COURT ARCHIVE

Andhra Pradesh High Court judgments, 2009

739 judgments · page 20 of 37

High Courts10 Jul 2009Allowed

M. Ramesh Babu Vs M. Sreedhar

Andhra Pradesh High Court · (2009) 5 ALD 187 : (2009) 4 ALT 780 : (2009) 3 APLJ 134

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10(3), Order 26 Rule 10A, Order 26 Rule 11, Order 26 Rule 12(2)Evidence Act, 1872 — Section 45, 46, 61, 62, 63

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High Courts10 Jul 2009Dismissed

Sri Sarveda Bhatla Syamprasad Vs A. Chandramohan

Andhra Pradesh High Court · (2010) 1 ALD 222 : (2010) 3 BC 63

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15, Order 8 Rule 5(2), Order 8 Rule 5(4)

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High Courts10 Jul 2009

Superintending Engineer, Irrigation and Power Department, Srisailam Project and Another Vs Steel Authority of India Limited and Others

Andhra Pradesh High Court · (2009) 6 ALD 410 : (2009) 6 ALT 516

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 16, 17, 18, 19Major Port Trusts Act, 1963 — Section 42(2), 42(7)

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High Courts10 Jul 2009Dismissed

Veerunuri Suvarna and Others Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2009) 6 ALD 206 : (2009) 5 ALT 326

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 6

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High Courts10 Jul 2009Dismissed

Fateh Mohammed Vs Fareeda Banu

Andhra Pradesh High Court · AIR 2010 AP 7 : (2009) 6 ALT 615

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 63, Order 41 Rule 5, Order 41 Rule 5(1)Constitution of India, 1950 — Article 136Limitation Act, 1963 — Article 135, 14, 15, 15(1), 3

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High Courts09 Jul 2009Dismissed

Grama Panchayat Vs Nori Radha Krishna Murthy and Another

Andhra Pradesh High Court · (2009) 5 ALD 247 : (2009) 6 ALT 244 : (2009) 3 APLJ 270

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 16Constitution of India, 1950 — Article 227

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High Courts08 Jul 2009Allowed

Boyapati Veera Raghavaiah Vs A.P. State Financial Corporation Ltd. and Others

Andhra Pradesh High Court · AIR 2010 AP 17 : (2009) 6 ALD 421 : (2009) 6 ALT 437

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, 4(1)Constitution of India, 1950 — Article 227State Financial Corporations Act, 1951 — Section 29, 30, 31, 31(1), 32

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High Courts08 Jul 2009Dismissed

Yerakareddy Anathareddi Vs Smt. Durba Lakshmi Bhavani

Andhra Pradesh High Court · (2009) 5 ALD 388 : (2009) 6 ALT 113

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 5 Rule 4, Order 9 Rule 13

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High Courts07 Jul 2009

T. Yogaiah Naidu and Another Vs Mohd. Lateefullah Shareef

Andhra Pradesh High Court · (2009) 5 ALD 807 : (2009) 6 ALT 181

Andhra Pradesh Registration Rules, 1908 — Rule 113, 118Civil Procedure Code, 1908 (CPC) — Order 16 Rule 6, 151Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 20, 20(2)

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High Courts07 Jul 2009Dismissed

V.V. Rajendsra Prasad Vs The District Collector, The Special Dy. Collector, Naval Alternative Operating Base (NAOB), The Special Dy. Collector, Tribal Welfare and The Tahsiladar S. Rayavarama Mandal

Andhra Pradesh High Court · (2009) 5 ALT 328

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High Courts07 Jul 2009

Mrs. Simi George Vs Mr. Sukumar George @ Mr. Sukkumar George

Andhra Pradesh High Court · (2009) 5 ALD 404 : (2009) 5 ALT 182

Special Marriage Act, 1954 — Section 25, 36

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High Courts07 Jul 2009Dismissed

Akkammagari Bheemamma Vs Akkammagari Balamma and Others

Andhra Pradesh High Court · AIR 2009 AP 202 : (2009) 5 ALD 97 : (2009) 6 ALT 364 : (2010) 8 RCR(Civil) 2260

Hindu Succession Act, 1956 — Section 22(1), 22(2)

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High Courts07 Jul 2009Allowed

Kora Krishna Kumari Vs Chaluvadi Venkateswarlu and Others

Andhra Pradesh High Court · (2009) 5 ALD 391 : (2009) 5 ALT 248 : (2009) 3 APLJ 170

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 15, 15(6), 16, 18(1), 18(2)Constitution of India, 1950 — Article 227

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High Courts06 Jul 2009

Nagulapu Raju Vs Tirupathi

Andhra Pradesh High Court · (2009) 6 ALT 408 : (2009) 3 APLJ 82

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 3, 5

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High Courts06 Jul 2009Dismissed

Smt. Poluru Venkata Ratnam Vs Madava Venkateswara Rao and Others

Andhra Pradesh High Court · AIR 2009 AP 197 : (2009) 5 ALD 251 : (2009) 6 ALT 239 : (2010) 8 RCR(Civil) 2259

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Provincial Insolvency Act, 1920 — Section 16, 5, 68

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High Courts06 Jul 2009

Union of India (UOI) and Others Vs All India Postal Extra Departmental Employees Union and Others

Andhra Pradesh High Court · (2009) 5 ALT 776

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High Courts06 Jul 2009Allowed

KREBS Biochemicals and Industries Ltd. Vs Nannapaneni Venkat Rao, Co-op. Sugars Limited and Others

Andhra Pradesh High Court · AIR 2009 AP 216 : (2009) 5 ALD 558 : (2009) 5 ALT 98 : (2009) 3 APLJ 220 : (2010) 8 RCR(Civil) 2275

Arbitration Act, 1940 — Section 33Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6), 11(9), 16British Arbitration Act, 1996 — Section 7

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High Courts03 Jul 2009

B. Subba Reddy Vs S.S. Organics Limited and V.N. Sundana Reddy

Andhra Pradesh High Court · (2009) 151 CompCas 190

Arbitration and Conciliation Act, 1996 — Section 34(2), 8Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Commissions of Inquiry Act, 1952 — Section 4

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High Courts03 Jul 2009Allowed

Ujelly, T.C.S. Vs Govt. of A.P. and Others

Andhra Pradesh High Court · (2009) 5 ALT 679 : (2009) 3 APLJ 192

Andhra Pradesh Excise (Grant of Licence to Sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules, 2007 — Rule 12, 16, 27, 27(1), 3Andhra Pradesh Excise Act, 1968 — Section 31, 31(1)Constitution of India, 1950 — Article 226

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High Courts03 Jul 2009Allowed

Andhra Pradesh Mills Ltd. Rajahmundary Vs The Industrial Tribunal Cum Labour Court and Another

Andhra Pradesh High Court · (2009) 6 ALT 412 : (2009) 3 APLJ 174 : (2010) 1 LLJ 693 : (2009) 8 SLR 384

Industrial Disputes Act, 1947 — Section 11A

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