High Courts02 Apr 2009Dismissed
R. Vikram Vs Smt. Meena Ben Patel and Others
Andhra Pradesh High Court · (2009) 5 ALD 49 : (2009) 5 ALT 474
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 17Constitution of India, 1950 — Article 227
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2009
739 judgments · page 29 of 37
High Courts02 Apr 2009Dismissed
Kpraganji Chinnamanaidu (died) and Others Vs Basavarsu Rambai (died) and Others
Andhra Pradesh High Court · (2009) 3 ALT 520 : (2009) 2 APLJ 166
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10, 12, 13, 17, 2Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 3Transfer of Property Act, 1882 — Section 8
High Courts02 Apr 2009Dismissed
Poloji Veeraiah Vs The Returning Officer
Andhra Pradesh High Court · (2009) 3 ALD 822 : (2009) 3 ALT 600
Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 21Constitution of India, 1950 — Article 226, 329Representation of the People Act, 1951 — Section 100, 100(1), 36, 80, 81
High Courts02 Apr 2009Allowed
Indian Overseas Bank Vs Popuri Veeraiah and Another
Andhra Pradesh High Court · AIR 2009 AP 169 : (2009) 5 ALD 25 : (2009) 4 ALT 365 : (2010) 8 RCR(Civil) 2232
Constitution of India, 1950 — Article 227Provincial Insolvency Act, 1920 — Section 10, 8Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 32, 34
High Courts02 Apr 2009Allowed
M/s Pulp N''Pack Private Ltd. and Tadimalla Nidadavote Mandal Vs The Commercial Tax Officer and The Deputy Commissioner (CT) Eluru Division
Andhra Pradesh High Court · (2009) 2 APLJ 300 : (2009) 23 VST 573
Andhra Pradesh General Sales Tax Act, 1957 — Section 14, 14(4C), 19, 19(1), 20(1)Andhra Pradesh Value Added Tax Rules, 2005 — Rule 59(6)Central Sales Tax Act, 1956 — Section 9(2)
High Courts01 Apr 2009Dismissed
P. Samba Murthy and Others Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2009) 5 ALD 121 : (2009) 4 ALT 616
Constitution of India, 1950 — Article 226
High Courts01 Apr 2009
M. Ramesh, Driver and Workers Union Vs The Labour Court, (Additional Industrial Tribunal-cum-Additional Labour Court) and The Depot Manager, A.P.S.R.T.C.
Andhra Pradesh High Court · (2009) 5 ALD 342 : (2009) 5 ALT 64 : (2010) 1 LLJ 794
High Courts31 Mar 2009
Chakali Narasappa and Others Vs K. Ramanna and Others
Andhra Pradesh High Court · (2010) ACJ 1601 : (2009) 5 ALT 33
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)Motor Vehicles Act, 1988 — Section 147(1), 170
High Courts31 Mar 2009
P. Sambasiva Rao Vs Joint Collector and Others
Andhra Pradesh High Court · (2009) 4 ALD 663 : (2009) 4 ALT 654
Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 5A, 5B, 8(2)
High Courts30 Mar 2009Allowed
General Manager, South Central Railway and Others Vs B. Moses
Andhra Pradesh High Court · (2009) 5 ALT 142
Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 22, 25, 9
High Courts30 Mar 2009Allowed
O. Hima Bindu Vs Bharat Petroleum Corporation Ltd. and Another
Andhra Pradesh High Court · (2009) 4 ALD 161 : (2009) 3 ALT 655
Constitution of India, 1950 — Article 12, 226Transfer of Property Act, 1882 — Section 107
High Courts30 Mar 2009Allowed
K. Nagaraju Vs The State of A.P.
Andhra Pradesh High Court · (2011) ACJ 181 : (2009) 2 ALT(Cri) 298 : (2009) 2 APLJ 102
Penal Code, 1860 (IPC) — Section 304A, 337, 338
High Courts30 Mar 2009Dismissed
Kallem Chendraiah and Others Vs District Collector and Others
Andhra Pradesh High Court · (2009) 3 ALD 817 : (2009) 3 ALT 414 : (2009) 2 APLJ 124
Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 7(2)
High Courts30 Mar 2009Dismissed
Ajeya Bharat Party Vs The Chief Election Commissioner, Election Commission of India and Others
Andhra Pradesh High Court · AIR 2009 AP 155 : (2009) 4 ALD 97 : (2009) 3 ALT 539 : (2009) 2 APLJ 129 : (2010) 8 RCR(Civil) 2220
Constitution of India, 1950 — Article 19(1)Representation of the People Act, 1950 — Section 29
High Courts26 Mar 2009
G.V.S. Rama Krishna and Others Vs A.P. Transco and Others
Andhra Pradesh High Court · AIR 2009 AP 158 : (2009) 3 ALD 343 : (2009) 3 ALT 502 : (2009) 2 APLJ 253 : (2009) ELR 517 : (2010) 8 RCR(Civil) 2223
Electricity (Supply) Act, 1948 — Section 28, 29, 29(2), 42, 42(1)Electricity Act, 1910 — Section 12, 13, 14, 15, 16Electricity Act, 2003 — Section 164, 185, 185(2), 57(2), 67
High Courts26 Mar 2009
M. Virupaksha Dattatreya Gowda and Others Vs The Hon''ble High Court of A.P. and The Government of A.P.
Andhra Pradesh High Court · (2009) 5 ALD 610 : (2009) 3 ALT 240
Andhra Pradesh Registration and Subordinate Service Rules, 1976 — Rule 5Andhra Pradesh State Higher Judicial Services Rules, 2007 — Rule 1(2), 12(2), 13, 2, 23Constitution of India, 1950 — Article 233, 234, 235, 237, 309
High Courts26 Mar 2009Dismissed
Kallakuri Pattabhiramaswamy and Others Vs Kallakuri Kamaraju
Andhra Pradesh High Court · (2009) 5 ALD 410 : (2009) 2 APLJ 135
Constitution of India, 1950 — Article 15(3)Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)
High Courts26 Mar 2009Allowed
Palla Krishna Murthy Vs Palla Subrahmanyam and Others
Andhra Pradesh High Court · (2009) 6 ALD 134 : (2009) 3 ALT 644
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 34(2)
High Courts26 Mar 2009
M. Lookas Babu and Others Vs State of A.P. and Others
Andhra Pradesh High Court · (2009) 4 ALD 266 : (2009) 3 ALT 350
Andhra Pradesh Prohibition and Excise Subordinate Services Rules — Rule 3Constitution of India, 1950 — Article 14, 16, 21
High Courts26 Mar 2009
A. Narayana Rao Vs Vice-Chancellor, University of Hyderabad, Central University and Others
Andhra Pradesh High Court · (2009) 3 ALT 160
Constitution of India, 1950 — Article 211(2), 311, 311(2)Hyderabad University Act, 1974 — Section 30(1)Open University Service Rules — Rule 22(2)