High Courts31 Jul 2008Dismissed
P. Kamalamma Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2008) 6 ALD 798
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 592 of 1,762
High Courts30 Jul 2008
S. Padmanabham and Another Vs Industrial Tribunal-II and Others
Andhra Pradesh High Court · (2009) 1 ALD 133 : (2009) 2 ALT 65
Civil Procedure Code, 1908 (CPC) — Section 20Industrial Disputes Act, 1947 — Section 7(1), 7A
High Courts30 Jul 2008Allowed
K. Venkat Narasimha Reddy Vs Y. Sathi Reddy and Others
Andhra Pradesh High Court · (2008) 5 ALD 703
Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 12, 3, 7Andhra Pradesh Panchayat Raj Act, 1994 — Section 211, 268(1), 273
High Courts30 Jul 2008Dismissed
Vijaya Vasava Motors Vs The Assistant Commissioner (LTU), Eluru Division
Andhra Pradesh High Court · (2009) 19 VST 322
Andhra Pradesh General Sales Tax Act, 1957 — Section 19, 19(1), 20, 20(1), 21Constitution of India, 1950 — Article 162
High Courts30 Jul 2008Allowed
Tirumala Tirupati Devasthanams and The Chief Conservator Officer, T.T. Devasthanams Vs The Chairman-cum-Presiding Officer, Industrial Tribunal-cum-Labour Court and TTD Forest Worker Union
Andhra Pradesh High Court · (2009) 1 ALD 413
Industrial Disputes Act, 1947 — Section 10, 2, 2A, 2A(2), 33C(2)
High Courts30 Jul 2008Dismissed
C. Sudhakar, V. Chandulal, J. Simon Kumar and Y. Srinivasulu Vs The Government of India and The Chief General Manager, Telecom, Bharat Sanchar Nigam Limited
Andhra Pradesh High Court · (2009) 4 ALD 6
High Courts30 Jul 2008Dismissed
Amrutha Wines and Krishna Sai Wines Vs The Commissioner of Prohibition and Excise, Government of Andhra Pradesh, The Prohibition and Excise Superintendent, The Inspector of Prohibition and Excise and Maruthi Restaurant and Bar
Andhra Pradesh High Court · (2008) 5 ALD 707 : (2008) 6 ALT 485
High Courts30 Jul 2008Allowed
K. Suresh Babu Vs Principal District and Sessions Judge and Others
Andhra Pradesh High Court · (2008) 6 ALD 804 : (2008) 6 ALT 572 : (2009) 1 SLR 283
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 10(2), 10(3), 20, 21(1), 21(2)
High Courts29 Jul 2008Allowed
K. Vidyanand Vs The Addl. Licensing Authority, Hyderabad Central Zone, The Transport Commissioner and Secretary, Regional Transport Authority and Sri K. Dayanand
Andhra Pradesh High Court · (2011) 5 ALD 718 : (2011) 5 ALT 741
Motor Vehicles Act, 1988 — Section 184, 19(1), 20, 20(3), 21Penal Code, 1860 (IPC) — Section 304A
High Courts29 Jul 2008Allowed
Pulimeru Large Scale Co-operative Society Ltd. and Another Vs Authority appointed under Section 48 of the A.P. Shops and Establishments Act 1988 and Assistant Commissioner of Labour and Another
Andhra Pradesh High Court · (2008) 6 ALD 509 : (2009) 120 FLR 418
Andhra Pradesh Co-operative Societies Act, 1964 — Section 116CAndhra Pradesh Shops and Establishments Act, 1988 — Section 48, 55Andhra Pradesh Shops and Establishments Rules, 1968 — Rule 21, 21(2)
High Courts29 Jul 2008Allowed
Vantaru Chinna Subba Rayudu Vs Y. Lalitha Vani
Andhra Pradesh High Court · (2008) 6 ALD 9
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts29 Jul 2008
Mada Nageshwararao Vs Potta Bharathi and Another
Andhra Pradesh High Court · (2008) 5 ALD 818 : (2009) 1 ALT 231
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 10 Rule 2, Order 14 Rule 1, Order 14 Rule 5
High Courts29 Jul 2008Allowed
Chinnari Jagga Rao and Others Vs District Collector and Others
Andhra Pradesh High Court · (2008) 6 ALD 34 : (2008) 6 ALT 479
Constitution of India, 1950 — Article 226, 300A, 31A, 31A(1), 32Land Acquisition Act, 1894 — Section 4(1)
High Courts28 Jul 2008
G. Santhosh Reddy Vs Registrar, Jawaharlal Nehru Technological University and Others
Andhra Pradesh High Court · (2008) 5 ALT 54
High Courts25 Jul 2008Dismissed
Rahatunnisa Vs Md. Saber Ali Khan and Others
Andhra Pradesh High Court · (2008) 5 ALD 615 : (2009) 1 ALT 284
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 58, Order 21 Rule 97, Order 21 Rule 99
High Courts25 Jul 2008Allowed
Aruna M. Dixit and Others Vs Anandi Bai V. Dixit and Others
Andhra Pradesh High Court · (2008) 5 ALD 362
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Limitation Act, 1877 — Section 22
High Courts25 Jul 2008Dismissed
Andhra Pradesh LPG Dealers Association Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2009) 1 ALT 268
Constitution of India, 1950 — Article 12, 19(6), 226Rice Milling Industry (Regulation) Act, 1958 — Section 8, 8(3)
High Courts25 Jul 2008Allowed
V. Dharma Raju, Ex. Constable/C.I.S.F. Vs Inspector General (S.W.S.), Central Industrial Security Force and Others
Andhra Pradesh High Court · (2009) 2 ALT 71
Central Industrial Security Force Act, 1968 — Section 10, 14, 14(1)Constitution of India, 1950 — Article 14, 226
High Courts25 Jul 2008
In Re: Teck-men Tools (P.) Ltd.
Andhra Pradesh High Court · (2009) 150 CompCas 800 : (2009) 92 SCL 59
Companies (Court) Rules, 1959 — Rule 80, 81, 82, 83Companies Act, 1956 — Section 235, 236, 237, 238, 239
High Courts25 Jul 2008Allowed
Kairam Laxminarsaiah and Another Vs Land Acquisition Officer-cum-Revenue Divisional Officer and Others
Andhra Pradesh High Court · (2008) 6 ALD 44
Constitution of India, 1950 — Article 226, 300A, 31A, 32