High Courts31 Mar 2010Dismissed
Kumari Donagiri Vimala and Others Vs Government of A.P., Higher Education Department and Others
Andhra Pradesh High Court · (2010) 3 ALD 826 : (2010) 3 ALT 187
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2010
1,079 judgments · page 45 of 54
High Courts31 Mar 2010
Supra Ads Vs Project Director, National Highway Authority of India (NHAI) and Another
Andhra Pradesh High Court · (2010) 6 ALD 554 : (2010) 3 ALT 419
Control of National Highways (Land and Traffic) Act, 2002 — Section 38National Highways Act, 1956 — Section 2
High Courts31 Mar 2010Allowed
Chintalapati Purushottama Sastry (died by L. Rs. ) Vs Yarlagadda Nagarja Rao and Others
Andhra Pradesh High Court · (2011) 3 CivCC 663 : (2011) 6 RCR(Civil) 1652
Income Tax Act, 1961 — Section 2(47)Registration Act, 1908 — Section 48Specific Relief Act, 1877 — Section 27
High Courts31 Mar 2010Allowed
K. Santha Kumar Vs Revenue Divisional Officer and Others
Andhra Pradesh High Court · (2010) 3 ALT 195
High Courts31 Mar 2010Allowed
Chintalapati Purushottama Sastry (died), Prof. C.V. Seshachalapathy, C.L.N. Sastry and Ch. Srinivasa Murthy Vs Yarlagadda Nagaraja Rao and Others Yarlagadda Sooramma alias Anasuyamma (Died) and Others Vs Chintalapati Purushottama Sastry (died) and Others
Andhra Pradesh High Court · (2010) 03 AP CK 0009
Registration Act, 1908 — Section 48, 49Specific Relief Act, 1877 — Section 27, 27(2)Specific Relief Act, 1963 — Section 19
High Courts30 Mar 2010Allowed
Sannala Brahma Rao @ Brahmaji Vs The Government of Andhra Pradesh and another
Andhra Pradesh High Court · (2010) 3 ALD 380
Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3, 4, 4A, 4B
High Courts30 Mar 2010Dismissed
K. Subba Raju Vs Executive Engineer, TLC Division, APTRANSCO and Others
Andhra Pradesh High Court · (2010) 4 ALT 758 : (2010) 2 APLJ 243
Electricity Act, 1910 — Section 12, 13, 14, 15, 16Electricity Act, 2003 — Section 164, 176(2), 185(2), 67, 67(1)Telegraph Act, 1885 — Section 10
High Courts30 Mar 2010
The Director of Medical Education, The Superintendent Osmania General Hospital and The State of Andhra Pradesh Vs Quasim and The Andhra Pradesh, Administrative Tribunal
Andhra Pradesh High Court · (2010) 4 ALD 371 : (2010) 6 ALT 514
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 20(5), 21, 8, 8(4)
High Courts30 Mar 2010
Mallampati Guravaiah Vs Govt. of Andhra Pradesh, Department of Revenue (Endowments) and Others
Andhra Pradesh High Court · (2010) 3 ALT 673
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 15, 28, 28(1), 6, 90
High Courts30 Mar 2010Dismissed
Toddy Tappers Co-operative Society Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (2010) 3 ALD 430 : (2010) 3 ALT 173
Andhra Pradesh Excise (Grant of Licence to sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules, 2007 — Rule 39, 5(2)Andhra Pradesh Excise Act, 1968 — Section 31, 31(1), 37, 72
High Courts30 Mar 2010Dismissed
Alpine Housing Development Corporation Limited Vs Union of India (UOI) and Another
Andhra Pradesh High Court · (2010) 5 ALT 69
Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11, 11(2), 11(6)
High Courts30 Mar 2010Allowed
Smt. K. Padmaja Vs K. Venugopal Reddy
Andhra Pradesh High Court · (2010) 5 ALT 731
Hindu Marriage Act, 1955 — Section 13(1)
High Courts29 Mar 2010Dismissed
Velagala Simhachalam Vs Karaka Varahalamma and Another
Andhra Pradesh High Court · (2010) 4 ALD 24 : (2010) 3 ALT 606 : (2010) 3 CivCC 173
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 9 Rule 13Limitation Act, 1963 — Article 136, 5
High Courts29 Mar 2010Allowed
Susheela Devi Vs Maharshi Commerce Ltd.
Andhra Pradesh High Court · (2010) 3 CivCC 929 : (2011) 2 RCR(Civil) 49 : (2011) 2 RCR(Civil) 49
Income Tax Act, 1961 — Section 230ALimitation Act, 1963 — Article 136Specific Relief Act, 1963 — Section 28, 28(1), 28(2)
High Courts29 Mar 2010Dismissed
Karaka Varahalamma and Another Vs Velagala Simhachalam and Others
Andhra Pradesh High Court · (2010) 3 ALD 725 : (2010) 6 ALT 268
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 12(1), Order 9 Rule 13, 151, 2(12)Constitution of India, 1950 — Article 227
High Courts29 Mar 2010Allowed
K. Venkat Reddy (died) as per L.Rs. K. Sudheer Reddy, K. Jagadesh Reddy and K. Jayaprada Reddy Vs Bhanwarilal Sharma and Others
Andhra Pradesh High Court · (2010) 03 AP CK 0006
High Courts26 Mar 2010Dismissed
Chalasani Satyanarayana Murthy Vs Chalasani Rama Koteswararao and Others
Andhra Pradesh High Court · (2010) 5 ALT 502
Evidence Act, 1872 — Section 61, 62, 63, 63(1), 63(3)Limitation Act, 1963 — Article 113Stamp Act, 1899 — Section 35
High Courts26 Mar 2010Allowed
Thadepalli Srinivasa Murthy Vs State of A.P.
Andhra Pradesh High Court · (2010) 2 ALD(Cri) 96
Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts26 Mar 2010Allowed
Setty Chandra Sekhar and another Vs Mohd. Ghouse and another
Andhra Pradesh High Court · (2011) ACJ 2403
Motor Vehicles Act, 1988 — Section 166
High Courts25 Mar 2010
APSRTC Vs A.V. Swarupa Rani, A. Vijaya Nirmala and K. Venkateswarlu A.V. Swarupa Rani Vs A. Vijaya Nirmala, K. Venkateswarlu and APSRTC
Andhra Pradesh High Court · (2010) 03 AP CK 0017
Motor Vehicles Act, 1988 — Section 140, 166Penal Code, 1860 (IPC) — Section 304A, 337