High Courts19 Aug 2011Dismissed
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
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2011
1,182 judgments · page 29 of 60
High Courts18 Aug 2011Allowed
The New India Assurance Company, Limited Vs Dulam Nageswara Rao and Others
Andhra Pradesh High Court · (2011) 6 ALD 575
High Courts18 Aug 2011Dismissed
M. Babu Rao and Another Vs The State of A.P.
Andhra Pradesh High Court · (2011) 08 AP CK 0068
Penal Code, 1860 (IPC) — Section 304A, 498A
High Courts18 Aug 2011
P. Shankar Rao, M.L.A., Secunderabad Cantonment Vs Government of A.P. and others
Andhra Pradesh High Court · (2011) 6 ALT 439
High Courts18 Aug 2011Dismissed
Kandrakota Yesu and Others Vs Oil and Natural Gas Corporation Ltd. and Others Oil and Natural Gas Corporation Ltd. Vs The Regional Labour Commissioner (Central)
Andhra Pradesh High Court · (2011) 08 AP CK 0054
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)(2)Industrial Disputes Act, 1947 — Section 2
High Courts18 Aug 2011Allowed
Kopparapu Seetharamanjaneyulu (died) per LRs Vs Male Krishna Reddy (died) per LRs
Andhra Pradesh High Court · (2011) 6 ALD 1
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10, 15, 16Andhra Pradesh (Andhra Area) Tenancy Rules, 1980 — Rule 19Constitution of India, 1950 — Article 227
High Courts18 Aug 2011Allowed
V. Balakrishnan Vs Deputy Transport Commissioner, Chittoor and another
Andhra Pradesh High Court · (2011) 5 ALT 688
Motor Vehicles Act, 1988 — Section 3, 88(9)
High Courts18 Aug 2011Allowed
Kunchala Lakshmamma Vs Tanneeru Subbaratnamma
Andhra Pradesh High Court · (2011) 6 ALD 579
High Courts18 Aug 2011Allowed
B.V.N.S. Savitha Kumari Vs Station House Officer, Gopalpuram Traffic Police Station, Secunderabad and Another
Andhra Pradesh High Court · (2012) 1 ALD 200
Motor Vehicles Act, 1988 — Section 113
High Courts17 Aug 2011Dismissed
Kondapalli Meenakesava Reddy Vs Chalasani Rajeswari and The State of A.P.
Andhra Pradesh High Court · (2012) 2 ALD(Cri) 295 : (2013) 3 ALT(Cri) 74
General Clauses Act, 1897 — Section 10Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 2, 72
High Courts17 Aug 2011Dismissed
J. Singaraiah and Others Vs Proddutur Municipality and Another
Andhra Pradesh High Court · (2011) 6 ALD 93
Andhra Pradesh Municipalities (Regulation of Receipts) and Expenditure Rules, 1968 — Rule 12(1)
High Courts17 Aug 2011Dismissed
V. Prem Sagar Vs Joint Civil Surgeon and Others
Andhra Pradesh High Court · (2011) 08 AP CK 0038
Constitution of India, 1950 — Article 20, 20(3)Evidence Act, 1872 — Section 45
High Courts17 Aug 2011Dismissed
Klen and Marshalls Manufacturers and Exporters Ltd. Vs Eastern Power Distribution Company of Andhra Pradesh Ltd. and Others
Andhra Pradesh High Court · (2011) 5 ALD 186 : (2011) 5 ALT 770
Constitution of India, 1950 — Article 14, 226, 229
High Courts17 Aug 2011Allowed
Smt. Yedla Jogulamma @ Jyothi Vs Smt. Chukkakula Kondamma and Others
Andhra Pradesh High Court · (2011) 08 AP CK 0007
Evidence Act, 1872 — Section 73Succession Act, 1925 — Section 59, 63
High Courts16 Aug 2011Allowed
Santhosh Builders Vs Deputy Commissioner of Commercial Taxes (CT), Nellore and Others
Andhra Pradesh High Court · (2013) 57 VST 55
Andhra Pradesh Value Added Tax Act, 2005 — Section 29
High Courts16 Aug 2011Allowed
D. Ramakrishna Reddy Vs The Chairman-cum-Managing Director and Others
Andhra Pradesh High Court · (2012) 1 ALT 601
General Insurance (Conduct, Discipline and Appeal) Rules, 1975 — Rule 23, 25, 26, 27, 30Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts16 Aug 2011Allowed
Syed Ismail died per LRs. and Others Vs Syed Sha Fakheer (died per L.Rs.) and Others
Andhra Pradesh High Court · (2012) 1 ALT 308
High Courts16 Aug 2011Allowed
Mynam Yesuraju and Another Vs The Commissioner and Director of Sugar and Cane Commissioner and 4 and Others
Andhra Pradesh High Court · (2011) 5 ALD 733 : (2011) 6 ALT 428
High Courts16 Aug 2011Dismissed
E. Sanjeeva Reddy Vs The State of Andhra Pradesh and Suram Chandra Sekhar Reddy @ Sekhar Reddy
Andhra Pradesh High Court · (2011) 08 AP CK 0069
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 439, 439(2), 482
High Courts16 Aug 2011Allowed
Moravineni Prabhakar Rao and Others Vs Moravineni Seetha Rathnam and Others
Andhra Pradesh High Court · (2011) 6 ALD 104 : (2012) 1 ALT 514
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Land Acquisition Act, 1894 — Section 30, 4, 6