COURT ARCHIVE

Andhra Pradesh High Court judgments, 2010

1,079 judgments · page 25 of 54

High Courts11 Aug 2010

Prof. P. Kusuma Kumari Reddy Vs The State of A.P. by its Secretary, Higher Education Department, Secretariat and Others

Andhra Pradesh High Court · (2010) 08 AP CK 0077

Andhra Pradesh University Act, 1991 — Section 10, 11, 11(1), 11(2), 12

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High Courts11 Aug 2010Dismissed

N.K. Leasing Constructions Ltd. Vs Sugan Chand Sankla and Sri Devi Lal

Andhra Pradesh High Court · (2010) 6 ALD 62 : (2010) 6 ALT 120

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(3), Order 39 Rule 2AConstitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5

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High Courts10 Aug 2010Allowed

K. Surekha Reddy Vs V. Chandraiah

Andhra Pradesh High Court · (2011) 2 ALT 468 : (2012) 1 CivCC 211

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 13Limitation Act, 1963 — Section 5

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High Courts10 Aug 2010

K. Durga Prasad Rao Vs The Industrial Tribunal-cum-Labour Court and Glaxo Smith Kline Pharmaceuticals Ltd.

Andhra Pradesh High Court · (2010) 6 ALT 30

Industrial Disputes Act, 1947 — Section 10, 33, 33(1), 33(2), 33(3)

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High Courts10 Aug 2010Dismissed

Md. Moinuddin Vs The Additional Director General of Police (Administration) A.P., The Commissioner of Police and The Commissioner SAR CPL

Andhra Pradesh High Court · (2011) 1 ALD 476

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High Courts10 Aug 2010Dismissed

A.T.G. Srinivas Vs Smt. Pushkarini Rao

Andhra Pradesh High Court · AIR 2011 AP 46 : (2010) 6 ALD 570 : (2011) 1 DMC 462

Civil Procedure Code, 1908 (CPC) — Section 151Family Courts Act, 1984 — Section 11, 13, 8, 9, 9(2)Hindu Marriage Act, 1955 — Section 12, 13

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High Courts10 Aug 2010Dismissed

Mohammed Afsar Pasha Vs Noor Us Soher Ali

Andhra Pradesh High Court · (2010) 08 AP CK 0082

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(3), 22

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High Courts10 Aug 2010Dismissed

Sri. P. Ravi Prasad Goud Vs Sri P. Krishna and Others

Andhra Pradesh High Court · (2010) 6 ALD 47 : (2010) 6 ALT 197

Civil Procedure Code, 1908 (CPC) — Section 148Specific Relief Act, 1963 — Section 16

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High Courts10 Aug 2010Allowed

G. Venkata Reddy Vs B. Venkata Reddy and N. Chinnappa Reddy

Andhra Pradesh High Court · (2010) 6 ALT 135

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 85, Order 21 Rule 90, Order 21 Rule 94, 151Constitution of India, 1950 — Article 254(1)

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High Courts10 Aug 2010Allowed

K. Durga Prasad Vs Industrial Tribunal-cum-Labour Court and Another

Andhra Pradesh High Court · (2010) 6 ALT 30

Industrial Disputes (Amendment and Miscellaneous Provisions) Act, 1956 — Section 33Industrial Disputes Act, 1947 — Section 10, 31(1), 33, 33(1), 33(2)

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High Courts06 Aug 2010

Gampa Sai Ravi Kiran Vs Bonda Rama Lakshmi and Others

Andhra Pradesh High Court · (2013) 2 ALT 784

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 2, Order 39 Rule 1, Order 39 Rule 2Evidence Act, 1872 — Section 3

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High Courts06 Aug 2010Dismissed

Mrs. V. Naga Lakshmi Vs Citiwide Financial Services Ltd. and The State of A.P.

Andhra Pradesh High Court · (2010) 2 ALD(Cri) 690

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 482Legal Services Authorities Act, 1987 — Section 20(1)

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High Courts06 Aug 2010Dismissed

Chapala Pedda Thayanna Vs Chapala Chinna Thayanna and Others

Andhra Pradesh High Court · (2011) 1 ALT 181

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Article 123

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High Courts06 Aug 2010Dismissed

Chennagiri Venkata Satyanarayana Vs Manepalli Rajya Lakshmamma (died) and Others

Andhra Pradesh High Court · (2010) 6 ALD 705 : (2011) 1 ALT 444

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 14, Order 19 Rule 1Hindu Succession Act, 1956 — Section 14

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High Courts06 Aug 2010Allowed

P. Rajagopal Reddy Vs The Andhra Pradesh State Road Transport Corporation

Andhra Pradesh High Court · (2012) ACJ 359 : (2010) 6 ALD 521

Motor Vehicles Act, 1988 — Section 140, 166

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High Courts06 Aug 2010Allowed

The Executive Officer, Group Temples Vs Sri Sakhiya Matt rep. by Byragi Tulasabai and Others

Andhra Pradesh High Court · (2010) 5 ALD 739 : (2010) 6 ALT 16

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 119, 83, 83(4), 84(2), 87Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts05 Aug 2010Allowed