COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 547 of 1,762

High Courts25 Sept 2009Dismissed

Vice-Chairman and Managing Director, Non-Conventional Energy Development Corporation of Andhra Pradesh Limited Vs Md. Naziruddin and Others

Andhra Pradesh High Court · (2009) 6 ALD 155 : (2009) 6 ALT 402

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 22, 8, 9Constitution of India, 1950 — Article 226

Read judgment

High Courts24 Sept 2009Dismissed

National Insurance Company Limited Vs Syeda Najmunnissa and Others

Andhra Pradesh High Court · (2011) ACJ 1222 : (2010) 1 ALD 717 : (2010) 3 ALT 118

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 473Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 10, Order 13 Rule 2, Order 13 Rule 3, Order 13 Rule 4Criminal Procedure Code, 1973 (CrPC) — Section 195

Read judgment

High Courts24 Sept 2009Dismissed

G. Pentachary Vs The Addl. Industrial Tribunal-cum-Addl. Labour Court and The Management of Eenadu

Andhra Pradesh High Court · (2009) 09 AP CK 0019

Industrial Disputes Act, 1947 — Section 10, 2A(2), 33(2)

Read judgment

High Courts24 Sept 2009Dismissed

Sravani Impex Pvt. Ltd. and Another Vs Additional Director General, Directorate Revenue Intelligence and Another

Andhra Pradesh High Court · (2009) 6 ALT 749 : (2010) 252 ELT 19

Customs Act, 1962 — Section 11, 11(1), 111, 112, 113Foreign Exchange Management (Export of Goods and Services) Regulations, 2000 — Regulation 3(1)Foreign Exchange Management Act, 1999 — Section 7(1)

Read judgment

High Courts23 Sept 2009Dismissed

Mosali @ Musali Venkatesu Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2010) 1 ALD(Cri) 167 : (2010) 1 ALT(Cri) 138

Penal Code, 1860 (IPC) — Section 302, 376, 511

Read judgment

High Courts22 Sept 2009Allowed

Podduturi Vasantha Reddy Vs Estate Officer, Airports Authority of India, N.A.D.

Andhra Pradesh High Court · AIR 2010 AP 46 : (2009) 6 ALD 524 : (2010) 2 ALT 296

Andhra Pradesh Land Encroachment Act, 1905 — Section 6, 7Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15, 2, 5, 5A(1), 5A(2)

Read judgment

High Courts22 Sept 2009Dismissed

Karumanchi Janakamma Vs Bodapati Punnaiah

Andhra Pradesh High Court · (2010) 1 ALD 251 : (2009) 6 ALT 72

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3Limitation Act, 1963 — Section 3

Read judgment

High Courts22 Sept 2009Dismissed

E.S.I. Corporation Vs D. Narasiah

Andhra Pradesh High Court · (2010) 2 ALD 153

Employees State Insurance Act, 1948 — Section 82

Read judgment

High Courts22 Sept 2009Dismissed

Syeda Afsar Quadri Vs Syed Sarwar Biabani (died) per LRs. and Others

Andhra Pradesh High Court · (2010) 1 ALT 645

Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 91Registration Act, 1908 — Section 17(1), 49

Read judgment

High Courts18 Sept 2009Allowed

Ahmed Ehtesham Kawkab Vs The Government of India, Ministry of Commerce and Industry (Department of Commerce) and Others

Andhra Pradesh High Court · (2009) 6 ALD 590 : (2009) 6 ALT 1 : (2010) 251 ELT 203

Constitution of India, 1950 — Article 12, 226, 309, 311Foreign Trade (Development and Regulation) Act, 1992 — Section 11, 13, 2, 3(1)Industrial Disputes Act, 1947 — Section 7(3), 9

Read judgment

High Courts18 Sept 2009Allowed

Bharat Coco-Cola Bottling South and East Pvt. Ltd. (now called as Hindustan Coca-Cola Beverages Pvt. Ltd.) Vs The Chairman, Industrial Tribunal-cum-Presiding Officer, Labour Court and Others

Andhra Pradesh High Court · (2009) 09 AP CK 0029

Andhra Pradesh Shops and Establishments Act, 1956 — Section 48Andhra Pradesh Shops and Establishments Act, 1988 — Section 48(1)Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts18 Sept 2009Dismissed

Lakdey Ashok Vs Government of A.P. and Another

Andhra Pradesh High Court · (2009) 6 ALT 677

Administrative Tribunals Act, 1985 — Section 28Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 25, 35(2), 9Companies Act, 1956 — Section 267

Read judgment

High Courts18 Sept 2009Allowed

D. Poornachandra Rao and N. Giri Prasad Vs Tirumala Tirupati Devasthanams

Andhra Pradesh High Court · (2010) 1 ALT 56

Constitution of India, 1950 — Article 14, 16, 226, 309Industrial Disputes Act, 1947 — Section 2

Read judgment

High Courts18 Sept 2009Dismissed

Telagareddy Yesu Rama Eswara Prasad and Another Vs Life Insurance Corporation of India and Others

Andhra Pradesh High Court · (2009) 6 ALD 706 : (2010) 1 ALT 51 : (2010) 1 CivCC 505 : (2010) 7 RCR(Civil) 1097

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 3, Order 22 Rule 4Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 14, 17(1), 21, 21(1)

Read judgment

High Courts17 Sept 2009

Erla Susheela and Others Vs Union of India (UOI)

Andhra Pradesh High Court · (2011) ACJ 448 : (2010) 1 ALD 323 : (2010) 1 ALT 428 : (2011) 2 TAC 309

Railways Act, 1989 — Section 124A

Read judgment

High Courts15 Sept 2009

Managing Director, Hyderabad Metropolitan Water Supply and Sewerage Board Vs Smt. A. Saraswathi and Others

Andhra Pradesh High Court · (2010) ACJ 1627

Evidence Act, 1872 — Section 114Motor Vehicles Act, 1988 — Section 167Penal Code, 1860 (IPC) — Section 304A, 337, 338

Read judgment

High Courts15 Sept 2009Allowed

Gopana Subba Rayudu Vs Pasupuleti Venkata Ramana and Others

Andhra Pradesh High Court · (2009) 6 ALD 544 : (2009) 6 ALT 117

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 42, Order 21 Rule 43, Order 21 Rule 44, Order 21 Rule 45, Order 21 Rule 46Land Acquisition Act, 1894 — Section 10, 13, 18, 30, 5A

Read judgment

High Courts14 Sept 2009

K. Ramachandra Rao Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2009) 6 ALD 142 : (2009) 6 ALT 574

Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002 — Rule 2, 2(18)Andhra Pradesh Panchayat Raj Act, 1994 — Section 127(1), 127(2), 127(3), 128, 128(1)Constitution of India, 1950 — Article 226

Read judgment

High Courts14 Sept 2009

Bank of India Vs Vegi Venkateswara Rao and Bros. and Others

Andhra Pradesh High Court · (2010) 1 ALT 190 : (2010) 3 BC 359

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 1, 17, 18, 19(10), 19(11)

Read judgment

High Courts14 Sept 2009Allowed

Ch. Krishnaiah Vs Ch. Prasada Rao

Andhra Pradesh High Court · AIR 2010 AP 19 : (2009) 6 ALD 195 : (2009) 6 ALT 82 : (2009) 4 APLJ 1

Civil Procedure Code Amendment Act, 1976 — Section 97, 97(1)Civil Procedure Code Amendment Act, 1999 — Section 32, 32(1)Civil Procedure Code Amendment Act, 2002 — Section 16(1)

Read judgment