Andhra Pradesh High Court Judgments 2011 — Page 59

Andhra Pradesh Value Added Tax Act, 2005 — Section 20(3), 31, 31(1), 33, 4(7)Andhra Pradesh Value Added Tax Rules, 2005 — Rule 17(1), 25(5)Constitution of India, 1950 — Article 14, 19(1), 226

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High Courts19 Jan 2011Dismissed

Raktha Mannem Vs The State of Andhra Pradesh

Andhra Pradesh High Court · (2011) 01 AP CK 0038

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 114, 157, 6Penal Code, 1860 (IPC) — Section 302

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High Courts19 Jan 2011

Commissioner of Income Tax Vs Sirpur Paper Mills Ltd.

Andhra Pradesh High Court · (2011) 334 ITR 256

Income Tax Act, 1961 — Section 28, 30, 31, 32, 33

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High Courts19 Jan 2011

Commissioner of Income Tax Vs Vijaya Enterprises Navayuga Engineering Company Limited Vs The Joint Commissioner of Income Tax

Andhra Pradesh High Court · (2011) 243 CTR 488 : (2011) 332 ITR 235 : (2011) 201 TAXMAN 324

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Income Tax Act, 1922 — Section 23AIncome Tax Act, 1961 — Section 143(3), 154, 254(2), 256(1), 263

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High Courts19 Jan 2011Dismissed

Madupu Harinarayana @ Maribabu Vs The Learned 1st Additional District Judge and Others

Andhra Pradesh High Court · (2011) 4 ALD 61 : (2011) 2 ALT 405

Advocates (Amendment) Act, 1976 — Section 31, 7Advocates Act, 1961 — Section 16, 17, 29, 3, 30Andhra Pradesh Public Employment (Regulation of Age of Superannuation) Act, 1984 — Section 3

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High Courts19 Jan 2011Dismissed

Kagitala Sambasiva Rao Vs The Labour Court, The Depot manager, APSRTC and The Divisional Manager, APSRTC

Andhra Pradesh High Court · (2011) 131 FLR 433 : (2011) 4 LLJ 335

Industrial Disputes Act, 1947 — Section 10, 17B, 25A, 25F, 2A(2)Minimum Wages Act, 1948 — Section 20, 20(1)Payment of Bonus Act, 1965 — Section 22

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High Courts19 Jan 2011Dismissed

The New India Assurance Co. Ltd. and P. Yasodarani, Lorry Owner Mettupalli Vs Vasireddy Sujatharani Vasireddy Sujatharani Vs The New India Assurance Co. Ltd. and P. Yasodarani, Lorry Owner Mettupalli

Andhra Pradesh High Court · (2011) 5 ALD 156

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 455, 473Arbitration Act, 1940 — Section 39, 39(1), 41Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 13 Rule 3, Order 13 Rule 4, Order 13 Rule 5, Order 13 Rule 6

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High Courts19 Jan 2011Allowed

Raj Kumar Khatri Vs The Deputy Commissioner of Transport and The Motor Vehicle Inspector Office of Deputy Commissioner

Andhra Pradesh High Court · (2011) 8 RCR(Civil) 1154

Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 100, 101, 103, 108, 110Central Motor Vehicles Rules, 1989 — Rule 33, 35, 39, 40, 41Motor Vehicles Act, 1988 — Section 177, 177(7), 2(8), 38, 40

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High Courts19 Jan 2011Allowed