COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 490 of 1,762

High Courts08 Dec 2010Dismissed

Bandaru Giribabu and Others Vs N.V. Satayanarayana Murthy and Others

Andhra Pradesh High Court · (2011) 2 ALD 623 : (2011) 2 ALT 546 : (2011) 1 RCR(Rent) 294

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 32BEvidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 106, 111, 116

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High Courts08 Dec 2010Dismissed

K. Durga Goud Vs Perumandla Sumithra and Others

Andhra Pradesh High Court · (2011) 6 RCR(Civil) 2774 : (2011) 4 TAC 288

Insurance Act, 1938 — Section 64

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High Courts08 Dec 2010Allowed

Swethamber Murthy Pujak Jain Sangh, Kurnool by its Members, Chaganlal (Died) and Others Vs Illuru Urukundaiah (died by his LRs.) Illuru Subrahmanyam

Andhra Pradesh High Court · (2010) 12 AP CK 0020

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High Courts07 Dec 2010

In Re: Government of A.P. and Others

Andhra Pradesh High Court · (2011) 1 ALT 534

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Constitution of India, 1950 — Article 14, 144, 19(1), 2(3), 21Contempt of Courts Act, 1971 — Section 14

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High Courts07 Dec 2010Allowed

Kondamudi Benerjee Vs The Revenue Divisional Officer and Others

Andhra Pradesh High Court · (2011) 2 ALD 477

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High Courts06 Dec 2010Allowed

G. Udayakiran Reddy Vs G. Ramakrishna Reddy and Others

Andhra Pradesh High Court · (2010) 12 AP CK 0125

Civil Procedure Code, 1908 (CPC) — Order 31 Rule 1, Order 31 Rule 2Registration Act, 1908 — Section 17, 49

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High Courts06 Dec 2010Dismissed

Somi Reddy Chandra Mohan Reddy Vs The Govt. of A.P. and Others

Andhra Pradesh High Court · (2011) 2 ALT 55

Constitution of India, 1950 — Article 233Criminal Procedure Code, 1973 (CrPC) — Section 24

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High Courts06 Dec 2010Allowed

Coastal Wartsila Petroleum Limited Vs Standard Ferro Alloys Private Limited and Others

Andhra Pradesh High Court · (2011) 1 ALD(Cri) 819 : (2011) 8 RCR(Criminal) 2942

Criminal Procedure Code, 1973 (CrPC) — Section 173, 239, 258, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts03 Dec 2010Dismissed

Ganga Prasad Sharma Vs D. Markandeyulu

Andhra Pradesh High Court · AIR 2011 AP 53 : (2011) 2 ALD 475

Evidence Act, 1872 — Section 45

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High Courts03 Dec 2010Allowed

Dr. T.K. Srinivasulu Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2010) 12 AP CK 0070

Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 22Constitution of India, 1950 — Article 14, 16(4), 21, 226, 32

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High Courts03 Dec 2010

M. Satyanarayana Vs Smt. P. Indira Devi

Andhra Pradesh High Court · (2011) 1 ALT 646

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 2, Order 16 Rule 3, Order 16 Rule 4, Order 16 Rule 5Negotiable Instruments Act, 1881 (NI) — Section 118

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High Courts03 Dec 2010Allowed

Dr. Pervez Ahmed Vs The Union of India (UOI) and Others

Andhra Pradesh High Court · (2011) 2 ALD 84 : (2011) 1 ALT 622

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High Courts03 Dec 2010Dismissed

National Insurance Co. Ltd. Vs Vudikala Lora Vorgilia and Others

Andhra Pradesh High Court · (2011) ACJ 1848

Penal Code, 1860 (IPC) — Section 304A

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High Courts03 Dec 2010Allowed

Satyam Computer Services Limited Vs Venture Global Engineering Ltd. and Another

Andhra Pradesh High Court · (2010) 12 AP CK 0036

Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Constitution of India, 1950 — Article 227

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High Courts02 Dec 2010Allowed

Patnam Subbalakshmamma Vs Sunkugari Sreenivasa Reddy and Balsani Ramesh Babu

Andhra Pradesh High Court · AIR 2011 AP 298 : (2011) 3 CivCC 437

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 89, Order 21 Rule 90

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High Courts02 Dec 2010

Mohd. Sattar Vs The State of A.P.

Andhra Pradesh High Court · (2010) 12 AP CK 0111

Constitution of India, 1950 — Article 39Criminal Procedure Code, 1973 (CrPC) — Section 313Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 15, 16(2), 2

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High Courts02 Dec 2010Dismissed

Veeramareddy Nagabhushana Rao Vs Jyothula Venkateswara Rao

Andhra Pradesh High Court · (2011) 2 ALD 629 : (2011) 1 ALT 600 : (2011) 1 CivCC 705

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5Evidence Act, 1872 — Section 114Specific Relief Act, 1963 — Section 13, 16, 20

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High Courts02 Dec 2010Dismissed

The Depot Manager, A.P.S.R.T.C., Warangal-I Depot and The Depot Manager, A.P.S.R.T.C., Jangaon Depot Vs J.M. Reddy and The Labour Court

Andhra Pradesh High Court · (2011) 5 ALD 29 : (2011) LLR 1264

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

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High Courts02 Dec 2010Allowed

M. Yadagiri Vs The Chairman and Managing Director, Singareni Collieries Co. Litd. and Another

Andhra Pradesh High Court · (2010) 12 AP CK 0011

Conduct, Disciplinary and Appeal Rules — Rule 5.1, 5.5Constitution of India, 1950 — Article 311(1)

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High Courts01 Dec 2010Dismissed

C. Raja and Others Vs The APSRTC and Others

Andhra Pradesh High Court · (2010) 12 AP CK 0123

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