CourtKutchehry.com

COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 606 of 1,762

High Courts31 Mar 2008

Janachaitanya Housing Ltd. Vs Divya Financiers

Andhra Pradesh High Court · AIR 2008 AP 163 : (2008) 4 ALD 339 : (2008) 3 ALT 409

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, Order 18 Rule 2(4), Order 26 Rule 10Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 45, 73
Read judgment
High Courts28 Mar 2008Dismissed

S. Mayulamma Vs The State of A.P.

Andhra Pradesh High Court · (2008) 2 ALD(Cri) 154 : (2008) 3 ALT 649 : (2008) CriLJ 2753

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)Andhra Pradesh Prohibition Act, 1995 — Section 7A, 8Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3(3)
Read judgment
High Courts27 Mar 2008Allowed

S.V. Sudhakara Rao Vs The Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2008) 4 ALD 225 : (2008) 3 ALT 754

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 15, 154, 17, 19, 20Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Appointment of Trustees Rules, 1987 — Rule 3, 4, 4(1)
Read judgment