COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 530 of 1,762

High Courts11 Mar 2010Dismissed

N. Simhachalam Vs A.P. Public Service Commission

Andhra Pradesh High Court · (2010) 3 ALD 642 : (2010) 4 ALT 309

Andhra Pradesh Public Employment (Organization of Local Cadres and Regulation of Direct Recruitment) Regulations, 1975 — Regulation 14AAndhra Pradesh Public Employment (Organization of Local Cadres and Regulation of Direct Recruitment) Rules, 1975 — Rule 22, 22A

High Courts11 Mar 2010Dismissed

B. Suresh Vs The Deputy Commissioner of Prohibition and Excise, B. Polaiah and Excise and The A.P Administrative Tribunal

Andhra Pradesh High Court · (2010) 03 AP CK 0028

High Courts11 Mar 2010Allowed

Chinni Subba Rao and Another Vs Syed Kareemuddin and Others

Andhra Pradesh High Court · (2010) 5 ALD 447

High Courts10 Mar 2010Dismissed

K.S.V.V.L. Narasimha Rao Vs Kamisetty Suguna

Andhra Pradesh High Court · (2011) 1 DMC 670

Hindu Marriage Act, 1955 — Section 13(1)Penal Code, 1860 (IPC) — Section 354, 498A

High Courts10 Mar 2010

Kumari Sri Uma Vs The State of Andhra Pradesh and Palvai Sravani Reddy

Andhra Pradesh High Court · (2010) 2 ALD(Cri) 79

Criminal Procedure Code, 1973 (CrPC) — Section 482, 482, 498ADowry Prohibition Act, 1961 — Section 4, 6Penal Code, 1860 (IPC) — Section 107, 109, 34, 376, 4

High Courts10 Mar 2010Allowed

Koushik Advertising Media, Hyderabad Vs Poluru Gopalakrishnaiah

Andhra Pradesh High Court · (2010) 3 CivCC 754 : (2011) 2 RCR(Civil) 325 : (2011) 2 RCR(Civil) 325

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5

High Courts10 Mar 2010

The Government of Andhra Pradesh Backward Classes Welfare (Vigilance Cell) Department and Others Vs P.V. Satyanarayana Murthy

Andhra Pradesh High Court · (2010) 03 AP CK 0046

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 21, 21(2), 21(3), 9Andhra Pradesh Civil Services (Disciplinary Proceedings Tribunal) Act, 1960 — Section 6(1), 7, 8Andhra Pradesh Civil Services (Disciplinary Proceedings Tribunal) Rules, 1989 — Rule 54(A), 6(2), 6(2)

High Courts09 Mar 2010

Allwyn -A Unit of Voltas Ltd. Vs Mukesh Kumar Jain and The State A.P.

Andhra Pradesh High Court · (2010) 2 ALD(Cri) 256 : (2011) 7 RCR(Criminal) 1661

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts09 Mar 2010Dismissed

Jada Chennaiah Vs Jada Venkata Subbaiah

Andhra Pradesh High Court · (2010) 4 ALD 20 : (2010) 3 ALT 633

Limitation Act, 1963 — Article 135, 136

High Courts09 Mar 2010Dismissed

D. Shankar Vs A.P. Administrative Tribunal and Others

Andhra Pradesh High Court · (2010) 4 ALD 81 : (2010) 3 ALT 179

Civil Services (Classification, Control and Appeal) Rules — Rule 8(4)Constitution of India, 1950 — Article 311

High Courts09 Mar 2010Dismissed

Sathupathi Amaravathi Vs District Collector and District Magistrate and Others

Andhra Pradesh High Court · (2010) 1 ALD(Cri) 605 : (2010) 2 ALT 625

Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 12, 13, 2, 3(1), 3(2)Andhra Pradesh Prohibition Act, 1995 — Section 7A, 8Constitution of India, 1950 — Article 22(5)

High Courts09 Mar 2010Dismissed

Kotha Ramakanth and Another Vs Government of A.P. and Others

Andhra Pradesh High Court · (2010) 2 ALT 618

Constitution of India, 1950 — Article 21

High Courts08 Mar 2010Allowed

Mohd. Imtiyaz Ahmed Vs Mohd. Hussain Khan and Another

Andhra Pradesh High Court · (2010) 3 ALT 213 : (2010) 3 CivCC 763 : (2011) 6 RCR(Civil) 2786

Arbitration and Conciliation Act, 1996 — Section 11, 7(5)

High Courts08 Mar 2010Dismissed

V. Sunitha Devi Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2010) 3 ALD 118 : (2010) 3 ALT 183

High Courts08 Mar 2010Allowed

Smt. N. Shanthamma Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2010) 1 ALD(Cri) 591 : (2010) CriLJ 2629 : (2011) 6 RCR(Criminal) 207

Criminal Procedure Code, 1973 (CrPC) — Section 357, 357(1), 357(2), 357(3), 357(5)Negotiable Instruments Act, 1881 (NI) — Section 141Penal Code, 1860 (IPC) — Section 406, 409, 420, 468

High Courts08 Mar 2010

Mohd. Osman Ali Vs Second Junior Civil Judge, City Civil Court and Regionla Passport Officer

Andhra Pradesh High Court · (2010) 4 ALD 273 : (2010) 5 ALT 411

High Courts05 Mar 2010Allowed

P. Narayana Reddy, K. Ramesh Reddy and Smt R. Hemalatha Reddy Vs The Government of Andhra Pradesh and Mytas Infra Ltd.

Andhra Pradesh High Court · (2010) 3 ALT 392

Constitution of India, 1950 — Article 14, 21

High Courts05 Mar 2010Dismissed

Sri Sadaram Visweswara Rao Vs Malla Seetha Ratnam

Andhra Pradesh High Court · (2010) 6 ALT 198

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Partnership Act, 1932 — Section 58, 69, 69(1), 69(2), 69(3)

High Courts05 Mar 2010Allowed

P. Narayana Reddy and Others Vs Govt. of A.P. and Others

Andhra Pradesh High Court · (2010) 3 ALT 392

Constitution of India, 1950 — Article 14, 21

High Courts05 Mar 2010Allowed

Variety Dry Fruit Stores Vs Variety Agencies

Andhra Pradesh High Court · (2010) 3 ALT 151

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 14Trade Marks Act, 1999 — Section 101, 102, 103, 104, 105