High Courts30 Mar 2011
Mallikarjuna Transport and Another Vs The Singareni Collieries Company Limited and Others
Andhra Pradesh High Court · (2011) 8 RCR(Criminal) 1039
Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 — Section 2
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2011
1,182 judgments · page 46 of 60
High Courts30 Mar 2011Dismissed
Bilasraika Sponge Iron Pvt. Ltd. Vs Devi Trading Company
Andhra Pradesh High Court · (2011) 5 ALD 327 : (2011) 8 RCR(Criminal) 1009
Andhra Pradesh Civil Courts Act, 1972 — Section 33Andhra Pradesh Civil Rules of Practice and Circular Orders, 1990 — Rule 23, 32, 32(2), 33Arbitration and Conciliation Act, 1996 — Section 36, 37, 9
High Courts30 Mar 2011Allowed
The Commissioner of Customs and Central Excise Vs H.B. Cargo Services
Andhra Pradesh High Court · (2011) 268 ELT 448
Customs Act, 1962 — Section 108, 114, 130Customs House Agents Licensing Regulations, 2004 — Regulation 13, 20, 20(2), 22, 9
High Courts30 Mar 2011
Commissioner of Income Tax and Others Vs Agriculture Market Committee and Others
Andhra Pradesh High Court · (2011) 03 AP CK 0027
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 4(1)Benami Transactions (Prohibition) Act, 1988 — Section 3, 4, 4(1)Cantonments Act, 1924 — Section 3
High Courts30 Mar 2011Allowed
Amit Kumar Agarwal Vs Reynolds Packagings Pvt. Ltd. and Others
Andhra Pradesh High Court · (2011) 4 BC 1
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 140(1), 141, 141(2), 142
High Courts29 Mar 2011
Kuruvakotapaty Chinna Linganna Vs Karimaddela Sivalingam and Alla Brahmananda Reddy Alla Mallikarjuna Reddy, Alla Nageswaramma, Karimaddela Sivalingam and Alla Brahmananda Reddy Vs Kuruvakotapaty Chinna Linganna
Andhra Pradesh High Court · (2011) 5 ALD 317 : (2012) 1 ALT 495
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(3)Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 19
High Courts29 Mar 2011Dismissed
Ramesh Kumar Jain Vs Ghansyamdas Rathi and Smt. Manorama Bai
Andhra Pradesh High Court · (2011) 5 ALD 354
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 15, 20, 22Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 23(7), 23(7)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 58, Order 21 Rule 97, Order 21 Rule 99, 115
High Courts29 Mar 2011Allowed
Nagaraju and Others Vs K. Rami Reddy and Others
Andhra Pradesh High Court · (2011) 8 RCR(Civil) 1074
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151, 153
High Courts29 Mar 2011Allowed
G. Krishna Prasad Vs The State of Andhra Pradesh and Others Smt. A. Bhanu Vs The State of Andhra Pradesh and G. Krishna Prasad
Andhra Pradesh High Court · (2011) 4 ALD 51 : (2011) 6 RCR(Civil) 1901
Land Acquisition Act, 1894 — Section 10, 11(2), 12(2), 4(1), 6
High Courts29 Mar 2011Allowed
M. Jaipal Reddy and Supraja Enterprises Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2011) 03 AP CK 0051
Prevention of Food Adulteration Act, 1954 — Section 11(4), 13(2), 14, 14(2), 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 9
High Courts29 Mar 2011
K. Nivedan and Others Vs The State of A.P. and Another
Andhra Pradesh High Court · (2011) 2 ALD(Cri) 17
Criminal Procedure Code, 1973 (CrPC) — Section 200, 210, 244, 244(2)
High Courts29 Mar 2011
M. Maohar Reddy Vs The Government of A.P. and Others
Andhra Pradesh High Court · (2011) 5 ALD 521
High Courts28 Mar 2011Allowed
P. Gopalakrishna and another Vs Food Inspector, Division III Officer of the Assistant Food Controller Zone-1, Visakhapatnam and another
Andhra Pradesh High Court · (2011) 2 ALD(Cri) 565
Prevention of Food Adulteration Act, 1954 — Section 13(2), 14, 16(1), 2, 7
High Courts28 Mar 2011Allowed
K. Ravi Shankar and others Vs A. Narender and others
Andhra Pradesh High Court · (2011) 5 ALT 652
Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 9, 9MMines and Minerals (Development and Regulation) Act, 1957 — Section 15, 3(e)
High Courts28 Mar 2011Allowed
P. Gopalakrishna and Ushodaya Enterprises (P) Ltd. both (Priya Foods Division) Vs The Food Inspector, Division III and State of A.P.
Andhra Pradesh High Court · (2011) 03 AP CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 227, 258, 4(2)Prevention of Food Adulteration Act, 1954 — Section 13(2), 13(5), 16(1), 2, 7
High Courts25 Mar 2011Dismissed
Vijay and Company Vs Yogeswara Rao and Company and Others
Andhra Pradesh High Court · (2011) 03 AP CK 0102
Civil Procedure Code, 1908 (CPC) — Section 115, 50, 52, 53
High Courts25 Mar 2011
Yelamarthi Sarath Kumar and Others Vs The State of A.P. and Others
Andhra Pradesh High Court · (2011) 03 AP CK 0048
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 6Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 144, 15, 15(1), 154, 16Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Appointment of Trustees Rules, 1987 — Rule 3, 4, 4(1), 4(2)
High Courts25 Mar 2011Allowed
Mohd. Mustafa Shareef Vs Masoom Ali Mohalla Committee, M.A. Azeem and The A.P. State Wakf Board
Andhra Pradesh High Court · (2011) 03 AP CK 0044
Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 8, 8(2), 8(8)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A, Order 7 Rule 10A(1), Order 7 Rule 10A(2), Order 7 Rule 10A(3)Waqf Act, 1995 — Section 83, 85
High Courts25 Mar 2011Allowed
Director of Income Tax (International Taxation) and Another Vs Authority for Advance Rulings and Another
Andhra Pradesh High Court · (2011) 03 AP CK 0040
Advanced Rulings (Procedure) Rules, 1996 — Rule 10, 13, 13(1), 16, 16(1)Army Act, 1950 — Section 162, 164, 164(2), 165Army Rules, 1954 — Rule 61, 62
High Courts25 Mar 2011
P. Durga Rao Vs State of Andhra Pradesh and Another
Andhra Pradesh High Court · (2011) 03 AP CK 0026
Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 12, 12(1), 13, 2, 3Andhra Pradesh Prohibition (Amendment) Act, 1997 — Section 7A, 8, 8(3)Andhra Pradesh Prohibition Act, 1995 — Section 7, 7A