High Courts11 Feb 2009
Siddhardha Constructions Pvt. Ltd. Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2009) 5 ALD 770 : (2009) 2 ALT 440
Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 11(6), 11(8)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2009
739 judgments · page 36 of 37
High Courts11 Feb 2009Allowed
Mirza Naseeruddin Baig and Another Vs Smt. Sajida Sultana and Another
Andhra Pradesh High Court · (2009) 4 ALD 362 : (2009) 2 ALT 411
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts11 Feb 2009Dismissed
Rajendranagar Residents Welfare Association Vs Visakhapatnam Municipal Corporation and Another
Andhra Pradesh High Court · (2009) 2 ALD 665 : (2009) 2 ALT 669 : (2009) 1 APLJ 267
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 115Constitution of India, 1950 — Article 227Specific Relief Act, 1963 — Section 42, 43
High Courts11 Feb 2009
Voltas Limited Vs Assistant Commissioner (CT) LTU, Secunderabad Division and Another
Andhra Pradesh High Court · (2009) 25 VST 53
Andhra Pradesh General Sales Tax Act, 1957 — Section 20(6)
High Courts10 Feb 2009
Immadi Chetty Ravindra Vs Sri Kamakshi Devi Sametha, Sri Ramalingeswara Swamivari and Devasthanam, Ramatheertham represented by its Executive Officer, Ramatheertham and Another
Andhra Pradesh High Court · (2009) 2 ALD 601 : (2009) 3 ALT 57 : (2009) 1 APLJ 415
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 151, 83, 83(1), 83(4), 84Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 115, 151Constitution of India, 1950 — Article 227
High Courts10 Feb 2009
Sri Vasantha Venugopala Swamy Vari Temple and Mukkapati Venkateswara Rao Vs Seelamneni Venkateswara Rao
Andhra Pradesh High Court · (2009) 3 ALD 244 : (2009) 5 ALT 743
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 11, 12, 151, 153, 17Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 3, Order 39 Rule 4, Order 43 Rule 1, 115Constitution of India, 1950 — Article 226, 301, 304
High Courts10 Feb 2009Dismissed
Kore Gattaiah Vs Singareni Collieries Company Ltd. and Others
Andhra Pradesh High Court · (2009) 3 ALD 157
Constitution of India, 1950 — Article 226
High Courts10 Feb 2009
K. Muthili Rani Vs The Union of India (UOI) and Others
Andhra Pradesh High Court · (2009) 4 ALD 477 : (2009) 5 ALT 435
Criminal Procedure Code, 1973 (CrPC) — Section 173Hindustan Petroleum Management Employees (Conduct, Discipline and Appeal) Rules, 1976 — Rule 13(1)Prevention of Corruption Act, 1988 — Section 13(1)
High Courts09 Feb 2009Allowed
Addanki Hanumantha Rao and Others Vs Addanki Srinivasa Rao and Others
Andhra Pradesh High Court · (2009) 2 ALD 743 : (2009) 2 ALT 415 : (2009) 1 APLJ 315
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 148A, 148A(1), 148A(2), 148A(3)
High Courts09 Feb 2009
Rupenaguntla Siva Prasad Vs State of A.P.
Andhra Pradesh High Court · (2009) 2 ALT(Cri) 56 : (2009) 1 APLJ 411
Andhra Pradesh Excise Act, 1968 — Section 34Andhra Pradesh Prohibition Act, 1995 — Section 8Criminal Procedure Code, 1973 (CrPC) — Section 433
High Courts09 Feb 2009Allowed
T. Srinivasa Rao, Railway Contractor, Chinaganjam Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2009) 6 ALD 18 : (2009) 2 ALT 724
Arbitration and Conciliation Act, 1996 — Section 10, 11, 11(1), 11(4), 11(5)
High Courts09 Feb 2009Allowed
M. Masthan Rao Vs The Society for Rural Development Services and Others
Andhra Pradesh High Court · (2009) 2 ALD 829
High Courts09 Feb 2009Dismissed
A.P. Verma and Others Vs K. Dasaradhi Gupta and Others
Andhra Pradesh High Court · (2009) 2 ALT 698 : (2009) 4 SLR 621
Administrative Tribunals Act, 1985 — Section 14(1), 17, 30Constitution of India, 1950 — Article 129, 136, 215, 226, 227Contempt of Courts Act, 1971 — Section 12, 18, 19, 19(1)
High Courts06 Feb 2009
A.P. Civil Liberties Committee (APCLC) and Others Vs Government of A.P. and Others
Andhra Pradesh High Court · (2009) 2 ALD 1 : (2009) 1 ALD(Cri) 291 : (2009) 1 ALT 754 : (2009) 1 ALT(Cri) 162
Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 14, 19, 21, 22(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 129, 130, 131, 132, 132
High Courts05 Feb 2009Allowed
The Deputy General of Police, Kurnool Range and Others Vs R.S. Madhubabu
Andhra Pradesh High Court · (2009) 4 ALD 87 : (2009) 4 ALT 530 : (2009) 2 APLJ 351
Administrative Tribunals Act, 1985 — Section 19Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 20, 8, 8(1)Andhra Pradesh Civil Services (Conduct) Rules, 1964 — Rule 24, 3
High Courts04 Feb 2009Allowed
Suntru Somi Reddy Vs The State of A.P.
Andhra Pradesh High Court · (2009) 1 ALT(Cri) 379 : (2009) 1 APLJ 282 : (2009) CriLJ 2102 : (2010) 1 Crimes 877 : (2010) 6 RCR(Criminal) 1135
Criminal Procedure Code, 1973 (CrPC) — Section 235(1), 294, 294(2), 313Penal Code, 1860 (IPC) — Section 302
High Courts04 Feb 2009Dismissed
Gontia Kirshna Murthy Vs Smt. V. Lakshmi Devi
Andhra Pradesh High Court · (2009) 3 ALT 560
Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 2(1), 3, 3(1), 3(2), 3(4)Civil Procedure Code, 1908 (CPC) — Section 151
High Courts04 Feb 2009
The Superintending Engineer and Another Vs Pioneer Builders
Andhra Pradesh High Court · (2009) 02 AP CK 0005
Constitution of India, 1950 — Article 14, 226, 32
High Courts30 Jan 2009Dismissed
Kasireddy Laxminarayana Reddy Vs Vallappa Reddy Sumitra Reddy and Others
Andhra Pradesh High Court · AIR 2009 AP 466 : (2009) 5 ALD 786 : (2009) 1 APLJ 215
Andhra Pradesh Civil Courts Act, 1972 — Section 9Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 47 Rule 1, 104, 106, 15Partnership Act, 1932 — Section 12, 39, 40, 41, 44
High Courts30 Jan 2009Dismissed
N. Srihari Goud (Died) and Others Vs N. Prakash Goud and Others
Andhra Pradesh High Court · (2009) 3 ALT 562
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Evidence Act, 1872 — Section 61, 62, 63, 64, 65Limitation Act, 1963 — Section 5