COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 462 of 1,762

High Courts05 Jul 2011Allowed

Akkem Anjaiah and Akkem Sailamma Vs The Deputy Collector and Tahsildar, The Revenue Divisional Officer, The District Collector and The State of Andhra Pradesh

Andhra Pradesh High Court · (2011) 07 AP CK 0015

Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 54, 58(A)Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 2, 2(1), 3, 3(1)

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High Courts04 Jul 2011

V. Bhavani Devi Rao Vs The District Collector, Revenue Divisional Officer and Mandal Revenue Officer

Andhra Pradesh High Court · (2011) 5 ALT 630

Land Acquisition Act, 1894 — Section 3, 4(1), 5A, 6

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High Courts04 Jul 2011Allowed

Puvvada Chiranjeeva Rao Vs Busi Koteswara Rao

Andhra Pradesh High Court · AIR 2012 AP 17 : (2011) 5 ALD 791

Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 16, 20Transfer of Property Act, 1882 — Section 53A

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High Courts04 Jul 2011

Sree Enterprises Vs Commr. of Cus., Basheer Bagh, Hyderabad

Andhra Pradesh High Court · (2011) 274 ELT 12

Customs Act, 1962 — Section 129E, 35

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High Courts04 Jul 2011Dismissed

Mohd. Ishaq Vs Inspector of Police, P.S. Osmania University and State of A.P.

Andhra Pradesh High Court · (2011) 2 ALD(Cri) 553 : (2012) 2 ALT(Cri) 53 : (2011) CriLJ 4699

Explosives Act, 1884 — Section 10, 5, 9(B)

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High Courts03 Jul 2011

K. Swamy Reddy and Others Vs The Revenue Divisional Officer, and Others

Andhra Pradesh High Court · (2011) 07 AP CK 0082

Land Acquisition Act, 1894 — Section 12, 17(3A), 17(4), 18, 4(1)

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High Courts01 Jul 2011Dismissed

Nunna Rama Krishna Anantha Subrahmanyam, Maddula Anantha Rao, Gunda Radha Krishna and P. Chenchayya Vs Sudarsan Chit (India) Ltd.

Andhra Pradesh High Court · (2011) 5 ALD 411

Andhra Pradesh Chit Funds Act, 1971 — Section 25Companies Act, 1956 — Section 391, 446, 446(1), 446(2)Limitation Act, 1963 — Article 37

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High Courts01 Jul 2011Dismissed

Nuziveedu Seeds Pvt. Ltd., NSL ICON Vs The Protection of Plant Variety and Farmers'' Rights Authority, The Registrar, Protection of Plant Variety and Farmers'' Rights Authority, National Academy of Agricultural Sciences, Union of India (UOI) and Maharashtra Hybrid Seeds Company Ltd.

Andhra Pradesh High Court · (2011) 5 ALT 672

Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 136, 225, 226, 226(2)Protection of Plant Varieties and Farmers Rights Act, 2001 — Section 19, 20, 21

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High Courts01 Jul 2011

Maradani Srinivasa Prabhu Rao and Maradani Dorai Swamy Vs A. Vani Prasad, I.A.S. The District Collector and Others

Andhra Pradesh High Court · (2011) 07 AP CK 0056

Specific Relief Act, 1963 — Section 31

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High Courts01 Jul 2011

Eruva Chinna Govinda Reddy (died) and Others Vs Eruva Pandu Ranga Reddy and Others Yeruva Rajasekharareddy and Others Vs Yeruva Panduranga Reddy and Others

Andhra Pradesh High Court · (2011) 07 AP CK 0046

Civil Procedure Code, 1908 (CPC) — Section 35(A)Evidence Act, 1872 — Section 112Hindu Adoptions and Maintenance Act, 1956 — Section 11

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High Courts01 Jul 2011Dismissed

Asi Balayya (A1) and Others Vs State of A.P. and Another

Andhra Pradesh High Court · (2011) 07 AP CK 0035

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 320(1), 397, 401, 482Penal Code, 1860 (IPC) — Section 148, 149, 307, 324, 326

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High Courts01 Jul 2011Dismissed

Kothalanka Durga Vara Prasada Rao Vs Datla Chanraiah and Others

Andhra Pradesh High Court · (2011) 07 AP CK 0025

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 7 Rule 7, Order 7 Rule 8, 100, 96Constitution of India, 1950 — Article 136, 226Evidence Act, 1872 — Section 115

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High Courts30 Jun 2011Allowed