Andhra Pradesh High Court Judgments 2011

Andhra Pradesh General Sales Tax Act, 1957 — Section 12, 12(2), 22(1), 24, 27Andhra Pradesh General Sales Tax Rules, 1957 — Rule 28, 46, 46A, 47, 48Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts30 Dec 2011Dismissed

M/s. Plywood Traders, J.N. Road, Hyderabad Vs State of A.P.

Andhra Pradesh High Court · (2011) 12 AP CK 0055

Andhra Pradesh General Sales Tax Act, 1957 — Section 22(1), 5, 5(3), 5(4), 6AAndhra Pradesh General Sales Tax Rules, 1957 — Rule 5, 5(1), 5(2), 5(3), 5(4)

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High Courts30 Dec 2011Allowed

M/s. Asia Pacific Commodities Ltd. Vs The Assistant Commissioner of Customs, Division-I

Andhra Pradesh High Court · (2012) 280 ELT 481

Agricultural and Processed Food Products Export Development Authority Act, 1985 — Section 12, 129A, 17(5), 2(2), 2(20)Central Excise Rules, 1944 — Rule 11, 11(3), 173BCivil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22(1)

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High Courts30 Dec 2011Allowed

Commissioner of Income Tax, Visakhapatnam Vs M/s. Andhra Ferro Alloys (P) Ltd, Visakhapatnam

Andhra Pradesh High Court · (2012) 349 ITR 255 : (2013) 213 TAXMAN 408

Income Tax Act, 1961 — Section 139(1), 256(1), 28, 36, 36(1)

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High Courts30 Dec 2011Dismissed

Smt. V. Padmavathi Vs Board of Intermediate Education, A.P. and Sri. Magei Gkuravaiah Junior College

Andhra Pradesh High Court · (2012) 3 ALT 768

Constitution of India, 1950 — Article 14, 16, 226

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High Courts30 Dec 2011Dismissed

Sri Shivashankar Taparia Vs State of A.P. and Others

Andhra Pradesh High Court · (2012) 3 BC 731

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts30 Dec 2011Dismissed

M/s Rich Graviss Products Pvt. Ltd., 7-1-82, Sainagar Colony, Boliramalguda, Beside TVS Motors, L.B. Nagar, Hyderabad Vs The State of A.P.

Andhra Pradesh High Court · (2013) 57 VST 78

Andhra Pradesh Value Added Tax Act, 2005 — Section 34(1), 4, 67

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High Courts29 Dec 2011Allowed

Kothalanka Chandra Mouli Vs The Government of Andhra Pradesh and 3 others

Andhra Pradesh High Court · (2012) 2 ALD 667 : (2012) 2 ALT 74

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 31, 77, 77(1)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 34, 34(1), 34(2), 34(3), 35Constitution of India, 1950 — Article 25(1), 26

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High Courts29 Dec 2011Allowed

Chinnaboina Shankar @ Amberpet Shankar Vs State of A.P.

Andhra Pradesh High Court · (2011) 12 AP CK 0019

Arms Act, 1959 — Section 25(1B), 3, 9Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 25, 26

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High Courts28 Dec 2011Dismissed

V.G.A. Dayasagar, V.G.A. Dhanunjaya and K. Abdul Kalik Vs The State of A.P. and V.G.R. Kondaiah

Andhra Pradesh High Court · (2012) 2 ALT(Cri) 103

Criminal Procedure Code, 1973 (CrPC) — Section 190, 195, 195(1), 340, 482Evidence Act, 1872 — Section 41, 42, 43Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176

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High Courts28 Dec 2011Allowed

J. Ramulu Vs M/s. Bharat Petroleum Corporation Ltd., (Govt. of India Enterprises) Southern Region, Manager, Transport, South, Cherlapalli, Hyderabad and another

Andhra Pradesh High Court · (2012) 2 ALD 336 : (2012) 4 ALT 712

Contract Act, 1872 — Section 7

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High Courts28 Dec 2011Allowed

Kundarapu Krishna Vs The State of A.P. And Y. Rajendra Prasad, Head Constable (HC No. 1402)

Andhra Pradesh High Court · (2012) 2 ALD(Cri) 118 : (2012) 3 ALT(Cri) 99

Andhra Pradesh Excise (Powers and Duties) Rules, 1972 — Rule 2(3), 3Andhra Pradesh Excise Act, 1968 — Section 34, 52, 53, 72Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts28 Dec 2011

P. Ram Gopal Varma Vs The Deputy Commissioner of Income Tax (Assts.) Spl. Range-2, Ayakar Bhavan Basheerbagh, Hyderabad

Andhra Pradesh High Court · (2011) 12 AP CK 0075

Finance Act, 1995 — Section 158BCIncome Tax Act, 1961 — Section 240, 260A, 37, 43B, 69C

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High Courts28 Dec 2011Allowed

The Secretary, Siddhartha Academy of General and Technical Education, Vijayawada-10 and The Principal, Velagapudi Ramakrishna Siddhartha Engineering College, Kanuru, Vijayawada Rural Vs The Appellate Authority under the A.P. Payment of Gratuity Rules, 1972 and The Deputy Commissioner of Labour, Eluru, W.G. District, The Controlling Authority under the A.P. Payment of Gratuity Rules, 1972 - The Assistant Commissioner of Labour, Vijayawada, Krishna District and B.V. Durga Das

Andhra Pradesh High Court · (2012) 4 ALD 135 : (2013) 2 ALT 707

Civil Procedure Code, 1908 (CPC) — Section 34Payment of Gratuity Act, 1972 — Section 1(3), 7(4)

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Andhra Pradesh High Court judgments, 2011