High Courts02 Nov 2012Allowed
New India Assurance Co. Ltd. Vs Dongre Sanjeev
Andhra Pradesh High Court · (2013) 1 ACC 493 : (2013) 5 ALLMR 24
Motor Vehicles Act, 1988 — Section 147, 147(1)(b), 166, 2(3)Penal Code, 1860 (IPC) — Section 337, 338
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 376 of 1,762
High Courts01 Nov 2012Dismissed
Bhanoth Mangamma Vs Chitla Ram Reddy
Andhra Pradesh High Court · (2013) 1 ALD 693 : (2013) 5 ALT 77
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 38ECivil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts01 Nov 2012
Koneru Srinivas Rao and Madugula Krishna Reddy Vs Mrs. G. Sarala Kumari
Andhra Pradesh High Court · (2013) 1 ALD 635
Evidence Act, 1872 — Section 63, 66
High Courts01 Nov 2012Allowed
The Oriental Insurance Co. Ltd. Vs Bandari Lakkakula Gangaram and four Others
Andhra Pradesh High Court · (2013) 2 ALD 363 : (2013) 4 ALLMR 17
Motor Vehicles Act, 1988 — Section 110A
High Courts01 Nov 2012Dismissed
Jangana Rajendra Kumar Vs Basava Srinivas
Andhra Pradesh High Court · (2013) 2 ALD 273 : (2013) 1 ALT 35
Limitation Act, 1963 — Section 5
High Courts01 Nov 2012Dismissed
The Collector under Section 47A of Indian Stamp Act, 1899 and District Registrar (R and S) Department, Hyderabad and Another Vs M/s Asrani Inns and Resorts (P) Limited
Andhra Pradesh High Court · AIR 2013 AP 101 : (2013) 1 ALD 304 : (2013) 3 ALT 792
High Courts01 Nov 2012Allowed
Chinnapareddy Subba Reddy Vs Chinnapareddy Srinu, Chinnapareddy Ramana Reddy and Chinnapareddy Nagi Reddy
Andhra Pradesh High Court · (2013) 1 ALD 388 : (2013) 4 ALT 319
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts01 Nov 2012Allowed
Panigrahi Prasad @ Panda Prasad Vs State of A.P.
Andhra Pradesh High Court · (2012) 11 AP CK 0035
Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts01 Nov 2012
Kumari K. Pushpa Latha Vs E. Murali Manohar Rao and Another
Andhra Pradesh High Court · (2013) 2 ALD 659 : (2013) 3 ALT 454
Motor Vehicles Act, 1988 — Section 128, 128(1)
High Courts31 Oct 2012
M/s. Philips Electronics India Ltd. and 2 others Vs The Govt. of A.P. and 2 others
Andhra Pradesh High Court · (2013) 1 ALD 106 : (2013) 1 ALT 427
Legal Metrology Act, 2009 — Section 2(f)
High Courts31 Oct 2012Dismissed
Eesa Koteswara Rao @ Kotaiah Vs The State of A.P.
Andhra Pradesh High Court · (2013) 1 ALD(Cri) 255 : (2013) 1 ALT(Cri) 188
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304B, 307, 34, 498A
High Courts31 Oct 2012Dismissed
T. Niranjan Vs Sri Ch. Ramesh Chander Reddy
Andhra Pradesh High Court · (2013) 2 ALD 350 : (2013) 3 ALT 150
Andhra Pradesh Civil Courts Act, 1972 — Section 11Civil Procedure Code, 1908 (CPC) — Section 2(4), 2(8), 24, 24(1), 24(1)(a)
High Courts31 Oct 2012
V. Giridhar Kumar Vs Miss Sellammal (died per LRs. )
Andhra Pradesh High Court · AIR 2013 AP 31 : (2013) 2 ALD 295 : (2013) 1 ALT 82
Constitution of India, 1950 — Article 254Stamp Act, 1899 — Section 11, 37
High Courts31 Oct 2012Dismissed
J. Rangaraj Vs The A.P. State Handloom Weavers Coop. Society (APCO) Fabrics Offering Handloom Fabrics in the State), Hyderabad
Andhra Pradesh High Court · (2013) 2 ALD 541 : (2013) 1 ALT 398 : (2013) LabIC 718 : (2013) 2 LLN 72
Constitution of India, 1950 — Article 14, 16, 311
High Courts31 Oct 2012
Kalavakurthi Mallikarjuna Rao Vs The Government of Andhra Pradesh and Others The Government of Andhra Pradesh Vs Kalavakurthi Mallikarjuna Rao and Others Indrapal Singh Chandok, Haripreeth Singh Chandok and Smt. Jaspal Kaur Chandok Vs Kalavakurthi Mallikarjuna Rao, The Government of Andhra Pradesh and The Tahsildar, Kandukur, Prakasam District
Andhra Pradesh High Court · (2013) 1 ALD 405 : (2013) 2 ALT 155
Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 5(5), 7, 8, 9Penal Code, 1860 (IPC) — Section 420Registration Act, 1908 — Section 34, 81
High Courts31 Oct 2012
Brij Gopal Pallod and Others Vs Municipal Council and Municipal Commissioner
Andhra Pradesh High Court · (2013) 1 ALD 512 : (2013) 2 ALT 353
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 17, Order 18 Rule 2, Order 20 Rule 1, Order 21 Rule 17Stamp Act, 1899 — Section 35, 36
High Courts31 Oct 2012
General Manager, South Central Railway and Others Vs Ch. Kotaiah and Another
Andhra Pradesh High Court · (2013) 2 ALD 573 : (2013) 1 ALT 641
Arbitration and Conciliation Act, 1996 — Section 11
High Courts31 Oct 2012
J.S. Ranga Nayakulu and others Vs The District Collector, Visakhapatnam and others
Andhra Pradesh High Court · (2013) 1 ALD 505 : (2013) 3 ALT 227
Andhra Pradesh (Andhra Area) Ayurvedic and Homeopathic Medical Practitioners Registration Act, 1956 — Section 3, 3(3), 7(1)
High Courts30 Oct 2012Dismissed
Union of India and Others Vs Th. Rathan Raju and Another
Andhra Pradesh High Court · (2013) 3 ALD 147 : (2013) 2 ALT 729
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47(1)
High Courts30 Oct 2012Allowed
Boya Chennappa Vs The Revenue Divisional Officer, Adoni, Kurnool District and The Tahsildar, Yemmiganur, Kurnool District
Andhra Pradesh High Court · (2013) 2 ALD 79 : (2013) 1 ALT 265