COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 623 of 1,762

High Courts16 Nov 2007Allowed

The Indian Airport Kamgar Union Vs The Government of India, Ministry of Labour and Employment and The Director, Airports Authority of India

Andhra Pradesh High Court · (2008) 5 ALD 36

Constitution of India, 1950 — Article 14, 21, 226Industrial Disputes Act, 1947 — Section 10, 10(1), 12(5), 2

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High Courts15 Nov 2007Dismissed

Nareddi Rahi Reddy Vs District Collector and Others

Andhra Pradesh High Court · (2007) 3 APLJ 237

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 16B, 5BAndhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 2, 2(1), 3, 3(1), 8Andhra Pradesh Assigned Lands (Prohibition of Transfer) Rules, 1977 — Rule 3

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High Courts15 Nov 2007Allowed

Municipal Corporation of Hyderabad Vs Philomena Education Foundation of India

Andhra Pradesh High Court · (2008) 2 ALD 1 : (2008) 1 ALT 670

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3), Order 23 Rule 1(4), Order 39 Rule 1, 11Constitution of India, 1950 — Article 226, 227Hyderabad Municipal Corporation Act, 1955 — Section 2(3), 388, 428, 428(1), 428(2)

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High Courts15 Nov 2007Allowed

Ferro Alloys Corporation Ltd. Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2008) 1 ALD 812 : (2008) 6 ALT 64

Mineral Concession Rules, 1960 — Rule 59(1)Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 11(2), 11(3), 11(3)(1)

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High Courts15 Nov 2007Allowed

Imandi Anasuya Vs Bandaru Satyanarayana and Others

Andhra Pradesh High Court · (2008) 2 ALD 575 : (2008) 1 ALT 211

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 16

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High Courts14 Nov 2007Dismissed

Veppalem Batti Gopal Rao (died) and Others Vs Yerragudi Subramanyam Varma

Andhra Pradesh High Court · (2008) 2 ALD 713

Transfer of Property Act, 1882 — Section 106, 111, 111(g)(2), 53A

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High Courts14 Nov 2007Allowed

Lakkireddy Narasimha Reddy Vs Lakkireddy Yella Reddy

Andhra Pradesh High Court · (2008) 2 ALD 142 : (2010) 5 ALT 784

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High Courts14 Nov 2007Allowed

Muslareddygaru Subbamma and Others Vs Mulla Ismail and Another

Andhra Pradesh High Court · (2008) 2 ALD 61 : (2008) 3 ALT 532

Evidence Act, 1872 — Section 45Limitation Act, 1963 — Article 54Transfer of Property Act, 1882 — Section 53A

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High Courts14 Nov 2007Allowed

N. Santha Kumari Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2008) 2 ALD 110 : (2008) 1 ALT 330

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High Courts13 Nov 2007Allowed

Divisional Manager, Railway Electrification and Others Vs Srinivasa Engg. Works

Andhra Pradesh High Court · (2008) 3 ALD 284 : (2008) 2 ALT 99

Arbitration Act, 1940 — Section 20, 22, 26, 30, 39Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2

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High Courts13 Nov 2007Dismissed

Beeraka Bharamari and Another Vs Joint Collector and Others

Andhra Pradesh High Court · (2008) 2 ALD 45 : (2008) 3 ALT 261

Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3, 3(1), 3(2), 3(5), 4(1)Andhra Pradesh Assigned Lands (Prohibition of Transfer) Rules, 1977 — Rule 4Registration Act, 1908 — Section 22

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High Courts13 Nov 2007Allowed

Jadav Bin P. Patel (died) by LRs. Vs G. Srinivas Reddy (died) by LRs. and Another

Andhra Pradesh High Court · (2008) 2 ALD 209 : (2008) 3 ALT 388

Civil Procedure Code, 1908 (CPC) — Section 96Specific Relief Act, 1963 — Section 15

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High Courts13 Nov 2007Dismissed

B. Lakshman and Another Vs The Union of India (UOI), Ministry of Defence and Others

Andhra Pradesh High Court · (2008) 2 ALD 429 : (2008) 1 ALT 443

Andhra Pradesh Municipalities Act, 1965 — Section 62, 62(1), 62(4)Cantonments Act, 1924 — Section 16(1), 17, 54Cantonments Act, 2006 — Section 1(3), 10, 10(2), 12, 13

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High Courts13 Nov 2007

Dharmala Venkata Reddy and Others Vs Government of A.P. and Others

Andhra Pradesh High Court · (2008) 3 ALD 161

Land Acquisition Act, 1894 — Section 11A, 4(1), 48(1)

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High Courts13 Nov 2007Allowed

Juguna Bai and Another Vs Sardar Surjeet Singh and Others

Andhra Pradesh High Court · (2008) 1 ALT 418

Constitution of India, 1950 — Article 141

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High Courts13 Nov 2007Allowed

Obelisetty Ramanadham Vs Obelisetty Bhaskar Rao and Others

Andhra Pradesh High Court · (2008) 2 ALD 278 : (2008) 2 ALT 24

Evidence Act, 1872 — Section 63, 65, 66Stamp Act, 1899 — Section 2(15), 35, 36

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High Courts12 Nov 2007Allowed

Rayalaseema Concrete Sleepers Pvt. Ltd. Vs Employees State Insurance Corporation and Others

Andhra Pradesh High Court · (2008) 1 ALT 215 : (2008) 116 FLR 738 : (2008) 2 LLJ 234

Employees State Insurance Act, 1948 — Section 82

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High Courts12 Nov 2007Dismissed

A. Satyanarayana Rao Vs The State of Andhra Pradesh and Ramakrishna Chemicals Ltd.

Andhra Pradesh High Court · (2007) 11 AP CK 0089

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139Penal Code, 1860 (IPC) — Section 420, 465, 483, 506

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High Courts12 Nov 2007Allowed

Mamidi Rama Krishna Prasad (died) by LRs. Vs Uppuluri Satyavathi

Andhra Pradesh High Court · (2008) 1 ALD 807 : (2008) 2 ALT 590

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, Order 41 Rule 26A, Order 9 Rule 9Limitation Act, 1963 — Section 5

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High Courts12 Nov 2007Allowed

Pothapi China Penchalaiah and Others Vs The Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2008) 1 ALD 651 : (2008) 2 ALT 180

Land Acquisition Act, 1894 — Section 11, 18, 28A, 4, 4(1)

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