COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 443 of 1,762

High Courts18 Oct 2011Allowed

Yadagiri Santhosh Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2012) 2 ALT(Cri) 9

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 21, 24, 25, 26, 27Penal Code, 1860 (IPC) — Section 201, 302, 364, 366A

High Courts18 Oct 2011Dismissed

B. Gopalu, G. Ravinder, K. Nagendra and K. Naveen Kumar and Others Vs A.P. Transco and Others

Andhra Pradesh High Court · (2011) 10 AP CK 0011

Andhra Pradesh State and Subordinate Service Regulations — Regulation 14(1)Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 10, 14, 2, 23, 26Andhra Pradesh State Electricity Board Service Regulations — Regulation 14, 14(1), 15, 15(1), 19

High Courts17 Oct 2011Dismissed

M/s A.S. Shipping Agencies (P) Limited Vs Director of Mines and Geology, BRKR Bhavan Hyderabad, Deputy Director of mines and Geology, Guntur Guntur District and Viking Bulk Cargo Terminals (P) Ltd 5, G.N. Road, Moolakkadai, Chennai

Andhra Pradesh High Court · (2011) 10 AP CK 0060

Andhra Pradesh Mineral Dealers Rules, 2000 — Rule 11, 5, 5(2), 5(3)Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 18, 20, 22, 72

High Courts17 Oct 2011Dismissed

Battelanka Satyanarayana Vs The Government of A.P. and 4 Others

Andhra Pradesh High Court · (2011) 10 AP CK 0039

Constitution of India, 1950 — Article 14, 21

High Courts17 Oct 2011Dismissed

The Hyderabad Cricket Association Vs M/s. Visaka Industries Limited

Andhra Pradesh High Court · (2011) 10 AP CK 0037

Arbitration and Conciliation Act, 1996 — Section 11(6), 17(1), 21, 36, 37(1)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 41

High Courts17 Oct 2011Dismissed

Pathlavath Bichya and Others Vs V. Hanya Naik and Others

Andhra Pradesh High Court · (2011) 10 AP CK 0031

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 38ECivil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 3, Order 1 Rule 8, Order 5 Rule 1, Order 5 Rule 20Limitation Act, 1963 — Section 5

High Courts17 Oct 2011Dismissed

Bank of Baroad and another Vs Lalitha Shankarnarayana

Andhra Pradesh High Court · (2012) 1 ALT 684

Succession Act, 1925 — Section 372

High Courts17 Oct 2011Dismissed

Thanugula Rajender Vs The State of A.P. and another

Andhra Pradesh High Court · (2012) 1 ALT(Cri) 96

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 306, 376

High Courts14 Oct 2011Dismissed

Sri Ratnagiri Cements Pvt. Ltd., Visakhapatnam Vs M/s. Rao "N" Sons Modern Appliances, Visakhapatnam

Andhra Pradesh High Court · (2012) 2 ALD 912 : (2012) 2 ALD(Cri) 912

Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts14 Oct 2011Allowed

Nalamolu Brahmaiah Vs State of Andhra Pradesh and Nalamolu Venkata Satyavani

Andhra Pradesh High Court · (2011) 10 AP CK 0064

Criminal Procedure Code, 1973 (CrPC) — Section 188Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 34, 498A, 506

High Courts14 Oct 2011Dismissed

In Re: P. Shankar Rao and others

Andhra Pradesh High Court · (2011) 10 AP CK 0045

Constitution of India, 1950 — Article 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts14 Oct 2011Allowed

N. Brahmaiah Vs State of A.P. and another

Andhra Pradesh High Court · (2011) 10 AP CK 0042

Criminal Procedure Code, 1973 (CrPC) — Section 188Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 34, 498A, 506

High Courts14 Oct 2011Dismissed

Smt.Velugubantla Anantha Lakshmi Satyavati Devi Murthy Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2011) 10 AP CK 0041

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10(3), 10(5), 11, 16, 20Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974 — Rule 16(7), 3, 4, 5, 6Hindu Succession Act, 1956 — Section 29A

High Courts14 Oct 2011Allowed

Abdul Nabi Chowdary Vs Mohd. Ismail and others

Andhra Pradesh High Court · (2011) 10 AP CK 0006

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 9Specific Relief Act, 1963 — Section 39, 41

High Courts13 Oct 2011Dismissed

State Vs Dr.Thota Papa Rao, Veterinary Assistant Surgeon, Gantyada, Vizianagaram District

Andhra Pradesh High Court · (2011) 10 AP CK 0055

Criminal Procedure Code, 1973 (CrPC) — Section 164Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 2, 20, 7

High Courts13 Oct 2011Allowed

The Commissioner, Municipal Corporation of Visakhapatnam, Visakhapatnam District Vs J. Rama Rao and Others

Andhra Pradesh High Court · (2012) 1 ALT 143 : (2012) 3 LLJ 768

High Courts13 Oct 2011Allowed

Mohd. Khasim and Others Vs Municipal Corporation, Warangal

Andhra Pradesh High Court · (2012) 2 ALD 94

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 114

High Courts13 Oct 2011Dismissed

Niranjan Kumar Choudhary Vs Security Printing and Minting Corporation of India Limited and others

Andhra Pradesh High Court · (2012) 1 ALT 523

High Courts13 Oct 2011Allowed

Sayeed Bin Hussain Vs State of A.P.

Andhra Pradesh High Court · (2012) 2 ALD(Cri) 469 : (2012) 3 ALT(Cri) 180

Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 2

High Courts13 Oct 2011

Mandava Surendra Kumar Vs B.A. Padmanabha Rao and Another

Andhra Pradesh High Court · (2013) ACJ 232