High Courts01 Apr 2011Allowed
A. Sreenivasa Rao and Others Vs The State of A.P. and Another
Andhra Pradesh High Court · (2011) 3 DMC 537
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 125, 300, 498A
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 471 of 1,762
High Courts01 Apr 2011Allowed
E. Satyanarayana and Co. Indian Oil Dealer Vs The Indian Oil Corporation Limited and Sri M.V. Pavan Kumar, Indian Oil Corporation Retail Outlet
Andhra Pradesh High Court · (2011) 6 ALT 384
Constitution of India, 1950 — Article 14
High Courts01 Apr 2011Allowed
Asian Paints (India) Ltd. Vs The Employees'' State Insurance Corporation and Another
Andhra Pradesh High Court · (2011) LLR 776
Employees State Insurance Act, 1948 — Section 2(22), 75(2B)Industrial Disputes Act, 1947 — Section 12(3)
High Courts01 Apr 2011Dismissed
Heera Chand Vs Ommi Setti (died) and Ommi Venkatalakshmi
Andhra Pradesh High Court · (2011) 04 AP CK 0003
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 2, 9Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 19, 19(3), 9(3)Civil Procedure Code, 1908 (CPC) — Section 151
High Courts31 Mar 2011Dismissed
Commr. of C. EX., Visakhapatnam-II Vs Kedia Vanaspathi Ltd.
Andhra Pradesh High Court · (2012) 275 ELT 46 : (2011) 8 RCR(Civil) 781 : (2012) 28 STR 308 : (2013) 39 STT 95
Customs Act, 1962 — Section 130
High Courts31 Mar 2011Dismissed
Nimrah Estate Private Limited Vs The Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2011) 6 RCR(Civil) 2124
High Courts31 Mar 2011Dismissed
Commissioner of Customs and Central Excise Vs ITW India Ltd.
Andhra Pradesh High Court · (2011) 268 ELT 311
High Courts30 Mar 2011
Mallikarjuna Transport and Another Vs The Singareni Collieries Company Limited and Others
Andhra Pradesh High Court · (2011) 8 RCR(Criminal) 1039
Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 — Section 2
High Courts30 Mar 2011Dismissed
Bilasraika Sponge Iron Pvt. Ltd. Vs Devi Trading Company
Andhra Pradesh High Court · (2011) 5 ALD 327 : (2011) 8 RCR(Criminal) 1009
Andhra Pradesh Civil Courts Act, 1972 — Section 33Andhra Pradesh Civil Rules of Practice and Circular Orders, 1990 — Rule 23, 32, 32(2), 33Arbitration and Conciliation Act, 1996 — Section 36, 37, 9
High Courts30 Mar 2011Allowed
The Commissioner of Customs and Central Excise Vs H.B. Cargo Services
Andhra Pradesh High Court · (2011) 268 ELT 448
Customs Act, 1962 — Section 108, 114, 130Customs House Agents Licensing Regulations, 2004 — Regulation 13, 20, 20(2), 22, 9
High Courts30 Mar 2011Allowed
Amit Kumar Agarwal Vs Reynolds Packagings Pvt. Ltd. and Others
Andhra Pradesh High Court · (2011) 4 BC 1
Criminal Procedure Code, 1973 (CrPC) — Section 319, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 140(1), 141, 141(2), 142
High Courts29 Mar 2011
Kuruvakotapaty Chinna Linganna Vs Karimaddela Sivalingam and Alla Brahmananda Reddy Alla Mallikarjuna Reddy, Alla Nageswaramma, Karimaddela Sivalingam and Alla Brahmananda Reddy Vs Kuruvakotapaty Chinna Linganna
Andhra Pradesh High Court · (2011) 5 ALD 317 : (2012) 1 ALT 495
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2(3)Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 19
High Courts29 Mar 2011Dismissed
Ramesh Kumar Jain Vs Ghansyamdas Rathi and Smt. Manorama Bai
Andhra Pradesh High Court · (2011) 5 ALD 354
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 15, 20, 22Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 23(7), 23(7)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 58, Order 21 Rule 97, Order 21 Rule 99, 115
High Courts29 Mar 2011Allowed
Nagaraju and Others Vs K. Rami Reddy and Others
Andhra Pradesh High Court · (2011) 8 RCR(Civil) 1074
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151, 153
High Courts29 Mar 2011Allowed
G. Krishna Prasad Vs The State of Andhra Pradesh and Others Smt. A. Bhanu Vs The State of Andhra Pradesh and G. Krishna Prasad
Andhra Pradesh High Court · (2011) 4 ALD 51 : (2011) 6 RCR(Civil) 1901
Land Acquisition Act, 1894 — Section 10, 11(2), 12(2), 4(1), 6
High Courts29 Mar 2011Allowed
M. Jaipal Reddy and Supraja Enterprises Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2011) 03 AP CK 0051
Prevention of Food Adulteration Act, 1954 — Section 11(4), 13(2), 14, 14(2), 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 9
High Courts29 Mar 2011
K. Nivedan and Others Vs The State of A.P. and Another
Andhra Pradesh High Court · (2011) 2 ALD(Cri) 17
Criminal Procedure Code, 1973 (CrPC) — Section 200, 210, 244, 244(2)
High Courts29 Mar 2011
M. Maohar Reddy Vs The Government of A.P. and Others
Andhra Pradesh High Court · (2011) 5 ALD 521
High Courts28 Mar 2011Allowed
P. Gopalakrishna and another Vs Food Inspector, Division III Officer of the Assistant Food Controller Zone-1, Visakhapatnam and another
Andhra Pradesh High Court · (2011) 2 ALD(Cri) 565
Prevention of Food Adulteration Act, 1954 — Section 13(2), 14, 16(1), 2, 7
High Courts28 Mar 2011Allowed
K. Ravi Shankar and others Vs A. Narender and others
Andhra Pradesh High Court · (2011) 5 ALT 652
Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 9, 9MMines and Minerals (Development and Regulation) Act, 1957 — Section 15, 3(e)