High Courts28 Jan 2010Dismissed
Tumu Srihari Vs Thumu Padmamma and Others
Andhra Pradesh High Court · (2010) 01 AP CK 0007
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 11Evidence Act, 1872 — Section 67Limitation Act, 1963 — Article 58
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 536 of 1,762
High Courts27 Jan 2010Allowed
Dr. Y. Madhusudhan Rao Vs The State of A.P. and G. Vasudevan
Andhra Pradesh High Court · (2010) 1 ALD(Cri) 415 : (2010) 1 ALT(Cri) 387
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 86, 86(1), 86(2), 86(3), 87Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 417, 418, 419, 420
High Courts27 Jan 2010Allowed
Anamika Vs Annamneedi Raja Sekhar
Andhra Pradesh High Court · (2010) 2 ALT 669 : (2010) 2 CivCC 805
Civil Procedure Code, 1908 (CPC) — Section 24Guardians and Wards Act, 1890 — Section 7(1), 9Hindu Marriage Act, 1955 — Section 13B
High Courts25 Jan 2010
M.V. Siva Prasad and Others Vs The Government of Andhra Pradesh, Industries and Commerce (SPIU and Sand) Department and Others
Andhra Pradesh High Court · (2010) 2 ALT 777
Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 11(1), 4, 5, 9, 9BConstitution of India, 1950 — Article 162, 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 12, 13, 14
High Courts25 Jan 2010Allowed
Kammari Laxmi Vs K. Munula Rani and Others
Andhra Pradesh High Court · (2010) 2 ALD 784 : (2010) 3 ALT 524
High Courts25 Jan 2010Dismissed
Murali D. Kanuri Vs Debt Recovery Appellate Tribunal and Others
Andhra Pradesh High Court · (2010) 3 ALT 374
Bankers Books Evidence Act, 1891 — Section 2(8), 4Companies Act, 1956 — Section 292(1)Constitution of India, 1950 — Article 226
High Courts25 Jan 2010Dismissed
G. Jayaprakash Vs Smt. G. Saraswathi (died per L.Rs.), G. Shankaraiah and Smt. V. Lalitha Gadepalli Jayaprakash Vs Gandepalli Shankaraiah, Smt. Gadepalli Saraswathi (died per L.Rs.), G. Rama Rao and G. Kishore Kumar
Andhra Pradesh High Court · (2010) 3 ALT 343 : (2010) 3 CivCC 486
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
High Courts22 Jan 2010Allowed
Vuppalamritha Magnetic Components Limited Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2010) 256 ELT 487
Constitution of India, 1950 — Article 14, 226Customs Act, 1962 — Section 129, 2(23), 2(26), 5(1), 6Customs Tariff (Identification, Assessment and Collection of Anti-dumping Duty on Dumped Articles and for Determination of Injury) Rules, 1995 — Rule 10, 11, 12, 13, 14
High Courts22 Jan 2010Dismissed
A. Yellappa Sastri Vs Gunda Shankara Lingam (died) Per LRs and Others
Andhra Pradesh High Court · (2010) 3 ALD 612 : (2010) 3 ALT 735 : (2010) 4 CivCC 929
High Courts22 Jan 2010Allowed
T. Veera Venkata Rao Vs Tikkana Venkata Ramana, Gorepati Veera Venkata Rao and Neelam Suryanarayana Murthy Rao
Andhra Pradesh High Court · AIR 2010 AP 88 : (2010) 2 ALT 631 : (2010) 3 CivCC 243 : (2010) 2 RCR(Civil) 857 : (2010) 1 RCR(Civil) 380
Limitation Act, 1963 — Article 65
High Courts22 Jan 2010Dismissed
Nallamilli Veera Nagendra Vs Ramisetti Veera Raghava Rao (died) per L.Rs.
Andhra Pradesh High Court · (2010) 4 ALD 133 : (2010) 3 ALT 108
High Courts22 Jan 2010Dismissed
The Principal Chief Conservator of Forests and Tulja Bhavan, M.J. Road, Hyderabad and another Vs J.K. Johnson and others
Andhra Pradesh High Court · (2010) 01 AP CK 0004
Forest Rules, 1927 — Rule 30Wild Life (Protection) Act, 1972 — Section 39(1), 51(2), 54, 59, 59(2)
High Courts22 Jan 2010
Gampa Jaya and Others Vs M. Satya Shanker Rao, K.V.R. Murthy and The New India Assurance Company Limited
Andhra Pradesh High Court · (2010) 2 ALD 852 : (2011) 1 TAC 204
Motor Vehicles Act, 1988 — Section 140, 166
High Courts21 Jan 2010
Kallam Subba Reddy and Others Vs District Collector and Another
Andhra Pradesh High Court · (2010) 6 ALD 696 : (2010) 3 ALT 52
High Courts21 Jan 2010
The Mandal Revenue Officer Vs J. Praveen Rao and Others
Andhra Pradesh High Court · (2010) 5 ALD 566 : (2010) 6 ALT 59
Land Acquisition Act, 1894 — Section 18, 34, 4(1), 54
High Courts21 Jan 2010Dismissed
M. Rachaiah Vs Central Power Distribution Co. of A.P. Ltd.
Andhra Pradesh High Court · (2010) 4 ALT 691 : (2011) 1 LLJ 418
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 20(2), 20(3)Andhra Pradesh State Electricity Board Employees Discipline and Appeal Regulations, 1970 — Regulation 10, 10(2), 5Constitution of India, 1950 — Article 226
High Courts20 Jan 2010Dismissed
Kunche Durga Prasad and Another Vs Public Information Officer, Oil and Natural Gas Corporation Ltd. and Others
Andhra Pradesh High Court · AIR 2010 AP 105 : (2010) 2 ALD 843
Constitution of India, 1950 — Article 19, 19(1), 21Right to Information Act, 2005 — Section 19, 6, 6(2), 8, 8(1)
High Courts20 Jan 2010Allowed
Mubarak Industries Vs Employees'' Provident Fund Appellate Tribunal and Another
Andhra Pradesh High Court · (2010) 2 ALD 169 : (2010) 2 ALT 29 : (2010) 126 FLR 710
Employees Provident Fund Appellate Tribunal (Procedure) Rules, 1997 — Rule 15(2)
High Courts19 Jan 2010
Devarakonda Sri Lakshmi Vs Government of A.P. and Another
Andhra Pradesh High Court · (2010) 2 ALD 165 : (2010) 2 ALT 212 : (2010) 1 APLJ 103 : (2010) 6 SLR 141
Andhra Pradesh Revised Pension Rules, 1980 — Rule 13, 14, 14(2), 29, 33
High Courts19 Jan 2010
B. Viswanatha Reddy Vs Andhra Pragathi Grameena Bank and The Senior Manager-cum-Enquiry Officer, Andhra Pragathi Grameena Bank
Andhra Pradesh High Court · (2010) 2 ALT 217 : (2010) 125 FLR 493
Andhra Pragati Grameena Bank (Officers and Employees) Service Regulations, 2006 — Regulation 38