COURT ARCHIVE

Andhra Pradesh High Court judgments, 2010

1,079 judgments · page 21 of 54

High Courts27 Aug 2010

Nalanda Educational Society and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2011) 2 ALD 163

Andhra Pradesh Education (Amendment) Act, 1987 — Section 1(3), 19, 20, 84(1), 84AAndhra Pradesh Education Act, 1982 — Section 2, 2(19), 2(32), 2(34), 2(38)Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993 — Rule 15, 15(4), 16, 17, 18

High Courts27 Aug 2010Allowed

Hindustan Petroleum Corporation Ltd. and Another Vs Margadarsi Service Centre

Andhra Pradesh High Court · (2010) 08 AP CK 0118

Constitution of India, 1950 — Article 226

High Courts27 Aug 2010

Pataballa Gangabhavani and Others Vs Puppala Ramachandra Rao and Others

Andhra Pradesh High Court · (2010) 6 ALD 452 : (2010) 5 ALT 346

High Courts27 Aug 2010Dismissed

Shaik Rahamatunnisa Begum Vs The Joint Collector and The Mandal Revenue Officer

Andhra Pradesh High Court · (2011) 1 ALT 55

High Courts27 Aug 2010Dismissed

Jasper Industries Pvt. Ltd. (Previously known as B. Seshagiri Rao and Sons Industries Ltd) "Golden Edifice" Vs Assistant Commissioner (CT) (Audit) Punjagutta Division and Others

Andhra Pradesh High Court · (2010) 08 AP CK 0090

Andhra Pradesh Value Added Tax Act, 2005 — Section 3A, 4(8), 9Constitution of India, 1950 — Article 226

High Courts27 Aug 2010

Nehru Convent High School and Others Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2010) 6 ALD 104 : (2010) 5 ALT 740

High Courts27 Aug 2010Dismissed

Alla Venkata Sanath Babji Reddy, Software Engineer in Walmart, rep. by his General Power of Attorney/father Alla Venkata Krishna Reddy Vs Government of A.P. and Others

Andhra Pradesh High Court · (2010) 2 ALD(Cri) 751

Constitution of India, 1950 — Article 15(1), 15(4), 16(1), 16(4), 21Criminal Procedure Code, 1973 (CrPC) — Section 100, 482Guardians and Wards Act, 1890 — Section 25

High Courts27 Aug 2010

The Chief Electrical Inspector to Government of Andhra Pradesh, Mint compound and The Pay and Accounts Officer Vs Sri. M. Veereswara Rao, Retired Deputy Chief Electrical Inspector to Government M. Veereswara Rao Vs The Chief Electrical Inspector to Government and The pay and Accounts Officer, Government of Andhra Pradesh

Andhra Pradesh High Court · (2010) 08 AP CK 0044

Andhra Pradesh House Building Advance Rules — Rule 11, 11(2), 12

High Courts27 Aug 2010Allowed

National Insurance Co. Ltd., Hindupur Vs Vadde Susheelamma and Others

Andhra Pradesh High Court · (2012) 3 ALD 605

Motor Vehicles Act, 1988 — Section 110, 166

High Courts27 Aug 2010Dismissed

Shankarlal Loya Vs Ramdev Rathi and Others

Andhra Pradesh High Court · (2010) 5 ALD 800 : (2010) 6 ALT 1

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(2), 11, 11(4)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

High Courts27 Aug 2010Dismissed

National Insurance Co., Ltd., Hindupur, Anantapur District Vs M.P. Deepak and another

Andhra Pradesh High Court · (2012) 4 ALD 500

High Courts27 Aug 2010Dismissed

The Commissioner of Central Excise Vs Kineta Minerals and Metals Ltd.

Andhra Pradesh High Court · (2011) 269 ELT 494

Customs Act, 1962 — Section 16, 50, 51

High Courts27 Aug 2010Dismissed

Commissioner of C. Ex. Vs Liners India Ltd.

Andhra Pradesh High Court · (2010) 259 ELT 534

Central Excise Rules, 1944 — Rule 9BCentral Excises and Salt Act, 1944 — Section 11A(2), 11AB, 11AC, 35G, 4(1)

High Courts26 Aug 2010Dismissed

Regional Director, ESI Corporation, Hyderabad Vs Vasavi Cold Storage Pvt. Ltd., Navalakula Garden and another

Andhra Pradesh High Court · (2011) 128 FLR 128

Employees State Insurance Act, 1948 — Section 2(17), 2(9), 75, 82

High Courts26 Aug 2010Dismissed

Tankasala Ashok Rao and Girish Sanghi Vs The State of A.P. and Bathula Subba Rao

Andhra Pradesh High Court · (2011) 7 RCR(Criminal) 735

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 380, 448, 499, 500

High Courts26 Aug 2010Dismissed

Kandregula Mahalakshmamma Rao and Kandregula Sanyasi Naidu, minor rep. by his Mother Appellant No. 1 Vs The Union of India (UOI)

Andhra Pradesh High Court · (2011) 1 ALD 717 : (2011) 8 RCR(Civil) 2495

Evidence Act, 1872 — Section 114, 124A

High Courts26 Aug 2010Allowed

Ganpati Sugar Industries Limited and Another Vs The Commissioner and Director of Sugar and Cane Commissioner and Others

Andhra Pradesh High Court · (2011) 1 ALT 173

Andhra Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1961 — Section 15, 17

High Courts26 Aug 2010Allowed

Smt. Supreet Kaur Vs Model Cooperative Urban Bank Ltd. and State of A.P.

Andhra Pradesh High Court · (2011) CriLJ 762 : (2011) 1 RCR(Civil) 815 : (2011) 1 RCR(Civil) 815 : (2011) 1 RCR(Criminal) 638 : (2011) 1 RCR(Criminal) 638

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141

High Courts26 Aug 2010Dismissed

P. Lakshmi Ramana and Others Vs Union of India (UOI)

Andhra Pradesh High Court · (2011) ACJ 2640 : (2011) 2 ALT 403

High Courts26 Aug 2010Dismissed

V. Thyagarajan and Bros. Engineers and Contractors Vs Union of India (UOI) Department of Space Rep. Construction Engineer, Civil Engineering Division Sriharikota and Sri C. Srinivasa Rao Retd Chief Engineers, Sole Arbitrator

Andhra Pradesh High Court · (2010) 08 AP CK 0001

Arbitration Act, 1940 — Section 30