Andhra Pradesh High Court Judgments

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 12, 13, 14, 15Andhra Pradesh (Andhra Area) Estates Land Act, 1908 — Section 2(4)Civil Procedure Code, 1908 (CPC) — Section 100, 151

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High Courts13 Apr 2011Dismissed

Vallabhaneni Das and P.V.V. Krishna Rao Vs The State Election Commission and The Chief Executive Officer

Andhra Pradesh High Court · (2011) 5 ALD 614

Andhra Pradesh Conduct of Election of Member (Co-opted), President and Vice-President of Mandal Parishad and Member (Co-opted), Chairperson and Vice-Chairperson of Zilla Parishad Rules, 2006 — Rule 13(1)Andhra Pradesh Panchayat Raj Act, 1994 — Section 14(1), 14(5), 153(3), 153(6)Constitution of India, 1950 — Article 226

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High Courts13 Apr 2011

A. Srinivas Reddy Vs Government of A.P. and Sri R. Ravinder Reddy, Chairman, Zilla Grandhalaya Samstha, Mahaboobnagar District, Mahaboobnagar, A.P.

Andhra Pradesh High Court · (2012) 4 ALD 491 : (2012) 4 ALT 99 : (2012) 2 ALT(Cri) 220

Andhra Pradesh Panchayat Raj Act, 1994 — Section 249, 258, 265Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 21, 409

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High Courts13 Apr 2011Allowed

K. Veera Reddy Vs Shaikshavali and Another

Andhra Pradesh High Court · AIR 2012 AP 11

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(2), Order 21 Rule 1(3), Order 21 Rule 2, Order 21 Rule 37

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High Courts11 Apr 2011

Molugu Ram Reddy, Molugu Uma Reddy, Molugu Sanjeeva Reddy and Molugu Jaswanth Reddy @ Dasmantha Reddy Vs Molugu Vittal Reddy and Others

Andhra Pradesh High Court · (2011) 5 ALD 522 : (2011) 3 CivCC 809

Andhra Pradesh Civil Courts Act, 1972 — Section 17Andhra Pradesh Court Fee Act, 1870 — Article 17, 7Civil Procedure Code Amendment Act, 1999 — Section 115

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High Courts11 Apr 2011Dismissed

Padmati Appala Narasimha Prasad Vs The State of A.P.

Andhra Pradesh High Court · (2011) 04 AP CK 0082

Penal Code, 1860 (IPC) — Section 307, 34

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High Courts11 Apr 2011Allowed

Sriharikota Venkata Ramanaiah and Sriharikota Srinivasulu Vs The State of A.P.

Andhra Pradesh High Court · (2011) 04 AP CK 0075

Prevention of Food Adulteration Act, 1954 — Section 10(4), 10(4A), 10(6), 11(4), 16Prevention of Food Adulteration Rules, 1955 — Rule 44

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High Courts11 Apr 2011Dismissed

Shriram Energy Systems Ltd., K. Gopala Krishna Murthy and G. Sunil Rao Vs Burugu Iddaiah

Andhra Pradesh High Court · (2011) 04 AP CK 0065

Civil Procedure Code, 1908 (CPC) — Section 20

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High Courts11 Apr 2011Allowed

The Joint Collector, The Revenue Divisional Officer, Chevella Division and The Mandal Revenue Officer Vs Syed Ahmed Hasan, Syed Nurui Hasan and Smt. Zehra Mehdi

Andhra Pradesh High Court · (2011) 8 RCR(Civil) 914

Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 4Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 166BAndhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989 — Rule 15(3), 16

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High Courts11 Apr 2011