COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 531 of 1,762

High Courts05 Mar 2010Allowed

Smt. K. Lakshmi Devamma, K. Chandra Sekhar, K. Bharathi and K. Hari Vs The Regional Manager A.P. State Road Transport Corporation

Andhra Pradesh High Court · (2011) ACJ 1050 : (2010) 3 ALD 574 : (2010) 4 ALT 282

Central Motor Vehicles Rules, 1989 — Rule 455Motor Vehicles Act, 1988 — Section 166, 166(2)

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High Courts05 Mar 2010Dismissed

Bathula Annapurna and Others Vs Tahsildar and Others

Andhra Pradesh High Court · (2010) 3 ALD 741 : (2010) 3 ALT 699

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High Courts05 Mar 2010Dismissed

Lakshminagar Housing Welfare Association Vs Syed Sami @ Syed Samiuddin and Others

Andhra Pradesh High Court · (2010) 5 ALT 96

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 11, 21, 24, 26, 28Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Court Fees Act, 1870 — Section 7

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High Courts05 Mar 2010Dismissed

Mohd. Abdul Hakeem died per L.Rs. and Others Vs Naiyaz Ahmed and Others

Andhra Pradesh High Court · (2010) 03 AP CK 0008

Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 45, 73

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High Courts05 Mar 2010Dismissed

Mohd. Abdul Hakeem (died per LRs) and Others Vs Naiyaz Ahmed and Others

Andhra Pradesh High Court · (2010) 03 AP CK 0003

Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 45, 73

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High Courts04 Mar 2010Allowed

Vennapusa Parvathamma Reddy and Others Vs Pathamidde Venkata Bali Reddy and Others

Andhra Pradesh High Court · (2010) 5 ALD 557

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 100

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High Courts04 Mar 2010Dismissed

P.V. Shobha and Others Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2010) 4 ALT 635

Administrative Tribunals Act, 1985 — Section 19(4), 22(1)Central Secretariat Clerical Service Rules, 1962 — Rule 13(1), 21(4), 25, 25(1), 6Constitution of India, 1950 — Article 14, 16

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High Courts03 Mar 2010Dismissed

Gone Rajamma and Others Vs Chennamaneni Mohan Rao

Andhra Pradesh High Court · (2010) 3 ALT 225 : (2010) 3 CivCC 336

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 32, 38ECivil Procedure Code, 1908 (CPC) — Order 26 Rule 1, Order 26 Rule 2, 151, 75Constitution of India, 1950 — Article 227

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High Courts02 Mar 2010Dismissed

The Government of A.P. and The Chief Commissioner of Land Administration Vs A. Rajeswara Reddy Deputy Collector

Andhra Pradesh High Court · (2010) 3 ALD 501 : (2010) 4 ALT 374

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High Courts02 Mar 2010Dismissed

Naval Civilian Employees Union Vs Chief of the Naval Staff and Others

Andhra Pradesh High Court · (2010) 5 ALD 86 : (2010) 3 ALT 658 : (2010) 127 FLR 323

Industrial Disputes (Central) Rules, 1957 — Rule 38, 39, 40, 41, 42Industrial Disputes Act, 1947 — Section 3, 9A

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High Courts02 Mar 2010Allowed

Katkam Raajanna Vs State of A.P.

Andhra Pradesh High Court · (2010) 2 ALD(Cri) 92 : (2010) CriLJ 3812

Criminal Procedure Code, 1973 (CrPC) — Section 173(2)Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 305, 376

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High Courts28 Feb 2010Dismissed

Lanco Infratech Ltd. Vs Cestat, Bangalore

Andhra Pradesh High Court · (2012) 275 ELT 32 : (2012) 50 VST 532

Central Excises and Salt Act, 1944 — Section 35B, 35F

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High Courts27 Feb 2010Dismissed

Mohd. Ghouse Vs Smt. Shareefunnisa and Others

Andhra Pradesh High Court · (2010) 5 ALD 627

Transfer of Property Act, 1882 — Section 123

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High Courts26 Feb 2010Allowed

Subhash Babu Vs State of A.P. and Another

Andhra Pradesh High Court · (2010) CriLJ 2523 : (2011) 6 RCR(Criminal) 58

Criminal Procedure Code, 1973 (CrPC) — Section 125, 155(2), 155(4), 198, 198(1)Penal Code, 1860 (IPC) — Section 415, 417, 420, 494, 495

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High Courts26 Feb 2010

Obulapuram Mining Company Pvt. Ltd. Vs The Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2010) 2 ALT 672

Companies Act, 1956 — Section 3(1)Constitution of India, 1950 — Article 162, 19(1), 246, 32, 73Forest (Conservation) Act, 1980 — Section 2

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High Courts26 Feb 2010

Sri K. Srinivasulu Reddy Vs The Government of Andhra Pradesh and Sri Ch. Yesurathanm Dy. Inspector General, Special Protection Force

Andhra Pradesh High Court · (2010) CriLJ 3229

Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19

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High Courts26 Feb 2010Dismissed

Sri V.G. Constructions Vs Maytas Infra Ltd.

Andhra Pradesh High Court · (2010) 02 AP CK 0024

Arbitration and Conciliation Act, 1996 — Section 11

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High Courts26 Feb 2010Allowed

Ravi Prakash Vs J.C. Diwakar Reddy and Another

Andhra Pradesh High Court · (2010) 1 ALD(Cri) 575 : (2010) CriLJ 2558

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 499, 500

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High Courts25 Feb 2010Allowed

Kandi Venkata Suneel Kumar Reddy Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2010) 1 ALD(Cri) 699

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 109, 300, 302, 304, 34

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High Courts25 Feb 2010

Gurijala Chennamma and Others Vs Vice-Chairman and Managing Director APSRTC and Others

Andhra Pradesh High Court · (2010) 5 ALD 61 : (2010) 3 ALT 209

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