COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 356 of 1,762

High Courts18 Mar 2013Dismissed

Korrai Chilakaiah and 8 Others Vs The State of A.P. The State of A.P. Vs Avala Krishnarao and 20 Others

Andhra Pradesh High Court · (2014) 1 ALD(Cri) 126 : (2013) 2 ALD(Cri) 280

Criminal Procedure Code, 1973 (CrPC) — Section 107, 157, 161(3), 162Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 326

High Courts18 Mar 2013Allowed

Mandadi Srinivasa Rao Vs Shaik Mehrunnisa

Andhra Pradesh High Court · (2013) 4 ALD 72 : (2013) 3 ALT 217

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 9 Rule 13

High Courts18 Mar 2013Dismissed

Battula Malakondaiah Vs Angirekulapadu Gram Panchayat and Others Allam Anjaiah Vs Battula Malakondaiah and Others

Andhra Pradesh High Court · (2013) 5 ALD 112 : (2013) 5 ALT 392 : (2013) ALT(Rev) 392

Andhra Pradesh Panchayat Raj Act, 1994 — Section 53Constitution of India, 1950 — Article 226

High Courts16 Mar 2013

Krishna Swamy Vs Sri M.T. Krishnababu, I.A.S., Commissioner, Greater Hyderabad Municipal Corporation (GHMC) and Sri B. Sambob I.A.S., Secretary, Municipal Administration Department

Andhra Pradesh High Court · (2013) 4 ALD 265 : (2013) CriLJ 3918

Constitution of India, 1950 — Article 129, 215Contempt of Courts Act, 1971 — Section 20

High Courts15 Mar 2013

Nivitha Enterprises and Others Vs APCPDCL, Hyderabad and Others

Andhra Pradesh High Court · (2013) 4 ALT 209

High Courts15 Mar 2013Dismissed

Dadi Komurawa, Dadi Anitha and Dadi Pochalu Vs Garshe Buchaiha, M/s. Ideal Industrial Explosive LDD Ltd., Md. Sadiq and The United India Insurance Co. Ltd.

Andhra Pradesh High Court · (2013) 4 ALD 634 : (2013) 4 ALT 327

Motor Vehicles Act, 1988 — Section 140, 158, 163A, 165, 165(1)

High Courts15 Mar 2013

M/s. Sri Srinvasa Enterprises and Y. Mallaiah Vs Sri Narayandas and Others

Andhra Pradesh High Court · (2013) 3 ALD 777 : (2013) 4 ALT 353

High Courts15 Mar 2013Allowed

Mandava Umamaheswara Rao and Others Vs The Authorised Officer, Land Reforms Tribunal, and Others

Andhra Pradesh High Court · (2013) 4 ALD 228 : (2013) 5 ALT 24 : (2013) ALT(Rev) 364

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 37A, 38E, 47, 48Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10, 11, 12, 12(4), 12(5)

High Courts14 Mar 2013

Nemmali Saradhi Vs Government of A.P. and Others

Andhra Pradesh High Court · (2013) 5 ALD 232 : (2013) 4 ALT 775

High Courts14 Mar 2013Allowed

Ramakrishna Food Industry Vs The Govt. of Andhra Pradesh, The Commissioner for Workmen''s Compensation and Assistant Commissioner of Labour and Yedla Santosh

Andhra Pradesh High Court · (2013) 4 ALD 268

High Courts14 Mar 2013Dismissed

Mahender Singh Vs Union of India, Commandant, Central Industrial Security Force and The Assistant Commandant, CISF Unit

Andhra Pradesh High Court · (2013) 5 ALD 434 : (2013) 6 ALT 764

Central Industrial Security Force Act, 1968 — Section 10, 15(1), 22, 3, 6Criminal Procedure Code, 1973 (CrPC) — Section 161

High Courts14 Mar 2013Disposed Off

G. Gopalakrishna (since died) per L.Rs., G. Pramila and Another Vs G. Venugopal and Another

Andhra Pradesh High Court · (2013) 4 ALD 573 : (2013) 4 ALT 295

Evidence Act, 1872 — Section 33

High Courts14 Mar 2013

Muddana Goud and Others Vs The State of Andhra Pradesh The State of A.P. Vs Muddana Goud and Others

Andhra Pradesh High Court · (2014) 1 ALD(Cri) 140 : (2013) 2 ALD(Cri) 32 : (2014) CriLJ 1527

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 145, 155, 157Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 506

High Courts14 Mar 2013

The Bar Association, Junior Civil Judge''s Court Vs The Govt. of A.P. and four Others

Andhra Pradesh High Court · (2013) 4 ALD 106 : (2013) 3 ALT 588

Constitution of India, 1950 — Article 14, 162, 226Penal Code, 1860 (IPC) — Section 353, 498(A), 504, 506

High Courts14 Mar 2013

E.V. Ranga Reddy Vs Union of India, Ministry of Mines, New Delhi and Others

Andhra Pradesh High Court · (2013) 4 ALD 65 : (2013) 5 ALT 508

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7, 105, 105(2), 15(1)(b), 97

High Courts14 Mar 2013Allowed

M/s. Sri Srinivas Enterprises and Another Vs Sri Narayandas and Others

Andhra Pradesh High Court · (2013) 03 AP CK 0003

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)(a), 10(3)(a)(i), 10(3)(a)(iii), 10(3)(c), 11Civil Procedure Code, 1908 (CPC) — Section 115

High Courts14 Mar 2013

Swamsar Industrial Services Vs CESTAT

Andhra Pradesh High Court · (2014) 300 ELT 238 : (2014) 33 STR 486

High Courts13 Mar 2013

National Insurance Company Limited Vs Ganne Seshamma and Others Ganne Seshamma, G. Jayabharathi, G. Omprakash Reddy and G. Subba Vijaya Bhaskar Reddy Vs National Insurance Company Limited

Andhra Pradesh High Court · (2013) 6 ALD 322 : (2013) 2 AnWR 241

Arbitration Act, 1940 — Section 39Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1988 — Section 166, 173

High Courts13 Mar 2013Allowed

Puli Sailu Vs The Revenue Divisional Officer and Assistant Supply Officer, Kamareddy Division

Andhra Pradesh High Court · (2013) 3 ALT 640

High Courts13 Mar 2013

Chennupati Thatha Ramulu Vs Smt. Kolli Chenchamma, Tahsildar, Inkollu Mandal, Revenue Divisional Officer and State of A.P. Smt K. Chenchamma Vs Ch. Thatha Ramulu, Tahsildar, Inkollu Mandal, Revenue Divisional Officer and State of A.P.

Andhra Pradesh High Court · (2013) 4 ALD 132 : (2013) 4 ALT 704

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2