High Courts10 Mar 2011Dismissed
Thota Saidaiah and Another Vs The Commissioner of Appeals and Others
Andhra Pradesh High Court · (2011) 8 RCR(Civil) 1545
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 475 of 1,762
High Courts09 Mar 2011Allowed
Kothapeta Subba Rao Vs Eastern Power Distribution Company of A.P. and The Divisional Engineer (Operations), Eastern Power Distribution Company of A.P.
Andhra Pradesh High Court · (2011) 5 ALD 277
High Courts09 Mar 2011Allowed
Sanga Reddy Ananda Reddy Vs The State of A.P.
Andhra Pradesh High Court · (2011) 3 Crimes 593
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 5(1), 7
High Courts09 Mar 2011
A. Sankar Narayana Vs The Tahsildar, Atmakur Mandal
Andhra Pradesh High Court · (2011) 8 RCR(Civil) 1500
Essential Commodities Act, 1955 — Section 3
High Courts08 Mar 2011Dismissed
Smt. Lakshmi Parvathi Rao Vs Smt. K. Umamaheswari, rep. by her G.P.A. Holder N. Ramakrishna
Andhra Pradesh High Court · (2011) 8 RCR(Civil) 252
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 11, 29, 40(2)Benami Transactions (Prohibition) Act, 1988 — Section 4Civil Procedure Code, 1908 (CPC) — Section 21, 99
High Courts08 Mar 2011Allowed
Boppana venkata Rao (Died) Per L.Rs. 1 to 7 Vs Sunkara Krishna Murthy, Sunkara Suryanarayana and Sunkara Chandra Rao
Andhra Pradesh High Court · (2011) 03 AP CK 0083
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts07 Mar 2011Dismissed
P. Nagendra Kumar and Others Vs State: Central Bureau of Investigation
Andhra Pradesh High Court · (2011) 2 ALD(Cri) 165 : (2011) 5 RCR(Criminal) 470
Criminal Procedure Code, 1973 (CrPC) — Section 165Evidence Act, 1872 — Section 105, 106Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts07 Mar 2011Allowed
Medikeri Tilak and Others Vs State of A.P.
Andhra Pradesh High Court · (2012) 1 ALT(Cri) 64
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 149, 302, 304, 34
High Courts07 Mar 2011
Gonemoni Achamma and Others Vs The Principal Secretary to Government, Government of Andhra Pradesh, Revenue Department and Others
Andhra Pradesh High Court · (2011) 6 ALT 545 : (2011) 8 RCR(Civil) 528
Land Acquisition Act, 1894 — Section 11, 23(2)
High Courts07 Mar 2011Dismissed
The Mandal Parishad Vs Gadi Sanjeeva Reddy, The Chief Executive Officer and The District Collector
Andhra Pradesh High Court · (2011) 8 RCR(Civil) 1046
Andhra Pradesh Co-operative Societies Rules, 1964 — Rule 22(12)Andhra Pradesh Panchayat Raj Act, 1994 — Section 18, 22
High Courts07 Mar 2011Dismissed
S. Kondaiah Vs C. Sreenivasa Rao, C. Narasimha Rao and C. Ramanjaneyulu
Andhra Pradesh High Court · (2011) 3 CivCC 741 : (2011) 6 RCR(Civil) 2190
High Courts07 Mar 2011
Ganesula Uma Parvathi Vs Ayitam Rama Swamy and Another
Andhra Pradesh High Court · (2011) 4 ALD 1 : (2011) 6 ALT 275
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 21 Rule 58, Order 7 Rule 11, 11, 115
High Courts07 Mar 2011Dismissed
G. Harinatha Rao Vs State State A.C.B. Vs R. Yesurathan, Surveyor
Andhra Pradesh High Court · (2011) 03 AP CK 0020
Prevention of Corruption Act, 1988 — Section 11, 13(1), 13(2), 20, 7
High Courts04 Mar 2011Dismissed
T.H. Rajeshwar Rao Vs Special Deputy Collector, Land Acquisition (Industries), The Mandal Revenue Officer, Hindustan Petroleum Corporation Limited and Padamati Bal Reddy
Andhra Pradesh High Court · (2011) 03 AP CK 0109
Land Acquisition Act, 1894 — Section 10, 11, 18, 4(1), 6
High Courts04 Mar 2011Dismissed
The Adoni Syed Khader Macci-U1 Bhokari Darga Katta alias Macci Mhader Sabeb Darga Katta Committee Vs Shaikan Bee Shaikshavali Alias Hajiba and Syed Khader Basha K. Khader Basha Vs The Adoni Syed Abdul Khader Macci-U1-Bhokari Dargah Katta @ Macci Khader Saheb Dargah Katta Committee
Andhra Pradesh High Court · (2011) 03 AP CK 0106
Waqf Act, 1995 — Section 7(5)
High Courts04 Mar 2011Allowed
Potnuru Suguna Vani Vs Potnuru Krupanandam
Andhra Pradesh High Court · AIR 2012 AP 39 : (2011) 3 DMC 786 : (2011) 6 RCR(Civil) 2005
Divorce Act, 1869 — Section 18, 19, 19(4)Penal Code, 1860 (IPC) — Section 498(A)
High Courts04 Mar 2011
Marepally Narasimha Reddy Vs Kancharla Kumara Swamy
Andhra Pradesh High Court · AIR 2011 AP 392 : (2011) 8 RCR(Civil) 1058
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 38, Order 21 Rule 40, 51Constitution of India, 1950 — Article 14, 19, 21
High Courts04 Mar 2011Dismissed
Rasani Sambaiah Vs The State of A.P. and Others
Andhra Pradesh High Court · (2011) 4 ALD 134 : (2011) 8 RCR(Civil) 1778
Constitution of India, 1950 — Article 226
High Courts04 Mar 2011Dismissed
B. Rama Raju Vs Union of India (UOI), Ministry of Finance, Department of Revenue and Others
Andhra Pradesh High Court · (2011) 164 CompCas 149 : (2011) 8 RCR(Civil) 700 : (2011) 108 SCL 491
Combines Investigation Act, 1917 — Section 32(1)Constitution of India, 1950 — Article 12, 14, 20, 20(1), 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 157, 173, 173, 9
High Courts04 Mar 2011Allowed
Yellinedi Sagareswara Rao Vs The State of A.P.
Andhra Pradesh High Court · (2011) 8 RCR(Criminal) 2283
Andhra Pradesh Excise Act, 1968 — Section 14(2), 34Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7