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Andhra Pradesh High Court judgments, 2012

1,225 judgments · page 46 of 62

High Courts27 Mar 2012Allowed

The State Vs Shri B.P. Acharya, The Then Chairman Cum Managing Director, Andhra Pradesh Industrial Infrastructure Corporation, Now Principal Secretary- Home Department, (Under Suspension) Government of A.P., Hyderabad

Andhra Pradesh High Court · (2012) 1 ALD(Cri) 1020 : (2012) 3 ALT(Cri) 201

Criminal Procedure Code, 1973 (CrPC) — Section 154, 167, 170, 197, 2Penal Code, 1860 (IPC) — Section 109, 120B, 409, 420, 477APrevention of Corruption Act, 1988 — Section 10, 11, 13, 13(1), 13(2)
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High Courts26 Mar 2012

Chiduruppa Hanumantha Reddy Vs The Tahsildar, Bommala Ramaram Mandal, Bommala Ramaram, Nalgonda District, The Assistant Revenue Inspector, Bommala Ramaram Mandal, Bommala Ramaram, Nalgonda District, The District Collector, Nalgonda District, Nalgonda District and Yempally Anji Reddy

Andhra Pradesh High Court · (2012) 3 ALD 749 : (2012) 4 ALT 395

Andhra Pradesh Water Land and Trees Act, 2002 — Section 10, 10(2), 11, 13, 33Andhra Pradesh Water Land and Trees Rules, 2004 — Rule 12, 12(1), 13, 14
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High Courts26 Mar 2012Allowed

Venkateshwara Imaging Centre Vs District Medical and Health Officer [District Appropriate Authority] Warangal, Warangal District, District Collector and Chairman [Advisory committee for PC-P and DT Act 1994] Warangal, Warangal District and Director of Health and medical, Hyderabad. M/s. Laxmi Narasimha Hospital Vs The District Appropriate Authority for PC-PNDT Act-1994 and District Medical and Health Officer, Warangal, The Chairman, The District Advisory Committee for PC-PNDT Act 1994 and The District Collector, Warangal and The Director of Medical and Health, Koti, Hyderabad. M/s. Warangal Hospitals Diagnostics and Research Centre (Pvt.) Limited Vs The Director of Health and Family Welfare Government of Andhra Pradesh at Koti Hyderabad and State Appropriate Authority under the Pre-Conception and pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994, The District Medical Officer and District Appropriate Authority under the Pre-Conception and pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 and The District Collector, Warangal District at Warangal City and Chairman, Advisory Committee under the Pre-Conception and pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 at Subedari, Hanmakonda, Warangal City and District.

Andhra Pradesh High Court · AIR 2012 AP 165 : (2012) 3 ALD 593 : (2012) 1 ALD(Cri) 993 : (2012) 5 ALT 554

Constitution of India, 1950 — Article 226Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 — Section 17(5), 17(8), 20, 20(1), 20(2)
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High Courts22 Mar 2012Dismissed

BMW India Private Limited and Others Vs State of A.P.

Andhra Pradesh High Court · (2013) 2 ALT(Cri) 159

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 155(2), 156(1), 156(3), 170Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14A
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High Courts22 Mar 2012Allowed

BMW India Private Limited (A1), Building No. 8, Tower B, 7th Floor, DLF Cyber City, Phase 2, Gurgaon - 122001 (Haryana) and four Others Vs The State of A.P. and another

Andhra Pradesh High Court · (2012) 2 ALD(Cri) 73 : (2012) 2 ALD(Cri) 211 : (2013) 2 ALT(Cri) 134

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 155(2), 156(1), 156(3), 161Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14
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