COURT ARCHIVE

Andhra Pradesh High Court judgments, 2011

1,182 judgments · page 39 of 60

High Courts17 Jun 2011

Smt. Chada Ramulamma Vs Sri Sarnga Padmakar, The Revenue Divisional Officer, Nalgonda Division

Andhra Pradesh High Court · (2011) 06 AP CK 0004

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12(3)Contempt of Courts Rules, 1980 — Rule 32(1)

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High Courts16 Jun 2011Allowed

Shujauddin Ahmed Jeddy Vs State Bank of India and Life Insurance Company Ltd.

Andhra Pradesh High Court · (2011) 5 ALD 824

Constitution of India, 1950 — Article 12, 226, 32, 323A, 323BConsumer Protection Act, 1986 — Section 3

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High Courts16 Jun 2011Dismissed

Directorate of Enforcement and Another Vs Coromandal Stampings and Stones Ltd. and Another

Andhra Pradesh High Court · (2011) 6 ALD 204

Foreign Exchange Management (Export of Goods and Services) Regulations, 2000 — Regulation 13, 9Foreign Exchange Management Act, 1999 — Section 35, 7, 8

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High Courts16 Jun 2011Dismissed

Alla @ Pentakota Satyanarayana, Alla @ Pentakota Prasada Rao and Valluri Susheela Rao Vs Pentakota Krishna Bhagavan and Pentakota Seetharatnam

Andhra Pradesh High Court · (2012) 1 ALT 96

Civil Procedure Code, 1908 (CPC) — Order 27A Rule 1Constitution of India, 1950 — Article 132, 141, 147, 228

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High Courts15 Jun 2011Allowed

Anaparthi Venkata Ramana Murthy Vs Garapati Somasekhara Rao

Andhra Pradesh High Court · (2011) 5 ALD 551

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6A, 151

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High Courts15 Jun 2011Dismissed

Attada Gangu Naidu and Attada Gowru Naidu Vs Deepala Chandra Mouli and Others

Andhra Pradesh High Court · (2011) 5 ALD 770 : (2011) 6 ALT 585

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 151, 84(2)Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts15 Jun 2011

K. Zakria Shaik Vs K. Saleem Basha K. Saleem Basha Vs K. Zakria Shaik

Andhra Pradesh High Court · (2011) 06 AP CK 0068

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High Courts14 Jun 2011

M. Babu Rao Vs The District Collector and The Revenue Divisional Officer

Andhra Pradesh High Court · (2011) 5 ALD 324 : (2011) 8 RCR(Civil) 331

Land Acquisition Act, 1894 — Section 4(1), 5A, 6

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High Courts14 Jun 2011Allowed

A.P. State Financial Corporation Vs Guruvayuran Appan Swamy Oils, Foods and Facts Ltd.

Andhra Pradesh High Court · (2011) 165 CompCas 269 : (2011) 110 SCL 630

Companies (Court) Rules, 1959 — Rule 164, 177Companies Act, 1956 — Section 125, 135

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High Courts14 Jun 2011

Smt. A. Anupama Reddy and A. Mahendra Reddy Vs The District Collector and Others Karnati Sri Ramulu Vs The District Collector, The Joint Collector, The Revenue Divisional Officer-cum-Land Acquisition Officer and The Government of Andhra Pradesh

Andhra Pradesh High Court · (2011) 5 ALD 228 : (2011) 6 ALT 278

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 18, 9

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High Courts13 Jun 2011Dismissed

K. Bajari Reddy Vs S. Sreenivasa Reddy

Andhra Pradesh High Court · (2012) 1 BC 264

Evidence Act, 1872 — Section 45

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High Courts13 Jun 2011Dismissed

G. Gangaiah Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2011) 4 ALD 196

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High Courts13 Jun 2011Dismissed

E. Venkata Rami Reddy and B. Subba Ramaiah Vs The Registrar Administration, High Court of Andhra Pradesh, The District and Session Judge and The Junior Civil Judge

Andhra Pradesh High Court · (2011) 06 AP CK 0044

Andhra Pradesh Revised Pay Scale Rules, 2005 — Rule 5, 5(1), 5(2), 5(6)

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High Courts13 Jun 2011Dismissed

Kakumani Educational Society and K.K.C Institute of Tech. and Engineering For Women Vs The All India Council for Technical Education

Andhra Pradesh High Court · (2011) 5 ALD 258

All India Council for Technical Education Act, 1987 — Section 10

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High Courts10 Jun 2011Dismissed

Sri Prapulla Chandra Satyanarayana Vs Smt. Prapulla Chandra Appalakonda and National Insurance Company Ltd.

Andhra Pradesh High Court · (2012) ACJ 1539 : (2011) 5 ALT 640 : (2011) 131 FLR 141 : (2012) 1 LLJ 454 : (2011) LLR 1245

Penal Code, 1860 (IPC) — Section 338Railways Act, 1989 — Section 2Workmens Compensation Act, 1923 — Section 12, 2

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High Courts10 Jun 2011Allowed

The Kakatiya Medical College Vs A. Rajaiah and Others

Andhra Pradesh High Court · (2011) 06 AP CK 0041

Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994 — Section 7Constitution of India, 1950 — Article 21, 226Industrial Disputes Act, 1947 — Section 10

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High Courts10 Jun 2011Dismissed

Harijana Chinna Thippanna and Harijana Pedda Thippanna Vs Smt. Harijana Eramma and Others

Andhra Pradesh High Court · (2011) 06 AP CK 0023

Limitation Act, 1963 — Section 3

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High Courts09 Jun 2011

M.B. Rajanikanth and Y. Ramachandra Rao Vs The State Inspector of Police CBI : ACB and Others

Andhra Pradesh High Court · (2011) 2 ALD(Cri) 555

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482, 491, 561APenal Code, 1860 (IPC) — Section 120B, 154, 155(2), 156(1), 420

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High Courts09 Jun 2011Allowed

Goka Kameswari Vs Goka Venkataramaiah

Andhra Pradesh High Court · (2011) 8 RCR(Civil) 539

Penal Code, 1860 (IPC) — Section 494, 498A

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High Courts09 Jun 2011Dismissed

All India Federation of Minorities Welfare Association and others Vs Syed Shah Akbar Nizamuddin Hussaini and others

Andhra Pradesh High Court · (2012) 3 ALT 69

Andhra Pradesh Waqf Act, 1995 — Section 89(3)

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