COURT ARCHIVE

Andhra Pradesh High Court judgments, 2009

739 judgments · page 10 of 37

High Courts19 Oct 2009

Danavath @ Ramavath Tarabai Vs Mudavath Prameela and Others

Andhra Pradesh High Court · (2009) 6 ALD 670 : (2009) 6 ALT 802

Andhra Pradesh Gram Panchayat Raj (Conduct of Election) Act, 2006 — Section 201Andhra Pradesh Gram Panchayat Raj (Conduct of Election) Rules, 2006 — Rule 12, 12(B), 12A, 13, 15Andhra Pradesh Panchayat Raj Act, 1994 — Section 17, 211, 233

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High Courts19 Oct 2009

Mulpuri Kamala Kumari, M. Krishna Kumari and M. Pushpalatha Vs The Union of India (UOI)

Andhra Pradesh High Court · (2010) 1 ALD 466

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High Courts15 Oct 2009Allowed

Andhra Bank, Personnel Department and Another Vs V. Vishnu Vardhan Reddy

Andhra Pradesh High Court · (2009) 6 ALD 840 : (2010) 1 ALT 313

Andhra Bank (Employees) Pension Regulations, 1995 — Regulation 29, 29(4)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 — Section 19(2)Central Civil Services (Pension) Rules, 1972 — Rule 48A(4)

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High Courts14 Oct 2009Allowed

Polisetty Satyanarayana and Others Vs District Collector and Others

Andhra Pradesh High Court · (2009) 6 ALD 627 : (2009) 6 ALT 771 : (2009) 4 APLJ 174

Andhra Pradesh Panchayat Raj Act, 1994 — Section 187, 187(1), 187(5), 187(6)

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High Courts14 Oct 2009Allowed

The Hyderabad Stock Exchange Ltd. Vs Kaveri Projects Ltd. and Raj Kumar Malpani, Arbitrator

Andhra Pradesh High Court · (2010) 1 ALD 763 : (2010) 3 ALT 539

Arbitration and Conciliation Act, 1996 — Section 11, 11(1), 11(2), 11(6), 34

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High Courts14 Oct 2009Dismissed

Pathipati Rangamma Vs Agent to the Government (District Collector) and Others

Andhra Pradesh High Court · (2010) 4 ALD 769 : (2010) 5 ALT 249 : (2009) 4 APLJ 115

Andhra Pradesh (Ceiling on Agricultural Holdings) Act, 1961 — Section 10Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 5A, 5A(4)Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989 — Rule 22(5)

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High Courts13 Oct 2009

Hyderabad Cricket Association and Another Vs C. Babu Rao and Others

Andhra Pradesh High Court · (2010) 1 ALT 572

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(1), 104(1)Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 5

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High Courts13 Oct 2009Allowed

Suryovonics Ltd. Vs Union of India (UOI), Ministry of Commerce, Directorate General of Foreign Trade, The Appellate Committee, Government of India, Ministry of Commerce and Union of India (UOI), Ministry of Commerce

Andhra Pradesh High Court · (2010) 2 ALT 137 : (2010) 254 ELT 73

Foreign Trade (Development and Regulation) Act, 1992 — Section 20(2), 4Imports and Exports (Control) Act, 1947 — Section 4, 4I

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High Courts13 Oct 2009

Mittapally Ravikumar, Mittapally Lavanya and Mittapally Swarupa Vs Mittapally Ramalingaiah (died) and Others D. Bhojya and Others Vs Mittapally Ravi Kumar and Others

Andhra Pradesh High Court · (2010) 6 ALD 558 : (2010) 2 ALT 73

Hindu Succession Act, 1956 — Section 14

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High Courts13 Oct 2009Allowed

G. Pattabhi Ramayya and Co. Vs The District Collector, The Special Deputy Collector (Land Acquisition), Visakhapatnam Urban Development Authority and The Visakhapatnam Urban Development Authority

