COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 616 of 1,762

High Courts17 Jan 2008Allowed

D. Kanakachary Vs District Collector and Others

Andhra Pradesh High Court · (2008) 3 ALD 415 : (2008) 2 ALT 286

Andhra Pradesh State Public Distribution System (Control) Order, 2001 — Section 5(A)Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3

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High Courts17 Jan 2008Dismissed

Public Prosecutor Vs Molli Venkateswara Viswaswara Kumar, Pandravada Sanjeeva Sreenivasarao and Pinnamraju Sudharkar

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 565 : (2008) 2 ALT(Cri) 111 : (2008) CriLJ 1997

Penal Code, 1860 (IPC) — Section 302, 324, 34

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High Courts17 Jan 2008

White Circles Oxides Ltd. Vs Industrial Development Bank of India and Another

Andhra Pradesh High Court · (2008) 2 ALT 257

Banking Regulation Act, 1949 — Section 5Civil Procedure Code, 1908 (CPC) — Section 148ACompanies Act, 1956 — Section 529(1), 529A

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High Courts17 Jan 2008Dismissed

Harikishore Bhattad and Others Vs Union of India (UOI), Department of Finance and Others

Andhra Pradesh High Court · (2009) 2 ALD 10 : (2008) 2 ALT 225 : (2008) 144 CompCas 687 : (2010) 97 SCL 261

Companies Act, 1956 — Section 205Constitution of India, 1950 — Article 14, 19(1), 21Securities Contracts (Regulation) (Manner of Increasing and Maintaining Public Shareholding in Recognized Stock Exchanges) Regulations, 2006 — Regulation 4

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High Courts17 Jan 2008

N. Annapurna and Another Vs District Collector and Others

Andhra Pradesh High Court · (2008) 2 ALD 357 : (2008) 2 ALT 195

Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3(1), 4(3)Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts17 Jan 2008Allowed

Nataru Govinda Reddy alias Govindu Vs State of A.P.

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 539 : (2008) 2 ALT(Cri) 124 : (2008) CriLJ 3296

Penal Code, 1860 (IPC) — Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)

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High Courts17 Jan 2008Dismissed

Avala Raja Reddy Vs Gunti Radha Krishnaiah Chetty

Andhra Pradesh High Court · (2008) 2 ALT 70

Civil Procedure Code, 1882 — Section 44, 45Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 13, Order 1 Rule 3, Order 1 Rule 9, Order 2 Rule 1Evidence Act, 1872 — Section 45, 47, 73

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High Courts17 Jan 2008Allowed

D.K. Pattanaik and Another Vs The Station House Officer, Nallabelly Police Station and Another

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 692 : (2008) 2 ALT 541 : (2008) 1 ALT(Cri) 321 : (2008) 1 APLJ 107 : (2008) CriLJ 2287

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 11, 13, 14, 14(2), 155(2)Penal Code, 1860 (IPC) — Section 415, 420

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High Courts31 Dec 2007

Pasha Educational Training Institute Vs C.C. and C.E., Service Tax Cell

Andhra Pradesh High Court · (2008) 10 STR 434

Finance Act, 1994 — Section 65(27)

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High Courts31 Dec 2007

M.V.V. Satyanarayana Vs Engineer-in-Chief (R and B) and Another

Andhra Pradesh High Court · (2008) 1 ALT 715 : (2008) 2 CTLJ 207

Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 3(42)Partnership Act, 1932 — Section 11, 12, 13, 16, 18

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High Courts31 Dec 2007Dismissed

C.K. Pounamma and Others Vs K. Chinnaswami

Andhra Pradesh High Court · (2008) 2 ALD 300 : (2008) 2 ALT 31

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10, 11, 12, 13

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High Courts31 Dec 2007Dismissed

Dr. P. Sitapati Rao Vs Institution of Lokayukta

Andhra Pradesh High Court · (2008) 3 ALD 451 : (2008) 2 ALT 309

Andhra Pradesh and Telangana Societies Registration Act, 2001 — Section 28Constitution of India, 1950 — Article 12, 14, 226, 309, 310Evidence Act, 1872 — Section 45

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High Courts31 Dec 2007

Penchalapati Anakampali Hanumantha Reddy and Others Vs P. Sanjeeva Reddy and Others

Andhra Pradesh High Court · (2008) 3 ALD 539 : (2008) 2 ALT 109

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 9, Order 23 Rule 1, Order 23 Rule 3, Order 23 Rule 3A, Order 43 Rule 1Constitution of India, 1950 — Article 136, 215

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High Courts31 Dec 2007

Sashi Agro Food (P) Ltd. Vs Andhra Bank, SSI Branch and Another

Andhra Pradesh High Court · (2008) 2 ALD 536 : (2008) 4 ALT 503 : (2008) 4 BC 298

Companies Act, 1956 — Section 529AConstitution of India, 1950 — Article 12, 226, 300ADebts Recovery Tribunal Act, 1993 — Section 19(1)

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High Courts31 Dec 2007

Koona Ramakrishna Reddy and Others Vs The State of A.P.

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 677 : (2008) 2 ALT(Cri) 4 : (2008) CriLJ 2918

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304

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High Courts31 Dec 2007Dismissed

M.S. Raju Vs Deputy Commissioner of Income Tax

Andhra Pradesh High Court · (2008) 216 CTR 203 : (2008) 298 ITR 373

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 120, 142(1), 143(2), 144A, 155

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High Courts31 Dec 2007Allowed

Sree Rayalaseema Alkalies and Allied Chemicals Limited Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2008) 13 VST 15

Andhra Pradesh Tax on Entry of Goods into Local Areas Act, 2001 — Section 2, 2(1), 3, 4Constitution of India, 1950 — Article 301, 302, 303, 303(1), 303(2)

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High Courts31 Dec 2007

K. Marappan Vs Superintending Engineer and Another

Andhra Pradesh High Court · (2008) 4 ALD 148 : (2008) 5 ALT 699

Arbitration Act, 1940 — Section 11, 12, 30Constitution of India, 1950 — Article 227

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High Courts31 Dec 2007Allowed

P. Varalaxmi Vs Commissioner and Special Officer, Greater Hyderabad Municipal Corporation and Others

Andhra Pradesh High Court · (2013) 2 ALD 600

Constitution of India, 1950 — Article 154Contract Act, 1872 — Section 23

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High Courts28 Dec 2007

R. Veera Raghava Prasad and Others Vs District Collector and Another

Andhra Pradesh High Court · (2008) 3 ALD 198 : (2008) 2 ALT 136

Andhra Pradesh (Telangana Area) Land Revenue Rules, 1951 — Rule 71Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 3, 4(1), 4(2), 5A, 5A(2)

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