COURT ARCHIVE

Andhra Pradesh High Court judgments, 2009

739 judgments · page 8 of 37

High Courts02 Nov 2009

High Court of Andhra Pradesh Vs Virupaksha Dattatreya Gowda and Others

Andhra Pradesh High Court · (2011) 1 ALD 148 : (2010) 1 ALT 210

Andhra Pradesh State Higher Judicial Services Rules, 2007 — Rule 14, 15, 2, 4, 5Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Writ Proceedings Rules, 1977 — Rule 24

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High Courts02 Nov 2009Allowed

Smt. Pappa Laxmi and another Vs The State of A.P. and another

Andhra Pradesh High Court · (2009) 11 AP CK 0016

Penal Code, 1860 (IPC) — Section 498A

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High Courts30 Oct 2009Allowed

Association of A.P. Sajjada Nasheens, Mutawallies and Khidmat Guzaran of Wakfs and Another Vs Union of India (UOI), (Law) Department and Others

Andhra Pradesh High Court · (2010) 1 ALT 112

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 35, 4(1)Andhra Pradesh State Wakf Board Conduct of Election Rules, 1996 — Rule 4Constitution of India, 1950 — Article 13, 14, 19(1), 25, 25(1)

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High Courts30 Oct 2009Allowed

State of A.P. and Another Vs A. Ramulu and Another

Andhra Pradesh High Court · (2010) 1 ALT 178

Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 22, 5, 6Constitution of India, 1950 — Article 14, 16, 162, 21, 309

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High Courts30 Oct 2009Dismissed

Asset Recovery Management Yard Pvt. Ltd., (ARMY) Vs Smt. M.V.L.D. Bharathi

Andhra Pradesh High Court · AIR 2010 AP 69 : (2010) 2 ALT 65

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 11(8), 16, 2Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts30 Oct 2009

D. Atchyutha Reddy Vs The State of A.P. and Another

Andhra Pradesh High Court · (2010) 1 ALD(Cri) 59 : (2009) 3 ALT(Cri) 210 : (2010) 3 CivCC 13 : (2010) CriLJ 1265 : (2010) 2 RCR(Civil) 860 : (2010) 2 RCR(Civil) 880 : (2010) 2 RCR(Criminal) 860

Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 239, 251, 313Evidence Act, 1872 — Section 3General Clauses Act, 1897 — Section 27

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High Courts30 Oct 2009

The State Bank of Hyderabad and Others Vs Ahmed Moinuddin Ahmed Moinuddin Vs The State Bank of Hyderabad and Others

Andhra Pradesh High Court · (2010) 1 ALT 399

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(18)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 34 Rule 5Constitution of India, 1950 — Article 226, 309, 311

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High Courts30 Oct 2009

K. Venkatesh and Another Vs Government of Andhra Pradesh, Home (Courts.C1) Department and Others

Andhra Pradesh High Court · (2009) 6 ALT 483

Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 10, 10(2), 20, 22, 22AConstitution of India, 1950 — Article 14, 15, 15(3), 15(4), 16

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High Courts29 Oct 2009Dismissed

Smt. Asia Begum (died) and Others Vs Smt. Mahmuda Begum

Andhra Pradesh High Court · (2010) 1 ALT 664 : (2010) 2 CivCC 391

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 35Specific Relief Act, 1963 — Section 20(3)

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High Courts29 Oct 2009Allowed

A. Hanumantha Prasad and Others Vs Coal Mines Provident Fund Organisation and Another

Andhra Pradesh High Court · (2009) 1 ALD 637 : (2010) 1 ALT 18 : (2009) 4 APLJ 226 : (2009) 4 SLR 287

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 10(7), 11, 14, 15Coal Mines Provident Fund (Staff and Conditions of Service) Regulations, 1964 — Regulation 37Industrial Disputes Act, 1947 — Section 22, 33

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High Courts29 Oct 2009Dismissed

Suri Prem Kumar and Another Vs Union of India (UOI), Ministry of Home Affairs and Another

Andhra Pradesh High Court · (2010) 1 ALD(Cri) 36 : (2010) 1 ALT 354

Constitution of India, 1950 — Article 1, 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 105, 105(1), 105(2), 105B, 177Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471

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High Courts29 Oct 2009Dismissed

Majeti Prakash Rao and Immidisetti Narasimha Rao Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2010) 1 ALD(Cri) 16 : (2010) 1 ALT(Cri) 212

Criminal Procedure Code, 1973 (CrPC) — Section 438Essential Commodities Act, 1955 — Section 7(1)Penal Code, 1860 (IPC) — Section 420

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High Courts28 Oct 2009Dismissed

E. Ratnam Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2010) 1 ALD(Cri) 104 : (2010) 1 ALT 160 : (2010) 1 ALT(Cri) 319

Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 2, 3(1), 3(2)

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High Courts28 Oct 2009Dismissed