Andhra Pradesh High Court Judgments

High Courts28 Aug 2009

D. Vijay Kumar and Vs State of A.P.

Andhra Pradesh High Court · (2010) 1 ALD(Cri) 150 : (2009) 3 ALT(Cri) 311 : (2010) CriLJ 968 : (2010) 7 RCR(Criminal) 132

Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 226, 227, 439, 482Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 107, 109, 304B, 306, 34

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High Courts27 Aug 2009

Narketpally College of Education Vs National Council for Teacher Education, Southern Regional Committee and Others

Andhra Pradesh High Court · (2010) 3 ALT 680

National Council for Teacher Education Act, 1993 — Section 14(1), 17, 18

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High Courts26 Aug 2009Dismissed

S.V.S. Cable Network and Others Vs Sri Venkateswara Cable Network and Others

Andhra Pradesh High Court · (2009) 6 ALD 548 : (2009) 6 ALT 139 : (2009) 3 ALT(Cri) 201 : (2010) 1 Crimes 624

Cable Television Networks (Regulation) Act, 1995 — Section 16, 3, 4Copyright Act, 1957 — Section 63Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 154(3), 156(3), 200

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High Courts26 Aug 2009Dismissed

Chekkala Narayana Rao Vs Grandhi Atchutarama Rao and Another

Andhra Pradesh High Court · (2009) 6 ALD 701 : (2010) 1 ALT 378

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 15, 151, 153Contract Act, 1872 — Section 172Transfer of Property Act, 1882 — Section 100, 58

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High Courts26 Aug 2009Dismissed

Nallamothu Ruthrani (Dr.) Vs Govt. of A.P. and Others

Andhra Pradesh High Court · (2009) 5 ALT 689

Andhra Pradesh Municipalities Act, 1965 — Section 228, 46, 46(1), 46(2)Andhra Pradesh Panchayat Raj Act, 1994 — Section 245(2)

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High Courts25 Aug 2009Allowed

Pothuraju Chandraiah Vs G. Narasimha and others

Andhra Pradesh High Court · (2011) ACJ 806 : (2011) 7 RCR(Civil) 1514

Motor Vehicles Act, 1988 — Section 134, 163A, 166Penal Code, 1860 (IPC) — Section 338

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High Courts24 Aug 2009Dismissed

Sala Shiny Kiran Vs Sala Ulday Kiran Rao

Andhra Pradesh High Court · (2009) 6 ALD 764 : (2010) 2 ALT 153

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 1, Order 7 Rule 11

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High Courts24 Aug 2009Dismissed

Nokia Siemens Networks Private Limited and Another Vs Union of India (UOI) and Another

Andhra Pradesh High Court · (2009) 5 ALT 377 : (2009) 3 APLJ 367

Constitution of India, 1950 — Article 226

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High Courts21 Aug 2009Dismissed

Thadisina Chinna Babu Rao Vs Kum Thadisina Sarala Kumari Rao

Andhra Pradesh High Court · (2010) 2 DMC 806

Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)Family Courts Act, 1984 — Section 7

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High Courts21 Aug 2009Dismissed

The Fertilizer Wholesale Dealers Welfare Association and Another Vs Government of Andhra Pradesh, Food and Agriculture Department and Others

Andhra Pradesh High Court · (2010) 1 ALD 488 : (2009) 5 ALT 725 : (2009) 3 APLJ 444

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3Insecticides Rules, 1971 — Rule 10

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High Courts21 Aug 2009Dismissed

The Singareni Collieries Company Limited Vs Vemuganti Ramakishan Rao and Others

Andhra Pradesh High Court · (2009) 6 ALD 87 : (2009) 6 ALT 267

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Land Acquisition Act, 1894 — Section 11A, 12, 28A, 28A(1), 4(1)Limitation Act, 1963 — Section 12

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High Courts21 Aug 2009

Gopavarapu Ramalinga Swamy Vs Nimmala Kondalu and Another

Andhra Pradesh High Court · (2009) 6 ALD 204 : (2009) 6 ALT 204

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 73, 73(1)

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High Courts21 Aug 2009Allowed

K. Suguna Lakshmi Vs UCO Bank and Another

Andhra Pradesh High Court · (2009) 6 ALD 83 : (2009) 6 ALT 630 : (2010) 125 FLR 679 : (2010) 1 LLJ 718

Civil Procedure Code, 1908 (CPC) — Section 60, 60(1)

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High Courts21 Aug 2009

Punadipadu Primary Agricultural Co-operative Credit Society Ltd. Vs Deputy Registrar of Co-operative Societies and Others

Andhra Pradesh High Court · (2009) 6 ALD 340 : (2009) 6 ALT 228

Married Womens Protection Act, 1922 — Section 2Post Office Act, 1898 — Section 53Prevention of Cruelty to Children Act, 1894 — Section 1

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High Courts21 Aug 2009Dismissed

K. Bhagyamma (died) per LR Vs Government of A.P. and Others

Andhra Pradesh High Court · (2010) 1 ALT 271

Constitution of India, 1950 — Article 14, 226, 300ALand Acquisition Act, 1894 — Section 10, 11, 11(1), 11(2), 19

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High Courts20 Aug 2009Dismissed

R.J.R.M. Degree College Vs Government of Andhra Pradesh and Another

Andhra Pradesh High Court · (2009) 6 ALD 457 : (2009) 5 ALT 694 : (2009) 3 APLJ 293

Andhra Pradesh Commissionerate of Higher Education Act, 1986 — Section 11(2)Andhra Pradesh Education Act, 1982 — Section 2(18), 2(27), 20, 20(4), 21Andhra Pradesh Educational Institutions (Establishment, Regulation, Administration and Control of Institutions of Higher Education) Rules, 1987 — Rule 1(2), 4, 4(2)

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High Courts20 Aug 2009Allowed

Vadada Ganeswara Rao and Another Vs Mummidisetti Vijaya Chamundeswari and Others

Andhra Pradesh High Court · AIR 2010 AP 74 : (2009) 6 ALD 507 : (2010) 1 ALT 195

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Contract Act, 1872 — Section 4

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High Courts20 Aug 2009

Government of Andhra Pradesh and Others Vs Kuna Sanyasi Rao, Maistry, Government Bamboo Department

Andhra Pradesh High Court · (2010) 1 ALD 165 : (2010) 1 ALT 34

Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994 — Section 7

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High Courts19 Aug 2009

K. Ranganna Vs State

Andhra Pradesh High Court · (2010) 1 ALT(Cri) 30 : (2010) CriLJ 1275

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 159, 160

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High Courts19 Aug 2009Allowed

Mohd. Shareefuddin Vs Regional Manager, APSRTC, Secunderabad City Region and Another

Andhra Pradesh High Court · (2009) 6 ALD 207 : (2009) 6 ALT 246 : (2010) 124 FLR 510 : (2010) 2 LLJ 634

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