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
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 580 of 1,762
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
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
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
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
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
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)
High Courts24 Oct 2008Allowed
T. Satyanarayana Vs Joint Registrar/District Cooperative Officer and Others
Andhra Pradesh High Court · (2009) 2 ALD 189 : (2009) 4 ALT 724
High Courts24 Oct 2008
TVS Electronics Limited and Another Vs Union of India (UOI), Civil Supplies and Others
Andhra Pradesh High Court · (2009) 1 ALT 243 : (2009) CriLJ 1470
Central Excises and Salt Act, 1944 — Section 4(2), 4A, 4A(1)General Clauses Act, 1897 — Section 13(2)Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 18, 19, 2, 2(1), 20
High Courts24 Oct 2008Dismissed
Koganti Sujani Vs Vissamsetti Sankar Babu and Others
Andhra Pradesh High Court · (2009) 2 ALD 141 : (2009) 1 ALT 219 : (2008) 4 APLJ 100
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 11(2), 11(3), 11(I)(a), 17(1), 24Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 14, 21
High Courts23 Oct 2008Dismissed
P. Peter Vs Church of South India Trust Association, Medak Diocese and Moderator CSI, Chairman, Board of Managment, St. John''s Church High School
Andhra Pradesh High Court · (2009) 2 ALD 281
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 227
High Courts23 Oct 2008Allowed
M. Ramesh and Doddareddy Sankar Reddy Vs The State of A.P.
Andhra Pradesh High Court · (2008) 10 AP CK 0008
Penal Code, 1860 (IPC) — Section 107, 306, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts22 Oct 2008Allowed
G.S. Brahmaji Rao Vs Deputy Chief Electrical Engineer, Workshop, Lalguda, S.C. Railway and Others
Andhra Pradesh High Court · (2008) 5 ALT 298
Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 20(1), 21Andhra Pradesh Scheduled Castes, Scheduled Tribes and Backward Classes — Issue of Community, Nativity and Date of Birth Certificate Rules, 1997 — Rule 7
High Courts22 Oct 2008Allowed
Durbha Radhakrishna Vs Bank of Baroda and Others
Andhra Pradesh High Court · (2009) 1 ALD 514
High Courts22 Oct 2008Dismissed
Mohammed Rasheed and Others Vs Mrs. Fouzia Hussain Ismail Saifuddin and Others
Andhra Pradesh High Court · (2009) 3 ALD 731
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 10 Rule 2, Order 12 Rule 6, Order 47 Rule 1, 151
High Courts21 Oct 2008Dismissed
Nune Koteswara Rao Vs The State of A.P.
Andhra Pradesh High Court · (2008) 2 ALD(Cri) 677
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 304(1), 324
High Courts21 Oct 2008Dismissed
Giriraj Singh Vaghela and Others Vs State of A.P.
Andhra Pradesh High Court · (2009) 1 ALD(Cri) 131 : (2009) 1 ALT(Cri) 48 : (2009) CriLJ 1257
Evidence Act, 1872 — Section 114, 114A, 27Identification of Prisoners Act, 1920 — Section 4, 5Penal Code, 1860 (IPC) — Section 120B, 302, 320, 397, 404
High Courts21 Oct 2008Dismissed
T. Saritha Reddy and Another Vs T. Obireddy
Andhra Pradesh High Court · (2009) 1 ALD 96 : (2009) 1 ALT 481
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 307, 34, 498A
High Courts20 Oct 2008
Kokkula Suresh Vs The State of Andhra Pradesh and Gaddam Gangaram
Andhra Pradesh High Court · AIR 2009 AP 52 : (2009) 1 ALD 17(1) : (2009) 1 ALT 607 : (2009) 3 CivCC 716 : (2009) 5 RCR(Criminal) 922
Hindu Marriage Act, 1955 — Section 11, 12, 18, 5Hindu Minority and Guardianship Act, 1956 — Section 4, 6
High Courts20 Oct 2008Dismissed
Y. Sathi Reddy Vs K. Venkata Narasimha Reddy, Chillera Swamy and The District Election Authority
Andhra Pradesh High Court · (2009) 2 ALD 109
Andhra Pradesh Panchayat Raj Act, 1994 — Section 268(1), 273Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 226