Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(1)(3), 156(3), 190, 190(1)(a)Penal Code, 1860 (IPC) — Section 344, 345, 346, 363, 365

Read judgment

High Courts09 Mar 2012Allowed

P. Veera Raghavulu Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2013) 3 ALD 680 : (2012) 2 ALT 455

Read judgment

High Courts09 Mar 2012Dismissed

State Bank of Hyderabad Vs The Regional Labour Commissioner (Central) and Appellate Authority Under Payment of Gratuity Act, ATI Campus, Opp: Shivam, Vidyanagar, Nallakunta, Hyderabad, The Assistant Commissioner of Labour (Central) and Controlling Authority Under Payment of gratuity Act, ATI Campus, Opp: Shivam, Vidyanagar, Nallakunta, Hyderabad and B.V. Raghavulu

Andhra Pradesh High Court · (2012) 4 ALT 110 : (2012) 4 LLJ 860

Payment of Gratuity Act, 1972 — Section 4, 4(1), 4(2), 4(3)State Bank of Hyderabad (Payment of Gratuity to Employees) Regulations, 1960 — Regulation 5

Read judgment

High Courts09 Mar 2012Dismissed

Nuziveedu Seeds Pvt. Ltd., (Previously NSL Seeds Private Limited) Vs The Protection of Plant of Variety and Farmers Rights Authorit and Maharashtra Hybrid Seeds Co. Ltd.

Andhra Pradesh High Court · (2012) 4 ALD 413 : (2012) 5 ALT 155

Protection of Plant Varieties and Farmers Rights Act, 2001 — Section 15, 19, 20, 21, 28Protection of Plant Varieties and Farmers Rights Rules, 2003 — Rule 29, 30

Read judgment

High Courts07 Mar 2012Dismissed

B. Venkateshwara Raju Vs Asst Commissioner, Endowments Department, Vijayawada and Another

Andhra Pradesh High Court · (2012) 2 ALT 567

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 15, 15(2), 17, 17(1), 18

Read judgment

High Courts07 Mar 2012Dismissed

Smt. B.Visalakshi Vs The Special Court under A.P. Land Grabbing (Prohibition) Act, Hyderabad, and another

Andhra Pradesh High Court · (2012) 6 ALT 16

Andhra Pradesh Land Encroachment Act, 1905 — Section 7Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 10, 2, 2(d), 2(e), 8Andhra Pradesh Survey And Boundaries Act, 1923 — Section 13, 6(1), 9(2)

Read judgment

High Courts07 Mar 2012Dismissed

N.S. Ramanjaiah Setty Vs T. Krishna Bhagavan and K. Nagaraja Reddy

Andhra Pradesh High Court · (2012) 4 ALD 466

Stamp Act, 1899 — Section 2(5), 36, 61

Read judgment

High Courts07 Mar 2012Dismissed

B. Visalakshi Vs Special Court under A.P. Land Grabbing (Prohibition) Act, Hyderabad and another

Andhra Pradesh High Court · (2012) 6 ALT 16

Andhra Pradesh Land Encroachment Act, 1905 — Section 7Andhra Pradesh Survey And Boundaries Act, 1923 — Section 10, 13, 2, 2(d), 2(e)Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts06 Mar 2012

M/s. K.R. Ferro Allys Pvt. Ltd., B. Gopala, U. Satyanarayana and Smt. B.G. Laxmi Vs M/s. Anil Kumar and Co. and Suresh Dhananiwala

Andhra Pradesh High Court · (2012) 3 ALD 744 : (2012) 4 ALT 528

Constitution of India, 1950 — Article 227

Read judgment

High Courts06 Mar 2012Allowed

T. Girija Kumari Vs Sri K. Venkateswara Rao, Commissioner, Anakapalli Municipality, Anakapalli, Visakhapatnam District and 2 others

Andhra Pradesh High Court · (2012) 3 ALT 743 : (2012) CriLJ 3427

Andhra Pradesh Municipalities (Assessment of Taxes) Rules, 1990 — Rule 5Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 12(1)

Read judgment

High Courts06 Mar 2012Dismissed

M. Venkata Reddy Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · (2012) 4 ALD 359 : (2012) 3 ALT 471

Constitution of India, 1950 — Article 226, 32Pharmacy Act, 1948 — Section 19(a), 24

Read judgment

High Courts05 Mar 2012Allowed

Global Shelters Pvt. Ltd. and Others Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2013) 3 ALD 50 : (2013) 3 ALT 423

Read judgment

High Courts05 Mar 2012Allowed

Jitender Roller Flour Mills Vs Assistant Commissioner (CT) LTU,

Andhra Pradesh High Court · (2013) 57 VST 275

Andhra Pradesh General Sales Tax Act, 1957 — Section 14(4)

Read judgment

High Courts05 Mar 2012Allowed

M/s. Raghunath Agrotech Pvt. Ltd. Vs M/s. Ajanta Agro Industries

Andhra Pradesh High Court · (2012) 4 ALD 429 : (2012) 4 ALT 560

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 9(3), Order 5 Rule 9(5), Order 9 Rule 13General Clauses Act, 1897 — Section 27

Read judgment

High Courts05 Mar 2012

M/s. Kiron''s and Another Vs Mangalagiri Mohammed Ibrahim @ Babu Miya (Died) Per L. Rs. Zulekha Bee and Others

Andhra Pradesh High Court · (2012) 4 ALT 481

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 4

Read judgment

High Courts05 Mar 2012

M/s. SBI Global Factors Ltd. Mumbai Vs M/s Suryachakra Power Corporation Ltd. Hyderabad

Andhra Pradesh High Court · (2012) 171 CompCas 264 : (2012) 114 SCL 549

Companies (Court) Rules, 1959 — Rule 24, 95, 99Companies Act, 1956 — Section 433, 434, 434(1), 439Negotiable Instruments Act, 1881 (NI) — Section 138, 142

Read judgment

High Courts05 Mar 2012Allowed

Cooperative Electric Supply Society Limited (CESS) Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2012) 4 ALD 86 : (2012) 4 ALT 322

Read judgment