COURT ARCHIVE

Andhra Pradesh High Court judgments, 2011

1,182 judgments · page 28 of 60

High Courts24 Aug 2011Allowed

Banyan Enterprises Vs Commercial Tax Officer, Somajiguda Circle, Hyderabad and Another

Andhra Pradesh High Court · (2012) 48 VST 107

Andhra Pradesh Value Added Tax Act, 2005 — Section 20, 21, 21(4), 21(6), 32Income Tax Act, 1961 — Section 147

High Courts24 Aug 2011Dismissed

K. Venkata Reddy Vs The State of A.P.

Andhra Pradesh High Court · (2011) 08 AP CK 0025

Electricity (Amendment) Act, 1986 — Section 50Electricity (Supply) Act, 1948 — Section 79Electricity Act, 1910 — Section 36, 39, 41, 43, 44

High Courts24 Aug 2011Dismissed

Besta Ramachandra Vs The State of A.P.

Andhra Pradesh High Court · (2011) 08 AP CK 0002

Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 304, 448

High Courts23 Aug 2011Dismissed

Fazal Ali Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2011) 6 ALD 76 : (2011) 6 ALT 13

Andhra Pradesh Land Encroachment Act, 1905 — Section 7Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(4)

High Courts23 Aug 2011

Sode Ramulu Vs Sri K.L.V. Prasad, Assistant Director of Mines and Geology, Ranjeev R. Acharya, Secretary to Government of Andhra Pradesh, Industries and Commerce Department, (SPIU and SAND), Secretariat and Sri B.R.V. Susheel Kumar, Director of Mines and Geology

Andhra Pradesh High Court · (2011) 6 ALT 119

Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 9, 9(1)Contempt of Courts Act, 1971 — Section 12, 12(3), 13, 2Contempt of Courts Rules, 1980 — Rule 32(1)

High Courts23 Aug 2011Allowed

Zubeda Begum Vs Mohd. Junaid Qureshi

Andhra Pradesh High Court · (2011) 6 ALT 55

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3), 8

High Courts23 Aug 2011Dismissed

Satyam Computer Services Ltd. Vs Additional Commissioner of Income Tax

Andhra Pradesh High Court · (2013) 356 ITR 17

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132(5), 148, 153, 153(3), 153(3)(ii)

High Courts23 Aug 2011Allowed

Audimulam Govindamma (Died) and Others Vs Audimulam Subba Rao

Andhra Pradesh High Court · (2012) 1 ALT 292

High Courts23 Aug 2011Allowed

Karumui Ramatheertham and Another Vs Tippavathi Seshachalam (died) per Lrs.

Andhra Pradesh High Court · (2012) 2 ALT 253

Stamp Act, 1899 — Article 47A, 35, 36

High Courts20 Aug 2011Allowed

Ganta Baby (Machineni Baby) Vs Ganta Prasada Rao

Andhra Pradesh High Court · (2011) 08 AP CK 0081

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 2, 32, 5, 6, 7Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A

High Courts20 Aug 2011Allowed

Nallajarla Krishnarao and Others Vs State of A.P.

Andhra Pradesh High Court · (2011) 08 AP CK 0028

Penal Code, 1860 (IPC) — Section 109, 149, 300, 302, 304

High Courts19 Aug 2011Dismissed

E. Amarnath Rao (died) and Others Vs Smt. G. Vijaya Gowri

Andhra Pradesh High Court · (2011) 08 AP CK 0121

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 54

High Courts19 Aug 2011Allowed

G. Ankal Reddy Vs The Vice Chairman and Managing Director, AP Mineral Development Corporation Limited, 8-3-945, Pancom Business Centre, Ameerpet, Hyderabad-500073, The General Manager, AP Mineral Development Corporation Limited, Mangampeta, Obulavaripalli Mandal, Kadapa District and The Assistant Provident Fund Commissioner, Employees Provident Fund Organization, Sub Regional Office, 1/30, Railway Station, Road, Kadapa District

Andhra Pradesh High Court · (2011) 08 AP CK 0112

High Courts19 Aug 2011Dismissed

Bejawada Chenchuramamma [died] and Chunduri Anjana Devi Vs Bejawada Suryanarayana

Andhra Pradesh High Court · (2011) 6 ALT 592

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Succession Act, 1925 — Section 74

High Courts19 Aug 2011Allowed

S. Mahaboob Valli @ SM Vain @ Baba Valli, S. Syed Basha, Sri S. Shafi and Smt. S. Shahavar Vs Smt. S. Sabeeha Sultana

Andhra Pradesh High Court · (2011) 08 AP CK 0110

Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 14, 18, 19, 20

High Courts19 Aug 2011Allowed

Naika Venkati Vs The State of A.P.

Andhra Pradesh High Court · (2012) 1 ALT(Cri) 93

Penal Code, 1860 (IPC) — Section 375, 376(2), 511

High Courts19 Aug 2011Dismissed

E. Amarnath Rao and others Vs Smt G. Vijaya Gowri

Andhra Pradesh High Court · (2011) 08 AP CK 0094

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 54

High Courts19 Aug 2011Dismissed

The Collector (CS), Medak at Sangareddy Vs Smt. Y. Chandrakala Fair Price Shop Dealer, Damarakunta Village, Mulug Mandal, Medak District, and 2 Others

Andhra Pradesh High Court · (2012) 1 ALT(Cri) 43 : (2011) 4 Crimes 459

High Courts19 Aug 2011Dismissed

Bandla Bhushanam and another Vs M/s. Seetarama Traders and another

Andhra Pradesh High Court · (2012) ACJ 2513

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 96

High Courts19 Aug 2011Allowed

Surisetti Suryanarayana died per LRs and others Vs Sarasa Mahalaxmamma and another

Andhra Pradesh High Court · (2013) 3 ALD 639 : (2012) 3 ALT 604

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 100, 103Hindu Adoptions and Maintenance Act, 1956 — Section 10(4), 16