COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 409 of 1,762

High Courts03 Apr 2012

M/s. Lanco Hills Technology Park Pvt. Ltd. Vs Mahaboob Alam Khan and Others

Andhra Pradesh High Court · (2012) 4 ALD 385 : (2012) 4 ALT 136

Andhra Pradesh (Telangana Area) Atiyat Enquiries Act, 1952 — Section 2Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 75, 76Constitution of India, 1950 — Article 227

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High Courts03 Apr 2012Allowed

Fairmacs Trading Co. Pvt. Ltd. Vs IMI Glory Limited

Andhra Pradesh High Court · (2012) 04 AP CK 0038

Admiralty Courts Act, 1861 — Section 6Merchant Shipping Act, 1958 — Section 3(15)

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High Courts03 Apr 2012Allowed

N. Radhamma and Others Vs Secretary to Govt., Revenue Department A.P., Hyderabad and Others

Andhra Pradesh High Court · (2012) 5 ALD 300

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High Courts03 Apr 2012

V. Buchi Rajam and others Vs The State of Andhra Pradesh and others

Andhra Pradesh High Court · (2012) 4 ALD 442 : (2012) 5 ALT 114

Land Acquisition Act, 1894 — Section 17(4), 4(1), 5A, 6

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High Courts02 Apr 2012Allowed

Peddapally Srinivas and Others Vs The General Manager, South Central Railways, Secunderabad and The Chief Secretary Govt. of India, At New Delhi

Andhra Pradesh High Court · (2013) ACJ 1631 : AIR 2012 AP 187 : (2012) 4 ALD 57 : (2012) 4 ALT 165

Railways Act, 1989 — Section 124, 124A

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High Courts02 Apr 2012Allowed

Smt Chama Radamma Reddy, Sri Chama Chandra Sekhar Reddy and Sri Chama Indrasena Reddy Vs Sri Chama Venu Gopal Reddy, (Died per L.Rs., Respondents Nos. 2 to 5) and Others

Andhra Pradesh High Court · AIR 2012 AP 169 : (2012) 3 ALD 690 : (2012) 4 ALT 384

Specific Relief Act, 1963 — Section 16

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High Courts02 Apr 2012Allowed

Chennuru Ramakrishna Reddy and Others Vs Thotakura Chinna Veeramma and Others

Andhra Pradesh High Court · (2012) 3 ALD 640 : (2012) 4 ALT 407

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 17, Order 6 Rule 17, Order 6 Rule 5, Order 8 Rule 9

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High Courts02 Apr 2012Dismissed

R. Yadaiah Vs T. Balaiah, died per L.Rs, Putta Rukkamma, Putta Sriramulu and Putta Premraj

Andhra Pradesh High Court · (2012) 4 ALD 228 : (2012) 4 ALT 810

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High Courts02 Apr 2012

Garagaboyina Radhakrishna and Garagaboyina Srinivasa Rao Vs The District Registrar, Visakhapatnam, The Sub Registrar, Anakapalle, Visakhapatnam District, The Commissioner, Anakapalle Municipality Ankapalle, Visakhapatnam District and Garagaboyina Murali Krishna

Andhra Pradesh High Court · AIR 2012 AP 189 : (2012) 6 ALT 49

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High Courts02 Apr 2012Dismissed

M/s. United India Insurance Company Ltd, Visakhapatnam, Reg Office: United India Towers, 3-5-817 and 818, Basheer Bagh, Hyderabad Vs Smt. Dosapatni Suryavathi and Others

Andhra Pradesh High Court · (2012) 4 ALT 531

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High Courts02 Apr 2012Dismissed

Smt Devi Niket Pillai Vs Niket N. Pillai Niket N. Pillai Vs Smt Devi Niket Pillai

Andhra Pradesh High Court · (2012) 4 ALD 502 : (2012) 3 ALT 772

Hindu Marriage Act, 1955 — Section 13(1)Penal Code, 1860 (IPC) — Section 498A

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High Courts02 Apr 2012Dismissed

D. Rami Reddy and Others Vs The Executive Officer, Tirumala Tirupati Devasthanams and Another

Andhra Pradesh High Court · (2012) 4 ALT 16

Evidence Act, 1872 — Section 40, 41, 42, 44Land Acquisition Act, 1894 — Section 1(2), 14, 2, 3, 3(7)

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High Courts02 Apr 2012

Movva Venkateswara Rao and Movva Mallikharjuna Rao Vs Vissampalli Chinaramayya (Died) Vissampalli Pitchaiah and Vissampalli Venkateswara Rao

Andhra Pradesh High Court · (2012) 4 ALD 280 : (2012) 4 ALT 784

Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1963 — Section 14

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High Courts02 Apr 2012

Duggandla Rami Reddy (died per L.Rs) and Others Vs Tirumala Tirupathi Devasthanams and The Tirupathi Municipality

Andhra Pradesh High Court · (2013) 1 ALD 521

Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 1(2), 14, 2, 3, 3(7)Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Rules, 1957 — Rule 2, 3, 4, 6Evidence Act, 1872 — Section 40, 41, 42, 44

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High Courts02 Apr 2012