High Courts13 Apr 2012
Suven Nishtaa Pharma Private Limited Vs Central Power Distribution Company of A.P., Limited and others
Andhra Pradesh High Court · (2012) 4 ALT 249
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2012
1,225 judgments · page 42 of 62
High Courts13 Apr 2012Allowed
Bandikatla Padmavathi Vs Bandikatla Veera Brahma Chari
Andhra Pradesh High Court · (2013) 3 ALD 249 : (2012) 4 ALT 10
Registration Act, 1908 — Section 17(1), 17(2)
High Courts13 Apr 2012Dismissed
Chintakayala Sivaramakrishna Vs Nadimpalli Venkata Rama Raju and Others
Andhra Pradesh High Court · (2012) 4 ALD 183 : (2012) 4 ALT 57 : (2013) 1 ARBLR 384
Advocates Act, 1961 — Section 12, 12(1), 12(2), 12(3), 12(4)Arbitration Act, 1940 — Section 24, 25Arbitration and Conciliation Act, 1996 — Section 12, 13(5), 21, 34, 34(2)
High Courts13 Apr 2012Dismissed
M/s. Rohini Footwears and K. Rajesh Kumar Vs The Vijaya Bank, West Marredpally Branch, Hyderabad Dr. Sitapathi Rao Voleti and Dr. Mandapaka Maheswari Voleti Vs Authorized Officer, IDBI Bank Limited
Andhra Pradesh High Court · (2012) 4 ALT 32
Constitution of India, 1950 — Article 226Debts Recovery Tribunal Act, 1993 — Section 34(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(1), 13(2), 13(2), 13(4)
High Courts12 Apr 2012Allowed
Tadishetty Padma Rao and Tadishetty Pramod Kumar Vs Tadi Shetty Jaihind and Others
Andhra Pradesh High Court · (2012) 3 ALD 756 : (2012) 4 ALT 6
Andhra Pradesh Court Fees and Suits Valuation Act, 1956 — Section 34(1), 34(2)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 5, Order 2 Rule 2, 151
High Courts12 Apr 2012Dismissed
Sri Muralidhar Welfare Society and Others Vs The Government of Andhra Pradesh and others
Andhra Pradesh High Court · (2012) 4 ALD 541 : (2012) 4 ALT 501
Andhra Pradesh Urban Areas (Development) Act, 1975 — Section 11, 12(3), 13, 15, 15(3)Hyderabad Metropolitan Development Authority Act, 2008 — Section 15(1), 15(3)
High Courts12 Apr 2012
Pereddy Raghava Reddy Vs The Govt. of A.P. and others
Andhra Pradesh High Court · (2012) 5 ALD 297 : (2012) 6 ALT 79
High Courts12 Apr 2012Allowed
G. Madhava Rao Vs Dr. G. Padma Rao and Dr. G. Harinadha Rao Dr. G. Harinatha Rao Vs G. Madhava Rao and Others
Andhra Pradesh High Court · (2012) 5 ALT 291
Arbitration Act, 1940 — Section 14, 30, 32, 33, 34Arbitration and Conciliation Act, 1996 — Section 36Hindu Succession Act, 1956 — Section 15
High Courts12 Apr 2012Allowed
University of Hyderabad and Others Vs D. Pervez Ahmed and Others
Andhra Pradesh High Court · (2013) 3 ALD 35 : (2013) 2 ALT 809
High Courts12 Apr 2012
Pereddy Raghava Reddy Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2012) 5 ALD 297 : (2012) 6 ALT 79
High Courts12 Apr 2012
Sri Bejjanki Krishnaiah and Another Vs The State of A.P. and Others
Andhra Pradesh High Court · (2012) 4 ALD 118 : (2013) 4 ALT 287
High Courts11 Apr 2012
B. Pundarikam Vs The District Collector, Medak at Sangareddy and The Assistant Supply Officer, Sangareddy Division, Sangareddy, Medak District Kande Venkateswarlu Vs The Joint Collector (CS wing), Prakasam District, Ongole and The Enforcement Deputy Thahsildar, Giddalur Mandal, Prakasam District
Andhra Pradesh High Court · (2012) 4 ALT 370
Essential Commodities Act, 1955 — Section 3, 6A, 6A(1)
High Courts11 Apr 2012Dismissed
Mukthinuthalapati Ashok Kumar Vs Mukthinuthalapati Anuradha
Andhra Pradesh High Court · (2012) 4 ALD 451 : (2012) 4 ALT 30
Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 125, 127(2), 407Family Courts Act, 1984 — Section 7(2)
High Courts11 Apr 2012
Sri Umesh Kumar IPS Vs The State of Andhra Pradesh and 7 Others
Andhra Pradesh High Court · (2012) 4 ALT 437 : (2012) 3 ALT(Cri) 19
All India Services (Conduct) Rules, 1968 — Rule 15, 16, 16(1), 16(2), 16(3)All India Services (Leave Travel Concession) Rules, 1975 — Rule 3, 3(1), 4All India Services (Medical Attendance) Rules, 1954 — Rule 2, 3(1), 4(1)
High Courts11 Apr 2012
United India Insurance Co. Ltd. Hyderabad Vs Syed. Ashrimunnisa Begum and another
Andhra Pradesh High Court · (2012) 5 ALT 242
Motor Vehicles Act, 1988 — Section 166
High Courts11 Apr 2012
Sri Umesh kumar IPS Vs The State of Andhra Pradesh
Andhra Pradesh High Court · (2013) 3 ALT(Cri) 11
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 173(2), 173(8), 239Penal Code, 1860 (IPC) — Section 120A, 120B, 195, 201, 23
High Courts11 Apr 2012Allowed
Sri Umesh Kumar IPS Vs The State of Andhra Pradesh and 4 Others
Andhra Pradesh High Court · (2012) 2 ALD(Cri) 510 : (2012) 4 ALT 508 : (2012) 2 ALT(Cri) 261
Constitution of India, 1950 — Article 226Criminal Law (Amendment) Act, 1952 — Section 8(2)Criminal Procedure Code, 1973 (CrPC) — Section 306, 306(1), 306(2), 306(3), 307
High Courts11 Apr 2012
Smt. D. Varalakshmi Vs Joint Collector, Civil Supplies, Kurnool - 518 001 (A.P), The Revenue Divisional Officer, Kurnool - 518 001 (A.P) and Mandal Revenue Officer/Tahsildar, Veldurthy (Post and Mandal), Kurnool District
Andhra Pradesh High Court · (2012) 4 ALD 444 : (2012) 4 ALT 161
High Courts10 Apr 2012Dismissed
Kallumadi Adenna., M.C.Yerikala Reddy and Degala Krishna Murthy. Vs The District Panchayat Officer,. Anantapur District Anantapur and Others
Andhra Pradesh High Court · (2012) 4 ALD 257 : (2012) 4 ALT 813
Constitution of India, 1950 — Article 226
High Courts10 Apr 2012
Sarnala Tirupathayya and others Vs Bandaru Babu Rao (Died) and others
Andhra Pradesh High Court · (2012) 5 ALT 454
Easements Act, 1882 — Section 33