COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 503 of 1,762

High Courts09 Sept 2010Allowed

The Commissioner of Income Tax Vs Swarna Bar Restaurant, Managing Partner Jogi Ramesh

Andhra Pradesh High Court · (2011) 242 CTR 198 : (2011) 334 ITR 387

Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 23, 39Andhra Pradesh Excise Act, 1968 — Section 11, 15, 28, 31, 72Contract Act, 1872 — Section 23

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High Courts09 Sept 2010Dismissed

BGR Energy Systems Limited Vs A.P. Power Generation Corporation Ltd.

Andhra Pradesh High Court · (2013) 1 ALT 696

Constitution of India, 1950 — Article 14, 19(1)(g), 21, 226Electricity (Supply) Act, 1948 — Section 3Electricity Act, 2003 — Section 185, 70(2), 73, 73(m)

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High Courts09 Sept 2010Allowed

The National Insurance Co. Ltd. Vs Gunja Shivaji and Another

Andhra Pradesh High Court · (2010) 09 AP CK 0005

Motor Vehicles Act, 1988 — Section 147(1)

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High Courts08 Sept 2010Allowed

Kodali Raju and Others Vs APSRTC and Others

Andhra Pradesh High Court · (2011) 1 ALD 234 : (2010) 4 APLJ 66 : (2011) 2 LLJ 691

Constitution of India, 1950 — Article 14, 16, 226, 39Industrial Disputes Act, 1947 — Section 17B, 2, 25F, 25T, 2A(2)Road Transport Corporations Act, 1950 — Section 19

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High Courts08 Sept 2010Allowed

The Divisional Forest Officer Vs The District Judge and Others

Andhra Pradesh High Court · (2011) 2 ALD 147 : (2011) 2 ALT 130

Andhra Pradesh (Andhra Area) Forest Act, 1882 — Section 26, 56Andhra Pradesh Forest Act, 1967 — Section 10, 11, 13(2), 15, 4Forest (Conservation) Act, 1980 — Section 2

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High Courts08 Sept 2010Dismissed

Khuni Mosque alias Babibia Mosque Vs Shaik Abdul (died) and Others

Andhra Pradesh High Court · (2011) 1 ALD 621

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High Courts08 Sept 2010Dismissed

Shaik Shamiunnisa Vs Narravula Obulamma and Others

Andhra Pradesh High Court · (2011) 1 ALT 447 : (2011) 1 CivCC 816

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8(1), Order 1 Rule 8(2), Order 23 Rule 1(3), Order 23 Rule 3

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High Courts07 Sept 2010

Smt. Nirmala Baldwa and Others Vs Govt. of A.P. and Others

Andhra Pradesh High Court · AIR 2011 AP 26 : (2011) 1 ALD 619 : (2010) 6 ALT 653

Stamp Act, 1899 — Article 35, 7Transfer of Property Act, 1882 — Section 58

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High Courts07 Sept 2010Dismissed

Lease Plan India Limited Vs The Commercial Tax Officer

Andhra Pradesh High Court · (2011) 6 RCR(Civil) 1678 : (2011) 39 VST 428

Andhra Pradesh General Sales Tax Rules, 1957 — Rule 50Andhra Pradesh Value Added Tax Act, 2005 — Section 4(8)Andhra Pradesh Value Added Tax Rules, 2005 — Rule 60

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High Courts06 Sept 2010Dismissed

N. Sreehari Vs The Government of A.P., Revenue (Endowments) Department and Others

Andhra Pradesh High Court · (2010) 6 ALD 492 : (2011) 1 ALT 179

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 39

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High Courts06 Sept 2010

Munagala Malleswara Rao Vs The Government of A.P. and Others

Andhra Pradesh High Court · (2010) 6 ALD 137 : (2010) 6 ALT 507

Andhra Pradesh Municipalities Act, 1965 — Section 16(1), 16(3), 17, 17(3), 59

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High Courts03 Sept 2010Allowed

Eda Aruna Vs Eeda Nagi Reddy

Andhra Pradesh High Court · (2010) 5 ALD 804 : (2010) 5 ALT 635 : (2011) 1 DMC 708 : (2011) 2 RCR(Civil) 488 : (2011) 2 RCR(Civil) 488

Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage Act, 1955 — Section 24

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High Courts03 Sept 2010Allowed

Payyavula Keshav Vs Y. Visweswara Reddy and Others

Andhra Pradesh High Court · (2011) 1 ALD 370

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 17, Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 54A, 54A(1), 60Evidence Act, 1872 — Section 56, 57, 74, 77, 78

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High Courts02 Sept 2010Dismissed