High Courts10 Jul 2008
D. Venkatadri Naidu Vs S. Srinivasulu Reddy
Andhra Pradesh High Court · (2008) 5 ALT 55
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 596 of 1,762
High Courts10 Jul 2008
Public Prosecutor, High Court of A.P. Vs Basireddy Verma Reddy
Andhra Pradesh High Court · (2008) 2 ALD(Cri) 570 : (2008) 3 ALT(Cri) 199 : (2009) CriLJ 840
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 89, 89(2)Criminal Procedure Code, 1973 (CrPC) — Section 195, 320, 320(1), 320(2), 320(8)Legal Services Authorities Act, 1987 — Section 19(5), 2, 22
High Courts10 Jul 2008
Chityala Venkata Reddy Vs The State of A.P. and Adusumilli Krishna Murthy
Andhra Pradesh High Court · (2008) 2 ALD(Cri) 328 : (2008) 3 ALT(Cri) 81 : (2008) CriLJ 4244
Criminal Procedure Code, 1973 (CrPC) — Section 200, 251, 313, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Jul 2008
Kurna Suresh Babu Vs The State of A.P. and Another
Andhra Pradesh High Court · (2008) 07 AP CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2)
High Courts10 Jul 2008
Super Spinning Mills Limited Vs State of A.P.
Andhra Pradesh High Court · (2009) 25 VST 234
Andhra Pradesh General Sales Tax Act, 1957 — Section 22, 22(1), 6Central Sales Tax Act, 1956 — Section 14, 15
High Courts09 Jul 2008Dismissed
M.V. Ramanamurthy Vs Ananthapalli Venkata Gopal Rao
Andhra Pradesh High Court · (2008) 5 ALD 673
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 45
High Courts09 Jul 2008Dismissed
M.V. Ramanamurty Vs Ananthapalli Venkata Gopal Rao
Andhra Pradesh High Court · (2008) 6 ALT 22
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 45
High Courts09 Jul 2008
Anikotti Joseph Binoy and Another Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2008) 3 ALD(Cri) 340 : (2008) 3 ALT(Cri) 75 : (2008) 3 APLJ 148
Constitution of India, 1950 — Article 13(1), 366(10)Evidence Act, 1872 — Section 57, 57(1), 78General Clauses Act, 1897 — Section 3(29)
High Courts09 Jul 2008Dismissed
The Director of Health, The Commissioner, A.P. Vaidya Vidhana Parishad, The Director of Medical Education and The Principal Secretary to Government, Health, Medical and Family Welfare Department Vs Dr. P. Veerabhadra Rao, Dr. P. Shayama Devi, Govt. Civil Dispensary and Dr. D. Sarala, Govt. Civil Dispensary
Andhra Pradesh High Court · (2008) 5 ALD 652 : (2008) 4 ALT 744 : (2009) 1 SLR 60
Andhra Pradesh State and Subordinate Service Act — Section 12, 18, 21, 28, 3Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 10, 11, 16A, 28, 49Constitution of India, 1950 — Article 16(1), 19(1)
High Courts09 Jul 2008Allowed
V.G. Padma Bai and Others Vs R. Jagannadha Rao (died) by LRs.
Andhra Pradesh High Court · (2008) 5 ALD 580 : (2008) 6 ALT 1
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 14, 2, 22, 24(2), 8(5)Constitution of India, 1950 — Article 14
High Courts08 Jul 2008Dismissed
Kadakanaka Subrahmanyacharyulu Vs Peruri Ramalingeswara Rao and Others
Andhra Pradesh High Court · (2008) 5 ALD 779
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts08 Jul 2008Allowed
Motor Car Beedi Factory Vs Controlling Authority under Payment of Gratuity Act, 1972 and Assistant Commissioner of Labour and Rasheeda Khan
Andhra Pradesh High Court · (2009) 3 ALD 21 : (2009) 2 ALT 50 : (2009) 1 APLJ 227 : (2009) 121 FLR 449 : (2009) 1 LLJ 723
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 4(1)
High Courts08 Jul 2008Allowed
Sri Rama Swamy and Sri Prasanna Visweswaraswami Temple Vs Dodlavaram Rajaiah and Others
Andhra Pradesh High Court · (2008) 5 ALD 187 : (2008) 4 ALT 818
Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 14, 14A, 2, 3, 4Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Rules, 1957 — Rule 3, 3(1), 3(2), 4, 5Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 38
High Courts07 Jul 2008Dismissed
P. Pullaiah and Others Vs State of A.P. and Others
Andhra Pradesh High Court · (2008) 6 ALD 35 : (2008) 5 ALD 365 : (2008) 5 ALT 387
Andhra Pradesh Municipalities (Acquisition and Transfer of Immovable Properties) Rules, 1967 — Rule 5, 7Andhra Pradesh Municipalities (Regulation of Receipts) and Expenditure Rules, 1968 — Rule 12, 12(A)Andhra Pradesh Municipalities Act, 1965 — Section 250, 260(1), 260(2), 260(3), 277
High Courts07 Jul 2008Allowed
Government of Andhra Pradesh and Another Vs K. Ashok Kumar, Town Planning Assistant, Municipal Corporation of Hyderabad and Another
Andhra Pradesh High Court · (2009) 1 ALD 350 : (2009) 1 ALT 164
Constitution of India, 1950 — Article 16, 16(4)
High Courts07 Jul 2008Dismissed
National Insurance Co. Ltd. Vs Tatoji Varalaxmi and Others
Andhra Pradesh High Court · (2008) 5 ALD 442
Motor Vehicles Act, 1988 — Section 166, 181, 3Penal Code, 1860 (IPC) — Section 304A, 337, 338
High Courts07 Jul 2008Dismissed
K. Devender Vs Chief General Manager, (Edu)/Secretary, Singareni Collieries Educational Society and Others
Andhra Pradesh High Court · (2008) 5 ALT 555
High Courts07 Jul 2008Dismissed
M. Rasaghnya Chowdary Vs Government of A.P. and Others
Andhra Pradesh High Court · (2008) 6 ALD 93 : (2008) 6 ALT 91
Constitution of India, 1950 — Article 226
High Courts07 Jul 2008Allowed
New India Assurance Co. Ltd. Vs Rathnavath Sali and Others
Andhra Pradesh High Court · AIR 2009 AP 25 : (2008) 6 ALD 183
Motor Vehicles Act, 1988 — Section 147, 166, 2(13)
High Courts07 Jul 2008Dismissed
Ch. Sreeramulu and Another Vs Chief Security Commissioner, Railway Protection Force and Another
Andhra Pradesh High Court · (2008) 6 ALD 575 : (2009) 1 SLR 510
Railway Protection Force Rules, 1987 — Rule 96, 97, 98