High Courts22 Mar 2011Dismissed
Syed Thaihseen Hussain rep. by through GPA Holder Nafees Unisa Begum Vs The Pass Port Officer, Ministry of External Affairs, Government of India
Andhra Pradesh High Court · (2011) 6 RCR(Civil) 2116
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 473 of 1,762
High Courts22 Mar 2011Dismissed
Startegic Insurance Broking Services Private Limited Vs Insurance Regulatory and Development Authority, IFFCO-TOKIO General Insurance Company Limited and Lanco Amarkantak Power Private Limited
Andhra Pradesh High Court · AIR 2011 AP 163
Insurance Regulatory and Development Authority Act, 1999 — Section 14, 14(2), 2Insurance Regulatory and Development Authority Regulation — Regulation 41
High Courts22 Mar 2011
Shaheen Begum and Others Vs Union of India (UOI) and Defence Estate Officer
Andhra Pradesh High Court · (2011) 4 ALD 135 : (2011) 6 RCR(Civil) 2056
Land Acquisition Act, 1894 — Section 18Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 7(1), 8, 8(1)
High Courts21 Mar 2011Allowed
Sama Suryanarayana Vs Allu Veeraraghavulu and The Oriental Insurance Company Ltd.
Andhra Pradesh High Court · (2011) 03 AP CK 0108
Motor Vehicles Act, 1988 — Section 140, 147, 166
High Courts21 Mar 2011Allowed
M. Durga Reddy Vs State of A.P. and Others
Andhra Pradesh High Court · (2011) 03 AP CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 311A
High Courts18 Mar 2011Dismissed
Kagitha Bhanu Vs The Principal Junior Civil Judge-cum-Election Tribunal and Others
Andhra Pradesh High Court · (2011) 8 RCR(Civil) 1664
Andhra Pradesh Panchayat Raj Act, 1994 — Section 11(6)Constitution of India, 1950 — Article 226
High Courts18 Mar 2011Allowed
N.V.R. Constructions Vs The General Manager, Silk Road Sugar Pvt. Ltd.
Andhra Pradesh High Court · (2011) 4 ALD 34
Arbitration and Conciliation Act, 1996 — Section 16, 2, 8, 9
High Courts17 Mar 2011
Sri K. Venkateshwarlu, Sri Mahesh Babu, Mallikarjuna Sarma and Sri Ramoji Rao, Chief Editor, EENADU Daily Newspaper Vs Sri R.G. Subramanyam and The State of Andhra Pradesh
Andhra Pradesh High Court · (2011) 03 AP CK 0076
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 155(3), 156(3), 199, 199(1)Penal Code, 1860 (IPC) — Section 499, 500
High Courts16 Mar 2011Dismissed
Visakha Parisudhya Paniwarala Seva Sangam Vs Andhra Pradesh State Road Transport Corporation and Regional Manager, Andhra Pradesh State Road Transport Corporation
Andhra Pradesh High Court · (2011) 8 RCR(Civil) 1353 : (2011) 8 RCR(Civil) 1356
Constitution of India, 1950 — Article 226
High Courts16 Mar 2011Allowed
Kummari Narayana and Others Vs State of A.P. and Another
Andhra Pradesh High Court · (2011) 2 ALD(Cri) 158
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 384
High Courts16 Mar 2011Dismissed
M.S.N. Raju and Others Vs Mandal Revenue Officer, Jami Mandal and Others
Andhra Pradesh High Court · (2011) 4 ALD 90 : (2011) 6 ALT 24 : (2011) 8 RCR(Civil) 1784
Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 5A(4)Constitution of India, 1950 — Article 226
High Courts16 Mar 2011Allowed
Singareni Colleries Co-operative House Building Society Ltd. Vs P. Yellaiah
Andhra Pradesh High Court · (2011) 2 RCR(Rent) 424
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)
High Courts15 Mar 2011Allowed
The New India Assurance Company Limited Vs Smt. Noorjahan Begum and Others
Andhra Pradesh High Court · (2011) LLR 221 : (2011) 3 TAC 338
Penal Code, 1860 (IPC) — Section 302
High Courts15 Mar 2011Allowed
T. Yedukondalu Vs The Principal Secretary to Government, Department of Revenue, Stamps and Registration, Secretariat of A.P. and Others
Andhra Pradesh High Court · (2011) 4 ALD 43 : (2011) 8 RCR(Civil) 1306
Registration Act, 1908 — Section 22A, 22A(1), 22A(2), 22A(3), 71
High Courts15 Mar 2011Allowed
State of Andhra Pradesh Vs Rayapati Thirupathi Reddy and Others
Andhra Pradesh High Court · (2011) 03 AP CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 235(1), 235(2), 378(3)Explosive Substances Act, 1908 — Section 3, 5, 6Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
High Courts15 Mar 2011Dismissed
G. Viswanadharaju Vs A. Venkata Narayanamma (died) by L.R.
Andhra Pradesh High Court · (2011) 5 ALD 147
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts15 Mar 2011Dismissed
Shri Patil Enterprises Vs General Manager, South Central Railway and Others
Andhra Pradesh High Court · (2013) 1 ALT 458
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts15 Mar 2011Allowed
The State of Andhra Pradesh and The Director of Mines and Geology, Government of Andhra Pradesh Vs S. Sai Ram Singh, Assistant Director of Mines and Geology and The Andhra Pradesh Administrative Tribunal
Andhra Pradesh High Court · (2011) 03 AP CK 0011
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 8
High Courts14 Mar 2011
United India Insurance Company Ltd. Vs N. Appi Reddy and Others Budi Uma Devi and Others Vs N. Appi Reddy and The United India Insurance Company Ltd.
Andhra Pradesh High Court · (2011) 03 AP CK 0107
Motor Vehicles Act, 1988 — Section 147, 166
High Courts14 Mar 2011Allowed
P. Laxmikant Rao and Sons, Dealers of Hindustan Petroleum Corporation Limited Vs The Union of India (UOI) and Others
Andhra Pradesh High Court · (2011) 8 RCR(Civil) 1416
Constitution of India, 1950 — Article 14