High Courts07 Oct 2009
Cheryala Srinivas Vs Moola Sujatha and Others
Andhra Pradesh High Court · (2010) 1 ALD 246 : (2010) 1 ALT 448
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2009
739 judgments · page 11 of 37
High Courts07 Oct 2009Allowed
Parisa Anjali and Others Vs Union of India (UOI)
Andhra Pradesh High Court · (2011) ACJ 693 : AIR 2010 AP 67 : (2010) 1 ALD 225 : (2010) 1 ALT 709 : (2010) 3 RCR(Civil) 472
Railways Act, 1989 — Section 124, 124A, 2(29)
High Courts06 Oct 2009Dismissed
K. Nooruddin and Others Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2009) 6 ALD 276 : (2009) 6 ALT 146
Constitution of India, 1950 — Article 12, 14, 162, 226, 300Land Acquisition Act, 1894 — Section 3(5), 4, 4(1), 40, 41
High Courts06 Oct 2009Allowed
Managing Director, APSRTC and Another Vs A. Annaiah
Andhra Pradesh High Court · (2010) 1 ALT 37 : (2009) 4 APLJ 82
Arbitration Act, 1940 — Section 17, 20, 39Arbitration and Conciliation Act, 1996 — Section 21, 36, 85, 85(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46
High Courts06 Oct 2009Dismissed
G. Muneswaran Vs Chief Commissioner of Land Administration and Others
Andhra Pradesh High Court · (2010) 1 ALT 185
Civil Procedure Code, 1908 (CPC) — Section 152Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 13A, 13A(1), 18, 23(1A), 23(2)
High Courts05 Oct 2009Dismissed
Mudureddipalle Sanjeeva Reddy Vs Butturu Rama Mohan Reddy and Others
Andhra Pradesh High Court · (2010) 2 ALT 78
Specific Relief Act, 1963 — Section 20, 22Transfer of Property Act, 1882 — Section 55
High Courts25 Sept 2009Allowed
Adapa Gangadhara Rama Rao and Others Vs State of A.P.
Andhra Pradesh High Court · (2010) 1 ALD(Cri) 76 : (2010) CriLJ 1829 : (2010) 1 Crimes 385 : (2010) 7 RCR(Criminal) 778
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 147, 148, 302, 307, 325Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts25 Sept 2009Dismissed
Vice-Chairman and Managing Director, Non-Conventional Energy Development Corporation of Andhra Pradesh Limited Vs Md. Naziruddin and Others
Andhra Pradesh High Court · (2009) 6 ALD 155 : (2009) 6 ALT 402
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 22, 8, 9Constitution of India, 1950 — Article 226
High Courts24 Sept 2009Dismissed
National Insurance Company Limited Vs Syeda Najmunnissa and Others
Andhra Pradesh High Court · (2011) ACJ 1222 : (2010) 1 ALD 717 : (2010) 3 ALT 118
Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 473Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 10, Order 13 Rule 2, Order 13 Rule 3, Order 13 Rule 4Criminal Procedure Code, 1973 (CrPC) — Section 195
High Courts24 Sept 2009Dismissed
G. Pentachary Vs The Addl. Industrial Tribunal-cum-Addl. Labour Court and The Management of Eenadu
Andhra Pradesh High Court · (2009) 09 AP CK 0019
Industrial Disputes Act, 1947 — Section 10, 2A(2), 33(2)
High Courts24 Sept 2009Dismissed
Sravani Impex Pvt. Ltd. and Another Vs Additional Director General, Directorate Revenue Intelligence and Another
Andhra Pradesh High Court · (2009) 6 ALT 749 : (2010) 252 ELT 19
Customs Act, 1962 — Section 11, 11(1), 111, 112, 113Foreign Exchange Management (Export of Goods and Services) Regulations, 2000 — Regulation 3(1)Foreign Exchange Management Act, 1999 — Section 7(1)
High Courts24 Sept 2009Dismissed
T. Laksminarayana Vs The Commissioner and Director of Handlooms and Textiles Dept., Govt. of A.P., The State of A.P. and The A.P. Administrative Tribunal
Andhra Pradesh High Court · (2010) 2 ALT 595
Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 10, 12(2), 17, 2(21), 2(3)Andhra Pradesh State Handlooms and Textiles Services Rules — Rule 3Constitution of India, 1950 — Article 309
High Courts23 Sept 2009Dismissed
Mosali @ Musali Venkatesu Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2010) 1 ALD(Cri) 167 : (2010) 1 ALT(Cri) 138
Penal Code, 1860 (IPC) — Section 302, 376, 511
High Courts23 Sept 2009Allowed
D. Siva Prasad Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (2010) 1 ALT 97
Andhra Pradesh District Planning Committees Act, 2005 — Section 1(3), 11, 14, 2, 3Constitution of India, 1950 — Article 164(1), 164(2), 164(4), 173, 191
High Courts22 Sept 2009Allowed
Podduturi Vasantha Reddy Vs Estate Officer, Airports Authority of India, N.A.D.
Andhra Pradesh High Court · AIR 2010 AP 46 : (2009) 6 ALD 524 : (2010) 2 ALT 296
Andhra Pradesh Land Encroachment Act, 1905 — Section 6, 7Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15, 2, 5, 5A(1), 5A(2)
High Courts22 Sept 2009Dismissed
Karumanchi Janakamma Vs Bodapati Punnaiah
Andhra Pradesh High Court · (2010) 1 ALD 251 : (2009) 6 ALT 72
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3Limitation Act, 1963 — Section 3
High Courts22 Sept 2009Dismissed
E.S.I. Corporation Vs D. Narasiah
Andhra Pradesh High Court · (2010) 2 ALD 153
Employees State Insurance Act, 1948 — Section 82
High Courts22 Sept 2009Dismissed
Syeda Afsar Quadri Vs Syed Sarwar Biabani (died) per LRs. and Others
Andhra Pradesh High Court · (2010) 1 ALT 645
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 17(1), 49
High Courts18 Sept 2009Allowed
Ahmed Ehtesham Kawkab Vs The Government of India, Ministry of Commerce and Industry (Department of Commerce) and Others
Andhra Pradesh High Court · (2009) 6 ALD 590 : (2009) 6 ALT 1 : (2010) 251 ELT 203
Constitution of India, 1950 — Article 12, 226, 309, 311Foreign Trade (Development and Regulation) Act, 1992 — Section 11, 13, 2, 3(1)Industrial Disputes Act, 1947 — Section 7(3), 9
High Courts18 Sept 2009Allowed
Bharat Coco-Cola Bottling South and East Pvt. Ltd. (now called as Hindustan Coca-Cola Beverages Pvt. Ltd.) Vs The Chairman, Industrial Tribunal-cum-Presiding Officer, Labour Court and Others
Andhra Pradesh High Court · (2009) 09 AP CK 0029
Andhra Pradesh Shops and Establishments Act, 1956 — Section 48Andhra Pradesh Shops and Establishments Act, 1988 — Section 48(1)Constitution of India, 1950 — Article 226, 227