High Courts09 Apr 2009
Polepally Laxmaiah Vs State of A.P. and Others
Andhra Pradesh High Court · (2009) 4 ALD 756 : (2009) 5 ALT 398
Andhra Pradesh Panchayat Raj Act, 1994 — Section 249, 249(1), 249(4)Constitution of India, 1950 — Article 226
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 563 of 1,762
High Courts09 Apr 2009Allowed
Lingamdinne Chandrasekhar Reddy and Others Vs Joint Collector and Others
Andhra Pradesh High Court · (2009) 4 ALT 593 : (2009) 15 ALT 593 : (2009) 2 APLJ 278
Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 2, 4(2)Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 9Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts09 Apr 2009Allowed
Sri Venugopala Swamy Vari Devasthanam Vs Assistant Commissioner of Endowments and Others
Andhra Pradesh High Court · (2009) 4 ALD 788 : (2009) 15 ALT 574
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 43, 87Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 6A
High Courts08 Apr 2009Dismissed
National Insurance Co. Ltd. Vs B. Rudramma and Others
Andhra Pradesh High Court · (2011) ACJ 711 : (2009) 6 ALT 272
Railway Claims Tribunal Act, 1987 — Section 13, 13(1), 13(1A), 15Railways Act, 1989 — Section 124A, 82A
High Courts08 Apr 2009Allowed
Taurus Homes Private Limited and Others Vs Joint Collector No. 1 and Others
Andhra Pradesh High Court · (2009) 4 ALD 346 : (2009) 4 ALT 627
Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 9Specific Relief Act, 1963 — Section 13
High Courts08 Apr 2009Allowed
National Insurance Co. Ltd. Vs T. Lakshmi Devi and Others
Andhra Pradesh High Court · (2011) ACJ 255 : (2009) 5 ALD 151 : (2009) 5 ALT 468 : (2011) 1 RCR(Civil) 593 : (2011) 1 RCR(Civil) 593
Railway Claims Tribunal Act, 1987 — Section 13, 13(1), 13(1A), 15Railways Act, 1989 — Section 124A, 82A
High Courts08 Apr 2009Dismissed
Mandadi Satyanarayana Reddy and Another Vs Andhra Pradesh Legislative Assembly and Others
Andhra Pradesh High Court · (2009) 6 ALD 8 : (2009) 3 ALT 324
Conduct of Elections Rules, 1961 — Rule 64Constitution of India, 1950 — Article 105, 105(2), 171, 171(3), 171(4)Members of Andhra Pradesh Legislative Assembly (Disqualification on Ground of Defection) Rules, 1986 — Rule 3, 4, 4, 5(1), 6(6)
High Courts08 Apr 2009Allowed
Bodala Suresh Kumar Vs Turibilli Narasimgarao and Others
Andhra Pradesh High Court · (2009) 3 ALD 744 : (2009) 2 APLJ 207
High Courts08 Apr 2009
New India Assurance Company Ltd. Vs A. Narsimhulu and Another
Andhra Pradesh High Court · (2010) ACJ 1593 : (2009) 4 ALT 162 : (2009) 123 FLR 57 : (2011) 1 TAC 971
Workmens Compensation Act, 1923 — Section 2(1)(I), 22, 4A, 4A(1), 4A(2)
High Courts08 Apr 2009Allowed
Padala Ramakrishna and Others Vs Commissioner of Appeals and Chief Commissioner of Land Administration and Others
Andhra Pradesh High Court · (2009) 3 ALD 752 : (2009) 3 ALD 478 : (2009) 3 ALT 516 : (2009) 2 APLJ 295
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 64, 64A, 7Transfer of Property Act, 1882 — Section 53A
High Courts08 Apr 2009Dismissed
Qazi Mohammed Najamuddin Hussain Vs Government of A.P., Minorities and Welfare Dept. and Others
Andhra Pradesh High Court · (2009) 4 ALD 355 : (2009) 4 ALT 652
Khazis Act, 1880 — Section 2
High Courts07 Apr 2009Dismissed
Ch. Ravindra Babu Vs State of A.P.
Andhra Pradesh High Court · (2009) 1 ALD(Cri) 967 : (2009) CriLJ 4620
Motor Vehicles Act, 1988 — Section 185Penal Code, 1860 (IPC) — Section 304A
High Courts07 Apr 2009
Chukka Ravindra Babu Vs The State
Andhra Pradesh High Court · (2009) 2 ALT(Cri) 331 : (2009) 2 APLJ 210 : (2010) 6 RCR(Criminal) 554
Criminal Procedure Code, 1973 (CrPC) — Section 161Motor Vehicles Act, 1988 — Section 185Penal Code, 1860 (IPC) — Section 304A
High Courts07 Apr 2009Allowed
BGR Energy Systems Limited, Formerly Gea Energy System (India) Limited Vs Assistant Commissioner, Commercial Taxes, Large Tax Payer Unit
Andhra Pradesh High Court · (2009) 25 VST 391
Andhra Pradesh Value Added Tax Act, 2005 — Section 21(3)Andhra Pradesh Value Added Tax Rules, 2005 — Rule 25(5)Constitution of India, 1950 — Article 226
High Courts06 Apr 2009Dismissed
A. Lakshmi Devi and Others Vs C. Sudhakar Reddy
Andhra Pradesh High Court · (2009) 5 ALT 655 : (2010) 2 CivCC 746
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, 151Constitution of India, 1950 — Article 227
High Courts06 Apr 2009Allowed
Mohd. Ahmedullah Khan and Another Vs Joint Collector and Others
Andhra Pradesh High Court · (2009) 3 ALD 544 : (2009) 3 ALT 598
Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 24
High Courts06 Apr 2009Dismissed
G. Chakrapani Vs Govt. of A.P. and Others
Andhra Pradesh High Court · (2009) 5 ALD 601 : (2009) 5 ALT 139
Andhra Pradesh Public Employment (Recording and Alteration of Date of Birth) Rules, 1984 — Rule 2, 2(1), 4, 4(2)
High Courts06 Apr 2009Dismissed
Kothapalli Gopi and Kaveri Chengaiah Vs The State of A.P.
Andhra Pradesh High Court · (2009) 1 ALD(Cri) 960 : (2009) 2 ALT(Cri) 180 : (2009) 2 APLJ 214
Criminal Procedure Code, 1973 (CrPC) — Section 208, 209, 313, 342Penal Code, 1860 (IPC) — Section 201, 302, 304
High Courts06 Apr 2009Dismissed
The Regional Director, E.S.I. Corporation Vs Kera Sinter Limited
Andhra Pradesh High Court · (2009) 150 CompCas 390 : (2009) 4 CompLJ 421
Companies (Court) Rules, 1959 — Rule 154, 164, 179Companies Act, 1956 — Section 449, 529A, 530Employees State Insurance Act, 1948 — Section 28, 3, 34, 35, 38
High Courts02 Apr 2009Allowed
National Insurance Co. Ltd. Vs Nakka Venkanna and others
Andhra Pradesh High Court · (2011) ACJ 1328
Insurance Act, 1938 — Section 64Motor Vehicles Act, 1988 — Section 173