COURT ARCHIVE

Andhra Pradesh High Court judgments, 2011

1,182 judgments · page 30 of 60

High Courts13 Aug 2011Dismissed

R. Malleswara Rao and Others Vs Union of India and Others

Andhra Pradesh High Court · (2012) 3 ALD 108

Constitution of India, 1950 — Article 14, 16, 309Railway Protection Force Act, 1957 — Section 10Railway Services (Revised Pay) Rules, 1997 — Rule 1

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High Courts12 Aug 2011Dismissed

Koganti Atchutha Rao and Another Vs Koganti Vineeth

Andhra Pradesh High Court · (2011) 6 ALD 90 : (2011) 5 ALT 737

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 15, 17, 17(1), 19, 21

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High Courts12 Aug 2011Dismissed

Manga Sridhar Rao and Others Vs The State of A.P.

Andhra Pradesh High Court · (2011) 08 AP CK 0048

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 107, 306, 309, 506, 511

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High Courts12 Aug 2011Allowed

Satyadeva Sannakaru Rythu Sangham Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2011) 5 ALD 742 : (2011) 6 ALT 162

Andhra Pradesh and Telangana Societies Registration Act, 2001 — Section 18Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 82, 82(2)

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High Courts12 Aug 2011

B.N. Manga Devi and Another Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2011) 6 ALT 34 : (2012) 1 CivCC 65

Andhra Pradesh Land Encroachment Act, 1905 — Section 6, 7Andhra Pradesh Survey and Boundaries Act, 1923 — Section 13, 14, 2(1), 2(2), 3(1)Constitution of India, 1950 — Article 226

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High Courts11 Aug 2011Dismissed

Commr. of Cus. and C. Ex., Guntur Vs Crane Betel Nut Powder Works

Andhra Pradesh High Court · (2012) 279 ELT 487 : (2013) 29 STR 85

Central Excises and Salt Act, 1944 — Section 11B, 35G

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High Courts11 Aug 2011Allowed

Maddineni Venkateswarlu, Being Unsound Mind Rep by his Son M. Rama Krishna and Maddineni Venkata Seshaiah Vs Maddineni Rajamma @ Rajeswari Rao

Andhra Pradesh High Court · (2011) 08 AP CK 0052

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5

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High Courts11 Aug 2011

Sri Dayaram Agarwal Vs Mr. Luice Pushparaj and The State of A.P.

Andhra Pradesh High Court · (2011) 08 AP CK 0030

Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 302

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High Courts11 Aug 2011Allowed

Prashanth Ravula and Others Vs Lucintel LLC and Another

Andhra Pradesh High Court · (2011) 5 ALT 743

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 19(1)Copyright Act, 1957 — Section 14, 17, 2, 3, 40

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High Courts10 Aug 2011Allowed

Aleti Bixapathi Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2011) 08 AP CK 0116

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 190, 235(2), 374(2)Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 32

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High Courts10 Aug 2011Dismissed

P. Shankar Rao, M.L.A. Secunderbad Cantonment Vs The Government of A.P. and Others K. Yerrannaidu, P. Ashok Gajapathi Raju and Byreddy Rajasekhara Reddy Vs The Union of India (UOI) K.K. Sherwani Vs The Government of Andhra Pradesh

Andhra Pradesh High Court · (2011) 8 RCR(Civil) 17

Constitution of India, 1950 — Article 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 156Prevention of Corruption Act, 1988 — Section 13, 8, 9

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High Courts10 Aug 2011Dismissed

V. Linga Reddy and Others Vs V. Ram Reddy and Others

Andhra Pradesh High Court · (2011) 6 ALD 425

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5

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High Courts10 Aug 2011Dismissed

G. Pullaiah Vs P. Vijaykumar and Another

Andhra Pradesh High Court · (2011) 6 ALD 459

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A, Order 8 Rule 6A(2), Order 8 Rule 6C, Order 9 Rule 13Constitution of India, 1950 — Article 227

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High Courts10 Aug 2011Dismissed

Rajoli Siva Rami Reddy Vs Malepati Subba Rangaiah, Sai Kumar and D. Challani Dora

Andhra Pradesh High Court · (2011) 08 AP CK 0037

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Registration Act, 1908 — Section 49

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High Courts10 Aug 2011Allowed

Tirumala Tirupati Devasthanams Vs A.M. Eswara Mudaliar

Andhra Pradesh High Court · (2011) 08 AP CK 0010

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 118, 151, 75, 76, 83Removal of Encroachments Rules, 1987 — Rule 6Transfer of Property Act, 1882 — Section 106

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High Courts09 Aug 2011Dismissed

Chilkapati Madhu Babu Vs Ghanta Venkateswara Rao and Another

Andhra Pradesh High Court · (2011) 08 AP CK 0097

Advocates Act, 1961 — Section 34(1A)Constitution of India, 1950 — Article 227Negotiable Instruments Act, 1881 (NI) — Section 138, 43

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High Courts09 Aug 2011Allowed

E. Bhaskara Rao Vs Andhra Pradesh Paper Mills Ltd., Rajahmundry, East Godavari District and another

Andhra Pradesh High Court · (2011) 6 ALD 529

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151, 152, 47Constitution of India, 1950 — Article 141, 142, 375Land Acquisition Act, 1894 — Section 18, 23, 23(1A), 23(2), 25

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High Courts09 Aug 2011Dismissed