COURT ARCHIVE

Andhra Pradesh High Court judgments, 2012

1,225 judgments · page 26 of 62

High Courts21 Aug 2012Allowed

Nimmaka Jaya Raju Vs Janardhana That Raj Veera Vara Thodaramala and others

Andhra Pradesh High Court · (2012) 6 ALT 719 : (2012) 5 ALT 616

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 341, 342Evidence Act, 1872 — Section 114(g), 35, 90

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High Courts21 Aug 2012

Lakshmi Vs District Collector, Karimnagar District and others

Andhra Pradesh High Court · (2012) 5 ALT 626

Land Acquisition Act, 1894 — Section 6

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High Courts21 Aug 2012

Krishna Kilaru and Another Vs Maytas Properties Limited

Andhra Pradesh High Court · (2013) 113 CLA 435 : (2013) 176 CompCas 483 : (2013) 2 CompLJ 322

Arbitration and Conciliation Act, 1996 — Section 9Companies Act, 1956 — Section 2(29A), 2(29A), 227(4A), 433, 433(a)Contract Act, 1872 — Section 2(e), 56, 73, 75

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High Courts21 Aug 2012Dismissed

The Commissioner of Income Tax, Andhra Pradesh-I, Hyderabad Vs M/s. Bake Food Products (P) Ltd., Banjara Hills, Hyderabad

Andhra Pradesh High Court · (2013) 259 CTR 136 : (2013) 356 ITR 690

Central Excises and Salt Act, 1944 — Section 37BIncome Tax Act, 1961 — Section 119, 139, 139(1), 139(2), 139(9)

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High Courts21 Aug 2012Allowed

Nadipalli Hanumantha Rao Vs The Singareni Collieries Co. Ltd. and Another

Andhra Pradesh High Court · (2012) 08 AP CK 0038

Civil Procedure Code, 1908 (CPC) — Section 152Land Acquisition Act, 1894 — Section 18, 4(1), 48, 54

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High Courts21 Aug 2012Dismissed

Kommathoti Vijay Prakash Vs General Manager, South Central Railway, Secunderabad and others

Andhra Pradesh High Court · (2012) 5 ALT 575

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High Courts21 Aug 2012

Muppalaneni Srinivasa Rao Vs The Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2013) 2 ALD 343 : (2013) 4 ALT 105

Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3, 4(A)(2)

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High Courts21 Aug 2012

Sri. Patnala Venkata Ramakrishna and two Others Vs M/s. Midwest (India) Industries Limited and two Others

Andhra Pradesh High Court · (2012) 08 AP CK 0005

Companies Act, 1956 — Section 10(1)(a), 10F, 2(11)Constitution of India, 1950 — Article 226Reserve Bank of India Act, 1934 — Section 45

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High Courts17 Aug 2012Allowed

Seelam Koti Reddy Vs State of A.P. and Another

Andhra Pradesh High Court · (2013) 1 ALD(Cri) 105 : (2013) 1 ALT(Cri) 217 : (2013) CriLJ 1058

Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 18A, 23, 24, 25, 25(3)

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High Courts17 Aug 2012Allowed

M. Abdul Amjad Khan Vs The Government of Andhra Pradesh and others

Andhra Pradesh High Court · (2013) 1 ALT 710

Andhra Pradesh (Scheduled Castes, Scheduled Tribes and Backward Classes) Regulation of Issue of Community Certificates Act, 1993 — Section 3, 5

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High Courts17 Aug 2012Dismissed

K.R. Shankar Singh Vs The Presiding Officer of the Industrial Tribunal - Cum - Labour Court, Godavarikhani, Karimnagar District and Three Others

Andhra Pradesh High Court · (2013) 1 ALT 37 : (2013) 137 FLR 160

Constitution of India, 1950 — Article 226

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High Courts17 Aug 2012Allowed

Smt. P. Laxmi Reddy Vs Life Insurance Corporation of India

Andhra Pradesh High Court · (2012) 08 AP CK 0062

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High Courts17 Aug 2012Dismissed

R. Indrasena Reddy Vs M. Prabhavathi and another

Andhra Pradesh High Court · (2012) 2 ALD(Cri) 704 : (2012) 3 ALT(Cri) 291

Criminal Procedure Code, 1973 (CrPC) — Section 251, 313Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139

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High Courts17 Aug 2012Allowed

The Manager, M/s ITC Ltd., Kakinada Vs State of A.P. and another

Andhra Pradesh High Court · (2012) 3 ALT(Cri) 254

Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 — Section 12(1), 23(1)

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High Courts17 Aug 2012

Dr. Reddy''s Laboratories Limited, Hyderabad Vs The Presidindg Officer, Additional Industrial Tribunal-cum-Additional Labour Court, Hyderabad and Others The Presidindg Officer, Additional Industrial Tribunal-cum-Additional Labour Court, Hyderabad and Others Vs Dr. Reddy''s Laboratories Limited, Hyderabad

Andhra Pradesh High Court · (2013) 4 ALT 170 : (2013) LabIC 917 : (2013) 1 LLJ 372 : (2013) LLR 599

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A, 2A(2)

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High Courts17 Aug 2012

Boga Satyanarayana Vs The Mandal Revenue Officer (Tahasildar) and Others

Andhra Pradesh High Court · (2012) 08 AP CK 0015

Andhra Pradesh Assigned Lands (Prohibition of Transfer) Act, 1977 — Section 3

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High Courts17 Aug 2012

Madhura Krishnarjuna Rao Vs Collector and District Magistrate, Khammam, and others

Andhra Pradesh High Court · (2012) 08 AP CK 0010

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High Courts16 Aug 2012Allowed

Dr. T.V. Ramana Rao Vs Sultan-Ul-Uloom Educational Society and Others

Andhra Pradesh High Court · (2013) 4 ALD 428 : (2013) 4 ALT 100

Constitution of India, 1950 — Article 226, 39(d)

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High Courts16 Aug 2012Dismissed

The Government of Andhra Pradesh Vs Mr. P. Gautam Kumar V. Dinesh Reddy Vs P. Goutham Kumar and Others

Andhra Pradesh High Court · (2012) 6 ALT 138 : (2013) LabIC 767 : (2013) LabIC 766

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 3(4)Constitution of India, 1950 — Article 142, 226, 31A(1), 32Income Tax Act, 1961 — Section 66(1), 66(2)

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High Courts16 Aug 2012Dismissed

M/s. Hastalloy India Limited, Visakhapatnam Vs The Deputy Commissioner of Income Tax, Special Range-I, Visakhapatnam The Deputy Commissioner of Income Tax, Special Range-I, Visakhapatnam Vs M/s. Hastalloy India Limited, Visakhapatnam

Andhra Pradesh High Court · (2013) 350 ITR 52

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 136, 227Income Tax Act, 1961 — Section 132, 158BC, 260A, 69

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