High Courts27 Feb 2009Allowed
United India Insurance Company Limited Vs Puligunda Vani Krishna @ P. Vani and Another
Andhra Pradesh High Court · (2009) 5 ALT 824 : (2011) 1 TAC 505
Motor Vehicles Act, 1988 — Section 145, 146, 147, 148, 149
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 568 of 1,762
High Courts27 Feb 2009Dismissed
Smt. M. Aiswarya Vs P. Gopi Krishna
Andhra Pradesh High Court · (2009) 4 ALT 23 : (2009) 1 APLJ 429
Civil Procedure Code, 1908 (CPC) — Section 24, 25Hindu Marriage Act, 1955 — Section 11, 13(1), 9
High Courts27 Feb 2009Dismissed
United India Insurance Co. Ltd. Vs Nekkalla Ammathalli and Others
Andhra Pradesh High Court · (2009) 5 ALD 371 : (2009) 15 ALT 572
Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 476Motor Vehicles Act, 1988 — Section 140, 149(2), 149(4), 149(5), 166
High Courts27 Feb 2009Allowed
T. Radha Bai and Others Vs District Registrar and Others
Andhra Pradesh High Court · (2010) 1 ALT 32
Registration Act, 1908 — Section 22A, 22A(1)
High Courts27 Feb 2009Allowed
National Insurance Company Limited Vs Dupati Singaiah and Others
Andhra Pradesh High Court · (2010) ACJ 165 : AIR 2009 AP 142 : (2009) 3 ALD 616 : (2009) 3 ALT 121
Contract Act, 1872 — Section 124, 125Insurance Act, 1938 — Section 2(9)Motor Vehicles Act, 1939 — Section 100, 101, 102, 103, 104
High Courts26 Feb 2009Dismissed
S. Nagabhushanam Vs S. Rosanna
Andhra Pradesh High Court · (2009) 3 ALD 588 : (2009) 4 ALT 32
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10(3), Order 26 Rule 9, 151Constitution of India, 1950 — Article 227
High Courts26 Feb 2009Dismissed
S. Chenchulakshmi and Another Vs New India Assurance Company Limited
Andhra Pradesh High Court · (2009) ACJ 2835 : (2009) 3 ALT 31
Motor Vehicles Act, 1988 — Section 147, 147(1), 163A, 165, 166
High Courts26 Feb 2009Dismissed
Y. Bhaskara Raju, Railway Contractor Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2009) 3 ALT 172
Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6)
High Courts26 Feb 2009Dismissed
Recon Agrotech Limited Vs Tadikonda Trading Corporation and Others
Andhra Pradesh High Court · (2009) 2 ALD(Cri) 19 : (2009) 2 ALT(Cri) 22 : (2009) CriLJ 2497
Essential Commodities Act, 1955 — Section 1, 3, 7Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1), 141(2)
High Courts26 Feb 2009Allowed
Piginarayi Ranga Rao Vs The State of A.P.
Andhra Pradesh High Court · (2009) CriLJ 3699 : (2011) 7 RCR(Criminal) 1493
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304A
High Courts26 Feb 2009Dismissed
B. Padmavathi Vs Revenue Divisional Officer and Others
Andhra Pradesh High Court · (2010) 3 ALD 78 : (2009) 3 ALT 635
Andhra Pradesh Panchayat Raj Act, 1994 — Section 245Andhra Pradesh Panchayat Raj Rules — Rule 3
High Courts26 Feb 2009Allowed
Munavath Redia Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2009) 2 ALT(Cri) 64 : (2009) 1 APLJ 362
Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 302, 304, 324
High Courts25 Feb 2009
Medasani Ramesh Babu Vs Medasani Hymavathi and Others
Andhra Pradesh High Court · (2009) 5 ALD 215 : (2009) 5 ALT 329
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 94
High Courts25 Feb 2009Dismissed
Kondla Subbayamma and Another Vs Sub-Collector and Others
Andhra Pradesh High Court · AIR 2009 AP 141 : (2010) 1 ALT 26 : (2010) 8 RCR(Civil) 2214
Andhra Pradesh Panchayat Raj Act, 1994 — Section 153, 153(1)Andhra Pradesh Panchayat Raj Rules — Rule 3
High Courts25 Feb 2009
Ganuboina Venkateswara Rao Vs Pakalapati Basavaiah and Others
Andhra Pradesh High Court · (2010) 2 ALT 752 : (2010) 4 CivCC 883 : (2011) 6 RCR(Criminal) 2125
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 2(2), Order 39 Rule 2AConstitution of India, 1950 — Article 227
High Courts25 Feb 2009Allowed
Mohammed Fayaz Ali @ Fayaz Vs The Chief Secretary, Government of Andhra Pradesh, The Commissioner of Police and The Advisory Board
Andhra Pradesh High Court · (2009) 1 ALD(Cri) 837 : (2009) 3 ALT 668
Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 12(1), 13, 2, 3(2), 3(3)Arms Act, 1959 — Section 25, 25(1), 25(1B)Constitution of India, 1950 — Article 22, 226
High Courts25 Feb 2009Dismissed
National Insurance Company Limited Vs Smt. P. Narasamma and Another
Andhra Pradesh High Court · (2009) 6 ALT 385
Workmens Compensation Act, 1923 — Section 2(1)
High Courts25 Feb 2009Allowed
G. Mallaiah and Another Vs Govt. of A.P., Revenue Dept. and Others
Andhra Pradesh High Court · (2009) 4 ALD 573 : (2009) 5 ALT 661
High Courts24 Feb 2009Dismissed
Ravi Satish Vs Edala Durga Prasad and Others
Andhra Pradesh High Court · (2010) 2 CivCC 33
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1A, Order 8 Rule 1A(3)Constitution of India, 1950 — Article 227
High Courts24 Feb 2009
Ageer Dasaratham and Another Vs Joint Collector and Others
Andhra Pradesh High Court · (2009) 3 ALT 103
Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 24Andhra Pradesh (Telangana Area) Abolition of Inams Rules, 1975 — Rule 6Constitution of India, 1950 — Article 227