Andhra Pradesh High Court Judgments

Andhra Pradesh Excise (Grant of Licence of Selling by Bar and Conditions of Licence) Rules, 2005 — Rule 10, 11, 4, 5(2), 5(3)Constitution of India, 1950 — Article 226

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High Courts24 Mar 2008

K.V. Sudha Rani and Others Vs The Vijayawada-Guntur-Tenali-Mangalagiri Urban Development Authority (VGTM-UDA) and Others

Andhra Pradesh High Court · (2008) 4 ALD 545 : (2008) 3 ALT 760

Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 3Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 17

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High Courts19 Mar 2008

Garapati Radha and Others Vs Commissioner, Vijayawada Municipal Corporation and Others

Andhra Pradesh High Court · (2008) 5 ALD 226 : (2008) 3 ALT 38

Hyderabad Municipal Corporation Act, 1955 — Section 428, 433, 450

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High Courts19 Mar 2008

N. Ravindra Murthy Vs Shri Veerabhadra Swamy Temple and Others Pusala Murali Krishna Vs The Assistant Commissioner, Endowments Department R.S.P.S. Dattu Vs The Commissioner, Endowments Department

Andhra Pradesh High Court · (2008) 3 ALD 372 : (2008) 3 ALT 287 : (2008) 3 LLJ 712

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 27(5)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 15, 153, 153(1), 155, 155(2)Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1963 — Rule 19

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High Courts19 Mar 2008

G. Ravi Kumar Vs The District and Sessions Judge and Others

Andhra Pradesh High Court · (2008) 3 ALD 624 : (2008) 3 ALT 662

Andhra Pradesh Judicial Ministerial Service Rules, 2003 — Rule 8Andhra Pradesh Ministerial Service Rules, 1998 — Rule 6(2)Constitution of India, 1950 — Article 14, 16, 21, 51A

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High Courts18 Mar 2008Dismissed

Incable Net (Andhra) Limited and Others Vs Apaksh Broadband Ltd. and Others

Andhra Pradesh High Court · (2008) 142 CompCas 892

Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1Companies Act, 1956 — Section 10(1), 10E, 10E(4C), 10E(4D), 10E(5)Criminal Procedure Code, 1973 (CrPC) — Section 195

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High Courts18 Mar 2008Dismissed

F.G.P. Limited Vs The Presiding Officer, Labour Court-III and Another

Andhra Pradesh High Court · (2008) 4 ALD 270 : (2008) 4 ALT 478 : (2008) 118 FLR 926 : (2008) 3 LLJ 922

Industrial Disputes Act, 1947 — Section 11A, 17B

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High Courts18 Mar 2008Dismissed

Walnut Packaging Private Limited Vs The Sirpur Paper Mills Limited and Another

Andhra Pradesh High Court · (2009) 4 ALD 7 : (2009) 1 APLJ 155 : (2008) 144 CompCas 454 : (2008) 4 CompLJ 360 : (2009) 90 SCL 39

Companies Act, 1956 — Section 3, 372(14), 4(1), 4(2), 4(3)Limitation Act, 1963 — Section 18

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High Courts17 Mar 2008Dismissed

Const. C. Mohan Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2008) 3 ALD 719 : (2008) 3 ALT 220

Border Security Force Act, 1968 — Section 11, 11(2), 19, 61, 62Border Security Force Rules, 1969 — Rule 117

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High Courts17 Mar 2008Allowed

Asea Brown Boveri Limited Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2008) 03 AP CK 0009

Andhra Pradesh General Sales Tax Act, 1957 — Section 22(1)Central Sales Tax Act, 1956 — Section 21(4), 6(2), 8(3), 8(4)

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High Courts14 Mar 2008Allowed

Angadala Chalapathy Vs P. Adinarayana and Another

Andhra Pradesh High Court · (2008) 3 ALD 547

Motor Vehicles Act, 1988 — Section 149(2)

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High Courts14 Mar 2008Allowed

A. Sarojamma Vs A. Parvath Reddy (died) rep. by his L.Rs.

Andhra Pradesh High Court · (2008) 4 ALD 658 : (2008) 4 ALT 431

Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 10, 4, 5, 5(5), 5AAndhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989 — Rule 28

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High Courts14 Mar 2008Dismissed

Ch. Naganna Vs Mohd. Yousuf and Another

Andhra Pradesh High Court · (2009) ACJ 2333 : (2008) 3 ALD 553

Motor Vehicles Act, 1939 — Section 2(25), 95Motor Vehicles Act, 1988 — Section 147, 147(1), 149, 149(2), 2(35)Penal Code, 1860 (IPC) — Section 337, 338

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High Courts14 Mar 2008Allowed

The Andhra Pradesh State Road Transport Corporation and Others Vs Valluri Venkata Narayana and Another

Andhra Pradesh High Court · (2008) 3 ALD 511 : (2008) 3 ALT 5 : (2008) 118 FLR 158

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High Courts13 Mar 2008Dismissed

Retired Employees Association Vs The Govt. of A.P. and Others

Andhra Pradesh High Court · (2008) 4 ALD 204 : (2008) 4 ALT 302 : (2009) 1 LLJ 43

Constitution of India, 1950 — Article 14, 141, 226, 227Industrial Disputes Act, 1947 — Section 10, 10(1), 12(3), 12(5), 18(3)

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High Courts13 Mar 2008Dismissed

D. Ramkishore and Others Vs Vijayawada Share Brokers Ltd. and Others

Andhra Pradesh High Court · (2008) 144 CompCas 326 : (2009) 89 SCL 279

Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 10F, 397, 398, 399, 400

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