COURT ARCHIVE

Andhra Pradesh High Court judgments, 2010

1,079 judgments · page 18 of 54

High Courts21 Sept 2010Dismissed

Kalakoti Siva Reddy and Others Vs The District Collector, Krishna and Others

Andhra Pradesh High Court · (2011) 1 ALD 579

Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 12, 13, 13(1), 13(4), 13(5)Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 4(1), 5, 55(1), 5A

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High Courts21 Sept 2010

Mohd. Saleem Vs Station House Officer, Habeebnagar Police Station and Another

Andhra Pradesh High Court · (2011) 1 ALT 645

Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 156(3), 200, 36, 482

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High Courts21 Sept 2010Allowed

Maxwroth Plywoods Private Limited Vs Assistant Commissioner (CT) (Audit) and Another

Andhra Pradesh High Court · (2013) 62 VST 573

Constitution of India, 1950 — Article 226, 265

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High Courts20 Sept 2010

Srikanth Puskar Vs The Deputy Commissioner of Customs

Andhra Pradesh High Court · (2010) 259 ELT 495

Baggage Rules, 1988 — Rule 3, 4, 8Customs Act, 1962 — Section 111, 112, 115(1), 115(2), 125Foreign Trade (Development and Regulation) Act, 1992 — Section 3

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High Courts20 Sept 2010Dismissed

Rashtriya Ispat Nigam Limited (Visakhapatnam Steel Project) Vs Ch. Venkayya (died per L.Rs.) and Others

Andhra Pradesh High Court · (2011) 6 ALT 272

Arbitration Act, 1940 — Section 39Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts20 Sept 2010Allowed

Mr. Srikanth Puskar Rao Vs The Deputy Commissioner of Customs, ICD

Andhra Pradesh High Court · (2010) 259 ELT 495

Baggage Rules, 1988 — Rule 3, 4, 8Customs Act, 1962 — Section 111, 112, 115(1), 115(2), 125Foreign Trade (Development and Regulation) Act, 1992 — Section 3

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High Courts17 Sept 2010

The New India Assurance Company Limited Vs Pujala Chenchu Nagaiah, Pujala Nagendra Kumar Nagaiah, and D.V. Ramesh Babu

Andhra Pradesh High Court · (2011) ACJ 1868 : (2011) 1 ALD 596

Motor Vehicles Act, 1988 — Section 145, 146(1), 147, 147(1), 147(2)Workmens Compensation Act, 1923 — Section 30

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High Courts17 Sept 2010Dismissed

Chanda Mala Chitemma Vs The State of A.P. and Others

Andhra Pradesh High Court · (2010) 2 ALD(Cri) 961

Criminal Procedure Code, 1973 (CrPC) — Section 372, 378, 397, 401Penal Code, 1860 (IPC) — Section 323, 427, 509

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High Courts17 Sept 2010Allowed

Gutta Nirmala Rao Vs Gutta Nageswara Rao, Gutta gayatri Devi and Gutta Para Porna (Died)

Andhra Pradesh High Court · (2011) 5 ALD 498 : (2011) 8 RCR(Civil) 2742

Provincial Insolvency Act, 1920 — Section 53, 54, 54(1), 54(2), 6

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High Courts17 Sept 2010Allowed

Guddanti Narasimha Rao Vs The State of A.P. and Another

Andhra Pradesh High Court · (2010) 2 ALD(Cri) 963 : (2011) 1 RCR(Criminal) 640 : (2011) 1 RCR(Criminal) 640

Criminal Procedure Code, 1973 (CrPC) — Section 207, 208, 209, 33, 441Penal Code, 1860 (IPC) — Section 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts17 Sept 2010Allowed

Andhra Bank, Saifabad Branch Vs Valluripalli Nagarjun and Another

Andhra Pradesh High Court · (2011) 1 ALD 457 : (2011) 2 BC 1

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34Criminal Procedure Code, 1973 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 193, 196, 228

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High Courts17 Sept 2010Dismissed

Tummala Lakshmana Rao Vs Sri Sadhu Narayana and Others

Andhra Pradesh High Court · (2010) 09 AP CK 0024

Constitution of India, 1950 — Article 20(2), 20(3), 361(2), 361(3)Criminal Procedure Code, 1973 (CrPC) — Section 195, 197, 203, 300, 415Penal Code, 1860 (IPC) — Section 109, 120B, 166, 167, 183

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High Courts16 Sept 2010Dismissed

MAKS Casting Private Limited and Others Vs Govt. of Andhra Pradesh and Others

Andhra Pradesh High Court · (2011) 1 ALD 194 : (2011) 38 VST 354

Andhra Pradesh General Clauses Act, 1891 — Section 15Andhra Pradesh General Sales Tax Act, 1957 — Section 2(24), 69(1), 69(3), 78, 78(2)Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 9(1)

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High Courts16 Sept 2010

K. Somaraju, K. Jogireddy and Smt. Nori Lakshmi Vs State of Andhra Pradesh and Others Chandaka Venkata Subba Rao and Others Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2011) 1 ALD 7

Companies Act, 1956 — Section 3Constitution of India, 1950 — Article 162, 226Land Acquisition Act, 1894 — Section 10, 11, 12, 13, 14

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High Courts16 Sept 2010Dismissed

LIC Employees Mutually Aided Co-operative Housing Building Society Ltd., Hyderabad Vs D.V.K. Sarma and Others

Andhra Pradesh High Court · (2011) 6 ALT 105

Andhra Pradesh Mutually Aided Co-operative Societies Act, 1995 — Section 10(1), 10(2), 20(1), 20(2), 3Constitution of India, 1950 — Article 226

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High Courts15 Sept 2010Allowed

National Insurance Co. Ltd. Vs Oburi (Oguri) Umamaheswara Rao, Oburi (Oguri) Padmaja Rao and Kotagiri Sudhakar Rao

Andhra Pradesh High Court · (2010) 09 AP CK 0072

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 9(5)Contract Act, 1872 — Section 25, 51, 52, 54Evidence Act, 1872 — Section 114

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High Courts15 Sept 2010Dismissed

Akula Veeraju Vs Karumuru Rukmabai Rao and Others

Andhra Pradesh High Court · (2010) 09 AP CK 0069

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 64, Order 21 Rule 66(2), Order 21 Rule 90

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High Courts15 Sept 2010Dismissed

Surabhi Bhoom Rao Vs T. Bhanu Prasad Rao and Another

Andhra Pradesh High Court · (2010) 6 ALD 83 : (2011) 1 ALT 26

Andhra Pradesh Education Act, 1982 — Section 4, 5, 7(4), 78, 8(2)Andhra Pradesh Gram Panchayat and Panchayat Samithis and Zilla Parishads (Third Amendment) Act, 1981 — Section 51, 51(1), 61Andhra Pradesh Panchayat Raj Act, 1994 — Section 148(4), 177(2), 192, 195, 195(1)

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High Courts15 Sept 2010Dismissed

Burugupally Shiva Ram Krishna and others Vs Cyrus Investments Ltd., Mumbai and others

Andhra Pradesh High Court · (2011) 8 RCR(Civil) 2677

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18(1), Order 23 Rule 3, 151, 47Provincial Insolvency Act, 1920 — Section 28A

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High Courts14 Sept 2010Dismissed

Venkat N.N. @ Venkata Narayana N. Vs The State of A.P. and Sri. K. Rambabu

Andhra Pradesh High Court · (2010) 2 ALD(Cri) 765 : (2011) CriLJ 1712

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 24, 25, 389, 415, 420

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