High Courts03 Nov 2011Allowed
M/s. Adarsh Welfare Society and M/s. Priyanka Mahila Mandali Vs Andhra Pradesh State Road Transport Corporation and Others
Andhra Pradesh High Court · (2012) 3 BC 215
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2011
1,182 judgments · page 15 of 60
High Courts03 Nov 2011Dismissed
N. Shankaraiah and others Vs Dhananjay Sridhar Naik and others
Andhra Pradesh High Court · (2011) 11 AP CK 0003
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 7 Rule 11
High Courts02 Nov 2011
M/s. Siddivinayaka Wines, Nalgonda Vs The Commissioner of Prohibition and Excise, Nampally, Hyderabad and others
Andhra Pradesh High Court · (2011) 11 AP CK 0145
Andhra Pradesh Excise Act, 1968 — Section 38, 47(2), 47A, 47A(1)
High Courts02 Nov 2011Dismissed
Schindler India Private Limited Vs Commercial Tax Officer (Int), Secunderabad Division, Hyderabad and another
Andhra Pradesh High Court · (2012) 55 VST 353
Andhra Pradesh Value Added Tax Act, 2005 — Section 21(7)Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 28
High Courts02 Nov 2011Allowed
M/s. Vinyllora Industries Private Limited Vs The Commissioner (Appeals) - III Customs, Central Excise and Service Tax, 7th Floor, Kendriya Shulk Bhavan, L.B. Stadium Road, Basheerbagh, Hyderabad - 500 004 and others
Andhra Pradesh High Court · (2011) 11 AP CK 0116
Central Excises and Salt Act, 1944 — Section 11BB, 35, 35(1A), 35A(4A)
High Courts02 Nov 2011Allowed
P. Dhanraj Vs A.P. Backward Classes Cooperative Finance Corporation Ltd., The State of Andhra Pradesh and G. Raghuramaiah
Andhra Pradesh High Court · (2012) 1 ALT 623
High Courts02 Nov 2011Allowed
Manduva Sreeramamurthy and others Vs The Manager, Andhra Bank, Court Street Branch, R.P. Road, Ongole and another
Andhra Pradesh High Court · AIR 2012 AP 66 : (2012) 2 ALD 418
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66, Order 21 Rule 67, Order 21 Rule 89, Order 21 Rule 90
High Courts02 Nov 2011Dismissed
D. Raja Mouli Vs The State of A.P. and B. Jayasree
Andhra Pradesh High Court · (2012) 1 ALT(Cri) 193
Criminal Procedure Code, 1973 (CrPC) — Section 155, 155(1), 155(2), 482Penal Code, 1860 (IPC) — Section 323, 504, 506
High Courts02 Nov 2011Dismissed
S. Prabhakar Reddy Vs The District Collector Anantapur District, The Revenue Divisional Officer, Penukonda, Anantapur District and The Mandal Revenue Officer, Chilamathur Mandal, Anantapur District
Andhra Pradesh High Court · (2011) 11 AP CK 0076
Essential Commodities Act, 1955 — Section 3
High Courts02 Nov 2011Dismissed
Public Information Officer, Under RTI Act, Syndicate Bank, Regional Office, Mugulrajapuram, Vijayawada Vs Central Information Commission and another
Andhra Pradesh High Court · (2012) 2 ALT 348
Right to Information Act, 2005 — Section 19(5), 7, 7(1), 8, 8(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)
High Courts02 Nov 2011Allowed
Sambangi Tirupathi @ Tirupathirao Vs The State of A.P.
Andhra Pradesh High Court · (2012) 2 ALT(Cri) 92
Penal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts02 Nov 2011Dismissed
L. Sathish Kumar Vs State of A.P. and another
Andhra Pradesh High Court · (2011) 11 AP CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 389(1), 482Penal Code, 1860 (IPC) — Section 147, 149, 324
High Courts01 Nov 2011Allowed
Jakkula Shankmukha Srinivas Vs The State of A.P.
Andhra Pradesh High Court · (2011) 11 AP CK 0135
Constitution of India, 1950 — Article 142Prevention of Food Adulteration Act, 1954 — Section 10(4), 10(6), 11(4), 13(2), 13(2B)
High Courts01 Nov 2011Allowed
Jampani Trilokeswari and another Vs Dharmadaya Tope represented by its Fit Person and others
Andhra Pradesh High Court · (2012) 2 ALT 294
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 151, 162, 2(3), 29, 87
High Courts01 Nov 2011Allowed
M/s B.S.S. Projects Private Limited Vs Government of India and Others
Andhra Pradesh High Court · (2011) 11 AP CK 0115
Constitution of India, 1950 — Article 226Electricity (Supply) Act, 1948 — Section 43, 43(1)(2), 43A, 43A(1), 43A(2)Motor Vehicles Act, 1988 — Section 2
High Courts01 Nov 2011Dismissed
Morthala Chandra Sekhar Reddy Vs The LIC Housing Finance Limited and others
Andhra Pradesh High Court · (2012) 1 ALT 506
Constitution of India, 1950 — Article 226
High Courts01 Nov 2011Dismissed
Rapolu Anand and 6 others Vs The State of A.P. and another
Andhra Pradesh High Court · (2012) 3 ALT(Cri) 108
Criminal Procedure Code, 1973 (CrPC) — Section 188, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 4, 498A
High Courts01 Nov 2011
The Managing Director and Chief and 3 others Vs Nageshwara Rao Turaga and another
Andhra Pradesh High Court · (2011) 11 AP CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 190, 190(1), 2Income Tax Act, 1961 — Section 276Negotiable Instruments Act, 1881 (NI) — Section 141
High Courts29 Oct 2011Allowed
Consortium of Engineering Colleges Managements Association (CECMA) and others Vs Government of Andhra Pradesh and others
Andhra Pradesh High Court · (2013) 3 ALD 609 : (2012) 3 ALT 686
Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 — Section 7Constitution of India, 1950 — Article 14, 15, 15(1), 19(1), 19(6)Sea Customs Act, 1878 — Section 178A
High Courts29 Oct 2011
Dr. Syed Jahangir Vs University Grants Commission and another
Andhra Pradesh High Court · (2012) 3 ALT 97
Constitution of India, 1950 — Article 14, 16