High Courts25 Nov 2011Allowed
P. Prathima and another Vs Indian Oil Corporation Ltd., Hyderabad and three others
Andhra Pradesh High Court · (2011) 11 AP CK 0152
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2011
1,182 judgments · page 9 of 60
High Courts25 Nov 2011Dismissed
Mr. Mohammad Azmat Vs Director of Intermediate Education, Andhra Pradesh, Hyderabad and Others
Andhra Pradesh High Court · (2012) 3 ALT 151
Administrative Tribunals (Amendment) Act, 1986 — Section 2, 28Administrative Tribunals Act, 1985 — Section 14, 15, 15(1), 2, 3Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 2(15), 4, 9
High Courts25 Nov 2011Allowed
Nannuri Sathi Reddy Vs Nannuri Narsi Reddy and others
Andhra Pradesh High Court · (2012) 2 ALD 563 : (2012) 2 ALT 113
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 13(1)(b)
High Courts25 Nov 2011Dismissed
Mohammed Abdul Sattar Vs Mrs. Shahzad Tahera and Syed Moyeed
Andhra Pradesh High Court · (2012) 2 ALT 230
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 22(1), Order 21 Rule 22(2), Order 43 Rule 1, Order 5 Rule 20Constitution of India, 1950 — Article 227, 227(1), 227(2), 246, 248Limitation Act, 1963 — Section 5
High Courts25 Nov 2011
The State of Andhra Pradesh and Others Vs M/s. Seven Hills Constructions, Penumantro, W.G. District and Others
Andhra Pradesh High Court · (2011) 11 AP CK 0099
Andhra Pradesh General Sales Tax (Amendment) Act, 1989 — Section 3Andhra Pradesh General Sales Tax Act, 1957 — Section 2, 20(1), 20(2), 20(2A), 5Andhra Pradesh General Sales Tax Rules, 1957 — Rule 6, 6(2), 6(3)
High Courts25 Nov 2011Dismissed
Sri M. Ramesh Kumar O/o. Deputy Executive Officer, Right to Information Office, Tirumala Tirupati Devasthanam, Administrative Building, K.T. Road, Tirupathi, Sri K. Ramakrishna O/o. Assistant Executive Officer (Panchayat), Tirumala Hills, Tirupathi and M. Ramachandra O/o. Executive Officer (Chamber) Tirumala Tirupathi Devasthanam, Administrative Building, K.T. Road, Tirupathi Vs G. Jagan Mohan Acharya and Others K.P. Venkata Rathnam Achary and Others Vs Tirumala Tirupathi Devasthanams Tirupathi and Others
Andhra Pradesh High Court · (2011) 11 AP CK 0052
Tirumala Tirupati Devasthanams Employees Service Rules, 1989 — Rule 10, 11, 15, 2, 2(24)
High Courts25 Nov 2011Dismissed
Mohammed Abdul Sattar Vs Mrs. Shahzad Tahera and another
Andhra Pradesh High Court · (2012) 2 ALT 230
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 22(1), Order 43 Rule 1, Order 5 Rule 20, Order 9 Rule 13Constitution of India, 1950 — Article 227, 246, 248, 251, 252Limitation Act, 1963 — Section 5
High Courts25 Nov 2011Dismissed
Cherukuri Narasimhaswamy Vs Cherukuri Subba Rao, Cherukuri Chiranjeevi and Cherukuri Srinivasa Rao
Andhra Pradesh High Court · (2011) 11 AP CK 0041
High Courts25 Nov 2011Dismissed
The Regional Provident Fund Commissioner, Hyderabad Vs The E.P.F. Appellate Tribunal and M/s. H.A.L. Senior Secondary School
Andhra Pradesh High Court · (2011) 11 AP CK 0030
Companies Act, 1913 — Section 186Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 5, 6Payment of Wages Act, 1936 — Section 5
High Courts24 Nov 2011
Haji Mohammed Ahmed Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (2012) 2 ALT 57
Constitution of India, 1950 — Article 226Registration Rules, 1908 — Rule 26
High Courts24 Nov 2011Allowed
United India Insurance Company Limited Vs Sri Kaki Prabhakar and another
Andhra Pradesh High Court · (2013) ACJ 1113 : (2012) 2 ALD 6 : (2012) 2 ALT 70 : (2012) 4 TAC 209
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4
High Courts24 Nov 2011Allowed
Veena S. Rajnalkar Vs N. Bhargavi Devi and another
Andhra Pradesh High Court · (2012) 2 ALT(Cri) 78
Criminal Procedure Code, 1973 (CrPC) — Section 256, 256(1), 378, 378(4), 401Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Nov 2011Allowed
Yadla Venkata Subbamma and others Vs Yadla Punnamma and others
Andhra Pradesh High Court · (2012) 3 ALD 88
High Courts24 Nov 2011Dismissed
The State of Andhra Pradesh, represented by the State Representative before STAT. Vs The State of Andhra Pradesh, represented by the A.C. Officer of the STAT
Andhra Pradesh High Court · (2011) 11 AP CK 0062
Andhra Pradesh General Sales Tax Act, 1957 — Section 22(1)Andhra Pradesh Tax on Luxuries Rules, 1987 — Rule 2ALimitation Act, 1963 — Section 5
High Courts23 Nov 2011
The Commissioner of Income Tax, Visakhapatnam Vs M/s. Balaramakrishna Engineering Contractors Corporation Visakhapatnam
Andhra Pradesh High Court · (2013) 356 ITR 524
Income Tax Act, 1961 — Section 144, 256(1), 271(1)
High Courts23 Nov 2011
Commissioner of Income Tax, Visakhapatnam Vs M/s. Balarama Krishna Engineering Contractors Corporation, Visakhapatnam
Andhra Pradesh High Court · (2013) 356 ITR 524
Income Tax Act, 1961 — Section 144, 256(1), 271(1)
High Courts23 Nov 2011Allowed
P. Venkateswara Rao Vs State
Andhra Pradesh High Court · (2012) 1 ALT(Cri) 45
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 419, 420, 468, 471
High Courts23 Nov 2011
K. Veerabhadra Rao, K. Krishna Kumari and K. Niranjan Rao Vs State and G. Bharati
Andhra Pradesh High Court · (2012) 2 ALT(Cri) 209
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 498AProtection of Women From Domestic Violence Act, 2005 — Section 12, 20, 20(1), 20(2), 20(3)
High Courts23 Nov 2011Allowed
Jampala Satyanarayana and Jampala Jyothi Vs Mirza Akthar Baig, A. Ramesh and United India Insurance Company Ltd., Nizamabad Branch
Andhra Pradesh High Court · (2012) 2 ALD 87 : (2012) 1 ALT 489
High Courts23 Nov 2011Allowed
D. Nageswaraiah Vs Government of A.P., Irrigation and Command Area Development Department and others
Andhra Pradesh High Court · (2012) 1 ALT 209