COURT ARCHIVE

Andhra Pradesh High Court judgments, 2011

1,182 judgments · page 43 of 60

High Courts20 Apr 2011Allowed

V. Parvathi and Others Vs Chanumolu Narasimha Rao and Others Chanumolu Narasimha Rao Vs Shaik Khudan Saheb and Others

Andhra Pradesh High Court · (2012) CriLJ 264

Andhra Pradesh Protection of Depositors of Financial Establishments Act, 1999 — Section 10, 11, 14, 16, 3Criminal Procedure Code, 1973 (CrPC) — Section 190, 200

High Courts20 Apr 2011Allowed

A. Srinivasa Rao Vs K. Ravindra Babu and Others

Andhra Pradesh High Court · (2013) 2 ACC 540 : (2013) ACJ 800

Workmens Compensation Act, 1923 — Section 10, 12, 2(1)(n), 4A(3)

High Courts19 Apr 2011Allowed

Kommu Yedukondalu Vs State of A.P.

Andhra Pradesh High Court · (2012) 1 ALT(Cri) 298

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

High Courts19 Apr 2011Allowed

United India Insurance Company Limited Vs Suddala Sankaraiah @ Sankar and S. Eswaraiah Suddala Sankaraiah @ Sankar Vs S. Eswaraiah and United India Insurance Company Limited

Andhra Pradesh High Court · (2011) 131 FLR 431

High Courts19 Apr 2011Dismissed

Google India Pvt. Ltd. Vs Visaka Industries Limited and State of A.P.

Andhra Pradesh High Court · (2011) 04 AP CK 0076

Criminal Procedure Code, 1973 (CrPC) — Section 482Information Technology Act, 2000 — Section 79, 79(1), 79(2), 79(3)Penal Code, 1860 (IPC) — Section 120B, 34, 500, 501

High Courts19 Apr 2011Dismissed

United India Insurance Company Limited Vs Obili Venkata Dasu, Obili Rajamma Dasu, Obili Narendra Dasu and Obili Adi Lakshumma

Andhra Pradesh High Court · (2011) 5 ALD 313 : (2012) 132 FLR 357 : (2011) 131 FLR 139 : (2012) 1 LLJ 597

High Courts19 Apr 2011Dismissed

Bazawada Radh Krishna Murthy Vs Manne Praveen Kumar, Manne Venkata Chalapathi, Revenue Divisional Officer and Mandal Revenue Officer Manne Praveen Kumar Vs Bazawada Mohanangi (died), Bazawada Radhakrishna Murthy and Manne Venkata Chalapathi

Andhra Pradesh High Court · (2011) 04 AP CK 0019

Civil Procedure Code, 1908 (CPC) — Section 11Hindu Succession Act, 1956 — Section 14(1), 14(2)

High Courts19 Apr 2011Dismissed

K. Krishna Vs A.N. Paramkusha Bai Since died, rep. by her L.Rs. and Others

Andhra Pradesh High Court · AIR 2011 AP 165 : (2011) 6 ALT 239 : (2011) 4 CivCC 36

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Hyderabad Municipal Corporation Act, 1955 — Section 685Municipal Corporation of Hyderabad (Acquisition and disposal of immovable property) Rules, 1970 — Rule 8

High Courts19 Apr 2011Allowed

Smt. Kethineni Vani Vs The District Collector and The Revenue Divisional Officer, Gudivada Division

Andhra Pradesh High Court · (2011) 6 RCR(Civil) 2192

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

High Courts18 Apr 2011Dismissed

United India Insurance Company Limited Vs Smt. Bhanu Bee, Sri Mahamood Khan and Shaik Abdul Mateen Smt. Bhanu Bee and Mahamood Khan Vs United India Insurance Company Limited and Shaik Abdul Mateen

Andhra Pradesh High Court · (2011) 5 ALD 564 : (2011) 8 RCR(Civil) 524

Motor Vehicles Act, 1988 — Section 140, 163A, 166, 51

High Courts18 Apr 2011Allowed

Madala Surya Lakshmana Prasad Vs Kallakuri Pattabhi Rama Swamy and Jupudi Venkata Lakshmi Narayana

Andhra Pradesh High Court · (2011) 5 ALD 758 : (2011) 6 ALT 367

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 89, Order 38 Rule 5

High Courts18 Apr 2011Dismissed

Union of India (UOI) and Salar Jung Museum Vs Dr. J. Kedareswari

Andhra Pradesh High Court · (2011) 04 AP CK 0010

High Courts18 Apr 2011Allowed

B.N. Madhukar Rao Vs Reserve Bank of India and Another

Andhra Pradesh High Court · (2011) 4 ALD 12 : (2011) 8 RCR(Civil) 752

Government Securities Act, 2006 — Section 7Succession Act, 1925 — Section 213, 213(1), 213(2), 57

High Courts17 Apr 2011Dismissed

Bandela Sitaram Prasad and others Vs State of A.P. and another

Andhra Pradesh High Court · (2013) 1 ALT(Cri) 77

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 319, 482Penal Code, 1860 (IPC) — Section 406, 498A

High Courts15 Apr 2011Dismissed

Bandari Gangaram Sirikonda and Anupuram Chandraiah Vs The State of A.P.

Andhra Pradesh High Court · (2011) CriLJ 4430

Penal Code, 1860 (IPC) — Section 376(2), 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(2)

High Courts15 Apr 2011

Mohammad Gaffur Vs Uppada Madayya and Dakkata Tonkayya

Andhra Pradesh High Court · (2011) 8 RCR(Civil) 1065

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1

High Courts15 Apr 2011Allowed

S. Pandu Ranga Reddy Vs The Govt. of Andhra Pradesh and Director of Agricultural Marketing Agricultural Market Committee and Sri Amith Kumar Agrwal

Andhra Pradesh High Court · (2011) 4 ALD 14 : (2011) 8 RCR(Civil) 1196

Andhra Pradesh (Agricultural Produce and Livestock) Markets Rules, 1969 — Rule 49(1)Constitution of India, 1950 — Article 14

High Courts15 Apr 2011Allowed

Pydi Prasada Rao and Sabbella Adinarayana Reddy Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2011) 04 AP CK 0026

Prevention of Food Adulteration Act, 1954 — Section 10, 13(2)

High Courts15 Apr 2011Dismissed

Yellapu Damayanthi, Yellapu Jagadeeshwara Venkata Surya Kishore, Yellapu Chitti Kiran Kumar and Yellapu Madhavi Vs Polamarasetti Hemalatha

Andhra Pradesh High Court · (2011) 6 RCR(Civil) 1900

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 11Hindu Succession Act, 1956 — Section 2

High Courts13 Apr 2011Allowed

Dr. M. Divya Reddy Vs Medical Council of India and Others Jamal Dedukula Vs Dr. NTR University of Health Sciences and Dr. M. Divya Reddy

Andhra Pradesh High Court · (2011) 04 AP CK 0080

Dr. N.T.R. Health Sciences Act, 1983 — Section 15, 3