Andhra Pradesh High Court Judgments 2010 — Page 35

High Courts24 Jun 2010Allowed

United India Insurance Company Limited Vs G. Mallaiah and Others

Andhra Pradesh High Court · (2010) 6 ALD 13 : (2010) 6 ALT 812 : (2010) 6 ALT 643

Motor Vehicles Act, 1988 — Section 149(2), 158, 170Penal Code, 1860 (IPC) — Section 304A, 337

High Courts24 Jun 2010Dismissed

Stan Power Vs Greater Hyderabad Municipal Corporation and Others

Andhra Pradesh High Court · (2010) 4 ALT 763

Constitution of India, 1950 — Article 226Hyderabad Municipal Corporation Act, 1955 — Section 104, 117(3), 124, 2(7), 373

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High Courts24 Jun 2010Dismissed

C. Venkataseeramarkrishna Rao Vs J.L. Narasimha Rao

Andhra Pradesh High Court · (2011) 1 CivCC 189

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Limitation Act, 1963 — Section 14, 18

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High Courts24 Jun 2010Dismissed

Durthati Vijaya Kumari Vs The State of A.P. and Others

Andhra Pradesh High Court · (2011) 1 ALD(Cri) 379 : (2011) 8 RCR(Criminal) 1668

Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 494, 498A

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High Courts23 Jun 2010Dismissed

Siddartha Academy of General and Technical Education Vs The Secretary to Government, Revenue (Endowments) Govt. of A.P., The Commissioner of Endowments and The Executive Officer

Andhra Pradesh High Court · (2010) 5 ALD 42 : (2010) 5 ALT 557

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 100(2), 108, 109, 109(2), 70Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 70, 70(1), 71, 82, 82(1)Andhra Pradesh General Clauses Act, 1891 — Section 18, 8

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High Courts23 Jun 2010Allowed

Bank of India Vs Pothula Veera Krishna Rao and Others

Andhra Pradesh High Court · AIR 2011 AP 10 : (2010) 5 ALD 124 : (2010) 5 ALT 534

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5Constitution of India, 1950 — Article 227Limitation Act, 1963 — Article 136, 137

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High Courts23 Jun 2010Dismissed

Santhoshima Parboiled Modern Rice Vs The District Collector and Others

Andhra Pradesh High Court · (2010) 5 ALD 310

Constitution of India, 1950 — Article 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 357Essential Commodities Act, 1955 — Section 15, 2, 3, 6A, 6A(2)

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High Courts23 Jun 2010

Mirza Asghar Hussain Vs The Commissioner of Police, The Station House Officer and Regional Pass Port Officer

Andhra Pradesh High Court · (2010) 5 ALT 67 : (2011) 3 Crimes 57

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High Courts23 Jun 2010Dismissed

Chatakondu Govinda Rajulu Vs G. Sudha Madhuri and Others

Andhra Pradesh High Court · (2010) 5 ALD 468 : (2011) 1 ALT 269 : (2011) 2 BC 91

Evidence Act, 1872 — Section 114, 45, 73Negotiable Instruments Act, 1881 (NI) — Section 4

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High Courts23 Jun 2010Allowed

Madavarapu Ramakrishna Vs The State of A.P. and Madavarapu Srujana

Andhra Pradesh High Court · (2010) 2 ALD(Cri) 536 : (2010) 5 RCR(Civil) 822 : (2010) 4 RCR(Criminal) 540

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13B, 9

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High Courts23 Jun 2010Dismissed

Victory Projects and Another Vs The A.P. State Consumer Disputes Redressal Commission and Others

Andhra Pradesh High Court · (2010) 6 ALT 26

Consumer Protection Act, 1986 — Section 27, 27(1), 27(2), 27(3), 27(7)Criminal Procedure Code, 1973 (CrPC) — Section 32

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High Courts22 Jun 2010Dismissed

A.V. Subba Reddy Vs The Superintendent of Police and The Inspector General of Police, Intelligence Department

Andhra Pradesh High Court · (2010) 5 ALD 699 : (2010) 6 ALT 455

Constitution of India, 1950 — Article 21

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High Courts22 Jun 2010Allowed

Lanka Vani and Another Vs State of A.P. and Another

Andhra Pradesh High Court · (2011) 1 Crimes 110

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 173(8)Penal Code, 1860 (IPC) — Section 201, 202, 304A, 336, 338

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High Courts22 Jun 2010Dismissed

Sri D. Ananda Murthy Vs G. Anasuyamma and Others

Andhra Pradesh High Court · (2010) 06 AP CK 0059

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

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High Courts22 Jun 2010Allowed

Pagadala Pratap and Arcod Muthu Vs State of Andhra Pradesh and Others Gandla Bathisetty Vs The Government of Andhra Pradesh, Revenue (Endowments-II) Department and Sri Kalahastheeswara Swamy Devastanam Smt. Talari Sri Lakshmi and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2010) 5 ALD 1

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 15, 15(1), 17, 17(3), 17(4)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Appointment of Trustees Rules, 1987 — Rule 3, 4(1), 5(1), 6(2), 7Constitution of India, 1950 — Article 226

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High Courts22 Jun 2010Allowed