COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 560 of 1,762

High Courts01 May 2009Dismissed

Sukhavasi Sivaiah Vs State

Andhra Pradesh High Court · (2009) 3 ALT(Cri) 81 : (2009) 2 APLJ 393 : (2009) CriLJ 4027 : (2010) 1 Crimes 155 : (2010) 7 RCR(Criminal) 960

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 489, 489C

Read judgment

High Courts01 May 2009

Chagalamarri Subbaiah and Others Vs State

Andhra Pradesh High Court · (2009) 2 ALD(Cri) 121 : (2009) 3 ALT(Cri) 36 : (2010) CriLJ 655

Constitution of India, 1950 — Article 15, 24, 39Criminal Procedure Code, 1973 (CrPC) — Section 223Guardians and Wards Act, 1890 — Section 8

Read judgment

High Courts30 Apr 2009Dismissed

New India Assurance Co. Ltd. Vs B. Lalitha (Smt.) and Others

Andhra Pradesh High Court · (2011) ACJ 407 : (2010) 1 ALT 441 : (2011) 128 FLR 352 : (2011) 2 TAC 471

Workmens Compensation Act, 1923 — Section 11(I), 2(1), 3, 4, 4A

Read judgment

High Courts30 Apr 2009Allowed

Sri K. Balarama Raju Vs The High Court of Andhra Pradesh and Others

Andhra Pradesh High Court · (2009) 04 AP CK 0073

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 16(3), 20(18), 21, 21(4), 9Andhra Pradesh Civil Services (Conduct) Rules, 1964 — Rule 3Constitution of India, 1950 — Article 226, 235, 311(2)

Read judgment

High Courts30 Apr 2009Allowed

N. Rani Bai and Another Vs The Defence Estate Officer and Others

Andhra Pradesh High Court · (2009) 5 ALD 114 : (2009) 5 ALT 312

Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 10, 10(6), 24, 7, 8Constitution of India, 1950 — Article 226

Read judgment

High Courts30 Apr 2009

New India Assurance Company Ltd. Vs S. Ambagowda alias Ramesh and Another

Andhra Pradesh High Court · (2009) 4 ALT 705 : (2010) 124 FLR 743 : (2011) 2 TAC 208

Workmens Compensation Act, 1923 — Section 2(I), 4, 4A, 4A(1), 4A(2)

Read judgment

High Courts30 Apr 2009Dismissed

Gudimetla Venkat Reddy rep. by its Proprietor Sri G. Venkat Reddy Vs State of A.P.

Andhra Pradesh High Court · (2009) 25 VST 178

Andhra Pradesh General Sales Tax Act, 1957 — Section 20(2), 22Andhra Pradesh General Sales Tax Rules, 1957 — Rule 6(2), 6(3)

Read judgment

High Courts30 Apr 2009Allowed

The Additional Dy. Inspector General of Police and The Dy. Inspector General of Police Vs No. 015140942 Constable General Duty Ashok Kumar Yadav

Andhra Pradesh High Court · (2009) 2 APLJ 408 : (2009) 91 SCL 194

Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 14(B)Constitution of India, 1950 — Article 226

Read judgment

High Courts29 Apr 2009Dismissed

Indu Bai and Another Vs Rajendra Kumar Bhandari and Another

Andhra Pradesh High Court · (2009) 5 ALD 402 : (2009) 6 ALT 110

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Specific Relief Act, 1963 — Section 13, 17

Read judgment

High Courts29 Apr 2009Allowed

P. Krishna Prasad (died) his L.R., P. Venkata Muralikrishna Prasad Chowdary Vs Davuluri Peda Venkateswarlu and Others

Andhra Pradesh High Court · (2009) 4 ALD 447

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 211, 3, 3(3), 4, 65Preventive Detention Act, 1950 — Section 3, 7

Read judgment

High Courts29 Apr 2009Dismissed

L. Venkata Krishna Reddy (Died) and Others Vs M. Anjappa (Died) per L.Rs 10 to 16 and Others

Andhra Pradesh High Court · AIR 2009 AP 179 : (2009) 4 ALD 222 : (2009) 15 ALT 599 : (2009) 2 APLJ 282 : (2010) 8 RCR(Civil) 2241

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 9 Rule 13, 115Limitation Act, 1963 — Article 54, 5Specific Relief Act, 1963 — Section 28

Read judgment

High Courts29 Apr 2009Dismissed

S.L.S. Power Ltd., Navalok Gardens Vs Joint Commissioner (CT) Legal, Office of the Commissioner of Commercial Taxes and Another

Andhra Pradesh High Court · (2009) 25 VST 55

Andhra Pradesh General Sales Tax Act, 1957 — Section 20, 20(1), 20(2), 20(2A), 21Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 264(4)

Read judgment

High Courts29 Apr 2009

Shaik Ahmed Mohammad Vs Damodardas Haridas and Sons

Andhra Pradesh High Court · (2009) 5 ALD 110 : (2009) 6 ALT 378

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

Read judgment

High Courts29 Apr 2009Allowed

ITC Limited Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2009) 26 VST 682

Andhra Pradesh General Sales Tax Act, 1957 — Section 16(3), 17

Read judgment

High Courts28 Apr 2009Dismissed

Mendaguthiti Veera Venkata Anand and Others Vs Revenue Divisional Officer and Others

Andhra Pradesh High Court · (2009) 5 ALT 456 : (2009) 3 APLJ 19

Andhra Pradesh Panchayat Raj Act, 1994 — Section 13, 14, 153(5), 182, 245

Read judgment

High Courts28 Apr 2009Dismissed

Depot Manager, APSRTC Vs Depot Secretary, APSRTC, National Mazdoor Union and Another

Andhra Pradesh High Court · (2009) 4 ALD 504 : (2009) 4 ALT 632

Administrative Tribunals Act, 1985 — Section 21Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A

Read judgment

High Courts28 Apr 2009Allowed

Sri Neelayamma Choultry rep. by its Manager, Sri B. Trimurthulu Vs The Revenue Divisional Officer and Others

Andhra Pradesh High Court · (2009) 4 ALD 497 : (2009) 4 ALT 756 : (2009) 4 ALT 755 : (2009) 2 APLJ 387

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 5(5), 8Civil Procedure Code, 1908 (CPC) — Section 92

Read judgment

High Courts28 Apr 2009Allowed

Singireddy Narasimha Reddy and Another Vs Govt. of A.P. and Others

Andhra Pradesh High Court · (2009) 6 ALD 169 : (2009) 4 ALT 579 : (2009) 15 ALT 579 : (2009) 2 APLJ 368

Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 166BAndhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 3, 5, 5A, 5B, 9Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(1), 10(3), 10(5), 10(6)

Read judgment

High Courts27 Apr 2009Allowed

Sri Sai Sanitation Social Service Organization Vs Government of A.P. and Others

Andhra Pradesh High Court · (2009) 4 ALD 471 : (2009) 5 ALT 653

Read judgment

High Courts27 Apr 2009Allowed

Divisional Manager, New India Assurance Co. Ltd. Vs Alahari Varalaxmi and others

Andhra Pradesh High Court · (2011) ACJ 1306

Workmens Compensation Act, 1923 — Section 3

Read judgment