High Courts15 Feb 2010Allowed
Muppu Raju Lakshmi Vs Andhra Pradesh State Wakf Board and Another
Andhra Pradesh High Court · (2010) 3 ALT 244
Waqf Act, 1995 — Section 109, 54, 54(1), 54(3), 71
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 534 of 1,762
High Courts15 Feb 2010Dismissed
State of Andhra Pradesh Vs Avunoori Srikanth and Another
Andhra Pradesh High Court · (2010) 1 ALD(Cri) 568 : (2010) CriLJ 2540 : (2011) 6 RCR(Criminal) 110
Constitution of India, 1950 — Article 134(1), 227Criminal Procedure Code, 1973 (CrPC) — Section 174, 175, 233, 374(2), 378(2)Penal Code, 1860 (IPC) — Section 302, 324, 341, 506
High Courts15 Feb 2010Dismissed
Dr. K.I. Askari and Nova Education Society Vs Nawab Mir Barkat Ali Khan @ Waleshan Prinice Mukkaram Jah Bahadur HEH The Nizam VIII rep. by his GPA Holder Mr. Khairuddin Ali Khan
Andhra Pradesh High Court · (2010) 5 ALT 597
Evidence Act, 1872 — Section 110, 68Limitation Act, 1963 — Article 64, 65
High Courts15 Feb 2010Dismissed
Sri K. Rama Rao, Sri K. Umamaheswara Rao and Sri K.Y. Chakravarthy Vs Pressteels and Fabrications Private Limited
Andhra Pradesh High Court · (2011) 106 SCL 202
Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 397, 398, 433, 439, 483
High Courts15 Feb 2010
Directorate General (Personnel), Military Engineering Service, E-in-C''s Branch and Others Vs Smt B. Indira
Andhra Pradesh High Court · (2010) 3 ALD 115 : (2010) 3 ALT 207 : (2010) 125 FLR 1086
Administrative Tribunals Act, 1985 — Section 19
High Courts15 Feb 2010Allowed
A. Chalapathi Vs Satyanarayana N. Nuwal and The New India Assurance Co. Ltd.
Andhra Pradesh High Court · (2010) 4 ALD 217 : (2010) 5 ALT 543
High Courts15 Feb 2010Dismissed
K. Rama Rao and Others Vs Pressteels and Fabrications P. Ltd. (No. 2)
Andhra Pradesh High Court · (2010) 157 CompCas 175
Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 397, 398, 433, 439, 483
High Courts11 Feb 2010
Rajini Chandra and Padmini Chandra Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2010) 4 CivCC 198
Criminal Procedure Code, 1973 (CrPC) — Section 218, 219, 220, 223, 233Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 411, 414
High Courts11 Feb 2010Allowed
Vemana Venkataratnam Vs Koppanna Chakradharudu and Others
Andhra Pradesh High Court · (2010) 4 ALT 263
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 8, Order 9 Rule 9Constitution of India, 1950 — Article 227
High Courts09 Feb 2010
Adarsh Industries and Others Vs State Bank of India and Others
Andhra Pradesh High Court · (2010) 3 BC 325
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, Order 34 Rule 2, Order 34 Rule 3, Order 34 Rule 4, 34Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 19(20), 22(2)
High Courts09 Feb 2010Dismissed
Daram Ravi Raj Vs The Chief Information Commissioner, A.P. Information Commission, The Revenue Divisional Officer, Nuzividu Division and The Tahsildar
Andhra Pradesh High Court · (2010) 3 ALD 251 : (2010) 3 ALT 564
Right to Information Act, 2005 — Section 19(1), 20
High Courts09 Feb 2010Allowed
B. Sreekanth (Dr.) Vs State of A.P., Department of Higher Education and Others
Andhra Pradesh High Court · (2010) 3 ALD 280 : (2010) 3 ALT 75 : (2010) 1 APLJ 260
Andhra Pradesh University Act, 1991 — Section 17, 18, 18(1), 18(2), 19
High Courts09 Feb 2010Dismissed
Patnam Venkateswarlu Vs The Commissioner and Registrar of Cooperative Societies and Others
Andhra Pradesh High Court · (2010) 4 ALT 254
Constitution of India, 1950 — Article 226
High Courts09 Feb 2010
Chinnam Nagamani and Others Vs District Collector and Others
Andhra Pradesh High Court · (2010) 3 ALD 1 : (2010) 3 ALT 77
Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3(5), 4
High Courts09 Feb 2010
Patnam Venkateswarlu Vs Commissioner and Registrar of Co-operative Societies and Others
Andhra Pradesh High Court · (2010) 4 ALT 254
Constitution of India, 1950 — Article 226
High Courts08 Feb 2010Allowed
Pariti Suryakanthamma and Mula Naga Bhushana Rao Vs Saripalli Srinivasa Rao and Saripalli Nageswara Rao
Andhra Pradesh High Court · (2010) 2 ALD 847 : (2010) 2 ALT 648 : (2011) 1 CivCC 473
Registration Act, 1908 — Section 49Stamp Act, 1899 — Article 40, 2(15), 35
High Courts08 Feb 2010Allowed
Adarsha College of Education and Others Vs Acharya Nagarjuna University and Others
Andhra Pradesh High Court · (2010) 3 ALD 113 : (2010) 3 ALT 670
Andhra Pradesh University Act, 1991 — Section 2(14), 5, 5(20), 51, 53
High Courts08 Feb 2010
The Krishna Country Canal Boat Workers and Labour Contract Co-operative Society Ltd. Vs The Assistant Director of Mines and Geology
Andhra Pradesh High Court · (2010) 2 ALD 286 : (2010) 3 ALT 100 : (2010) FAJ 104
Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 9(L)
High Courts08 Feb 2010Dismissed
T. Muralidhar Rao and K. Sriteja, Minor rep. by her natural mother K. Saisri and Others Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (2010) 2 ALT 357
Andhra Pradesh Commission for Backward Classes Act, 1993 — Section 10, 11, 11(1), 11(2), 2Andhra Pradesh Commission for Backwardness Rules, 1993 — Rule 3(1), 8Andhra Pradesh Reservation in favour of Socially and Educationally Backward Classes of Muslims Act, 2007 — Section 1, 2, 3, 4, 5
High Courts05 Feb 2010Dismissed
Sri Bhavana Rishi Co-op. House Building Society Vs A.P. Information Commission and Another
Andhra Pradesh High Court · (2010) 3 ALT 360 : (2011) 4 RCR(Civil) 440 : (2011) 4 RCR(Civil) 440
General Clauses Act, 1897 — Section 3(42)Right to Information Act, 2005 — Section 11, 19, 2, 3, 4