COURT ARCHIVE

Andhra Pradesh High Court judgments, 2011

1,182 judgments · page 45 of 60

High Courts08 Apr 2011

B. Krishna Reddy Vs Smt. Pushpa Subrahmanyam and Others

Andhra Pradesh High Court · (2011) 6 ALT 73

Andhra Pradesh Municipalities Act, 1965 — Section 194, 194(1)Contempt of Courts Act, 1971 — Section 12(1), 12(3), 13Contempt of Courts Rules, 1980 — Rule 32(1)

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High Courts08 Apr 2011Dismissed

Shaik Mahboob Basha Vs Election Commission of India

Andhra Pradesh High Court · AIR 2011 AP 141 : (2011) 6 RCR(Civil) 2198

Representation of the People Act, 1951 — Section 29, 29A

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High Courts08 Apr 2011Dismissed

Smt. Pilla Appala Narsamma Vs The Record Officer, for OIC Records and Others

Andhra Pradesh High Court · AIR 2011 AP 183 : (2012) 1 DMC 493

Evidence Act, 1872 — Section 108Hindu Marriage Act, 1955 — Section 5, 5(1)

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High Courts07 Apr 2011Dismissed

Sri. Bhavani Castings Ltd. Vs Commr. of C.EX., Visakhapatnam-II

Andhra Pradesh High Court · (2011) 8 RCR(Civil) 755 : (2012) 28 STR 311

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

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High Courts07 Apr 2011Dismissed

Bandela Sitaram Prasad and others Vs State of Andhra Pradesh and another

Andhra Pradesh High Court · (2012) 2 ALD(Cri) 889

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

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High Courts07 Apr 2011Dismissed

M. Ganadeva Nadu Vs The State of A.P. Inspector of Police, VCCS.

Andhra Pradesh High Court · (2011) 04 AP CK 0053

Essential Commodities Act, 1955 — Section 16A(1), 6A

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High Courts06 Apr 2011Allowed

Tellam Venkata Rao and Andala Mangi Reddy Vs Government of A.P. and The Commissioner, Tribal Welfare

Andhra Pradesh High Court · (2011) 04 AP CK 0084

Andhra Pradesh Scheduled Areas Land Transfer Act, 1959 — Section 3, 3AConstitution of India, 1950 — Article 226

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High Courts06 Apr 2011Allowed

Pothula Suresh @ Beri Komti Venkataramaiah Vs State of Andhra Pradesh, rept. by the Public Prosecutor, High Court of A.P. and Boya Udumula Narasimhulu

Andhra Pradesh High Court · (2011) 04 AP CK 0070

Arms Act, 1959 — Section 25(1)(B), 27Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 40, 41, 42, 43, 44

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High Courts01 Apr 2011Allowed

Shaik Zareena Kasam Vs Patan Sadab Khan, Patan Jaleel Khan and Patan Amzad Ali Khan

Andhra Pradesh High Court · (2011) 6 RCR(Civil) 2155

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High Courts01 Apr 2011Dismissed

The Oriental Insurance Company Limited Vs S. Rammanjaneyulu @ Mala Ramanjaneyulu, S. Rama Krishnammma, S. Chandra Babu, and A.C. Venkata Reddi @ Venkatanarayana Reddi

Andhra Pradesh High Court · (2011) 5 ALD 596 : (2011) 8 RCR(Civil) 133

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 455Motor Vehicles Act, 1988 — Section 140, 166

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High Courts01 Apr 2011Allowed

T.K. Krishnan Vs A. Venkatapathi Raju and State of A.P.

Andhra Pradesh High Court · (2011) 04 AP CK 0044

Criminal Procedure Code, 1973 (CrPC) — Section 357Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142Negotiable Instruments Laws (Amendment) Act, 1988 — Section 4

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High Courts01 Apr 2011Allowed

Gangarapu Karenna Vs Jami Karuvu and Jami Srinivasa Rao

Andhra Pradesh High Court · (2011) 8 RCR(Civil) 819

Limitation Act, 1963 — Section 5

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High Courts01 Apr 2011Dismissed

M. Ranga Rao Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2011) 04 AP CK 0034

Criminal Procedure Code, 1973 (CrPC) — Section 190, 191, 319, 319(1), 319(4)Negotiable Instruments Act, 1881 (NI) — Section 144Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471

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High Courts01 Apr 2011Allowed

A. Sreenivasa Rao and Others Vs The State of A.P. and Another

Andhra Pradesh High Court · (2011) 3 DMC 537

Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 125, 300, 498A

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High Courts01 Apr 2011Allowed

E. Satyanarayana and Co. Indian Oil Dealer Vs The Indian Oil Corporation Limited and Sri M.V. Pavan Kumar, Indian Oil Corporation Retail Outlet

Andhra Pradesh High Court · (2011) 6 ALT 384

Constitution of India, 1950 — Article 14

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High Courts01 Apr 2011Allowed

Asian Paints (India) Ltd. Vs The Employees'' State Insurance Corporation and Another

Andhra Pradesh High Court · (2011) LLR 776

Employees State Insurance Act, 1948 — Section 2(22), 75(2B)Industrial Disputes Act, 1947 — Section 12(3)

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High Courts01 Apr 2011Dismissed

Heera Chand Vs Ommi Setti (died) and Ommi Venkatalakshmi

Andhra Pradesh High Court · (2011) 04 AP CK 0003

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 2, 9Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 19, 19(3), 9(3)Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts31 Mar 2011Dismissed