COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 548 of 1,762

High Courts11 Sept 2009Dismissed

Master Alli Sai Deepak Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2013) 4 ALT 643

Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 15, 3Andhra Pradesh State Council of Higher Education Act, 1988 — Section 24Constitution of India, 1950 — Article 14

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High Courts11 Sept 2009Dismissed

V. Hanya Naik and Others Vs M. Krishna Reddy and Others

Andhra Pradesh High Court · (2009) 6 ALD 429 : (2009) 6 ALT 221

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5Specific Relief Act, 1963 — Section 34

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High Courts11 Sept 2009

Sravan Dall Mill P. Limited Vs Central Bank of India and Another

Andhra Pradesh High Court · AIR 2010 AP 35 : (2009) 6 ALD 615 : (2010) 1 ALT 321 : (2010) 2 BC 96 : (2010) 7 RCR(Civil) 750

Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(3)(A), 13(4), 17

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High Courts11 Sept 2009

DCL Maritech Limited Vs Government of A.P. and Another

Andhra Pradesh High Court · (2010) 154 CompCas 503

Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 446, 446(2), 456, 457(1), 51General Clauses Act, 1897 — Section 27

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High Courts11 Sept 2009Allowed

S. Babu Saheb @ Babu. Vs The State of A.P.

Andhra Pradesh High Court · (2010) 1 ALT(Cri) 32 : (2009) 4 APLJ 57

Andhra Pradesh Excise Act, 1968 — Section 34, 34(1)Andhra Pradesh Prohibition Act, 1995 — Section 8Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(4), 100(5), 161

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High Courts11 Sept 2009

A. Ramaiah Vs The Hon''ble Industrial Tribunal-Cum-Labour Court and Another

Andhra Pradesh High Court · (2010) 2 ALT 81 : (2009) 4 APLJ 64 : (2010) 125 FLR 497

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A, 2A(2)

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High Courts11 Sept 2009Allowed

Battula Veeraswamy Vs The Regional Provident Fund Commissioner and Others

Andhra Pradesh High Court · (2009) 6 ALD 725 : (2009) 6 ALT 464 : (2010) 3 LLJ 420

Central Civil Services (Pension) Rules, 1972 — Rule 49(1), 50(1), 50(2)Constitution of India, 1950 — Article 226, 36, 37, 41, 47Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 11, 14, 14A, 16

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High Courts11 Sept 2009Dismissed

Visakhapatnam Urban Development Authority and Another Vs Smt. Rani Kamala Devi and Another

Andhra Pradesh High Court · (2010) 1 ALT 168

Estates Abolition Act — Section 80Land Acquisition Act, 1894 — Section 10, 11, 11A, 16, 17

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High Courts11 Sept 2009

Gandipally Srinivas Vs The State of A.P.

Andhra Pradesh High Court · (2009) 2 ALD(Cri) 748 : (2009) 3 ALT(Cri) 279 : (2009) 4 APLJ 94 : (2010) CriLJ 682

Criminal Procedure Code, 1973 (CrPC) — Section 161(3)Penal Code, 1860 (IPC) — Section 304A

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High Courts11 Sept 2009Allowed

Sama Subhash Reddy Vs S. Lalitha @ Lalithamma, S. Srinivas Reddy, S. Venkat Reddy and State of A.P.

Andhra Pradesh High Court · (2010) 2 ALD(Cri) 779

Criminal Procedure Code, 1973 (CrPC) — Section 161, 190(1), 378(1), 386, 397Evidence Act, 1872 — Section 106, 113(A), 113(B), 32Penal Code, 1860 (IPC) — Section 302, 498A

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High Courts11 Sept 2009Allowed

Rani Kamala Devi Vs Commissioner of Survey, Settlements and Land Records and Others

Andhra Pradesh High Court · (2009) 6 ALD 788 : (2009) 6 ALT 533

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 18, 18(4), 19, 21Constitution of India, 1950 — Article 226

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High Courts10 Sept 2009