High Courts02 Feb 2011Dismissed
Jakka Lachaiah Vs G. Kalavathy
Andhra Pradesh High Court · (2011) 02 AP CK 0067
Evidence Act, 1872 — Section 102Negotiable Instruments Act, 1881 (NI) — Section 118
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2011
1,182 judgments · page 56 of 60
High Courts01 Feb 2011
P. Vijaya Lakshmi Choudary and Others Vs B. Balaiah (Died) and Others
Andhra Pradesh High Court · (2013) 3 ALT 365
Contract Act, 1872 — Section 202
High Courts01 Feb 2011Dismissed
S. Ramana @ Ramana Reddy Vs T. Venkateswarlu and The Oriental Insurance Company Limited The Oriental Insurance Company Ltd. Vs S. Ramana @ Ramana Reddy and T. Venkateswarlu
Andhra Pradesh High Court · (2013) ACJ 679 : (2011) 5 ALD 591 : (2011) 8 RCR(Civil) 536
High Courts01 Feb 2011Dismissed
Commr. of C. Ex., Visakhapatnam-II Vs Sai Sahmita Storages (P) Ltd.
Andhra Pradesh High Court · (2011) 23 STR 341 : (2011) 45 VST 467
Central Excises and Salt Act, 1944 — Section 11AC, 35GCENVAT (Credit) Rules, 2002 — Rule 15(2), 2CENVAT (Credit) Rules, 2004 — Rule 14, 15, 15(1)
High Courts31 Jan 2011Dismissed
Branch Manager, United India Insurance Co. Ltd., Markapur Vs K. Thulasamma and others
Andhra Pradesh High Court · (2011) 5 ALT 403
Penal Code, 1860 (IPC) — Section 283, 304(A), 337
High Courts31 Jan 2011Allowed
V. Vedanda Vyasulu (Died) per L.Rs. and Others Vs K. Purushotam and Y. Subbarayudu Darwaza
Andhra Pradesh High Court · (2011) 2 ALD 616
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 85, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92
High Courts31 Jan 2011
Amarthaluri John Kennedy Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2011) 2 ALD(Cri) 32
Motor Vehicles Act, 1988 — Section 134, 187Penal Code, 1860 (IPC) — Section 304A, 338
High Courts31 Jan 2011Allowed
United India Insurance Co. Ltd. Vs Mohammadi Begum and others
Andhra Pradesh High Court · (2011) 5 ALT 302
High Courts29 Jan 2011Dismissed
Sri Kommisetti Venkata Satyanarayana Vs The Inspector of Vigilance and Enforcement Department
Andhra Pradesh High Court · (2011) 2 ALD 479 : (2011) 2 ALT 7 : (2011) 8 RCR(Civil) 1998
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 435, 439Essential Commodities Act, 1955 — Section 6A, 6C
High Courts29 Jan 2011Dismissed
Laxmichand and Balchand, Partnership Firm Carrying on Business, Sangeeta Mankani, Saroj Mankani and Mr. Ashok Mankani Vs Ashok Leyland Ltd. and Automotive Manufactures
Andhra Pradesh High Court · (2011) 5 ALD 20 : (2011) 6 ALT 282 : (2011) 4 CivCC 142
Banking Regulation Act, 1935 — Section 21, 35ACivil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 6 Rule 14, 34
High Courts29 Jan 2011Allowed
Akella Sushmita Vardhani Vs Mohammed Mirza Hassan and State
Andhra Pradesh High Court · (2011) 2 ALD(Cri) 14
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 415, 417, 420
High Courts29 Jan 2011Allowed
R. Venkat Goud Vs The Revenue Divisional Officer
Andhra Pradesh High Court · (2011) 8 RCR(Civil) 1150
High Courts29 Jan 2011
Palam Buddagandla Obaiah Vs State of A.P.
Andhra Pradesh High Court · (2011) CriLJ 2276 : (2011) 7 RCR(Criminal) 316
Penal Code, 1860 (IPC) — Section 418
High Courts29 Jan 2011Dismissed
Karumuri Sambasiva Rao Vs Vysyaraju Suryanarayana Raju
Andhra Pradesh High Court · AIR 2011 AP 299 : (2011) 8 RCR(Civil) 938
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 22(1), Order 21 Rule 22(2), Order 21 Rule 35
High Courts28 Jan 2011Dismissed
Tumu Srihari Vs Thumu Padmamma and Others
Andhra Pradesh High Court · AIR 2011 AP 88 : (2011) 4 CivCC 77 : (2011) 8 RCR(Civil) 1707
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 11Evidence Act, 1872 — Section 67Limitation Act, 1963 — Article 58
High Courts28 Jan 2011
Dr. Madina Balakrishna Vs B. Suryam Court Amien (Field Assistant) and Malla Krishna Rao
Andhra Pradesh High Court · (2011) 2 ALT 492
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35Contempt of Courts Act, 1971 — Section 2Contempt of Courts Rules, 1980 — Rule 33
High Courts28 Jan 2011Allowed
Muthineni Chander, Keerthi Bhaskar, Radam Krishna Murthy and A. Sudhakar Vs The State of A.P. and S. Rajendra Prasad, Circle Inspector of Police
Andhra Pradesh High Court · (2011) 8 RCR(Criminal) 2144
Andhra Pradesh Excise (Powers and Duties) Rules, 1972 — Rule 3(1)Andhra Pradesh Excise Act, 1968 — Section 27, 34, 35, 36, 37Criminal Procedure Code, 1973 (CrPC) — Section 190
High Courts28 Jan 2011Allowed
D. Sanyasayya Setty and Another Vs P. Srinivasa Rao
Andhra Pradesh High Court · (2012) 4 ALT 684
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Hindu Minority and Guardianship Act, 1956 — Section 8(2)Limitation Act, 1963 — Article 60
High Courts28 Jan 2011Allowed
K.S. Padma Rao Somaiah Vs The General Manager (Personal), The Senior Manager (P) and Disciplinary Authority, Dept. of Personnel, The Branch Manager, S.S.I. Branch and Sri M.S. Kumaran, Branch Manager, all of Union Bank of India
Andhra Pradesh High Court · (2011) 4 LLJ 601
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2A(2)
High Courts28 Jan 2011
Bandela Daveedu Vs The State of A.P.
Andhra Pradesh High Court · (2011) 1 ALD(Cri) 723
Penal Code, 1860 (IPC) — Section 304A, 324, 325, 326, 337