High Courts17 Nov 2011Dismissed
P. Hari Krishna Vs State of A.P. and Karumanchi Rama Prasad Rao
Andhra Pradesh High Court · (2011) 11 AP CK 0149
General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 92, 93, 94
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2011
1,182 judgments · page 11 of 60
High Courts17 Nov 2011Dismissed
Mohammed Aleem Vs The State of A.P.
Andhra Pradesh High Court · (2012) 1 ALD(Cri) 963 : (2012) 3 ALT(Cri) 126 : (2012) 207 TAXMAN 66
Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 302, 307
High Courts17 Nov 2011Allowed
Daniyala Venkata Santi Sagar Vs State of A.P.
Andhra Pradesh High Court · (2013) 1 ALT(Cri) 98
Penal Code, 1860 (IPC) — Section 30, 302, 380, 394, 411
High Courts17 Nov 2011Dismissed
Pragada Satyarao and others Vs Nallamilli Gurunadharao and others
Andhra Pradesh High Court · (2012) 3 ALD 64 : (2012) 3 ALT 658
High Courts17 Nov 2011Dismissed
Andalu Vs K. Satyavathi (died per LRs)
Andhra Pradesh High Court · (2011) 11 AP CK 0077
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 41 Rule 31
High Courts17 Nov 2011
A. Shankaraiah and others Vs District Collector, Medak District and others
Andhra Pradesh High Court · (2012) 4 ALD 335
High Courts16 Nov 2011Allowed
Flowmore Limited and Another Vs Deputy Commercial Tax Officer
Andhra Pradesh High Court · (2013) 57 VST 84
Andhra Pradesh Value Added Tax Act, 2005 — Section 13(2)(a), 17, 2(10), 4, 45Special Economic Zones Act, 2005 — Section 26, 50, 51
High Courts16 Nov 2011Allowed
Sri Shaik Khader Basha Vs The Commissioner of Prohibition and Excise, Andhra Pradesh, Hyderabad and 2 others
Andhra Pradesh High Court · (2012) 2 ALD 248
Andhra Pradesh Prohibition Act, 1995 — Section 13Central Excises and Salt Act, 1944 — Section 35E(3)Land Acquisition Act, 1894 — Section 18(2)
High Courts16 Nov 2011Allowed
M/s. Hemanth Industries Vs M/s. Sri Datta Products
Andhra Pradesh High Court · (2011) 11 AP CK 0128
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, Order 37 Rule 3(5), Order 37 Rule 5(3)Partnership Act, 1932 — Section 69
High Courts16 Nov 2011Allowed
T. Ravinder Raju and Another Vs The Singareni Collieries Company Ltd.
Andhra Pradesh High Court · (2012) 2 ALD 236 : (2012) 3 ALT 678
Civil Procedure Code, 1908 (CPC) — Section 2(17), 80, 80(1)Constitution of India, 1950 — Article 12
High Courts16 Nov 2011Allowed
Reddipalli Yasodha Bai Rao Vs P. Sreenivasulu Reddy
Andhra Pradesh High Court · (2012) 2 ALD 123
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10Evidence Act, 1872 — Section 104, 114Limitation Act, 1963 — Article 54, 3
High Courts16 Nov 2011
Kona Raghupathi Vs The Andhra Pradesh State Road Transport Corporation and others
Andhra Pradesh High Court · (2011) 11 AP CK 0029
Constitution of India, 1950 — Article 226
High Courts16 Nov 2011Dismissed
Sree Rayalaseema Hi-Strength Hypo Ltd. Vs Commr. of Cus. and C. Ex., Tirupati
Andhra Pradesh High Court · (2012) 278 ELT 167 : (2013) 21 GSTR 118
Central Excises and Salt Act, 1944 — Section 11A(1), 35B, 35GCENVAT (Credit) Rules, 2002 — Rule 2CENVAT (Credit) Rules, 2004 — Rule 2
High Courts16 Nov 2011Dismissed
Chodem Jayakumari Vs Thanneru Venkata Krishnaiah and Another
Andhra Pradesh High Court · (2012) 2 ALD 109 : (2012) 2 ALT 38
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 1 Rule 3
High Courts15 Nov 2011Dismissed
Smt. Trupthi Lahoti Vs The Chief Divisional Retail Sales Manager, Bharat Petroleum Corporation Ltd. 1st Floor, Sreepathi Venkat Rao Mansion, Tank Bund X Road, Bowenpally, Secudnarbad-9 and Others
Andhra Pradesh High Court · (2011) 11 AP CK 0111
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 2Constitution of India, 1950 — Article 226Writ Proceedings Rules, 1977 — Rule 24
High Courts15 Nov 2011
Shaik Kareemunnisa Begum Vs Govt. of A.P. and Others
Andhra Pradesh High Court · (2011) 11 AP CK 0106
Land Acquisition Act, 1894 — Section 10, 11, 18, 30, 31
High Courts15 Nov 2011Dismissed
Mahesh Pakhare Vs A.S. Gopal and others
Andhra Pradesh High Court · (2013) 3 ALD 628 : (2012) 3 ALT 562
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 19, Order 21 Rule 29Contract Act, 1872 — Section 202, 203, 204, 205, 208Specific Relief Act, 1963 — Section 31, 31(2)
High Courts15 Nov 2011Dismissed
M/s. Rudra B2B Synergies (P) Ltd, Hyderabad Vs The Government of Andhra Pradesh and four others
Andhra Pradesh High Court · (2011) 11 AP CK 0047
Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 9F(4), 9H(1), 9K(1)Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 7
High Courts15 Nov 2011Dismissed
Mr. V. Srinadha Reddy Vs The Branch Manager, Indian Bank, Chintaparthy Branch, Chittoor District and another
Andhra Pradesh High Court · (2011) 11 AP CK 0024
Contract Act, 1872 — Section 171
High Courts15 Nov 2011Dismissed
Sri Chaitanya Educational Committee Vs Commissioner of Customs and Central Excise and Another
Andhra Pradesh High Court · (2012) 53 VST 262
Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226Finance Act, 1994 — Section 65(105)(zzc), 73, 73(1), 73C, 86