COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 502 of 1,762

High Courts17 Sept 2010Allowed

Guddanti Narasimha Rao Vs The State of A.P. and Another

Andhra Pradesh High Court · (2010) 2 ALD(Cri) 963 : (2011) 1 RCR(Criminal) 640 : (2011) 1 RCR(Criminal) 640

Criminal Procedure Code, 1973 (CrPC) — Section 207, 208, 209, 33, 441Penal Code, 1860 (IPC) — Section 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

Read judgment

High Courts17 Sept 2010Allowed

Andhra Bank, Saifabad Branch Vs Valluripalli Nagarjun and Another

Andhra Pradesh High Court · (2011) 1 ALD 457 : (2011) 2 BC 1

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, 34Criminal Procedure Code, 1973 (CrPC) — Section 195Penal Code, 1860 (IPC) — Section 193, 196, 228

Read judgment

High Courts16 Sept 2010Dismissed

MAKS Casting Private Limited and Others Vs Govt. of Andhra Pradesh and Others

Andhra Pradesh High Court · (2011) 1 ALD 194 : (2011) 38 VST 354

Andhra Pradesh General Clauses Act, 1891 — Section 15Andhra Pradesh General Sales Tax Act, 1957 — Section 2(24), 69(1), 69(3), 78, 78(2)Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 9(1)

Read judgment

High Courts16 Sept 2010

K. Somaraju, K. Jogireddy and Smt. Nori Lakshmi Vs State of Andhra Pradesh and Others Chandaka Venkata Subba Rao and Others Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2011) 1 ALD 7

Companies Act, 1956 — Section 3Constitution of India, 1950 — Article 162, 226Land Acquisition Act, 1894 — Section 10, 11, 12, 13, 14

Read judgment

High Courts16 Sept 2010Dismissed

LIC Employees Mutually Aided Co-operative Housing Building Society Ltd., Hyderabad Vs D.V.K. Sarma and Others

Andhra Pradesh High Court · (2011) 6 ALT 105

Andhra Pradesh Mutually Aided Co-operative Societies Act, 1995 — Section 10(1), 10(2), 20(1), 20(2), 3Constitution of India, 1950 — Article 226

Read judgment

High Courts15 Sept 2010Allowed

National Insurance Co. Ltd. Vs Oburi (Oguri) Umamaheswara Rao, Oburi (Oguri) Padmaja Rao and Kotagiri Sudhakar Rao

Andhra Pradesh High Court · (2010) 09 AP CK 0072

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 9(5)Contract Act, 1872 — Section 25, 51, 52, 54Evidence Act, 1872 — Section 114

Read judgment

High Courts15 Sept 2010Dismissed

Akula Veeraju Vs Karumuru Rukmabai Rao and Others

Andhra Pradesh High Court · (2010) 09 AP CK 0069

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 64, Order 21 Rule 66(2), Order 21 Rule 90

Read judgment

High Courts15 Sept 2010Dismissed

Surabhi Bhoom Rao Vs T. Bhanu Prasad Rao and Another

Andhra Pradesh High Court · (2010) 6 ALD 83 : (2011) 1 ALT 26

Andhra Pradesh Education Act, 1982 — Section 4, 5, 7(4), 78, 8(2)Andhra Pradesh Gram Panchayat and Panchayat Samithis and Zilla Parishads (Third Amendment) Act, 1981 — Section 51, 51(1), 61Andhra Pradesh Panchayat Raj Act, 1994 — Section 148(4), 177(2), 192, 195, 195(1)

Read judgment

High Courts15 Sept 2010Dismissed

Burugupally Shiva Ram Krishna and others Vs Cyrus Investments Ltd., Mumbai and others

Andhra Pradesh High Court · (2011) 8 RCR(Civil) 2677

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18(1), Order 23 Rule 3, 151, 47Provincial Insolvency Act, 1920 — Section 28A

Read judgment

High Courts14 Sept 2010Dismissed

Venkat N.N. @ Venkata Narayana N. Vs The State of A.P. and Sri. K. Rambabu

Andhra Pradesh High Court · (2010) 2 ALD(Cri) 765 : (2011) CriLJ 1712

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 24, 25, 389, 415, 420

Read judgment

High Courts14 Sept 2010