High Courts25 Feb 2009Dismissed
National Insurance Company Limited Vs Smt. P. Narasamma and Another
Andhra Pradesh High Court · (2009) 6 ALT 385
Workmens Compensation Act, 1923 — Section 2(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2009
739 judgments · page 34 of 37
High Courts25 Feb 2009Allowed
G. Mallaiah and Another Vs Govt. of A.P., Revenue Dept. and Others
Andhra Pradesh High Court · (2009) 4 ALD 573 : (2009) 5 ALT 661
High Courts24 Feb 2009Dismissed
Ravi Satish Vs Edala Durga Prasad and Others
Andhra Pradesh High Court · (2010) 2 CivCC 33
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1A, Order 8 Rule 1A(3)Constitution of India, 1950 — Article 227
High Courts24 Feb 2009
Ageer Dasaratham and Another Vs Joint Collector and Others
Andhra Pradesh High Court · (2009) 3 ALT 103
Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 24Andhra Pradesh (Telangana Area) Abolition of Inams Rules, 1975 — Rule 6Constitution of India, 1950 — Article 227
High Courts24 Feb 2009Allowed
Lingala Lasmaiah @ Laxmaiah Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2009) 2 ALT(Cri) 59 : (2009) 1 APLJ 397
Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 302, 304II
High Courts24 Feb 2009Allowed
V. Raju Vs The Commander Works Engineer, Military Engineering Service and Another
Andhra Pradesh High Court · (2009) 4 ALD 286 : (2009) 4 ALT 158
Constitution of India, 1950 — Article 14
High Courts24 Feb 2009Dismissed
TPR Marketing Pvt. Ltd. Vs Kingsbury Personal Care Pvt. Ltd.
Andhra Pradesh High Court · (2009) 4 ALD 481 : (2009) 4 ALT 16
Arbitration and Conciliation Act, 1996 — Section 11(12), 11(5), 11(6), 2(1)Contract Act, 1872 — Section 28
High Courts24 Feb 2009
Alakananda Hydro Power Company Limited Vs Shring Construction Company Private Limited
Andhra Pradesh High Court · (2009) 02 AP CK 0019
Arbitration and Conciliation Act, 1996 — Section 10, 10(1), 11, 16, 2Contract Act, 1872 — Section 28
High Courts24 Feb 2009
Parachuri Jayarama Naidu and Others Vs Parachuri Nageswara Naidu
Andhra Pradesh High Court · (2009) 4 ALD 15
Civil Procedure Code, 1882 — Section 25Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19, 115(1), 24Constitution of India, 1950 — Article 227
High Courts20 Feb 2009
General Manager, South Central Railway, Rail Nilayam, Divisional Railway Manager, South Central Railway and Union of India (UOI) and Others Vs D. Vijayalakshmi and Others
Andhra Pradesh High Court · (2009) 3 ALD 491 : (2009) 2 ALT 775 : (2009) 1 APLJ 335
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11, 151, 152Constitution of India, 1950 — Article 141, 142, 226, 300Land Acquisition Act, 1894 — Section 10, 11, 11(2), 11A, 12(2)
High Courts20 Feb 2009Dismissed
Pullella Lakshminarayana and Another Vs Maddimsetti Mukteswara Rao and Another
Andhra Pradesh High Court · (2009) 4 ALD 59 : (2009) 4 ALT 567 : (2009) 1 APLJ 373
Constitution of India, 1950 — Article 227Registration Act, 1908 — Section 17, 49Stamp Act, 1899 — Section 3, 35, 36
High Courts20 Feb 2009
Bokka Nagendra and Others Vs Kotta Reddiyya and Another
Andhra Pradesh High Court · (2009) 4 ALD 20 : (2009) 4 ALT 610 : (2009) 15 ALT 610
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5Constitution of India, 1950 — Article 227
High Courts20 Feb 2009
Kakinada Municipality Vs Employees State Insurance Corporation and Others
Andhra Pradesh High Court · (2009) 4 ALD 674 : (2009) 3 ALT 623 : (2010) 1 LLJ 407
Constitution of India, 1950 — Article 226Employees State Insurance (Amendment) Act, 1966 — Section 32Employees State Insurance (General) Regulations, 1950 — Regulation 31, 31, 50
High Courts19 Feb 2009Allowed
New India Assurance Company Limited Vs Gada Mangamma and Others
Andhra Pradesh High Court · (2009) 15 ALT 559
Motor Vehicles Act, 1988 — Section 147
High Courts19 Feb 2009
Kambala Nagarjuna Vs The State of A.P.
Andhra Pradesh High Court · (2009) 1 ALD(Cri) 663 : (2009) 2 ALT(Cri) 30 : (2009) CriLJ 2780 : (2010) 6 RCR(Criminal) 261
Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 302, 324
High Courts19 Feb 2009Allowed
United India Insurance Company Limited. Vs Manduru Lakshmi Devamma and Others
Andhra Pradesh High Court · (2010) ACJ 1856 : (2009) 3 ALD 368 : (2009) 3 ALT 396 : (2009) 1 APLJ 382
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1939 — Section 110A, 110A(3)Motor Vehicles Act, 1988 — Section 158(6), 165(1), 166, 166(1), 166(3)
High Courts19 Feb 2009Dismissed
N. Usha Rani and Another Vs N. Rama Devi and Others
Andhra Pradesh High Court · (2009) 02 AP CK 0033
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts19 Feb 2009Dismissed
Dr. A. Sudhakar Reddy Vs The A.P. State Information Commission Right to Information, The Municipal Commissioner, Jagtial Municipality and Public Information Officer (Municipal Manager), Jagtial Municipality
Andhra Pradesh High Court · (2010) 1 ALT 393
Right to Information Act, 2005 — Section 19, 20
High Courts19 Feb 2009Dismissed
Dharavatj Raju Vs The Agency Divisional Officer and Election Tribunal and Another
Andhra Pradesh High Court · (2009) 1 APLJ 409
Andhra Pradesh Panchayat Raj Act, 1994 — Section 18, 233
High Courts19 Feb 2009Dismissed
Bhupathiraju Ravi Kumar Vs Paluri Surya Prakasa Rao (died) and Others
Andhra Pradesh High Court · (2009) 3 ALD 405 : (2009) 3 ALT 294
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 114, 3, 45, 46, 47