COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 481 of 1,762

High Courts31 Jan 2011Allowed

V. Vedanda Vyasulu (Died) per L.Rs. and Others Vs K. Purushotam and Y. Subbarayudu Darwaza

Andhra Pradesh High Court · (2011) 2 ALD 616

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 85, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 92

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High Courts31 Jan 2011

Amarthaluri John Kennedy Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2011) 2 ALD(Cri) 32

Motor Vehicles Act, 1988 — Section 134, 187Penal Code, 1860 (IPC) — Section 304A, 338

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High Courts31 Jan 2011Allowed

United India Insurance Co. Ltd. Vs Mohammadi Begum and others

Andhra Pradesh High Court · (2011) 5 ALT 302

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High Courts29 Jan 2011Dismissed

Sri Kommisetti Venkata Satyanarayana Vs The Inspector of Vigilance and Enforcement Department

Andhra Pradesh High Court · (2011) 2 ALD 479 : (2011) 2 ALT 7 : (2011) 8 RCR(Civil) 1998

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 435, 439Essential Commodities Act, 1955 — Section 6A, 6C

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High Courts29 Jan 2011Dismissed

Laxmichand and Balchand, Partnership Firm Carrying on Business, Sangeeta Mankani, Saroj Mankani and Mr. Ashok Mankani Vs Ashok Leyland Ltd. and Automotive Manufactures

Andhra Pradesh High Court · (2011) 5 ALD 20 : (2011) 6 ALT 282 : (2011) 4 CivCC 142

Banking Regulation Act, 1935 — Section 21, 35ACivil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 6 Rule 14, 34

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High Courts29 Jan 2011Allowed

Akella Sushmita Vardhani Vs Mohammed Mirza Hassan and State

Andhra Pradesh High Court · (2011) 2 ALD(Cri) 14

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 415, 417, 420

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High Courts29 Jan 2011Allowed

R. Venkat Goud Vs The Revenue Divisional Officer

Andhra Pradesh High Court · (2011) 8 RCR(Civil) 1150

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High Courts29 Jan 2011

Palam Buddagandla Obaiah Vs State of A.P.

Andhra Pradesh High Court · (2011) CriLJ 2276 : (2011) 7 RCR(Criminal) 316

Penal Code, 1860 (IPC) — Section 418

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High Courts29 Jan 2011Dismissed

Karumuri Sambasiva Rao Vs Vysyaraju Suryanarayana Raju

Andhra Pradesh High Court · AIR 2011 AP 299 : (2011) 8 RCR(Civil) 938

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 22(1), Order 21 Rule 22(2), Order 21 Rule 35

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High Courts28 Jan 2011Dismissed

Tumu Srihari Vs Thumu Padmamma and Others

Andhra Pradesh High Court · AIR 2011 AP 88 : (2011) 4 CivCC 77 : (2011) 8 RCR(Civil) 1707

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 11Evidence Act, 1872 — Section 67Limitation Act, 1963 — Article 58

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High Courts28 Jan 2011

Dr. Madina Balakrishna Vs B. Suryam Court Amien (Field Assistant) and Malla Krishna Rao

Andhra Pradesh High Court · (2011) 2 ALT 492

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35Contempt of Courts Act, 1971 — Section 2Contempt of Courts Rules, 1980 — Rule 33

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High Courts28 Jan 2011Allowed

Muthineni Chander, Keerthi Bhaskar, Radam Krishna Murthy and A. Sudhakar Vs The State of A.P. and S. Rajendra Prasad, Circle Inspector of Police

Andhra Pradesh High Court · (2011) 8 RCR(Criminal) 2144

Andhra Pradesh Excise (Powers and Duties) Rules, 1972 — Rule 3(1)Andhra Pradesh Excise Act, 1968 — Section 27, 34, 35, 36, 37Criminal Procedure Code, 1973 (CrPC) — Section 190

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High Courts28 Jan 2011Allowed

D. Sanyasayya Setty and Another Vs P. Srinivasa Rao

Andhra Pradesh High Court · (2012) 4 ALT 684

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Hindu Minority and Guardianship Act, 1956 — Section 8(2)Limitation Act, 1963 — Article 60

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High Courts28 Jan 2011Allowed

K.S. Padma Rao Somaiah Vs The General Manager (Personal), The Senior Manager (P) and Disciplinary Authority, Dept. of Personnel, The Branch Manager, S.S.I. Branch and Sri M.S. Kumaran, Branch Manager, all of Union Bank of India

Andhra Pradesh High Court · (2011) 4 LLJ 601

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2A(2)

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High Courts28 Jan 2011

Bandela Daveedu Vs The State of A.P.

Andhra Pradesh High Court · (2011) 1 ALD(Cri) 723

Penal Code, 1860 (IPC) — Section 304A, 324, 325, 326, 337

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High Courts28 Jan 2011Dismissed

Jeedipalli Bhaskar, Manumala Subbaiah and Katikala Bhaskar Vs State of A.P.

Andhra Pradesh High Court · (2011) 2 ALD(Cri) 98

Arms Act, 1959 — Section 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 120B, 34, 380, 384, 386

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High Courts28 Jan 2011

Bandela Daveedu Vs State of A.P.

Andhra Pradesh High Court · (2011) 1 ALD(Cri) 723

Penal Code, 1860 (IPC) — Section 304A, 323, 324, 325, 326

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High Courts28 Jan 2011Dismissed

Samanthapudi Avatharam Raju Vs The Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2011) 8 RCR(Civil) 1210

Andhra Pradesh Panchayat Raj (Conduct of Elections) Rules, 2006 — Rule 98

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High Courts28 Jan 2011Allowed

Venkateswara Tea Traders Vs Madhu Agencies and The State of A.P.

Andhra Pradesh High Court · (2011) 2 ALD(Cri) 567 : (2011) 4 RCR(Civil) 943 : (2011) 4 RCR(Civil) 943 : (2011) 4 RCR(Criminal) 607 : (2011) 4 RCR(Criminal) 607

Criminal Procedure Code, 1973 (CrPC) — Section 256Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts28 Jan 2011

G.S. Lamba and Sons Vs State of A.P.

Andhra Pradesh High Court · (2011) 43 VST 323

Andhra Pradesh General Sales Tax Act, 1957 — Section 2, 20(1), 20(2), 22(1), 5EConstitution of India, 1950 — Article 266, 269(1), 286, 286(3), 366Evidence Act, 1872 — Section 91, 92, 93, 94, 95

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