COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 572 of 1,762

High Courts28 Jan 2009

St. Theresa''s Tender Loving Care Home Vs Chairperson, Board of Control and Supervision of Homes, Office of the Director, Women Development and Child Welfare, Government of A.P. and Others

Andhra Pradesh High Court · (2009) 3 ALD 757 : (2009) 4 ALT 54

Andhra Pradesh Orphanages and Other Charitable Homes (Supervision and Control) Rules, 2001 — Rule 11, 12, 13, 14Andhra Pradesh Womens and Childrens Institutions (Licensing) Rules, 2001 — Rule 10, 11, 12, 13, 14Constitution of India, 1950 — Article 21, 39

High Courts27 Jan 2009Dismissed

Divakar S. Natarajan Vs State Information Commissioner, A.P. State Information Commission and Others

Andhra Pradesh High Court · (2009) 2 ALD 644 : (2009) 2 ALT 500 : (2009) 1 APLJ 299

Right to Information Act, 2005 — Section 19, 2, 4, 5, 6

High Courts23 Jan 2009

Sri Mortha Nagaraju Vs The State of A.P.

Andhra Pradesh High Court · (2009) 1 ALD(Cri) 957 : (2009) 3 ALT(Cri) 10 : (2009) 2 APLJ 198

Criminal Procedure Code, 1973 (CrPC) — Section 222Penal Code, 1860 (IPC) — Section 109, 306, 417

High Courts23 Jan 2009Dismissed

Public Prosecutor Vs M. Krishnaiah

Andhra Pradesh High Court · (2009) 1 ALT(Cri) 358 : (2009) 1 APLJ 249 : (2009) CriLJ 2342 : (2010) 6 RCR(Criminal) 1190

Penal Code, 1860 (IPC) — Section 107, 306

High Courts23 Jan 2009Dismissed

Canara Bank Vs Nalgonda Co-operative Central Bank Ltd.

Andhra Pradesh High Court · AIR 2009 AP 89 : (2010) 5 RCR(Criminal) 754

Negotiable Instruments Act, 1881 (NI) — Section 131, 131A, 85A

High Courts22 Jan 2009Dismissed

Seshapu Ramulamma Vs Doppalapudi Raju and Others

Andhra Pradesh High Court · (2009) ACJ 2818 : (2009) 2 ALD 823 : (2009) 2 ALT 438 : (2009) 1 APLJ 256

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 2Civil Procedure Code, 1908 (CPC) — Section 2(11)Fatal Accidents Act, 1855 — Section 1A, 4

High Courts22 Jan 2009Allowed

New India Assurance Co. Ltd. Vs Srikakulapu Ayyababu and Others

Andhra Pradesh High Court · (2011) ACJ 228

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 473Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 13 Rule 3, Order 13 Rule 4, Order 13 Rule 5, Order 13 Rule 6Criminal Procedure Code, 1973 (CrPC) — Section 195

High Courts21 Jan 2009Allowed

Desiraju Hanumantha Rao Vs A.P. State Agro Industries Development Corporation Limited, AC Guards

Andhra Pradesh High Court · (2009) 4 ALD 366 : (2009) 2 ALT 488 : (2009) 122 FLR 138 : (2009) 4 LLJ 96

High Courts21 Jan 2009

Vanam Sitarama Nageswara Rao Vs N. Sambasiva Rao and Others

Andhra Pradesh High Court · (2010) ACJ 2395 : (2010) 1 ALT 216

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Motor Vehicles Act, 1939 — Section 110AMotor Vehicles Act, 1988 — Section 168, 169, 173

High Courts21 Jan 2009Allowed

E.N. Satyanarayana Vs Smt. Chowdamma

Andhra Pradesh High Court · (2009) 4 ALD 666 : (2009) 5 ALT 251 : (2009) 1 APLJ 110

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 38

High Courts20 Jan 2009Allowed

A. Savithramma and Another Vs State of A.P.

Andhra Pradesh High Court · (2009) 1 ALD(Cri) 515 : (2009) 2 ALT(Cri) 81 : (2009) CriLJ 1390

Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 2, 3, 4Evidence Act, 1872 — Section 114

High Courts31 Dec 2008Allowed

V. Srinivasa Reddy Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 2009 AP 478

Andhra Pradesh Panchayat Raj and Rural Development Services Rules — Rule 3Constitution of India, 1950 — Article 14, 16

High Courts31 Dec 2008Dismissed

Saleha Fatima and Others Vs Mirza Fazal Hussain Baig and Others

Andhra Pradesh High Court · AIR 2009 AP 103 : (2009) 2 ALD 308

Insurance Act, 1938 — Section 39, 46National Savings Act — Section 6, 7, 8(2)

High Courts31 Dec 2008Dismissed

Mir Shah Zahoor Trustee/Mutavalli Vs Haji Shaik Madhar and Others

Andhra Pradesh High Court · (2009) 2 ALD 557

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 11, 151, 29(2), 92Waqf Act, 1954 — Section 15, 16, 43, 43AWaqf Act, 1995 — Section 55, 57, 59, 69, 70

High Courts31 Dec 2008

State of Andhra Pradesh and Others Vs Hafiz K.M. Amjad Basha Siddiqui and Another

Andhra Pradesh High Court · (2009) 4 ALD 6684 : (2008) 5 ALT 306

Andhra Pradesh Civil Rules of Practice and Circular Orders, 1990 — Rule 113(7), 115, 60Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Waqf Act, 1995 — Section 51, 83, 83(5), 83(6), 83(9)

High Courts31 Dec 2008Allowed

Andhra Pradesh State Financial Corporation Vs Union of India (UOI) and Another

Andhra Pradesh High Court · (2008) 12 AP CK 0032

Companies Act, 1956 — Section 5State Financial Corporations Act, 1951 — Section 25, 27, 29, 46

High Courts31 Dec 2008Allowed

Balaga Savithramma Vs Nalla Satyanarayana and Others

Andhra Pradesh High Court · (2009) 2 ALD 193 : (2009) 2 ALT 1

Andhra Pradesh Gram Panchayats Act, 1964 — Section 19, 19(1), 19(3), 22, 243FConstitution of India, 1950 — Article 243, 243OPenal Code, 1860 (IPC) — Section 166

High Courts31 Dec 2008Allowed

Sekharamahanti Nagabhushanarao (Died) per L.R. Vs Andhra University and Others

Andhra Pradesh High Court · (2009) 2 ALT 260

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 10, 12, 2, 3, 4Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988 — Rule 6, 7Constitution of India, 1950 — Article 12, 13(3), 226

High Courts31 Dec 2008Dismissed

The Trust Association of the Convention of Baptist Churches and Mr. C.J.R. Sunand, Secretary and Convenor, Education Committee of C.B.C.N.C. Vs The Government of Andhra Pradesh The Trust Association of the Convention of Baptist Churches Vs State of A.P. and Special Officer, Mc. Laurin High School

Andhra Pradesh High Court · (2009) 4 ALD 748 : (2009) 5 ALT 442

Andhra Pradesh Education Act, 1982 — Section 24, 59, 60, 60(1), 64(1)Constitution of India, 1950 — Article 30

High Courts31 Dec 2008

Shenyang Furukewa Cable Co. Ltd. Vs Transmission Corporation of Andhra Pradesh Ltd. and Others

Andhra Pradesh High Court · (2009) 2 ALT 590

Constitution of India, 1950 — Article 226