COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 498 of 1,762

High Courts21 Oct 2010Allowed

T.G. Mallikarjuna Setty and Jayalakshmi Traders Vs The Union of India and T.G.M. Nagaraju Lakshmi Agencies Idupulapadu. Vs V.G. Krishnan and The State of A.P.

Andhra Pradesh High Court · (2011) 1 ALD(Cri) 348 : (2011) 8 RCR(Criminal) 2823

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(8), 320(9), 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 147

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High Courts21 Oct 2010

Satti Eedamma and Others Vs Sardar Khan, The United India Insurance Co. Ltd. and Satti Durgamma

Andhra Pradesh High Court · (2010) 10 AP CK 0013

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High Courts21 Oct 2010Allowed

Methuku Suresh @ Suresh Sagar Vs Smt. Methuku Anuradha

Andhra Pradesh High Court · (2011) 2 ALT 389 : (2011) 4 CivCC 196

Hindu Marriage Act, 1955 — Section 13(1)Penal Code, 1860 (IPC) — Section 498A

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High Courts20 Oct 2010Dismissed

Poola Aswartha Narayana Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2011) 8 RCR(Criminal) 2606

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Prevention of Corruption Act, 1988 — Section 19

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High Courts20 Oct 2010Dismissed

The Regional Director, The Deputy Director and The Recovery Officer Vs VMC Film Distributors

Andhra Pradesh High Court · (2011) 1 ALD 487

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Employees State Insurance Act, 1948 — Section 3, 3(2), 38, 4, 44

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High Courts20 Oct 2010Allowed

D. Venkata Ramana Vs A.P. State Road Transport Corporation and Others

Andhra Pradesh High Court · (2010) 10 AP CK 0048

Andhra Pradesh State Road Transport Corporation Employees (Recruitment) Regulations, 1966 — Regulation 30, 35Andhra Pradesh State Road Transport Corporation Employees (Service) Regulations, 1964 — Regulation 4

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High Courts20 Oct 2010Dismissed

Emaar Hills Township Private Limited Vs Government of A.P.

Andhra Pradesh High Court · (2010) 10 AP CK 0011

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(3), 482Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420

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High Courts19 Oct 2010Dismissed

Smt. Gadiraju Satyavathi Vs Jampana Venkata Satya Narayana Raju and Others

Andhra Pradesh High Court · (2010) 10 AP CK 0072

Provincial Insolvency Act, 1920 — Section 53

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High Courts19 Oct 2010Dismissed

Gurram Allabaksh and Others Vs Shaik Habeebullabasha and Others

Andhra Pradesh High Court · (2011) 2 ALD 59 : (2011) 3 CivCC 830

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 17, Order 8 Rule 6A, Order 8 Rule 6A(1)

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High Courts19 Oct 2010

Gram Panchayath Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2011) 1 ALD 52

ANDHRA PRADESH PANCHAYAT RAJ ACT, 1994 — Section 53

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High Courts19 Oct 2010Allowed

M. Yerrappa (died) by L.Rs. and Others Vs Authorized Officer, Land Reforms Appellate Tribunal

Andhra Pradesh High Court · (2011) 1 ALD 383

Limitation Act, 1963 — Section 5

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High Courts18 Oct 2010Dismissed

Palle Gangi Reddy Vs The District Collector and The Tahsildar

Andhra Pradesh High Court · (2011) 3 ALT 22 : (2010) 4 APLJ 153

Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3, 4, 4(1)

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High Courts08 Oct 2010Dismissed

G. Raju and K. Srinivas Vs The Government of Andhra Pradesh and Others K. Ashok Kuamr and Others Vs The Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2011) 1 ALD 310 : (2010) 16 ALT 210

Andhra Pradesh Co-operative Societies Act, 1964 — Section 116C, 131, 61, 62Andhra Pradesh Co-operative Societies Rules, 1964 — Rule 52, 52(11)Banking Regulation Act, 1949 — Section 35A

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High Courts08 Oct 2010

B. Mani Vs The Government of Andhra Pradesh and Another

Andhra Pradesh High Court · (2011) 1 ALT 334

Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3, 3(1), 3(3), 3(5), 4

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High Courts08 Oct 2010

Commissioner of Income Tax Vs Gurukul Ghatkeswar Trust

Andhra Pradesh High Court · (2011) 332 ITR 611

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 3Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 — Section 3Companies Act, 1956 — Section 3

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High Courts08 Oct 2010Allowed

G.V. Mohan, G.S. Kumar Sharma and Smt. Usha Sundari Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2011) 1 ALD 761

Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(5), 10(5), 20(1), 33Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 4

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High Courts07 Oct 2010Allowed