COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 510 of 1,762

High Courts04 Aug 2010Allowed

Gottumukkala Venkata Lakshmi Sujatha Vs Gottumukkala Chandra Sekhara Venkata Krishnam Raju

Andhra Pradesh High Court · (2011) 1 ALD 259 : (2010) 3 APLJ 213

Hindu Marriage Act, 1955 — Section 13(1)Hindu Marriage Rules, 1979 — Rule 6

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High Courts04 Aug 2010Allowed

The Executive Officer, Sri Kanaka Mahalakshmi Ammavaru Devasthanam Vs The Bokka Venkata Rao (died) per L.Rs. and Others

Andhra Pradesh High Court · (2010) 08 AP CK 0004

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 18(1)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 38, 82, 82(1), 82(5)Constitution of India, 1950 — Article 14

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High Courts03 Aug 2010Allowed

Ushakiron Movies Ltd. Vs Sate of A.P. and Others

Andhra Pradesh High Court · (2010) 08 AP CK 0131

Industrial Disputes Act, 1947 — Section 10(1), 10(2), 33C(1), 34(1), 39

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High Courts03 Aug 2010Dismissed

Kamma Damodar Rao Vs Kamma Anuradha

Andhra Pradesh High Court · AIR 2011 AP 23 : (2011) 1 ALD 41 : (2011) 1 ALT 636

Hindu Marriage Act, 1955 — Section 13(1)

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High Courts03 Aug 2010

R. Upendra Vs A. Govardhan Reddy and Another

Andhra Pradesh High Court · (2011) 8 RCR(Civil) 2780 : (2011) 1 TAC 101

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High Courts03 Aug 2010Allowed

B. Malathi @ Uma Vs B. Indu Shekara Rao

Andhra Pradesh High Court · (2011) 1 ALD 146 : (2010) 3 APLJ 243

Hindu Marriage Act, 1955 — Section 25, 25(1)

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High Courts02 Aug 2010Allowed

Khaja Abdul Qadeer and Another Vs Mohammed Allauddin (died) per L.Rs.

Andhra Pradesh High Court · (2011) 1 ALD 224 : (2010) 3 APLJ 172

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12Evidence Act, 1872 — Section 91, 92Transfer of Property (Amendment) Act, 2002 — Section 106

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High Courts02 Aug 2010Allowed

Thumu Srikanth Vs Akula Babu

Andhra Pradesh High Court · (2010) 16 ALT 233

Civil Procedure Code, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 45, 73

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High Courts02 Aug 2010

Thota Srinivasa Rao Vs The Director, Telugu Academy and Another

Andhra Pradesh High Court · (2010) 5 ALD 736 : (2010) 6 ALT 231 : (2010) 127 FLR 1053 : (2011) LLR 138

Constitution of India, 1950 — Article 14, 16Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4(1), 7

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High Courts02 Aug 2010

Smt. Deepa Paresh Chedda Vs The Secretary to Government, External Affairs, Government of India and Others

Andhra Pradesh High Court · (2010) 5 ALD 472 : (2010) 6 ALT 12

Passports Act, 1967 — Section 6(2)Penal Code, 1860 (IPC) — Section 120B, 409, 420, 471

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High Courts02 Aug 2010Dismissed

Mohd. Ilyas Khan and Others Vs Abdullah Bin Hussain and Others

Andhra Pradesh High Court · (2010) 5 ALT 132

Hyderabad Municipal Corporation Act, 1955 — Section 405

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High Courts02 Aug 2010Allowed

Rayala Venkataratnam and Others Vs The State of A.P. and Others

Andhra Pradesh High Court · (2011) 1 ALT 280 : (2010) 3 APLJ 116

Land Acquisition Act, 1894 — Section 18, 23, 23(1), 23(1A), 23(2)

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High Courts02 Aug 2010Allowed

P. Ranga Reddy Vs State

Andhra Pradesh High Court · (2010) 08 AP CK 0061

Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 7

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High Courts02 Aug 2010Dismissed

Shaik Malika Vs Borre Deva Munemma and Another

Andhra Pradesh High Court · (2011) 1 ALD 56 : (2011) 1 ALT 640

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Specific Relief Act, 1963 — Section 31, 34, 37Transfer of Property Act, 1882 — Section 53

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High Courts02 Aug 2010Allowed

Govind Rao Vs The Joint Collector and Others

Andhra Pradesh High Court · (2010) 16 ALT 248

Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 10, 2, 3, 4, 4(1)

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High Courts02 Aug 2010

A.V. Dharma Reddy Vs State of A.P. and Nalvadi Nagoji Rao Kuncham Damodaram Vs State of A.P. and Nalvadi Nagoji Rao

Andhra Pradesh High Court · (2010) 2 ALD(Cri) 802 : (2011) CriLJ 185 : (2011) 7 RCR(Criminal) 1653

Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(2), 173(8), 190(1), 190(2)Penal Code, 1860 (IPC) — Section 120B, 34, 408, 420

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High Courts02 Aug 2010

Pothina Yella Rao Vs A.P. Ravindranath and Others

Andhra Pradesh High Court · (2011) 2 ALD 54

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High Courts30 Jul 2010

Tirupathi Udyog Limited Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2011) 272 ELT 209

Constitution of India, 1950 — Article 265Customs Act, 1962 — Section 12(1), 2, 2(18), 2(23), 2(27)Customs and Central Excise Duties (Drawback) Rules, 1971 — Rule 12, 12(1), 12(2), 12(3), 12(4)

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High Courts30 Jul 2010Dismissed

S. Lachman Singh Vs S. Satnam Singh

Andhra Pradesh High Court · (2011) 1 ALT 242 : (2011) 2 RCR(Rent) 149

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(3), 10C, 1CIncome Tax Act, 1961 — Section 80U

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High Courts30 Jul 2010Dismissed

Sai Madhav Biotech Vs The Assistant Commissioner (CT) (LTU)., (Int)., Warangal Division and Another

Andhra Pradesh High Court · (2010) 6 ALD 18 : (2011) 41 VST 336

Andhra Pradesh Value Added Tax Act, 2005 — Section 31(1), 33(1), 7, 72Constitution of India, 1950 — Article 226

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