High Courts28 Dec 2010Dismissed
Puppala Naga Malleswara Kumari and Others Vs M. Rambabu and Another
Andhra Pradesh High Court · (2012) ACJ 1134 : (2012) 2 TAC 657
Motor Vehicles Act, 1939 — Section 94, 96Motor Vehicles Act, 1988 — Section 163A, 167
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 486 of 1,762
High Courts28 Dec 2010Allowed
Origala Adam Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2011) 2 Crimes 767
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307
High Courts28 Dec 2010
Vicrocil OIL Company Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2012) 47 VST 546
Trade Marks Act, 1999 — Section 27
High Courts28 Dec 2010
Baddukonda Appalanaidu Vs Pathivada Narayanaswamy Naidu and Others
Andhra Pradesh High Court · (2010) 12 AP CK 0001
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 17, Order 7 Rule 11, 151Conduct of Elections Rules, 1961 — Rule 94ARepresentation of the People Act, 1951 — Section 100, 123, 81, 82, 83(1)
High Courts27 Dec 2010Allowed
P.T.M. Marappa Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2011) 1 ALD(Cri) 772 : (2011) 2 Crimes 649
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32General (Criminal) Rules, 1980 — Rule 33(1)
High Courts27 Dec 2010Dismissed
M/s. Architectual Aluminium Systems, A proprietary concern Vs Gitanjali Gems Limited
Andhra Pradesh High Court · (2011) 2 ALT 10
Arbitration and Conciliation Act, 1996 — Section 11(5), 11(6)
High Courts27 Dec 2010
Sirnapally Swamy Vs The State of A.P.
Andhra Pradesh High Court · (2011) 1 ALD(Cri) 742 : (2011) CriLJ 2542 : (2011) 8 RCR(Criminal) 2758
Criminal Procedure Code, 1973 (CrPC) — Section 374(2), 428Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 379, 411
High Courts27 Dec 2010Allowed
State of A.P. Vs G. Veereshalinga, S.I. of Police, formerly of Rajapet Police Station and Another
Andhra Pradesh High Court · (2011) CriLJ 1991 : (2011) 8 RCR(Criminal) 2777
Criminal Procedure Code, 1973 (CrPC) — Section 174, 232Penal Code, 1860 (IPC) — Section 302, 304, 324, 34, 342
High Courts27 Dec 2010Dismissed
Kopireddy Nageswara Rao @ Nagayya Vs State of A.P.
Andhra Pradesh High Court · (2010) 12 AP CK 0053
Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 302, 307, 313, 320Evidence Act, 1872 — Section 145, 32, 32(1), 47
High Courts27 Dec 2010Dismissed
Radiant Info Systems Limited Vs The A.P. State Road Transport Corporation and Others
Andhra Pradesh High Court · (2010) 12 AP CK 0043
Constitution of India, 1950 — Article 226
High Courts27 Dec 2010Dismissed
Koppireddy Nageswara Rao @ Nagayya Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2010) 12 AP CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 313, 374(2)Evidence Act, 1872 — Section 145, 32, 32(1), 47Penal Code, 1860 (IPC) — Section 302, 307, 323, 324, 326
High Courts27 Dec 2010Allowed
N. Srinivas Reddy Vs Depot Manager, Jeedimetla Depot, A.P.S.R.T.C and The Regional Manager, A.P.S.R.T.C
Andhra Pradesh High Court · (2010) 12 AP CK 0007
Andhra Pradesh State Road Transport Corporation Employees (Conduct) Regulations, 1963 — Regulation 28
High Courts27 Dec 2010Allowed
G. Mallaiah Vs A.P. State Handloom Weavers Co-operative Society Ltd. and Another
Andhra Pradesh High Court · (2011) 2 ALD 445 : (2011) 130 FLR 414 : (2011) LLR 986
High Courts24 Dec 2010
Basani Durga Rao and Others Vs Sri Rama, Sri Kanyakaparameswari and Sri Nagareswara Swamyvarla Alayamula Dharmakarthala Sangham
Andhra Pradesh High Court · (2010) 12 AP CK 0089
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 12(1), Order 20 Rule 12(3), 96
High Courts24 Dec 2010Allowed
Vadde Pallepu Sekhar Vs The State of A.P.
Andhra Pradesh High Court · (2010) 12 AP CK 0085
Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(3), 162, 162(2), 313Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 114, 32(1)
High Courts24 Dec 2010Dismissed
Mamidi Venu Mahdav Vs Sri Ramakanth Reddy, Chief Secretary, Govt. of A.P. and Others
Andhra Pradesh High Court · (2011) 1 ALD(Cri) 768 : (2011) 8 RCR(Criminal) 1796
Criminal Procedure Code, 1973 (CrPC) — Section 133, 144(2), 197, 200, 203Penal Code, 1860 (IPC) — Section 107, 116, 268, 277, 425
High Courts24 Dec 2010Allowed
Kannubhai Jashbhai Patel and Others Vs Shri Tirumala Venkatesara Co-op. Housing Society Ltd. and Others
Andhra Pradesh High Court · (2011) 2 ALT 563
Contract Act, 1872 — Section 17, 25, 56Evidence Act, 1872 — Section 114Specific Relief Act, 1963 — Section 16, 20, 20(2)
High Courts24 Dec 2010Allowed
Megthala Giri Vs Union of India (UOI) and Appellate Authority and The Inspector General (South and West Sector), Central Industrial Security Force Head Quarters
Andhra Pradesh High Court · (2010) 12 AP CK 0068
Central Industrial Security Force Act, 1968 — Section 15
High Courts24 Dec 2010
S. Sivaji Suri Vs The Chairman cum Presiding Officer, the Industrial Tribunal Court, Labour Court, The Regional Manager and The Depot Manager, APSRTC
Andhra Pradesh High Court · (2011) 6 ALT 409
High Courts24 Dec 2010Dismissed
Putta Madhukar Vs Duddilla Srihdar @ Duddilla Sridhar Babu Rao, Minister for Higher Education, Govt. of A.P. and Others
Andhra Pradesh High Court · (2010) 12 AP CK 0033
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 19 Rule 1, Order 19 Rule 3, Order 6 Rule 15, Order 6 Rule 2Conduct of Elections Rules, 1961 — Rule 66, 85, 90, 94ACriminal Procedure Code, 1973 (CrPC) — Section 102