CourtKutchehry.com

COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 617 of 1,762

High Courts28 Dec 2007Dismissed

Burra Soundarya Vs Thoutam Rama Devi and Others

Andhra Pradesh High Court · (2008) 2 ALD 308 : (2008) 2 ALT 284

Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 3Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2
Read judgment
High Courts28 Dec 2007Dismissed

Madishetti Shekar and Another Vs Puliyala Komurelli

Andhra Pradesh High Court · AIR 2008 AP 131 : (2008) 2 ALD 265 : (2008) 2 ALT 338 : (2008) 4 BC 389 : (2008) 2 CTLJ 251

Contract Act, 1872 — Section 25, 25(3)Limitation Act, 1908 — Section 19Limitation Act, 1963 — Section 18
Read judgment
High Courts27 Dec 2007Dismissed

Chinnamsetty Murali Krishna Vs District Collector and Others

Andhra Pradesh High Court · (2008) 2 ALD 549 : (2008) 2 ALT 120

Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 2(1), 2(6), 3Andhra Pradesh Record of Rights in Land Act, 1971 — Section 5(5), 8(2), 9Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 3
Read judgment
High Courts27 Dec 2007Dismissed

Pachala Durga Prasad Vs The State of A.P.

Andhra Pradesh High Court · (2008) 1 ALD(Cri) 413 : (2008) 1 ALT(Cri) 315

Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 114, 302, 314, 498A
Read judgment
High Courts20 Dec 2007Dismissed

M. Nirmala Vs Dr. Gandla Balakotaiah

Andhra Pradesh High Court · (2008) 3 ALD 486 : (2008) 2 ALT 241

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Protection of Women From Domestic Violence Act, 2005 — Section 12, 12(1), 12(2), 19
Read judgment
High Courts20 Dec 2007Allowed

Rayala M. Bhuvaneswari Vs Nagaphanender Rayala

Andhra Pradesh High Court · AIR 2008 AP 98 : (2008) 2 ALD 311 : (2008) 1 ALT 613 : (2008) 2 DMC 327

Constitution of India, 1950 — Article 20(3), 21Evidence Act, 1872 — Section 45Telegraph Act, 1885 — Section 7
Read judgment
High Courts19 Dec 2007Dismissed

Sabbavarapu Appanna and Others Vs The Revenue Divisional Officer and The Mandal Revenue Officer P. Mallikarjuna Kumar Vs Government of Andhra Pradesh

Andhra Pradesh High Court · (2008) 2 ALD 247 : (2008) 2 ALT 744

Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 10, 2, 2(1), 2(6), 3(1)Andhra Pradesh Assigned Lands (Prohibition of Transfer) Rules, 1977 — Rule 3Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 14, 14(2), 14(4), 14(5)
Read judgment