High Courts18 Apr 2009Allowed
P. Nagur Sahib and Another Vs Joint Collector and Others
Andhra Pradesh High Court · (2009) 4 ALD 488 : (2009) 4 ALT 561 : (2009) 15 ALT 561
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 562 of 1,762
High Courts18 Apr 2009
Polam Chenna Reddy Vs The Industrial Tribunal-cum-Labour Court and Another
Andhra Pradesh High Court · (2009) 5 ALD 293 : (2009) 5 ALT 170 : (2009) 3 APLJ 34 : (2010) 2 LLJ 222 : (2010) 4 SLR 704
Andhra Pradesh State Road Transport Corporation Employees (Conduct) Regulations, 1963 — Regulation 28
High Courts18 Apr 2009
Mutyala Sri Ranga Rama Srinivas, Secretary-com-Correspondent, Sri Krishnavani Education Society Vs Boppana Krishna Chowdary
Andhra Pradesh High Court · (2009) 4 ALD 639 : (2009) 5 ALT 288
Andhra Pradesh Co-operative Societies Rules, 1964 — Rule 5, 7Civil Procedure Code, 1908 (CPC) — Section 115
High Courts17 Apr 2009
United India Insurance Company Limited and Another Vs Tallapalli Rubein and Others
Andhra Pradesh High Court · (2010) ACJ 1576 : (2009) 5 ALD 798 : (2009) 4 ALT 428 : (2009) 15 ALT 428
Motor Vehicles Act, 1988 — Section 163A
High Courts17 Apr 2009Dismissed
Marico Limited Vs S.S. Transport, Rajahmundry and Another
Andhra Pradesh High Court · (2009) 04 AP CK 0075
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 21 Rule 46A, Order 21 Rule 46B, Order 21 Rule 46C, Order 21 Rule 46EConstitution of India, 1950 — Article 227
High Courts17 Apr 2009Allowed
Bharat Tubes and Tins Printers Vs The Andhra Pradesh State Financial Corporation Ltd. and Others
Andhra Pradesh High Court · (2009) 4 ALD 856 : (2009) 4 ALT 176 : (2009) 2 APLJ 424
Companies (Court) Rules, 1959 — Rule 6Companies Act, 1956 — Section 125, 126Constitution of India, 1950 — Article 141
High Courts17 Apr 2009Allowed
S. Gangadhar Goud Vs Chikkela Laxman and Others
Andhra Pradesh High Court · (2009) 4 ALD 634 : (2009) 3 ALT 498
Andhra Pradesh Panchayat Raj Act, 1994 — Section 19(3)Evidence Act, 1872 — Section 101, 107, 61
High Courts17 Apr 2009Dismissed
Chellkani Gopala Rao Vs Damera Venkata Muralikrishna Rao
Andhra Pradesh High Court · (2009) 2 APLJ 381
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 141, 24, 26
High Courts17 Apr 2009Dismissed
Venkatarayanakota Krishnappa Raghavendra and Buvanahalli Muniyappa Nagesh Babu Vs The State of A.P.
Andhra Pradesh High Court · (2009) 2 ALT(Cri) 191 : (2009) 2 APLJ 268 : (2009) CriLJ 3168
Arms Act, 1959 — Section 25(1), 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 167, 167(2), 170, 173Penal Code, 1860 (IPC) — Section 201, 302, 376, 379, 397
High Courts17 Apr 2009Allowed
Dr. Kollipara Bhargavi Vs Dr. Lt. Col. Kollipara Ravi Kanth
Andhra Pradesh High Court · (2009) 4 ALD 212
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 20
High Courts15 Apr 2009Dismissed
M. Satyanarayana @ Pedda Raju Vs Katama Raju and Another
Andhra Pradesh High Court · (2009) 5 ALD 143 : (2009) 6 ALT 93
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 9, Order 13 Rule 5, Order 13 Rule 8, Order 13 Rule 9, Order 13 Rule 9(1)Constitution of India, 1950 — Article 227
High Courts15 Apr 2009Dismissed
T. Vishwanadham and Others Vs Commissioner (Registrations and Stamps) and Others
Andhra Pradesh High Court · (2009) 6 ALT 220
Andhra Pradesh Registration Rules, 1908 — Rule 26
High Courts15 Apr 2009Dismissed
P. Yagna Narayana Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (2009) 4 ALD 507 : (2009) 4 ALT 589
Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 38
High Courts15 Apr 2009Allowed
Smt. K. Padmasree Vs Lotus Aluminium Private Limited
Andhra Pradesh High Court · (2009) 151 CompCas 51 : (2009) 4 CompLJ 490 : (2010) 100 SCL 339
Advocates Act, 1961 — Section 30, 32, 33Andhra Pradesh State Electricity Act, 1923 — Section 50Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 3 Rule 1, Order 3 Rule 2, 10, 119
High Courts15 Apr 2009
K. Bhaya Reddy and Others Vs Prohibition and Excise Superintendent, Kadapa (FAC) and Another
Andhra Pradesh High Court · (2009) 4 ALD 253 : (2009) 3 ALT 401
Andhra Pradesh Excise (Lease of Right of Selling by Shop and Conditions of Licence) Rules, 2005 — Rule 17, 59Andhra Pradesh Excise Act, 1968 — Section 20, 31(1), 34, 36Constitution of India, 1950 — Article 226, 47
High Courts09 Apr 2009
S. Usha Rani @ Pavitra Vs Bathula Sharath Kumar Goud
Andhra Pradesh High Court · (2009) 4 ALD 562 : (2009) 5 ALT 571 : (2009) 2 DMC 563 : (2010) 7 RCR(Civil) 1916
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 13
High Courts09 Apr 2009Dismissed
Lingamdinne Rama Reddy Vs Vongole Venkatarami Reddy
Andhra Pradesh High Court · (2009) 4 ALD 560 : (2009) 5 ALT 659 : (2010) 2 CivCC 679
High Courts09 Apr 2009Dismissed
Penna Cement Industries Ltd. Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2009) 6 ALD 576 : (2009) 5 ALT 356
Constitution of India, 1950 — Article 14, 299
High Courts09 Apr 2009Dismissed
Margadarshini Educational Society Vs P. Subhashan and Another
Andhra Pradesh High Court · (2009) 3 ALD 655 : (2009) 4 ALT 727
Andhra Pradesh and Telangana Societies Registration Act, 2001 — Section 10, 11, 20, 23Civil Procedure Code, 1908 (CPC) — Section 100General Clauses Act, 1897 — Section 27
High Courts09 Apr 2009Dismissed
N. Sreenivasulu Vs N. Prakash Reddy and Another
Andhra Pradesh High Court · (2009) 4 ALD 745 : (2009) 4 ALT 543 : (2009) 2 APLJ 81
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 45