COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 579 of 1,762

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)

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

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

High Courts06 Nov 2008Allowed

A. Manimanjari (Dr.) (Smt.) Vs P. Bhaskara Rao

Andhra Pradesh High Court · (2009) 1 ALD 24 : (2008) 6 ALT 511

Civil Procedure Code, 1908 (CPC) — Section 148, 15, 151

High Courts05 Nov 2008Dismissed

Mrs. Nirmala Deshpande Vs The State of A.P. and Another

Andhra Pradesh High Court · (2009) 1 ALD(Cri) 1

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts05 Nov 2008

U. Chandra Sekhara Rao Vs A.P. State Corporation Housing Federation Ltd.

Andhra Pradesh High Court · (2009) 1 ALT 142

High Courts04 Nov 2008Dismissed

M.K. Umamaheswaran Vs Union Bank of India

Andhra Pradesh High Court · (2008) 11 AP CK 0046

Civil Procedure Code, 1908 (CPC) — Section 141, 20Constitution of India, 1950 — Article 226, 226(1A)

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

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

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

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

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

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

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)

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)

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)

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

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

High Courts31 Oct 2008Allowed

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

Andhra Pradesh High Court · (2009) 1 ALT 186

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