COURT ARCHIVE

Andhra Pradesh High Court judgments, 2009

739 judgments · page 3 of 37

High Courts15 Dec 2009Allowed

Madapuram Yogeswara Naidu and Others Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2010) 1 ALD(Cri) 353 : (2010) 1 ALT(Cri) 223 : (2011) 8 RCR(Criminal) 1390

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 209, 309

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High Courts15 Dec 2009Dismissed

G. Atchutha Rao Vs Union Bank of India and Sri K. Subramanyam

Andhra Pradesh High Court · (2010) 1 ALT 82 : (2010) 1 APLJ 17 : (2010) 126 FLR 340

Union Bank of India (Employees) Pension Regulations, 1995 — Regulation 48(2)

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High Courts15 Dec 2009

M. Ashok Singh Vs Director General of Police and Another

Andhra Pradesh High Court · (2010) 1 ALD 742 : (2010) 1 ALT 660 : (2010) 125 FLR 467

Andhra Pradesh Civil Services (Conduct) Rules, 1964 — Rule 3Criminal Procedure Code, 1973 (CrPC) — Section 313, 320(8)Fundamental Rules — Rule 54

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High Courts14 Dec 2009Dismissed

Bhoomatha Para Boiled Rice and Oil Mill Vs Maheshwari Trading Company and Others

Andhra Pradesh High Court · AIR 2010 AP 137 : (2010) 1 ALT 808

Andhra Pradesh Civil Courts Act, 1972 — Section 16Arbitration and Conciliation Act, 1996 — Section 14, 16, 2, 2(i)(e), 34Civil Procedure Code, 1908 (CPC) — Section 10, 11, 115, 12, 13

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High Courts14 Dec 2009Dismissed

The Mercury Metal Corporation Vs A.P. Backward Classes Co-Operative Finance Corporation Ltd. Sri Ramakrishna Metal Industries Vs Andhra Pradesh Backward Classes Co-Operative Finance Corporation Ltd.

Andhra Pradesh High Court · (2009) 12 AP CK 0037

Arbitration Act, 1940 — Section 28(1), 30, 31Arbitration and Conciliation Act, 1996 — Section 11(6), 24, 28, 31(3), 34Contract Act, 1872 — Section 17, 62

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High Courts14 Dec 2009

K. Niranjan Vs Osmania University and Others

Andhra Pradesh High Court · (2010) 3 ALT 496

Arbitration Act, 1940 — Section 17, 2, 30, 33Contract Act, 1872 — Section 55

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High Courts13 Dec 2009Allowed

K. Samba Siva Rao Vs Southern Power Distribution Company of A.P. Ltd.

Andhra Pradesh High Court · (2010) 1 ALD 776 : (2010) 1 APLJ 33

Andhra Pradesh State Electricity Board Employees Discipline and Appeal Regulations, 1970 — Regulation 10Penal Code, 1860 (IPC) — Section 120B, 143, 406, 420, 468

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High Courts10 Dec 2009Dismissed

K. Ramakrishna Contractors (P) Ltd. Vs Canara Bank, Banjara Hills Branch

Andhra Pradesh High Court · (2010) 3 ALT 46

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3), 17, 18, 34Transfer of Property Act, 1882 — Section 52

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High Courts10 Dec 2009Dismissed

Lakkavauula S.S.S. Prasad Rao Vs Oriental Bank of Commerce

Andhra Pradesh High Court · (2010) 2 ALT 578 : (2010) 4 BC 39

Civil Procedure Code, 1908 (CPC) — Section 19, 22, 23, 24, 25Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 19, 19(2), 19(22), 19(4)

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High Courts10 Dec 2009

Salarjung Museum and Another Vs Design Team Consultants Pvt. Ltd. and Another

Andhra Pradesh High Court · (2010) 1 ALT 435

Arbitration and Conciliation Act, 1996 — Section 10, 11, 15, 16, 19Constitution of India, 1950 — Article 226, 227

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High Courts10 Dec 2009Allowed

M. Sudershanam and Others Vs Commissioner and Director of School Education and Others

Andhra Pradesh High Court · (2010) 3 ALT 690

Constitution of India, 1950 — Article 41, 45Dock Workers (Regulation of Employment) Act, 1948 — Section 3, 5A

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High Courts09 Dec 2009Allowed

K. Krishna Reddy and Others Vs Hyderabad Metropolitan Development Authority and Others

Andhra Pradesh High Court · (2010) 3 ALT 113

Land Acquisition Act, 1894 — Section 11, 11A, 16, 17(1), 17(3A)

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High Courts08 Dec 2009

D. Tulja Devi and Others Vs Margam Shankar and Another

Andhra Pradesh High Court · (2010) 2 ALD 732 : (2010) 3 ALT 20

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 37, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(2)Constitution of India, 1950 — Article 21, 226

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High Courts08 Dec 2009

Sisiragiri Agro Farms Pvt. Ltd. and Others Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2010) 6 ALD 553 : (2010) 1 ALT 1

Prevention of Money-Laundering Act, 2002 — Section 3, 5

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High Courts08 Dec 2009Dismissed

M. Kondaiah Vs Union of India

Andhra Pradesh High Court · (2010) 3 CivCC 687 : (2011) 2 RCR(Civil) 323 : (2011) 2 RCR(Civil) 323

Arbitration Act, 1940 — Section 14(2), 17, 29Contract Act, 1872 — Section 73

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High Courts08 Dec 2009Dismissed

Batchu Subba Lakshmi and Others Vs Sannidhi Srinivasulu and Others

Andhra Pradesh High Court · (2010) 1 ALT 483

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 99, 151Constitution of India, 1950 — Article 226, 226(1), 227Legal Services Authorities Act, 1987 — Section 19, 20, 20(3), 20(5), 21(1)

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High Courts08 Dec 2009

Loyala School Vs Megha Kumar and Another

Andhra Pradesh High Court · (2010) 1 ALT 556

Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6), 11(9), 16Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 106

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High Courts07 Dec 2009Dismissed