COURT ARCHIVE

Andhra Pradesh High Court judgments, 2009

739 judgments · page 13 of 37

High Courts11 Sept 2009Allowed

Rani Kamala Devi Vs Commissioner of Survey, Settlements and Land Records and Others

Andhra Pradesh High Court · (2009) 6 ALD 788 : (2009) 6 ALT 533

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 18, 18(4), 19, 21Constitution of India, 1950 — Article 226

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High Courts10 Sept 2009

Union of India (UOI) and Others Vs Y.V. Ravindranath

Andhra Pradesh High Court · (2009) 5 ALT 769

Civil Wing Rules, 1995 — Rule 2, 3, 5Constitution of India, 1950 — Article 309

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High Courts10 Sept 2009Allowed

Sri Tummalapalli Krishna Murthy Vishranthi Bhavanam @ Sri Tummallapalli rep. by its Founder Trustee Sri Tummalapalli Naga Siva Venkata Satya Krishna Murthy Vs The District Collector and Another

Andhra Pradesh High Court · (2009) 6 ALD 551

Constitution of India, 1950 — Article 14, 300ALand Acquisition Act, 1894 — Section 11, 17(4), 23(1), 4(1), 5A

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High Courts10 Sept 2009

B. Ramulamma and Others Vs Venkatesh, Bus Union and Another

Andhra Pradesh High Court · (2011) ACJ 1702 : (2009) 6 ALD 684 : (2009) 6 ALT 784 : (2011) 7 RCR(Civil) 1672

Motor Vehicles Act, 1988 — Section 163, 166, 168

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High Courts10 Sept 2009Allowed

Kotnala Nagaratnam Vs Nainala Madhavarao and Another

Andhra Pradesh High Court · (2010) 1 ALD 151 : (2010) 3 ALT 782

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High Courts09 Sept 2009

Mothukur and Velgodu Villages Mosques, rep., by its Muthavallia, Parveen Banu Vs Pandanna @ Gokari (died) per L.Rs. and Others

Andhra Pradesh High Court · (2010) 1 ALD 76 : (2009) 6 ALT 559

Andhra Pradesh Wakf Rules, 1974 — Rule 21Waqf Act, 1954 — Section 26, 36A, 36B, 36D, 39A

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High Courts08 Sept 2009Dismissed

The Regional Provident Fund Commissioner Vs Employees Provident Fund Appellate Tribunal and V.S.T. Industries Limited

Andhra Pradesh High Court · (2009) 09 AP CK 0048

Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2B, 6, 7A

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High Courts08 Sept 2009Dismissed

Hindustan Petroleum Corporation Ltd. and Another Vs Haji Abdul Rehman Haji Abdulla, HPCL Dealers

Andhra Pradesh High Court · (2009) 5 ALT 762

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High Courts07 Sept 2009

K.B.K. Rao Vs Chairman and Managing Director, Shipping Corporation of India Limited and Others

Andhra Pradesh High Court · (2009) 6 ALD 212 : (2009) 6 ALT 130 : (2009) 4 APLJ 9

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47, 47(1), 47(2)

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High Courts07 Sept 2009Allowed

Shaik Jani Basha and Others Vs Shaik Khasim Saheb and Another

Andhra Pradesh High Court · (2010) 1 ALD 239 : (2010) 2 ALT 88

Benami Transactions (Prohibition) Act, 1988 — Section 3(2)Evidence Act, 1872 — Section 90

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High Courts07 Sept 2009

Ganachari Veeraiah alias Veeresham alias Shankaraiah and Another Vs Ganachari Shiva Ranjani

Andhra Pradesh High Court · (2010) 1 ALT 799

Hindu Succession Act, 1956 — Section 23, 26, 29A, 6, 6(1)

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High Courts07 Sept 2009

Dr. J. Kedareswari Vs Union of India (UOI) and Another

Andhra Pradesh High Court · (2009) 3 APLJ 401

Salar Jung Museum Act, 1961 — Section 12(1), 12(2), 28, 4

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High Courts07 Sept 2009Dismissed

Pendyala Sudha Rani Vs Basava Janakiramayya and Others

Andhra Pradesh High Court · (2009) 6 ALD 446 : (2010) 1 ALT 222

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High Courts03 Sept 2009Dismissed

Konidena Venkata Naga Durga Prasad Vs The State of A.P.

Andhra Pradesh High Court · (2009) 2 ALD(Cri) 848 : (2009) 3 ALT(Cri) 325 : (2009) 4 APLJ 71 : (2010) CriLJ 692

Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 380, 411, 451

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High Courts03 Sept 2009

K. Rajasekhar Vs Vice-Chairman and Managing Director, APSRTC and Another

Andhra Pradesh High Court · (2009) 6 ALD 293 : (2009) 6 ALT 194 : (2009) 3 APLJ 437

Constitution of India, 1950 — Article 309

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High Courts03 Sept 2009

Maddela Yadaiah Goud Vs The Principal Secretary for Panchayat Raj and Others

Andhra Pradesh High Court · (2009) 09 AP CK 0035

Andhra Pradesh Panchayat Raj Act, 1994 — Section 121, 249, 249(1), 249(7), 25Andhra Pradesh State Audit Act, 1989 — Section 3Constitution of India, 1950 — Article 226, 243B, 243C, 40

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High Courts03 Sept 2009Dismissed

Kitti Steels Limited Vs Sanghi Industries Limited

Andhra Pradesh High Court · (2010) 154 CompCas 102 : (2010) 102 SCL 308

Companies (Court) Rules, 1959 — Rule 100, 101, 102, 103, 104Companies Act, 1956 — Section 433, 434(1), 439(1), 443, 443(2)

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High Courts03 Sept 2009

Sannidhi Krishna Murthy and Another Vs Ponipireddy Venkata Rao and Others

Andhra Pradesh High Court · AIR 2010 AP 79 : (2009) 6 ALD 535 : (2009) 6 ALT 498

Civil Procedure Code, 1908 (CPC) — Section 151, 73, 73(1)

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High Courts03 Sept 2009Allowed

The Government of Andhra Pradesh and Others Vs Smt. M. Pratimareddy and Others

Andhra Pradesh High Court · (2010) 1 ALT 256 : (2009) 4 APLJ 23

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 20 Rule 2, Order 20 Rule 5, Order 23 Rule 3, Order 3 Rule 1Evidence Act, 1872 — Section 3Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 7

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High Courts03 Sept 2009Dismissed

Marella Chalama Reddy and Others Vs State of A.P.

Andhra Pradesh High Court · (2009) 2 ALD(Cri) 868 : (2009) 3 ALT(Cri) 271 : (2009) 4 APLJ 14 : (2010) CriLJ 1182

Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302

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