High Courts13 Nov 2010Allowed
Varadi Raju and another Vs Chairman, Visakhapatnam Port Trust, Visakhapatnam A.P. and others
Andhra Pradesh High Court · (2010) 11 AP CK 0089
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2010
1,079 judgments · page 10 of 54
High Courts13 Nov 2010
Shaik Maqsood Ali and others Vs Special Court under A.P. Land Grabbing (Prohibition) Act, Hyderabad and others
Andhra Pradesh High Court · (2010) 11 AP CK 0074
Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 6(2), 7, 7A, 8, 9Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts12 Nov 2010
Gopala Krishna Tamada, Lanka Eswara Reddy and Others Vs S.P. Tucker, Principal Secretary, Irrigation and Command Area Development Department and Others
Andhra Pradesh High Court · (2010) 11 AP CK 0083
Constitution of India, 1950 — Article 141, 142Land Acquisition Act, 1894 — Section 11, 23, 23(1), 31(1), 34
High Courts12 Nov 2010Dismissed
Kamal Medical Hall and General Stores Vs Ram Dev Bhtada
Andhra Pradesh High Court · (2010) 11 AP CK 0082
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 11(3)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 5 Rule 17, Order 6 Rule 17
High Courts12 Nov 2010Dismissed
Mr. K. Rama Koteswara Rao Vs Government of Andhra Pradesh, Krishna District Co-operative Central Bank Limited and The General Manager, K.D.C.C. Bank Limited
Andhra Pradesh High Court · (2011) 5 ALD 519
High Courts12 Nov 2010Dismissed
State Bank of India, Bazarghat Branch Vs S.H. Associates
Andhra Pradesh High Court · (2010) 11 AP CK 0061
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts12 Nov 2010Allowed
Shameem Sulthana Vs Syed Ibrahim Quadri and Bee Shahjadee
Andhra Pradesh High Court · (2010) 11 AP CK 0060
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2, 151Waqf Act, 1995 — Section 6, 7, 83, 83(3), 85
High Courts12 Nov 2010Dismissed
Balija Raju Vs N. Lakshmi Bai and Another
Andhra Pradesh High Court · (2010) 11 AP CK 0054
Evidence Act, 1872 — Section 45
High Courts12 Nov 2010Allowed
Surasani Venkata Reddy Vs The State of A.P.
Andhra Pradesh High Court · (2011) 1 ALD(Cri) 364 : (2011) 8 RCR(Criminal) 2817
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(2), 164(5), 228, 235(2)Evidence Act, 1872 — Section 155, 157, 32Penal Code, 1860 (IPC) — Section 302, 309
High Courts12 Nov 2010Dismissed
Wockhardt Hospital Limited Vs Kamineni Hospital Ltd.
Andhra Pradesh High Court · (2011) 2 ALT 440
Arbitration and Conciliation Act, 1996 — Section 37, 9Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 43 Rule 1Specific Relief Act, 1963 — Section 14, 14
High Courts12 Nov 2010Allowed
Kolli Ranga Rao and Kolli Dhanalakshmi Rao Vs Kolli Varalakshmi Janani
Andhra Pradesh High Court · (2010) 11 AP CK 0048
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, 151Evidence Act, 1872 — Section 45, 73
High Courts12 Nov 2010Allowed
G. Vishnudevendramma and Another Vs G. Padmaja and Another G. Padmaja Vs G. Vishnu Devendramma and Others
Andhra Pradesh High Court · (2011) 2 ALD 435 : (2011) 2 ALT 100 : (2011) 2 DMC 566
Criminal Procedure Code, 1973 (CrPC) — Section 100Guardians and Wards Act, 1890 — Section 17, 17(3), 25, 25(3)
High Courts12 Nov 2010Allowed
Mr. Rajkumar Malpani Vs Sri Akella Sreenivasa Rao and The State of Andhra Pradesh
Andhra Pradesh High Court · (2011) CriLJ 2997 : (2011) 8 RCR(Criminal) 2930
Criminal Procedure Code, 1973 (CrPC) — Section 195(1)Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176
High Courts11 Nov 2010
Kalla Papamma Vs Savithina Sankara Rao and National Insurance Company Limited
Andhra Pradesh High Court · (2010) 11 AP CK 0087
Motor Vehicles Act, 1988 — Section 163A
High Courts11 Nov 2010Allowed
GMMCO Limited Vs State of A.P.
Andhra Pradesh High Court · (2011) 43 VST 312
Constitution of India, 1950 — Article 226
High Courts11 Nov 2010Allowed
Chicharapu Bangaramma and Others Vs Dokkadi Chinna and Others
Andhra Pradesh High Court · (2010) 11 AP CK 0078
High Courts11 Nov 2010Allowed
Smt. Yashoda Devi Sarada and Smt. Gangadevi Sarada Vs Poornima Dresses
Andhra Pradesh High Court · (2010) 11 AP CK 0064
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3), 15, 20, 22Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts11 Nov 2010
New Noble Educational Society Vs The Chief Commissioner of Income tax and Director of Income Tax (Exemption) Bomma Education Society Vs The Chief Commissioner of Income Tax, Director of Income Tax (Exemptions) and Assistant Director, Income Tax Exemptions-III Balaji Educational Society Vs The Commissioner of Income Tax
Andhra Pradesh High Court · (2011) 242 CTR 266 : (2011) 334 ITR 303
Andhra Pradesh Education Act, 1982 — Section 20AIncome Tax Act, 1961 — Section 10(22), 10(23C), 12, 13(1), 13(2)Income Tax Rules, 1962 — Rule 2BC(1), 2CA
High Courts11 Nov 2010
Rakuditi Venkata Ramanacharyulu Vs Smt. G. Rama and Another
Andhra Pradesh High Court · (2011) 8 RCR(Civil) 2727
Motor Vehicles Act, 1988 — Section 163A, 166Penal Code, 1860 (IPC) — Section 338
High Courts11 Nov 2010Allowed
R. Varalakshmi Vs The Sub Collector and Another
Andhra Pradesh High Court · (2011) 1 ALD 804
Road Transport Corporations Act, 1950 — Section 2, 3, 34, 4, 5