COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 483 of 1,762

High Courts21 Jan 2011Allowed

U. Sanyasi Rao Vs The Govt. A.P. and Others

Andhra Pradesh High Court · (2011) 01 AP CK 0030

Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 5, 5(1), 6, 7, 7(2)Andhra Pradesh Scheduled Castes, Scheduled Tribes and Backward Classes — Issue of Community, Nativity and Date of Birth Certificate Rules, 1997 — Rule 2, 21, 8, 8(6), 9Constitution of India, 1950 — Article 226

High Courts21 Jan 2011Dismissed

Yousuf Khan Vs State Bank of Hyderabad

Andhra Pradesh High Court · (2011) LLR 967

State Bank of Hyderabad (Employees) Pension Regulations, 1995 — Regulation 22

High Courts21 Jan 2011Allowed

Komarti Ramu Vs Bhupathiraju Ansuyamma

Andhra Pradesh High Court · (2011) 01 AP CK 0019

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66, 60, 60(1)

High Courts20 Jan 2011Allowed

Yarram Vinod Vs The State of A.P. and Yarram Madhavi Latha

Andhra Pradesh High Court · (2011) 1 ALD(Cri) 668

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 482, 488, 488(1)Family Courts Act, 1984 — Section 20(3), 3, 7(1), 8Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)

High Courts20 Jan 2011Allowed

Smt. Kamala Kumari Vs The Sub-Collector, The joint Collector and The District Collector

Andhra Pradesh High Court · (2011) 8 RCR(Civil) 929

High Courts20 Jan 2011Dismissed

Gulf Oil Corporation Limited Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2011) 6 ALT 60 : (2011) 8 RCR(Civil) 1580

Advocates Act, 1961 — Section 35(1)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 162, 83, 87Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Immovable Properties and Other Lands (Other than Agricultural Lands) Leases and Licenses Rules, 2003 — Rule 15

High Courts20 Jan 2011Allowed

Gurrampadi Annama Raja Vs Pathakamoori Malyadri

Andhra Pradesh High Court · (2011) 01 AP CK 0054

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 22, 85

High Courts20 Jan 2011Allowed

Hafiz Syad Saleem Basha Vs A.P. State Waqf Board and Another

Andhra Pradesh High Court · (2011) 2 ALD 492 : (2011) 2 ALT 1 : (2011) 8 RCR(Civil) 1961

High Courts20 Jan 2011Allowed

R.S. Sudha Rani Vs The Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court, Govt. of India and Another

Andhra Pradesh High Court · (2011) 01 AP CK 0042

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

High Courts20 Jan 2011Allowed

Yerram Vinod Vs The State of A.P.

Andhra Pradesh High Court · (2011) 2 Crimes 775

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 482, 488Family Courts Act, 1984 — Section 20(3), 8Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3(1)

High Courts20 Jan 2011Dismissed

Smt. Khaja Bee Vs The Joint Collector and Others

Andhra Pradesh High Court · (2011) 8 RCR(Civil) 1693

Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 5A, 5A(1), 5A(2), 5A(3), 5A(4)Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989 — Rule 22, 22(4)

High Courts20 Jan 2011

Smt. R.S. Sudha Rani Vs The Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court. Government of India, Ministry of Labour and Syndicate Bank

Andhra Pradesh High Court · (2011) 01 AP CK 0028

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

High Courts20 Jan 2011Dismissed

S. Ramu Vs Govt. of A.P.

Andhra Pradesh High Court · (2011) CriLJ 2513

Criminal Procedure Code, 1973 (CrPC) — Section 168, 169, 170, 173, 173(2)Penal Code, 1860 (IPC) — Section 109, 468, 471Prevention of Corruption Act, 1988 — Section 13, 13(1)E, 13(2), 17, 19(3)

High Courts20 Jan 2011Dismissed

Mamidi Sambasiva Rao Vs Bali Ammanna and Others

Andhra Pradesh High Court · (2011) 8 RCR(Criminal) 1041

Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 1(2), 3, 3(1), 3(2)Civil Procedure Code, 1908 (CPC) — Section 115

High Courts20 Jan 2011Dismissed

Prof. B. Surya Prakash Rao and Others Vs The Union of India (UOI) and Others

Andhra Pradesh High Court · (2011) 01 AP CK 0005

Andhra Pradesh Education Act, 1982 — Section 78AAndhra Pradesh Public Employment (Regulation of Age of Superannuation) Act, 1984 — Section 3Constitution of India, 1950 — Article 14, 19(1), 256, 73

High Courts19 Jan 2011Dismissed

A.P. Aksh Broad Band Limited Vs The Commercial Tax Officer

Andhra Pradesh High Court · (2011) 01 AP CK 0078

Andhra Pradesh Value Added Tax Act, 2005 — Section 16, 16(1), 2(10), 2(28), 4(7)Constitution of India, 1950 — Article 366

High Courts19 Jan 2011Dismissed

Shaik Junna Vs Abdul Salam and Another

Andhra Pradesh High Court · (2011) 8 RCR(Civil) 1234

Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 15, 16Civil Procedure Code, 1908 (CPC) — Section 47Evidence Act, 1872 — Section 106

High Courts19 Jan 2011Dismissed

Racha Ashok Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2011) 1 ALD(Cri) 678

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32, 6Penal Code, 1860 (IPC) — Section 302

High Courts19 Jan 2011Allowed

V. Devender Reddy and Others Vs T. Devanarayana Reddy

Andhra Pradesh High Court · (2011) 4 ALD 144 : (2011) 8 RCR(Civil) 1349

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27

High Courts19 Jan 2011Dismissed

Unity Infra Projects Ltd. Vs Commercial Tax Officer, Jubilee Hills Circle and Commercial Tax Officer, Punjagutta Circle

Andhra Pradesh High Court · (2011) 41 VST 202

Andhra Pradesh Value Added Tax Act, 2005 — Section 20(3), 31, 31(1), 33, 4(7)Andhra Pradesh Value Added Tax Rules, 2005 — Rule 17(1), 25(5)Constitution of India, 1950 — Article 14, 19(1), 226