High Courts22 Jun 2011Dismissed
Mir Qamar Hasan Razvi Vs A.P. State Wakf Board, Hyderabad
Andhra Pradesh High Court · (2011) 5 ALD 407
Waqf Act, 1995 — Section 42, 63, 64, 65, 83
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 464 of 1,762
High Courts21 Jun 2011
Commissioner of Income Tax Vs R. Narayanarao and Others Mg Pr. Sri R. Dhasaradha Ramaiah Goud Ramarapeta
Andhra Pradesh High Court · (2011) 06 AP CK 0066
Constitution of India, 1950 — Article 265Finance Act, 1988 — Section 206(C)Finance Act, 1992 — Section 28, 35, 43(C)
High Courts21 Jun 2011Allowed
Ethakota Adilaxmi Vs Collector, W.G. and Revenue Divisional Officer
Andhra Pradesh High Court · (2011) 6 ALT 90
Land Acquisition Act, 1894 — Section 4(1), 5A
High Courts20 Jun 2011Allowed
National Insurance Co. Ltd. Vs Kancherla Mary and Another
Andhra Pradesh High Court · (2012) ACJ 2419
Motor Vehicles Act, 1988 — Section 147, 147(1)(b)(i), 163A, 173
High Courts20 Jun 2011Dismissed
Komatireddy Buchi Reddy Vs Pannala Narsimha Reddy @ Bal Reddy
Andhra Pradesh High Court · (2012) 1 ALT 424
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31
High Courts17 Jun 2011Dismissed
Shri Patil Enterprises, Mandalwarpeth Vs General Manager, South Central Railway, Rail Nilayam and Others
Andhra Pradesh High Court · (2011) 5 ALD 582 : (2011) 8 RCR(Civil) 30
Arbitration and Conciliation Act, 1996 — Section 11(6)General Conditions of Contract Rules — Rule 63, 64
High Courts17 Jun 2011Allowed
Kavali Venkataiah Vs State of A.P.
Andhra Pradesh High Court · (2011) 06 AP CK 0050
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 323, 347, 376(2), 379, 379(2)
High Courts17 Jun 2011Dismissed
Smt. Rani Sundarammani Vs The Govt. of Andhra Pradesh, Revenue Department and The Chief Conservator of Forests
Andhra Pradesh High Court · (2011) 5 ALD 534 : (2011) 8 RCR(Civil) 232
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 1(4), 11, 12, 13, 14Andhra Pradesh (Andhra Area) Estates Land Act, 1908 — Section 185, 3(10), 3(16)Andhra Pradesh Forest Act, 1967 — Section 4
High Courts17 Jun 2011Allowed
The Government of Andhra Pradesh and The Assistant Director of Mines and Geology, Government of Andhra Pradesh Vs B. Nemichand Dugar and Sons
Andhra Pradesh High Court · (2011) 5 ALT 689
Mineral Concession Rules, 1960 — Rule 35Mines and Minerals (Development and Regulation) Act, 1957 — Section 9(3), 9A(2)
High Courts17 Jun 2011
Smt. Chada Ramulamma Vs Sri Sarnga Padmakar, The Revenue Divisional Officer, Nalgonda Division
Andhra Pradesh High Court · (2011) 06 AP CK 0004
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12(3)Contempt of Courts Rules, 1980 — Rule 32(1)
High Courts16 Jun 2011Allowed
Shujauddin Ahmed Jeddy Vs State Bank of India and Life Insurance Company Ltd.
Andhra Pradesh High Court · (2011) 5 ALD 824
Constitution of India, 1950 — Article 12, 226, 32, 323A, 323BConsumer Protection Act, 1986 — Section 3
High Courts16 Jun 2011Dismissed
Directorate of Enforcement and Another Vs Coromandal Stampings and Stones Ltd. and Another
Andhra Pradesh High Court · (2011) 6 ALD 204
Foreign Exchange Management (Export of Goods and Services) Regulations, 2000 — Regulation 13, 9Foreign Exchange Management Act, 1999 — Section 35, 7, 8
High Courts16 Jun 2011Dismissed
Alla @ Pentakota Satyanarayana, Alla @ Pentakota Prasada Rao and Valluri Susheela Rao Vs Pentakota Krishna Bhagavan and Pentakota Seetharatnam
Andhra Pradesh High Court · (2012) 1 ALT 96
Civil Procedure Code, 1908 (CPC) — Order 27A Rule 1Constitution of India, 1950 — Article 132, 141, 147, 228
High Courts15 Jun 2011Allowed
Anaparthi Venkata Ramana Murthy Vs Garapati Somasekhara Rao
Andhra Pradesh High Court · (2011) 5 ALD 551
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6A, 151
High Courts15 Jun 2011Dismissed
Attada Gangu Naidu and Attada Gowru Naidu Vs Deepala Chandra Mouli and Others
Andhra Pradesh High Court · (2011) 5 ALD 770 : (2011) 6 ALT 585
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 151, 84(2)Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts15 Jun 2011
K. Zakria Shaik Vs K. Saleem Basha K. Saleem Basha Vs K. Zakria Shaik
Andhra Pradesh High Court · (2011) 06 AP CK 0068
High Courts14 Jun 2011
M. Babu Rao Vs The District Collector and The Revenue Divisional Officer
Andhra Pradesh High Court · (2011) 5 ALD 324 : (2011) 8 RCR(Civil) 331
Land Acquisition Act, 1894 — Section 4(1), 5A, 6
High Courts14 Jun 2011Allowed
A.P. State Financial Corporation Vs Guruvayuran Appan Swamy Oils, Foods and Facts Ltd.
Andhra Pradesh High Court · (2011) 165 CompCas 269 : (2011) 110 SCL 630
Companies (Court) Rules, 1959 — Rule 164, 177Companies Act, 1956 — Section 125, 135
High Courts14 Jun 2011
Smt. A. Anupama Reddy and A. Mahendra Reddy Vs The District Collector and Others Karnati Sri Ramulu Vs The District Collector, The Joint Collector, The Revenue Divisional Officer-cum-Land Acquisition Officer and The Government of Andhra Pradesh
Andhra Pradesh High Court · (2011) 5 ALD 228 : (2011) 6 ALT 278
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 18, 9
High Courts13 Jun 2011Dismissed
K. Bajari Reddy Vs S. Sreenivasa Reddy
Andhra Pradesh High Court · (2012) 1 BC 264
Evidence Act, 1872 — Section 45