Andhra Pradesh High Court Judgments

High Courts06 Jul 2009Dismissed

Smt. Poluru Venkata Ratnam Vs Madava Venkateswara Rao and Others

Andhra Pradesh High Court · AIR 2009 AP 197 : (2009) 5 ALD 251 : (2009) 6 ALT 239 : (2010) 8 RCR(Civil) 2259

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Provincial Insolvency Act, 1920 — Section 16, 5, 68

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High Courts06 Jul 2009

Union of India (UOI) and Others Vs All India Postal Extra Departmental Employees Union and Others

Andhra Pradesh High Court · (2009) 5 ALT 776

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High Courts06 Jul 2009Allowed

KREBS Biochemicals and Industries Ltd. Vs Nannapaneni Venkat Rao, Co-op. Sugars Limited and Others

Andhra Pradesh High Court · AIR 2009 AP 216 : (2009) 5 ALD 558 : (2009) 5 ALT 98 : (2009) 3 APLJ 220 : (2010) 8 RCR(Civil) 2275

Arbitration Act, 1940 — Section 33Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6), 11(9), 16British Arbitration Act, 1996 — Section 7

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High Courts03 Jul 2009

B. Subba Reddy Vs S.S. Organics Limited and V.N. Sundana Reddy

Andhra Pradesh High Court · (2009) 151 CompCas 190

Arbitration and Conciliation Act, 1996 — Section 34(2), 8Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Commissions of Inquiry Act, 1952 — Section 4

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High Courts03 Jul 2009Allowed

Ujelly, T.C.S. Vs Govt. of A.P. and Others

Andhra Pradesh High Court · (2009) 5 ALT 679 : (2009) 3 APLJ 192

Andhra Pradesh Excise (Grant of Licence to Sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules, 2007 — Rule 12, 16, 27, 27(1), 3Andhra Pradesh Excise Act, 1968 — Section 31, 31(1)Constitution of India, 1950 — Article 226

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High Courts03 Jul 2009Allowed

Andhra Pradesh Mills Ltd. Rajahmundary Vs The Industrial Tribunal Cum Labour Court and Another

Andhra Pradesh High Court · (2009) 6 ALT 412 : (2009) 3 APLJ 174 : (2010) 1 LLJ 693 : (2009) 8 SLR 384

Industrial Disputes Act, 1947 — Section 11A

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High Courts03 Jul 2009Dismissed

Ayyan Traders Pvt. Ltd. Vs Lingaram Chennaiah (died) Per L.Rs. and Others

Andhra Pradesh High Court · (2009) 6 ALD 321 : (2009) 6 ALT 259

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 9 Rule 9, 146, 151

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High Courts03 Jul 2009

P. Venka Reddy Vs The Senior Divisional Security Commissioner, Railway Protection Force and Sri B. Sai Chandra Shekar Singh, Assistant Secutiry Commissioner

Andhra Pradesh High Court · (2009) 6 ALD 111 : (2009) 5 ALT 644

Criminal Procedure Code, 1973 (CrPC) — Section 243Prevention of Corruption Act, 1988 — Section 13(1), 22Railways Act, 1989 — Section 154

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High Courts02 Jul 2009Allowed

C.V.S.K. Sharma (Dr.), I.A.S., Commissioner and Special Officer, Greater Hyderabad Municipal Corporation and V.S. Sharma Vs Mohd. Moinuddin

Andhra Pradesh High Court · (2009) 5 ALD 516 : (2009) 4 ALD 723 : (2009) 4 ALT 796

Hyderabad Municipal Corporation Act, 1955 — Section 146, 147

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High Courts01 Jul 2009Dismissed

Sri Kodandaram Alloys Pvt. Limited and Another Vs State Bank of India, Veeraghattam Branch and Another

Andhra Pradesh High Court · (2010) 3 ALT 31

Limitation Act, 1963 — Section 14Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17

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High Courts01 Jul 2009Dismissed

Prohibition and Excise Superintendent and Another Vs Toddy Tappers Co-operative Society

Andhra Pradesh High Court · (2009) 5 ALD 182 : (2009) 5 ALT 39 : (2009) 3 APLJ 87

Andhra Pradesh Excise (Arrack and Toddy Licences General Conditions) Rules, 1969 — Rule 18Andhra Pradesh Excise (Lease of Right to Sell Indian Liquor and Foreign Liquor in Retail) Rules, 1993 — Rule 33Andhra Pradesh Excise (Lease of Right to sell Liquor in Retail) Rules, 1969 — Rule 16, 18

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High Courts30 Jun 2009Dismissed

Ashok Leyland Finance Ltd. Vs P. Vengal Rao and Another

Andhra Pradesh High Court · AIR 2009 AP 196 : (2009) 5 ALD 235 : (2009) 6 ALT 128 : (2010) 8 RCR(Civil) 2258

Arbitration and Conciliation Act, 1996 — Section 2Civil Procedure Code, 1908 (CPC) — Order 21 Rule 5, 38

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High Courts30 Jun 2009Allowed

VRS and YRN College Vs The Commissioner of Collegiate Education A.P., The Regional Joint Director of Higher Education and Dr. Y. Sri Hari, Principal VRS and YRN College

Andhra Pradesh High Court · (2009) 6 ALD 190 : (2009) 6 ALT 359 : (2009) 3 APLJ 104

Constitution of India, 1950 — Article 309

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High Courts30 Jun 2009Allowed

P. Sambasiva Rao Vs Government of Andhra Pradesh, The Vijayawada Municipal Corporation and The Assistant Commissioner

Andhra Pradesh High Court · (2009) 5 ALD 33 : (2009) 6 ALT 68 : (2009) 3 APLJ 91

Hyderabad Municipal Corporation Act, 1955 — Section 148, 148(2), 93, 97, 97(1)Municipal Corporation of Hyderabad (Acquisition and Disposal of Immovable Property) Rules, 1970 — Rule 6

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High Courts30 Jun 2009Allowed