Andhra Pradesh High Court Judgments 2010 — Page 28

High Courts30 Jul 2010Dismissed

Viswanadhuni Anjaneyulu Vs Kothamasu Venkata Pitchaiah Kothamasu Venkata Pitchaiah Vs Viswanadhuni Anjaneyulu

Andhra Pradesh High Court · (2011) 1 ALT 167

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 8 Rule 8, Order 8 Rule 9, 105, 151Constitution of India, 1950 — Article 227

Read judgment

High Courts30 Jul 2010Dismissed

Arora Enterprises Vs The Deputy Commissioner of Commercial Taxes, Abids Division and Another

Andhra Pradesh High Court · (2011) 1 ALD 69 : (2011) 37 VST 113

Andhra Pradesh General Sales Tax Act, 1957 — Section 14, 14(4), 14(4C), 19, 19(1)Andhra Pradesh General Sales Tax Rules, 1957 — Rule 50, 50(1), 6(1)(1)Constitution of India, 1950 — Article 226

Read judgment

High Courts29 Jul 2010

National Insurance Co. Ltd. Vs Banda Ashok and Another

Andhra Pradesh High Court · (2012) ACJ 900

Workmens Compensation Act, 1923 — Section 2(1), 4(1)

Read judgment

High Courts29 Jul 2010Dismissed

The MD, Tribal Cooperative Marketing Devp. Vs Meda Venkata Kumara Swamy

Andhra Pradesh High Court · (2010) 07 AP CK 0079

Constitution of India, 1950 — Article 226

Read judgment

High Courts29 Jul 2010Dismissed

Saladi Veera Veni and Others Vs Andhra Pradesh Eastern Power Distribution Corporation Limited and Others

Andhra Pradesh High Court · (2010) 5 ALD 575

Constitution of India, 1950 — Article 226

Read judgment

High Courts28 Jul 2010

Vasavi Business Combines Vs Commissioner of Customs, Central Excise and Service Tax

Andhra Pradesh High Court · (2011) 39 VST 584

Constitution of India, 1950 — Article 226Finance Act, 1994 — Section 68Service Tax Act — Section 6

Read judgment

High Courts28 Jul 2010Allowed

The General Manager Telecom Bharat Sanchar Nigam Limited and Sub Divisional Officer Phones Vs K. Sudarshana Rao and Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court

Andhra Pradesh High Court · (2010) 6 ALD 127 : (2011) 129 FLR 225 : (2011) 4 LLJ 73

Civil Procedure Code, 1908 (CPC) — Section 11Industrial Disputes (Amendment) Act, 1965 — Section 10, 2A, 2A(2)Industrial Disputes Act, 1947 — Section 10, 10(1), 2, 22, 25F

Read judgment

High Courts28 Jul 2010

State of A.P. Vs Mirza Mazhar Baig and Another

Andhra Pradesh High Court · (2010) 2 ALD(Cri) 836

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 201, 202, 302, 34, 449

Read judgment

High Courts27 Jul 2010Dismissed

K.V.V. Balasubramanyam and Others Vs B. Markandeyulu and Others

Andhra Pradesh High Court · (2011) 1 ALD 481

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 4 Rule 1, Order 4 Rule 1(3), Order 6 Rule 10, Order 6 Rule 15Limitation Act, 1963 — Section 24, 3, 4

Read judgment

High Courts27 Jul 2010Dismissed

K.V.V. Blasubramanyam Rao and Others Vs B. Makandeyaulu, B. Ankamma Rao and Totem Projects Pvt. Ltd. Burugupalli Shivarama Krishna Vs V. Balashowry, Smt. Kavitha Tottempidi and Totem Projects Pvt. Ltd.

Andhra Pradesh High Court · (2011) 1 ALD 481

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 4 Rule 1, Order 7 Rule 1, Order 7 Rule 11Limitation Act, 1963 — Section 10, 11, 12, 13, 14

Read judgment

High Courts27 Jul 2010Allowed

Bathinan Chennamma Vs Bathina Ventaka Subbaiah

Andhra Pradesh High Court · (2010) 6 ALD 141

Read judgment

High Courts27 Jul 2010Dismissed

Shaik Hussain Saheb Vs N. Narasimha Reddy

Andhra Pradesh High Court · (2011) 1 ALD 50 : (2011) 1 ALT 643

Evidence Act, 1872 — Section 45

Read judgment

High Courts27 Jul 2010Dismissed

Y. Ranganadh Goud Vs State

Andhra Pradesh High Court · (2010) 2 ALD(Cri) 538

Constitution of India, 1950 — Article 20, 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Evidence Act, 1872 — Section 45, 73

Read judgment

High Courts27 Jul 2010Allowed

P. Shibu Kumar Vs The Deputy Inspector General of Police and The Commandant 43 Bn. CRPF

Andhra Pradesh High Court · (2010) 5 ALD 732 : (2010) 6 ALT 82

Passports Act, 1967 — Section 17, 3, 5(2), 6(2), 9Passports Rules, 1980 — Rule 11, 5Penal Code, 1860 (IPC) — Section 34, 364, 506

Read judgment

High Courts27 Jul 2010

Tirumala Tirupathi Devasthanams Vs J. Ramadas Raju N. Muni Reddy, Tirumala Tirupathi Devasthanam Printing Press Vs Tirumala Tirupathi Devasthanams K. Dora Swamy Vs Tirumala Tirupathi Devasthanam

Andhra Pradesh High Court · (2011) 1 ALT 486

Andhra Pradesh Public Employment (Regulation of Age of Superannuation) Act, 1984 — Section 2, 2(5), 3, 3(1), 3(2)Hyderabad Civil Services Rules — Rule 231Tirumala Tirupathi Devasthanams Office Holders and Servants (other than hereditary office holders) Recruitment Rules, 1978 — Rule 10

Read judgment

High Courts27 Jul 2010Dismissed

Konda Ranga Reddy Vs Galiveedu Raja Reddy

Andhra Pradesh High Court · (2010) 6 ALD 524 : (2011) 3 BC 187

Read judgment

High Courts26 Jul 2010

A.V. Ranga Rao Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2011) 1 ALT 274 : (2010) 3 APLJ 141

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 77(1)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 15, 16, 17, 17(1), 18

Read judgment

High Courts26 Jul 2010Allowed