Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 235(1), 235(2), 378(3)Explosive Substances Act, 1908 — Section 3, 5, 6Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302

Read judgment

High Courts15 Mar 2011Dismissed

G. Viswanadharaju Vs A. Venkata Narayanamma (died) by L.R.

Andhra Pradesh High Court · (2011) 5 ALD 147

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2

Read judgment

High Courts15 Mar 2011Dismissed

Shri Patil Enterprises Vs General Manager, South Central Railway and Others

Andhra Pradesh High Court · (2013) 1 ALT 458

Arbitration and Conciliation Act, 1996 — Section 11(6)

Read judgment

High Courts15 Mar 2011Allowed

The State of Andhra Pradesh and The Director of Mines and Geology, Government of Andhra Pradesh Vs S. Sai Ram Singh, Assistant Director of Mines and Geology and The Andhra Pradesh Administrative Tribunal

Andhra Pradesh High Court · (2011) 03 AP CK 0011

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 8

Read judgment

High Courts14 Mar 2011

United India Insurance Company Ltd. Vs N. Appi Reddy and Others Budi Uma Devi and Others Vs N. Appi Reddy and The United India Insurance Company Ltd.

Andhra Pradesh High Court · (2011) 03 AP CK 0107

Motor Vehicles Act, 1988 — Section 147, 166

Read judgment

High Courts14 Mar 2011Allowed

P. Laxmikant Rao and Sons, Dealers of Hindustan Petroleum Corporation Limited Vs The Union of India (UOI) and Others

Andhra Pradesh High Court · (2011) 8 RCR(Civil) 1416

Constitution of India, 1950 — Article 14

Read judgment

High Courts14 Mar 2011Allowed

Madhucon Projects Limited Vs UE Development India Pvt Ltd.

Andhra Pradesh High Court · (2011) 03 AP CK 0068

Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6), 43Limitation Act, 1963 — Article 137

Read judgment

High Courts14 Mar 2011

Sannidhi Satyanarayana Murthy and Others Vs Smt. Bangaru Rajeshwari

Andhra Pradesh High Court · (2011) 8 RCR(Civil) 1229

Andhra Pradesh (Telangana Area) Money Lenders Act, 1349 — Section 6, 9(1), 9(2)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 5, Order 8 Rule 6Criminal Procedure Code, 1973 (CrPC) — Section 195

Read judgment

High Courts14 Mar 2011Allowed

Vavilapalli Ramesh and Another Vs GiradaRama Rao and Another

Andhra Pradesh High Court · (2011) 03 AP CK 0057

Criminal Procedure Code, 1973 (CrPC) — Section 248(2), 397, 399, 399(1), 399(2)Penal Code, 1860 (IPC) — Section 307, 323, 324, 325, 34

Read judgment

High Courts14 Mar 2011Dismissed

ICICI Lombard General Insurance Co. Ltd. Vs Smt. S. Srilatha and Others

Andhra Pradesh High Court · (2011) 03 AP CK 0055

Read judgment