High Courts17 Sept 2008Allowed
Kovilapu Suryanarayana Vs Jogi Thavitamma and Others
Andhra Pradesh High Court · (2009) 2 ALD 371 : (2009) 2 ALT 644
Evidence Act, 1872 — Section 45, 47
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 585 of 1,762
High Courts17 Sept 2008
Tatikonda Ramulu and Another Vs Land Acquisition Officer and Special Deputy Collector, Land Acquisition Unit and Others
Andhra Pradesh High Court · (2008) 6 ALD 242
Land Acquisition Act, 1894 — Section 4(1), 6
High Courts16 Sept 2008Allowed
A. Laxmipathi Rao and S. Satyanarayana Vs Andhra Pradesh State Financial Corporation Ltd. and The Special Dy. Tahsildar, A.P. State Financial Corp. Ltd., Ranga Reddy West Branch
Andhra Pradesh High Court · AIR 2009 AP 7 : (2008) 6 ALD 329 : (2008) 6 ALT 205
Andhra Pradesh Revenue Recovery Act, 1864 — Section 52A, 52A(1)Limitation Act, 1963 — Section 18State Financial Corporations Act, 1951 — Section 29, 31, 32, 32(7), 32(9)
High Courts16 Sept 2008Dismissed
V. Amos alias Ramulu and Others Vs P. Johnson and Another
Andhra Pradesh High Court · (2008) 6 ALD 657
Andhra Pradesh Agency Rules, 1924 — Rule 3, 4Andhra Pradesh and Telangana Societies Registration Act, 2001 — Section 2, 23, 24Andhra Pradesh Civil Courts Act, 1972 — Section 1(2), 1(3), 10, 13, 44
High Courts16 Sept 2008
Nallamala Padmaja Vs Nallamala Ramesh
Andhra Pradesh High Court · (2008) 6 ALD 726 : (2008) 6 ALT 720
Civil Procedure Code, 1908 (CPC) — Section 151Guardians and Wards Act, 1890 — Section 12(1), 19, 25, 7Hindu Minority and Guardianship Act, 1956 — Section 13, 2, 4, 6, 8
High Courts16 Sept 2008Allowed
Sri Thripuravaram Krishna Reddy Vs The Joint Collector and Others
Andhra Pradesh High Court · (2009) 1 ALD 248
Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 5(3), 5(5), 8(2), 9Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989 — Rule 21, 21(1), 21(2)
High Courts16 Sept 2008Dismissed
G. Hema Ravi Sampan rep. by its Natural guardian and Father G. Harichandra Prasad Vs Rajeev Gandhi University of Knowledge and Technologies and Others
Andhra Pradesh High Court · (2009) 1 ALD 272 : (2009) 2 ALT 547
Constitution of India, 1950 — Article 14, 226
High Courts16 Sept 2008Dismissed
Vaddireddy Venkata Subba Reddy Vs Narapureddy Kalyanamma
Andhra Pradesh High Court · (2008) 6 ALD 585 : (2008) 6 ALT 673
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 106, 115, 55, 55(3), 55(4)Provincial Insolvency Act, 1920 — Section 10, 13, 52
High Courts15 Sept 2008Allowed
Velaga Sivarama Krishna Vs Velaga Veerabhadra Rao and Another
Andhra Pradesh High Court · (2009) 1 ALD 265 : (2009) 1 ALT 379 : (2009) 1 CivCC 720
Evidence Act, 1872 — Section 114, 45, 46, 47, 73
High Courts15 Sept 2008Dismissed
N. Ramesh Kumar and Another Vs Punjab and Sind Bank and Another
Andhra Pradesh High Court · (2009) 4 ALD 16 : (2009) 1 ALT 40
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 14, 17Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8, 8(1)
High Courts15 Sept 2008Allowed
Ch. Sudhakar Raju Vs Tirumala Coop. Urban Bank Ltd. and Others
Andhra Pradesh High Court · (2008) 6 ALD 118
High Courts15 Sept 2008
B. Suguna Devi Vs Sri C.B.S. Venkata Ramana, IAS and Others
Andhra Pradesh High Court · (2008) 6 ALD 259
Contempt of Courts Act, 1971 — Section 10, 12
High Courts15 Sept 2008Allowed
Lt.Cdr. K.N. Reddy Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2009) 1 ALD 46 : (2009) 1 ALT 653
Constitution of India, 1950 — Article 226
High Courts15 Sept 2008
Rajagopalapeta Leelanandam Vs State of A.P.
Andhra Pradesh High Court · (2008) 2 ALD(Cri) 932 : (2009) 1 ALT(Cri) 149 : (2009) CriLJ 286
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 107, 109, 304B, 305, 306
High Courts15 Sept 2008
J.P. Ratan Vs The Union of India (UOI) and Others
Andhra Pradesh High Court · (2008) 6 ALD 293 : (2008) 6 ALT 180
Army Act, 1950 — Section 135, 135(3)
High Courts15 Sept 2008Dismissed
Smt. T. Bhagya Laxmi Vs The Returning Officer-cum-Municipal Commissioner and Others
Andhra Pradesh High Court · AIR 2009 AP 10 : (2008) 6 ALD 286
Andhra Pradesh Municipalities Act, 1965 — Section 14, 15, 15(1)Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 323, 34, 504
High Courts15 Sept 2008
The Divisional Forest Officer Vs The Forest Settelement Officer and Others A.V.S. Rammohan and Others Vs The Forest Settelement Officer and The Divisional Forest Officer
Andhra Pradesh High Court · (2008) 6 ALD 541
Andhra Pradesh Forest Act, 1967 — Section 15Constitution of India, 1950 — Article 226Hyderabad Forest Act, 1326 — Section 10, 10(1), 10(2), 13, 14
High Courts15 Sept 2008Allowed
Sanga Mitra Co-operative Building Society Limited Vs Deputy Registrar of Co-operative Societies and Another
Andhra Pradesh High Court · (2009) 2 ALD 585 : (2009) 3 ALT 289
High Courts15 Sept 2008Allowed
Adusumalli Seetha Ramaiah Vs Mandalapu Raghunayakulu and Others
Andhra Pradesh High Court · (2009) 2 ALD 751 : (2008) 6 ALT 731
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 2(3), 2(4), 2(5), 6, 87Constitution of India, 1950 — Article 226
High Courts13 Sept 2008Allowed
Hotel Leela Venture Limited Vs Smt. Yaseen Begum and Others
Andhra Pradesh High Court · (2009) 1 ALD 519
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 7 Rule 11, 151Limitation Act, 1963 — Article 59, 65