COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 615 of 1,762

High Courts23 Jan 2008Dismissed

Veerabahutla Adinarayana Vs Balusu Rajarao

Andhra Pradesh High Court · (2008) 2 ALD 510 : (2008) 2 ALT 566 : (2008) 1 APLJ 162

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 2, 20Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 9

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High Courts23 Jan 2008Dismissed

Ghanta Infrastructures Ltd. Vs Asset Reconstruction Company (India) Ltd., (ARCIL) and Others

Andhra Pradesh High Court · (2008) 2 ALT 611

Banking Regulation Act, 1941 — Section 22, 22(3)Companies (Court) Rules, 1959 — Rule 79Companies Act, 1913 — Section 153

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High Courts23 Jan 2008Allowed

D. Damayanthi and Others Vs Secretary, Ministry of Home Affairs, Government of India, Freedom Fighters Division and Others

Andhra Pradesh High Court · (2008) 01 AP CK 0002

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Constitution of India, 1950 — Article 14, 19, 200A, 21Contempt of Courts Act, 1971 — Section 10, 11, 12

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High Courts23 Jan 2008

Shaik Yakoob Ahmed Vs Shaik Basheer Ahmed and Others

Andhra Pradesh High Court · (2008) 2 ALD 462 : (2008) 2 ALT 568 : (2008) 1 APLJ 125

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts22 Jan 2008Dismissed

K.S. Krishna Vs Second Appellate Authority and Others

Andhra Pradesh High Court · (2008) 3 ALD 710

Andhra Pradesh Shops and Establishments Act, 1988 — Section 47, 73(1)

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High Courts22 Jan 2008Allowed

Siri Chit Fund (P) Ltd. Vs N. Laxma Reddy and Others

Andhra Pradesh High Court · (2008) 2 ALD 512 : (2008) 2 ALT 573

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4, Order 9 Rule 9

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High Courts22 Jan 2008

Rudraraju Siva Rama Raju Vs Collector and Others

Andhra Pradesh High Court · (2008) 4 ALD 8 : (2008) 2 ALT 134

Andhra Pradesh Farmers Management of Irrigation Systems (Conduct of Elections) Rules, 2003 — Rule 148, 149, 30

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High Courts21 Jan 2008Allowed

Namala Govindu Vs B. Lakshmanna and Another

Andhra Pradesh High Court · (2008) 2 ALD 472 : (2008) 1 APLJ 179

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 2 Rule 3, Order 2 Rule 4, Order 6 Rule 17

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High Courts18 Jan 2008Dismissed

Nemuri Lakshminarayana and Another Vs Nemuri Prakash and Others

Andhra Pradesh High Court · (2008) 2 ALD 470 : (2008) 2 ALT 575

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 7, Order 26 Rule 13, 96Constitution of India, 1950 — Article 227

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High Courts18 Jan 2008Dismissed

Sri. Qudrat Nawaz Khan (died) and Others Vs The Special Deputy Collector, Land Acquisition (Defence), The Special Deputy Collector, Land Acquisition (General), The District Collector and The Defence Estate Officer

Andhra Pradesh High Court · (2008) 2 ALD 682 : (2008) 2 ALT 774

Constitution of India, 1950 — Article 226, 295(1)Military Lands of India (ACR) Rules, 1944 — Rule 14Writ Proceedings Rules, 1977 — Rule 6

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High Courts18 Jan 2008

B.R.G.K.S.V. Educational Society Vs Government of A.P. and Others

Andhra Pradesh High Court · (2008) 2 ALD 417 : (2008) 2 ALT 297 : (2008) 1 APLJ 60

Constitution of India, 1950 — Article 14, 21, 226Hyderabad Municipal Corporation Act, 1955 — Section 124, 148, 148(3), 679A

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High Courts18 Jan 2008Dismissed

Safe Pack Polymers Ltd. (In Liquidation) Vs G.V.N. Raju and Others

Andhra Pradesh High Court · (2008) 143 CompCas 71 : (2008) 88 SCL 65

Companies (Court) Rules, 1959 — Rule 114Companies Act, 1956 — Section 446(2), 454, 455, 456, 456(1)

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High Courts18 Jan 2008

Peddireddy Thimma Reddy Farm Foundation Vs District Collector and Another

Andhra Pradesh High Court · (2008) 3 ALD 712

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High Courts18 Jan 2008Dismissed

A.K. Gopalan Vs Osmania University

Andhra Pradesh High Court · (2008) 5 ALD 30

Constitution of India, 1950 — Article 226Revised Pension Rules, 1980 — Rule 52, 9

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High Courts18 Jan 2008Dismissed

Dr. K. Laxman Vs Nayini Narasimha Reddy

Andhra Pradesh High Court · (2008) 01 AP CK 0022

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 4Conduct of Elections Rules, 1961 — Rule 49, 56CRepresentation of the People Act, 1951 — Section 100, 100(1), 100(2), 101, 123

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High Courts18 Jan 2008Allowed

Tangellamudi @ Gollamudi Ramesh Rao and Others Vs The State of A.P.

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 612 : (2008) 2 ALT(Cri) 129

Criminal Procedure Code, 1973 (CrPC) — Section 161Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 147, 148, 149, 302

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High Courts18 Jan 2008Allowed

D. Swapnalatha Vs Chief Engineer, (Mechanical), I and CAD (PW) Department and Others

Andhra Pradesh High Court · (2008) 2 ALD 703 : (2008) 2 ALT 65 : (2008) 1 APLJ 147

Andhra Pradesh Administrative Tribunal (Procedure) Rules, 1989 — Rule 20, 20(1), 20(2)Andhra Pradesh Administrative Tribunal Practice Rules, 1995 — Rule 37

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High Courts18 Jan 2008Dismissed