High Courts24 Feb 2009Allowed
Lingala Lasmaiah @ Laxmaiah Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2009) 2 ALT(Cri) 59 : (2009) 1 APLJ 397
Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 302, 304II
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Andhra Pradesh High Court judgments
35,240 judgments · page 569 of 1,762
High Courts24 Feb 2009Allowed
V. Raju Vs The Commander Works Engineer, Military Engineering Service and Another
Andhra Pradesh High Court · (2009) 4 ALD 286 : (2009) 4 ALT 158
Constitution of India, 1950 — Article 14
High Courts24 Feb 2009Dismissed
TPR Marketing Pvt. Ltd. Vs Kingsbury Personal Care Pvt. Ltd.
Andhra Pradesh High Court · (2009) 4 ALD 481 : (2009) 4 ALT 16
Arbitration and Conciliation Act, 1996 — Section 11(12), 11(5), 11(6), 2(1)Contract Act, 1872 — Section 28
High Courts24 Feb 2009
Alakananda Hydro Power Company Limited Vs Shring Construction Company Private Limited
Andhra Pradesh High Court · (2009) 02 AP CK 0019
Arbitration and Conciliation Act, 1996 — Section 10, 10(1), 11, 16, 2Contract Act, 1872 — Section 28
High Courts24 Feb 2009
Parachuri Jayarama Naidu and Others Vs Parachuri Nageswara Naidu
Andhra Pradesh High Court · (2009) 4 ALD 15
Civil Procedure Code, 1882 — Section 25Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19, 115(1), 24Constitution of India, 1950 — Article 227
High Courts20 Feb 2009
General Manager, South Central Railway, Rail Nilayam, Divisional Railway Manager, South Central Railway and Union of India (UOI) and Others Vs D. Vijayalakshmi and Others
Andhra Pradesh High Court · (2009) 3 ALD 491 : (2009) 2 ALT 775 : (2009) 1 APLJ 335
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11, 151, 152Constitution of India, 1950 — Article 141, 142, 226, 300Land Acquisition Act, 1894 — Section 10, 11, 11(2), 11A, 12(2)
High Courts20 Feb 2009Dismissed
Pullella Lakshminarayana and Another Vs Maddimsetti Mukteswara Rao and Another
Andhra Pradesh High Court · (2009) 4 ALD 59 : (2009) 4 ALT 567 : (2009) 1 APLJ 373
Constitution of India, 1950 — Article 227Registration Act, 1908 — Section 17, 49Stamp Act, 1899 — Section 3, 35, 36
High Courts20 Feb 2009
Bokka Nagendra and Others Vs Kotta Reddiyya and Another
Andhra Pradesh High Court · (2009) 4 ALD 20 : (2009) 4 ALT 610 : (2009) 15 ALT 610
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5Constitution of India, 1950 — Article 227
High Courts20 Feb 2009
Kakinada Municipality Vs Employees State Insurance Corporation and Others
Andhra Pradesh High Court · (2009) 4 ALD 674 : (2009) 3 ALT 623 : (2010) 1 LLJ 407
Constitution of India, 1950 — Article 226Employees State Insurance (Amendment) Act, 1966 — Section 32Employees State Insurance (General) Regulations, 1950 — Regulation 31, 31, 50
High Courts19 Feb 2009Allowed
New India Assurance Company Limited Vs Gada Mangamma and Others
Andhra Pradesh High Court · (2009) 15 ALT 559
Motor Vehicles Act, 1988 — Section 147
High Courts19 Feb 2009
Kambala Nagarjuna Vs The State of A.P.
Andhra Pradesh High Court · (2009) 1 ALD(Cri) 663 : (2009) 2 ALT(Cri) 30 : (2009) CriLJ 2780 : (2010) 6 RCR(Criminal) 261
Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 302, 324
High Courts19 Feb 2009Allowed
United India Insurance Company Limited. Vs Manduru Lakshmi Devamma and Others
Andhra Pradesh High Court · (2010) ACJ 1856 : (2009) 3 ALD 368 : (2009) 3 ALT 396 : (2009) 1 APLJ 382
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1939 — Section 110A, 110A(3)Motor Vehicles Act, 1988 — Section 158(6), 165(1), 166, 166(1), 166(3)
High Courts19 Feb 2009Dismissed
N. Usha Rani and Another Vs N. Rama Devi and Others
Andhra Pradesh High Court · (2009) 02 AP CK 0033
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts19 Feb 2009Dismissed
Dr. A. Sudhakar Reddy Vs The A.P. State Information Commission Right to Information, The Municipal Commissioner, Jagtial Municipality and Public Information Officer (Municipal Manager), Jagtial Municipality
Andhra Pradesh High Court · (2010) 1 ALT 393
Right to Information Act, 2005 — Section 19, 20
High Courts19 Feb 2009Dismissed
Dharavatj Raju Vs The Agency Divisional Officer and Election Tribunal and Another
Andhra Pradesh High Court · (2009) 1 APLJ 409
Andhra Pradesh Panchayat Raj Act, 1994 — Section 18, 233
High Courts19 Feb 2009Dismissed
Bhupathiraju Ravi Kumar Vs Paluri Surya Prakasa Rao (died) and Others
Andhra Pradesh High Court · (2009) 3 ALD 405 : (2009) 3 ALT 294
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 114, 3, 45, 46, 47
High Courts18 Feb 2009Dismissed
A. Srinath Reddy Vs Union of India (UOI)
Andhra Pradesh High Court · (2009) 2 ALD 733 : (2009) 3 ALT 676
Constitution of India, 1950 — Article 1, 3
High Courts18 Feb 2009Dismissed
K. Tukaram Vs The Superintendent of Post Offices, Nizamabad Divison and Others
Andhra Pradesh High Court · (2009) 4 ALD 632 : (2009) 5 ALT 162
Penal Code, 1860 (IPC) — Section 409, 420, 468
High Courts17 Feb 2009Dismissed
Mohd. Sadiq Shareef and Nawab Mohd. Mohiuddin Khan Vs The Tahsildar, Balanagar Mandal, The District Collector and The Chief Commissioner of Land Administration
Andhra Pradesh High Court · (2009) 2 ALD 731
High Courts17 Feb 2009
M. Aruna Vs Trilok Kumar Sanghi
Andhra Pradesh High Court · (2009) 3 ALD 553
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14, Order 9 Rule 7Evidence Act, 1872 — Section 61, 63, 63(2), 65, 66Stamp Act, 1899 — Section 35, 36