COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 528 of 1,762

High Courts30 Mar 2010Dismissed

Alpine Housing Development Corporation Limited Vs Union of India (UOI) and Another

Andhra Pradesh High Court · (2010) 5 ALT 69

Arbitration Act, 1940 — Section 20Arbitration and Conciliation Act, 1996 — Section 11, 11(2), 11(6)

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High Courts29 Mar 2010Dismissed

Velagala Simhachalam Vs Karaka Varahalamma and Another

Andhra Pradesh High Court · (2010) 4 ALD 24 : (2010) 3 ALT 606 : (2010) 3 CivCC 173

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 9 Rule 13Limitation Act, 1963 — Article 136, 5

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High Courts29 Mar 2010Allowed

Susheela Devi Vs Maharshi Commerce Ltd.

Andhra Pradesh High Court · (2010) 3 CivCC 929 : (2011) 2 RCR(Civil) 49 : (2011) 2 RCR(Civil) 49

Income Tax Act, 1961 — Section 230ALimitation Act, 1963 — Article 136Specific Relief Act, 1963 — Section 28, 28(1), 28(2)

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High Courts29 Mar 2010Dismissed

Karaka Varahalamma and Another Vs Velagala Simhachalam and Others

Andhra Pradesh High Court · (2010) 3 ALD 725 : (2010) 6 ALT 268

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 12(1), Order 9 Rule 13, 151, 2(12)Constitution of India, 1950 — Article 227

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High Courts29 Mar 2010Allowed

K. Venkat Reddy (died) as per L.Rs. K. Sudheer Reddy, K. Jagadesh Reddy and K. Jayaprada Reddy Vs Bhanwarilal Sharma and Others

Andhra Pradesh High Court · (2010) 03 AP CK 0006

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High Courts26 Mar 2010Dismissed

Chalasani Satyanarayana Murthy Vs Chalasani Rama Koteswararao and Others

Andhra Pradesh High Court · (2010) 5 ALT 502

Evidence Act, 1872 — Section 61, 62, 63, 63(1), 63(3)Limitation Act, 1963 — Article 113Stamp Act, 1899 — Section 35

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High Courts26 Mar 2010Allowed

Thadepalli Srinivasa Murthy Vs State of A.P.

Andhra Pradesh High Court · (2010) 2 ALD(Cri) 96

Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302

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High Courts26 Mar 2010Allowed

Setty Chandra Sekhar and another Vs Mohd. Ghouse and another

Andhra Pradesh High Court · (2011) ACJ 2403

Motor Vehicles Act, 1988 — Section 166

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High Courts25 Mar 2010

APSRTC Vs A.V. Swarupa Rani, A. Vijaya Nirmala and K. Venkateswarlu A.V. Swarupa Rani Vs A. Vijaya Nirmala, K. Venkateswarlu and APSRTC

Andhra Pradesh High Court · (2010) 03 AP CK 0017

Motor Vehicles Act, 1988 — Section 140, 166Penal Code, 1860 (IPC) — Section 304A, 337

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High Courts23 Mar 2010Allowed

Union of India (UOI) and Others Vs Dr. MS Gopaiakrishna

Andhra Pradesh High Court · (2010) 5 ALT 586

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 1, 14, 15(2), 2Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Central Civil Services (Leave) Rules, 1972 — Rule 25(2)

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High Courts23 Mar 2010

Koganti Lakshmi Vs State Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2010) 2 ALD(Cri) 965 : (2010) 3 ALT 200 : (2010) 7 RCR(Criminal) 1494

Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 157(1), 173(8)Penal Code, 1860 (IPC) — Section 34, 341, 427, 506

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High Courts23 Mar 2010Dismissed

K. Kanneganti Prabhakar Rao and Union Bank of India Vs Union Bank of India and Sri. B. Soorya Kumar Rai, Inquiring Authority

Andhra Pradesh High Court · (2010) 03 AP CK 0002

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19Central Bank of India Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 24Constitution of India, 1950 — Article 226

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High Courts22 Mar 2010

K. Venkata Prasad Vs M. Shahanaz

Andhra Pradesh High Court · (2010) 5 ALT 714 : (2010) 2 APLJ 147

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 1(5), Order 14 Rule 2, Order 14 Rule 5, Order 7 Rule 10

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High Courts22 Mar 2010Allowed

Bomminayana Nirmala and Others Vs Rachapathu Krishnamurthy

Andhra Pradesh High Court · (2010) 4 ALT 260

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 5, 60, 60(1)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 10(1), 10(2)

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High Courts19 Mar 2010Dismissed

Syed Abdul Aleem @ Rayees Pasha Vs Sujahat Ali

Andhra Pradesh High Court · (2010) 5 ALD 486

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 8(3)Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 22, 227

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High Courts19 Mar 2010Allowed