Andhra Pradesh High Court Judgments 2010 — Page 42

High Courts26 Apr 2010

Badarla Suryakumari Murthy Vs Badarla Vamana Murthy and Others

Andhra Pradesh High Court · AIR 2010 AP 209

Administrative Tribunals Act, 1985 — Section 29Armed Forces Tribunals Act, 2007 — Section 33, 34Benami Transactions (Prohibition) Act, 1988 — Section 4, 4(1), 4(2), 5

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High Courts26 Apr 2010Dismissed

The New India Assurance Company Limited Vs Yedlepaga Ramudu@ Ramulu and V. Swarna Latha

Andhra Pradesh High Court · (2010) 5 ALT 644

Motor Vehicles Act, 1988 — Section 145, 146, 147, 149, 166

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High Courts26 Apr 2010Allowed

O.N.G.C. Ltd. Vs Deputy Commissioner of Customs, Central Excise and Service Tax

Andhra Pradesh High Court · (2010) 29 STT 286 : (2012) 48 VST 558

Finance Act, 1994 — Section 87

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High Courts26 Apr 2010Dismissed

Mandapaka Chandra Kumari Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2010) 4 ALT 219

Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 12, 12(2), 12(3), 12(5), 13Mines and Minerals (Development and Regulation) Act, 1957 — Section 15(1)

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High Courts23 Apr 2010Dismissed

Byrraju Ramalinga Raju Vs The State CBI.

Andhra Pradesh High Court · (2010) 04 AP CK 0015

Companies Act, 1956 — Section 240Constitution of India, 1950 — Article 13(3), 14, 141, 142, 19Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(2), 165, 167, 2

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High Courts22 Apr 2010Allowed

Smt. Rekha Vs B. Susheelendra

Andhra Pradesh High Court · (2010) 4 ALD 640 : (2010) 5 ALT 447

Hindu Marriage Act, 1955 — Section 13(1)

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High Courts22 Apr 2010Allowed

Lagadapati Raja Gopal Vs Sunkara Krishna Murthy and Others Sunkara Krishna Murthy Vs Lagadapati Raja Gopal and Others

Andhra Pradesh High Court · (2010) 16 ALT 407

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11, 151, 21, 83Constitution of India, 1950 — Article 99Criminal Procedure Code, 1973 (CrPC) — Section 125, 175

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High Courts22 Apr 2010Allowed

Ch. Shivudu Vs Chief Commissioner of Land Administration, Govt. of Andhra Pradesh and Others

Andhra Pradesh High Court · (2010) 3 ALD 720 : (2010) 3 ALT 279

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 91

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High Courts22 Apr 2010

Rella Appanna Vs P. Narayana Rao and Others

Andhra Pradesh High Court · (2010) 5 ALD 21 : (2011) 1 TAC 436

Motor Vehicles Act, 1988 — Section 173

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High Courts21 Apr 2010Allowed

Smt. Kummari Kamalamma Vs Kummari Anjaneyulu and The State of A.P.

Andhra Pradesh High Court · (2010) 2 ALD(Cri) 75

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High Courts21 Apr 2010Allowed

M.K. Exports, repted. by its Managing Partner, K. Sri Rama Murthy and K. Sri Rama Murthy, Managing Partner, M.K. Exports Vs The Agricultural Market Committee, repted. by its Supervisor - II and The State of Andhra Pradesh

Andhra Pradesh High Court · (2010) 1 ALD(Cri) 959

Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 12, 12(1), 12A, 12B, 12CConstitution of India, 1950 — Article 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts20 Apr 2010Dismissed

Profit Shoe Company Pvt. Ltd. Vs M. Krishna Reddy and Others

Andhra Pradesh High Court · AIR 2010 AP 163 : (2010) 2 APLJ 129

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 27, Order 21 Rule 97Transfer of Property Act, 1882 — Section 52

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High Courts20 Apr 2010Dismissed

Kota Sudheer Vs Collector (Civil Supplies) and Others

Andhra Pradesh High Court · (2010) 3 ALD 492 : (2010) 4 ALT 213

Constitution of India, 1950 — Article 12, 19, 19(1), 226

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High Courts20 Apr 2010Allowed

Bapineedu Chowdary Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (2011) 3 LLJ 196

Andhra Pradesh Shops and Establishments Act, 1988 — Section 2Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 200, 204(1), 482

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High Courts20 Apr 2010Dismissed

T. Apparao Vs T. Shyamala

Andhra Pradesh High Court · (2010) 4 ALT 799 : (2011) 1 DMC 8

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13, 13(1)

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High Courts19 Apr 2010

B. Sudhakar and Others Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (2011) 1 ALD 362 : (2011) 6 RCR(Civil) 1810

Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 5(3)Civil Procedure Code, 1908 (CPC) — Section 54Stamp Act, 1899 — Article 20, 45, 2(14), 2(15)

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High Courts19 Apr 2010Dismissed

Mr. Gannamani Anasuya Vs Mrs. Parvathi Amarendra Chowdary

Andhra Pradesh High Court · (2010) 04 AP CK 0068

Civil Procedure Code, 1908 (CPC) — Section 20, 96Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 145, 58

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High Courts19 Apr 2010Dismissed

Chowtapalli Pratap Reddy Vs Dasari Pullamma

Andhra Pradesh High Court · (2010) 3 ALD 648 : (2010) 3 ALT 829

Constitution of India, 1950 — Article 227Hindu Succession Act, 1956 — Section 15, 15(1), 16

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High Courts19 Apr 2010Allowed

Bhupathi Prameela and Others Vs The Superintendent of Police and Others

Andhra Pradesh High Court · (2011) ACJ 861 : AIR 2010 AP 189

Motor Vehicles Act, 1939 — Section 110(1)Motor Vehicles Act, 1988 — Section 140, 158(6), 163A, 165, 165(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 320

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High Courts19 Apr 2010Allowed

District Collector and Another Vs Circar Paper Mills Ltd. (In Liquidation) and Others

Andhra Pradesh High Court · (2010) 4 ALD 665 : (2010) 158 CompCas 588

Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 4(1)Companies (Court) Rules, 1959 — Rule 11, 9Companies Act, 1956 — Section 456(1), 457(1)

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Andhra Pradesh High Court judgments, 2010