COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 522 of 1,762

High Courts01 Jun 2010Allowed

A.P. Handicrafts Development Corporation Ltd. Vs G. Dattadri (died) per L.Rs. and Others

Andhra Pradesh High Court · (2010) 3 APLJ 7 : (2010) 4 CivCC 575 : (2011) 6 RCR(Criminal) 524 : (2011) 1 RCR(Criminal) 524

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 2, Order 21 Rule 3, Order 24 Rule 1, Order 24 Rule 2Contract Act, 1872 — Section 59, 60, 61Interest Act, 1978 — Section 3, 3(3)

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High Courts01 Jun 2010Allowed

Shaik Tara Begum and Others Vs Shaik Sartaj Begum and Others

Andhra Pradesh High Court · (2010) 5 ALD 290

Andhra Pradesh Civil Services (Conduct) Rules, 1964 — Rule 25Constitution of India, 1950 — Article 227

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High Courts31 May 2010Dismissed

Rajnikanth Mehta and Others Vs Mohammed Abdul Rahman and Others

Andhra Pradesh High Court · (2011) 1 ALD 696 : (2010) 4 ALT 714

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3), 11, 22, 8Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 16, 17, 5, 5(1), 5(2)

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High Courts31 May 2010

Chittivalasa Jute Mills Ltd. Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2011) 1 ALD(Cri) 381

Criminal Procedure Code, 1973 (CrPC) — Section 164, 200, 482Payment of Bonus Act, 1965 — Section 19B, 26, 27(2), 27(4), 30Payment of Bonus Rules, 1965 — Rule 4

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High Courts31 May 2010Dismissed

Ameer Basha Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2011) 2 ALD(Cri) 268

Criminal Procedure Code, 1973 (CrPC) — Section 482Hyderabad City Police Act, 1348 — Section 21, 76Penal Code, 1860 (IPC) — Section 109, 294

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High Courts31 May 2010Allowed

Syed Afzal Mehdi Vs The State of A.P. and The Commissioner of Police

Andhra Pradesh High Court · (2010) 2 ALD(Cri) 316

Arms Act, 1959 — Section 10, 12, 13, 13(3), 14Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 34, 419, 420, 468, 471

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High Courts31 May 2010Dismissed

Omkar Tele Vs Mohd. Abdul Rahman and Others

Andhra Pradesh High Court · (2010) 5 ALT 571

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3), 11, 12, 22Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 16, 17, 5, 5(1), 5(2)

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High Courts31 May 2010

Kone Satyanarayana and Others Vs Alapati Jayaprakash Narayana

Andhra Pradesh High Court · (2010) 6 ALD 39 : (2010) 5 ALT 613

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High Courts31 May 2010

Commissioner of Income Tax Vs Babu Khan Builders and Others

Andhra Pradesh High Court · (2010) 05 AP CK 0009

Income Tax Act, 1961 — Section 132, 142(1), 143(2), 145(1), 145(2)Transfer of Property Act, 1882 — Section 54

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High Courts31 May 2010Dismissed

Union of India (UOI) and Others Vs Sri K. Krishna Murthy and Others

Andhra Pradesh High Court · (2010) 5 ALD 481 : (2010) 5 ALT 299 : (2011) 1 LLJ 11

Constitution of India, 1950 — Article 226, 235Income Tax Act, 1961 — Section 143(1), 154, 4(1)

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High Courts31 May 2010Dismissed

P.S. Sultan Khan Vs The Inspector General of Police, Guntur Range and Others

Andhra Pradesh High Court · (2010) 5 ALD 294 : (2010) 5 ALT 283

Andhra Pradesh Police Subordinate Service Rules, 1966 — Rule 13

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High Courts31 May 2010Allowed

Valladasu Alivelu Vs Moguthula Yadaiah and Moguthula Jangamma

Andhra Pradesh High Court · (2010) 4 AWC 796 : (2010) 4 CivCC 357 : (2011) 6 RCR(Criminal) 2592

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts31 May 2010Dismissed

Ashok Chandak Vs State of A.P.

Andhra Pradesh High Court · (2010) 2 ALD(Cri) 297 : (2011) CriLJ 638 : (2011) 8 RCR(Criminal) 549

Andhra Pradesh Factories Rules, 1950 — Rule 61, 95Andhra Pradesh Fire Service Operations and Levy of Fee Rules, 2006 — Rule 29(6), 29(7)Andhra Pradesh Fire Services Act, 1999 — Section 13, 14(1), 15, 16, 17

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High Courts31 May 2010Allowed

Abdul Khader (died) per LRs. Vs Muzaffaruddin (died) per LRs. and Others

Andhra Pradesh High Court · (2010) 5 ALT 313

Mahomedan Law — Section 164

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High Courts27 May 2010

Utukuri Guravamma Rao Vs The State of A.P. and The Joint Collector

Andhra Pradesh High Court · (2010) 2 ALD(Cri) 84

Essential Commodities Act, 1955 — Section 6A, 6B

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High Courts27 May 2010

Utukuri Nagabraham Vs The State of A.P. and Another

Andhra Pradesh High Court · (2010) 2 ALD(Cri) 84

Essential Commodities Act, 1955 — Section 6A, 6B

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High Courts19 May 2010Dismissed

John Abraham Vs The State of A.P.

Andhra Pradesh High Court · (2010) 2 ALD(Cri) 67 : (2010) CriLJ 4694 : (2011) 7 RCR(Criminal) 1884

Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Penal Code, 1860 (IPC) — Section 120B, 206, 302, 34, 363

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High Courts17 May 2010Allowed

Oriental Insurance Co. Ltd. Vs Cheemakurthi Venkata Kanaka Raju

Andhra Pradesh High Court · (2012) 2 TAC 647

Motor Vehicles Act, 1988 — Section 166

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High Courts30 Apr 2010

The New India Assurance Company Limited Vs Smt. S. Yashoda and Others

Andhra Pradesh High Court · (2010) 04 AP CK 0093

Motor Vehicles Act, 1988 — Section 166, 168Penal Code, 1860 (IPC) — Section 304A, 337

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High Courts30 Apr 2010

G. Venkat Redy Vs The Executive Officer and Others

Andhra Pradesh High Court · (2010) 5 ALT 405

Andhra Pradesh Panchayat Raj Act, 1994 — Section 53, 90Constitution of India, 1950 — Article 226, 300AHigh Court of Andhra Pradesh made writ Proceeding Rules, 1997 — Rule 3

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