High Courts28 Sept 2011Allowed
M. Davaid Sam Roy Vs The Hyderabad Public School Society and others
Andhra Pradesh High Court · (2011) 09 AP CK 0017
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 446 of 1,762
High Courts28 Sept 2011Allowed
M. David Sam Roy Vs The Hyderabad Public School Society
Andhra Pradesh High Court · (2011) 09 AP CK 0006
Discipline and Appeal Rules for the Employees of The Hyderabad Public Schools, 2002 — Rule 10, 14, 6(1), 6(3), 9
High Courts27 Sept 2011
United India Insurance Co. Ltd. Vs Balaswamy and others
Andhra Pradesh High Court · (2012) 4 ALD 539 : (2012) 3 ALD 747 : (2012) 1 ALT 273
Motor Vehicles Act, 1988 — Section 166
High Courts27 Sept 2011
Cheekatimarla Satyanarayana Vs The State of A.P.
Andhra Pradesh High Court · (2011) 09 AP CK 0099
Criminal Procedure Code, 1973 (CrPC) — Section 377, 378, 385
High Courts27 Sept 2011Allowed
J. Mohan Reddy Vs Andhra Pragathi Grameena Bank
Andhra Pradesh High Court · (2012) 2 ALT 228
High Courts27 Sept 2011Dismissed
Reddy Mahesh @ Reddeppa Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2012) 2 ALT(Cri) 54
Penal Code, 1860 (IPC) — Section 34, 375, 376, 376(2)
High Courts27 Sept 2011Allowed
Smt. B.V. Satyavathi and others Vs The State of A.P. and others
Andhra Pradesh High Court · (2012) 1 ALT 718
High Courts27 Sept 2011Allowed
G. Rajaiah Vs The Chief Executive Officer and others
Andhra Pradesh High Court · (2012) 1 ALT 744
High Courts27 Sept 2011Allowed
Mahesh Gopalan Vs Central Government of India, Ministry of Home Affairs
Andhra Pradesh High Court · (2012) 1 ALT 158
High Courts27 Sept 2011Dismissed
Commr. of Cus. and C. Ex., Hyderabad-III Vs Ampro Industries Pvt. Ltd.
Andhra Pradesh High Court · (2012) 278 ELT 306
Central Excises and Salt Act, 1944 — Section 11B(1), 11B(2), 11BB, 2, 30G
High Courts27 Sept 2011Dismissed
Smt. Shamsunnisa Begum Vs J.R. Ladaram, Khaja Moinuddin and Sharif Jani @ Baba
Andhra Pradesh High Court · (2012) 2 ALD 782
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2(3), Order 39 Rule 2A, 151Constitution of India, 1950 — Article 226
High Courts26 Sept 2011Allowed
Om Prakash Vs The State of Andhra Pradesh and Another
Andhra Pradesh High Court · (2012) 3 ALT(Cri) 133
Penal Code, 1860 (IPC) — Section 354
High Courts26 Sept 2011
Chodisetti Srinu Vs State of A.P.
Andhra Pradesh High Court · (2012) 1 ALT(Cri) 125
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 307, 332, 502, 506, 506(2)
High Courts23 Sept 2011Allowed
Sri Amara Krishna Mohan Rao, Uppugunduru, Prakasam District and Others Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2011) 09 AP CK 0107
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 120B, 34, 420, 468Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2), 14, 3
High Courts23 Sept 2011Dismissed
Sri Parige P. Sudhir and Others Vs Andhra Pradesh Public Service Commission, Hyderabad and Others
Andhra Pradesh High Court · (2011) 09 AP CK 0076
Constitution of India, 1950 — Article 14, 16, 16(1), 16(2), 226
High Courts23 Sept 2011Allowed
M/s. Intemo Systems Ltd. Vs The Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2011) 6 ALT 491
Evidence Act, 1872 — Section 114Hyderabad Municipal Corporation Act, 1955 — Section 112, 3(2), 679, 679(2), 679E
High Courts23 Sept 2011Dismissed
C. Gunabhushana Reddy Vs The Government of Andhra Pradesh, The Non-Conventional Energy Development Corporation of Andhra Pradesh Ltd., (NEDCAP) and K. Ashok
Andhra Pradesh High Court · (2011) 09 AP CK 0055
High Courts23 Sept 2011Dismissed
M. Krishna Murthy Vs Jawaharlal Nehru Technological University, Hyderabad
Andhra Pradesh High Court · (2011) 09 AP CK 0054
Constitution of India, 1950 — Article 14, 16, 309, 32Jawaharlal Nehru Technological University Act, 1972 — Section 10, 11, 23, 24(1), 24(5)
High Courts23 Sept 2011
Venkat Ram Reddy Reddygari Vs Arikala Narsa Reddy and The Returning Officer, 18-Nizamabad Local Authority Constituency and Joint Collector, Nizamabad, Nizamabad District
Andhra Pradesh High Court · (2011) 6 ALT 555
Conduct of Elections Rules, 1961 — Rule 56(2), 73(2)Representation of the People Act, 1951 — Section 100(1), 83(1)
High Courts23 Sept 2011Allowed
G. Chinna Babu Vs The Government of Andhra Pradesh and The Project Officer, ITDA Seethampeta, Srikakulam District
Andhra Pradesh High Court · (2011) 09 AP CK 0018