High Courts25 Nov 2009Dismissed
Bandi Thavitinaidu and Others Vs Jeeru Thatha (died) per L.Rs.
Andhra Pradesh High Court · (2011) 1 ALT 239
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2009
739 judgments · page 5 of 37
High Courts25 Nov 2009Dismissed
Orkay Tobacco Dealers and Another Vs State Bank of India and Others
Andhra Pradesh High Court · (2010) 5 ALT 21
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(4), 17Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8(6)
High Courts25 Nov 2009Allowed
Sanghi Polyesters Limited Vs The Superintendent of Central Excise and Another
Andhra Pradesh High Court · (2010) 1 ALT 492 : (2009) 172 ECR 39 : (2010) 251 ELT 504
Central Excise Rules, 2002 — Rule 8, 8(3), 8(3A), 8(4)CENVAT (Credit) Rules, 2004 — Rule 14, 3, 3(1), 3(4)Constitution of India, 1950 — Article 226
High Courts25 Nov 2009
Oriental Insurance Co. Ltd. Vs P. Sathyavathamma and Others
Andhra Pradesh High Court · (2010) 3 ALT 433
Fatal Accidents Act, 1855 — Section 1A, 4Motor Vehicles Act, 1939 — Section 110BMotor Vehicles Act, 1988 — Section 163A, 166, 170, 173
High Courts24 Nov 2009Dismissed
Bajaj Allianz General Insurance Co. Ltd. Vs D. Vijaya and Others
Andhra Pradesh High Court · (2013) 3 ALD 725 : (2013) 4 ALT 238
High Courts24 Nov 2009Allowed
Sd. Mahaboob Subhani Vs The State of A.P. and The Superintendent
Andhra Pradesh High Court · (2010) 1 ALD(Cri) 99 : (2010) CriLJ 2071 : (2010) 7 RCR(Criminal) 898
Andhra Pradesh Prisons Rules, 1979 — Rule 321Criminal Procedure Code, 1973 (CrPC) — Section 433APenal Code, 1860 (IPC) — Section 302, 449, 506
High Courts24 Nov 2009Dismissed
P. Subramanyam Reddy and Others Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (2010) 1 ALT 686
Constitution of India, 1950 — Article 14, 16, 162
High Courts24 Nov 2009
Ramsingh Shekawat and Another Vs Union of India (UOI)
Andhra Pradesh High Court · (2011) ACJ 1090 : (2010) 1 ALT 631 : (2010) 3 RCR(Civil) 474
Railways Act, 1989 — Section 123, 124A, 125Raiwlay Claims Tribunal Act, 1987 — Section 16, 23Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3(1)
High Courts24 Nov 2009Dismissed
G. Atchutha Rao Vs Union of India (UOI) and Sri K. Subramanyam
Andhra Pradesh High Court · (2010) 1 ALD 158 : (2010) 1 ALT 82 : (2010) 3 LLJ 366 : (2010) 6 SLR 65
Official Secrets Act, 1923 — Section 5Penal Code, 1860 (IPC) — Section 25, 405, 463Union Bank of India (Employees) Pension Regulations, 1995 — Regulation 42, 43, 44, 45, 46
High Courts24 Nov 2009Allowed
Polavarapu Nagamani and Others Vs Parchuri Koteshwara Rao and Others
Andhra Pradesh High Court · (2010) 6 ALT 92 : (2011) 2 CivCC 333
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(1), Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(3)Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 37(1), 37(2)
High Courts24 Nov 2009Allowed
Vadlamudi Subba Rao Vs A.P.S.E.B. and Another
Andhra Pradesh High Court · (2010) 1 ALD 538 : (2010) 1 ALT 636
Land Acquisition Act, 1894 — Section 31
High Courts20 Nov 2009Allowed
Sathu Janardhan Vs P. Naga Vara Prarad and Another
Andhra Pradesh High Court · (2010) 4 BC 487 : (2010) 1 Crimes 855 : (2011) 6 RCR(Criminal) 2142
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts20 Nov 2009
A.P. State Ware Housing Corporation Vs The Commissioner of Income Tax
Andhra Pradesh High Court · (2009) 11 AP CK 0037
Income Tax Act, 1922 — Section 14, 14(3)Income Tax Act, 1961 — Section 10, 10(29), 11, 12(A), 80HH
High Courts19 Nov 2009Allowed
Government of Andhra Pradesh and Others Vs V. Swarajyalakshmi and Others
Andhra Pradesh High Court · (2010) 5 ALT 485
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10, 16, 17, 17(1), 17(3)Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974 — Rule 16Civil Procedure Code, 1908 (CPC) — Order 21 Rule 83, Order 21 Rule 90, Order 34 Rule 5, 151, 47
High Courts19 Nov 2009Allowed
Venkata Sai Srinivasa Constructions (P) Limited Vs Union of India (UOI) and Another
Andhra Pradesh High Court · (2010) 2 ALT 836
High Courts19 Nov 2009
Boppudi Anantha Laxmi and Others Vs K. Ambica Prasad and Another
Andhra Pradesh High Court · (2011) ACJ 1775
Central Motor Vehicles Rules, 1989 — Rule 3Motor Vehicles Act, 1988 — Section 166Workmens Compensation Act, 1923 — Section 147, 95
High Courts19 Nov 2009Dismissed
Pratap Reddy Vs Smt. Vandana Reddy
Andhra Pradesh High Court · (2010) 3 ALT 64
Civil Procedure Code, 1908 (CPC) — Section 148, 35, 35A, 35A(2), 35B
High Courts19 Nov 2009Allowed
Gangula Nikila Kantha Vs Dr. NTR University of Health Sciences and Others
Andhra Pradesh High Court · (2010) 1 ALT 48
Graduate Medical Education Regulations, 1997 — Regulation 6, 6(5)
High Courts18 Nov 2009Dismissed
K. Harshavardhan Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2010) 1 ALD(Cri) 358 : (2010) 1 ALT(Cri) 200 : (2010) CriLJ 2663 : (2010) 4 Crimes 391 : (2011) 6 RCR(Criminal) 2128
Criminal Procedure Code, 1973 (CrPC) — Section 438Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts18 Nov 2009Dismissed
M. Sravan Kumar and Others Vs District Employment Officer and Another
Andhra Pradesh High Court · (2010) 2 ALT 14 : (2009) 4 APLJ 386
Constitution of India, 1950 — Article 14, 16Recruitment and Promotion Rules — Rule 2.1