High Courts02 May 2008Allowed
K. Jangaiah and Others Vs Andhra Pradesh Central Power Distribution Company Limited and Others
Andhra Pradesh High Court · (2008) 4 ALD 553 : (2008) 3 ALT 699
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 603 of 1,762
High Courts02 May 2008Dismissed
M. Dhananjaiah Goud Vs Mogudampally Chandraiah and Others
Andhra Pradesh High Court · (2008) 4 ALD 678 : (2008) 4 ALT 227
Civil Practice Rules — Rule 55Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 1(1), Order 16 Rule 1(2), Order 16 Rule 1(3), Order 16 Rule 1A
High Courts02 May 2008
In Re: Crips Laboratories Ltd.
Andhra Pradesh High Court · (2008) 145 CompCas 357 : (2008) 4 CompLJ 376
Companies (Court) Rules, 1959 — Rule 151, 156, 159, 163, 167Companies Act, 1956 — Section 447, 463(1), 463(2), 529(1), 529(2)Industrial Disputes Act, 1947 — Section 33C(2)
High Courts02 May 2008Dismissed
V. Venugopal Reddy Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2008) 4 ALD 643 : (2008) 5 ALT 740
Constitution of India, 1950 — Article 102, 103(1), 103(2), 136(2), 14Delimitation Act, 1972 — Section 8, 9Delimitation Act, 2002 — Section 10, 10(1), 10(2), 11F, 12BB
High Courts02 May 2008Dismissed
Gajula Exim (P) Ltd. Vs Authorised Officer, Andhra Bank, Main Branch and Others
Andhra Pradesh High Court · AIR 2008 AP 184 : (2008) 4 ALD 385 : (2008) 3 ALT 619 : (2008) 4 BC 274 : (2009) 149 CompCas 489
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 31
High Courts02 May 2008Dismissed
Commissioner of Central Excise Vs Shriram Refrigeration Industries [Presently known as Tecumseh Products India Ltd.]
Andhra Pradesh High Court · (2009) 240 ELT 201
Central Excises and Salt Act, 1944 — Section 35E, 35G, 35G(1), 35LCustoms Act, 1962 — Section 129, 130
High Courts02 May 2008Dismissed
S.A. Basha Vs Deputy Chief Security Commissioner, Railway Protection Force and Others
Andhra Pradesh High Court · (2008) 4 ALD 700 : (2008) 4 ALT 632
Constitution of India, 1950 — Article 226Railway Protection Force Rules, 1987 — Rule 153(8)
High Courts01 May 2008Dismissed
Yashwitha Constructions (P) Ltd. Vs Simplex Concrete Piles India Ltd.
Andhra Pradesh High Court · (2008) 4 ALT 266
Arbitration and Conciliation Act, 1996 — Section 11, 11(10), 11(5), 11(6), 12Companies Act, 1956 — Section 370(1B)
High Courts01 May 2008Allowed
The Andhra Bank Vs The State of Andhra Pradesh and Another
Andhra Pradesh High Court · (2008) 4 ALD 602 : (2008) 4 ALT 325
Andhra Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1961 — Section 19, 19(2), 21, 21(3)Companies Act, 1956 — Section 125Constitution of India, 1950 — Article 272(1), 372(1)
High Courts01 May 2008Allowed
Katamreddi Vasundhara Vs Joint Collector and Others
Andhra Pradesh High Court · (2008) 4 ALD 539 : (2008) 4 ALT 475
High Courts30 Apr 2008Allowed
M. Shanti and Others Vs Bharat Sanchar Nigam Limited and Others
Andhra Pradesh High Court · (2008) 4 ALT 564
Recruitment of Personal Assistants in the Field Units of Bharat Sanchal Nigam Limited Rules, 2004 — Rule 4
High Courts30 Apr 2008Dismissed
Sri Gandrapu Gangaraju Choultry rep. by its Executive Officer Vs G.S.V.V. Appa Rao and Others
Andhra Pradesh High Court · (2008) 5 ALD 130 : (2008) 5 ALT 505
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 93
High Courts30 Apr 2008
J.V.T. Krishna Murthy Vs Tribal Welfare Department, Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2008) 4 ALD 541 : (2008) 4 ALT 635
Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 5
High Courts30 Apr 2008
Mohd. Ahsan Khan Vs Greater Hyderabad Municipal Corporation and Others
Andhra Pradesh High Court · (2008) 4 ALD 198
Hyderabad Municipal Corporation Act, 1955 — Section 146, 147Land Acquisition Act, 1894 — Section 4, 6
High Courts30 Apr 2008Dismissed
D. Dwaraka Vs The Registrar (Admn.), High Court of Andhra Pradesh, The District Judge and Ms. Shantipriya
Andhra Pradesh High Court · (2008) 5 ALD 734 : (2008) 6 ALT 589
Andhra Pradesh Scheduled Castes (Rationalisation of Reservations) Act, 2000 — Section 3, 7Andhra Pradesh Scheduled Castes (Rationalisation of Reservations) Rules, 2000 — Rule 3Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 22, 22A
High Courts29 Apr 2008Allowed
Pandugayala Subbarayadu Vs Kattamuri Sri Krishna
Andhra Pradesh High Court · (2008) 4 ALD 454 : (2008) 4 ALT 417
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 38, 51, 60(1)
High Courts29 Apr 2008Dismissed
Dogga V. George rep. by his Father, D.A. Janardhana Rao Vs Govt. of A.P. and Others
Andhra Pradesh High Court · (2009) 1 ALD 35 : (2008) 4 ALD 10 : (2008) 4 ALT 692
High Courts29 Apr 2008Allowed
Thummalachetty Builders and Developers (Pvt.) Limited Vs Commissioner and Inspector General of Stamps and Registration and Others
Andhra Pradesh High Court · (2008) 6 ALD 818 : (2008) 6 ALT 227 : (2009) 106 RD 88
Registration Act, 1908 — Section 22A, 69(1), 71, 72, 77Registration Rules, 1908 — Rule 57, 58
High Courts28 Apr 2008Allowed
Vavilapalli Sarojanamma and Others Vs Pappala Rajeswaramma
Andhra Pradesh High Court · (2009) 1 ALD 2 : (2008) 4 ALT 369
Evidence Act, 1872 — Section 102, 114, 65, 69, 73
High Courts25 Apr 2008Dismissed
M. Devender Vs A. Sarika
Andhra Pradesh High Court · (2008) 4 ALD 728 : (2008) 5 ALT 183 : (2009) 2 RCR(Civil) 644
Hindu Marriage Act, 1955 — Section 12, 12(1), 7