Andhra Pradesh High Court Judgments 2009 — Page 21

Limitation Act, 1963 — Section 14Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17

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High Courts01 Jul 2009Dismissed

Prohibition and Excise Superintendent and Another Vs Toddy Tappers Co-operative Society

Andhra Pradesh High Court · (2009) 5 ALD 182 : (2009) 5 ALT 39 : (2009) 3 APLJ 87

Andhra Pradesh Excise (Arrack and Toddy Licences General Conditions) Rules, 1969 — Rule 18Andhra Pradesh Excise (Lease of Right to Sell Indian Liquor and Foreign Liquor in Retail) Rules, 1993 — Rule 33Andhra Pradesh Excise (Lease of Right to sell Liquor in Retail) Rules, 1969 — Rule 16, 18

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High Courts30 Jun 2009Dismissed

Ashok Leyland Finance Ltd. Vs P. Vengal Rao and Another

Andhra Pradesh High Court · AIR 2009 AP 196 : (2009) 5 ALD 235 : (2009) 6 ALT 128 : (2010) 8 RCR(Civil) 2258

Arbitration and Conciliation Act, 1996 — Section 2Civil Procedure Code, 1908 (CPC) — Order 21 Rule 5, 38

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High Courts30 Jun 2009Allowed

VRS and YRN College Vs The Commissioner of Collegiate Education A.P., The Regional Joint Director of Higher Education and Dr. Y. Sri Hari, Principal VRS and YRN College

Andhra Pradesh High Court · (2009) 6 ALD 190 : (2009) 6 ALT 359 : (2009) 3 APLJ 104

Constitution of India, 1950 — Article 309

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High Courts30 Jun 2009Allowed

P. Sambasiva Rao Vs Government of Andhra Pradesh, The Vijayawada Municipal Corporation and The Assistant Commissioner

Andhra Pradesh High Court · (2009) 5 ALD 33 : (2009) 6 ALT 68 : (2009) 3 APLJ 91

Hyderabad Municipal Corporation Act, 1955 — Section 148, 148(2), 93, 97, 97(1)Municipal Corporation of Hyderabad (Acquisition and Disposal of Immovable Property) Rules, 1970 — Rule 6

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High Courts30 Jun 2009Allowed

Andhra Pradesh Forest Development Corporation Limited, Murali Krishna Nilayam, The Divisional Manager, Andhra Pradesh Forest Development Corporation Ltd. and The Managing Director, Andhra Pradesh Forest Development Corporation Ltd. Vs Gaddilla Chinnappa Reddy

Andhra Pradesh High Court · (2009) 5 ALD 240 : (2009) 7 ALT 726

Arbitration and Conciliation Act, 1996 — Section 2Civil Procedure Code, 1908 (CPC) — Section 16, 17, 18, 19, 20

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High Courts30 Jun 2009Dismissed

P. Sankeerh Mouli and Others Vs Jawaharlal Nehru Technological University and Others

Andhra Pradesh High Court · (2009) 15 ALT 612 : (2009) 3 APLJ 100

Jawaharlal Nehru Technological University Act, 1972 — Section 3

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High Courts30 Jun 2009Dismissed

Heights Communications (India) Pvt. Ltd. and Others Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2009) 5 ALD 255 : (2009) 5 ALT 818 : (2009) 3 APLJ 41

Constitution of India, 1950 — Article 14, 19(1), 21

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High Courts30 Jun 2009Dismissed

Nasayam Mohammed Feroz and Others Vs Vijetha Agro Farms (India) Limited

Andhra Pradesh High Court · (2009) 152 CompCas 559

Companies Act, 1956 — Section 291, 48, 51Legal Services Authorities Act, 1987 — Section 20(1), 20(4), 21(1), 22, 25

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High Courts30 Jun 2009Dismissed

Kotha Dhanalakshmi Vs Bandi Sreenivasulu Reddy

Andhra Pradesh High Court · (2009) 5 ALD 332 : (2009) 6 ALT 66

Limitation Act, 1963 — Section 3

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High Courts29 Jun 2009Allowed

National Insurance Company Ltd. Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2009) 6 ALT 432

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High Courts29 Jun 2009Dismissed

Regati Ramraju Vs Neelamsetti Kataji Rao and Others

Andhra Pradesh High Court · (2010) 3 ALT 608

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4, Order 6 Rule 4, 11Evidence Act, 1872 — Section 33Income Tax Act, 1961 — Section 230

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High Courts29 Jun 2009Dismissed

Vadlakonda Narender and Others Vs Station House Officer, P.S. Atmakur and Others

Andhra Pradesh High Court · (2009) 5 ALD 641 : (2009) 5 ALT 426

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226

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High Courts26 Jun 2009Dismissed

Nagarjuna Construction Company Limited and NCC Infra Holdings Limited Vs Infrastructure Corporation of Andhra Pradesh Limited, Government of Andhra Pradesh and Syndicate Bank

Andhra Pradesh High Court · (2009) 5 ALT 1

Constitution of India, 1950 — Article 226

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High Courts25 Jun 2009

BHEL Vs P.K. Gopinathan, V. Rajagopal Reddy, Manager Stores, BHEL and Senior Stores Officer, K.V. Krishnamurthy, BHEL Bharat Heavy Electrical Limited Vs P.K. Gopinathan and V. Rajagopal Reddy

Andhra Pradesh High Court · (2009) 6 ALT 26

Arbitration Act, 1940 — Section 15, 16, 17, 30, 31

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High Courts25 Jun 2009Dismissed

Martinez Montsant Joan Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2009) 5 ALD 307 : (2009) 5 ALT 120

Constitution of India, 1950 — Article 10, 21, 226, 25, 5Foreigners Act, 1946 — Section 14, 16, 3, 3(2)Registration of Foreigners Act, 1939 — Section 5, 5, 8

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High Courts24 Jun 2009Dismissed

Telecom District Manager and Others Vs R. Gopala Rao

Andhra Pradesh High Court · (2009) 5 ALD 177 : (2009) 6 ALT 390 : (2009) 3 APLJ 53 : (2010) 124 FLR 209

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 30

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Andhra Pradesh High Court judgments, 2009