High Courts18 Feb 2009Dismissed
A. Srinath Reddy Vs Union of India (UOI)
Andhra Pradesh High Court · (2009) 2 ALD 733 : (2009) 3 ALT 676
Constitution of India, 1950 — Article 1, 3
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2009
739 judgments · page 35 of 37
High Courts18 Feb 2009Dismissed
K. Tukaram Vs The Superintendent of Post Offices, Nizamabad Divison and Others
Andhra Pradesh High Court · (2009) 4 ALD 632 : (2009) 5 ALT 162
Penal Code, 1860 (IPC) — Section 409, 420, 468
High Courts18 Feb 2009
The Dy. Director, ESI Corporation Vs Amrutanjan Limited and Others
Andhra Pradesh High Court · (2009) 3 ALD 569 : (2009) 4 ALT 127 : (2009) 4 LLJ 167
Employees State Insurance (General) Regulations, 1950 — Regulation 40, 40(1), 40(3)Employees State Insurance Act, 1948 — Section 2(22), 45A, 45C, 45D, 45E
High Courts18 Feb 2009Allowed
Branch Manager, United India Insurance Co. Ltd. Vs Polepaka Sankar and Another
Andhra Pradesh High Court · (2011) ACJ 1284 : (2011) 4 TAC 246
High Courts17 Feb 2009Dismissed
Mohd. Sadiq Shareef and Nawab Mohd. Mohiuddin Khan Vs The Tahsildar, Balanagar Mandal, The District Collector and The Chief Commissioner of Land Administration
Andhra Pradesh High Court · (2009) 2 ALD 731
High Courts17 Feb 2009
M. Aruna Vs Trilok Kumar Sanghi
Andhra Pradesh High Court · (2009) 3 ALD 553
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14, Order 9 Rule 7Evidence Act, 1872 — Section 61, 63, 63(2), 65, 66Stamp Act, 1899 — Section 35, 36
High Courts17 Feb 2009
Mrs. Neera Agarwal Vs Mahender Kumar Agarwal
Andhra Pradesh High Court · (2009) 4 ALD 607
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 14, 151Constitution of India, 1950 — Article 21, 227Evidence Act, 1872 — Section 45, 73
High Courts17 Feb 2009Dismissed
M. Subhash Chandra Bose Rao Vs State of A.P.
Andhra Pradesh High Court · (2009) 1 ALD(Cri) 658 : (2009) 2 ALT(Cri) 75 : (2009) CriLJ 2397 : (2010) 6 RCR(Criminal) 2683
Criminal Procedure Code, 1973 (CrPC) — Section 320, 321, 397, 401Penal Code, 1860 (IPC) — Section 34, 341, 385, 506(2)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts17 Feb 2009Dismissed
Srinivasa Sahu Vs Central Bank of India, Chattabazar Branch, The Regional Manager/Discriplinary Authority, Central Bank of India and Others
Andhra Pradesh High Court · (2009) 3 ALD 72 : (2009) 4 LLJ 185
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 406, 420
High Courts16 Feb 2009Dismissed
Bodapati Ramanamma and Another Vs Chilla Hanumantha and Another
Andhra Pradesh High Court · (2009) 02 AP CK 0062
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10, 10(1), 10(2), 10(3), 10(5)Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 227
High Courts13 Feb 2009Dismissed
Syed Jaheer Ahamad Vs Haji Jandamanu Yusuf Saheb (died)
Andhra Pradesh High Court · (2009) 3 ALT 178 : (2009) 1 APLJ 406
Constitution of India, 1950 — Article 227Stamp Act, 1899 — Article 47A
High Courts13 Feb 2009
Habeeba Babu Vs B. Chowdesh
Andhra Pradesh High Court · AIR 2009 AP 134 : (2009) 3 ALT 190 : (2009) 1 APLJ 369 : (2010) 8 RCR(Civil) 2206
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 105, Order 21 Rule 105(2), Order 21 Rule 106, Order 21 Rule 106(3), Order 21 Rule 106(4)Limitation Act, 1963 — Section 5
High Courts13 Feb 2009Dismissed
Gudapati Hanumaiah Vs Y. Lakshminarasamma and Others
Andhra Pradesh High Court · AIR 2009 AP 129 : (2009) 3 ALD 330 : (2009) 3 ALT 281 : (2010) 2 CivCC 232 : (2010) 8 RCR(Civil) 2201
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 21 Rule 52, 60(1)Payment of Gratuity Act, 1972 — Section 13, 4, 4(1)Provident Funds Act, 1925 — Section 2, 3, 4
High Courts12 Feb 2009Dismissed
Ramoju Satyanarayana Vs Smt. Jaya Lakshmi and Others
Andhra Pradesh High Court · (2010) 3 ALD 72 : (2009) 3 ALT 689
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 20Land Acquisition Act, 1894 — Section 10, 9, 9(3)Penal Code, 1860 (IPC) — Section 409
High Courts12 Feb 2009Dismissed
Government of A.P. and Others Vs Musalikoppu Janardhan and Others
Andhra Pradesh High Court · (2009) 2 ALT 402
Constitution of India, 1950 — Article 226, 300A, 31A(1), 31A(2)Land Acquisition Act, 1894 — Section 18, 23, 23(1), 23(2), 26
High Courts12 Feb 2009Dismissed
Ch. Gopala Rao Vs Southern Power Distribution Co. of A.P. Limited and Others
Andhra Pradesh High Court · (2009) 3 ALD 63 : (2009) 2 ALT 625 : (2009) 1 APLJ 309 : (2009) 3 LLJ 524 : (2009) 6 SLR 93
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 25Andhra Pradesh Transco Employees (Discipline and Appeal) Regulations — Regulation 10(1), 10(2), 5Constitution of India, 1950 — Article 14, 16, 311(2)
High Courts11 Feb 2009Dismissed
Nagunuri Srinivas and Another Vs State of A.P.
Andhra Pradesh High Court · (2009) 2 ALT(Cri) 26 : (2009) CriLJ 2499 : (2010) 6 RCR(Criminal) 146
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 498AProbation of Offenders Act, 1958 — Section 4, 4(3)(1), 7, 9, 9(1)
High Courts11 Feb 2009Dismissed
N. Srinivas and Another Vs State of A.P.
Andhra Pradesh High Court · (2009) 2 ALT(Cri) 26 : (2009) CriLJ 2499
Dowry Prohibition Act, 1961 — Section 4, 4(3)(1), 7, 9, 9(1)Penal Code, 1860 (IPC) — Section 498A
High Courts11 Feb 2009Allowed
Suthraya Prasada Rao Vs Bogathi Jaya Rami Reddy
Andhra Pradesh High Court · AIR 2009 AP 509 : (2009) 3 ALD 551 : (2009) 1 APLJ 246
Constitution of India, 1950 — Article 227
High Courts11 Feb 2009Allowed
Chalimeda Lakshmi Narasimha Rao Vs Chennadi Sudhakar Rao and Others
Andhra Pradesh High Court · AIR 2009 AP 117 : (2009) 3 ALD 517 : (2009) 4 ALT 164 : (2010) 8 RCR(Civil) 2193
Constitution of India, 1950 — Article 191(1)Contract Act, 1872 — Section 60, 62Partnership Act, 1932 — Section 32(2), 47