COURT ARCHIVE

Andhra Pradesh High Court judgments, 2010

1,079 judgments · page 31 of 54

High Courts14 Jul 2010Dismissed

M. Siva Ramakrishna Rao Vs The Government of A.P., Industries and Commerce Department and The Mandal Revenue Officer

Andhra Pradesh High Court · (2010) 5 ALD 228 : (2010) 3 APLJ 245

Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 9NLand Acquisition Act, 1894 — Section 4(1), 6

High Courts14 Jul 2010Dismissed

Korada Sanyasamma Vs Smt. Mandadi Adilakshmi and Another

Andhra Pradesh High Court · (2010) 5 ALD 599 : (2010) 3 APLJ 165

Evidence Act, 1872 — Section 92Specific Relief Act, 1963 — Section 22

High Courts14 Jul 2010Allowed

K. Laxmanna and Others Vs Government of Andhra Pradesh, Agricultural and Cooperation (Agri.III), Department and Others

Andhra Pradesh High Court · (2011) 1 ALT 452

Constitution of India, 1950 — Article 14, 226

High Courts13 Jul 2010

Forum for Sustainable Development and Another Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2010) 5 ALD 210 : (2010) 5 ALT 189

Constitution of India, 1950 — Article 226National Environment Appellate Authority Act, 1997 — Section 11, 11(1), 11(2), 11(3)Societies Registration Act, 1860 — Section 6

High Courts13 Jul 2010Allowed

K. Rajendra Kumar Vs Deccan Grameena Bank and Another

Andhra Pradesh High Court · (2010) 07 AP CK 0082

High Courts13 Jul 2010Dismissed

Kodavanti Basava Raju Vs The Government of Andhra Pradesh

Andhra Pradesh High Court · (2010) 16 ALT 348

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1963 — Rule 3Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 20, 4, 8(4), 8(5)Penal Code, 1860 (IPC) — Section 376, 417

High Courts13 Jul 2010Allowed

Mathrusree Educational Society Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2010) 5 ALD 268

Andhra Pradesh Education Act, 1982 — Section 2(12), 20, 21Andhra Pradesh State Council of Higher Education Act, 1988 — Section 11, 18Constitution of India, 1950 — Article 14

High Courts13 Jul 2010Dismissed

Dudekula Allauddin Vs G. Sivaramakrishna and others

Andhra Pradesh High Court · (2011) 5 ALD 702

Stamp Act, 1899 — Article 47A

High Courts12 Jul 2010Dismissed

MMTC Ltd. Vs Rashtriya Ispat Nigam Limited

Andhra Pradesh High Court · (2010) 5 ALD 137 : (2010) 5 ALT 394 : (2011) 6 RCR(Civil) 2746

Arbitration and Conciliation Act, 1996 — Section 11(5), 11(6)

High Courts12 Jul 2010Dismissed

Pulavarthy Ankaraju and Others Vs The Special Chief Secretary to Govt., Animal Husbandry, Dairy Development and Fisheries, Govt. of A.P. and Others

Andhra Pradesh High Court · (2010) 5 ALD 163 : (2010) 5 ALT 12

Constitution of India, 1950 — Article 14, 21, 300A

High Courts12 Jul 2010Dismissed

M. Purijagannadh and Others Vs The Government of A.P. and Others

Andhra Pradesh High Court · AIR 2011 AP 11 : (2010) 5 ALD 436 : (2010) 5 ALT 410

Andhra Pradesh Chit Funds Rules, 2008 — Rule 17(3)Chit Funds Act, 1982 — Section 89, 89(1), 89(2)Constitution of India, 1950 — Article 14, 19(1), 21

High Courts12 Jul 2010Allowed

A. Sridhar Lakshman Vs Merbanc Financial Services Ltd. and Others

Andhra Pradesh High Court · (2010) 07 AP CK 0027

Arbitration and Conciliation Act, 1996 — Section 34, 5, 8, 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Companies Act, 1956 — Section 433, 434, 439, 446

High Courts12 Jul 2010Allowed

Smt. Burra Anitha Vs Elagari Mallavva, Elagariyadavva and Elagari Chandraiah

Andhra Pradesh High Court · (2010) 07 AP CK 0019

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Registration Act, 1908 — Section 49Stamp Act, 1899 — Section 35

High Courts09 Jul 2010Dismissed

Cheedey Vamsi Priya Vs Paritala Babu Rao

Andhra Pradesh High Court · (2010) 5 ALD 569 : (2010) 6 ALT 89 : (2011) 2 BC 173

Civil Procedure Code, 1908 (CPC) — Section 34, 34(1)Negotiable Instruments Act, 1881 (NI) — Section 79

High Courts09 Jul 2010Dismissed

Tharala Veerabhadram and Others Vs The Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2010) 07 AP CK 0060

Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(1), 24(2), 24(3), 24(4)

High Courts09 Jul 2010

Tharala Veerabhadram and Others Vs The Government of Andhra Pradesh and Bonagani Padma

Andhra Pradesh High Court · (2011) 7 RCR(Criminal) 737

Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(1), 24(2), 24(3), 24(4)

High Courts09 Jul 2010

National Insurance Co. Ltd. Vs K. Chandrakala and Others

Andhra Pradesh High Court · (2010) 07 AP CK 0035

Motor Vehicles Act, 1988 — Section 170, 2(19), 2(30), 94

High Courts09 Jul 2010

Raja Iqbal Karan, Raja Yuvaraj Karan (Died) and Raja Ravi Karan Vs C. Malla Reddy, Y. Bheemshwar and Darshan Yadav

Andhra Pradesh High Court · (2010) 5 ALD 534 : (2010) 5 ALT 265

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 27

High Courts09 Jul 2010Allowed

United India Insurance Company Limited Vs Smt. Saberabee

Andhra Pradesh High Court · (2010) 07 AP CK 0008

Workmens Compensation Act, 1923 — Section 30

High Courts09 Jul 2010Dismissed

Sri Satya Enterprises Vs Secretary to Govt. A.P. Mines and Industries and Commerce Govt, of A.P., The Superintendent Engineer and The Executive Engineer, Panchayat Raj Division

Andhra Pradesh High Court · (2010) 6 ALD 385

Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 10, 10(1), 10(3)