Andhra Pradesh High Court · (2010) 2 ALT 16

Constitution of India, 1950 — Article 14, 226, 300ALand Acquisition Act, 1894 — Section 18, 4(1), 5A, 6, 9(1)

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High Courts13 Oct 2009Dismissed

P. Leelavathy Vs P. Sharada Devi @ P. Sumitra and Others

Andhra Pradesh High Court · (2010) 1 ALT 89

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7

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High Courts13 Oct 2009Allowed

M. China Pullaiah and Others Vs Secretary, Medical and Health Department and Others

Andhra Pradesh High Court · (2010) 1 ALT 64 : (2009) 4 APLJ 264

Andhra Pradesh Public Health Subordinate Service Special Rules — Rule 3(1)(A), 4Constitution of India, 1950 — Article 14, 254, 309National Council for Teacher Education Act, 1993 — Section 2

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High Courts12 Oct 2009Dismissed

Vaka Srinivasa Reddy and Another Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2009) 6 ALD 661 : (2010) 1 ALT 563

Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 12(5)Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 11, 16, 4(1), 48

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High Courts09 Oct 2009

Smt. Purandeswari Lift Irrigation Mutually Aided Co-operative Society Limited Vs District Co-operative Officer/Registrar of Mutually Aided Co-operative Societies

Andhra Pradesh High Court · (2010) 1 ALD 180 : (2010) 2 ALT 19

Andhra Pradesh Mutually Aided Co-operative Societies Act, 1995 — Section 2, 23, 23(3), 28, 29

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High Courts09 Oct 2009Dismissed

Arkala Prakash Vs Balakishan Rao and Others

Andhra Pradesh High Court · (2010) 1 ALD 767 : (2011) 2 TAC 529

Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 338

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High Courts09 Oct 2009

Abdullah Bin Hussain Vs Greater Municipal Corporation of Hyderabad and Others

Andhra Pradesh High Court · (2010) 1 ALD 405 : (2010) 1 ALT 14

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High Courts08 Oct 2009Dismissed

Composite Family of P. Bayanna, E. Gangulappa and Matli Subbanna Vs Roopavatharam Sivarama Sastry and Others

Andhra Pradesh High Court · (2010) 2 ALD 67 : (2010) 1 ALT 706

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 2Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 5

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High Courts08 Oct 2009Dismissed

Nischint Constructions and Others Vs Dr. Pasumarthi S.N. Murthy and Another

Andhra Pradesh High Court · (2009) 2 ALD(Cri) 861 : (2009) 3 ALT(Cri) 128 : (2010) CriLJ 596

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 240, 244Penal Code, 1860 (IPC) — Section 34, 406, 409, 468

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High Courts08 Oct 2009Dismissed

Sree Manasa Enterprises Vs Commercial Tax Officer Suvarna Durga Bottles Pvt. Ltd. Vs The Additional Commissioner (CT) Legal, Appellate Deputy Commissioner (CT), Hyderabad Rural Division, The Commercial Tax Officer and The Commissioner of Commercial Taxes Sri Sai Enterprises Vs Government of Andhra Pradesh, Commercial Tax Department

Andhra Pradesh High Court · (2010) 27 VST 473

Andhra Pradesh Excise Act, 1968 — Section 2(3)Andhra Pradesh Value Added Tax Act, 2005 — Section 13, 13(1), 13(4), 2(16), 2(21)Andhra Pradesh Value Added Tax Rules, 2005 — Rule 20, 20(2)

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High Courts08 Oct 2009Allowed

Government of Andhra Pradesh and Another Vs Sakati Chennaiah and Another

Andhra Pradesh High Court · (2009) 6 ALD 806 : (2009) 6 ALT 590

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 24, 8, 8(2)Andhra Pradesh Civil Services (Conduct) Rules, 1964 — Rule 3, 3(4)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(2), 10(5)

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