CourtKutchehry.com

COURT ARCHIVE

Andhra Pradesh High Court judgments, 2010

1,079 judgments · page 48 of 54

High Courts09 Mar 2010Dismissed

Sathupathi Amaravathi Vs District Collector and District Magistrate and Others

Andhra Pradesh High Court · (2010) 1 ALD(Cri) 605 : (2010) 2 ALT 625

Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 12, 13, 2, 3(1), 3(2)Andhra Pradesh Prohibition Act, 1995 — Section 7A, 8Constitution of India, 1950 — Article 22(5)
Read judgment
High Courts08 Mar 2010

M. Pushpalatha Vs M. Venkateshwerlu

Andhra Pradesh High Court · (2010) 3 ALT 421 : (2010) 3 CivCC 263 : (2010) 2 DMC 353

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 7 Rule 2, 26Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13, 13(1), 13B
Read judgment
High Courts08 Mar 2010Allowed

Smt. N. Shanthamma Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2010) 1 ALD(Cri) 591 : (2010) CriLJ 2629 : (2011) 6 RCR(Criminal) 207

Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(1), 357(2), 357(3), 357(5)Negotiable Instruments Act, 1881 (NI) — Section 141Penal Code, 1860 (IPC) — Section 406, 409, 420, 468
Read judgment
High Courts05 Mar 2010Allowed

Variety Dry Fruit Stores Vs Variety Agencies

Andhra Pradesh High Court · (2010) 3 ALT 151

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 14Trade Marks Act, 1999 — Section 101, 102, 103, 104, 105
Read judgment