CourtKutchehry.com

COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 527 of 1,762

High Courts08 Apr 2010Allowed

M. Kishan Rao Vs R. Subramanyam

Andhra Pradesh High Court · (2010) 3 CivCC 812 : (2011) 2 RCR(Civil) 317 : (2011) 2 RCR(Civil) 317

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 2Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 3
Read judgment
High Courts07 Apr 2010Allowed

The Trust Association of the Convention of the Baptist Churches of the Northern Circars (CBCNC) Vs Smt. J. Malini Tyagaraj and Others Dasari Samuel Vs The Trust Association of the Convention of the Baptist Churches of the Northern Circars (CBCNC) and Others

Andhra Pradesh High Court · (2010) 04 AP CK 0047

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 41 Rule 1(a), 151Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145
Read judgment
High Courts01 Apr 2010Dismissed

Nirma Cerglass Technics (P) Ltd. Vs International Advanced Research Centre for Power Metullergy and New Materials (ARCI), an Autonomous R and D Centre of Department of Science and Technology, Govt of India, S.V. Joshi Centre for Power Metullaergy and New Materials (ARCI), Dr. G. Sunderarajan International Advanced Research Centre for Power Metullergy and new materials (ARCI), Prof. R. kumar (Retd.) Department of Chemical Engineering, Indian institute of Sciences

Andhra Pradesh High Court · (2010) 04 AP CK 0050

Arbitration and Conciliation Act, 1996 — Section 11(6), 13(2), 14(2), 15(2), 26Companies Act, 1956 — Section 14(2)Penal Code, 1860 (IPC) — Section 120B, 406, 418, 420
Read judgment