COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 488 of 1,762

High Courts22 Dec 2010Dismissed

Coastal Andhra Power Limited Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2010) 12 AP CK 0012

Andhra Pradesh Value Added Tax Act, 2005 — Section 15(2), 34(1), 8, 8(1), 8(3)Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 13

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High Courts22 Dec 2010Allowed

GIC Housing Finance Ltd., rep: by its Area Manager and GIC Housing Finance Ltd. rep: by it''s Senior Vice President Vs The Presiding Officer, Labour Court-I and Smt. P. Parvathi

Andhra Pradesh High Court · (2011) 129 FLR 1018 : (2011) 3 LLJ 843 : (2011) LLR 801

Industrial Disputes Act, 1947 — Section 17, 2, 25F

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High Courts21 Dec 2010Allowed

Thumma Babul Reddy Vs The State of A.P.

Andhra Pradesh High Court · (2011) 2 ALD(Cri) 90 : (2011) CriLJ 2991 : (2011) 8 RCR(Criminal) 2902

Criminal Procedure Code, 1973 (CrPC) — Section 174, 231, 293, 374(2)Criminal Rules of Practice and Circular Orders, 1990 — Rule 58Evidence Act, 1872 — Section 45, 62, 64

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High Courts21 Dec 2010Dismissed

G. Karthikeyan Vs The Food Corporation of India

Andhra Pradesh High Court · (2011) 2 ALT 485

Constitution of India, 1950 — Article 14, 16, 16(4), 20, 21

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High Courts21 Dec 2010Dismissed

T. Pedda Swamy Reddy Vs Smt. P. Parvathamma Reddy and Smt. D. Venkata Laxmamma Reddy

Andhra Pradesh High Court · (2010) 12 AP CK 0113

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High Courts21 Dec 2010Allowed

B. Sreekanth Vs Sri Krishnadevaraya University

Andhra Pradesh High Court · (2010) 12 AP CK 0071

Andhra Pradesh University Act, 1991 — Section 13, 13(8), 18(4), 19(5), 3(8)

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High Courts21 Dec 2010Allowed

Lakshmi Suri Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2010) 12 AP CK 0060

Advocates Act, 1961 — Section 32, 33Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2, 2Constitution of India, 1950 — Article 32

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High Courts21 Dec 2010

Gaddegudem Vadenna Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2011) 4 ALD 206 : (2011) 1 ALD(Cri) 759

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 304B, 498A

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High Courts21 Dec 2010Allowed

Thumma Babal Reddy Vs State of A.P

Andhra Pradesh High Court · (2012) 3 Crimes 526

Criminal Procedure Code, 1973 (CrPC) — Section 174, 231, 293, 293(1), 374(2)Evidence Act, 1872 — Section 45, 62, 64Penal Code, 1860 (IPC) — Section 302

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High Courts21 Dec 2010Allowed

Dasika Panduranga Sai, Devarakonda Radha Krishna Murthy (died) and Devarakonda Venkata Lakshmi Vs Chundru Somashankara Prasad (died) and Others

Andhra Pradesh High Court · (2010) 12 AP CK 0024

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151

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High Courts21 Dec 2010Dismissed

V.K.S. Narayanan HC/Fire No. 824481261 and Mediwalappa Vandal Vs The Director General, Deputy Inspector General and Commandant, CISF, Unit VSP

Andhra Pradesh High Court · (2011) 130 FLR 211

Central Industrial Security Force Act, 1968 — Section 22

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High Courts20 Dec 2010Dismissed

Mohammed Shareef Vs The Depot Manager, A.P.S.R.T.C. and Another

Andhra Pradesh High Court · (2010) 12 AP CK 0128

Industrial Disputes Act, 1947 — Section 11A, 2(A)(2)

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High Courts20 Dec 2010

Kalivarapu Lakshmi Kumari Vs Burada Appalanaidu

Andhra Pradesh High Court · (2010) 12 AP CK 0081

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11, 47Specific Relief Act, 1963 — Section 22

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High Courts20 Dec 2010Dismissed

Burugupally shiva Ram Krishna, B.S.N. Muneeswari and B. Haritha Vs Cyrus Investments Ltd. and Others

Andhra Pradesh High Court · (2010) 12 AP CK 0038

Andhra Pradesh (Telangana Area) (Abolition of Jagirs) Regulations, 1953 — Section 2(f)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18(1), Order 23 Rule 3, 151, 47Constitution of India, 1950 — Article 31B

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High Courts20 Dec 2010Dismissed

S.M. Nagarani Vs K. Muniratnam Achari, K. Bala Krishna Achari and Smt. K. Lakshmikanthamma K. Muniratnam Achari Vs S.M. Nagarani, K. Bala Krishna Achri and K. Lakshmi Kanthamma

Andhra Pradesh High Court · (2011) 6 ALT 530

Limitation Act, 1963 — Article 65

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High Courts16 Dec 2010Dismissed

R. Chandrashekar Reddy Vs Union of India (UOI) and Another

Andhra Pradesh High Court · (2011) 2 ALD 510 : (2011) 1 ALT 429

Constitution of India, 1950 — Article 217(1)

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High Courts16 Dec 2010

Director, Central Bureau of Investigation Vs Obulapuram Mining Company Pvt. Ltd. and Others

Andhra Pradesh High Court · (2011) 1 ALD(Cri) 790 : (2011) 1 ALT 614 : (2011) CriLJ 319

Forest Act, 1927 — Section 26Mines and Minerals (Development and Regulation) Act, 1957 — Section 21, 22, 23, 4(1)Penal Code, 1860 (IPC) — Section 120B, 379, 411, 420, 427

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High Courts16 Dec 2010