High Courts19 Jul 2011Dismissed
Sri N.N. Capoor Vs Sri A. Koteswara Rao and Another
Andhra Pradesh High Court · (2011) 5 ALD 493
Arbitration and Conciliation Act, 1996 — Section 10, 11, 2, 7, 9
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2011
1,182 judgments · page 34 of 60
High Courts19 Jul 2011Allowed
Kusetty Seshamma Vs Chemicala Rama Mohan Reddy and Others
Andhra Pradesh High Court · (2011) 5 ALD 434 : (2011) 5 ALT 642
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 6
High Courts19 Jul 2011Allowed
The KCP Ltd. (Rama Krishan Cements) Vs The APSEB, Vidhyut Soudha and Others The APSEB, Vidhyut Soudha and Others Vs The KCP Ltd. (Rama Krishan Cements)
Andhra Pradesh High Court · (2011) 07 AP CK 0067
Electricity (Supply) Act, 1948 — Section 49
High Courts19 Jul 2011Dismissed
Koncha Hanuma Reddy Vs Koppuravari Satyanarayana
Andhra Pradesh High Court · (2011) 5 ALD 623
High Courts19 Jul 2011Dismissed
Konanki Padma Vs Jampani Trilokeswari
Andhra Pradesh High Court · (2011) 5 ALT 666
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72
High Courts19 Jul 2011Dismissed
R.V. Padmavathi (Died) and K. Pramila Suhasini Devi (Sri G. Suresh as the General Power of Attorney Holder of 2nd Petitioner, as per Court Order dt. 25-3-05 in C.M.P. No. 25678/03) (17th Respondent is transposed as Appellant No. 2 and shown as per Court Order dt. 25-3-2005 in C.M.P. No. 25676/03 and 25678/03) Vs Gangarapu Sudarsana Chowdary (Died) and Others Ramineni Aruna Kumari Vs Smt. R.V. Padmavathi (Died) and Others
Andhra Pradesh High Court · (2011) 07 AP CK 0036
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Hindu Succession Act, 1956 — Section 14, 14(1), 30, 6Registration Act, 1908 — Section 16
High Courts19 Jul 2011Dismissed
V. Suryanarayana Vs The Special Chief Secretary, Govt. of Andhra Pradesh and Managing Director, A.P. Fisheries Corporation
Andhra Pradesh High Court · (2011) 5 ALD 250
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 3, 31, 8, 8(1)Companies Act, 1956 — Section 617Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)
High Courts19 Jul 2011Dismissed
Alladi Koteswara Rao Vs The Joint Collector, The Revenue Divisional Officer and The Tahsildar, Chimakurthy Mandal
Andhra Pradesh High Court · (2011) 5 ALD 441 : (2011) 6 ALT 502
Essential Commodities Act, 1955 — Section 3
High Courts19 Jul 2011
Mgrm Medicare Limited Vs Commercial Tax Officer (Int.), Abids DIVISION, Hyderabad and Another
Andhra Pradesh High Court · (2011) 45 VST 47
Andhra Pradesh Value Added Tax Act, 2005 — Section 67, 76(2), 79, 79(1), 79(2)
High Courts18 Jul 2011Dismissed
Coromandel International Ltd. Vs Chemcel Biotech Ltd.
Andhra Pradesh High Court · (2011) 166 CompCas 676 : (2011) 4 CompLJ 279
Civil Rules of Practice — Rule 32Companies Act, 1956 — Section 10, 425, 433, 434, 439(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Jul 2011
SVPCL Ltd. Vs Securities Exchange Board of India and Another
Andhra Pradesh High Court · (2011) 167 CompCas 221 : (2011) 110 SCL 168
Companies Act, 1956 — Section 612, 73, 73(1A), 73(2), 73(5)Securities and Exchange Board of India Act, 1992 — Section 11, 11A, 11B, 12, 15CSecurities Contracts (Regulation) Act, 1956 — Section 22A
High Courts18 Jul 2011Dismissed
Kolle Prabhakar Reddy Vs Papolu Saida Rao
Andhra Pradesh High Court · (2011) 5 ALD 460 : (2011) 6 ALT 431
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 38, Order 21 Rule 39, Order 21 Rule 40
High Courts18 Jul 2011Allowed
Sirikonda Satyanarayana Vs Sirikonda Babu Rao and Others
Andhra Pradesh High Court · (2011) 5 ALD 315 : (2011) 5 ALT 699
Court Fees Act, 1870 — Section 7
High Courts18 Jul 2011Dismissed
Jain Irrigation Systems Ltd. Vs Satyam Computer Services Ltd.
Andhra Pradesh High Court · (2011) 5 ALD 371
Arbitration and Conciliation Act, 1996 — Section 11, 21, 7
High Courts18 Jul 2011Dismissed
John Susheel Kale and Mrs. Nirmala Kale Vs S. Devarajulu and. P.V.G.K. Murthy
Andhra Pradesh High Court · (2011) 5 ALD 424 : (2011) 4 CivCC 749
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A, 115Constitution of India, 1950 — Article 227
High Courts18 Jul 2011
Securities and Exchange Board of India Vs K. Sudhakar Reddy SVPCL Ltd. Vs Securities and Exchange Board of India
Andhra Pradesh High Court · (2012) 1 CompLJ 132
Companies Act, 1956 — Section 621, 73, 73(1A), 73(2), 73(3)Securities and Exchange Board of India Act, 1992 — Section 11, 11(A), 11(A)(1), 11(B), 12Securities Contracts (Regulation) Act, 1956 — Section 22(A)
High Courts18 Jul 2011Allowed
Sri Chennakesava Swamy Temple Vs Ravi Veeraiah Chowdary
Andhra Pradesh High Court · (2011) 5 ALD 610
High Courts15 Jul 2011Allowed
Karri Simhachalam Naidu Vs State of A.P.
Andhra Pradesh High Court · (2011) 2 ALD(Cri) 529
Evidence Act, 1872 — Section 114, 59, 60Penal Code, 1860 (IPC) — Section 376, 377
High Courts15 Jul 2011Allowed
Manivisetty Parvathi Vs The Collector and The Revenue Divisional Officer
Andhra Pradesh High Court · (2011) 5 ALD 453
Land Acquisition Act, 1894 — Section 10, 4, 4(1), 5A, 6
High Courts15 Jul 2011Dismissed
Pittala Srinivasa Rao Vs Kuruvella Laxminarayana Murthy, Pentala Venkateswar Rao, Sama Maheswar Reddy and Mohd. Aziz Ali
Andhra Pradesh High Court · (2011) 5 ALD 491
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 65