High Courts10 Jun 2013Disposed Off
G. Shankarappa Vs District Collector and Others
Andhra Pradesh High Court · (2013) 4 ALT 495
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 346 of 1,762
High Courts10 Jun 2013Allowed
G. Vemanna Vs Joint Collector (Civil Supplies) and Others
Andhra Pradesh High Court · (2013) 4 ALT 543
High Courts10 Jun 2013
Ganti Srinivas Vs Mrs. G. Vasantha
Andhra Pradesh High Court · (2013) 5 ALD 230 : (2013) 6 ALT 276 : (2014) 1 DMC 418
Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13(1)(ia), 9Penal Code, 1860 (IPC) — Section 498A
High Courts09 Jun 2013Dismissed
Rowthu Nageswara Rao Vs Andhra Pradesh State Road Transport Corporation and Another
Andhra Pradesh High Court · (2014) LabIC 515
High Courts07 Jun 2013
Amina Anjum Vs Mohd. Ishaque
Andhra Pradesh High Court · (2013) 5 ALD 25 : (2013) 6 ALT 290
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 8
High Courts07 Jun 2013Dismissed
P.N. Narasimhulu Vs Superintendent of Police and Another
Andhra Pradesh High Court · (2013) 4 ALT 237
High Courts07 Jun 2013
Sri Venkateswara Gas Agency Vs Government of Andhra Pradesh and Another
Andhra Pradesh High Court · (2013) 5 ALD 168 : (2014) 2 ALT 751
High Courts07 Jun 2013Allowed
Arrakuntal V. Ganeshan Vs M/s. Sai Rama Cotton Syndicate and The State of A.P.
Andhra Pradesh High Court · (2013) 2 ALD(Cri) 331 : (2013) 3 ALT(Cri) 1 : (2013) 2 ALT(Cri) 290 : (2013) 2 ALT(Cri) 275
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)
High Courts07 Jun 2013Dismissed
Prabhunath Vasireddy Vs The Union of India and Others
Andhra Pradesh High Court · (2014) 1 ALD 421 : (2013) 6 ALT 172
Constitution of India, 1950 — Article 124, 124(4), 14, 217, 217(1)
High Courts07 Jun 2013Dismissed
Laxmaiah Vs The Nizamabad Co-operative Sugar Factory Limited
Andhra Pradesh High Court · (2014) 2 ALD 234
Andhra Pradesh Survey And Boundaries Act, 1923 — Section 10, 10(2), 10(i), 5, 6
High Courts07 Jun 2013Disposed Off
M/s. Sri Uma Maheswara Rao and Par Boiled Rice Mill Vs District Supply Officer
Andhra Pradesh High Court · (2013) 5 ALD 172
High Courts07 Jun 2013Dismissed
Syed Ali Vs Syed Noor Mohammed
Andhra Pradesh High Court · (2013) 5 ALD 72
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 11, 151
High Courts07 Jun 2013Dismissed
Vurlagadda Nanjappa Vs B.V. Mallanaradhya
Andhra Pradesh High Court · (2014) 3 ALD 407
High Courts06 Jun 2013Dismissed
Yousuf and Company Vs The Government of Andhra Pradesh and Another
Andhra Pradesh High Court · (2013) 5 ALD 129 : (2013) 4 ALT 508
Azamabad Industrial Area (termination And Regulation Of Leases) Act, 1992 — Section 1, 11, 2, 20, 23Constitution of India, 1950 — Article 14, 19, 226, 300A, 31CCustoms Act, 1962 — Section 129(6)
High Courts06 Jun 2013Dismissed
Vengalapudi Manga Vs Paluri Kannabbai, Paluri Laggarao, Padagatla Nookaraju and Podagatla Sanyasi Rao
Andhra Pradesh High Court · (2013) 5 ALD 170 : (2013) 4 ALT 710
Registration Act, 1908 — Section 17, 49
High Courts06 Jun 2013
Korla Triveni Sri Sankalpa, Gorla Parvathi and Vanjangi Easwari @ Munni Vs The State of Andhra Pradesh and Daneti Anitha
Andhra Pradesh High Court · (2014) 1 ALD(Cri) 345 : (2013) 2 ALD(Cri) 379
Criminal Procedure Code, 1973 (CrPC) — Section 319Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts06 Jun 2013Dismissed
M/s. K. Kotaiah, Pedanandipadu and Others Vs Koganti Siva Prasad
Andhra Pradesh High Court · (2013) 5 ALD 322 : (2013) 6 ALT 193
Partnership Act, 1932 — Section 55, 56, 69, 69(1), 69(2)Presidency Small Cause Courts Act, 1882 — Section 19
High Courts05 Jun 2013Allowed
Voosa Satyanarayana and Others Vs Sunkara Verapandu and Others
Andhra Pradesh High Court · (2013) 5 ALD 125 : (2014) 2 ALT 735 : (2014) ALT(Rev) 152
Andhra Pradesh Agricultural Indebtedness (Relief) Act, 1977 — Section 3(a), 3(j), 3(t)
High Courts05 Jun 2013
K.J.J. Paul Prabhudas Vs S. Priscilla Priya Kumari and Others
Andhra Pradesh High Court · (2013) 2 ALD(Cri) 766
High Courts05 Jun 2013Allowed
Smt. T. Suvarna, T. Vishnu Murthy and T. Bharath Vs State of Andhra Pradesh, Rept. by the Public Prosecutor, High Court of A.P. and M/s. Siva Sai Builders and Developers (P) Ltd.
Andhra Pradesh High Court · (2013) 06 AP CK 0068
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(3), 482Penal Code, 1860 (IPC) — Section 405, 406, 415, 420