High Courts30 Dec 2009Dismissed
A. Gopal Menon (Dr.) Vs University of Hyderabad and Others
Andhra Pradesh High Court · (2010) 2 ALT 43
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 538 of 1,762
High Courts29 Dec 2009
Government of Andhra Pradesh Vs B.V.N. Malleswarai The District Educational Officer, The Regional Joint Director of School Education, The Director of School Education, Govt. of AP and State of AP Vs A. Subhashini and Others B.N. Malleswari Vs The District Educational Officer, The Regional Joint Director of School Education, The Director of School Education, Government of AP and State of Andhra Pradesh, Principal Secretary to Government, School Education Department
Andhra Pradesh High Court · (2010) 1 ALT 499
Administrative Tribunals Act, 1985 — Section 17Andhra Pradesh Administrative Tribunal (Procedure) Rules, 1989 — Rule 15Constitution of India, 1950 — Article 226, 227, 371D
High Courts29 Dec 2009Dismissed
The New India Assurance Company Limited Vs Bhagyanagar Ventures Limited
Andhra Pradesh High Court · AIR 2010 AP 96 : (2010) 3 ALT 70
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1, Order 38 Rule 2, Order 38 Rule 3, Order 38 Rule 4, Order 38 Rule 5
High Courts29 Dec 2009
A.P. State Fishermen Development and Walfare Association Vs District Collector and Others
Andhra Pradesh High Court · (2010) 2 ALT 246
Andhra Pradesh Lokayukta and Upa-Lokayukta Act, 1983 — Section 10, 10(2), 11, 12, 12(3)Constitution of India, 1950 — Article 21, 38, 39Penal Code, 1860 (IPC) — Section 307
High Courts29 Dec 2009
Payam Ankamma Vs The Special Deputy Collector, Tribal Welfare, The Tahsildar and Gudivada Radha Kumari
Andhra Pradesh High Court · (2010) 2 ALD 171 : (2010) 2 ALT 179
Andhra Pradesh Scheduled Areas Land Transfer Act, 1959 — Section 3(2)Andhra Pradesh Scheduled Areas Land Transfer Rules, 1969 — Rule 3(2), 7, 7(4)
High Courts24 Dec 2009Dismissed
SPA Agencies [India] Private Limited Vs Harish Rawtani
Andhra Pradesh High Court · (2010) 1 ALT 418
Arbitration and Conciliation Act, 1996 — Section 17, 17(1), 2, 21, 27Civil Procedure Code, 1908 (CPC) — Section 75, 76, 77, 78, 9Partnership Act, 1932 — Section 69, 69(2)
High Courts24 Dec 2009Dismissed
Premier Explosives Ltd. Vs Chairman and Managing Director, Singareni Collieries Co. Ltd. and Others
Andhra Pradesh High Court · AIR 2010 AP 107
Constitution of India, 1950 — Article 12, 226Contract Act, 1872 — Section 56
High Courts24 Dec 2009Dismissed
Dhirubai D. and Company, Engineers and Contractors Vs Nizam Sugar Factory Limited and Others
Andhra Pradesh High Court · (2010) 1 ALT 721
Arbitration Act, 1940 — Section 17, 2, 20, 3, 41Arbitration and Conciliation Act, 1996 — Section 1(3), 21, 85(1), 85(2)Civil Procedure Code, 1908 (CPC) — Section 34
High Courts23 Dec 2009Allowed
VLG Mallesham and Company Vs Indian Oil Corporation Limited and Others
Andhra Pradesh High Court · (2010) 1 ALD 805 : (2010) 3 ALT 33
High Courts23 Dec 2009Allowed
Sri. M. Tirupathi Rao Vs The Principal District Judge
Andhra Pradesh High Court · (2010) 1 ALT 749
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 9Andhra Pradesh Revised Pension Rules, 1980 — Rule 52, 52(1), 52(2), 8, 8(1)Central Civil Services (Pension) Rules, 1972 — Rule 69
High Courts23 Dec 2009Dismissed
M. Nagarajan Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2010) 1 ALD 584 : (2010) 2 ALT 291
Railway Establishment Code — Rule 230
High Courts23 Dec 2009
Koppala Prabhavathi Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (2010) 1 ALD 780 : (2010) 2 ALT 323
Andhra Pradesh Municipalities Act, 1965 — Section 23, 46, 46(1), 46(3), 46(4)
High Courts22 Dec 2009Allowed
Margadarsi Service Center Vs Hindustan Petroleum Corporation Limited and Another
Andhra Pradesh High Court · (2010) 2 ALD 70 : (2010) 3 ALT 557
Constitution of India, 1950 — Article 14, 226
High Courts22 Dec 2009Allowed
Union of India (UOI) and Another Vs K. Niranjan Rao and Another
Andhra Pradesh High Court · (2010) 2 ALT 709
Arbitration and Conciliation Act, 1996 — Section 2, 31(5), 34, 34(1), 34(3)Civil Procedure Code, 1908 (CPC) — Section 79, 80Limitation Act, 1963 — Section 5
High Courts18 Dec 2009Allowed
Campaign for Housing and Tenural Rights (Chatri) a regd. Society Vs Government of A.P. and Others
Andhra Pradesh High Court · (2010) 2 ALD 789 : (2010) 3 ALT 252
Andhra Pradesh Housing Board (Allotment of Plots) Rules, 1977 — Rule 3(1), 5(1), 9Andhra Pradesh Housing Board Act, 1956 — Section 21, 22, 22(1), 22A, 24Andhra Pradesh Housing Board Rules, 1959 — Rule 25, 26, 29, 41, 42
High Courts18 Dec 2009
The Senior Divisional Manager and The New India Assurance Company Vs Surya Pratap Singh and Others
Andhra Pradesh High Court · (2009) 12 AP CK 0026
Motor Vehicles Act, 1988 — Section 163A(3), 166, 168
High Courts18 Dec 2009
B. Shekar Vs Deputy Registrar of Co-operative Societies
Andhra Pradesh High Court · (2010) 1 ALD 551 : (2010) 3 ALT 682 : (2010) 1 ALT 608
Constitution of India, 1950 — Article 14, 19, 21, 226
High Courts17 Dec 2009Allowed
M. Venkaiah Chowdary and others Vs Municipal Corporation of Guntur and others
Andhra Pradesh High Court · (2010) 2 ALD 353 : (2010) 127 FLR 71
Contract Labour (Regulation and Abolition) Act, 1970 — Section 21
High Courts17 Dec 2009
Potnuru Narayanamma Vs The State of A.P.
Andhra Pradesh High Court · (2010) 1 ALD(Cri) 190 : (2011) 8 RCR(Criminal) 1363
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts17 Dec 2009Dismissed
R. Venkateswarlu Vs Divisional Railway Manager, South Central Railway, Hyderabad Division and Others
Andhra Pradesh High Court · (2010) 3 ALT 28 : (2010) 126 FLR 3
Constitution of India, 1950 — Article 14, 16, 311, 311(1)Railway Construction Company Limited Conduct (Discipline and Appeal) Rules, 1981 — Rule 30