High Courts13 Dec 2011Dismissed
Jillela Bhupal Reddy and another Vs The State and others
Andhra Pradesh High Court · (2012) 2 ALT(Cri) 190
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2011
1,182 judgments · page 5 of 60
High Courts13 Dec 2011Allowed
Minisetti Nageswaramma Rao Vs V. Ramaiah and Others
Andhra Pradesh High Court · (2012) ACJ 2586 : (2012) 2 ALD 329
Criminal Procedure Code, 1973 (CrPC) — Section 125Motor Vehicles Act, 1988 — Section 166
High Courts13 Dec 2011
Commissioner of Income Tax, A.P. II, Hyderabad Vs M/s. Firma Hi-Tech, Hyderabad
Andhra Pradesh High Court · (2012) 343 ITR 507
Income Tax Act, 1961 — Section 256(1), 32(8B), 32A, 32A(1), 32A(2)
High Courts13 Dec 2011
M/s. Samvidha Chit Funds (P) Ltd. Vs The learned Court of I Additional Junior Civil Judge, Courts Complex, Vijayawada
Andhra Pradesh High Court · (2012) 110 CLA 204 : (2012) 171 CompCas 61 : (2012) 114 SCL 385
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 4, Order 21 Rule 5, 39Companies Act, 1956 — Section 433, 434, 434(1), 482, 634
High Courts13 Dec 2011
The Commissioner of Income Tax, Visakhapatnam Vs M/s. Vizag District Milk Producers Co-op. Union Ltd., Vizag
Andhra Pradesh High Court · (2013) 356 ITR 612
Constitution of India, 1950 — Article 304Income Tax Act, 1961 — Section 143(3), 2(1), 256(1), 263, 32ATransfer of Property Act, 1882 — Section 106
High Courts13 Dec 2011
M/s. Durai Enterprises, Raghavanandha Nagar, Patharakudi village, Patharakudi Post, Karaikudi Taluk, Tamilnadu Vs Tirumala Tirupati Devasthanams, Tirupati and another
Andhra Pradesh High Court · (2012) 2 ALD 376 : (2012) 4 ALT 678
High Courts13 Dec 2011Allowed
Boddula Laxminarayana and others Vs State of A.P. and another
Andhra Pradesh High Court · (2012) 2 ALT(Cri) 216
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 500, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)
High Courts13 Dec 2011Dismissed
M/s.City Tex Pvt. Ltd. Vs The Commercial Tax officer, Auto Nagar, Vijayawada Krishna District and The Deputy Commissioner (CT), No. II Division Autonagar, Vijayawada, Krishna District
Andhra Pradesh High Court · (2012) 3 ALT 266
Andhra Pradesh General Sales Tax Act, 1957 — Section 14(1), 14(4), 2Andhra Pradesh Value Added Tax Act, 2005 — Section 2(36), 20, 21(3), 21(7), 32Andhra Pradesh Value Added Tax Rules, 2005 — Rule 20, 23
High Courts12 Dec 2011Dismissed
Mohd. Rafiuddin Vs Sri Amruthlal
Andhra Pradesh High Court · (2012) 2 ALD 316 : (2012) 3 ALT 673
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts12 Dec 2011Dismissed
Ashish Chowdhury Vs State
Andhra Pradesh High Court · (2011) 12 AP CK 0127
Evidence Act, 1872 — Section 35Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts12 Dec 2011Allowed
Bal Reddy Vs The Taluka Legal Services Committee,Narayanapet, Mahabubnagar District and others.
Andhra Pradesh High Court · AIR 2012 AP 60 : (2012) 2 ALD 195 : (2012) 3 ALT 20
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 22ELegal Services Authorities Act, 1987 — Section 19, 20(3), 20(5), 22A, 22B
High Courts12 Dec 2011Dismissed
Tammina Durga Rao Vs The State
Andhra Pradesh High Court · (2012) 1 ALD(Cri) 928 : (2012) 3 ALT(Cri) 97
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 8
High Courts12 Dec 2011Dismissed
The Food Inspector, Amadalavalasa Vs Talluri Ramamohana Rao and 3 others
Andhra Pradesh High Court · (2012) 1 ALD(Cri) 958 : (2012) 2 ALT(Cri) 167 : (2012) CriLJ 2958
Prevention of Food Adulteration Act, 1954 — Section 11(1), 13(2), 14A, 16(1), 2Prevention of Food Adulteration Rules, 1955 — Rule 12
High Courts12 Dec 2011Dismissed
Sakalabhaktula Lalitha and Boyina Ramesh Vs Nandana Ranga Rao (Died) and Others
Andhra Pradesh High Court · (2012) 3 ALT 1
High Courts12 Dec 2011Allowed
Divisional Manager, United India Insurance Company Limited, Anantapur Vs K. Lavanya Latha and others
Andhra Pradesh High Court · (2012) 4 ALD 499 : (2012) 3 ALT 642
High Courts12 Dec 2011Dismissed
Sammeta Venkateswararao Vs The State of A.P.
Andhra Pradesh High Court · (2012) 2 ALD(Cri) 94
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 302, 436
High Courts09 Dec 2011Allowed
Ahmed Abdul Raheem and others Vs Mohd. Abdul Aziz and another
Andhra Pradesh High Court · (2012) 2 ALD 208 : (2012) 4 ALT 288
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3Constitution of India, 1950 — Article 227Stamp Act, 1899 — Section 35, 36, 47A
High Courts09 Dec 2011Dismissed
Greater Hyderabad Municipal Employees Union Vs Govt of A.P., Municipal Administration and 2 Others
Andhra Pradesh High Court · (2011) 12 AP CK 0123
Constitution of India, 1950 — Article 14, 226, 3Environment (Protection) Act, 1986 — Section 25, 3, 6Hyderabad Municipal Corporation (Acquisition and Disposal of Immovable Property) Rules, 1970 — Rule 7, 7(1), 7(2), 8
High Courts09 Dec 2011Dismissed
Sri K. Rama Krishna Raju Vs Govt. of A.P. and 2 others
Andhra Pradesh High Court · (2012) 2 ALD 425 : (2012) 2 ALT 12 : (2012) 2 ALT(Cri) 127
Andhra Pradesh Civil Services (Disciplinary Proceedings Tribunal) Rules, 1989 — Rule 3Constitution of India, 1950 — Article 162, 226Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts09 Dec 2011
The Commissioner of Income Tax Visakhapatnam Vs B. Satyanarayana
Andhra Pradesh High Court · (2013) 356 ITR 323
Income Tax Act, 1961 — Section 132, 132(1), 132A, 143(2), 158B