High Courts14 Mar 2011Allowed
Madhucon Projects Limited Vs UE Development India Pvt Ltd.
Andhra Pradesh High Court · (2011) 03 AP CK 0068
Arbitration and Conciliation Act, 1996 — Section 11, 11(5), 11(6), 43Limitation Act, 1963 — Article 137
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 474 of 1,762
High Courts14 Mar 2011
Sannidhi Satyanarayana Murthy and Others Vs Smt. Bangaru Rajeshwari
Andhra Pradesh High Court · (2011) 8 RCR(Civil) 1229
Andhra Pradesh (Telangana Area) Money Lenders Act, 1349 — Section 6, 9(1), 9(2)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 5, Order 8 Rule 6Criminal Procedure Code, 1973 (CrPC) — Section 195
High Courts14 Mar 2011Allowed
Vavilapalli Ramesh and Another Vs GiradaRama Rao and Another
Andhra Pradesh High Court · (2011) 03 AP CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 248(2), 397, 399, 399(1), 399(2)Penal Code, 1860 (IPC) — Section 307, 323, 324, 325, 34
High Courts14 Mar 2011Dismissed
ICICI Lombard General Insurance Co. Ltd. Vs Smt. S. Srilatha and Others
Andhra Pradesh High Court · (2011) 03 AP CK 0055
High Courts14 Mar 2011Dismissed
The Divisional Electrical Engineer (Operations), A.P. Transco Limited and The Superintending Engineer (Operations), A.P. Transco Limited Vs The Labour Court and Veeranala Rangaswamy
Andhra Pradesh High Court · (2011) 130 FLR 286
Electricity (Supply) Act, 1948 — Section 15, 48, 79, 79CIndustrial Employment (Standing Orders) (Amendment) Act, 1963 — Section 12AIndustrial Employment (Standing Orders) Act, 1946 — Section 1(3), 13, 13B, 14, 2
High Courts14 Mar 2011Allowed
Kopisetti Satyanarayana Vs The Pidimgoyya Gram Panchayat and The District Panchayat Officer
Andhra Pradesh High Court · (2011) 4 ALD 9
High Courts14 Mar 2011Dismissed
Andhra Pradesh Beverages Corporation Ltd. Vs IBM Global Services India Ltd.
Andhra Pradesh High Court · AIR 2011 AP 122 : (2012) 4 ALT 235 : (2011) 3 ARBLR 457
Arbitration and Conciliation Act, 1996 — Section 11, 11(5)Limitation Act, 1963 — Article 137
High Courts14 Mar 2011Dismissed
Faimada Begum Vs Akram Pasha and Another
Andhra Pradesh High Court · (2011) LLR 872
Minimum Wages Act, 1948 — Section 19, 3, 3(5), 4(1), 4(A)
High Courts13 Mar 2011
M/s Excelsior Owners Welfare Association and Sawan Kuntal Vs Government of Andhra Pradesh, M/s Andhra Pradesh Industrial Infrastructure Corporation Limited, M/s Emaar Hills Townships Private Limited and M/s Emaar MGF Land Limited M/s Andhra Pradesh Industrial Infrastructure Corporation Limited Vs M/s Excelsior Owners Welfare Association and Others
Andhra Pradesh High Court · (2011) 03 AP CK 0007
Registration Act, 1908 — Section 22A, 22A(1)
High Courts11 Mar 2011Dismissed
Commissioner of Central Excise Vs Andhra Paper Mill Ltd.
Andhra Pradesh High Court · (2011) 269 ELT 79 : (2012) 26 STR 163
Central Excise Rules, 1944 — Rule 57ACentral Excises and Salt Act, 1944 — Section 35GCENVAT (Credit) Rules, 2004 — Rule 2(k), 3
High Courts11 Mar 2011Allowed
M. Durga Rao and Maddu Narayana Vara Prasad Rao Vs The State of A.P.
Andhra Pradesh High Court · (2011) 03 AP CK 0093
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 7
High Courts11 Mar 2011Allowed
Torlakonda Mangamma Vs The Government of A.P. and Others
Andhra Pradesh High Court · (2011) 4 ALD 123 : (2011) 8 RCR(Civil) 1326
Andhra Pradesh Panchayat Raj Act, 1994 — Section 153(5), 245Constitution of India, 1950 — Article 226
High Courts11 Mar 2011Allowed
Bomma Chakravarhty Goud @ Amit Chakravarthy Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2012) 1 ALT(Cri) 56
Penal Code, 1860 (IPC) — Section 384, 415, 417, 420, 468
High Courts11 Mar 2011Allowed
Defence Estates Officer Vs N. Rani Bai and Another and The Joint Collector and Another
Andhra Pradesh High Court · (2011) 8 RCR(Civil) 1752
Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 1(3), 24, 4, 4(1), 5
High Courts11 Mar 2011Allowed
Kakarla Pedda Rama Subba Reddy Vs Mukkamalla Krishna Reddy and Mukkamalla Rama Subba Reddy
Andhra Pradesh High Court · (2011) 03 AP CK 0034
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 151, 73
High Courts11 Mar 2011Allowed
Gorrela Lagumakkagari Anjappa Vs Gorrela Langamakkagari Narsimhulu and 2-Ors.
Andhra Pradesh High Court · (2012) 2 ALT 242
Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 15(1)
High Courts10 Mar 2011Allowed
Budagala Nageswararao Vs The State of A.P.
Andhra Pradesh High Court · (2011) 2 ALD(Cri) 551 : (2012) 1 ALT(Cri) 22
Penal Code, 1860 (IPC) — Section 306, 324
High Courts10 Mar 2011Allowed
Koduri Venkata Rao, Koduri Brahmaiah, Ambati Srinivasa Rao and Ambati Saibabu Vs The State of A.P.
Andhra Pradesh High Court · (2011) 2 ALD(Cri) 613
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(2)Penal Code, 1860 (IPC) — Section 441, 442, 451, 452
High Courts10 Mar 2011Allowed
Mr. G. Man Mohan Hari Prakash Vs The State of A.P. and Another
Andhra Pradesh High Court · (2011) 8 RCR(Civil) 2058
Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 300Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 420
High Courts10 Mar 2011Allowed
Jyothi Turbopower Services Pvt. Ltd. Vs Shenzhen Shandong Nuclear Power Construction Company Ltd. and Syndicate Bank
Andhra Pradesh High Court · AIR 2011 AP 111 : (2011) 3 ARBLR 442 : (2011) 8 RCR(Civil) 1809
Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 2(1), 34, 36Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2, 20Constitution of India, 1950 — Article 10