COURT ARCHIVE

Andhra Pradesh High Court judgments, 2010

1,079 judgments · page 12 of 54

High Courts02 Nov 2010Allowed

K. Moses Vs Andhra Pradesh State Road Transport Corporation

Andhra Pradesh High Court · (2011) 1 ALD 823 : (2011) 1 ALT 739 : (2011) 3 LLJ 593

Andhra Pradesh State Road Transport Corporation Employees (Service) Regulations, 1964 — Regulation 6A(5)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47, 47(1), 47(2)

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High Courts02 Nov 2010

The Techno Electrics, a unit of Samrakshana Electricals Ltd. Vs Chairman-cum-Presiding Officer and B.R. Adhikari B.R. Adhikari Vs The Techno Electrics, a unit of Samrakshana Electricals Ltd. and Addl. Industrial Tribunal cum Addl. Labour Court.

Andhra Pradesh High Court · (2011) 1 ALD 757 : (2011) 130 FLR 183 : (2011) 3 LLJ 575

Industrial Disputes Act, 1947 — Section 11A

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High Courts02 Nov 2010Dismissed

The Municipal Council Vs Mohd. Abdul Rasheed and The Nagarjuna House Building Cooperative Society Ltd.

Andhra Pradesh High Court · (2010) 11 AP CK 0071

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High Courts01 Nov 2010Allowed

State of Andhra Pradesh and The District Collector Vs K. Srinivasa Rao and State Election Commission

Andhra Pradesh High Court · (2011) 1 ALT 315

Andhra Pradesh Panchayat Raj Act, 1994 — Section 3, 3(2)Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 21

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High Courts01 Nov 2010Allowed

B. Jaya Raghava Naidu Vs B. Rama Subba Reddy

Andhra Pradesh High Court · AIR 2011 AP 62 : (2011) 2 ALD 499 : (2011) 2 ALT 24 : (2011) 2 CivCC 808

Hyderabad Stamp Act, 1331 — Section 2(4)Negotiable Instruments Act, 1881 (NI) — Section 13(1), 4Stamp Act, 1899 — Section 2(22), 2(23), 35

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High Courts01 Nov 2010Allowed

The State of A.P. and Another Vs K. Srinivas Rao and Another

Andhra Pradesh High Court · (2011) 1 ALT 315

Andhra Pradesh Panchayat Raj Act, 1994 — Section 3, 3(1), 3(2)Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 21

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High Courts29 Oct 2010Allowed

Malanbee (Died per L.Rs.) Vs Syed Amjed Hussain (Died per L.Rs.)

Andhra Pradesh High Court · (2011) 2 ALT 34

Contract Act, 1872 — Section 55, 73Evidence Act, 1872 — Section 91, 92General Clauses Act, 1897 — Section 27

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High Courts29 Oct 2010Dismissed

P. Venkat Reddy Vs High Court of A.P. and Others High Court of A.P. Vs Sri S. Srimannarayana N. Purushotham Reddy Vs High Court of A.P. and Sri S. Srimannarayana

Andhra Pradesh High Court · (2011) 2 ALD 447 : (2011) 1 ALT 300

Andhra Pradesh High Court Service Rules, 1975 — Rule 11(2), 12, 16(2), 23, 3Constitution of India, 1950 — Article 14, 16, 229

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High Courts29 Oct 2010Dismissed

Smt. Narangi Bai, Ravi Kumar, Rohit Kumar and Sandeep Kumar Vs Yadagiri Bal Raj @ Ausha Balraj and Others

Andhra Pradesh High Court · (2011) 1 ALD 665 : (2011) 1 ALT 323

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 32, 32(1), 34, 38(5), 38(6)Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Rules, 1951 — Rule 10Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 5(5), 9

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High Courts29 Oct 2010Dismissed

Yenugonda Bal Reddy Vs Manemma and Others

Andhra Pradesh High Court · (2011) 2 ALD 472

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9Constitution of India, 1950 — Article 227

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High Courts29 Oct 2010

Commissioner of Income tax Vs Sarvaraya Textiles Ltd.

Andhra Pradesh High Court · (2011) 242 CTR 407 : (2011) 332 ITR 553

Constitution of India, 1950 — Article 141, 143Finance Act, 1990 — Section 32(A), 34, 34(3)Income Tax Act, 1991 — Section 139, 143, 256(1), 32(1), 32(A)

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High Courts29 Oct 2010Allowed