High Courts15 Feb 2008Allowed
Korada Vindhya Vs Visakhapatnam Urban Development Authority and Another
Andhra Pradesh High Court · (2008) 3 ALD 716 : (2008) 3 ALT 270
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 611 of 1,762
High Courts15 Feb 2008Dismissed
Railway Physically Handicapped, Self Employee (STD/ISD/PCO, Booths Operators Welfare Association) Vs Senior Divisional Commercial Manager, Divisional Office, Commercial Branch, South Central Railway, Chief Commercial Manager, South Central Railway, Railway Nilayam, Divisional Railway Manager, South Central Railway and General Manager, South Central Railway
Andhra Pradesh High Court · (2008) 3 ALD 357 : (2008) 4 ALT 47
Constitution of India, 1950 — Article 21
High Courts15 Feb 2008Dismissed
V.K. Engg. Constructions Vs The Managing Director, IRCON International Ltd., The Zonal General Manager, IRCON International Ltd. and The Dy. General Manager, IRCON International Ltd.
Andhra Pradesh High Court · (2008) 4 ALD 43 : (2008) 4 ALT 397
Arbitration and Conciliation (Amendment) Act, 2006 — Section 2Arbitration and Conciliation Act, 1996 — Section 11, 11(12), 11(5), 11(6), 2(1)Civil Procedure Code, 1908 (CPC) — Section 20
High Courts15 Feb 2008
M.D. Nyamathulla Vs A. Chitharanjan Reddy
Andhra Pradesh High Court · AIR 2008 AP 141 : (2008) 3 ALD 303 : (2008) 3 ALT 153
Negotiable Instruments Act, 1881 (NI) — Section 13, 13(1), 4Stamp Act, 1899 — Section 2(22), 2(4), 2(5)
High Courts15 Feb 2008Allowed
Tatikonda Sadashiv Vs The Special Commissioner, Land Revenue and Others
Andhra Pradesh High Court · (2008) 3 ALD 788 : (2008) 3 ALT 547
Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 158, 166B, 166BAndhra Pradesh (Telangana Area) Land Revenue Rules, 1951 — Rule 10, 9Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 4
High Courts15 Feb 2008
A.P. State Financial Corpn. Vs Magna Hard Tempt Ltd. (In Liquidation)
Andhra Pradesh High Court · (2008) 146 CompCas 254 : (2008) 86 SCL 238
Civil Procedure Code, 1908 (CPC) — Section 141Companies (Court) Rules, 1959 — Rule 154, 156, 174, 179, 2(5)Companies Act, 1956 — Section 10, 10(1), 10(2), 2(11), 237
High Courts15 Feb 2008Dismissed
Kosanam Satish Kumar Vs Andhra Pradesh State Financial Corporation
Andhra Pradesh High Court · AIR 2008 AP 224 : (2008) 4 ALD 767
State Financial Corporations Act, 1951 — Section 29, 31, 32
High Courts14 Feb 2008Allowed
The State of A.P. Vs Madala Venkata Narasimha Rao
Andhra Pradesh High Court · (2008) 1 ALD(Cri) 770 : (2008) 2 ALT(Cri) 71 : (2008) CriLJ 1992
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 376
High Courts14 Feb 2008Dismissed
Kasaram Jayamma and Another Vs Jajala Lakshmamma and Others
Andhra Pradesh High Court · (2008) 3 ALD 657 : (2008) 3 ALT 104 : (2008) 1 APLJ 164
Evidence Act, 1872 — Section 13, 32, 32(7)
High Courts14 Feb 2008Allowed
State of A.P. Vs Madala Venkata Narasimha Rao
Andhra Pradesh High Court · (2008) 1 ALD(Cri) 770 : (2008) 2 ALT(Cri) 71 : (2008) CriLJ 1992
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 376
High Courts13 Feb 2008Dismissed
Ch. Satyanarayana and Others Vs Land Acquisition Officer-cum-Sub-Collector and Another
Andhra Pradesh High Court · (2008) 2 ALD 679 : (2008) 2 ALT 742
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 5A(3)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 82, 82(1)Land Acquisition Act, 1894 — Section 3
High Courts13 Feb 2008Allowed
Balamoni Nagender @ Narender and Another Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2008) 1 ALD(Cri) 740 : (2008) 2 ALT(Cri) 32 : (2008) CriLJ 2225
Criminal Procedure Code, 1973 (CrPC) — Section 161, 374(2)Penal Code, 1860 (IPC) — Section 376
High Courts13 Feb 2008Dismissed
Suram Gorla Kondaiah and Others Vs State of A.P.
Andhra Pradesh High Court · (2008) 1 ALD(Cri) 569 : (2008) 1 ALT(Cri) 396
Penal Code, 1860 (IPC) — Section 302
High Courts13 Feb 2008
Latika Koteswara Rao Vs State of A.P.
Andhra Pradesh High Court · (2008) 1 ALD(Cri) 758 : (2008) 2 ALT(Cri) 66 : (2009) CriLJ 257
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302, 307
High Courts12 Feb 2008Allowed
Chief Rationing Officer and Another Vs T.V. Rama Sarma
Andhra Pradesh High Court · (2008) 4 ALD 82 : (2008) 3 ALT 612 : (2008) 3 LLJ 543
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 20, 21, 22, 23, 24Constitution of India, 1950 — Article 226, 311(2)
High Courts12 Feb 2008Allowed
M. Rama Rao Vs Commissioner, Serilingampally Municipality and Others
Andhra Pradesh High Court · (2008) 3 ALD 344 : (2008) 3 ALT 659
Andhra Pradesh Municipalities Act, 1965 — Section 2(3), 228, 6
High Courts12 Feb 2008Dismissed
Sri Goverdhana Chakradharachari Vs The District Collector and Others
Andhra Pradesh High Court · (2008) 3 ALD 613 : (2008) 4 ALT 121
Land Acquisition Act, 1894 — Section 11, 17(1), 4(1), 5A, 6
High Courts12 Feb 2008Dismissed
S. Malleswar Rao Vs Commissioner of Prohibition and Excise, Government of A.P. and Others
Andhra Pradesh High Court · (2008) 2 ALD 690 : (2008) 2 ALT 421
Andhra Pradesh Excise (Lease of Right of Selling by Shop and Conditions of Licence) Rules, 2005 — Rule 29, 29(3)
High Courts12 Feb 2008Allowed
Gunda Vishvanadham Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2008) 3 ALD 367 : (2008) 3 ALT 273
Andhra Pradesh (Andhra Area) Town Planning Act, 1920 — Section 14, 15(2)Andhra Pradesh Town Planning Rules — Rule 72Constitution of India, 1950 — Article 300A
High Courts12 Feb 2008Allowed
Munagala Chenchu Ramaiah Vs The State of A.P.
Andhra Pradesh High Court · (2008) 1 ALD(Cri) 730 : (2008) 2 ALT(Cri) 63 : (2008) CriLJ 2916
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 201, 302, 34