COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 545 of 1,762

High Courts23 Oct 2009Allowed

Mohd. Yaseen Khan Vs State

Andhra Pradesh High Court · (2010) 1 ALD(Cri) 73 : (2010) 1 ALT(Cri) 103 : (2010) 1 Crimes 392 : (2011) 8 RCR(Criminal) 1319

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 9

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High Courts23 Oct 2009Dismissed

Briigopal Lumani and Another Vs Mothey Anja Ratna Rajkumar (Died) and Others

Andhra Pradesh High Court · (2010) 3 ALT 785

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 11, 11(1), 11(2), 11(3)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 149Constitution of India, 1950 — Article 14, 16

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High Courts23 Oct 2009

Smt. Shaik Nusrath Banu Vs The State of A.P. and Others The Perecharla Quarry Workers Labour Contract Co-op. Society Ltd. Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2009) 1 ALD 695 : (2010) 1 ALT 340

Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 10, 11(1), 12, 12(2), 12(3)

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High Courts23 Oct 2009Dismissed

Ande Gangaiah (died) per LRs. and Another Vs M. Krishna Reddy and Others

Andhra Pradesh High Court · (2010) 1 ALD 3 : (2010) 1 ALT 204

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High Courts23 Oct 2009Dismissed

Government of Andhra Pradesh, Municipal Administration and Urban Development Department and Another Vs N. Subrahmanyam and Another

Andhra Pradesh High Court · (2010) 1 ALT 582

Andhra Pradesh (Andhra Area) Town Planning Act, 1920 — Section 14, 15, 184(2), 34, 35Andhra Pradesh Municipalities (Layout) Rules, 1970 — Rule 10, 10(2), 9(1)Constitution of India, 1950 — Article 226

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High Courts23 Oct 2009Allowed

Smt. A. Marikar Vs Sri Satyanarayana Films

Andhra Pradesh High Court · (2010) 4 ALT 312

Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 16

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High Courts23 Oct 2009Allowed

Lagula Narayana (Died) per L.Rs. Vs T. Venkateshwar Rao and Others

Andhra Pradesh High Court · (2010) 2 ALD 708 : (2010) 3 ALT 458

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 41 Rule 22Specific Relief Act, 1963 — Section 16(2), 20Transfer of Property Act, 1882 — Section 52

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High Courts23 Oct 2009Dismissed

Dr. S. Usha Vidya Rani Vs Medical Superintendent, B.C. Hospital

Andhra Pradesh High Court · (2010) 2 ALT 340

Constitution of India, 1950 — Article 311Contract Act, 1872 — Section 23Industrial Disputes Act, 1947 — Section 25F, 25G

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High Courts22 Oct 2009

C.N. Somasekhar Reddy Vs I.D.L. Chemicals Limited and Another

Andhra Pradesh High Court · (2010) 1 ALD 659 : (2010) 2 ALT 279

Motor Vehicles Act, 1988 — Section 132, 140(1), 142, 177Penal Code, 1860 (IPC) — Section 338Workmens Compensation Act, 1923 — Section 2(1)

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High Courts21 Oct 2009Dismissed

R.R. Constructions Co. Vs Union of India (UOI) and Others

Andhra Pradesh High Court · (2010) 4 ALD 718 : (2010) 2 ALT 832

Arbitration and Conciliation Act, 1996 — Section 34, 34, 34(2), 36, 37

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High Courts21 Oct 2009Dismissed

Aripaka Kanaka Appa Rao Vs State

Andhra Pradesh High Court · (2010) 1 ALD(Cri) 647 : (2010) 1 ALD(Cri) 361

Penal Code, 1860 (IPC) — Section 302

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High Courts20 Oct 2009Dismissed

Oriental Insurance Company Ltd. Vs Ravi Vishnu and Another

Andhra Pradesh High Court · (2011) ACJ 1157 : (2010) 4 ALT 363

Motor Vehicles Act, 1988 — Section 149(2), 3, 4, 5

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High Courts20 Oct 2009

Hindusthan Petroleum Corporation Ltd. Vs Indwell Constructions Ltd. and Another

Andhra Pradesh High Court · (2010) 3 ALT 569

Arbitration Act, 1940 — Section 30Arbitration and Conciliation Act, 1996 — Section 11(6), 24, 28, 28(1), 31(3)

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High Courts20 Oct 2009Allowed

The Public Prosecutor, High Court of A.P. Vs K. Venkateshwarlu

Andhra Pradesh High Court · (2010) 1 ALT(Cri) 187 : (2010) CriLJ 1568

Criminal Procedure Code, 1973 (CrPC) — Section 164, 376, 378(1), 378(3), 417Evidence Act, 1872 — Section 118, 156Penal Code, 1860 (IPC) — Section 376

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High Courts20 Oct 2009Allowed

Kandi Chokka Reddy and Another Vs Kandi Linga Reddy

Andhra Pradesh High Court · (2010) 1 ALD 798 : (2010) 2 ALT 225

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 6, Order 41 Rule 27, Order 43 Rule 1

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High Courts20 Oct 2009Dismissed

T. Laxma Reddy Vs Government of A.P. and Others

Andhra Pradesh High Court · (2010) 1 ALT 28

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Constitution of India, 1950 — Article 226

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High Courts19 Oct 2009

Danavath @ Ramavath Tarabai Vs Mudavath Prameela and Others

Andhra Pradesh High Court · (2009) 6 ALD 670 : (2009) 6 ALT 802

Andhra Pradesh Gram Panchayat Raj (Conduct of Election) Act, 2006 — Section 201Andhra Pradesh Gram Panchayat Raj (Conduct of Election) Rules, 2006 — Rule 12, 12(B), 12A, 13, 15Andhra Pradesh Panchayat Raj Act, 1994 — Section 17, 211, 233

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High Courts19 Oct 2009

Mulpuri Kamala Kumari, M. Krishna Kumari and M. Pushpalatha Vs The Union of India (UOI)

Andhra Pradesh High Court · (2010) 1 ALD 466

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High Courts15 Oct 2009Allowed

Andhra Bank, Personnel Department and Another Vs V. Vishnu Vardhan Reddy

Andhra Pradesh High Court · (2009) 6 ALD 840 : (2010) 1 ALT 313

Andhra Bank (Employees) Pension Regulations, 1995 — Regulation 29, 29(4)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 — Section 19(2)Central Civil Services (Pension) Rules, 1972 — Rule 48A(4)

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High Courts14 Oct 2009Allowed

Polisetty Satyanarayana and Others Vs District Collector and Others

Andhra Pradesh High Court · (2009) 6 ALD 627 : (2009) 6 ALT 771 : (2009) 4 APLJ 174

Andhra Pradesh Panchayat Raj Act, 1994 — Section 187, 187(1), 187(5), 187(6)

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