Andhra Pradesh High Court Judgments 2009 — Page 33

High Courts27 Feb 2009Dismissed

Shaban Shameer Basha (died) and Others Vs Shaban Syed Jaffar Mohiddin @ Noushad and Others

Andhra Pradesh High Court · (2009) 3 ALT 706 : (2009) 2 APLJ 192

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 3 Rule 1

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High Courts27 Feb 2009Dismissed

Bantu Lavanya Vs Bantu Rajeshwer

Andhra Pradesh High Court · (2009) 3 ALT 32

Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 498A

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High Courts27 Feb 2009Dismissed

Oriental Insurance Company Limited Vs Yarava Lakshmi Devi and Others

Andhra Pradesh High Court · (2010) ACJ 1548 : (2009) 4 ALD 491 : (2009) 4 ALT 151 : (2011) 2 TAC 179

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 473Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 13 Rule 3, Order 13 Rule 4, Order 13 Rule 5, Order 13 Rule 6Motor Vehicles Act, 1939 — Section 95, 95(1)

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High Courts27 Feb 2009Allowed

United India Insurance Company Limited Vs Puligunda Vani Krishna @ P. Vani and Another

Andhra Pradesh High Court · (2009) 5 ALT 824 : (2011) 1 TAC 505

Motor Vehicles Act, 1988 — Section 145, 146, 147, 148, 149

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High Courts27 Feb 2009Dismissed

Smt. M. Aiswarya Vs P. Gopi Krishna

Andhra Pradesh High Court · (2009) 4 ALT 23 : (2009) 1 APLJ 429

Civil Procedure Code, 1908 (CPC) — Section 24, 25Hindu Marriage Act, 1955 — Section 11, 13(1), 9

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High Courts27 Feb 2009Dismissed

United India Insurance Co. Ltd. Vs Nekkalla Ammathalli and Others

Andhra Pradesh High Court · (2009) 5 ALD 371 : (2009) 15 ALT 572

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 476Motor Vehicles Act, 1988 — Section 140, 149(2), 149(4), 149(5), 166

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High Courts27 Feb 2009Allowed

T. Radha Bai and Others Vs District Registrar and Others

Andhra Pradesh High Court · (2010) 1 ALT 32

Registration Act, 1908 — Section 22A, 22A(1)

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High Courts27 Feb 2009Allowed

National Insurance Company Limited Vs Dupati Singaiah and Others

Andhra Pradesh High Court · (2010) ACJ 165 : AIR 2009 AP 142 : (2009) 3 ALD 616 : (2009) 3 ALT 121

Contract Act, 1872 — Section 124, 125Insurance Act, 1938 — Section 2(9)Motor Vehicles Act, 1939 — Section 100, 101, 102, 103, 104

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High Courts26 Feb 2009Dismissed

S. Nagabhushanam Vs S. Rosanna

Andhra Pradesh High Court · (2009) 3 ALD 588 : (2009) 4 ALT 32

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10(3), Order 26 Rule 9, 151Constitution of India, 1950 — Article 227

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High Courts26 Feb 2009Dismissed

S. Chenchulakshmi and Another Vs New India Assurance Company Limited

Andhra Pradesh High Court · (2009) ACJ 2835 : (2009) 3 ALT 31

Motor Vehicles Act, 1988 — Section 147, 147(1), 163A, 165, 166

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High Courts26 Feb 2009Dismissed

Y. Bhaskara Raju, Railway Contractor Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2009) 3 ALT 172

Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6)

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High Courts26 Feb 2009Dismissed

Recon Agrotech Limited Vs Tadikonda Trading Corporation and Others

Andhra Pradesh High Court · (2009) 2 ALD(Cri) 19 : (2009) 2 ALT(Cri) 22 : (2009) CriLJ 2497

Essential Commodities Act, 1955 — Section 1, 3, 7Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)

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High Courts26 Feb 2009Allowed

Piginarayi Ranga Rao Vs The State of A.P.

Andhra Pradesh High Court · (2009) CriLJ 3699 : (2011) 7 RCR(Criminal) 1493

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304A

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High Courts26 Feb 2009Dismissed

B. Padmavathi Vs Revenue Divisional Officer and Others

Andhra Pradesh High Court · (2010) 3 ALD 78 : (2009) 3 ALT 635

Andhra Pradesh Panchayat Raj Act, 1994 — Section 245Andhra Pradesh Panchayat Raj Rules — Rule 3

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High Courts26 Feb 2009Allowed

Munavath Redia Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2009) 2 ALT(Cri) 64 : (2009) 1 APLJ 362

Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 302, 304, 324

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High Courts25 Feb 2009

Medasani Ramesh Babu Vs Medasani Hymavathi and Others

Andhra Pradesh High Court · (2009) 5 ALD 215 : (2009) 5 ALT 329

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 94

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High Courts25 Feb 2009Dismissed

Kondla Subbayamma and Another Vs Sub-Collector and Others

Andhra Pradesh High Court · AIR 2009 AP 141 : (2010) 1 ALT 26 : (2010) 8 RCR(Civil) 2214

Andhra Pradesh Panchayat Raj Act, 1994 — Section 153, 153(1)Andhra Pradesh Panchayat Raj Rules — Rule 3

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High Courts25 Feb 2009

Ganuboina Venkateswara Rao Vs Pakalapati Basavaiah and Others

Andhra Pradesh High Court · (2010) 2 ALT 752 : (2010) 4 CivCC 883 : (2011) 6 RCR(Criminal) 2125

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 2(2), Order 39 Rule 2AConstitution of India, 1950 — Article 227

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High Courts25 Feb 2009Allowed

Mohammed Fayaz Ali @ Fayaz Vs The Chief Secretary, Government of Andhra Pradesh, The Commissioner of Police and The Advisory Board

Andhra Pradesh High Court · (2009) 1 ALD(Cri) 837 : (2009) 3 ALT 668

Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 12(1), 13, 2, 3(2), 3(3)Arms Act, 1959 — Section 25, 25(1), 25(1B)Constitution of India, 1950 — Article 22, 226

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High Courts25 Feb 2009Allowed

Alaknanda Hydro Power Company Ltd. Vs Shring Construction Company Pvt. Ltd.

Andhra Pradesh High Court · (2009) 3 ALT 485

Arbitration and Conciliation Act, 1996 — Section 10, 10(1), 11, 16, 2Contract Act, 1872 — Section 28

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Andhra Pradesh High Court judgments, 2009