COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 529 of 1,762

High Courts18 Mar 2010Dismissed

Inox Air Products Ltd. Vs Kalyani Gerdau Steels Ltd.

Andhra Pradesh High Court · (2010) 157 CompCas 509 : (2010) 3 CompLJ 634

Arbitration and Conciliation Act, 1996 — Section 8(1), 9Companies (Court) Rules, 1959 — Rule 95Companies Act, 1956 — Section 433, 434, 434(1), 439

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High Courts18 Mar 2010Dismissed

D. Lakshminarayana Rao (died) by LRs., Smt. Indubai Rao, D. Venkata Rao and D. Prabath Vs D. Gopalakrishna Rao, Advocate, Executive Officer Vattivagu Project and Land Acquisition Officer/Sub Collector

Andhra Pradesh High Court · (2010) 5 ALD 241 : (2010) 5 ALT 658

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 5, 151Land Acquisition Act, 1894 — Section 18, 30, 31, 4(1), 53

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High Courts18 Mar 2010Allowed

U. Lakshmi Narayana Vs The Secretary to Government, Department of Survey and Land Records, The Commissioner of Survey and Land Records and The Assistant Director, District and Survey and Land Records

Andhra Pradesh High Court · (2010) 5 ALD 91 : (2010) 4 ALT 774

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1

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High Courts17 Mar 2010Allowed

Vangala Laxmamma Vs Pasham Narsi Reddy and Others

Andhra Pradesh High Court · AIR 2010 AP 158 : (2010) 3 ALT 165

Constitution of India, 1950 — Article 227Registration Act, 1908 — Section 17, 49Stamp Act, 1899 — Article 5, 6

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High Courts17 Mar 2010Allowed

Nadendla Gopala Rao Vs Steel City Securities Ltd.

Andhra Pradesh High Court · (2010) 5 ALD 73 : (2010) 5 ALT 305

Arbitration and Conciliation Act, 1996 — Section 11(6), 16, 16(1), 16(2), 16(3)Securities Contracts (Regulation) Act, 1956 — Section 2

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High Courts17 Mar 2010Dismissed

Deputy Inspector General of Police and Another Vs P. Sadaiah and Another

Andhra Pradesh High Court · (2010) 3 ALT 513

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 20Penal Code, 1860 (IPC) — Section 24, 294, 324, 34, 379

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High Courts15 Mar 2010Dismissed

Haritha Raksha Enterprises and Others Vs Northern Minerals Ltd. and Another

Andhra Pradesh High Court · (2010) 1 ALD(Cri) 749 : (2010) 3 BC 244

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 5, 6

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High Courts15 Mar 2010Dismissed

Chaganti Venkata Bhaskar Vs C. Chandresekhar Reddy

Andhra Pradesh High Court · AIR 2010 AP 155 : (2010) 5 ALD 116 : (2010) 3 ALT 101 : (2010) 2 APLJ 1 : (2011) 7 RCR(Civil) 2824

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3Evidence Act, 1872 — Section 35Stamp Act, 1899 — Section 12, 12(1), 12(2), 35

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High Courts13 Mar 2010

Nagarjuna Finance Limited Vs Reserve Bank of India, Registrar of Companies, Kendriya Sadan and Company Law Board, Southern Region,

Andhra Pradesh High Court · (2011) 107 SCL 194

Companies Act, 1956 — Section 10F, 235, 237, 239, 240Constitution of India, 1950 — Article 14, 226Reserve Bank of India Act, 1934 — Section 45

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High Courts12 Mar 2010Dismissed

Union of India (UOI), Ministry of Finance, (Formerly Ministry of Disinvestment) Vs Y.S. Hi-Tech Secure Print Pvt. Ltd.

Andhra Pradesh High Court · (2010) 3 ALT 104

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1AConstitution of India, 1950 — Article 227

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High Courts12 Mar 2010Dismissed

The Commissioner and Director of Intermediate Education, The State of A.P. and The Principal, Government Junior College Vs T. Satyam Naidu, I. Satyam and S. Anantha Rao

Andhra Pradesh High Court · (2010) 4 ALD 253 : (2010) 4 ALT 782

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High Courts12 Mar 2010Dismissed

Management of Chittivalasa Jute Mills Ltd. Vs Principal Secretary to Government, Labour Employment Training and Factories Dept., Govt. of A.P. and Others

Andhra Pradesh High Court · (2010) 2 ALT 808 : (2010) 2 APLJ 117 : (2010) 125 FLR 682 : (2010) 4 LLJ 145

Industrial Disputes Act, 1947 — Section 10, 10(1), 10(3), 10A, 10A(4A)

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High Courts12 Mar 2010Allowed

The New India Assurance Company Limited Vs G. Sampoorna and Others

Andhra Pradesh High Court · (2010) 5 ALT 105 : (2010) 2 APLJ 70

Constitution of India, 1950 — Article 136, 142Motor Vehicles Act, 1988 — Section 149(2), 165, 168, 3

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High Courts12 Mar 2010Allowed

Vancha Veera Reddy and Bolla Narsi Reddy Vs The District Cooperative Officer, Nalgonda and Others Vallakonda Narasinga Rao Vs The District Cooperative Officer, Karimnagar and Others

Andhra Pradesh High Court · (2010) 03 AP CK 0018

Andhra Pradesh General Clauses Act, 1891 — Section 21, 6, 7Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A(1)

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High Courts12 Mar 2010Allowed

I. Srinivasa Rao and Others Vs Commissioner of Labour and Others

Andhra Pradesh High Court · (2010) 2 APLJ 166 : (2011) 1 LLJ 587

Constitution of India, 1950 — Article 14, 16, 226Industrial Disputes Act, 1947 — Section 2Trade Unions Act, 1926 — Section 5, 6, 7, 8

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High Courts12 Mar 2010Allowed

Syed Hyder Saheb (Died) per LRs. and Syed Moulana Vs The District Collector, The Conservator of Forest and The Divisional Forest Officer, Kurnool Division

Andhra Pradesh High Court · (2010) 03 AP CK 0001

Arbitration and Conciliation Act, 1996 — Section 34Civil Procedure Code, 1908 (CPC) — Section 100, 80Limitation Act, 1963 — Section 14, 14(2)

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High Courts11 Mar 2010Dismissed

Gunapati Radha Krishna Reddy Vs Cheemala Venkata Ramana, Seelam Ankalugari Ramaiah and Singnaiahgari Rama Mohan

Andhra Pradesh High Court · (2010) 3 ALD 721

Civil Procedure Code, 1908 (CPC) — Section 115Provincial Insolvency Act, 1920 — Section 4, 9, 9(1)

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High Courts11 Mar 2010Dismissed

N. Nagamani and Another Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2010) 3 ALD 733 : (2010) 3 ALT 532

Constitution of India, 1950 — Article 19(1)

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High Courts11 Mar 2010Dismissed

Ganivada Peddi Naidu Vs Koppaka Venkata Rao and The State of Andhra Pradesh

Andhra Pradesh High Court · (2010) 2 ALD(Cri) 290 : (2011) 3 BC 198 : (2010) 5 RCR(Criminal) 332

Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 156(2), 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts11 Mar 2010Allowed

Malgireddy Venkata Ramana Vs Thippana Narsi Reddy

Andhra Pradesh High Court · AIR 2010 AP 114 : (2010) 3 BC 282 : (2010) 3 CivCC 478 : (2011) 6 RCR(Civil) 1023

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 6 Rule 17, Order 8 Rule 9, 151Constitution of India, 1950 — Article 227

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