 28, 5(2), 5(6)Constitution of India, 1950 — Article 14, 16, 226, 227, 309
Read judgment
High Courts26 Apr 2013Dismissed

B. Sudhakar Reddy Vs The S.H.O. and 4 Others

Andhra Pradesh High Court · (2013) 2 ALD(Cri) 300 : (2013) 3 ALT(Cri) 237

Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 155(2), 156(1), 227, 427Penal Code, 1860 (IPC) — Section 120B, 420, 467
Read judgment