COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 602 of 1,762

High Courts10 Jun 2008

United Shippers Ltd. Vs Volta Impex Private Limited and Others

Andhra Pradesh High Court · (2008) 4 ALD 665 : (2008) 4 ALT 588

Central Excises and Salt Act, 1944 — Section 35G(1)Constitution of India, 1950 — Article 226, 32Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 18(4), 19(3), 20(1)

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High Courts10 Jun 2008Allowed

Sree Datta Agencies Vs Dinesh Kumar Kucheria

Andhra Pradesh High Court · (2008) 5 ALD 344 : (2008) 5 ALT 400

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(2), 10(3), 15, 18Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5, 96

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High Courts10 Jun 2008

Garipalli Rajasree Vs Kondapuram Mallesha and Brothers and Others

Andhra Pradesh High Court · (2008) 5 ALD 46 : (2008) 5 ALT 202

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 14(1), 22Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 11(2)

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High Courts10 Jun 2008Dismissed

Atluri Brahmanandam (died) Adusumalli Leelaratna Kumari Vs Anne Sai Bapuji

Andhra Pradesh High Court · AIR 2008 AP 235 : (2008) 4 ALD 808 : (2008) 5 ALT 56

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 13Evidence Act, 1872 — Section 40, 57Hindu Adoptions and Maintenance Act, 1956 — Section 10, 16, 4

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High Courts10 Jun 2008Allowed

Abdul Rehman Vs Saraswathi Prasad Singh

Andhra Pradesh High Court · (2008) 5 ALD 163 : (2008) 5 ALT 7

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 2(6), 20Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 144

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High Courts10 Jun 2008

Koppu Ramesh Vs A.P. Social Welfare Residential Educational Institutions Society and Another

Andhra Pradesh High Court · (2008) 4 ALD 740 : (2008) 5 ALT 751

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High Courts09 Jun 2008Dismissed

Manda Yadaiah and Others Vs Thoomukuntla Karunakar Reddy and Others

Andhra Pradesh High Court · (2008) 5 ALD 721

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 2

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High Courts09 Jun 2008Dismissed

Issa Venkateswarlu Gupta Vs The State of A.P.

Andhra Pradesh High Court · (2008) 2 ALD(Cri) 332 : (2008) 3 ALT(Cri) 63 : (2008) CriLJ 4092

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498A

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High Courts09 Jun 2008Dismissed

Vempati Anasuyamma (died) by LRs. and Others Vs Gouru Venkateswarloo and Others

Andhra Pradesh High Court · AIR 2008 AP 207 : (2008) 4 ALD 759 : (2008) 5 ALT 104 : (2009) 1 CivCC 232 : (2009) 5 RCR(Civil) 384

Civil Procedure Code, 1908 (CPC) — Section 96Hindu Marriage Act, 1955 — Section 12, 16, 16(1), 16(2), 16(3)

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High Courts09 Jun 2008Dismissed

Manda Yadaiah and Others Vs Thoomukumtla Karunakar Reddy and Others

Andhra Pradesh High Court · AIR 2008 AP 251

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 2

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High Courts28 May 2008Dismissed

Dogga V. George Vs Government of A.P. and Others

Andhra Pradesh High Court · (2009) 1 ALD 35 : (2009) 1 ALT 493

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High Courts21 May 2008Allowed

Balamani Vs Senior Superintendent of Post Offices, Hyderabad City Division and Others

Andhra Pradesh High Court · (2008) 4 ALT 232

Post Office Act, 1898 — Section 2, 4, 7, 8, 9Post Office Rules, 1933 — Rule 30

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High Courts21 May 2008Allowed

I. Balamani Vs Senior Superintendent of Post Offices, Hyderabad City Division and Others

Andhra Pradesh High Court · AIR 2008 AP 181 : (2008) 4 ALD 401

Post Office Act, 1898 — Section 2, 4, 7, 8, 9Post Office Rules, 1933 — Rule 30

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High Courts14 May 2008Allowed

Andhra Pradesh State Road Transport Corporation and Others Vs Central Power Distribution Company of Andhra Pradesh Ltd. and Others

Andhra Pradesh High Court · (2008) 5 ALD 787 : (2008) 5 ALT 87 : (2008) ELR 790

Andhra Pradesh General Clauses Act, 1891 — Section 4, 6, 8Arbitration and Conciliation Act, 1996 — Section 11Constitution of India, 1950 — Article 14, 226, 300A

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High Courts14 May 2008Dismissed

R. Mallaiah and Others Vs The Deputy Inspector General, Nizamabad and Medak District Range and Others

Andhra Pradesh High Court · (2008) 2 ALD(Cri) 257 : (2008) 4 ALT 626 : (2008) CriLJ 3428

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156, 161, 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 8

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High Courts14 May 2008Dismissed

Mandakini Restaurant and Bar Vs Deputy Commissioner of Prohibition and Excise and Others

Andhra Pradesh High Court · (2008) 4 ALD 188 : (2008) 4 ALT 359

Andhra Pradesh Excise (Grant of Licence of Selling by Bar and Conditions of Licence) Rules, 2005 — Rule 10, 11B, 11B(2), 12A, 12BAndhra Pradesh Excise Act, 1968 — Section 13, 72Constitution of India, 1950 — Article 14, 19(1)

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High Courts02 May 2008Allowed

N. Kamala Vs Collector and District Magistrate and Others

Andhra Pradesh High Court · (2008) 5 ALT 596

Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 12(1), 13, 2, 3(1), 3(2)Constitution of India, 1950 — Article 226

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High Courts02 May 2008Dismissed

Vuppala Ramulu and Another Vs V. Bhudevi and Others

Andhra Pradesh High Court · (2008) 4 ALD 363 : (2008) 4 ALT 425

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 23 Rule 1, Order 23 Rule 1A

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High Courts02 May 2008

Mohammed Izhar Ali Vs Smt. Olive Founseca (died) per L.Rs. and Others

Andhra Pradesh High Court · AIR 2008 AP 196 : (2008) 4 ALD 254 : (2008) 4 ALT 147

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(2), 11, 11(1), 11(2)Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 16, 17, 5, 5(1), 5(2)Civil Procedure Code, 1908 (CPC) — Section 148

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High Courts02 May 2008Allowed

Seelam Ramadevi Vs Gadiraju Yanadi Raju

Andhra Pradesh High Court · (2008) 4 ALD 366 : (2008) 4 ALT 438 : (2008) 4 BC 518

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 20 Rule 11(1), Order 20 Rule 11(2), Order 21 Rule 37, 151Limitation Act, 1963 — Article 126

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