Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 3, 4, 4(2), 5(2), 6Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 23, 3

Read judgment

High Courts22 Dec 2011

Hanuman Das and another Vs A.P. Central Power Distribution Co., Ltd., Mahabubnagar District

Andhra Pradesh High Court · AIR 2012 AP 65 : (2012) 2 ALD 322 : (2012) 4 ALT 723

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 174

Read judgment

High Courts22 Dec 2011

Revappa Vs The Govt. of A.P. and others

Andhra Pradesh High Court · (2012) 2 ALD 700 : (2012) 4 ALT 709

Land Acquisition Act, 1894 — Section 10, 11, 13A, 18, 18(1)

Read judgment

High Courts21 Dec 2011Allowed

Sanka Ravi Gopal and others Vs The State of A.P.

Andhra Pradesh High Court · (2012) 2 ALT(Cri) 49

Prevention of Food Adulteration Act, 1954 — Section 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 32

Read judgment

High Courts21 Dec 2011Allowed

Thumurouthu Mallikarjuna Rao and Thumurouthu Chakraphani Rao Vs The State of A.P. and Others

Andhra Pradesh High Court · (2012) 3 ALD 752 : (2012) 4 ALT 728

Constitution of India, 1950 — Article 14, 300A, 31Land Acquisition Act, 1894 — Section 4(1)

Read judgment

High Courts21 Dec 2011Allowed

M/s. Raghavendra Ware Housing, H and T Contractor, Vasavi Towers, Behind M and M Kakinada, East Godavari District Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2012) 2 ALT 86

Andhra Pradesh (Andhra Area) District Police Act, 1859 — Section 1, 21Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 149, 341

Read judgment

High Courts21 Dec 2011Allowed

Duggi Veerappa Vs D. Maheswari and another

Andhra Pradesh High Court · (2012) 1 ALT(Cri) 175 : (2012) 3 RCR(Civil) 57 : (2012) 2 RCR(Criminal) 809

Criminal Procedure Code, 1973 (CrPC) — Section 125

Read judgment

High Courts20 Dec 2011Dismissed

M. Raghunadha Rao and others Vs The State of A.P. and others

Andhra Pradesh High Court · (2012) 2 ALD 321 : (2012) 4 ALT 741

Land Acquisition Act, 1894 — Section 11, 11A, 6

Read judgment

High Courts20 Dec 2011Dismissed

Mukkala Konda Reddy and others Vs The State of A.P. and others

Andhra Pradesh High Court · (2012) 2 ALD 220

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18

Read judgment

High Courts19 Dec 2011

N. Bayyapu Reddy and 3 others Vs M. Surya Prakash and 5 others

Andhra Pradesh High Court · (2012) 1 ALT 417

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7

Read judgment

High Courts19 Dec 2011Allowed

K. Sudhakar Reddy Vs M/s. Sudha Constructions And 2 others

Andhra Pradesh High Court · (2012) 2 ALT 93

Constitution of India, 1950 — Article 227, 6(B)Stamp Act, 1899 — Section 1A

Read judgment

High Courts19 Dec 2011Dismissed

M.T.V. Murali Krishna and 2 others Vs M. Rama Raju and 2 others

Andhra Pradesh High Court · (2012) 2 ALD 91 : (2012) 2 ALT 83

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

Read judgment

High Courts19 Dec 2011Dismissed

K. Krishna Reddy Vs K. Rajender and another

Andhra Pradesh High Court · (2012) 1 ALD(Cri) 934 : (2012) 1 ALT(Cri) 261

Criminal Procedure Code, 1973 (CrPC) — Section 251, 313Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27

Read judgment

High Courts19 Dec 2011Allowed

Chief Work Shops Engineer, South Central Railway, Secunderabad and Others Vs J. Krishna Babu and Another

Andhra Pradesh High Court · (2013) 1 ALD 276 : (2013) 3 ALT 635 : (2012) 2 ALT 351

Civil Procedure Code, 1908 (CPC) — Section 79Constitution of India, 1950 — Article 300

Read judgment

High Courts19 Dec 2011Dismissed

Jahangirji and others Vs K. Kumar

Andhra Pradesh High Court · (2012) 2 ALD 406 : (2012) 4 ALT 253

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, Order 1 Rule 9, Order 41 Rule 22, 100, 96

Read judgment

High Courts19 Dec 2011Dismissed

Nambi Venkataiah and Nambi Buchamma Vs Venu Gopala Swamy Temple and Others

Andhra Pradesh High Court · (2012) 3 ALD 19 : (2012) 2 ALT 519

Andhra Pradesh (Telangana Area) Abolition of Inams (Amendment) Act, 1985 — Section 5, 6, 7, 8Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 2, 24, 26, 27, 28Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 43, 76, 77, 87

Read judgment

High Courts19 Dec 2011Dismissed

M.G. Nagarathna @ Rathna Vs A. Srinivas and another

Andhra Pradesh High Court · (2012) 4 ALD 438

Motor Vehicles Act, 1988 — Section 163A

Read judgment