CourtKutchehry.com

COURT ARCHIVE

Andhra Pradesh High Court judgments, 2011

1,182 judgments · page 10 of 60

High Courts18 Nov 2011Allowed

The Commissioner, Survey, Settlement and Land Records, A.P., Hyderabad, The Revenue Divisional Officer, Kavali, Nellore District and The Special Deputy Tahsildar, (Inams), Nellore Vs Indupuru Raghava Reddy, Indupuru Jayaprakash Reddy, , Indupuru Kodanda Rami Reddy, and Indupuru Sreenivasulu Reddy

Andhra Pradesh High Court · (2011) 11 AP CK 0129

Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 10B, 14A, 2, 2A, 4Constitution of India, 1950 — Article 14A, 31A
Read judgment
High Courts18 Nov 2011

Sri Ramoji Rao and another Vs M.A.E. Kumar Krishan Varma and another Sri Ramoji Rao and Ushodaya Publications, A division of M/s. Ushodaya Enterprises Limited Vs M.A.E. Kumar Krishan Varma and The Secretary, Revenue (U.C.-III)

Andhra Pradesh High Court · (2011) 11 AP CK 0114

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 15, 20, 22Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 9, 115, 24Constitution of India, 1950 — Article 226, 227
Read judgment