COURT ARCHIVE

Andhra Pradesh High Court judgments, 2010

1,079 judgments · page 29 of 54

High Courts23 Jul 2010

J.V. Sudhakar Vs Government of A.P. and Others

Andhra Pradesh High Court · (2010) 5 ALD 506 : (2010) 5 ALT 335 : (2010) 127 FLR 558 : (2011) 1 LLJ 540 : (2011) LLR 43

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 25F, 25FF, 33(C)(2)Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 17(1)

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High Courts23 Jul 2010Allowed

Neredla Sirisha Vs Naredla Sura Reddy and Another

Andhra Pradesh High Court · (2010) 2 ALD(Cri) 667 : (2011) 2 CivCC 755 : (2011) 1 CivCC 632 : (2011) 2 RCR(Civil) 429 : (2011) 2 RCR(Civil) 429 : (2011) 1 RCR(Criminal) 637 : (2011) 1 RCR(Criminal) 637

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts23 Jul 2010Dismissed

P. Ganganna Vs K. Surendranath and K. Mahesh Kumar

Andhra Pradesh High Court · (2010) 5 ALD 581 : (2010) 6 ALT 139

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High Courts23 Jul 2010Allowed

George Maijo and Company (Vizag) Vs Karanam Veerabhadra Rao and Others

Andhra Pradesh High Court · (2010) 07 AP CK 0016

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 99, Order 41 Rule 21

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High Courts22 Jul 2010

Guntupalli Venkata Ramaiah, Guntupalli Sivarama Krishnaiah and Guntupalli Sambasiva Rao Vs Guntupalli Purnachandra Rao

Andhra Pradesh High Court · (2010) 6 ALD 4 : (2011) 112 RD 123

Registration Act, 1908 — Section 49Stamp Act, 1899 — Section 35

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High Courts22 Jul 2010Dismissed

Nadiminti Triveni Vs State of A.P. and Others

Andhra Pradesh High Court · (2010) 2 ALD(Cri) 697

Andhra Pradesh Prohibition of Ragging Act, 1997 — Section 4, 5, 6, 7(1)Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 309, 498A

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High Courts22 Jul 2010Dismissed

Vemula Ramulamma Vs Government of A.P. and The Mandal Revenue Officer

Andhra Pradesh High Court · (2010) 5 ALD 282 : (2010) 6 ALT 488

Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 166B

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High Courts22 Jul 2010Dismissed

Smt. Afsarunnisa Begum Vs The Project Director, District Women Development and Child Development Agency, The District Collector and Magistrate and The Child Development Project Officer, ICDS Project

Andhra Pradesh High Court · (2010) 5 ALD 613

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High Courts22 Jul 2010Allowed

Ramesh Chennamaneni Vs Aadi Sreenivas and Others

Andhra Pradesh High Court · (2011) 6 ALD 4

Citizenship Act, 1955 — Section 10, 10(2), 10(3), 10(4), 10(5)Citizenship Rules, 2009 — Rule 22, 25Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4

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High Courts22 Jul 2010Dismissed

Paul S. David Vs Returning Officer, (Central Zone), GHMC, The State Election Commission, The Election Commission of India and Danam Nagender

Andhra Pradesh High Court · (2010) 16 ALT 260

Representation of the People Act, 1951 — Section 100, 100(1), 103

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High Courts22 Jul 2010

Oriental Insurance Co. Ltd. Vs Vaddadi Devana Raju and Another

Andhra Pradesh High Court · (2011) 2 ALD 88

Motor Vehicles Act, 1988 — Section 171

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High Courts22 Jul 2010

United India Insurance Co. Ltd. Vs Mr. Akbar Khan and Mr. Shabeer Khan

Andhra Pradesh High Court · (2010) 07 AP CK 0018

Penal Code, 1860 (IPC) — Section 337, 4

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High Courts21 Jul 2010Allowed

N. Narsingarao Vs Srinivasa Chary and Another

Andhra Pradesh High Court · (2010) 2 ALD(Cri) 651 : (2010) 3 APLJ 185 : (2011) 7 RCR(Criminal) 1978

Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts21 Jul 2010Allowed

G. Janaki Ramudu Vs State of A.P. and Another

Andhra Pradesh High Court · (2010) 5 ALD 589 : (2011) 1 ALT 227

Andhra Pradesh Panchayat Raj Act, 1994 — Section 17, 18, 19, 19(3), 20

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High Courts21 Jul 2010Allowed

Shaik Abdulla Shareef and Others Vs The Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2010) 2 ALD(Cri) 789 : (2011) 7 RCR(Criminal) 676

Constitution of India, 1950 — Article 14, 142(1), 21Penal Code, 1860 (IPC) — Section 120B, 149, 324, 326, 329Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts21 Jul 2010Dismissed