COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 571 of 1,762

High Courts10 Feb 2009

K. Muthili Rani Vs The Union of India (UOI) and Others

Andhra Pradesh High Court · (2009) 4 ALD 477 : (2009) 5 ALT 435

Criminal Procedure Code, 1973 (CrPC) — Section 173Hindustan Petroleum Management Employees (Conduct, Discipline and Appeal) Rules, 1976 — Rule 13(1)Prevention of Corruption Act, 1988 — Section 13(1)

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High Courts09 Feb 2009Allowed

Addanki Hanumantha Rao and Others Vs Addanki Srinivasa Rao and Others

Andhra Pradesh High Court · (2009) 2 ALD 743 : (2009) 2 ALT 415 : (2009) 1 APLJ 315

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 148A, 148A(1), 148A(2), 148A(3)

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High Courts09 Feb 2009

Rupenaguntla Siva Prasad Vs State of A.P.

Andhra Pradesh High Court · (2009) 2 ALT(Cri) 56 : (2009) 1 APLJ 411

Andhra Pradesh Excise Act, 1968 — Section 34Andhra Pradesh Prohibition Act, 1995 — Section 8Criminal Procedure Code, 1973 (CrPC) — Section 433

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High Courts09 Feb 2009Allowed

T. Srinivasa Rao, Railway Contractor, Chinaganjam Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2009) 6 ALD 18 : (2009) 2 ALT 724

Arbitration and Conciliation Act, 1996 — Section 10, 11, 11(1), 11(4), 11(5)

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High Courts09 Feb 2009Allowed

M. Masthan Rao Vs The Society for Rural Development Services and Others

Andhra Pradesh High Court · (2009) 2 ALD 829

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High Courts09 Feb 2009Dismissed

A.P. Verma and Others Vs K. Dasaradhi Gupta and Others

Andhra Pradesh High Court · (2009) 2 ALT 698 : (2009) 4 SLR 621

Administrative Tribunals Act, 1985 — Section 14(1), 17, 30Constitution of India, 1950 — Article 129, 136, 215, 226, 227Contempt of Courts Act, 1971 — Section 12, 18, 19, 19(1)

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High Courts06 Feb 2009

A.P. Civil Liberties Committee (APCLC) and Others Vs Government of A.P. and Others

Andhra Pradesh High Court · (2009) 2 ALD 1 : (2009) 1 ALD(Cri) 291 : (2009) 1 ALT 754 : (2009) 1 ALT(Cri) 162

Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 14, 19, 21, 22(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 129, 130, 131, 132, 132

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High Courts05 Feb 2009Allowed

The Deputy General of Police, Kurnool Range and Others Vs R.S. Madhubabu

Andhra Pradesh High Court · (2009) 4 ALD 87 : (2009) 4 ALT 530 : (2009) 2 APLJ 351

Administrative Tribunals Act, 1985 — Section 19Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 20, 8, 8(1)Andhra Pradesh Civil Services (Conduct) Rules, 1964 — Rule 24, 3

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High Courts04 Feb 2009Allowed

Suntru Somi Reddy Vs The State of A.P.

Andhra Pradesh High Court · (2009) 1 ALT(Cri) 379 : (2009) 1 APLJ 282 : (2009) CriLJ 2102 : (2010) 1 Crimes 877 : (2010) 6 RCR(Criminal) 1135

Criminal Procedure Code, 1973 (CrPC) — Section 235(1), 294, 294(2), 313Penal Code, 1860 (IPC) — Section 302

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High Courts04 Feb 2009Dismissed

Gontia Kirshna Murthy Vs Smt. V. Lakshmi Devi

Andhra Pradesh High Court · (2009) 3 ALT 560

Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 2(1), 3, 3(1), 3(2), 3(4)Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts04 Feb 2009

The Superintending Engineer and Another Vs Pioneer Builders

Andhra Pradesh High Court · (2009) 02 AP CK 0005

Constitution of India, 1950 — Article 14, 226, 32

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High Courts30 Jan 2009Dismissed

Kasireddy Laxminarayana Reddy Vs Vallappa Reddy Sumitra Reddy and Others

Andhra Pradesh High Court · AIR 2009 AP 466 : (2009) 5 ALD 786 : (2009) 1 APLJ 215

Andhra Pradesh Civil Courts Act, 1972 — Section 9Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 47 Rule 1, 104, 106, 15Partnership Act, 1932 — Section 12, 39, 40, 41, 44

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High Courts30 Jan 2009Dismissed

N. Srihari Goud (Died) and Others Vs N. Prakash Goud and Others

Andhra Pradesh High Court · (2009) 3 ALT 562

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Evidence Act, 1872 — Section 61, 62, 63, 64, 65Limitation Act, 1963 — Section 5

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High Courts30 Jan 2009Allowed

Sivashakthi Builders and Another Vs A.P. State Consumer Disputes Redressal Commission and Others

Andhra Pradesh High Court · AIR 2009 AP 84 : (2009) 2 ALD 589 : (2009) 3 ALT 266 : (2010) 8 RCR(Civil) 2188

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 26 Rule 9, Order 41 Rule 22, Order 9 Rule 9(1)Consumer Protection Act, 1986 — Section 13, 13(1), 13(4), 13(5), 22Consumer Protection Rules, 1987 — Rule 14

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High Courts30 Jan 2009Dismissed

M/s SITCO (Swarnandhra JMII Integrated Township Development Company) Pvt. Ltd. Vs A.P. Housing Board A.P. Housing Board Vs M/s SITCO (Swarnandhra JMII Integrated Township Development Company) Pvt. Ltd.

Andhra Pradesh High Court · (2009) 5 ALD 273 : (2009) 6 ALT 295

Andhra Pradesh Housing Board Act, 1956 — Section 2.9, 2.9.1, 4.2, 68, 7.1.1Constitution of India, 1950 — Article 14, 226, 298Specific Relief Act, 1963 — Section 14

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High Courts30 Jan 2009

Chaganti Raghavamma Vs Dowluri Kanthamani and Another

Andhra Pradesh High Court · (2009) 4 ALD 294 : (2009) 3 ALT 792 : (2009) 1 APLJ 238

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 58(3), Order 21 Rule 58(4)Hindu Marriage Act, 1955 — Section 28Hyderabad Municipal Corporation Act, 1955 — Section 282

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High Courts29 Jan 2009Allowed

News Today (P) Limited, T.V. Division Vs S. Hari Prasad and Others

Andhra Pradesh High Court · (2009) 5 ALD 447 : (2009) 4 ALT 657 : (2010) 5 RCR(Civil) 452

Arbitration Act, 1940 — Section 33Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6), 11(6)(1), 11(7)Constitution of India, 1950 — Article 23

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High Courts29 Jan 2009Allowed