High Courts25 Aug 2010Allowed
G. Venkat Ratnam Vs Smt. Kolli Para Jhansi Lakshmi and Others
Andhra Pradesh High Court · (2011) 2 ALD 468
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2010
1,079 judgments · page 22 of 54
High Courts25 Aug 2010Dismissed
Attada Appala Narayana, Attada Atchamnaidu @ Atchodu, Attada Narasimhulu and Attada Venkata Rao Vs Attada Bangarayya (since died) Per L.Rs. 3 to 7 and Others
Andhra Pradesh High Court · (2010) 08 AP CK 0099
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 9 Rule 13
High Courts25 Aug 2010Dismissed
T. Ganganna Vs Government of A.P. and Others
Andhra Pradesh High Court · (2011) 2 ALD 502 : (2011) 1 ALT 698
Andhra Pradesh Craftsmen Training Service Rules — Rule 2Constitution of India, 1950 — Article 14, 16, 371D
High Courts25 Aug 2010Dismissed
E. Dastagiri Vs The Regional Transport Officer and Another
Andhra Pradesh High Court · AIR 2011 AP 8 : (2010) 6 ALD 35
Motor Vehicles Act, 1939 — Section 32Motor Vehicles Act, 1988 — Section 52, 52(1), 52(2), 52(3)
High Courts25 Aug 2010Dismissed
Ameena Bee and Another Vs Ahmedunnisa Begum and Others
Andhra Pradesh High Court · (2010) 6 ALD 31 : (2010) 6 ALT 9
Transfer of Property Act, 1882 — Section 123
High Courts25 Aug 2010Allowed
Maruthi College of Engineering and Technology and Mohd. Abdul Mannan Khan Vs The State of Andhra Pradesh and Mohd. Salahuddin Ghori
Andhra Pradesh High Court · (2010) 2 ALD(Cri) 955 : (2011) CriLJ 397 : (2011) 7 RCR(Criminal) 1916
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 24, Order 41 Rule 25, Order 41 Rule 26Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1), 377, 378, 386
High Courts25 Aug 2010
Kavitha Gurrala Vs Bharat Petroleum Corporation Ltd. and Others
Andhra Pradesh High Court · (2011) 1 ALD 262 : (2010) 3 APLJ 265 : (2011) 6 RCR(Civil) 1822
High Courts24 Aug 2010Allowed
Zangam Vara Prasad and M. Vijaya Lakshmi Vs Uppalapati Krishna Kumar and Vallampudi Chandra Mohan Nair
Andhra Pradesh High Court · (2010) 08 AP CK 0147
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46A, Order 21 Rule 46B, Order 21 Rule 46C, Order 21 Rule 46H, Order 21 Rule 58
High Courts24 Aug 2010Allowed
Sri Lakshmi Housing Enterprises Vs Haji Begum and Others
Andhra Pradesh High Court · (2010) 6 ALT 24
Stamp Act, 1899 — Section 38(1)
High Courts24 Aug 2010Dismissed
The Joint Collector, Ranga Reddy District (Appellate Authority under Inams Abolition Act), The Revenue Divisional Officer (Inams Tribunal), Chevella Division and The Mandal Revenue Officer, Balangar Mandal Vs P.V. Narasimha Rao and Others The State of A.P. and The Mandal Revenue Officer, Balangar Mandal Vs P.V. Narasimha Rao and Others
Andhra Pradesh High Court · (2011) 1 ALD 103 : (2011) 2 ALT 142
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 2(1)Civil Procedure Code, 1908 (CPC) — Section 151, 79Constitution of India, 1950 — Article 226, 300
High Courts24 Aug 2010Dismissed
Ms. Sabera Begum Vs Inspector General of Prisons and Director, Correctional Services, Govt., of A. P. and Others
Andhra Pradesh High Court · (2011) CriLJ 731
Andhra Pradesh Prisons Rules, 1979 — Rule 319A, 320, 321Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 161, 72
High Courts24 Aug 2010Allowed
Vijay Agarwal Vs The State of A.P. and Another
Andhra Pradesh High Court · (2010) 08 AP CK 0103
Criminal Procedure Code, 1973 (CrPC) — Section 319, 319(1)Penal Code, 1860 (IPC) — Section 120B, 34, 379, 381, 403
High Courts24 Aug 2010Dismissed
Venkatramaiah and Another Vs Madam Sarojanamma
Andhra Pradesh High Court · (2010) 6 ALD 697 : (2011) 1 ALT 456
Evidence Act, 1872 — Section 114, 45
High Courts24 Aug 2010Dismissed
L. Hariprasad Vs Lagadapati Suryakumari (Died) per LRs. and Others
Andhra Pradesh High Court · (2011) 2 CivCC 50 : (2011) 8 RCR(Civil) 2497
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 127, 372, 384, 68
High Courts24 Aug 2010Dismissed
Ms. Sabera Begum Vs The Inspector General of Prisons and Director, Correctional Services, Government of A.P., State of A.P.
Andhra Pradesh High Court · (2011) 2 RCR(Criminal) 302 : (2011) 2 RCR(Criminal) 302
Andhra Pradesh Prisons Rules, 1979 — Rule 319A, 320, 321Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 161, 72
High Courts23 Aug 2010Allowed
Andhra Pradesh State Road Transport Corporation and Andhra Pradesh State Road Transport Corporation Vs Ahamad Hussain Ahamad Hussain Vs Andhra Pradesh State Road Transport Corporation
Andhra Pradesh High Court · (2010) 08 AP CK 0107
High Courts23 Aug 2010Allowed
Hemant B. Prasad and Another Vs Perfect Solutions
Andhra Pradesh High Court · (2011) 1 ALD 734 : (2010) 5 ALT 387 : (2011) 1 ARBLR 552
Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6), 9
High Courts23 Aug 2010
Sammeta Laxman Vs The Government of A.P. and Others
Andhra Pradesh High Court · (2010) 3 APLJ 283 : (2011) CriLJ 1884 : (2011) 4 RCR(Criminal) 12
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 155, 156, 157Penal Code, 1860 (IPC) — Section 217, 326, 506
High Courts23 Aug 2010Allowed
Mayana Saheb Khan Vs Mayana Gulab Jan and Others
Andhra Pradesh High Court · (2011) 1 ALD 36
Transfer of Property Act, 1882 — Section 123
High Courts20 Aug 2010Dismissed
Pyla Demudamma Rao Vs Cheepurupalli Moogulu (died) per L.Rs. and Others
Andhra Pradesh High Court · (2010) 6 ALT 745
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 12 Rule 6(1), Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5Evidence Act, 1872 — Section 35, 58Specific Relief Act, 1877 — Section 42, 43