COURT ARCHIVE

Andhra Pradesh High Court judgments, 2010

1,079 judgments · page 33 of 54

High Courts05 Jul 2010Dismissed

Pabba Satyamma @ Renikunta Balaiah Vs Pabba Sathyamma and Others

Andhra Pradesh High Court · (2010) 6 ALT 52

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 65, Order 21 Rule 66, Order 21 Rule 67, Order 21 Rule 68Partition Act, 1893 — Section 2, 6, 7

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High Courts05 Jul 2010Dismissed

A. Radha Krishna Murthy Vs The Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2011) 1 ALT 229

Andhra Pradesh Excise (Lease of Right of Selling by Shop and Conditions of Licence) Rules, 2005 — Rule 11, 4, 5, 5(2)Andhra Pradesh Excise Act, 1968 — Section 17, 17(1), 17(2), 28Constitution of India, 1950 — Article 14

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High Courts05 Jul 2010Dismissed

Skol Breweries Limited Vs State of Andhra Pradesh, Department of Excise and Andhra Pradesh Beverages Corporation Limited ("APBCL")

Andhra Pradesh High Court · (2010) 4 ALD 738 : (2010) 5 ALT 273

Constitution of India, 1950 — Article 14

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High Courts05 Jul 2010Dismissed

Chukka Ramaiah Vs Chekuru Bujjiah

Andhra Pradesh High Court · AIR 2010 AP 229 : (2010) 5 ALD 72 : (2010) 5 ALT 95

Civil Procedure Code, 1908 (CPC) — Section 151, 31

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High Courts05 Jul 2010Dismissed

Sushil Mehta, Managing Director, RFCL Limited Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2010) 2 ALD(Cri) 284 : (2011) CriLJ 181

Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 16, 18, 18A, 18B, 22Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts05 Jul 2010Dismissed

Pabba Satyamma @ Renykunta Balaiah Vs Pabba Sathyamma, Irukula Nagamma, Renukunta Srinivas and Cheekoti Rani

Andhra Pradesh High Court · (2010) 6 ALT 52

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 65, Order 21 Rule 66, Order 21 Rule 67, Order 21 Rule 68Partition Act, 1893 — Section 2, 6, 7

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High Courts02 Jul 2010

Syed Munaf and Others Vs Revenue Divisional Officer and Others

Andhra Pradesh High Court · (2011) 1 ALD 137 : (2010) 3 APLJ 134

Andhra Pradesh Assigned Lands (Prohibition of Transfer) Rules, 1977 — Rule 4Registration Act, 1908 — Section 22A

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High Courts02 Jul 2010Allowed

G. Pentamma, G. Kanthabai and Anjamma Rao Vs G. Anjali Rao and G. Raghurameshwar Rao

Andhra Pradesh High Court · (2010) 6 ALT 75 : (2010) 3 APLJ 99 : (2011) 2 DMC 80 : (2011) 4 JCR 260

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Family Courts Act, 1984 — Section 7, 7(1), 8

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High Courts02 Jul 2010Dismissed

N. Sunkanna Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2011) 8 RCR(Criminal) 1853

Criminal Procedure Code, 1973 (CrPC) — Section 164, 342Prevention of Corruption Act, 1988 — Section 11, 13(1), 13(2), 15, 20

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High Courts02 Jul 2010

Smt. P. Subba Laxmi and Another Vs P. Ramya and Others

Andhra Pradesh High Court · (2011) 1 ALT 256

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

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High Courts02 Jul 2010Allowed

Guda Taramani Reddy Vs Union of India (UOI) and The State Andhra Pradesh

Andhra Pradesh High Court · (2010) 6 ALD 70

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High Courts01 Jul 2010Dismissed

The Union of India Vs T. Satyanarayana and Others T. Satyanarayana and Others Vs The Union of India

Andhra Pradesh High Court · (2011) ACJ 2102 : (2011) 2 ALT 458

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 2Constitution of India, 1950 — Article 14Interest Act, 1978 — Section 3

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High Courts01 Jul 2010Allowed

The Oriental Insurance Company Ltd. Vs P. Govindaswamy, P. Subbamma and M.A.M.R. Muthaiah

Andhra Pradesh High Court · (2010) 6 ALD 479 : (2011) 2 TAC 403

Motor Vehicles Act, 1988 — Section 170

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High Courts01 Jul 2010Allowed

Yogeshwara Timber Depot Vs The Conservator of Forest, The Divisional Forest Officer and The Principal Chief Conservator of Forests, Government of Andhra Pradesh

Andhra Pradesh High Court · (2010) 07 AP CK 0092

Andhra Pradesh Forest Produce (Storage and Depot) Rules, 1989 — Rule 11Constitution of India, 1950 — Article 226

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High Courts01 Jul 2010

Mothukuri Ranga Rao and Another Vs Royyala Laxminarayana and Others Yedulapuram Pushpa and Others Vs Royyala Laxminarayana and Others

Andhra Pradesh High Court · (2010) 6 ALD 365 : (2010) 6 ALT 688

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 32, 35, 37, 38E, 89(2)Limitation Act, 1963 — Section 5Transfer of Possession and Eviction Rules, 1957 — Rule 3

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High Courts01 Jul 2010Dismissed

G. Sivanna Linganna Vs The Commissioner for Prohibition and Excise, Government of Andhra Pradesh, The District Collector and Auctioning Authority, The Prohibition and Excise Superintendent and Kum. N. Triveni

Andhra Pradesh High Court · (2010) 4 ALD 438 : (2010) 5 ALT 474

Andhra Pradesh Excise (Lease of Right of Selling by Shop and Conditions of Licence) Rules, 2005 — Rule 12, 14, 14(6), 16, 5Constitution of India, 1950 — Article 226

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High Courts01 Jul 2010Allowed

K. Rajaiah Vs The State of A.P.

Andhra Pradesh High Court · (2010) 2 ALD(Cri) 376 : (2011) 1 RCR(Criminal) 628 : (2011) 1 RCR(Criminal) 628

Criminal Procedure Code, 1973 (CrPC) — Section 162, 294, 294(1), 294(2)Evidence Act, 1872 — Section 118, 3Penal Code, 1860 (IPC) — Section 304A, 337, 338

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High Courts01 Jul 2010Allowed