COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 551 of 1,762

High Courts18 Aug 2009Allowed

Ch. Rajalingam Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2009) 6 ALD 245 : (2010) 1 ALT 591

Andhra Pradesh Panchayat Raj Act, 1994 — Section 249(6)Andhra Pradesh Panchayat Raj Rules — Rule 42, 42(1), 42(2)Constitution of India, 1950 — Article 243G

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High Courts18 Aug 2009Dismissed

P. Yashoda Vs Lok Adalat at Kurnool, District Legal Services Authority and Others

Andhra Pradesh High Court · (2009) 2 ALD(Cri) 987 : (2009) 6 ALT 141 : (2009) 3 ALT(Cri) 206 : (2010) 1 Crimes 15

Andhra Pradesh Chit Funds Act, 1971 — Section 3, 4Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(2), 482Legal Services Authorities Act, 1987 — Section 21

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High Courts17 Aug 2009Dismissed

Osmania University and Another Vs V. Nageshwar Rao

Andhra Pradesh High Court · (2010) 5 ALT 184

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High Courts13 Aug 2009Dismissed

C. Pandit Rao and Others Vs Vishwakarma Association (Sangham) and Others

Andhra Pradesh High Court · (2009) 6 ALD 269 : (2009) 6 ALT 197

Limitation Act, 1963 — Article 58Trusts Act, 1882 — Section 3

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High Courts13 Aug 2009Allowed

Mohd. Ashrar Ahmed Shareef and Another Vs State of A.P. and Another

Andhra Pradesh High Court · (2009) 6 ALD 1 : (2009) 5 ALT 403

Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts13 Aug 2009Dismissed

A. Pramoda and Another Vs D. Komaraiah and Others

Andhra Pradesh High Court · AIR 2010 AP 81 : (2010) 1 ALD 108 : (2010) 2 ALT 144

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 99Specific Relief Act, 1963 — Section 19

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High Courts13 Aug 2009Allowed

Shaik Mohd. Hussain, A.P. State Wakf Board Vs A.P. State Wakf Board

Andhra Pradesh High Court · (2009) 5 ALD 731 : (2009) 5 ALT 350 : (2010) 125 FLR 471 : (2010) 1 LLJ 721

Penal Code, 1860 (IPC) — Section 405, 409, 418

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High Courts13 Aug 2009Allowed

Samrat Industries Vs Sub-Registrar, Kukatpally, Ranga Reddy District and Others

Andhra Pradesh High Court · (2011) 1 ALT 221 : (2011) 2 CivCC 164 : (2011) 3 RCR(Civil) 473 : (2011) 3 RCR(Civil) 473

Registration Act, 1908 — Section 61Stamp Act, 1899 — Section 9(1)

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High Courts12 Aug 2009Allowed

Charminar Co-operative Urban Bank Ltd. Vs Rohit and Associates (Building Material Division) and Others

Andhra Pradesh High Court · (2009) 6 ALD 465 : (2010) 1 ALT 165

Constitution of India, 1950 — Article 226

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High Courts12 Aug 2009Allowed

Nalluri Anjaneyulu Vs Nalluri Peda Anjaneyulu and Others

Andhra Pradesh High Court · (2010) 1 ALD 775 : (2010) 2 ALT 352

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A

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High Courts12 Aug 2009Dismissed

T.A. Khaja Hussain Vs C. Irshad Basha Nizami

Andhra Pradesh High Court · (2009) 6 ALD 497 : (2010) 1 ALT 225

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Registration Act, 1908 — Section 17

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High Courts12 Aug 2009Allowed

State of Andhra Pradesh and Another Vs K. Abhimanyudu, Project Agricultural Officer, ADA, ITDA

Andhra Pradesh High Court · (2009) 6 ALD 636 : (2010) 1 ALT 250 : (2010) 5 SLR 49

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 9Constitution of India, 1950 — Article 154, 162, 309

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High Courts11 Aug 2009Allowed

Chief Engineer, Construction, South Central Railway and Another Vs M.V.V. Satyanarayana and Another

Andhra Pradesh High Court · (2011) 1 ALD 276 : (2010) 1 ALT 383

Arbitration Act, 1940 — Section 20, 20(1), 8Arbitration and Conciliation Act, 1996 — Section 34

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High Courts10 Aug 2009Allowed

Sri Balaji Chicken Centre Vs Nadakuditi Kutumba Rao and Others

Andhra Pradesh High Court · (2009) 6 ALD 188 : (2009) 6 ALT 450

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23

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High Courts10 Aug 2009Allowed

Arvind Chenji Vs Krisnaveni

Andhra Pradesh High Court · (2009) 6 ALD 556 : (2010) 1 ALT 395 : (2010) 2 CivCC 792 : (2010) 1 DMC 545 : (2011) 7 RCR(Criminal) 1224

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 37Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 24, 9

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High Courts07 Aug 2009