Andhra Pradesh High Court Judgments 2012 — Page 35

Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 2(g)Arms Act, 1959 — Section 25(1B)(a), 25(1B)(b)Penal Code, 1860 (IPC) — Section 120B, 212, 214, 378, 379

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High Courts29 Jun 2012Dismissed

APSRTC and Another Vs Amjad Ali Khan and Another

Andhra Pradesh High Court · (2012) 6 ALT 206

Payment of Gratuity Act, 1972 — Section 4, 4(1)

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High Courts29 Jun 2012Dismissed

Wasia Naved Vs The Government of A.P., Hyderabad and 5 Others

Andhra Pradesh High Court · (2012) 5 ALT 655

Constitution of India, 1950 — Article 309Penal Code, 1860 (IPC) — Section 34, 420, 465, 468, 471

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High Courts29 Jun 2012Allowed

CH. Muthaiah Vs The Divisional Forest Officer, Khammam Division, Khammam and Another

Andhra Pradesh High Court · (2012) 6 ALT 230 : (2013) 3 EFLT 21

Andhra Pradesh Forest Act, 1967 — Section 59(2)

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High Courts29 Jun 2012Allowed

A.P. State Road Transport Corporation, Mushirabad, Hyderabad and Depot Manager, A.P.S.R.T.C., Ibrahimpatnam Depot Vs Amjad Ali Khan and Authority Under Payment of Gratuity Act, 1972 and Asst. Commissioner of Labour, Ranga Reddy District, Circle. II, T. Anjaiah Karimka Samkshema Bhavan, RTC X Roads, Hyderabad

Andhra Pradesh High Court · (2013) LLR 47

Payment of Gratuity Act, 1972 — Section 4, 4(1)

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High Courts29 Jun 2012Dismissed

Dr. Wasia Naveed Vs The Government of A.P. and Others

Andhra Pradesh High Court · (2012) 06 AP CK 0045

Constitution of India, 1950 — Article 309Penal Code, 1860 (IPC) — Section 34, 420, 465, 468, 471

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High Courts29 Jun 2012Allowed

M.K. Rajasekhar Reddy and S. Md. Iqbal Bulandi and Others Vs Government of Andhra Pradesh and Andhra Pradesh Administrative Tribunal and Others

Andhra Pradesh High Court · (2012) 06 AP CK 0035

Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 14, 16, 16(1), 309, 315(1)

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High Courts29 Jun 2012

The Oriental Insurance Company Limited Vs Muchinthala Bharathamma and Others

Andhra Pradesh High Court · (2012) 06 AP CK 0021

Penal Code, 1860 (IPC) — Section 304A

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High Courts29 Jun 2012Allowed

National Insurance Co. Ltd. Vs Kandregula Venkata Ramanamma and Others

Andhra Pradesh High Court · (2013) 1 ALD 633

Motor Vehicles Act, 1988 — Section 166, 173

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High Courts28 Jun 2012Allowed

A. Mohan Rao Vs Sub-Registrar, Stamp and Registration Department, Chittoor and Others

Andhra Pradesh High Court · (2012) 5 ALD 289 : (2012) 6 ALT 66

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High Courts28 Jun 2012Dismissed

Kanagam Satya Narayana Vs Thata Eeswararao and Another

Andhra Pradesh High Court · (2012) 5 ALD 371

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High Courts27 Jun 2012Allowed

V. Subba Rao Vs Disciplinary Authority Cum Chief Manager Andhra Bank and Another

Andhra Pradesh High Court · (2013) 1 ALT 494 : (2013) 1 LLJ 364 : (2013) 1 LLN 444 : (2013) 2 SCT 473

Constitution of India, 1950 — Article 136, 226

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High Courts27 Jun 2012Allowed

B. Venkata Rao Vs The Government of A.P., Industries and Commerce (SPIU and Sand) Department, Secretariat, Hyderabad and Others

Andhra Pradesh High Court · (2013) 1 ALT 434

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High Courts27 Jun 2012Allowed

Sri Seetharama Swamy Temple Vs The Revenue Divisional Officer and Land Acquisition Officer, Kakinada, East Godavari District and another Nandikolla Jagga Rao and others Vs The District Collector, East Godavari District At Kakinada and others.

Andhra Pradesh High Court · (2012) 06 AP CK 0031

Land Acquisition Act, 1894 — Section 10, 17, 17(1), 17(2), 17(4)

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High Courts27 Jun 2012Allowed

Gottimukkala Edukondalu Vs State of A.P.

Andhra Pradesh High Court · (2013) 1 ALT(Cri) 28

Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 302

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High Courts26 Jun 2012Dismissed

State of Andhra Pradesh Vs Special Court under A.P. Land Grabbing (Prohibition) Act, Hyderabad, and Others

Andhra Pradesh High Court · (2013) 1 ALT 653

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 16(2), 8(1), 8(3), 8(6)Civil Procedure Code Amendment Act, 1999 — Section 16, 6, 7Civil Procedure Code Amendment Act, 2002 — Section 1(2), 16, 16(2)(b), 16(iii), 7

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Andhra Pradesh High Court judgments, 2012