High Courts19 Oct 2011
Marneni David Raju Vs Marneni Bala Shanthi and others
Andhra Pradesh High Court · (2012) 1 ALT(Cri) 34
Protection of Women From Domestic Violence Act, 2005 — Section 18, 20, 23(2)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2011
1,182 judgments · page 17 of 60
High Courts19 Oct 2011Allowed
The District Collector, Mahabubnagar Vs R. Venkataswamy Goud (died) and Another
Andhra Pradesh High Court · (2011) 10 AP CK 0040
Andhra Pradesh Land Encroachment Act, 1905 — Section 10(2), 6, 7Constitution of India, 1950 — Article 162Specific Relief Act, 1963 — Section 34
High Courts19 Oct 2011Allowed
Pallepu Poleswari Rao Vs Tammisetty Nageswara Rao and Others
Andhra Pradesh High Court · (2011) 10 AP CK 0029
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 89
High Courts19 Oct 2011Dismissed
Nangina Venkata Rao Vs State of A.P.
Andhra Pradesh High Court · (2011) 10 AP CK 0021
Penal Code, 1860 (IPC) — Section 302, 304, 325, 326, 34
High Courts19 Oct 2011Allowed
Commissioner of Central Excise Vs Sri Chaitanya Educational
Andhra Pradesh High Court · (2012) 25 STR 584 : (2012) 50 VST 58 : (2011) 38 VST 292
Central Excises and Salt Act, 1944 — Section 35F, 35GFinance Act, 1944 — Section 66, 67, 68, 73, 73(1)Finance Act, 1994 — Section 65(105)
High Courts19 Oct 2011
Sub Collector-cum-Land Acquisition Officer, Narsipatnam Vs Jagani Gangamma and others
Andhra Pradesh High Court · (2012) 4 ALD 600 : (2012) 4 ALT 48
Land Acquisition Act, 1894 — Section 10, 17(4), 4(1), 5A, 9(3)
High Courts18 Oct 2011Allowed
United India Insurance Co. Ltd., Suryapet Town, Nalgonda District Vs Madavarapu Anil and another
Andhra Pradesh High Court · (2012) 4 ALD 482
Motor Vehicles Act, 1988 — Section 147, 166
High Courts18 Oct 2011Allowed
Yadagiri Santhosh Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2012) 2 ALT(Cri) 9
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 21, 24, 25, 26, 27Penal Code, 1860 (IPC) — Section 201, 302, 364, 366A
High Courts18 Oct 2011Dismissed
B. Gopalu, G. Ravinder, K. Nagendra and K. Naveen Kumar and Others Vs A.P. Transco and Others
Andhra Pradesh High Court · (2011) 10 AP CK 0011
Andhra Pradesh State and Subordinate Service Regulations — Regulation 14(1)Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 10, 14, 2, 23, 26Andhra Pradesh State Electricity Board Service Regulations — Regulation 14, 14(1), 15, 15(1), 19
High Courts17 Oct 2011Dismissed
M/s A.S. Shipping Agencies (P) Limited Vs Director of Mines and Geology, BRKR Bhavan Hyderabad, Deputy Director of mines and Geology, Guntur Guntur District and Viking Bulk Cargo Terminals (P) Ltd 5, G.N. Road, Moolakkadai, Chennai
Andhra Pradesh High Court · (2011) 10 AP CK 0060
Andhra Pradesh Mineral Dealers Rules, 2000 — Rule 11, 5, 5(2), 5(3)Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 18, 20, 22, 72
High Courts17 Oct 2011Dismissed
Battelanka Satyanarayana Vs The Government of A.P. and 4 Others
Andhra Pradesh High Court · (2011) 10 AP CK 0039
Constitution of India, 1950 — Article 14, 21
High Courts17 Oct 2011Dismissed
The Hyderabad Cricket Association Vs M/s. Visaka Industries Limited
Andhra Pradesh High Court · (2011) 10 AP CK 0037
Arbitration and Conciliation Act, 1996 — Section 11(6), 17(1), 21, 36, 37(1)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 41
High Courts17 Oct 2011Dismissed
Pathlavath Bichya and Others Vs V. Hanya Naik and Others
Andhra Pradesh High Court · (2011) 10 AP CK 0031
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 38ECivil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 3, Order 1 Rule 8, Order 5 Rule 1, Order 5 Rule 20Limitation Act, 1963 — Section 5
High Courts17 Oct 2011Dismissed
Bank of Baroad and another Vs Lalitha Shankarnarayana
Andhra Pradesh High Court · (2012) 1 ALT 684
Succession Act, 1925 — Section 372
High Courts17 Oct 2011Dismissed
Thanugula Rajender Vs The State of A.P. and another
Andhra Pradesh High Court · (2012) 1 ALT(Cri) 96
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 306, 376
High Courts14 Oct 2011Dismissed
Sri Ratnagiri Cements Pvt. Ltd., Visakhapatnam Vs M/s. Rao "N" Sons Modern Appliances, Visakhapatnam
Andhra Pradesh High Court · (2012) 2 ALD 912 : (2012) 2 ALD(Cri) 912
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Oct 2011Allowed
Nalamolu Brahmaiah Vs State of Andhra Pradesh and Nalamolu Venkata Satyavani
Andhra Pradesh High Court · (2011) 10 AP CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 188Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 34, 498A, 506
High Courts14 Oct 2011Dismissed
In Re: P. Shankar Rao and others
Andhra Pradesh High Court · (2011) 10 AP CK 0045
Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts14 Oct 2011Allowed
N. Brahmaiah Vs State of A.P. and another
Andhra Pradesh High Court · (2011) 10 AP CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 188Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 34, 498A, 506
High Courts14 Oct 2011Dismissed
Smt.Velugubantla Anantha Lakshmi Satyavati Devi Murthy Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (2011) 10 AP CK 0041
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10(3), 10(5), 11, 16, 20Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974 — Rule 16(7), 3, 4, 5, 6Hindu Succession Act, 1956 — Section 29A