High Courts30 Jan 2008Dismissed
C.J. Chakradhar and Others Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2008) 4 ALD 714
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 614 of 1,762
High Courts29 Jan 2008
Bimidi Yella Reddy Vs Joint Collector-II and Others
Andhra Pradesh High Court · (2008) 3 ALD 309 : (2008) 4 ALT 45
Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 5(5), 8(2), 9
High Courts29 Jan 2008Dismissed
Pharmaids Pharmaceuticals Limited Vs Central Bank of India and Reserve Bank of India
Andhra Pradesh High Court · (2008) 01 AP CK 0039
Constitution of India, 1950 — Article 14, 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(1), 13(2), 13(3A), 13(4)Transfer of Property Act, 1882 — Section 57, 69, 69(2), 69A, 69A(3)
High Courts29 Jan 2008
Ediga Gangamma and Another Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2008) 1 ALD(Cri) 733 : (2008) 1 ALT(Cri) 374
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 22, 24, 29, 42
High Courts29 Jan 2008Allowed
Bukke Lakshma Naik Vs State Election Commission and Others
Andhra Pradesh High Court · (2008) 2 ALD 657 : (2008) 2 ALT 768
Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006 — Rule 63Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 12Andhra Pradesh Panchayat Raj Act, 1994 — Section 153, 201, 211, 233, 268
High Courts29 Jan 2008Dismissed
Gaddam Bheemaiah and Others Vs Joint Collector and Another
Andhra Pradesh High Court · (2008) 3 ALD 645 : (2008) 1 APLJ 189
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 102, 19, 32, 36, 38Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Transfer of Property Act, 1882 — Section 43
High Courts29 Jan 2008Allowed
M. Hari Narayana @ Hari Babu Vs The Chief Controlling Revenue Authority and Commissioner and Inspector General of Registration and Stamps and Others
Andhra Pradesh High Court · AIR 2008 AP 117 : (2008) 2 ALD 515 : (2008) 2 ALT 556 : (2009) 106 RD 292
Stamp Act, 1899 — Article 47, 47A, 6, 6A, 6B
High Courts28 Jan 2008
Nethikunta Anjaiah and Another Vs High Court of A.P. and Another
Andhra Pradesh High Court · (2008) 3 ALD 689
Constitution of India, 1950 — Article 227, 235
High Courts28 Jan 2008Dismissed
G. Siva Ramakrishna and Another Vs Rusni Distilleries P. Ltd.
Andhra Pradesh High Court · (2008) 143 CompCas 289 : (2008) 3 CompLJ 231 : (2008) 8 SCL 231
Companies (Court) Rules, 1959 — Rule 99Companies Act, 1956 — Section 173(2), 243, 284, 391, 392
High Courts28 Jan 2008
R. Sreenivasulu Vs The Revenue Divisional Officer
Andhra Pradesh High Court · (2008) 3 ALD 692
High Courts28 Jan 2008
Nevuri Gopal Reddy and Others Vs District Collector and Chairman of Water Board Authority and Others
Andhra Pradesh High Court · (2008) 3 ALD 426 : (2008) 1 ALT 632
Andhra Pradesh (Telangana Area) Land Revenue Rules, 1951 — Rule 50Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997 — Section 17, 2, 21, 22, 41AAndhra Pradesh Farmers Organisation Rules, 1997 — Rule 16
High Courts25 Jan 2008
M. Yella Reddy and Another Vs The Government of India and Others
Andhra Pradesh High Court · (2008) 3 ALD 696 : (2008) 4 ALT 132
Arbitration and Conciliation Act, 1996 — Section 11, 18, 4National Highways Act, 1956 — Section 3A, 3A(1), 3A(2), 3A(3), 3BRight to Information Act, 2005 — Section 6
High Courts25 Jan 2008
Shaik Khasim @ Roppagadu, Gurrala Anthony, Shaik Basheer and Rakumundula Yesu Vs The State of A.P.
Andhra Pradesh High Court · (2008) 1 ALD(Cri) 551 : (2008) 1 ALT(Cri) 335 : (2008) CriLJ 2002
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319Penal Code, 1860 (IPC) — Section 302, 341
High Courts25 Jan 2008Allowed
Sujala Pipes Pvt. Ltd. Vs Monarch Pipes Limited, (Under Liqn.,), State Bank of India and The Deputy General Manager, AP State Financial Corporation
Andhra Pradesh High Court · (2008) 143 CompCas 211
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 17, 18, 18(3), 25
High Courts25 Jan 2008Allowed
B. Srinivasa Rao Vs The Government of Andhra Pradesh
Andhra Pradesh High Court · (2008) 4 ALD 200 : (2008) 4 ALT 547
Constitution of India, 1950 — Article 14
High Courts24 Jan 2008Allowed
P. Ranjith Kumar Reddy Vs S. Satyanarayana Raju
Andhra Pradesh High Court · (2008) 2 ALD 468 : (2008) 2 ALT 565
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Limitation Act, 1963 — Section 5
High Courts23 Jan 2008Dismissed
Ganta Jermaiah Vs V. Paul Himamsu and Others
Andhra Pradesh High Court · (2008) 2 ALD 464 : (2008) 3 ALT 655 : (2008) 3 ARBLR 433
Andhra Pradesh and Telangana Societies Registration Act, 2001 — Section 23Andhra Pradesh Arbitration Rules, 2000 — Rule 8Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 9
High Courts23 Jan 2008Dismissed
M. Venkata Rao Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2008) 3 ALD 619 : (2008) 2 ALT 369 : (2008) 4 ARBLR 69
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 34, 37
High Courts23 Jan 2008Allowed
LPL Infrastructures Limited Vs Kumar''s Metallurgical Corporation Limited
Andhra Pradesh High Court · (2008) 142 CompCas 952 : (2008) 3 CompLJ 220 : (2008) 85 SCL 251
Arbitration and Conciliation Act, 1996 — Section 34Companies (Court) Rules, 1959 — Rule 24, 99Companies Act, 1956 — Section 168, 433, 434(1), 439(1), 529
High Courts23 Jan 2008Dismissed
Smt. G. Bharati Devi and Others Vs The Hyderabad Urban Development Authority
Andhra Pradesh High Court · (2008) 3 ALD 292 : (2008) 2 ALT 214
Constitution of India, 1950 — Article 136, 14, 19(1), 226, 300ALand Acquisition Act, 1894 — Section 11A