COURT ARCHIVE

Andhra Pradesh High Court judgments, 2011

1,182 judgments · page 42 of 60

High Courts27 Apr 2011Allowed

Southern Power Distribution Company of A.P. Ltd. Vs Smt. P. Jayalalitha Smt. P. Jayalalitha Vs Southern Power Distribution Company of A.P. Ltd.

Andhra Pradesh High Court · (2011) 6 ALD 99 : (2011) 6 ALT 227 : (2011) 131 FLR 906 : (2012) 2 LLJ 541

Workmens Compensation (Andhra Pradesh) Rules, 1953 — Rule 23, 24, 25, 27, 28Workmens Compensation Act, 1923 — Section 20, 22, 23, 24, 25

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High Courts27 Apr 2011

Shaik Hussain Peera (died) L.Rs. and Others Vs J. Suseelamma and Others

Andhra Pradesh High Court · (2011) 5 ALD 39

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 2, 151Evidence Act, 1872 — Section 45

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High Courts26 Apr 2011Dismissed

GVK Gautami Power Ltd. (Formerly Known as Gautami Power Ltd.) Vs The Assistant Commissioner of Income Tax (OSD) Central Range-1 and The Deputy Commissioner of Income Tax

Andhra Pradesh High Court · (2011) 6 ALT 305 : (2011) 336 ITR 451

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 139, 142(1), 142(2A), 143(1), 143(3)

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High Courts26 Apr 2011Dismissed

Priya Aqua Farms Vs The Director General of Income Tax (Inv.)

Andhra Pradesh High Court · (2011) 335 ITR 428

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119(2), 143(1), 147, 234B, 234C

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High Courts26 Apr 2011Dismissed

Swayam Consultancy (P) Ltd. Vs The Income Tax Officer

Andhra Pradesh High Court · (2011) 273 ELT 193 : (2011) 336 ITR 189 : (2011) 8 RCR(Civil) 1280

Customs Act, 1962 — Section 2(16), 2(18), 50, 51Income Tax Act, 1961 — Section 10A, 10AA, 10B, 10B(1), 10B(3)

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High Courts26 Apr 2011Allowed

Pureli Chandraiah Vs The Joint Collector and Others

Andhra Pradesh High Court · (2011) 4 ALD 197 : (2011) 8 RCR(Civil) 1144

Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 5(5), 5A, 5A(1), 5A(2), 5A(5)Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 67

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High Courts26 Apr 2011Allowed

Ad Age Outdoor Advertising Pvt. Ltd. Vs The Greater Hyderabad Municipal Corporation and Others

Andhra Pradesh High Court · (2011) 4 ALD 150 : (2011) 8 RCR(Civil) 653

Constitution of India, 1950 — Article 14Hyderabad Municipal Corporation Act, 1955 — Section 124, 7(4)

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High Courts26 Apr 2011Dismissed

Dr. (Captain) Lingala Panduranga Reddy Vs The Government of India, Ministry of Home, Affairs and The Government Andhra Pradesh, General Administration Department

Andhra Pradesh High Court · (2011) 6 RCR(Civil) 2171

Constitution of India, 1950 — Article 14, 21, 3

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High Courts26 Apr 2011Dismissed

Virat Crane Agri-Tech Ltd. Vs Commissioner of Cus. and C. Ex., Guntur

Andhra Pradesh High Court · (2011) 271 ELT 510

Central Excise Rules, 2002 — Rule 21Central Excises and Salt Act, 1944 — Section 35B, 35G

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High Courts26 Apr 2011Dismissed

Little Angels Educational Society (Regn No. 109/1983) and Swetha Institute of Technology and Science for Women Vs The All Indian Council for Technical Education and Jawaharlal Nehru Technological University

Andhra Pradesh High Court · AIR 2011 AP 401

All India Council for Technical Education Act, 1987 — Section 10, 3, 3(4)Constitution of India, 1950 — Article 14, 19(1), 226

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High Courts25 Apr 2011Allowed

Branch Manager, United India Insurance Company Limited, Hyderabad Vs Ayila Sangameswarlu and others

Andhra Pradesh High Court · (2011) 5 ALT 686

Motor Vehicles Act, 1988 — Section 163A

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High Courts25 Apr 2011

Karunamai Granites Vs The Government of Andhra Pradesh, Department of Industries and Commerce and Others

Andhra Pradesh High Court · (2011) 8 RCR(Civil) 940

Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 35A

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High Courts25 Apr 2011Allowed

D. Sarala Vs The District Collector, The Revenue Divisional Officer and The Deputy General Manager, Uranium Corporation of India Ltd.

Andhra Pradesh High Court · (2011) 04 AP CK 0052

Land Acquisition Act, 1894 — Section 18, 18(1), 4(1)

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High Courts25 Apr 2011

M. Prabhudas Vs Usirikayala Venakta Ramana and The Divisional Personnel Officer, S.C. Railways

Andhra Pradesh High Court · AIR 2012 AP 13 : (2011) 8 RCR(Civil) 199

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 38, 60(1)

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High Courts21 Apr 2011Allowed

Chatak Agro (India) Pvt. Ltd., Hyderabad Vs Commissioner of Agriculture, Government of Andhra Pradesh, Hyderabad and others

Andhra Pradesh High Court · (2012) 6 ALT 643

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High Courts21 Apr 2011

The Superintending Engineer, N.S.R.C. O and M Circle, Lingamguntla Via-Narasaraopet, Guntur District. and The Executive Engineer N.S.R.C. O and M Division Macherla Guntur District Vs D. Ranganayakulu, rep. by Power of Attorney holder, K. Sree Rama Murthy (died) and Others Vs D. Ranganayakulu, Rep. by Power of Attorney holder, K. Sree Rama Murthy (died), Makineni Peda Rattaiah

Andhra Pradesh High Court · (2011) 6 ALT 138

Civil Procedure Code, 1908 (CPC) — Section 34, 34(1)Contract Act, 1872 — Section 73

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High Courts21 Apr 2011Allowed

China Vempalli Gopal Reddy, China Vempalli Jayarami Reddy and China Vempalli Venkata Ramana Reddy Vs Smt. S. Ramanamma Reddy and Others

Andhra Pradesh High Court · (2011) 6 ALD 97

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts20 Apr 2011Disposed Off

Mahabaleswarappa and Sons Vs Assistant Commissioner (LTU) and Others

Andhra Pradesh High Court · (2013) 62 VST 241

Andhra Pradesh Value Added Tax Act, 2005 — Section 33Central Sales Tax Act, 1956 — Section 5, 5(3), 5(4)

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High Courts20 Apr 2011Dismissed

Chuppala Jaggarao, @ Jaggireddy Vs The State of Andhra Pradesh and State by Inspector of Police

Andhra Pradesh High Court · (2011) 04 AP CK 0058

Criminal Procedure Code, 1973 (CrPC) — Section 174, 235(1), 235(2), 374(2)Evidence Act, 1872 — Section 24, 27Penal Code, 1860 (IPC) — Section 201, 300, 302, 364

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High Courts20 Apr 2011Allowed

Gandikota Venkateswarlu and Gandikota Ranga Rao Vs State of A.P.

Andhra Pradesh High Court · (2011) 04 AP CK 0036

Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 161, 161(1), 176, 313, 374(2)Evidence Act, 1872 — Section 101, 106

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