Andhra Pradesh High Court Judgments 2012 — Page 2

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 118, 83Arbitration Act, 1940 — Section 34Arbitration and Conciliation Act, 1996 — Section 8

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High Courts21 Dec 2012Allowed

Madisetti Venkata Rao Vs State of A.P.

Andhra Pradesh High Court · (2013) 1 ALT(Cri) 202

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts21 Dec 2012

Andhra Pradesh Granite (Midwest) Private Limited Vs The Government of Andhra Pradesh and A.P. Mineral Development Corporation Limited Alliance Andhra Pradesh Black Galaxy Granites Pvt. Ltd. Vs The Government of Andhra Pradesh and A.P. Mineral Development Corporation Limited

Andhra Pradesh High Court · (2012) 12 AP CK 0062

Constitution of India, 1950 — Article 226

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High Courts21 Dec 2012Allowed

Ande Narasimha Rao Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2013) 2 ALD 702 : (2013) 3 ALT 500

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High Courts21 Dec 2012Allowed

Kambalapally Yadagiri Reddy Vs State of A.P.

Andhra Pradesh High Court · (2013) 1 ALT(Cri) 116

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 302

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High Courts21 Dec 2012Dismissed

Shaik Mowlali Vs State of A.P.

Andhra Pradesh High Court · (2013) 1 ALD(Cri) 625 : (2013) 1 ALT(Cri) 144 : (2013) CriLJ 1840

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 114(g), 32(1)Penal Code, 1860 (IPC) — Section 302, 307, 498A

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High Courts21 Dec 2012Allowed

Are Siva Parvathi and Are Prabhu Kiran Vs State of Andhra Pradesh and Are Prasad

Andhra Pradesh High Court · (2013) 1 ALD(Cri) 414 : (2013) 2 ALT(Cri) 231

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 127, 127(2)

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High Courts21 Dec 2012Dismissed

National Investigation Agency Chikoti Garden, Begumpet, Hyderabad Vs Mohmed Anwar Shak and another

Andhra Pradesh High Court · (2013) 1 ALD(Cri) 821 : (2013) 1 ALT(Cri) 167

Arms Act, 1959 — Section 25(1B)(A)Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 378, 436, 437, 438

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High Courts21 Dec 2012Dismissed

M/s. Jairaj Ispat Limited, Hyderabad and Others Vs The Central Power Distribution Company of A.P. Ltd., Hyderabad and Others

Andhra Pradesh High Court · (2013) 2 ALD 512 : (2013) 3 ALT 156

Electricity Act, 2003 — Section 181, 185(2), 185(3), 47, 47(1)Reserve Bank of India Act, 1934 — Section 49

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High Courts20 Dec 2012Dismissed

Smt. Donadulu Uma Devi Vs Girika Katamaiah @ Basaiah, M. Sreenivasulu and Smt. K.B. Rajeswari

Andhra Pradesh High Court · (2013) 2 ALD 86 : (2013) 1 ALT 548

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9Constitution of India, 1950 — Article 227

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High Courts20 Dec 2012Dismissed

The Commissioner of Income Tax-III, IT Towers Vs Sri Syed Ali Adil

Andhra Pradesh High Court · (2013) 352 ITR 418

Income Tax Act, 1961 — Section 142(1), 143(1), 143(2), 260A, 54

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High Courts20 Dec 2012Allowed

M/s. Shine Shanthisoftware Technologies Private Limited Vs The District Collector and others

Andhra Pradesh High Court · (2013) 2 ALD 729 : (2013) 4 ALT 278

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High Courts20 Dec 2012

Chinna Dasari Lakshmana Reddy Vs Pedda Dasari Ramachandra Reddy and Others

Andhra Pradesh High Court · (2013) 3 ALD 71

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17, 151Criminal Procedure Code, 1973 (CrPC) — Section 28

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High Courts20 Dec 2012Allowed

Durgam Subrahmanyam Vs Government of A.P., The District Collector and Magistrate, Chittoor, Divisional Forest Officer, Wild Life Management Division and The Superintendent of Police

Andhra Pradesh High Court · (2013) 4 ALT 243

Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 2(g), 3(1), 3(2), 7Constitution of India, 1950 — Article 14, 19, 21, 22(5), 226

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High Courts19 Dec 2012Dismissed

M.S. Chinnakrishnaswamy Vs Regional Transport Authority and Others

Andhra Pradesh High Court · (2013) 2 ALD 588 : (2013) 3 ALT 165

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Andhra Pradesh High Court judgments, 2012