Right to Information Act, 2005 — Section 19(5), 7, 7(1), 8, 8(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)

Read judgment

High Courts02 Nov 2011Allowed

Sambangi Tirupathi @ Tirupathirao Vs The State of A.P.

Andhra Pradesh High Court · (2012) 2 ALT(Cri) 92

Penal Code, 1860 (IPC) — Section 302, 304B, 498A

Read judgment

High Courts02 Nov 2011Dismissed

L. Sathish Kumar Vs State of A.P. and another

Andhra Pradesh High Court · (2011) 11 AP CK 0015

Criminal Procedure Code, 1973 (CrPC) — Section 389(1), 482Penal Code, 1860 (IPC) — Section 147, 149, 324

Read judgment

High Courts01 Nov 2011Allowed

Jakkula Shankmukha Srinivas Vs The State of A.P.

Andhra Pradesh High Court · (2011) 11 AP CK 0135

Constitution of India, 1950 — Article 142Prevention of Food Adulteration Act, 1954 — Section 10(4), 10(6), 11(4), 13(2), 13(2B)

Read judgment

High Courts01 Nov 2011Allowed

Jampani Trilokeswari and another Vs Dharmadaya Tope represented by its Fit Person and others

Andhra Pradesh High Court · (2012) 2 ALT 294

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 151, 162, 2(3), 29, 87

Read judgment

High Courts01 Nov 2011Allowed

M/s B.S.S. Projects Private Limited Vs Government of India and Others

Andhra Pradesh High Court · (2011) 11 AP CK 0115

Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 43, 43(1)(2), 43A, 43A(1), 43A(2)Motor Vehicles Act, 1988 — Section 2

Read judgment

High Courts01 Nov 2011Dismissed

Morthala Chandra Sekhar Reddy Vs The LIC Housing Finance Limited and others

Andhra Pradesh High Court · (2012) 1 ALT 506

Constitution of India, 1950 — Article 226

Read judgment

High Courts01 Nov 2011Dismissed

Rapolu Anand and 6 others Vs The State of A.P. and another

Andhra Pradesh High Court · (2012) 3 ALT(Cri) 108

Criminal Procedure Code, 1973 (CrPC) — Section 188, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 4, 498A

Read judgment

High Courts01 Nov 2011

The Managing Director and Chief and 3 others Vs Nageshwara Rao Turaga and another

Andhra Pradesh High Court · (2011) 11 AP CK 0016

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 190, 190(1), 2Income Tax Act, 1961 — Section 276Negotiable Instruments Act, 1881 (NI) — Section 141

Read judgment

High Courts29 Oct 2011

Dr. Syed Jahangir Vs University Grants Commission and another

Andhra Pradesh High Court · (2012) 3 ALT 97

Constitution of India, 1950 — Article 14, 16

Read judgment

High Courts29 Oct 2011Dismissed

State of Andhra Pradesh Vs V. Subba Rao State of A.P. Vs Vallabhaneni Subba Rao, Vallabhaneni Raghavender Rao, Smt A.Saritha Reddy, Rep by its G.P.A.Holder A. Jayachandra Reddy and U. Vijay Kumar V. Venkat Rao and Others Vs The Special Court under A.P., land Grabbing (P) Act, Tank Bund Road, Hyderabad and Others

Andhra Pradesh High Court · (2011) 10 AP CK 0020

Administration of Evacuee Property (Central) Rules, 1950 — Rule 15(2), 6, 9Administration of Evacuee Property Act, 1950 — Section 3, 4, 7, 7(1), 7(3)Administration of Evacuee Property Ordinance, 1949 — Section 30

Read judgment

High Courts29 Oct 2011Allowed

Yekkaluru Sudhakara Reddy and others Vs The State of A.P.

Andhra Pradesh High Court · (2011) 10 AP CK 0002

Criminal Procedure Code, 1973 (CrPC) — Section 225, 235(2), 537Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302

Read judgment

High Courts28 Oct 2011Allowed

M/s. EFKON AG - EFKON India Pvt. Ltd. Consortium, Mumbai Vs Hyderabad Growth Corridor Limited

Andhra Pradesh High Court · (2011) 10 AP CK 0051

Constitution of India, 1950 — Article 226

Read judgment

High Courts28 Oct 2011Allowed

Hanumantha Reddy gari Linga Reddy (died) and others Vs The Special Tahsildar, Land Reforms, Kurnool District

Andhra Pradesh High Court · (2012) 2 ALT 297

Land Ceiling Act — Section 22(1)Land Reforms Act — Section 22(1)Land Reforms Rules — Rule 16

Read judgment

High Courts28 Oct 2011Allowed

Indukuru Ramachandrareddy and Another Vs Agnigundala Venkata Ranga Rao

Andhra Pradesh High Court · (2012) 4 ALT 569

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 17, 17(1)Andhra Pradesh Record of Rights in Land Act, 1971 — Section 3(3), 4, 5(5), 5(B), 5A(4)Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 2, 6, 6(A), 6(B), 6(C)

Read judgment

High Courts27 Oct 2011Dismissed

M/s. Orient Cements Vs The Commercial Tax Officer, Mancherial Circle, Adilabad District and two others

Andhra Pradesh High Court · (2011) 10 AP CK 0061

Andhra Pradesh General Sales Tax Act, 1957 — Section 20(2), 24A, 33B, 33FAndhra Pradesh Revenue Recovery Act, 1864 — Section 52A

Read judgment

High Courts27 Oct 2011Dismissed

M. Jaya Rao Vs Maganti Krishna Rao (died per L.Rs)

Andhra Pradesh High Court · (2011) 10 AP CK 0036

Transfer of Property Act, 1882 — Section 53A

Read judgment