Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 118, 151, 75, 76, 83Removal of Encroachments Rules, 1987 — Rule 6Transfer of Property Act, 1882 — Section 106

Read judgment

High Courts09 Aug 2011Dismissed

Chilkapati Madhu Babu Vs Ghanta Venkateswara Rao and Another

Andhra Pradesh High Court · (2011) 08 AP CK 0097

Advocates Act, 1961 — Section 34(1A)Constitution of India, 1950 — Article 227Negotiable Instruments Act, 1881 (NI) — Section 138, 43

Read judgment

High Courts09 Aug 2011Allowed

E. Bhaskara Rao Vs Andhra Pradesh Paper Mills Ltd., Rajahmundry, East Godavari District and another

Andhra Pradesh High Court · (2011) 6 ALD 529

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151, 152, 47Constitution of India, 1950 — Article 141, 142, 375Land Acquisition Act, 1894 — Section 18, 23, 23(1A), 23(2), 25

Read judgment

High Courts09 Aug 2011Dismissed

Kundeti Durga Rao Vs State of A.P.

Andhra Pradesh High Court · (2011) 08 AP CK 0083

Evidence Act, 1872 — Section 25, 26Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 42(2), 50, 53A

Read judgment

High Courts08 Aug 2011Dismissed

Venpati Sridevi Reddy, Busa Aparna Laxmi, Pudari Kumar Goud and B. Satyanarayana Vs Atla Narsimha Reddy, Atla Girija Reddy, Jogannagari Shirisha Reddy and Atla Dharma Reddy

Andhra Pradesh High Court · (2011) 5 ALD 787 : (2011) 6 ALT 154

Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 21, 24, 26C, 29, 34

Read judgment

High Courts08 Aug 2011Allowed

Aessal India Private Limited Vs K. Nageswara Rao, Md. Sultan Patel and Standard Mechanical Seals (India) Private Limited

Andhra Pradesh High Court · (2011) 5 ALD 778 : (2011) 6 ALT 458

Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6), 2(1), 34

Read judgment

High Courts08 Aug 2011

R. Sadashiv Vs The Government of Andhra Pradesh and Managing Director, Northern Power Distribution Company of A.P. Ltd. and The Divisional Engineer Constructions

Andhra Pradesh High Court · (2011) 6 ALD 117

Andhra Pradesh Civil Services (Conduct) Rules, 1964 — Rule 19(1), 19(5)Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 30Andhra Pradesh State Electricity Board Employees (Revised) Conduct Regulations — Regulation 4

Read judgment

High Courts05 Aug 2011

R. Srinivas Kumar and Others Vs The Greater Hyderabad Municipal Corporation and Others

Andhra Pradesh High Court · (2013) 4 ALD 161

Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 12(2)(3), 59(1)

Read judgment

High Courts05 Aug 2011Dismissed

Hansa Overseas Enterprises Vs State of A.P.

Andhra Pradesh High Court · (2011) 08 AP CK 0101

Andhra Pradesh General Sales Tax Act, 1957 — Section 20(1), 20(2), 21(4), 21(5), 22(1)Central Sales Tax Act, 1956 — Section 3, 9(2)

Read judgment

High Courts05 Aug 2011Allowed

Ambaipudi Parasuramudu Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2011) 08 AP CK 0089

Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 306, 365, 366

Read judgment

High Courts05 Aug 2011

Kondaparthi Leelavathi @ Rajeshwari and Kondaparthi Naveen Kumar Vs The State of A.P. and Kondaparthi Narender

Andhra Pradesh High Court · (2011) 2 ALD(Cri) 544 : (2012) 1 ALT(Cri) 48 : (2012) 2 DMC 414

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 397, 401Hindu Marriage Act, 1955 — Section 24

Read judgment

High Courts05 Aug 2011Allowed

Motamarri Surya Kameswara Rao and Another Vs Motamarri Kiran Kumar and Another and State of A.P.

Andhra Pradesh High Court · (2011) 4 Crimes 464

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120, 192, 199, 23, 24

Read judgment

High Courts05 Aug 2011

Andhra Cylinders Pvt. Ltd. Vs The Deputy Commissioner of Customs and Central Excise, The Commissioner of Customs and Central Excise and The Superintendent of Central Excise

Andhra Pradesh High Court · (2011) 08 AP CK 0082

Central Excise Rules, 1922 — Rule 31, 8(1), 8(3)(A)Central Excises and Salt Act, 1944 — Section 11, 35B, 35F, 37BConstitution of India, 1950 — Article 226

Read judgment

High Courts05 Aug 2011Dismissed