High Courts22 Dec 2010
GTL Infrastructure Limited Vs Gram Panchayat and Others
Andhra Pradesh High Court · (2011) 1 ALT 661
Andhra Pradesh Panchayat Raj Act, 1994 — Section 120, 121, 2(3), 99Factories Act, 1948 — Section 2(14)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2010
1,079 judgments · page 4 of 54
High Courts22 Dec 2010Allowed
GTL Infrastructure Limited Vs The Gram Panchayat and Others
Andhra Pradesh High Court · (2011) 2 ALD 464
Andhra Pradesh Panchayat Raj Act, 1994 — Section 120, 121, 2(14), 2(3), 99
High Courts22 Dec 2010
Coastal Andhra Power Ltd. Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2010) 12 AP CK 0072
Andhra Pradesh Value Added Tax Act, 2005 — Section 34(1), 8, 8(1), 8(3)Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 13Electricity Act, 2003 — Section 15(2)
High Courts22 Dec 2010
Smt. A. Suguna @ K. Suguna and Others Vs Andhra Pradesh State Road Transport Corporation
Andhra Pradesh High Court · (2010) 12 AP CK 0054
Motor Vehicles Act, 1988 — Section 163A, 166, 173Penal Code, 1860 (IPC) — Section 304A
High Courts22 Dec 2010
Veeramaneni Srinivas Rao Vs State of A.P.
Andhra Pradesh High Court · (2011) 1 ALD(Cri) 777
Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts22 Dec 2010Dismissed
Coastal Andhra Power Limited Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2010) 12 AP CK 0012
Andhra Pradesh Value Added Tax Act, 2005 — Section 15(2), 34(1), 8, 8(1), 8(3)Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 13
High Courts22 Dec 2010Allowed
GIC Housing Finance Ltd., rep: by its Area Manager and GIC Housing Finance Ltd. rep: by it''s Senior Vice President Vs The Presiding Officer, Labour Court-I and Smt. P. Parvathi
Andhra Pradesh High Court · (2011) 129 FLR 1018 : (2011) 3 LLJ 843 : (2011) LLR 801
Industrial Disputes Act, 1947 — Section 17, 2, 25F
High Courts21 Dec 2010Allowed
Thumma Babul Reddy Vs The State of A.P.
Andhra Pradesh High Court · (2011) 2 ALD(Cri) 90 : (2011) CriLJ 2991 : (2011) 8 RCR(Criminal) 2902
Criminal Procedure Code, 1973 (CrPC) — Section 174, 231, 293, 374(2)Criminal Rules of Practice and Circular Orders, 1990 — Rule 58Evidence Act, 1872 — Section 45, 62, 64
High Courts21 Dec 2010Dismissed
G. Karthikeyan Vs The Food Corporation of India
Andhra Pradesh High Court · (2011) 2 ALT 485
Constitution of India, 1950 — Article 14, 16, 16(4), 20, 21
High Courts21 Dec 2010Dismissed
T. Pedda Swamy Reddy Vs Smt. P. Parvathamma Reddy and Smt. D. Venkata Laxmamma Reddy
Andhra Pradesh High Court · (2010) 12 AP CK 0113
High Courts21 Dec 2010Allowed
B. Sreekanth Vs Sri Krishnadevaraya University
Andhra Pradesh High Court · (2010) 12 AP CK 0071
Andhra Pradesh University Act, 1991 — Section 13, 13(8), 18(4), 19(5), 3(8)
High Courts21 Dec 2010Allowed
Lakshmi Suri Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2010) 12 AP CK 0060
Advocates Act, 1961 — Section 32, 33Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2, 2Constitution of India, 1950 — Article 32
High Courts21 Dec 2010
Gaddegudem Vadenna Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2011) 4 ALD 206 : (2011) 1 ALD(Cri) 759
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts21 Dec 2010Allowed
Thumma Babal Reddy Vs State of A.P
Andhra Pradesh High Court · (2012) 3 Crimes 526
Criminal Procedure Code, 1973 (CrPC) — Section 174, 231, 293, 293(1), 374(2)Evidence Act, 1872 — Section 45, 62, 64Penal Code, 1860 (IPC) — Section 302
High Courts21 Dec 2010Allowed
Dasika Panduranga Sai, Devarakonda Radha Krishna Murthy (died) and Devarakonda Venkata Lakshmi Vs Chundru Somashankara Prasad (died) and Others
Andhra Pradesh High Court · (2010) 12 AP CK 0024
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts21 Dec 2010Dismissed
V.K.S. Narayanan HC/Fire No. 824481261 and Mediwalappa Vandal Vs The Director General, Deputy Inspector General and Commandant, CISF, Unit VSP
Andhra Pradesh High Court · (2011) 130 FLR 211
Central Industrial Security Force Act, 1968 — Section 22
High Courts20 Dec 2010Dismissed
Mohammed Shareef Vs The Depot Manager, A.P.S.R.T.C. and Another
Andhra Pradesh High Court · (2010) 12 AP CK 0128
Industrial Disputes Act, 1947 — Section 11A, 2(A)(2)
High Courts20 Dec 2010
Kalivarapu Lakshmi Kumari Vs Burada Appalanaidu
Andhra Pradesh High Court · (2010) 12 AP CK 0081
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11, 47Specific Relief Act, 1963 — Section 22
High Courts20 Dec 2010Dismissed
Burugupally shiva Ram Krishna, B.S.N. Muneeswari and B. Haritha Vs Cyrus Investments Ltd. and Others
Andhra Pradesh High Court · (2010) 12 AP CK 0038
Andhra Pradesh (Telangana Area) (Abolition of Jagirs) Regulations, 1953 — Section 2(f)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18(1), Order 23 Rule 3, 151, 47Constitution of India, 1950 — Article 31B
High Courts20 Dec 2010Dismissed
S.M. Nagarani Vs K. Muniratnam Achari, K. Bala Krishna Achari and Smt. K. Lakshmikanthamma K. Muniratnam Achari Vs S.M. Nagarani, K. Bala Krishna Achri and K. Lakshmi Kanthamma
Andhra Pradesh High Court · (2011) 6 ALT 530
Limitation Act, 1963 — Article 65