COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 608 of 1,762

High Courts13 Mar 2008Dismissed

Saipriya Estates Vs V.V.L. Sujatha and Another

Andhra Pradesh High Court · AIR 2008 AP 166 : (2008) 3 ALD 608 : (2008) 3 ALT 125 : (2008) 2 ARBLR 585

Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 11(6), 8, 8(1)Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts13 Mar 2008Dismissed

The State of A.P. Vs Meegada Sudhakar Reddy and Others

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 835 : (2008) 2 ALT(Cri) 56

Criminal Procedure Code, 1973 (CrPC) — Section 162Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 436

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High Courts12 Mar 2008Dismissed

Prof. V.S.S. Sastry Vs The Ministry of Human Resource Development, Government of India and Others

Andhra Pradesh High Court · (2008) 4 ALD 315 : (2008) 4 ALT 240

Constitution of India, 1950 — Article 14, 16, 19, 19(1), 21English and Foreign Languages University Act, 2006 — Section 10, 11, 12(1), 12(2), 13General Clauses Act, 1897 — Section 22, 3, 4

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High Courts12 Mar 2008Dismissed

P. Laxmi and Another Vs State Bank of Hyderabad and Others

Andhra Pradesh High Court · (2008) 4 ALD 127 : (2008) 4 ALT 299 : (2008) 118 FLR 848

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High Courts12 Mar 2008

Pamarthi Subba Rao Vs H. Rama Rao and National Insurance Co. Ltd.

Andhra Pradesh High Court · (2009) ACJ 652 : (2008) 3 ALD 650 : (2008) 3 ALT 68 : (2008) 117 FLR 1152 : (2008) 3 LLJ 245

Workmens Compensation Act, 1923 — Section 2(1)(1), 4(1)

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High Courts12 Mar 2008Dismissed

R. Muthukrishnan Vs Forest Range Officer and Others

Andhra Pradesh High Court · (2008) 4 ALD 56 : (2008) 3 ALT 589

Andhra Pradesh Forest Act, 1967 — Section 20(1), 29(2), 29(4), 44, 44(2A)Andhra Pradesh Sandalwood and Red-Sanders Wood Transit Rules, 1969 — Rule 2, 3

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High Courts11 Mar 2008Allowed

Abdul Raheem Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2008) 03 AP CK 0025

Penal Code, 1860 (IPC) — Section 302, 304B, 498A

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High Courts11 Mar 2008

Sai Anupama Agencies Pvt. Ltd. Vs K.S.R. Mohan Rao and Another

Andhra Pradesh High Court · (2008) 4 ALD 52 : (2008) 3 ALT 326

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High Courts11 Mar 2008Allowed

Boda Venkataramanamma and Others Vs I. Satyavathamma and Another

Andhra Pradesh High Court · (2009) 1 ALD 31 : (2008) 2 ALT 587

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High Courts10 Mar 2008Dismissed

P. Manoj Kumar and Another Vs Vice-Chairman and Commissioner, A.P. Housing Board

Andhra Pradesh High Court · (2008) 3 ALT 447

Constitution of India, 1950 — Article 226

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High Courts10 Mar 2008Allowed

S.A. Basha Vs The Divisional Security Commissioner, Railway Protection Force, S.C. Railway, Guntakal Divn and Another

Andhra Pradesh High Court · (2008) 4 ALD 700 : (2008) 4 ALT 422 : (2008) 119 FLR 844

Railway Protection Force Rules, 1987 — Rule 146.1, 146.4, 147.1Railway Services (Conduct) Rules, 1966 — Rule 3

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High Courts07 Mar 2008Dismissed

Maddipatla Jagan Mohan Rao Vs Akula Nagamalleswari and Others

Andhra Pradesh High Court · (2008) 4 ALD 71 : (2008) 3 ALT 332

Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 3, 5Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts07 Mar 2008Dismissed

A.P. Power Generating Employees Union and Others Vs A.P. Power Generation Corporation Ltd. and Another

Andhra Pradesh High Court · (2008) 4 ALD 687

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High Courts07 Mar 2008Dismissed

A.P. Power Generating Employees Union, Vijayawada Thermal Power Station and Others Vs A.P. Power Generation Corporation Ltd. and Another

Andhra Pradesh High Court · (2008) 4 ALD 687

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High Courts05 Mar 2008Dismissed

Annam Malla Reddy Vs Bangi Nagaiah and Others

Andhra Pradesh High Court · (2008) 4 ALD 564 : (2008) 3 ALT 626

Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 5A(4)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)

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High Courts04 Mar 2008Allowed

Gautam Prasad Singh Vs Union Public Service Commission and Others

Andhra Pradesh High Court · (2008) 3 ALT 185

Constitution of India, 1950 — Article 14, 16

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High Courts04 Mar 2008Allowed

Prakash Rao and Another Vs Appellate Authority under Payment of Gratuity Act, 1972 and Deputy Commissioner of Labour and Others

Andhra Pradesh High Court · (2008) 3 ALD 521 : (2008) 3 ALT 519 : (2008) 118 FLR 156 : (2008) 3 LLJ 460

Andhra Pradesh Shops and Establishments Act, 1988 — Section 48(3)Payment of Gratuity Act, 1972 — Section 7(7)Workmens Compensation Act, 1923 — Section 30

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High Courts03 Mar 2008

Shaik Lalbi and Another Vs M. Balakrishnan and Another

Andhra Pradesh High Court · (2009) ACJ 498 : (2008) 3 ALD 636

Arbitration and Conciliation Act, 1996 — Section 2(1)Civil Procedure Code, 1908 (CPC) — Section 2(11)Motor Vehicles Act, 1988 — Section 110A, 110B, 110C, 110D, 110E

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High Courts03 Mar 2008

Darapaneni Krishna Murthy Vs Superintendent of Police and Others

Andhra Pradesh High Court · (2008) 4 ALD 105 : (2008) 4 ALT 545

Constitution of India, 1950 — Article 21

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High Courts03 Mar 2008Dismissed

Diddi Kumaraswamy Vs Pathakala Bhaskar and Another

Andhra Pradesh High Court · (2008) 3 ALD 516 : (2008) 3 ALT 223 : (2008) 2 ARBLR 573

Arbitration Act, 1940 — Section 2Arbitration and Conciliation Act, 1996 — Section 17, 19, 34, 36, 7

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