High Courts17 May 2010Allowed
Oriental Insurance Co. Ltd. Vs Cheemakurthi Venkata Kanaka Raju
Andhra Pradesh High Court · (2012) 2 TAC 647
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2010
1,079 judgments · page 40 of 54
High Courts30 Apr 2010
The New India Assurance Company Limited Vs Smt. S. Yashoda and Others
Andhra Pradesh High Court · (2010) 04 AP CK 0093
Motor Vehicles Act, 1988 — Section 166, 168Penal Code, 1860 (IPC) — Section 304A, 337
High Courts30 Apr 2010
G. Venkat Redy Vs The Executive Officer and Others
Andhra Pradesh High Court · (2010) 5 ALT 405
Andhra Pradesh Panchayat Raj Act, 1994 — Section 53, 90Constitution of India, 1950 — Article 226, 300AHigh Court of Andhra Pradesh made writ Proceeding Rules, 1997 — Rule 3
High Courts30 Apr 2010Allowed
Boddu David Satyanandam Vs Bussa Chandra Paul and L. Veera Shankar Rao
Andhra Pradesh High Court · (2010) 4 ALT 705
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 100, 16
High Courts30 Apr 2010Dismissed
E. Sudheer Reddy Vs Manda Kondanna and State of A.P.
Andhra Pradesh High Court · (2010) 2 ALD(Cri) 262 : (2010) CriLJ 4695 : (2011) 7 RCR(Criminal) 1809
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 200, 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts30 Apr 2010Allowed
B.V. Rao and Co. and Others Vs The Regional Provident Fund Commissioner-II, Eastern Power Distribution Company of AP Ltd. (APEPDCL) Umakanth and Co., Chartered Accountant and Others Vs Employees Provident Fund Organisation (Government of India Ministry of Labour) and Contract Labour Union and A.P.C.P.D.C.L.
Andhra Pradesh High Court · (2010) 2 APLJ 220
Andhra Pradesh Shops and Establishments Act, 1988 — Section 2(5)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16, 17, 2, 5, 5(1)
High Courts30 Apr 2010Dismissed
Karanam Manjunath Vs District Collector
Andhra Pradesh High Court · (2010) 3 KLT 778
Andhra Pradesh Panchayat Raj Act, 1994 — Section 53, 98, 98(2), 99Constitution of India, 1950 — Article 19(1), 19(6)
High Courts30 Apr 2010Allowed
Shaik Noorjahan Vs M. Rajeswari
Andhra Pradesh High Court · AIR 2010 AP 207 : (2010) 4 ALT 787 : (2010) 4 CivCC 613 : (2011) 6 RCR(Criminal) 2537
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 48, 60, 60(1)
High Courts30 Apr 2010
G. Venkat Reddy Vs The Executive Officer and Others
Andhra Pradesh High Court · (2010) 5 ALT 405
Andhra Pradesh Panchayat Raj Act, 1994 — Section 53, 90, 91, 92, 93Andhra Pradesh Writ Proceedings Rules, 1977 — Rule 3Constitution of India, 1950 — Article 226, 300A
High Courts30 Apr 2010Dismissed
Habeebunnisa Begum Vs Mohammed Abdul Khadeer rep. by GPA Holder Shaheen Begum
Andhra Pradesh High Court · AIR 2010 AP 220 : (2010) 5 ALT 37 : (2011) 1 CivCC 336
Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1877 — Section 9Specific Relief Act, 1963 — Section 6, 6(3)
High Courts30 Apr 2010
Urmila Devi (died) per L.Rs. Vs Subhash Kumar
Andhra Pradesh High Court · (2010) 4 ALT 730
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 13(3)Andhra Pradesh General Sales Tax Act, 1957 — Section 17Andhra Pradesh General Sales Tax Rules, 1957 — Rule 17
High Courts30 Apr 2010Allowed
Maddala Rama Prasad Vs Sri P.V.V.V. Prasada Rao, Arbitrator, Bharat Sanchar Nigam Limited and Others
Andhra Pradesh High Court · (2010) 4 ALT 826
Telegraph Act, 1885 — Section 4, 5, 6, 6A, 7
High Courts29 Apr 2010Allowed
Gulabchand Silk Mills Pvt. Ltd. Vs The Commissioner of Customs and Central Excise, Hyderabad-II Commissionerate
Andhra Pradesh High Court · (2010) 04 AP CK 0096
Central Excise Rules, 1944 — Rule 209AEssential Commodities Act, 1955 — Section 14(1), 14(4), 7A
High Courts29 Apr 2010Dismissed
D. Siddappa and Others Vs The Tahsildar, Doma Mandal, Doma, Ranga Reddy District, The Assistant Divisional Engineer, AP. Trasco, Pargi, R.R. District and The Station House Officer, P.S. Doma, Ranga Reddy District
Andhra Pradesh High Court · (2011) 6 ALD 473
Andhra Pradesh (Telangana Area) Land Revenue Rules, 1951 — Rule 27, 6Constitution of India, 1950 — Article 19(1), 300ALand Encroachment Act, 1905 — Section 1, 10, 6, 7
High Courts29 Apr 2010Dismissed
Yerneni Kusuma Vs Government of A.P. and Others
Andhra Pradesh High Court · (2010) 5 ALT 1
Andhra Pradesh Gram Panchayat Land Development (Layout and Building) Rules, 2002 — Rule 12Andhra Pradesh Panchayat Raj Act, 1994 — Section 16, 17, 18, 19, 2(12)Constitution of India, 1950 — Article 226, 243C(2), 243C(5), 243G, 243H
High Courts29 Apr 2010Allowed
K. Guravaiah, K. Mahesh, K. Rajesh and K. Jagadeesh Vs The State of Andhra Pradesh and Mandal Executive Magistrate
Andhra Pradesh High Court · (2010) 2 ALD(Cri) 69 : (2011) CriLJ 64 : (2011) 7 RCR(Criminal) 1885
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 154, 155, 156
High Courts29 Apr 2010Dismissed
Sagi Veera Venkata Satyanarayana @ Mikeset Chinna and Sagi Sita Vs State of A.P.
Andhra Pradesh High Court · (2010) 2 ALD(Cri) 201 : (2010) CriLJ 3670
Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 2, 3, 3(1), 3(2)Constitution of India, 1950 — Article 22(5)Penal Code, 1860 (IPC) — Section 307, 332, 34
High Courts29 Apr 2010Dismissed
Syed Shah Mohamood Hussaini and Another Vs Mohammed Rafiuddin Khan and Others
Andhra Pradesh High Court · (2010) 3 ALT 544
Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 10Waqf Act, 1954 — Section 25Waqf Act, 1995 — Section 3, 37, 6, 83(1), 83(2)
High Courts29 Apr 2010Allowed
Gopisetti Venkata Lakshmi Narasimharao Vs Sri Satya Financial Services and Another
Andhra Pradesh High Court · (2010) 4 ALT 369
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(2), Order 38 Rule 10, 100Provincial Insolvency Act, 1920 — Section 6Transfer of Property Act, 1882 — Section 40, 53, 64
High Courts29 Apr 2010Allowed
Kothakonda Narsaiah and Others Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (2010) 04 AP CK 0067
Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 172Andhra Pradesh (Telangana Area) Land Revenue Rules, 1951 — Rule 27