Andhra Pradesh High Court Judgments 2011 — Page 49

High Courts14 Mar 2011Dismissed

The Divisional Electrical Engineer (Operations), A.P. Transco Limited and The Superintending Engineer (Operations), A.P. Transco Limited Vs The Labour Court and Veeranala Rangaswamy

Andhra Pradesh High Court · (2011) 130 FLR 286

Electricity (Supply) Act, 1948 — Section 15, 48, 79, 79CIndustrial Employment (Standing Orders) (Amendment) Act, 1963 — Section 12AIndustrial Employment (Standing Orders) Act, 1946 — Section 1(3), 13, 13B, 14, 2

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High Courts14 Mar 2011Allowed

Kopisetti Satyanarayana Vs The Pidimgoyya Gram Panchayat and The District Panchayat Officer

Andhra Pradesh High Court · (2011) 4 ALD 9

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High Courts14 Mar 2011Allowed

Kundrapu Kondadu Vs Pyla Venkataswamy Babu and Others Smt. Kundrapu Venkata lakshmi Vs Pyla Venkataswamy @ Babu, K. Kondaddu, K. Laxmi and K. Chittemma Pyla Venkata Swamy @ Babu Vs Petakamsetty Ramaswamy Naidu and Others

Andhra Pradesh High Court · (2011) 5 ALD 4 : (2011) 4 CivCC 687 : (2011) 8 RCR(Civil) 975 : (2011) 8 RCR(Criminal) 975

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10Transfer of Property Act, 1882 — Section 52

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High Courts14 Mar 2011Dismissed

Andhra Pradesh Beverages Corporation Ltd. Vs IBM Global Services India Ltd.

Andhra Pradesh High Court · AIR 2011 AP 122 : (2012) 4 ALT 235 : (2011) 3 ARBLR 457

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

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High Courts14 Mar 2011Dismissed

Faimada Begum Vs Akram Pasha and Another

Andhra Pradesh High Court · (2011) LLR 872

Minimum Wages Act, 1948 — Section 19, 3, 3(5), 4(1), 4(A)

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High Courts13 Mar 2011

M/s Excelsior Owners Welfare Association and Sawan Kuntal Vs Government of Andhra Pradesh, M/s Andhra Pradesh Industrial Infrastructure Corporation Limited, M/s Emaar Hills Townships Private Limited and M/s Emaar MGF Land Limited M/s Andhra Pradesh Industrial Infrastructure Corporation Limited Vs M/s Excelsior Owners Welfare Association and Others

Andhra Pradesh High Court · (2011) 03 AP CK 0007

Registration Act, 1908 — Section 22A, 22A(1)

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High Courts11 Mar 2011Dismissed

Commissioner of Central Excise Vs Andhra Paper Mill Ltd.

Andhra Pradesh High Court · (2011) 269 ELT 79 : (2012) 26 STR 163

Central Excise Rules, 1944 — Rule 57ACentral Excises and Salt Act, 1944 — Section 35GCENVAT (Credit) Rules, 2004 — Rule 2(k), 3

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High Courts11 Mar 2011Allowed

M. Durga Rao and Maddu Narayana Vara Prasad Rao Vs The State of A.P.

Andhra Pradesh High Court · (2011) 03 AP CK 0093

Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 7

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High Courts11 Mar 2011Allowed

Torlakonda Mangamma Vs The Government of A.P. and Others

Andhra Pradesh High Court · (2011) 4 ALD 123 : (2011) 8 RCR(Civil) 1326

Andhra Pradesh Panchayat Raj Act, 1994 — Section 153(5), 245Constitution of India, 1950 — Article 226

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High Courts11 Mar 2011Allowed

Bomma Chakravarhty Goud @ Amit Chakravarthy Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2012) 1 ALT(Cri) 56

Penal Code, 1860 (IPC) — Section 384, 415, 417, 420, 468

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High Courts11 Mar 2011Allowed

Defence Estates Officer Vs N. Rani Bai and Another and The Joint Collector and Another

Andhra Pradesh High Court · (2011) 8 RCR(Civil) 1752

Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 1(3), 24, 4, 4(1), 5

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High Courts11 Mar 2011Allowed

Kakarla Pedda Rama Subba Reddy Vs Mukkamalla Krishna Reddy and Mukkamalla Rama Subba Reddy

Andhra Pradesh High Court · (2011) 03 AP CK 0034

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 151, 73

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High Courts11 Mar 2011Allowed

Gorrela Lagumakkagari Anjappa Vs Gorrela Langamakkagari Narsimhulu and 2-Ors.

Andhra Pradesh High Court · (2012) 2 ALT 242

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 15(1)

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High Courts10 Mar 2011Allowed

Budagala Nageswararao Vs The State of A.P.

Andhra Pradesh High Court · (2011) 2 ALD(Cri) 551 : (2012) 1 ALT(Cri) 22

Penal Code, 1860 (IPC) — Section 306, 324

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High Courts10 Mar 2011Allowed

Koduri Venkata Rao, Koduri Brahmaiah, Ambati Srinivasa Rao and Ambati Saibabu Vs The State of A.P.

Andhra Pradesh High Court · (2011) 2 ALD(Cri) 613

Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(2)Penal Code, 1860 (IPC) — Section 441, 442, 451, 452

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High Courts10 Mar 2011Allowed

Mr. G. Man Mohan Hari Prakash Vs The State of A.P. and Another

Andhra Pradesh High Court · (2011) 8 RCR(Civil) 2058

Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 300Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 420

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High Courts10 Mar 2011Allowed

Jyothi Turbopower Services Pvt. Ltd. Vs Shenzhen Shandong Nuclear Power Construction Company Ltd. and Syndicate Bank

Andhra Pradesh High Court · AIR 2011 AP 111 : (2011) 3 ARBLR 442 : (2011) 8 RCR(Civil) 1809

Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 2(1), 34, 36Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2, 20Constitution of India, 1950 — Article 10

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High Courts10 Mar 2011Dismissed