High Courts04 Feb 2010Allowed
Chowdary Kamala Bai Vs District Election Authority-cum-District Collector and Others
Andhra Pradesh High Court · (2010) 3 ALD 276 : (2010) 3 ALT 185
Andhra Pradesh Panchayat Raj Act, 1994 — Section 19
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2010
1,079 judgments · page 53 of 54
High Courts04 Feb 2010
The Land Acquisition Officer Vs Ekkaladevi Narasamma and Others Badugu Narsaiah Vs The Land Acquisition Officer and Others
Andhra Pradesh High Court · (2010) 5 ALD 490 : (2010) 5 ALT 546
Land Acquisition Act, 1894 — Section 11, 15, 16, 17, 18
High Courts03 Feb 2010
K. Laxmaiah Vs Executive Engineer (Housing), Western Division, A.P. Housing Board and Another
Andhra Pradesh High Court · (2010) 2 ALD 874 : (2010) 3 ALT 651
Constitution of India, 1950 — Article 226
High Courts03 Feb 2010
Kalyan Roller Flour Mills Pvt. Ltd. Vs The Central Power Distribution Company of A.P. Ltd. and The State of A.P. Mahaboob Decorating and Oil Mills Vs The General Manager and The Commissioner of Industries, Govt. of A.P.
Andhra Pradesh High Court · (2010) 1 APLJ 182
Constitution of India, 1950 — Article 14, 16, 226Electricity Act, 2003 — Section 65
High Courts03 Feb 2010Dismissed
I. Renuka (Smt.) and Another Vs Collector and Others
Andhra Pradesh High Court · (2010) 2 ALD 339 : (2010) 2 ALT 789
High Courts03 Feb 2010Dismissed
Chalamala Rajayalakshmi Rao Vs The Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2010) 1 ALD(Cri) 726
Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 12, 13, 2, 3, 3(1)
High Courts03 Feb 2010Dismissed
The Project Officer The Singareni Scollieries Co. Ltd. Vs Burra Komuraiah and Others
Andhra Pradesh High Court · (2010) 5 ALT 374
Constitution of India, 1950 — Article 21Land Acquisition Act, 1894 — Section 18, 23(2), 4, 4(1), 54
High Courts02 Feb 2010Allowed
Gurulakshmi Food Products Vs The State of A.P.
Andhra Pradesh High Court · (2010) 1 ALD(Cri) 447 : (2011) 2 Crimes 212 : (2011) 8 RCR(Criminal) 3228
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 11(4), 13(2), 14(2), 16(1)
High Courts02 Feb 2010Allowed
BMM Ispat Ltd. Vs Asstt. Commr. of Cus.
Andhra Pradesh High Court · (2010) 253 ELT 719
High Courts02 Feb 2010
Lankalapalli Malleswara Rao @ Malli, Lankalapalli Sateesh Kumar @ Sateesh Rao, Payala Venkata Durga Rao, @ Raju and Lanka Durga Rao @ LDR Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2010) 1 ALD(Cri) 435 : (2010) 1 ALT(Cri) 376 : (1963) 1 AnWR 359
High Courts29 Jan 2010Dismissed
Burramukku Anjamma Vs Kunchapu Venkateswarlu and Another
Andhra Pradesh High Court · (2012) ACJ 523 : (2012) 4 TAC 165
Motor Vehicles Act, 1988 — Section 147(2)Workmens Compensation Act, 1923 — Section 19, 3, 4, 4(1), 4(2)
High Courts29 Jan 2010Allowed
K. Madhu Vs Brij Kishore Pandiya and Another
Andhra Pradesh High Court · (2011) ACJ 2361 : (2010) 3 ALT 586
Motor Vehicles Act, 1988 — Section 147(2)Workmens Compensation Act, 1923 — Section 10, 19, 2(1), 3, 4
High Courts29 Jan 2010Allowed
Government of A.P. and Another Vs Pagadala Khali Kanthi and Another
Andhra Pradesh High Court · (2010) 3 ALT 663 : (2010) 1 APLJ 167
Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 21, 5
High Courts29 Jan 2010
Oriental Insurance Co. Ltd. Vs Bashaboina Bakkamma and Another
Andhra Pradesh High Court · (2011) 3 TAC 256
Workmens Compensation Act, 1923 — Section 19, 3, 4(1), 4(2), 4(3)
High Courts28 Jan 2010
Kola Satya Rao Vs Joint Collector and Others
Andhra Pradesh High Court · (2010) 3 ALT 281
Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 3, 4, 5, 5(1), 5(3)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts28 Jan 2010Allowed
A. Balaram Reddy and Others Vs K.V. Narasimha Murthy and Others
Andhra Pradesh High Court · (2010) 2 ALT 818
Administrative Tribunals Act, 1985 — Section 14(1), 15, 15(1), 15(2), 15(3)Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 10AAndhra Pradesh Land Grabbing (Prohibition) Rules, 1988 — Rule 10, 11, 15, 16, 22
High Courts28 Jan 2010Dismissed
Tumu Srihari Vs Thumu Padmamma and Others
Andhra Pradesh High Court · (2010) 01 AP CK 0007
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 11Evidence Act, 1872 — Section 67Limitation Act, 1963 — Article 58
High Courts27 Jan 2010Allowed
Dr. Y. Madhusudhan Rao Vs The State of A.P. and G. Vasudevan
Andhra Pradesh High Court · (2010) 1 ALD(Cri) 415 : (2010) 1 ALT(Cri) 387
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 86, 86(1), 86(2), 86(3), 87Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 417, 418, 419, 420
High Courts27 Jan 2010Allowed
Anamika Vs Annamneedi Raja Sekhar
Andhra Pradesh High Court · (2010) 2 ALT 669 : (2010) 2 CivCC 805
Civil Procedure Code, 1908 (CPC) — Section 24Guardians and Wards Act, 1890 — Section 7(1), 9Hindu Marriage Act, 1955 — Section 13B
High Courts25 Jan 2010
M.V. Siva Prasad and Others Vs The Government of Andhra Pradesh, Industries and Commerce (SPIU and Sand) Department and Others
Andhra Pradesh High Court · (2010) 2 ALT 777
Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 11(1), 4, 5, 9, 9BConstitution of India, 1950 — Article 162, 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 12, 13, 14