COURT ARCHIVE

Andhra Pradesh High Court judgments, 2011

1,182 judgments · page 52 of 60

High Courts25 Feb 2011

Urmila Mansion Private Limited Vs The Inspector General of Stamps and Registration and Others

Andhra Pradesh High Court · (2011) 4 ALD 113 : (2011) 8 RCR(Civil) 1344

Constitution of India, 1950 — Article 215Registration Act, 1908 — Section 71

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High Courts25 Feb 2011Allowed

G. Linga Reddy Vs M. Dharma Raju and State of A.P.

Andhra Pradesh High Court · (2011) 8 RCR(Civil) 2054

Criminal Procedure Code, 1973 (CrPC) — Section 170, 173(2), 173(8), 482Penal Code, 1860 (IPC) — Section 147, 149, 323, 325, 327Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

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High Courts25 Feb 2011Allowed

N. Raji Reddy Vs The Commissioner of Prohibition and Excise and The Prohibition and Excise Superintendent, Collectorate

Andhra Pradesh High Court · (2011) 4 ALD 128

Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 24, 25, 25(7), 25(9), 26Andhra Pradesh Excise Act, 1968 — Section 15, 31

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High Courts25 Feb 2011

Md. Yousufuddin Vs Md. Masiuddin and Others

Andhra Pradesh High Court · (2011) 8 RCR(Civil) 1062

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

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High Courts25 Feb 2011Allowed

Manchukonda Venkata Jagannadham Vs Chettipalli Bullamma, Chettipalli Sankara Rao and Radha Soami Satsang Beas

Andhra Pradesh High Court · AIR 2011 AP 104

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 20Andhra Pradesh Civil Courts Act, 1972 — Section 10, 11, 11(2), 3, 3(2)Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 8

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High Courts25 Feb 2011Dismissed

P. Jagdeshwar Reddy Vs Bank of Maharastra and M. Wahajuddin

Andhra Pradesh High Court · AIR 2011 AP 397 : (2011) 5 ALD 427 : (2011) 8 RCR(Civil) 1105

Contract Act, 1872 — Section 128, 141, 18, 20(2), 23Limitation Act, 1963 — Section 18, 18(1), 20(2)

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High Courts25 Feb 2011Allowed

Government of Andhra Pradesh and another Vs Kapitan Distilleries, Hyderabad and Others

Andhra Pradesh High Court · (2012) 1 ALD 107

Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 5(1)Andhra Pradesh Distillery Rules, 1970 — Rule 9Andhra Pradesh Excise Act, 1968 — Section 10, 11, 12, 12(3), 2(19)

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High Courts25 Feb 2011

Mr. P. Shankar Rao Vs The Government of A.P. and Others

Andhra Pradesh High Court · (2011) 02 AP CK 0002

Andhra Pradesh Infrastructure Development Enabling Act, 2001 — Section 32Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 21, 225, 226, 32, 5

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High Courts24 Feb 2011

The New India Assurance Co. Ltd. Vs Smt. Tottikolla Chukkamma and Others

Andhra Pradesh High Court · (2011) 5 ALD 232 : (2011) 6 RCR(Civil) 2185

General Clauses Act, 1897 — Section 13Motor Vehicles Act, 1988 — Section 147, 173

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High Courts24 Feb 2011

S.K. Enterprises Vs Registrar, English and Foreign Languages University and Another

Andhra Pradesh High Court · (2011) 2 ALT 474

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High Courts24 Feb 2011

R. Johnwesly. Vs A.P.S.R.T.C

Andhra Pradesh High Court · (2011) 4 ALD 146

Andhra Pradesh State Road Transport Corporation Employees (Service) Regulations, 1964 — Regulation 6ARoad Transport Corporations Act, 1950 — Section 45, 45(1)

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High Courts24 Feb 2011Allowed

Ramalingeswara Weavers Co-op. Production and Sales Society Limited Vs The Chairman, A.P. Co-operative Tribunal

Andhra Pradesh High Court · (2011) 8 RCR(Civil) 1163

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High Courts23 Feb 2011Allowed

Sri Lakshmi Venkateswara Industries Vs Commercial Tax Officer and Others

Andhra Pradesh High Court · (2011) 46 VST 349

State Financial Corporations Act, 1951 — Section 19, 19(2), 29

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High Courts23 Feb 2011Allowed

Viceroy Hotels Limited Vs The Commercial Tax Officer and Others

Andhra Pradesh High Court · (2011) 02 AP CK 0084

Andhra Pradesh General Sales Tax Act, 1957 — Section 5EAndhra Pradesh Value Added Tax Act, 2005 — Section 16, 16(1), 2(28), 22(1), 22(2)Andhra Pradesh Value Added Tax Rules, 2005 — Rule 25(5)

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High Courts23 Feb 2011Dismissed

Smt. Prabha Sharma and Another Vs State of A.P.

Andhra Pradesh High Court · (2011) 1 ALD(Cri) 824 : (2011) 5 RCR(Criminal) 449

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161, 482, 483Penal Code, 1860 (IPC) — Section 34, 403, 406, 415, 418

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High Courts23 Feb 2011Dismissed

Gummuluru Sansyasinaidu and Others Vs State Bank of India

Andhra Pradesh High Court · (2011) 02 AP CK 0065

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11Transfer of Property Act, 1882 — Section 60

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High Courts23 Feb 2011

Nuclear Fuel Complex Vs State of A.P. The State of A.P. Vs Nuclear Fuel Complex, Cherlapally

Andhra Pradesh High Court · (2011) 42 VST 273

Central Sales Tax Act, 1956 — Section 14, 14(4), 15, 5(2), 6

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High Courts22 Feb 2011Dismissed

Gummuluru China Appalanaidu and Others Vs State Bank of India

Andhra Pradesh High Court · (2011) 8 RCR(Civil) 826

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11Transfer of Property Act, 1882 — Section 60

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High Courts21 Feb 2011Dismissed

Anga Bhuloka Rao Vs Smt. Noorjahan Begum

Andhra Pradesh High Court · (2011) 2 ALT 373

Registration Act, 1908 — Section 17, 49

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High Courts21 Feb 2011Dismissed

Pillalamarri Venugopala Krishna Murthy and Another Vs State of A.P.

Andhra Pradesh High Court · (2011) 02 AP CK 0051

Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2), 20, 4(1)

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