High Courts27 Aug 2010Dismissed
Commissioner of C. Ex. Vs Liners India Ltd.
Andhra Pradesh High Court · (2010) 259 ELT 534
Central Excise Rules, 1944 — Rule 9BCentral Excises and Salt Act, 1944 — Section 11A(2), 11AB, 11AC, 35G, 4(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 505 of 1,762
High Courts26 Aug 2010Dismissed
Regional Director, ESI Corporation, Hyderabad Vs Vasavi Cold Storage Pvt. Ltd., Navalakula Garden and another
Andhra Pradesh High Court · (2011) 128 FLR 128
Employees State Insurance Act, 1948 — Section 2(17), 2(9), 75, 82
High Courts26 Aug 2010Dismissed
Tankasala Ashok Rao and Girish Sanghi Vs The State of A.P. and Bathula Subba Rao
Andhra Pradesh High Court · (2011) 7 RCR(Criminal) 735
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 380, 448, 499, 500
High Courts26 Aug 2010Dismissed
Kandregula Mahalakshmamma Rao and Kandregula Sanyasi Naidu, minor rep. by his Mother Appellant No. 1 Vs The Union of India (UOI)
Andhra Pradesh High Court · (2011) 1 ALD 717 : (2011) 8 RCR(Civil) 2495
Evidence Act, 1872 — Section 114, 124A
High Courts26 Aug 2010Allowed
Ganpati Sugar Industries Limited and Another Vs The Commissioner and Director of Sugar and Cane Commissioner and Others
Andhra Pradesh High Court · (2011) 1 ALT 173
Andhra Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1961 — Section 15, 17
High Courts26 Aug 2010Allowed
Smt. Supreet Kaur Vs Model Cooperative Urban Bank Ltd. and State of A.P.
Andhra Pradesh High Court · (2011) CriLJ 762 : (2011) 1 RCR(Civil) 815 : (2011) 1 RCR(Civil) 815 : (2011) 1 RCR(Criminal) 638 : (2011) 1 RCR(Criminal) 638
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts26 Aug 2010Dismissed
P. Lakshmi Ramana and Others Vs Union of India (UOI)
Andhra Pradesh High Court · (2011) ACJ 2640 : (2011) 2 ALT 403
High Courts26 Aug 2010Dismissed
V. Thyagarajan and Bros. Engineers and Contractors Vs Union of India (UOI) Department of Space Rep. Construction Engineer, Civil Engineering Division Sriharikota and Sri C. Srinivasa Rao Retd Chief Engineers, Sole Arbitrator
Andhra Pradesh High Court · (2010) 08 AP CK 0001
Arbitration Act, 1940 — Section 30
High Courts25 Aug 2010Allowed
G. Venkat Ratnam Vs Smt. Kolli Para Jhansi Lakshmi and Others
Andhra Pradesh High Court · (2011) 2 ALD 468
High Courts25 Aug 2010Dismissed
Attada Appala Narayana, Attada Atchamnaidu @ Atchodu, Attada Narasimhulu and Attada Venkata Rao Vs Attada Bangarayya (since died) Per L.Rs. 3 to 7 and Others
Andhra Pradesh High Court · (2010) 08 AP CK 0099
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 9 Rule 13
High Courts25 Aug 2010Dismissed
T. Ganganna Vs Government of A.P. and Others
Andhra Pradesh High Court · (2011) 2 ALD 502 : (2011) 1 ALT 698
Andhra Pradesh Craftsmen Training Service Rules — Rule 2Constitution of India, 1950 — Article 14, 16, 371D
High Courts25 Aug 2010Dismissed
E. Dastagiri Vs The Regional Transport Officer and Another
Andhra Pradesh High Court · AIR 2011 AP 8 : (2010) 6 ALD 35
Motor Vehicles Act, 1939 — Section 32Motor Vehicles Act, 1988 — Section 52, 52(1), 52(2), 52(3)
High Courts25 Aug 2010Dismissed
Ameena Bee and Another Vs Ahmedunnisa Begum and Others
Andhra Pradesh High Court · (2010) 6 ALD 31 : (2010) 6 ALT 9
Transfer of Property Act, 1882 — Section 123
High Courts25 Aug 2010Allowed
Maruthi College of Engineering and Technology and Mohd. Abdul Mannan Khan Vs The State of Andhra Pradesh and Mohd. Salahuddin Ghori
Andhra Pradesh High Court · (2010) 2 ALD(Cri) 955 : (2011) CriLJ 397 : (2011) 7 RCR(Criminal) 1916
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 24, Order 41 Rule 25, Order 41 Rule 26Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(1), 377, 378, 386
High Courts25 Aug 2010
Kavitha Gurrala Vs Bharat Petroleum Corporation Ltd. and Others
Andhra Pradesh High Court · (2011) 1 ALD 262 : (2010) 3 APLJ 265 : (2011) 6 RCR(Civil) 1822
High Courts24 Aug 2010Allowed
Zangam Vara Prasad and M. Vijaya Lakshmi Vs Uppalapati Krishna Kumar and Vallampudi Chandra Mohan Nair
Andhra Pradesh High Court · (2010) 08 AP CK 0147
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46A, Order 21 Rule 46B, Order 21 Rule 46C, Order 21 Rule 46H, Order 21 Rule 58
High Courts24 Aug 2010Allowed
Sri Lakshmi Housing Enterprises Vs Haji Begum and Others
Andhra Pradesh High Court · (2010) 6 ALT 24
Stamp Act, 1899 — Section 38(1)
High Courts24 Aug 2010Dismissed
The Joint Collector, Ranga Reddy District (Appellate Authority under Inams Abolition Act), The Revenue Divisional Officer (Inams Tribunal), Chevella Division and The Mandal Revenue Officer, Balangar Mandal Vs P.V. Narasimha Rao and Others The State of A.P. and The Mandal Revenue Officer, Balangar Mandal Vs P.V. Narasimha Rao and Others
Andhra Pradesh High Court · (2011) 1 ALD 103 : (2011) 2 ALT 142
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 2(1)Civil Procedure Code, 1908 (CPC) — Section 151, 79Constitution of India, 1950 — Article 226, 300
High Courts24 Aug 2010Dismissed
Ms. Sabera Begum Vs Inspector General of Prisons and Director, Correctional Services, Govt., of A. P. and Others
Andhra Pradesh High Court · (2011) CriLJ 731
Andhra Pradesh Prisons Rules, 1979 — Rule 319A, 320, 321Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 161, 72
High Courts24 Aug 2010Allowed
Vijay Agarwal Vs The State of A.P. and Another
Andhra Pradesh High Court · (2010) 08 AP CK 0103
Criminal Procedure Code, 1973 (CrPC) — Section 319, 319(1)Penal Code, 1860 (IPC) — Section 120B, 34, 379, 381, 403