High Courts05 Mar 2012Allowed
M.R. Anjaneyulu Vs R. Subramanyam Achary
Andhra Pradesh High Court · (2012) 5 ALD 243
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1A, Order 8 Rule 1A(3)
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2012
1,225 judgments · page 51 of 62
High Courts05 Mar 2012Dismissed
Rebaka Vara Prasad Vs The State of AP. and Pydi Padma
Andhra Pradesh High Court · (2012) 2 ALD(Cri) 98 : (2012) 3 ALT(Cri) 197
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 195A, 2, 482Penal Code, 1860 (IPC) — Section 109, 195, 195A, 34, 503
High Courts05 Mar 2012Allowed
Dr. A.V.V. Surya Prasad and others Vs Mohammad Farookh and another
Andhra Pradesh High Court · (2013) 1 ALT(Cri) 42
Andhra Pradesh Co-operative Societies Act, 1964 — Section 128, 51, 52, 60(1)Constitution of India, 1950 — Article 356Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 197, 452, 482
High Courts02 Mar 2012Dismissed
Smt. T.M. Nagarani and others Vs M/s. Andhra Tiles
Andhra Pradesh High Court · (2012) 4 ALD 584 : (2012) 4 ALT 551
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 10(3), 32Cantonments Act, 1924 — Section 60
High Courts02 Mar 2012Allowed
The Drugs Inspector Nandyal Vs Sri. K. Pullaiah
Andhra Pradesh High Court · (2012) 2 ALD(Cri) 26 : (2012) 3 ALT(Cri) 136 : (2012) 3 Crimes 719
Criminal Procedure Code, 1973 (CrPC) — Section 248(2)Drugs and Cosmetics Act, 1940 — Section 18A, 18C, 27, 28
High Courts01 Mar 2012Dismissed
Shaik Mohd. Ali Ansari and Fatima Bee Vs Shaik Abdul Samad, (died per LR''s RR 11 to 16) and Others
Andhra Pradesh High Court · (2012) 5 ALT 325
Civil Procedure Code, 1908 (CPC) — Section 96Trusts Act, 1882 — Section 23, 88, 90
High Courts01 Mar 2012Allowed
M/s. Prasanth Food Products Vs The A.P. State Cooperative Bank Ltd., Troop Bazar, Hyderabad-500 001, Special Cadre Deputy Registra and Mr. D. Sreenivasa Reddy Besiery Bottles Distributor
Andhra Pradesh High Court · (2012) 3 ALD 742
Andhra Pradesh Co-operative Societies Act, 1964 — Section 61
High Courts01 Mar 2012Dismissed
Smt. M. Revathi Vs The Government of Andhra Pradesh and The Dy. Tahsildar, Tirupathi Rural, Chittoor District
Andhra Pradesh High Court · (2012) 6 ALT 74
Essential Commodities Act, 1955 — Section 3, 5
High Courts29 Feb 2012Dismissed
A. Ashok Vardhan Reddy, A. Jani Reddy and Smt. A. Vijayamma Reddy Vs Smt. P. Savitha and The State of A.P.
Andhra Pradesh High Court · (2012) 3 ALT(Cri) 163 : (2012) CriLJ 3462 : (2013) 2 Crimes 38 : (2012) 4 JCC 2417
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 125, 179, 188, 300, 482Dowry Prohibition Act, 1961 — Section 3, 4
High Courts29 Feb 2012Allowed
M/s. Paduri Constructions Vs The Government of AP. and The Department of Posts
Andhra Pradesh High Court · (2012) 4 ALD 237 : (2012) 4 ALT 207
Land Acquisition Act, 1894 — Section 4(1), 5A, 6
High Courts29 Feb 2012
Mummadireddygari Raja Reddy Vs The State Government of A.P. and Others
Andhra Pradesh High Court · (2012) 3 ALD 725 : (2012) 4 ALT 628
Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 21Registration Act, 1908 — Section 22A
High Courts29 Feb 2012Allowed
The Government of Andhra Pradesh Vs Smt. M. Suhrulatha Devi Rao and The Hon''ble Andhra Pradesh Administrative Tribunal
Andhra Pradesh High Court · (2012) 4 ALD 217 : (2012) 4 ALT 621
Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 2(14), 38, 9(13)
High Courts29 Feb 2012Dismissed
Srinivas Rao Kasbe and Others Vs State of Andhra Pradesh and Others
Andhra Pradesh High Court · (2012) 5 ALT 448
Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 10, 7(1)Andhra Pradesh (Telangana Area) Protected Tenants (Transfer of Ownership of Lands) Rules, 1973 — Rule 5(1)Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 102, 33E, 38E
High Courts29 Feb 2012Allowed
The New India Assurance Co. Ltd. Vs Smt. Mandava Krishna Kumari, Sri Mandava Srikanth, Mandava Sesharatnam and Sri Potluri Anjaneyulu
Andhra Pradesh High Court · (2013) ACJ 376 : (2012) 4 ALD 266 : (2012) 4 ALT 803
High Courts28 Feb 2012Allowed
Harsh Jewellers Vs Commercial Tax Officer and Another
Andhra Pradesh High Court · (2013) 57 VST 538
Andhra Pradesh Value Added Tax Act, 2005 — Section 13(1)
High Courts28 Feb 2012Allowed
Chodagudi Sambasivarao Vs State Sri Para Venkataramaiah, (died) Amended as per the order dt. 31.12.2007 in Crl.A.MP. No. 2546/07 in the Crl.A. vide separate sheet attached), Smt. Para Savitri, Smt. S. Padma and Smt. B. Syasri Vs The State of A.P.
Andhra Pradesh High Court · (2012) 2 ALD(Cri) 201 : (2013) 1 ALT(Cri) 67
Essential Commodities Act, 1955 — Section 12A(1)Penal Code, 1860 (IPC) — Section 34Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2), 3, 4
High Courts28 Feb 2012Dismissed
Lavanya Enterprises, W.G. District Vs E.O. Sri Bramaramba Mallikarjuna Swamy and others
Andhra Pradesh High Court · (2012) 4 ALD 245 : (2012) 5 ALT 144
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 153, 82
High Courts28 Feb 2012
Smt. Anjali Jain Vs The Commissioner of Police, Hyderabad and 2 Others
Andhra Pradesh High Court · (2012) 2 ALD(Cri) 45 : (2012) 4 ALT 641
Constitution of India, 1950 — Article 20, 21, 226Contempt of Courts Act, 1971 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 161, 173
High Courts28 Feb 2012Dismissed
Congress of Visakha Steel Workers Vs Government of A.P. and Others Steel Plant Employees Union, Visakhapatnam Vs Congress of Visakha Steel Workers and Others
Andhra Pradesh High Court · (2012) 5 ALD 267 : (2012) 4 ALT 673
Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 100
High Courts28 Feb 2012Allowed
Fishermen Youth Welfare Association and Vasupalli Danaiah Vs Ministry of Environment and Forests Union of India Paryavaran Bhavan New Delhi and Others
Andhra Pradesh High Court · (2012) 02 AP CK 0051
Constitution of India, 1950 — Article 21, 226, 253, 32Environment (Protection) Act, 1986 — Section 15, 25, 3, 3(1), 3(3)Environment (Protection) Rules, 1986 — Rule 3, 5