COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 559 of 1,762

High Courts05 Jun 2009Dismissed

Goli Veerraju Vs The Commissioner and Others

Andhra Pradesh High Court · (2009) 5 ALD 670 : (2009) 4 ALT 674

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 1(3), 2(7), 9(1), 9(3), 9(4)Andhra Pradesh (Andhra Area) Estates Land (Reduction of Rent) Act, 1947 — Section 3(2)Andhra Pradesh (Andhra Area) Estates Land Act, 1908 — Section 2, 2(7), 3(2)

High Courts05 Jun 2009Allowed

Land Acquisition Officer and Revenue Divisional Officer Vs Koka Suryanarayana Rao and Others

Andhra Pradesh High Court · (2010) 3 ALT 218

Land Acquisition (Amendment) Act, 1984 — Section 23(1A)Land Acquisition Act, 1894 — Section 18, 4(1)

High Courts05 Jun 2009Dismissed

Lalitha Pershad (died) per LRs Vs Shyamsunderlal (died) per LRs

Andhra Pradesh High Court · (2009) 5 ALD 345 : (2009) 5 ALT 67

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 8(1), 9Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100, 151Criminal Procedure Code, 1973 (CrPC) — Section 145, 149

High Courts04 Jun 2009Dismissed

Manohar Reddy and Others Vs Syed Mohiuddin and Others

Andhra Pradesh High Court · (2009) 6 ALD 350 : (2010) 1 ALT 453

Andhra Pradesh (Telangana Area) Record of Rights in Land Regulation, 1358 — Section 5Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 47Waqf Act, 1954 — Section 3, 3(1), 4, 5, 6

High Courts04 Jun 2009Dismissed

Hayat Begum and Others Vs Khadar Sharif and Others

Andhra Pradesh High Court · (2009) 5 ALD 108 : (2009) 6 ALT 339

High Courts04 Jun 2009

M. Bojji Raju Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (2009) 6 ALD 100 : (2009) 4 ALT 635 : (2009) 3 APLJ 179

High Courts02 Jun 2009

Afzalunnisa Begum Vs The State of A.P. and Nuzhathunissa Begum Umesh Prasad Maharana, Harihar Maharana and Bhubaneswari Devi Vs The State of A.P. and Munum Maharana

Andhra Pradesh High Court · (2009) 2 ALD(Cri) 155 : (2009) 2 ALT(Cri) 204 : (2009) CriLJ 4191 : (2010) 1 Crimes 1013 : (2010) 1 DMC 654 : (2010) 7 RCR(Criminal) 526

Constitution of India, 1950 — Article 14, 15, 21Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A

High Courts02 Jun 2009Allowed

G. Sarvaiah Goud and Others Vs Government of A.P. and Others

Andhra Pradesh High Court · (2009) 4 ALT 141 : (2009) 2 APLJ 436

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 6A, 6A(5)Constitution of India, 1950 — Article 38, 39, 46

High Courts02 Jun 2009Dismissed

Oriental Insurance Company Limited Vs N. Sarojini and Others

Andhra Pradesh High Court · (2010) ACJ 2277 : (2009) 5 ALD 300 : (2009) 5 ALT 698 : (2009) 2 APLJ 401 : (2009) 123 FLR 892 : (2011) 7 RCR(Civil) 1684

Workmens Compensation Act, 1923 — Section 4, 4(1)

High Courts02 Jun 2009Dismissed

Nagareddy Rajagopala Reddy Vs Oriental Fire and General Insurance Company Limited

Andhra Pradesh High Court · (2009) 5 ALD 131 : (2009) 4 ALT 804

General Clauses Act, 1897 — Section 27Insurance Act, 1938 — Section 64VBMarine Insurance Act, 1963 — Section 17, 23, 32, 33, 52

High Courts02 Jun 2009Allowed

K.S. Bali and Others Vs State of A.P. and Others

Andhra Pradesh High Court · (2009) 4 ALD 728 : (2009) 5 ALT 49 : (2009) 3 APLJ 153

Registration Act, 1908 — Section 22A

High Courts01 Jun 2009Allowed

M. Vijay Kumar and Another Vs Chapala Narsimha and Others

Andhra Pradesh High Court · (2009) 5 ALT 651

Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 24, 7Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 38E

High Courts01 Jun 2009Dismissed

T. Sarath Chandra Reddy Vs Margadarsi Chit Funds Limited and Others

Andhra Pradesh High Court · (2009) 5 ALD 305 : (2009) 5 ALT 37 : (2009) 2 APLJ 405

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), Order 6 Rule 17Constitution of India, 1950 — Article 227

High Courts01 Jun 2009Allowed

Nakka Perumal Reddy and Others Vs Pandiripilli Lakshmi Prasad and Another

Andhra Pradesh High Court · (2009) 5 ALD 634 : (2009) 6 ALT 779

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 2, Order 21 Rule 95, Order 21 Rule 97

High Courts13 May 2009Dismissed

Chetkuru Srisailam Vs The State

Andhra Pradesh High Court · (2009) 2 ALD(Cri) 144 : (2009) 2 ALT(Cri) 363

Criminal Procedure Code, 1973 (CrPC) — Section 164, 437Penal Code, 1860 (IPC) — Section 120B, 201, 419, 420, 467

High Courts13 May 2009Allowed

Samudrala Vishnu Vs The State

Andhra Pradesh High Court · (2009) 2 ALD(Cri) 187 : (2009) 2 ALT(Cri) 338 : (2009) CriLJ 4021

Criminal Procedure Code, 1973 (CrPC) — Section 267, 267(1), 268, 269, 270Penal Code, 1860 (IPC) — Section 379, 380, 457, 511Prisoners (Attendance in Courts) Act, 1955 — Section 3

High Courts01 May 2009Allowed

Kommisetty Nammalwar and Co. Vs The Agricultural Market Committee and The Government of Andhra Pradesh

Andhra Pradesh High Court · (2009) 4 ALT 431

Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 10, 11, 12, 12(1), 12AAndhra Pradesh (Agricultural Produce and Livestock) Markets Rules, 1969 — Rule 2, 48Andhra Pradesh General Clauses Act, 1891 — Section 13, 15

High Courts01 May 2009Dismissed

Superintending Engineer, AMRP Circle, Nalgonda and others Vs B. Sudhakar Rao

Andhra Pradesh High Court · (2009) 4 ALT 209 : (2009) 122 FLR 880

Administrative Tribunals Act, 1985 — Section 19

High Courts01 May 2009Dismissed

Joint Collector and Others Vs P. Harinath Reddy and Others

Andhra Pradesh High Court · (2009) 4 ALT 1

Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 166B, 58AAndhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 2, 47, 48Constitution of India, 1950 — Article 226

High Courts01 May 2009Dismissed

P. Vijaya Laxmi Vs Joint Collector and Others

Andhra Pradesh High Court · (2009) 4 ALD 629 : (2009) 4 ALT 767

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Constitution of India, 1950 — Article 226