Andhra Pradesh High Court Judgments

High Courts16 Dec 2008Allowed

Lanco Kondapalli Power Private Ltd. Vs Union of India (UOI) and The Shinhan Bank Ltd.

Andhra Pradesh High Court · (2009) 3 ALD 8 : (2009) 162 ECR 181 : (2009) 242 ELT 340

Central Excises and Salt Act, 1944 — Section 35B(1), 35C(2A)Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 129A, 129E

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High Courts16 Dec 2008Allowed

Adarsh Vidyalaya, recognized School (A service unit of the Grain and Seeds Merchants Association) Vs Nagar Panchayat and Others

Andhra Pradesh High Court · (2009) 4 ALT 519 : (2009) 15 ALT 519

Andhra Pradesh Municipalities Act, 1965 — Section 194, 56, 58, 59, 70

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High Courts12 Dec 2008Dismissed

E. Giri Yadav. M.A. Vs Union of India (UOI) and Another

Andhra Pradesh High Court · (2009) 2 ALD 608 : (2009) 3 ALT 304

Civil Procedure Code, 1908 (CPC) — Section 133, 135Constitution of India, 1950 — Article 124, 124(4), 124(5), 129, 215Criminal Procedure Code, 1973 (CrPC) — Section 197(1)

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High Courts12 Dec 2008

Reheemunnissa Vs District Consumer Forum and Others

Andhra Pradesh High Court · AIR 2009 AP 100

Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 12, 15, 25, 25(1), 25(2)

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High Courts11 Dec 2008Dismissed

Pithani Tirupatayya and Others Vs Pithani Apparao and Others

Andhra Pradesh High Court · (2008) 12 AP CK 0020

Limitation Act, 1963 — Article 64, 65

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High Courts11 Dec 2008Dismissed

Sri Vemula Bhaskar and Another Vs Govt. of A.P. and Others

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

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 38EAndhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Section 3Registration Act, 1908 — Section 17(1)

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High Courts10 Dec 2008

Satya Murthy Sivalenka Vs The Collector and District Magistrate

Andhra Pradesh High Court · (2009) 2 ALD 512 : (2009) 3 ALT 107

Constitution of India, 1950 — Article 226, 47A, 6(A)Stamp Act, 1899 — Section 10, 31, 32, 32(1), 32(3)Transfer of Property Act, 1882 — Section 54

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High Courts10 Dec 2008Allowed

Padmavathi Commercial Complex, a partnership Firm and Another Vs A.P. State Financial Corporation and Others

Andhra Pradesh High Court · (2009) 1 ALD 653 : (2009) 1 APLJ 164

Andhra Pradesh State Financial Corporations Act, 1955 — Section 29, 29(1), 29(4)Constitution of India, 1950 — Article 226

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High Courts10 Dec 2008Allowed

The New India Assurance Co. Ltd. Vs Neeradi Kaspa Sattavva and Another

Andhra Pradesh High Court · (2008) ACJ 710

Central Motor Vehicles Rules, 1989 — Rule 28

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High Courts10 Dec 2008Dismissed

Bijivemula Venkata Subba Reddy Vs Jangam Satya Babu and Others

Andhra Pradesh High Court · (2009) 2 ALD 154 : (2009) 2 ALT 689 : (2009) 4 CivCC 701 : (2010) 6 RCR(Civil) 364

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1, Order 23 Rule 1(1), Order 23 Rule 1(3), Order 32 Rule 1

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High Courts10 Dec 2008

Sarvotham Ispat Limited Vs A.P. State Electricity Board and Others

Andhra Pradesh High Court · (2008) 12 AP CK 0021

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High Courts10 Dec 2008Allowed

Indian Hair Industries (P) Limited Vs Sri Lakshmi Narasimha Swamy Vari Devasthanam and The Government of Andhra Pradesh

Andhra Pradesh High Court · (2009) 3 ALD 129 : (2009) 1 APLJ 3

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Immovable Properties and Other Lands (Other than Agricultural Lands) Leases and Licenses Rules, 2003 — Rule 10, 12, 12(1), 12(2), 12(3)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Immovable Properties and Other Rights (other than Agricultural Lands) Lease and License Act, 1982 — Section 12(1), 6A

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High Courts08 Dec 2008Dismissed

Khursheed Sultana and Others Vs Mir Asif Ali and Others

Andhra Pradesh High Court · (2009) 2 ALT 103

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3), 14(3), 8, 8(2)

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High Courts08 Dec 2008Dismissed

M. Venkata Rao (Died) per LR and Another Vs M. Sheshagiri Rao and Others

Andhra Pradesh High Court · (2009) 1 ALD 623 : (2009) 2 ALT 662 : (2009) 4 CivCC 635

Constitution of India, 1950 — Article 227

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High Courts05 Dec 2008Allowed

The Commissioner, Municipal Corporation of Hyderabad and The Additional Commissioner, (Enforcement) Advertisement Section, MCH Vs UNI-ADS Private Limited

Andhra Pradesh High Court · (2009) 2 ALD 361 : (2009) 1 ALT 542

Constitution of India, 1950 — Article 14, 226

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High Courts05 Dec 2008Allowed

Jadhav Rekoba and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2009) 2 ALD 296 : (2009) 2 ALT 10 : (2009) 1 APLJ 92

Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 5, 6, 7(2)Andhra Pradesh Scheduled Castes, Scheduled Tribes and Backward Classes — Issue of Community, Nativity and Date of Birth Certificate Rules, 1997 — Rule 8, 9(7)

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High Courts05 Dec 2008Allowed

Mohd. Maqbool and Others Vs Government of A.P. and Others

Andhra Pradesh High Court · (2009) 2 ALD 315 : (2009) 2 ALT 320 : (2008) 2 ALT(Cri) 157 : (2009) 1 APLJ 20

Andhra Pradesh Slum Improvement (Acquisition of Land) Act, 1956 — Section 3(1), 3(2)

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High Courts04 Dec 2008Allowed

Lakkaraju Padma Priya Vs Lakkaraju Shyam Prasad

Andhra Pradesh High Court · AIR 2009 AP 54 : (2009) 1 ALT 626 : (2009) 2 CivCC 258

Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13, 13(1)

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High Courts04 Dec 2008Dismissed

Akula Chenna Keshavulu @ Keshavaiah Vs Mula Venkateswar Reddy and Others

Andhra Pradesh High Court · (2009) 1 ALD 587 : (2009) 2 ALT 99 : (2009) 1 APLJ 171

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 7 Rule 11, 11

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High Courts04 Dec 2008Dismissed

Padmavathi Finance Corporation Vs S.V. Metal Unit and Others

Andhra Pradesh High Court · (2009) 5 ALD 587 : (2009) 6 ALT 544

Negotiable Instruments Act, 1881 (NI) — Section 26, 27Partnership Act, 1932 — Section 19, 19(1), 19(2), 20, 22

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