High Courts24 Mar 2011Allowed
Morampudi Pitchaiah Vs Avalapati Ramchandra Rao and Others
Andhra Pradesh High Court · (2012) 6 ALT 487 : (2011) 6 RCR(Civil) 2166
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2011
1,182 judgments · page 47 of 60
High Courts24 Mar 2011Dismissed
G. Hari Babu, Kumar and M. Venkata Sai Basaveswara Rao Vs The State and J. Narayana
Andhra Pradesh High Court · (2011) 2 ALD(Cri) 523
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 192, 200, 201Evidence Act, 1872 — Section 41, 42, 43Penal Code, 1860 (IPC) — Section 323, 34, 427, 447, 448
High Courts24 Mar 2011Dismissed
A. Narayana Reddy Vs The Station House Officer and Others
Andhra Pradesh High Court · (2011) 2 ALD(Cri) 549
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200Penal Code, 1860 (IPC) — Section 323, 34, 448, 506
High Courts24 Mar 2011
Vikram Simha Reddy and Others Vs The Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2011) 03 AP CK 0023
Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 22(2)Constitution of India, 1950 — Article 32Essential Commodities Act, 1955 — Section 3, 3(2), 5
High Courts23 Mar 2011Dismissed
Chalumuri Rohit Naidu Vs Chalumuri Rama Rao
Andhra Pradesh High Court · (2011) 5 ALD 588 : (2011) 8 RCR(Civil) 75
Evidence Act, 1872 — Section 112
High Courts23 Mar 2011Dismissed
N. Ranga Rao Vs The State of Andhra Pradesh and Another
Andhra Pradesh High Court · (2011) 2 ALD(Cri) 160 : (2012) 2 ALT(Cri) 18 : (2011) 2 DMC 248
Criminal Procedure Code, 1973 (CrPC) — Section 197, 202, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 109, 323, 324, 34, 354
High Courts23 Mar 2011Dismissed
K. Sajjan Raj Vs Gopisetty Chandramouli
Andhra Pradesh High Court · AIR 2011 AP 411 : (2011) 4 ALD 96 : (2011) 6 ALT 329 : (2011) 4 CivCC 51
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 2, Order 8 Rule 3, Order 8 Rule 5, Order 8 Rule 5(1), Order 8 Rule 5(2)Evidence Act, 1872 — Section 58Registration Act, 1908 — Section 49
High Courts23 Mar 2011Dismissed
B. Gangadharam Vs D. Siva Sankar Reddy
Andhra Pradesh High Court · (2011) 8 RCR(Civil) 699
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 37, 115, 151
High Courts23 Mar 2011Dismissed
G. Basheer Ahamed Vs G. Masood Ahmed
Andhra Pradesh High Court · (2011) 8 RCR(Civil) 806
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Evidence Act, 1872 — Section 45
High Courts23 Mar 2011Dismissed
V.V.S. Constructions and Engineering Contratrors Vs IVRCL Infrastructure and Projects Limited, MIHIR
Andhra Pradesh High Court · (2011) 8 RCR(Civil) 1351
Arbitration and Conciliation Act, 1996 — Section 11(6), 12(3), 13, 34
High Courts23 Mar 2011Allowed
Sri M. Narayan Reddy Vs The Govt. of India, Ministry of Home Affairs and Anr
Andhra Pradesh High Court · (2011) 4 RCR(Civil) 418 : (2011) 4 RCR(Civil) 418
Administrative Tribunals Act, 1985 — Section 15Commissions of Inquiry Act, 1952 — Section 3(4), 3(5), 3(6)Constitution of India, 1950 — Article 14, 19(1), 19(2), 21, 226
High Courts23 Mar 2011Allowed
Seshapu Bhujanga Rao Vs The State and Sri J. Sambasiv, Junior Civil Judge
Andhra Pradesh High Court · (2011) 2 ALD(Cri) 547
Criminal Procedure Code, 1973 (CrPC) — Section 161, 340, 482Penal Code, 1860 (IPC) — Section 193, 332
High Courts23 Mar 2011Allowed
Smt. Gali Suvarna Rao, Vadla Bhoomaiah, Vadla Laxmaiah and Vadla Vijaya Vs Vadla Raghunandan and Others
Andhra Pradesh High Court · (2011) 03 AP CK 0006
Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 10, 24, 24(1), 28, 3Limitation Act, 1963 — Section 5
High Courts23 Mar 2011Allowed
State of A.P. Vs Putchalapalli Naresh Reddy and Others
Andhra Pradesh High Court · (2011) 03 AP CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 235(1), 235(2), 239, 313, 428Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts22 Mar 2011
Union of India (UOI) Vs Garnepudi Sunitha Garnepudi Sunitha Vs Union of India (UOI)
Andhra Pradesh High Court · (2011) 03 AP CK 0033
Railway Claims Tribunal Act, 1987 — Section 16, 23Railways Act, 1989 — Section 123, 124A, 125
High Courts22 Mar 2011Dismissed
Syed Thaihseen Hussain rep. by through GPA Holder Nafees Unisa Begum Vs The Pass Port Officer, Ministry of External Affairs, Government of India
Andhra Pradesh High Court · (2011) 6 RCR(Civil) 2116
High Courts22 Mar 2011Dismissed
Startegic Insurance Broking Services Private Limited Vs Insurance Regulatory and Development Authority, IFFCO-TOKIO General Insurance Company Limited and Lanco Amarkantak Power Private Limited
Andhra Pradesh High Court · AIR 2011 AP 163
Insurance Regulatory and Development Authority Act, 1999 — Section 14, 14(2), 2Insurance Regulatory and Development Authority Regulation — Regulation 41
High Courts22 Mar 2011
Shaheen Begum and Others Vs Union of India (UOI) and Defence Estate Officer
Andhra Pradesh High Court · (2011) 4 ALD 135 : (2011) 6 RCR(Civil) 2056
Land Acquisition Act, 1894 — Section 18Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 7(1), 8, 8(1)
High Courts21 Mar 2011Allowed
Sama Suryanarayana Vs Allu Veeraraghavulu and The Oriental Insurance Company Ltd.
Andhra Pradesh High Court · (2011) 03 AP CK 0108
Motor Vehicles Act, 1988 — Section 140, 147, 166
High Courts21 Mar 2011Allowed
M. Durga Reddy Vs State of A.P. and Others
Andhra Pradesh High Court · (2011) 03 AP CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 311A