High Courts30 Sept 2011Allowed
P. Kurmaiah Vs Union of India and Others
Andhra Pradesh High Court · (2012) 1 ALT 139
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 445 of 1,762
High Courts30 Sept 2011Dismissed
Rayapuraju Venkatarama Rao (Died per LRs) Rayapuraju Rajender Prasad and another Vs Gangadharan Nair (Gangadharan Nambiar)
Andhra Pradesh High Court · (2011) 09 AP CK 0091
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 7, 7(1), 7(2), 7(3)Transfer of Property Act, 1882 — Section 105
High Courts30 Sept 2011Allowed
P. Kumaraiah Vs Union of India (UOI) and Others
Andhra Pradesh High Court · (2012) 1 ALT 139
High Courts30 Sept 2011
P. Rambabu and others Vs Union of India and others Bomidi Lakshmi and others Vs Union of India and others
Andhra Pradesh High Court · (2011) 09 AP CK 0033
Companies Act, 1956 — Section 3Constitution of India, 1950 — Article 14, 21Easements Act, 1882 — Section 52, 54, 60, 61, 62
High Courts30 Sept 2011Allowed
Chadalawada Krishna Murthy Vs Konduru Ramakrishna Raju
Andhra Pradesh High Court · (2012) 4 ALD 59
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 5A, 19, 20Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 420
High Courts29 Sept 2011
Zaheer Ahmed Khan Vs A.P. State Wakf Board and Others
Andhra Pradesh High Court · (2013) 1 ALD 194
High Courts29 Sept 2011Dismissed
Chinta Lacha Reddy Vs The Commissioner of Prohibition and Excise, A.P. Hyderabad and Others
Andhra Pradesh High Court · (2011) 6 ALT 569
Andhra Pradesh Excise (Lease of Right of Selling by Shop and Conditions of Licence) Rules, 2005 — Rule 29(3), 2I, 3, 5Andhra Pradesh Excise Act, 1968 — Section 17, 23, 28, 29, 72
High Courts29 Sept 2011Allowed
Kattuboina Siva @ Kattimeni Siva Vs The Collector and District Magistrate, East Godavari District Kakinada, The Chief Secretary, Government of Andhra Pradesh., Hyderabad and The Superintendent, Central Jail, Rajahmundry
Andhra Pradesh High Court · (2011) 09 AP CK 0046
Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 12, 12(1), 13, 2, 3(1)
High Courts29 Sept 2011Dismissed
Nerella Veeranjaneyulu and Others Vs The State of A.P. and J. Balaswamy
Andhra Pradesh High Court · (2012) 1 ALT(Cri) 42
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)
High Courts28 Sept 2011
Jasti Venkateswara Rao and Others Vs The South Central Railway and Estate Officer and Addl. Divisional Railway Manager South Central Railway, Vijayawada
Andhra Pradesh High Court · (2011) 6 ALD 582
Companies Act, 1956 — Section 3Constitution of India, 1950 — Article 14, 141Easements Act, 1882 — Section 52, 54, 61, 62, 63
High Courts28 Sept 2011Dismissed
Khader Basha and others Vs The Regional Transport Officer, Chittoor and others
Andhra Pradesh High Court · (2011) 09 AP CK 0125
Andhra Pradesh General Clauses Act, 1891 — Section 18Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 10, 10(1), 11, 12, 15Andhra Pradesh Motor Vehicles Taxation Rules, 1963 — Rule 3, 6
High Courts28 Sept 2011Dismissed
Gangula Chandra Sekhar Vs The District Collector (CS), Nellore District, and others
Andhra Pradesh High Court · (2011) 09 AP CK 0106
High Courts28 Sept 2011Dismissed
M/s. Sri Sai Baba Agencies Vs State of Andhra Pradesh and others
Andhra Pradesh High Court · (2011) 09 AP CK 0105
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 6A
High Courts28 Sept 2011Dismissed
Akella Surya Prakasa Rao Vs Akella Prabhakaram And eleven others
Andhra Pradesh High Court · (2012) 2 ALT 604
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, Order 18 Rule 3A, Order 20 Rule 18Evidence Act, 1872 — Section 102
High Courts28 Sept 2011Allowed
T. Henry Paul Vs The Andhra Pradesh State Cooperative Bank Ltd.
Andhra Pradesh High Court · (2011) 6 ALD 607
High Courts28 Sept 2011Allowed
A. Muralikrishna Vs The Assistant General Manager and Disciplinary Authority, Region -2, State Bank of India, Zonal Office, Siripuram, Visakhapatnam and Others
Andhra Pradesh High Court · (2011) 09 AP CK 0075
High Courts28 Sept 2011Allowed
L., Raghunatha Reddy Vs The District Collector, Anantapur and another
Andhra Pradesh High Court · (2011) 09 AP CK 0069
Arms Act, 1959 — Section 13, 14, 14(1), 17(1), 17(3)Penal Code, 1860 (IPC) — Section 324, 34
High Courts28 Sept 2011Dismissed
Sri Pothula Ranga Rao Vs The Ongole Tabacco Processing and Marketing Cooperative Society Ongole and Others
Andhra Pradesh High Court · (2011) 09 AP CK 0056
Andhra Pradesh Co-operative Societies Act, 1964 — Section 121, 131, 16(2), 2, 3Andhra Pradesh Co-operative Societies Rules, 1964 — Rule 2, 2(1), 52, 52(1), 52(11)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 6, 21, 39(4)
High Courts28 Sept 2011Allowed
Smt. M. Sarojini Devi and others Vs Jugal Kishore Sanghi
Andhra Pradesh High Court · (2011) 09 AP CK 0020
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 2(6)Evidence Act, 1872 — Section 32
High Courts28 Sept 2011Dismissed
M/s Icatch Communications India Ltd., M/s Brand Boutique Pvt. Ltd. and M/s Sign and Design Advertising Vs M/s Prakash Arts and Others
Andhra Pradesh High Court · (2011) 6 ALD 545
Constitution of India, 1950 — Article 14, 226Hyderabad Municipal Corporation Act, 1955 — Section 124, 125, 126, 126(1), 127