High Courts20 Mar 2012Allowed
G. Ramu Vs Toufeeq Ali Mirza
Andhra Pradesh High Court · (2012) 4 ALD(Cri) 534
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2012
1,225 judgments · page 48 of 62
High Courts20 Mar 2012Dismissed
Pilli Anjaneyulu Yadav Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2012) 4 ALD 180
Constitution of India, 1950 — Article 226Waqf Act, 1995 — Section 4, 5, 6, 7, 83
High Courts20 Mar 2012
Sri Bhakatanaeya Swamy Vari Devalayam Trust Vs To whom so ever it may concern, Vakadani Ramanarayana, P. Rajkumar, Trustee of Sri Bhaktanjaneya Swamy Vari Devalayam Tekulapalli, Khammam District and T. Ramaprasad Vakadani Ramanarayana Vs Sri Bhaktananjaneya Swamy Vari Devalayam Trust
Andhra Pradesh High Court · AIR 2012 AP 142 : (2012) 3 ALD 707 : (2012) 5 ALT 439
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 43, 45, 46(3), 47, 87Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 92Constitution of India, 1950 — Article 227, 227
High Courts20 Mar 2012Allowed
Dasari Venkateswarlu Vs State of A.P. and another
Andhra Pradesh High Court · (2012) 2 ALD(Cri) 286 : (2013) 2 ALT(Cri) 110
Criminal Procedure Code, 1973 (CrPC) — Section 255(2)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Mar 2012Dismissed
Ch. Venkanna Vs The Joint Collector (Civil Supplies) Warangal, Warangal District and two Others
Andhra Pradesh High Court · (2012) 4 ALD 270 : (2012) 4 ALT 799
Essential Commodities Act, 1955 — Section 3Penal Code, 1860 (IPC) — Section 120B, 406, 409, 418, 420
High Courts20 Mar 2012
Gopal Nagar Co-operative House Building Society Ltd. Vs Govt. of A.P., Agricultural and Co-operation (VIII) Dept. and Others
Andhra Pradesh High Court · (2013) 3 ALD 391 : (2012) 5 ALT 150
Andhra Pradesh Co-operative Societies Act, 1964 — Section 50, 51, 52
High Courts19 Mar 2012Allowed
Sri S.B. Tirumal Raj, Rep. by his GPA Holder S.B. Venkat Raj Vs Smt. Lakshmi Prasanna
Andhra Pradesh High Court · (2012) 4 ALD 449 : (2012) 2 ALT(Cri) 82
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Hindu Marriage Act, 1955 — Section 13(2), 13B, 13B(2)
High Courts19 Mar 2012Allowed
Chelluboyina Satyanarayana Vs The State of A.P. and Another Chelluboyina Suresh Kumar Vs Chavakula Venkata Subbaraju and Another
Andhra Pradesh High Court · (2012) 2 ALD(Cri) 120 : (2012) 3 ALT(Cri) 103
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 417, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 120B, 34, 415, 420
High Courts19 Mar 2012
P. Ramanaiah and others Vs Tirumala Tirupati Devasthanams, Tirupati, Chittoor District
Andhra Pradesh High Court · (2012) 5 ALT 246 : (2013) 1 LLJ 230
Constitution of India, 1950 — Article 13, 21, 23, 256, 37Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(2), 2(h)
High Courts19 Mar 2012
Baby Akinapalli Nikhitha Vs Nazeer Baig and 3-Ors.
Andhra Pradesh High Court · (2013) 1 ACC 199 : (2013) ACJ 962 : (2012) 5 ALT 466
Motor Vehicles Act, 1988 — Section 166
High Courts16 Mar 2012
Tigiripalli Nirmala Kumari Rao Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2012) 5 ALT 488
High Courts16 Mar 2012Dismissed
The Branch Manager The United India Insurance Co. Ltd Branch Office, Thammi Complex D. No. 3/1-36/19 Nizamabad X Road, Armoor, Nizamabad District Vs C. Manik Prabhu and Abdul Waheed G. Manik Prabhu Vs Abdul Wahed and The United India Insurance Co. Ltd.
Andhra Pradesh High Court · (2012) 6 ALT 211
Motor Vehicles Act, 1988 — Section 166
High Courts16 Mar 2012Dismissed
Dasam Surya Narayana Murthy @ Bose Vs State of A.P.
Andhra Pradesh High Court · (2012) 2 ALT(Cri) 143
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts16 Mar 2012Dismissed
Dr. Gangireddy Sivasankar Reddy Vs Dr. NTR University of Health Sciences, Vijayawada, Andhra Pradesh, Andhra Medical College, Visakhapatnam and Dr. Ravi Shankar Tata, DM, Gastroenterology, Andhra Medical College, Visakhapatnam
Andhra Pradesh High Court · (2012) 4 ALD 348 : (2012) 3 ALT 661
Constitution of India, 1950 — Article 14, 16(3), 309, 371D, 371D(10)Criminal Procedure Code, 1973 (CrPC) — Section 488Public Employment (Requirement as to Residence) Act, 1957 — Section 3
High Courts16 Mar 2012
P. Venkateswara Rao and others Vs The Andhra Pradesh State Consumer Disputes Redressal Commission and others
Andhra Pradesh High Court · (2012) 5 ALT 230
Andhra Pradesh State Consumer Protection Rules, 1987 — Rule 6A, 6A(10), 6A(2), 6A(7), 6A(8)Consumer Protection Act, 1986 — Section 10, 10(1A), 10(2), 10(3), 16(1A)
High Courts16 Mar 2012Dismissed
The United India Insurance Company Vs G. Manik Prabhu and Another G. Manik Prabhu Vs Abdul Waheed and Another
Andhra Pradesh High Court · (2012) 6 ALT 211
Motor Vehicles Act, 1988 — Section 166
High Courts16 Mar 2012Dismissed
Pedda Mareppa and Others Vs State of A.P., Rept. by the Public Prosecutor, High Court of A.P., Hyderabad
Andhra Pradesh High Court · (2012) 2 ALD(Cri) 305 : (2012) 3 ALT(Cri) 101
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439, 482Penal Code, 1860 (IPC) — Section 324, 34, 354
High Courts16 Mar 2012
Gorrepati Prasada Reddy and Others Vs The State of Andhra Pradesh and Others
Andhra Pradesh High Court · (2012) 2 ALD(Cri) 64 : (2013) 2 ALT(Cri) 278 : (2013) CriLJ 3508
Constitution of India, 1950 — Article 162, 226Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(1), 24(3), 24(4), 24(8)Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 201
High Courts16 Mar 2012
M/s. KEC International Limited Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2012) 53 VST 373
Andhra Pradesh General Sales Tax Act, 1957 — Section 13, 14(4), 15, 20(1), 22(1)Andhra Pradesh General Sales Tax Rules, 1957 — Rule 6B, 6B(2)
High Courts15 Mar 2012
Damodhara Associates Vs A.P. Industrial Infrastructure Corporation Ltd. and Another
Andhra Pradesh High Court · (2013) 3 ALD 278 : (2013) 4 ALT 62
Specific Relief Act, 1963 — Section 31