COURT ARCHIVE

Andhra Pradesh High Court judgments, 2009

739 judgments · page 2 of 37

High Courts29 Dec 2009

Government of Andhra Pradesh Vs B.V.N. Malleswarai The District Educational Officer, The Regional Joint Director of School Education, The Director of School Education, Govt. of AP and State of AP Vs A. Subhashini and Others B.N. Malleswari Vs The District Educational Officer, The Regional Joint Director of School Education, The Director of School Education, Government of AP and State of Andhra Pradesh, Principal Secretary to Government, School Education Department

Andhra Pradesh High Court · (2010) 1 ALT 499

Administrative Tribunals Act, 1985 — Section 17Andhra Pradesh Administrative Tribunal (Procedure) Rules, 1989 — Rule 15Constitution of India, 1950 — Article 226, 227, 371D

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High Courts29 Dec 2009Dismissed

The New India Assurance Company Limited Vs Bhagyanagar Ventures Limited

Andhra Pradesh High Court · AIR 2010 AP 96 : (2010) 3 ALT 70

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1, Order 38 Rule 2, Order 38 Rule 3, Order 38 Rule 4, Order 38 Rule 5

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High Courts29 Dec 2009

A.P. State Fishermen Development and Walfare Association Vs District Collector and Others

Andhra Pradesh High Court · (2010) 2 ALT 246

Andhra Pradesh Lokayukta and Upa-Lokayukta Act, 1983 — Section 10, 10(2), 11, 12, 12(3)Constitution of India, 1950 — Article 21, 38, 39Penal Code, 1860 (IPC) — Section 307

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High Courts29 Dec 2009

Payam Ankamma Vs The Special Deputy Collector, Tribal Welfare, The Tahsildar and Gudivada Radha Kumari

Andhra Pradesh High Court · (2010) 2 ALD 171 : (2010) 2 ALT 179

Andhra Pradesh Scheduled Areas Land Transfer Act, 1959 — Section 3(2)Andhra Pradesh Scheduled Areas Land Transfer Rules, 1969 — Rule 3(2), 7, 7(4)

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High Courts24 Dec 2009

Itineni Linganna Vs The Superintendent and The Government of Andhra Pradesh Iteneni Pedda Bhumaiah Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2010) 1 ALD(Cri) 366 : (2010) 1 ALT(Cri) 354

Criminal Procedure Code, 1973 (CrPC) — Section 122, 427, 427(1), 427(2), 428Penal Code, 1860 (IPC) — Section 302, 323, 34, 364, 392

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High Courts24 Dec 2009Dismissed

SPA Agencies [India] Private Limited Vs Harish Rawtani

Andhra Pradesh High Court · (2010) 1 ALT 418

Arbitration and Conciliation Act, 1996 — Section 17, 17(1), 2, 21, 27Civil Procedure Code, 1908 (CPC) — Section 75, 76, 77, 78, 9Partnership Act, 1932 — Section 69, 69(2)

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High Courts24 Dec 2009Dismissed

Premier Explosives Ltd. Vs Chairman and Managing Director, Singareni Collieries Co. Ltd. and Others

Andhra Pradesh High Court · AIR 2010 AP 107

Constitution of India, 1950 — Article 12, 226Contract Act, 1872 — Section 56

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High Courts24 Dec 2009Dismissed

Dhirubai D. and Company, Engineers and Contractors Vs Nizam Sugar Factory Limited and Others

Andhra Pradesh High Court · (2010) 1 ALT 721

Arbitration Act, 1940 — Section 17, 2, 20, 3, 41Arbitration and Conciliation Act, 1996 — Section 1(3), 21, 85(1), 85(2)Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts23 Dec 2009Allowed

VLG Mallesham and Company Vs Indian Oil Corporation Limited and Others

Andhra Pradesh High Court · (2010) 1 ALD 805 : (2010) 3 ALT 33

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High Courts23 Dec 2009Allowed

Sri. M. Tirupathi Rao Vs The Principal District Judge

Andhra Pradesh High Court · (2010) 1 ALT 749

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 9Andhra Pradesh Revised Pension Rules, 1980 — Rule 52, 52(1), 52(2), 8, 8(1)Central Civil Services (Pension) Rules, 1972 — Rule 69

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High Courts23 Dec 2009Dismissed

M. Nagarajan Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2010) 1 ALD 584 : (2010) 2 ALT 291

Railway Establishment Code — Rule 230

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High Courts23 Dec 2009

Koppala Prabhavathi Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2010) 1 ALD 780 : (2010) 2 ALT 323

Andhra Pradesh Municipalities Act, 1965 — Section 23, 46, 46(1), 46(3), 46(4)

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High Courts22 Dec 2009Allowed

Margadarsi Service Center Vs Hindustan Petroleum Corporation Limited and Another

Andhra Pradesh High Court · (2010) 2 ALD 70 : (2010) 3 ALT 557

Constitution of India, 1950 — Article 14, 226

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High Courts22 Dec 2009Allowed

Union of India (UOI) and Another Vs K. Niranjan Rao and Another

Andhra Pradesh High Court · (2010) 2 ALT 709

Arbitration and Conciliation Act, 1996 — Section 2, 31(5), 34, 34(1), 34(3)Civil Procedure Code, 1908 (CPC) — Section 79, 80Limitation Act, 1963 — Section 5

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High Courts18 Dec 2009Allowed

Campaign for Housing and Tenural Rights (Chatri) a regd. Society Vs Government of A.P. and Others

Andhra Pradesh High Court · (2010) 2 ALD 789 : (2010) 3 ALT 252

Andhra Pradesh Housing Board (Allotment of Plots) Rules, 1977 — Rule 3(1), 5(1), 9Andhra Pradesh Housing Board Act, 1956 — Section 21, 22, 22(1), 22A, 24Andhra Pradesh Housing Board Rules, 1959 — Rule 25, 26, 29, 41, 42

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High Courts18 Dec 2009