COURT ARCHIVE

Andhra Pradesh High Court judgments, 2010

1,079 judgments · page 51 of 54

High Courts18 Feb 2010Dismissed

State of A.P. Vs S. Venkateswara Rao and Another

Andhra Pradesh High Court · (2010) 4 ALD 94 : (2011) 1 LLJ 396

Andhra Pradesh Civil Services (Conduct) Rules, 1964 — Rule 3(1)Andhra Pradesh Revised Pension Rules, 1980 — Rule 9(1)

High Courts18 Feb 2010Dismissed

D.K. Mohan and Others Vs Food Corporation of India and Others

Andhra Pradesh High Court · (2010) 3 ALT 749

Constitution of India, 1950 — Article 226Food Corporation of India Staff Regulations, 1971 — Regulation 17

High Courts18 Feb 2010Dismissed

New India Assurance Company Limited Vs Palamoni Suresh

Andhra Pradesh High Court · (2011) ACJ 2345 : (2010) 3 ALT 451

Motor Vehicles Act, 1988 — Section 146, 147, 147(1), 147(2)

High Courts18 Feb 2010Allowed

United India Insurance Company Limited Vs B. Vijaya and Another

Andhra Pradesh High Court · (2011) ACJ 1988 : (2010) 3 ALD 109 : (2010) 3 ALT 640 : (2010) 4 CivCC 661

Motor Vehicles Act, 1988 — Section 147, 147(1), 147(2)

High Courts17 Feb 2010Dismissed

United India Insurance Co. Ltd. and another Vs Mettu Sarojana (died) by L.R. and another

Andhra Pradesh High Court · (2011) ACJ 2305

High Courts17 Feb 2010Dismissed

Toddy Co-operative Society, Toddy Group of Khammam and Others Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2010) 3 ALT 134

Andhra Pradesh Excise Act, 1968 — Section 13, 15, 28, 29, 31Constitution of India, 1950 — Article 14, 19(1)Penal Code, 1860 (IPC) — Section 272

High Courts17 Feb 2010Allowed

Smt. Sattiveera Venkata Satya Ananta Laxmi Rao Vs The General Manager, South Central Railway, The Superintendent of Police, Government Railway Police and The Tahsildar

Andhra Pradesh High Court · (2010) 02 AP CK 0042

Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 114

High Courts17 Feb 2010Allowed

N. Suryanarayana Raju and Others Vs General Manager, South Central Railways and Others

Andhra Pradesh High Court · (2010) 3 ALT 518 : (2010) 3 CivCC 229

Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 114

High Courts17 Feb 2010Allowed

Velakkayala Kumari Vs General Manager, South Central Railway and Others

Andhra Pradesh High Court · (2010) 2 ALD 695 : (2010) 3 ALT 318

Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 114

High Courts17 Feb 2010Dismissed

Lekkala China Masthan Naidu and Others Vs Meda Sarvani and Another

Andhra Pradesh High Court · (2010) 2 ALD 725 : (2010) 3 ALT 109

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 151Constitution of India, 1950 — Article 227

High Courts17 Feb 2010

National Insurance Co. Ltd. and Another Vs Adepu Raghunath and Another

Andhra Pradesh High Court · (2010) 3 ALD 487 : (2010) 3 ALT 733 : (2010) 4 CivCC 813

High Courts17 Feb 2010Dismissed

Gangala Raju and Others Vs Rayavarapu Apparao and Others

Andhra Pradesh High Court · (2011) ACJ 463

High Courts16 Feb 2010Dismissed

Jai Bharat Plywood and Hardware Vs Vinod

Andhra Pradesh High Court · (2010) 2 ALD 702 : (2010) 3 ALT 634

Civil Practice Rules — Rule 28Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

High Courts16 Feb 2010

United India Insurance Company Limited Vs N. Santhi and Others

Andhra Pradesh High Court · (2010) 5 ALT 530

High Courts16 Feb 2010

Syed Yousuf Vs Rajesh Enterprises and Another

Andhra Pradesh High Court · (2010) 3 ALD 690 : (2010) 3 ALT 723

Motor Vehicles Act, 1988 — Section 166

High Courts16 Feb 2010Allowed

Mummidi Durga and Others Vs The Union of India (UOI)

Andhra Pradesh High Court · (2010) 5 ALD 328

Criminal Procedure Code, 1973 (CrPC) — Section 174Railway Claims Tribunal Act, 1987 — Section 16Railways Act, 1989 — Section 124, 124A, 125, 2(29)

High Courts15 Feb 2010Allowed

Muppu Raju Lakshmi Vs Andhra Pradesh State Wakf Board and Another

Andhra Pradesh High Court · (2010) 3 ALT 244

Waqf Act, 1995 — Section 109, 54, 54(1), 54(3), 71

High Courts15 Feb 2010Dismissed

State of Andhra Pradesh Vs Avunoori Srikanth and Another

Andhra Pradesh High Court · (2010) 1 ALD(Cri) 568 : (2010) CriLJ 2540 : (2011) 6 RCR(Criminal) 110

Constitution of India, 1950 — Article 134(1), 227Criminal Procedure Code, 1973 (CrPC) — Section 174, 175, 233, 374(2), 378(2)Penal Code, 1860 (IPC) — Section 302, 324, 341, 506

High Courts15 Feb 2010Dismissed

Dr. K.I. Askari and Nova Education Society Vs Nawab Mir Barkat Ali Khan @ Waleshan Prinice Mukkaram Jah Bahadur HEH The Nizam VIII rep. by his GPA Holder Mr. Khairuddin Ali Khan

Andhra Pradesh High Court · (2010) 5 ALT 597

Evidence Act, 1872 — Section 110, 68Limitation Act, 1963 — Article 64, 65

High Courts15 Feb 2010Dismissed

Sri K. Rama Rao, Sri K. Umamaheswara Rao and Sri K.Y. Chakravarthy Vs Pressteels and Fabrications Private Limited

Andhra Pradesh High Court · (2011) 106 SCL 202

Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 397, 398, 433, 439, 483