High Courts21 Dec 2011Allowed
Sanka Ravi Gopal and others Vs The State of A.P.
Andhra Pradesh High Court · (2012) 2 ALT(Cri) 49
Prevention of Food Adulteration Act, 1954 — Section 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 32
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 429 of 1,762
High Courts21 Dec 2011Allowed
Thumurouthu Mallikarjuna Rao and Thumurouthu Chakraphani Rao Vs The State of A.P. and Others
Andhra Pradesh High Court · (2012) 3 ALD 752 : (2012) 4 ALT 728
Constitution of India, 1950 — Article 14, 300A, 31Land Acquisition Act, 1894 — Section 4(1)
High Courts21 Dec 2011Allowed
M/s. Raghavendra Ware Housing, H and T Contractor, Vasavi Towers, Behind M and M Kakinada, East Godavari District Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (2012) 2 ALT 86
Andhra Pradesh (Andhra Area) District Police Act, 1859 — Section 1, 21Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 149, 341
High Courts21 Dec 2011Allowed
Duggi Veerappa Vs D. Maheswari and another
Andhra Pradesh High Court · (2012) 1 ALT(Cri) 175 : (2012) 3 RCR(Civil) 57 : (2012) 2 RCR(Criminal) 809
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts20 Dec 2011Dismissed
M. Raghunadha Rao and others Vs The State of A.P. and others
Andhra Pradesh High Court · (2012) 2 ALD 321 : (2012) 4 ALT 741
Land Acquisition Act, 1894 — Section 11, 11A, 6
High Courts20 Dec 2011Dismissed
Mukkala Konda Reddy and others Vs The State of A.P. and others
Andhra Pradesh High Court · (2012) 2 ALD 220
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18
High Courts19 Dec 2011
N. Bayyapu Reddy and 3 others Vs M. Surya Prakash and 5 others
Andhra Pradesh High Court · (2012) 1 ALT 417
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7
High Courts19 Dec 2011Allowed
K. Sudhakar Reddy Vs M/s. Sudha Constructions And 2 others
Andhra Pradesh High Court · (2012) 2 ALT 93
Constitution of India, 1950 — Article 227, 6(B)Stamp Act, 1899 — Section 1A
High Courts19 Dec 2011Dismissed
M.T.V. Murali Krishna and 2 others Vs M. Rama Raju and 2 others
Andhra Pradesh High Court · (2012) 2 ALD 91 : (2012) 2 ALT 83
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts19 Dec 2011Dismissed
K. Krishna Reddy Vs K. Rajender and another
Andhra Pradesh High Court · (2012) 1 ALD(Cri) 934 : (2012) 1 ALT(Cri) 261
Criminal Procedure Code, 1973 (CrPC) — Section 251, 313Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts19 Dec 2011Allowed
Chief Work Shops Engineer, South Central Railway, Secunderabad and Others Vs J. Krishna Babu and Another
Andhra Pradesh High Court · (2013) 1 ALD 276 : (2013) 3 ALT 635 : (2012) 2 ALT 351
Civil Procedure Code, 1908 (CPC) — Section 79Constitution of India, 1950 — Article 300
High Courts19 Dec 2011Dismissed
Jahangirji and others Vs K. Kumar
Andhra Pradesh High Court · (2012) 2 ALD 406 : (2012) 4 ALT 253
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, Order 1 Rule 9, Order 41 Rule 22, 100, 96
High Courts19 Dec 2011Dismissed
Nambi Venkataiah and Nambi Buchamma Vs Venu Gopala Swamy Temple and Others
Andhra Pradesh High Court · (2012) 3 ALD 19 : (2012) 2 ALT 519
Andhra Pradesh (Telangana Area) Abolition of Inams (Amendment) Act, 1985 — Section 5, 6, 7, 8Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 2, 24, 26, 27, 28Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 43, 76, 77, 87
High Courts19 Dec 2011Dismissed
M.G. Nagarathna @ Rathna Vs A. Srinivas and another
Andhra Pradesh High Court · (2012) 4 ALD 438
Motor Vehicles Act, 1988 — Section 163A
High Courts17 Dec 2011Allowed
Begum Bee @ Moulan Bee Vs Shaik Hussain and another
Andhra Pradesh High Court · (2012) 2 ALT(Cri) 219
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts16 Dec 2011Allowed
Kantehti Naga Ramalingeswara Padmanabham Vs Vasamsetti Raja Gopal and others
Andhra Pradesh High Court · (2012) 2 ALD 61 : (2012) 3 ALT 618
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10, 10(1), 13, 15, 16(1)Andhra Pradesh Civil Courts Act, 1972 — Section 10, 11, 11(2)Andhra Pradesh General Clauses Act, 1891 — Section 2(17), 3(17)
High Courts16 Dec 2011Dismissed
T. Bheem Reddy and Dr. (Mrs) Challa Reddy Vs Smt. P. Laxmi Bai and Others Smt. P. Laxmi Bai Vs Deepala Ramachander and Others
Andhra Pradesh High Court · (2012) 5 ALT 345
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 34(1)Benami Transactions (Prohibition) Act, 1988 — Section 4Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, Order 20 Rule 18(2), Order 6 Rule 1, Order 8 Rule 5, Order 8 Rule 9
High Courts16 Dec 2011Allowed
Kunche Sathiraju Vs Vasamsetti Raja Gopal and others
Andhra Pradesh High Court · (2012) 2 ALD 61 : (2012) 3 ALT 618
Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 10(1), 13, 15, 16(1), 16(2)Andhra Pradesh Civil Courts Act, 1972 — Section 10, 11, 11(2)Andhra Pradesh General Clauses Act, 1891 — Section 3(17)
High Courts16 Dec 2011Dismissed
Lakkoji Mohana Rao Vs Lakkoji Viswanadham, Siva Kantha Rao, Simma Narasimhulu and Bommali Chandrayya
Andhra Pradesh High Court · AIR 2012 AP 110 : (2012) 3 ALT 476
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3Evidence Act, 1872 — Section 65Registration Act, 1908 — Section 17, 17(1), 49
High Courts16 Dec 2011Allowed
Mohd. Haleem @ Sajid and another Vs Dr. Shafiuddin Ali Ahmed and another
Andhra Pradesh High Court · (2011) 12 AP CK 0085
Constitution of India, 1950 — Article 226, 227Guardians and Wards Act, 1890 — Section 12, 7