Andhra Pradesh Value Added Tax Act, 2005 — Section 31, 31(1), 32(1), 33(1), 34Andhra Pradesh Value Added Tax Rules, 2005 — Rule 17(4), 66, 66(11), 66(3), 66(4)Constitution of India, 1950 — Article 129, 14, 141, 215, 226

Read judgment

High Courts24 Nov 2010

Marapu Subba Rao Vs The Tahsildar and Another

Andhra Pradesh High Court · (2010) 11 AP CK 0066

Read judgment

High Courts24 Nov 2010Dismissed

T. Venugopal and T. Vishnugopal Vs Dr. Raghotham Das, Gogikar Sainath and T. Laxman Rao T. Venugopal Vs A.V.V. Gopal Rao and Others

Andhra Pradesh High Court · (2011) 2 ALD 619 : (2011) 6 ALT 412

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226

Read judgment

High Courts24 Nov 2010Dismissed

Reliance Cellulous Products Ltd. Vs Trichi Distelleries and Chemicals Ltd.

Andhra Pradesh High Court · (2011) 6 ALT 372

Read judgment

High Courts23 Nov 2010Allowed

N. Madhava Rao, N. Narasinga Rao and N. Sankara Rao Vs T. Ramalingeswara Rao and Others

Andhra Pradesh High Court · (2010) 11 AP CK 0075

Read judgment

High Courts23 Nov 2010Allowed

Gade Laxmi Reddy, Gade Prakash, Gade Satyanarayana and Laxmi Reddy Vs Yellisetti Krishna, Lingala Laxma Reddy and The National Insurance Company Limited and Gade Narsinga Reddy Akula Prasad Rao and Others Vs Yellisetti Krishna, Lingala Laxma Reddy, The National Insurance Company Limited

Andhra Pradesh High Court · (2011) 6 RCR(Civil) 2744

Insurance Act, 1938 — Section 64VBMotor Vehicles Act, 1988 — Section 145(1), 146, 147, 147(5), 149(1)

Read judgment

High Courts23 Nov 2010Dismissed

R.R.M. Educational Society Vs Chief Commissioner of Income Tax and Others

Andhra Pradesh High Court · (2011) 339 ITR 323 : (2012) 208 TAXMAN 81

Andhra Pradesh and Telangana Societies Registration Act, 2001 — Section 8, 8(1), 8(3), 8(4)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 43Income Tax Act, 1961 — Section 10(23C), 2(15)

Read judgment

High Courts23 Nov 2010Allowed

B. Mallaiah Vs The Andhra Pradesh State Road Transport Corporation and Others

Andhra Pradesh High Court · (2011) 1 ALD 715

Read judgment

High Courts22 Nov 2010

Government of Andhra Pradesh Vs S.S.P. Yadav, APSRTC and Union of India (UOI) R.R. Girish Kumar Vs S.S.P. Yadav, Chairman and Managing Director APSRTC, Government of Andhra Pradesh and Central Administrative Tribunal Hyderabad Bench at Hyderabad S.S.P. Yadav, Godavari Valley Development Authority Planning Department A.P. Secretariat Vs Government of Andhra Pradesh and The Central Administrative Tribunal, Hyderabad Bench

Andhra Pradesh High Court · (2011) 1 ALD 502 : (2011) 1 ALT 365

Administration of Evacuee Property (Central) Act, 1950 — Section 10(1)All India Services Act, 1951 — Section 3(1)Civil Administrative Cadre Rules, 1950 — Rule 11, 11(1), 11(4), 11(7)

Read judgment

High Courts22 Nov 2010Allowed

Ajameera Hari Naik Vs Suman Rathod and Others

Andhra Pradesh High Court · (2011) 1 ALD 390

Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980 — Rule 38, 39, 39ACivil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 19 Rule 2, Order 19 Rule 3, Order 19 Rule 3(1), Order 21 Rule 41(2)Constitution of India, 1950 — Article 15(3), 15(4), 16(4), 332, 341

Read judgment

High Courts22 Nov 2010Dismissed

Dr. Mohammed Ahmed Ali Vs Osmania University and Mohd Nazeer Ahmed Assistant Professor Department of Urdu, University College for Women Koti

Andhra Pradesh High Court · (2010) 11 AP CK 0059

Andhra Pradesh University Act, 1991 — Section 19

Read judgment