COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 587 of 1,762

High Courts06 Sept 2008Dismissed

Donthireddy Sambi Reddy Vs Commissioner, Endowments Department and Others

Andhra Pradesh High Court · (2008) 6 ALD 121

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 70Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 82Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Immovable Properties and Other Lands (Other than Agricultural Lands) Leases and Licenses Rules, 2003 — Rule 7

High Courts05 Sept 2008

Shaik Khader Mohiddin Vs G. Veeranna and Others

Andhra Pradesh High Court · (2008) 6 ALD 150 : (2008) 6 ALT 460

High Courts05 Sept 2008

Chaganla Mahendranath and Others Vs Commissioner and Special Officer Town Planning Greater Hyderabad Municipal Corporation and Others

Andhra Pradesh High Court · (2008) 5 ALD 724

High Courts05 Sept 2008Dismissed

Ranga Parameswari and Others Vs Ranga Madhusudhan Rao

Andhra Pradesh High Court · (2008) 6 ALD 334 : (2009) 1 ALT 397

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 20, 22, 49, 50, 6Civil Procedure Code, 1908 (CPC) — Order 11 Rule 6

High Courts05 Sept 2008Allowed

B. Lakshmi Suseela Vs Special Collector (Land Acquisition) and Another

Andhra Pradesh High Court · (2008) 6 ALD 238

Land Acquisition Act, 1894 — Section 11, 18, 30, 31, 31(2)

High Courts05 Sept 2008Dismissed

A.C. Gangi Reddy (died) and Others Vs Kadapa Municipality

Andhra Pradesh High Court · (2009) 2 ALD 399 : (2008) 6 ALT 224

Civil Procedure Code, 1908 (CPC) — Section 151

High Courts05 Sept 2008Allowed

Chepuri Venkateswarlu Vs Joint Collector and Others

Andhra Pradesh High Court · (2008) 6 ALD 343 : (2008) 6 ALT 555

High Courts05 Sept 2008Dismissed

Food Inspector Vs Gunturu Venkateswara Rao and Another

Andhra Pradesh High Court · (2008) 2 ALD(Cri) 598 : (2008) 3 ALT(Cri) 238 : (2009) CriLJ 531

Prevention of Food Adulteration Act, 1954 — Section 11(4), 16(1), 2, 7Prevention of Food Adulteration Rules, 1955 — Article 38, 14, 22

High Courts04 Sept 2008Allowed

Challa Rami Reddy Vs Arva Yella Reddy

Andhra Pradesh High Court · (2008) 6 ALD 488 : (2008) 6 ALT 225

Civil Procedure Code, 1908 (CPC) — Section 148, 151Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 45

High Courts04 Sept 2008

Nathi Venkaiah (died) per L.Rs Nathi Ramulu and Others Vs Joint Collector and Others

Andhra Pradesh High Court · (2008) 6 ALT 515

Andhra Pradesh (Telangana Area) Protected Tenants (Transfer of Ownership of Lands) Rules, 1973 — Rule 3, 4, 4(2)Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 11, 13(1), 2, 32, 34Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Rules, 1951 — Rule 20, 24, 24A, 24A(1)

High Courts04 Sept 2008Allowed

A. Hanumantha Prasad and Others Vs Coal Mines Provident Fund Organisation and Another

Andhra Pradesh High Court · (2009) 2 ALT 370

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 10(1), 10(2), 10(5), 10(6)Coal Mines Provident Fund (Staff and Conditions of Service) Regulations, 1964 — Rule 30Industrial Disputes Act, 1947 — Section 12, 12(3), 33, 33(1)

High Courts04 Sept 2008Allowed

Md. Naziruddin Vs The Vice Chairman and Managing Director, Non-Conventional Energy Development Corporation of Andhra Pradesh Limited D. Yadagiri Vs The Vice Chairman and Managing Director, Non-Conventional Energy Development Corporation of Andhra Pradesh Limited and The Chairman, Non-Conventional Energy Development Corporation of Andhra Pradesh Limited

Andhra Pradesh High Court · (2008) 6 ALD 684 : (2009) 1 SLR 546

High Courts04 Sept 2008Allowed

N. Prabhakara Naidu (Dr.) Vs Nellore Finance Corporation

Andhra Pradesh High Court · (2008) 6 ALD 689 : (2008) 6 ALT 432

Civil Practice Rules — Rule 199, 199(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 72, Order 21 Rule 72(1)

High Courts02 Sept 2008Allowed

Bayya Guravamma and Another Vs Oduru Haripriya and Others

Andhra Pradesh High Court · (2009) 1 ALD 498 : (2009) 2 ALT 177 : (2009) 3 CivCC 481

Hindu Minority and Guardianship Act, 1956 — Section 12Hindu Succession Act, 1956 — Section 29A, 30, 6, 8Transfer of Property Act, 1882 — Section 53A

High Courts02 Sept 2008Dismissed

Borlakunta Kamala and Others Vs Revenue Divisional Officer and Others

Andhra Pradesh High Court · (2008) 6 ALD 402

Andhra Pradesh Panchayat Raj Act, 1994 — Section 245Andhra Pradesh Panchayat Raj Rules — Rule 2

High Courts02 Sept 2008Dismissed

Anisetti Veerabhadra Rao and Anisetti Veerabhadra Rao Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2008) 2 ALD(Cri) 645 : (2008) 3 ALT(Cri) 296 : (2009) CriLJ 730

Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 313, 391Penal Code, 1860 (IPC) — Section 114, 302, 307, 34, 448

High Courts02 Sept 2008Dismissed

Ch. Veerabhadreswara Rao and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2008) 6 ALD 588 : (2008) 4 APLJ 83

High Courts02 Sept 2008

Alluri Narayana Murthy Raju Vs Dist. Collector and Others

Andhra Pradesh High Court · AIR 2008 AP 264 : (2008) 6 ALD 103

Andhra Pradesh Panchayat Raj (Auction of Sand in the Water Courses Vesting in Gram Panchayat) Rules, 2000 — Rule 11, 12, 13, 14, 15Contract Act, 1872 — Section 32, 56Criminal Procedure Code, 1973 (CrPC) — Section 144

High Courts02 Sept 2008Dismissed

M. Maremma and Others Vs Desai Krishnavenamma Rao

Andhra Pradesh High Court · (2009) 1 ALD 177 : (2009) 2 ALT 89

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(1), 10(2), 14, 16Limitation Act, 1963 — Article 65

High Courts02 Sept 2008Allowed

Government of India and Another Vs K. Manohar Reddy

Andhra Pradesh High Court · (2009) 2 ALD 98 : (2009) 1 ALT 94

Constitution of India, 1950 — Article 226