Andhra Pradesh High Court Judgments 2012 — Page 49

High Courts15 Mar 2012Allowed

National Insurance Company Ltd. Vs Y.S. Madhavi Latha and 9-Ors. in Respondents 1 to 5 Y.S. Madhavi Latha and 3-Ors. Vs Abdul Jaleel and 5-Ors.

Andhra Pradesh High Court · (2013) ACJ 1960 : (2012) 5 ALD 293 : (2012) 5 ALT 430

Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 304A, 338

Read judgment

High Courts15 Mar 2012Allowed

M/s. V.B.C. Finance and Leasing Ltd. Vs M/s. Fine Plast Polymers Ltd. and The State of A.P.

Andhra Pradesh High Court · (2012) 2 ALD(Cri) 90 : (2012) 3 ALT(Cri) 146

Criminal Procedure Code, 1973 (CrPC) — Section 219Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts15 Mar 2012Dismissed

M. Vasudeva Chary, Thirupathi Reddy and S. Yadava Reddy Vs The SHO., P.S., K.P.H.B., Colony, Cyberabad and Akurathi Jhansi Rani Akurathi Jhansi Rani Vs M. Vasudeva Chary, Thirupathi Reddy, S. Yadava Reddy and The SHO., P.S., K.P.H.B., Colony, Cyberabad

Andhra Pradesh High Court · (2012) 2 ALD(Cri) 250

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 107, 306

Read judgment

High Courts15 Mar 2012

Greenlands Ameerpet Madhuranagar Yusufguda Srikrishna Nagar, Joint Action Committee and Others Vs The Hyderabad Metro Rail Limited, A State owned Public Enterprise of Government of A.P., Metro Rail Bhavan, Saifabad, Hyderabad and The Government of Andhra Pradesh and Urban Development Department, Secretariat, Hyderabad The Hyderabad Metro Rail Limited, A State owned Public Enterprise of Government of A.P., Metro Rail Bhavan, Saifabad, Hyderabad and The Government of Andhra Pradesh and Urban Development Department, Secretariat, Hyderabad Vs Greenlands Ameerpet Madhuranagar Yusufguda Srikrishna Nagar, Joint Action Committee and Others

Andhra Pradesh High Court · (2012) 4 ALD 337

Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008 — Section 2, 4, 5, 6Constitution of India, 1950 — Article 366Metro Railways (Operation and Maintenance) Act, 2002 — Section 14, 2, 3, 4, 6

Read judgment

High Courts15 Mar 2012Allowed

Smt. Kaushalya S. Kewal Ramani and Smt. Mandavilli Ratha Manikyamba Rao Vs The Government of Andhra Pradesh, The Special Officer-Cum-Competent Authority, Urban Land Ceiling, Hyderabad and The Tahsildar, Kapra Mandal, Ranga Reddy district Hyderabad

Andhra Pradesh High Court · (2012) 4 ALT 202

Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3), 10(5), 10(6), 20(1)

Read judgment

High Courts15 Mar 2012Dismissed

P. Veeresham Vs M/s. S.K.P. Enterprises and Smt. P. Renuka

Andhra Pradesh High Court · (2012) 3 ALD 680 : (2013) 1 ALT 724

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9

Read judgment

High Courts15 Mar 2012Allowed

K. Hema Kumari Vs Mr. D.P. Yadagiri

Andhra Pradesh High Court · (2012) 4 ALD 604 : (2012) 4 ALT 119

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 11, 12, 12(1), 13, 2

Read judgment

High Courts14 Mar 2012Allowed

Sri D. Subbaramaiah Vs The Chief General Manager (HR), APGENCO, Khairatabad, Hyderabad, The District Collector, Kadapa YSR District, Kadapa and The Chief Engineer, O and M, R.T.P.P., V.V. Reddy Nagar, Kadapa, YSR District at Kadapa

Andhra Pradesh High Court · (2012) 4 ALD 268 : (2012) 5 ALT 153

Read judgment

High Courts14 Mar 2012

S. Kesava Rao and others Vs The Chairman and Managing Director, APSPDCL, Corporate office, Tirupathi, Chittor district and others

Andhra Pradesh High Court · (2012) 5 ALD 71 : (2012) 5 ALT 744

Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 79, 79(c)

Read judgment

High Courts14 Mar 2012

Reliance Petro Marketing (P.) Limited Vs Commercial Tax Officer and Others

Andhra Pradesh High Court · (2012) 53 VST 266

Andhra Pradesh General Sales Tax Act, 1957 — Section 21

Read judgment

High Courts13 Mar 2012Allowed

Sirigana Venkateswarlu Vs Agent to the Government and District Collector, East Godawari District at Kakinada and others

Andhra Pradesh High Court · (2012) 4 ALT 285

Andhra Pradesh (Scheduled Areas Ryotwari Settlement) Regulations, 1970 — Section 7, 9

Read judgment

High Courts13 Mar 2012

T. Balaiah and others Vs Pawam Prakash Agarwal and another

Andhra Pradesh High Court · (2012) 5 ALD 260 : (2012) 6 ALT 10

Motor Vehicles Act, 1988 — Section 166

Read judgment

High Courts13 Mar 2012Dismissed

United India Insurance Company Limited Vs Mohd. Hussain and another

Andhra Pradesh High Court · (2013) ACJ 1586 : (2012) 5 ALD 375 : (2012) 6 ALT 68

Motor Vehicles Act, 1988 — Section 166

Read judgment

High Courts13 Mar 2012Dismissed

Sri Doma Govinda Raju and Smt. Kaladi Dhana Bujji Rao Vs Vanimisetti Papa Rao and Others

Andhra Pradesh High Court · AIR 2012 AP 126 : (2012) 5 ALD 257

Registration Act, 1908 — Section 49

Read judgment

High Courts13 Mar 2012Allowed

J. Prameela Vs District Collector, Adilabad District and others

Andhra Pradesh High Court · (2012) 5 ALT 669

Read judgment

High Courts13 Mar 2012

A. Abdul Ghani and another Vs Government of Andhra Pradesh, General Administration (Elections. E) Department (GAD) and others

Andhra Pradesh High Court · (2012) 4 ALD 39 : (2012) 3 ALT 327

Constitution of India, 1950 — Article 136, 141, 32, 325, 326Penal Code, 1860 (IPC) — Section 302, 324

Read judgment

High Courts13 Mar 2012Allowed

T. Radha and others Vs District Collector, Chittoor Dist and others K. Markandan and others Vs Smt. T. Radha and others

Andhra Pradesh High Court · (2012) 3 ALT 304

Read judgment

High Courts13 Mar 2012

T. Balaiah and Others Vs Pawan Prakash Agarwal and Another

Andhra Pradesh High Court · (2012) 5 ALD 260 : (2012) 6 ALT 10

Motor Vehicles Act, 1988 — Section 166

Read judgment

High Courts13 Mar 2012Dismissed

United India Insurance Co. Ltd., Hyderabad Vs Mohd. Hussain and Another

Andhra Pradesh High Court · (2013) ACJ 1586 : (2012) 5 ALD 375 : (2012) 6 ALT 68

Motor Vehicles Act, 1988 — Section 166

Read judgment

High Courts12 Mar 2012Allowed

Aloor Subrahmanyam Vs Suthram Prabhakar and another

Andhra Pradesh High Court · (2012) 03 AP CK 0022

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 9

Read judgment

Andhra Pradesh High Court judgments, 2012