High Courts09 Jun 2010Dismissed
Yalala Swapna Vs Hindustan Petroleum Corporation Ltd. and Another
Andhra Pradesh High Court · (2010) 4 ALT 629 : (2010) 4 CivCC 480
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2010
1,079 judgments · page 38 of 54
High Courts09 Jun 2010Allowed
V. Suresh, Mandal Deputy Surveyor Vs The State of A.P.
Andhra Pradesh High Court · (2010) 06 AP CK 0094
Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(3), 162Evidence Act, 1872 — Section 145, 157, 27, 32, 32(1)Prevention of Corruption Act, 1988 — Section 13(1), 2, 20, 7
High Courts09 Jun 2010Allowed
A. Sudershan Reddy, A. Venkateshwaramma and A. Suresh Reddy Vs A. Jagga Reddy and Others
Andhra Pradesh High Court · (2010) 4 CivCC 7
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts09 Jun 2010Allowed
The Land Acquisition Officer-cum-Mandal Revenue Officer Vs P. Pulla Reddy and Another
Andhra Pradesh High Court · (2011) 1 ALD 270 : (2010) 3 APLJ 1
Constitution of India, 1950 — Article 136, 142Land Acquisition Act, 1894 — Section 18, 23(1A), 25, 4(1), 54
High Courts08 Jun 2010Dismissed
Oblisetty Mangatayaru Rao and Mandavalli Surya Prasada Rao Vs The Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2010) 06 AP CK 0077
Land Acquisition Act, 1894 — Section 10, 11, 11A, 17(4), 4(1)
High Courts08 Jun 2010Dismissed
Korivi Chinna Poli Reddy and Another Vs Dadiboina Guraiah
Andhra Pradesh High Court · (2010) 5 ALD 288 : (2010) 5 ALT 798
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 45
High Courts08 Jun 2010
New India Assurance Company Limited Vs Sri A. Jampaiah and M. Ramachander
Andhra Pradesh High Court · (2010) 6 ALD 107 : (2010) 6 ALT 660
Penal Code, 1860 (IPC) — Section 279, 337Workmens Compensation Act, 1923 — Section 2, 2(1)(i), 30, 4, 4(1)
High Courts07 Jun 2010
Rahmanpuram Gram Panchayat and Others Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2010) 5 ALT 513
Constitution of India, 1950 — Article 243B, 40
High Courts07 Jun 2010Allowed
Kothapalli Subrahmanya Sastry, Kothapalli Satyanarayana Murthy and Kothapalli Suryanarayana Murthy Vs Government of Andhra Pradesh
Andhra Pradesh High Court · (2010) 5 ALD 259 : (2010) 6 ALT 490
Land Acquisition Act, 1894 — Section 17(4), 5A, 6
High Courts07 Jun 2010Dismissed
Azam Foods Products Pvt. Ltd. Vs The Debt Recovery Appellate Tribunal, Ministry of Finance, Government of India, Andhra Bank and Pegasus Assets Reconstruction Ltd.
Andhra Pradesh High Court · (2010) 06 AP CK 0064
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(1), 13(2), 13(4), 13(8)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 6(2), 8(1), 8(6)
High Courts07 Jun 2010Dismissed
Azam Foods Products Pvt. Ltd. Vs The Debt Recovery Appellate Tribunal, Ministry of Finance, Government of India, The Debt Recovery Tribunal, Andhra Bank and Pegasus Assets Reconstruction Ltd.
Andhra Pradesh High Court · (2010) 06 AP CK 0049
Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(1), 13(2), 13(4), 13(8)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 6(2), 8(1), 8(6)
High Courts07 Jun 2010Dismissed
Nagarjuna Construction Company Ltd. Vs Government of India
Andhra Pradesh High Court · (2010) 234 CTR 212 : (2010) 19 STR 321 : (2010) 28 STT 369 : (2010) 35 VST 266
Finance Act, 1994 — Section 64(3), 65, 65(105), 65(25), 65(30)Works Contract (Composition Scheme for Payment of Service Tax) Rules, 2007 — Rule 2, 2A, 3, 3(3)
High Courts04 Jun 2010
Majeed, Quyyum and Rasheed Vs The State of Andhra Pradesh and Asma Begum
Andhra Pradesh High Court · (2010) 2 ALD(Cri) 64
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 202(2)Penal Code, 1860 (IPC) — Section 324, 34, 376, 420, 504
High Courts04 Jun 2010Dismissed
Ch. Venkateswara Rao Vs State of A.P.
Andhra Pradesh High Court · (2010) CriLJ 4684 : (2011) 7 RCR(Criminal) 1725
Drugs and Cosmetics Act, 1940 — Section 17A, 17B, 18, 18A, 20Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 320
High Courts04 Jun 2010Allowed
Pidikiti Venkatarathnam Vs Dr. Ramanavarapu Sampath Kumar
Andhra Pradesh High Court · (2010) 06 AP CK 0026
Civil Practice Rules — Rule 32Civil Procedure Code, 1908 (CPC) — Section 144Estate Duty Act, 1953 — Section 58(3)
High Courts03 Jun 2010Allowed
M.R. Thulasi Kumari Vs K. Krishnan
Andhra Pradesh High Court · (2010) 5 ALD 126 : (2010) 5 ALT 507
Hindu Marriage Act, 1955 — Section 13, 13(1)
High Courts02 Jun 2010Allowed
Varala Ramachandra Reddy Vs Mekala Yadi Reddy and Others
Andhra Pradesh High Court · (2010) 4 CivCC 453
High Courts02 Jun 2010Dismissed
Manda Krupakar Rao Vs The State of Andhra Pradesh and Alapati Kalyana Charan
Andhra Pradesh High Court · (2010) 2 ALD(Cri) 373
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 202, 202(1), 203
High Courts01 Jun 2010Dismissed
St. John''s Educational Development Society and Others Vs Government of Andhra Pradesh by its Principal Secretary and Others
Andhra Pradesh High Court · (2010) 5 ALD 499 : (2010) 5 ALT 347
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 5Constitution of India, 1950 — Article 143, 29, 30, 39
High Courts01 Jun 2010
Rajiv Trivedi Vs State of A.P. and Others
Andhra Pradesh High Court · (2010) 4 ALD 728 : (2010) 5 ALT 288
Andhra Pradesh Fire Services Act, 1999 — Section 2Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 13, 13(1), 13(2), 13(3), 14Constitution of India, 1950 — Article 14