COURT ARCHIVE

Andhra Pradesh High Court judgments, 2011

1,182 judgments · page 16 of 60

High Courts29 Oct 2011Dismissed

State of Andhra Pradesh Vs V. Subba Rao State of A.P. Vs Vallabhaneni Subba Rao, Vallabhaneni Raghavender Rao, Smt A.Saritha Reddy, Rep by its G.P.A.Holder A. Jayachandra Reddy and U. Vijay Kumar V. Venkat Rao and Others Vs The Special Court under A.P., land Grabbing (P) Act, Tank Bund Road, Hyderabad and Others

Andhra Pradesh High Court · (2011) 10 AP CK 0020

Administration of Evacuee Property (Central) Rules, 1950 — Rule 15(2), 6, 9Administration of Evacuee Property Act, 1950 — Section 3, 4, 7, 7(1), 7(3)Administration of Evacuee Property Ordinance, 1949 — Section 30

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High Courts29 Oct 2011Allowed

Yekkaluru Sudhakara Reddy and others Vs The State of A.P.

Andhra Pradesh High Court · (2011) 10 AP CK 0002

Criminal Procedure Code, 1973 (CrPC) — Section 225, 235(2), 537Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302

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High Courts28 Oct 2011Allowed

M/s. EFKON AG - EFKON India Pvt. Ltd. Consortium, Mumbai Vs Hyderabad Growth Corridor Limited

Andhra Pradesh High Court · (2011) 10 AP CK 0051

Constitution of India, 1950 — Article 226

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High Courts28 Oct 2011Allowed

Hanumantha Reddy gari Linga Reddy (died) and others Vs The Special Tahsildar, Land Reforms, Kurnool District

Andhra Pradesh High Court · (2012) 2 ALT 297

Land Ceiling Act — Section 22(1)Land Reforms Act — Section 22(1)Land Reforms Rules — Rule 16

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High Courts28 Oct 2011Allowed

Indukuru Ramachandrareddy and Another Vs Agnigundala Venkata Ranga Rao

Andhra Pradesh High Court · (2012) 4 ALT 569

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 17, 17(1)Andhra Pradesh Record of Rights in Land Act, 1971 — Section 3(3), 4, 5(5), 5(B), 5A(4)Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 2, 6, 6(A), 6(B), 6(C)

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High Courts27 Oct 2011Dismissed

M/s. Orient Cements Vs The Commercial Tax Officer, Mancherial Circle, Adilabad District and two others

Andhra Pradesh High Court · (2011) 10 AP CK 0061

Andhra Pradesh General Sales Tax Act, 1957 — Section 20(2), 24A, 33B, 33FAndhra Pradesh Revenue Recovery Act, 1864 — Section 52A

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High Courts27 Oct 2011Dismissed

M. Jaya Rao Vs Maganti Krishna Rao (died per L.Rs)

Andhra Pradesh High Court · (2011) 10 AP CK 0036

Transfer of Property Act, 1882 — Section 53A

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High Courts27 Oct 2011Dismissed

B. Dadapeera Vs Revenue Divisional Officer, Anantapur, Anantapur District and another

Andhra Pradesh High Court · (2012) 1 ALT 516

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High Courts27 Oct 2011Dismissed

Samanthula Venkata Narayan Reddy Vs Samanthula Dasaradha Rami Reddy and Samanthula Lakshmi Narayan Reddy

Andhra Pradesh High Court · (2012) 1 ALT 210

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High Courts24 Oct 2011Dismissed

GVR Infra Projects Limited, Hyd. Vs Industrial Dev. Bank of India, Mumbai and Others

Andhra Pradesh High Court · (2011) 10 AP CK 0066

Constitution of India, 1950 — Article 226

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High Courts24 Oct 2011

K. Krishna Goud Vs Superintendent of Proh. and Excise, Rajendra Nagar Division, Hyderabad, Ranga Reddy District and another

Andhra Pradesh High Court · (2012) 1 ALT 521

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High Courts21 Oct 2011Allowed

The New India Assurance Company Ltd. Vs Palamoni Suresh and Another

Andhra Pradesh High Court · (2011) 10 AP CK 0038

Motor Vehicles Act, 1939 — Section 95Motor Vehicles Act, 1988 — Section 146, 147, 147(1)

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High Courts21 Oct 2011Allowed

A. Narasimha Vs The State of A.P. and The Joint Collector/Parson - in-Charge, The Sanjay Electrical Cooperative Society Ltd., (SCORE) Jogipet, Medak District

Andhra Pradesh High Court · (2011) 10 AP CK 0033

Andhra Pradesh Co-operative Societies Act, 1964 — Section 116, 79(A)(1)Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 47Penal Code, 1860 (IPC) — Section 405, 409, 415, 420

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High Courts21 Oct 2011Dismissed

Dudekula Mahboob Saheb Vs Dudekula Shahnaz Begum and others

Andhra Pradesh High Court · (2012) 3 ALT(Cri) 86

Constitution of India, 1950 — Article 14, 15, 21Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)

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High Courts21 Oct 2011

K.V. Harikumar Vs APSRTC, Anantapur District

Andhra Pradesh High Court · (2012) 4 ALD 241

Motor Vehicles Act, 1988 — Section 166

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High Courts21 Oct 2011Allowed

Doppalapudi Venkata Subbamma and Another Vs Doppalapudi Ramaiah and Another Doppalapudi Ramanaiah and Another Vs Doppalapudi Adiseshamma

Andhra Pradesh High Court · (2012) 3 ALD 35 : (2012) 3 ALT 27

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts20 Oct 2011Dismissed

Union of India And others Vs D.V. Ramana Rao And others

Andhra Pradesh High Court · (2011) 10 AP CK 0062

Constitution of India, 1950 — Article 16

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High Courts20 Oct 2011Dismissed

Qual Core Logic Ltd. Vs Appellate Deputy Commissioner (CT), Hyderabad and Another

Andhra Pradesh High Court · (2012) 49 VST 47

Andhra Pradesh Value Added Tax Act, 2005 — Section 33, 9(2)Constitution of India, 1950 — Article 226

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High Courts20 Oct 2011Allowed

Shaik Ayaz Vs Abdul Khader and The State of A.P.

Andhra Pradesh High Court · (2011) 10 AP CK 0010

Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 142

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High Courts19 Oct 2011Dismissed

Sri Mohd. Iftequar Ahmed and Others Vs A.P. State Housing Board and The Competent Authority (Tribunal), Central Division, A.P. Housing Board, Gruhakalpa, Namapally Station Road, Hyderabad

Andhra Pradesh High Court · (2011) 10 AP CK 0063

Andhra Pradesh Housing Board Act, 1956 — Section 52, 52(1), 53, 56, 56(1)Andhra Pradesh Housing Board Rules, 1959 — Rule 23, 23(3), 34Constitution of India, 1950 — Article 226

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