High Courts04 Mar 2011
Visarapu Someswara Rao Vs Mutyala Ganga Raju and Others
Andhra Pradesh High Court · (2011) 4 ALD 143
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2011
1,182 judgments · page 51 of 60
High Courts03 Mar 2011
Union of India (UOI) Vs Trilokinath Pandey and Smt. Bhagirathi Pandey
Andhra Pradesh High Court · (2011) 8 RCR(Civil) 1342
Criminal Procedure Code, 1973 (CrPC) — Section 174Railway Claims Tribunal Act, 1987 — Section 16, 23Railways Act, 1989 — Section 123, 124A, 125
High Courts03 Mar 2011Allowed
Gajula Pandu Ranga Rao Vs The State
Andhra Pradesh High Court · (2011) 2 ALD(Cri) 618
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 25Prevention of Corruption Act, 1988 — Section 11, 12, 13(1), 13(2), 14
High Courts03 Mar 2011Dismissed
Sirlapu Neelakantam ACTO Vs State
Andhra Pradesh High Court · (2011) 2 ALD(Cri) 503
Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 2, 20, 7
High Courts03 Mar 2011Allowed
Meenugu Mallaiah (Died Per L.Rs.) and Others Vs Ananthula Rajaiah and Samudrala Rajesham
Andhra Pradesh High Court · (2011) 6 ALT 375
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts01 Mar 2011Dismissed
The Commissioner of Income Tax Vs Agricultural Market Committee
Andhra Pradesh High Court · (2011) 244 CTR 417
Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 11, 11(4), 12, 13, 14Andhra Pradesh (Agricultural Produce and Livestock) Markets Rules, 1969 — Rule 27, 45, 48, 74, 8Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 — Section 3
High Courts01 Mar 2011Dismissed
Little Angels Educational Society Vs The Income Tax Officer-Range 3
Andhra Pradesh High Court · (2011) 336 ITR 413
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 28, 33B, 34Income Tax Act, 1961 — Section 10(23C), 11, 11(1), 11(5), 12A
High Courts01 Mar 2011Dismissed
P.L. Reddy and Company Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2011) 4 ALD 139 : (2011) 8 RCR(Civil) 1114
High Courts01 Mar 2011Dismissed
Dr. Subhendu Sen (VSM) Ex-Lieutenant Colonel (Army) Vs Sri Pradeep Kumar, Secretary, Ministry of Defence, Government of India
Andhra Pradesh High Court · (2011) 03 AP CK 0067
Andhra Pradesh High Court Writ Proceedings Rules, 1977 — Rule 21Army Act, 1950 — Section 164(2)Contempt of Courts Act, 1971 — Section 10, 12, 20
High Courts01 Mar 2011Dismissed
N. Posetty Vs N. Jagannadham
Andhra Pradesh High Court · (2011) 6 ALT 298
Transfer of Property Act, 1882 — Section 53A
High Courts01 Mar 2011
K. Kanaka Rao Vs The Chairman, A.P. Cooperative Tribunal, The Deputy Registrar of Cooperative Societies and The President, Primary Agricultural Cooperative Credit Society
Andhra Pradesh High Court · (2011) 1 APLJ 282 : (2011) 8 RCR(Civil) 923
Constitution of India, 1950 — Article 226, 300A, 31
High Courts01 Mar 2011Allowed
Rajesh Gutta Vs State of A.P.
Andhra Pradesh High Court · (2011) 3 Crimes 236 : (2011) 2 DMC 655 : (2011) 5 RCR(Criminal) 452
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 188Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 145, 27, 32
High Courts01 Mar 2011Dismissed
Commr. of C. Ex. and Cus. Vs Rashtriya Ispat Nigam Ltd.
Andhra Pradesh High Court · (2011) 267 ELT 311
Central Excise Tariff Act, 1985 — Section 2Central Excises and Salt Act, 1944 — Section 35GCENVAT (Credit) Rules, 2002 — Rule 2
High Courts28 Feb 2011Dismissed
People Monitoring Group on Electricity Regulation (PMGER) and Others Vs Government of A.P. and Others Gautami Power Limited and Mr. Krishna Ram Bhubal Vs Andhra Pradesh Electricity Regulatory Commission
Andhra Pradesh High Court · (2011) 1 APLJ 193
Constitution of India, 1950 — Article 136, 14, 21, 226Electricity Act, 2003 — Section 108, 111, 175, 185(3), 3(2)
High Courts28 Feb 2011Allowed
Dr. N. Vinatha Naini Reddy Vs The State of Andhra Pradesh and Others Dr. M. Radha Krishna Vs The Government of A.P., Kakatiya University and Gowda Rajender
Andhra Pradesh High Court · (2011) 02 AP CK 0054
Andhra Pradesh University Act, 1991 — Section 18(1), 18(5), 18(6), 18(7), 3(3)Kakatiya University Act, 1976 — Section 29(1)
High Courts28 Feb 2011Allowed
Ayithi Appalanaidu Vs Petla Papamma
Andhra Pradesh High Court · AIR 2011 AP 172 : (2011) 5 ALD 393 : (2011) 8 RCR(Civil) 689
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 16Specific Relief Act, 1963 — Section 16
High Courts28 Feb 2011
Mirza Basharath Ali Khan Vs P. Jagannath Rao
Andhra Pradesh High Court · (2011) 5 ALD 340
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 10(1), 10(2), 12, 13Civil Procedure Code, 1908 (CPC) — Section 11
High Courts28 Feb 2011Dismissed
Lanco Infra Tech Ltd. Vs CESTAT, Bangalore
Andhra Pradesh High Court · (2012) 25 STR 119 : (2012) 35 STT 506
Central Excises and Salt Act, 1944 — Section 35B, 35FWorks Contract (Composition Scheme for Payment of Service Tax) Rules, 2007 — Rule 3(3)
High Courts25 Feb 2011Dismissed
Dr. Jayaram Chigurupati, rep by his power of Attorney Holder, Mrs. Padmasree Chigurupati, rep by his power of Attorney Holder and Zenotech Vs Ranbaxy Laboratories Limited, Zenotech Laboratories Limited and Daiichi Sankyo Company Limited
Andhra Pradesh High Court · (2011) 1 APLJ 229 : (2011) 163 CompCas 550 : (2011) 3 CompLJ 252 : (2011) 108 SCL 448
Companies Act, 1956 — Section 10F, 169, 186, 397, 398Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 1997 — Regulation 22(7)
High Courts25 Feb 2011
Yara Renuka Vs The Government of Andhra Pradesh and The High Court of Andhra Pradesh G. Sudheer Kumar Murthy Vs The Registrar,(Recruitment) High Court of Andhra Pradesh and The Chief Secretary to Government of AP., General Administration (Law and Legislature and J-SC-F) Department
Andhra Pradesh High Court · (2011) 02 AP CK 0069
Constitution of India, 1950 — Article 14, 16, 16(1), 233(2)