High Courts21 Feb 2012Allowed
G. Dayanand Vs The District Registrar, Hyderabad District
Andhra Pradesh High Court · AIR 2012 AP 129 : (2012) 5 ALT 603 : (2012) 3 ALT 752
Transfer of Property Act, 1882 — Section 54, 57
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2012
1,225 judgments · page 53 of 62
High Courts21 Feb 2012Allowed
The Government of Andhra Pradesh and The Superintendent of Police, Adilabad District Government of A.P., Adilabad Vs Shaik Ismail and Andhra Pradesh Administrative Tribunal
Andhra Pradesh High Court · (2012) 4 ALD 297 : (2012) 5 ALT 86
Constitution of India, 1950 — Article 16
High Courts21 Feb 2012Allowed
Datla Pandurang Raju and, Smt. Datla Veerabhadrayyamma and S.K.V. Krishnam Raju, Late Venkata Veerabhadra Rao Vs Datla Venkata Krishnam Raju, Smt. Kakarlapudi Atchutayyamma and State of Andhra Pradesh
Andhra Pradesh High Court · (2012) 3 ALD 654 : (2012) 4 ALT 537
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 7(2)
High Courts21 Feb 2012Dismissed
Smt. S. Narayanamma Rao Vs The Commissioner and Director of Civil Supplies, Secretariat, Hyderabad. and Others
Andhra Pradesh High Court · (2010) 3 ALD 600 : (2012) 5 ALT 611
High Courts21 Feb 2012Dismissed
Eclat Auto Packs (P) Limited Vs The Authority Under Minimum Wage Act and Assistant Commissioner of Labour, Hyderabad-I, RTC ''X'' Roads, Hyderabad and Others
Andhra Pradesh High Court · (2012) 4 ALD 97 : (2012) 4 ALT 694
High Courts21 Feb 2012Allowed
N. Santhi Lakshmi Vs The State of A.P.
Andhra Pradesh High Court · (2012) CriLJ 3818
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 428, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 2, 3, 6
High Courts17 Feb 2012Dismissed
Managing Director, APSRTC, Musheerabad X Roads, Hyderabad and Depot Manager, Miyapur Depot, Miyapur Vs C. Rangaswamy and Smt. C. Bhagyalaxmi C. Rangaswamy and Smt. C. Bhagyalaxmi Vs Managing Director, APSRTC, Musheerabad X Roads, Hyderabad and Depot Manager, Miyapur Depot, Miyapur
Andhra Pradesh High Court · (2013) 1 ACC 215 : (2013) ACJ 646 : (2012) 4 ALT 94
High Courts17 Feb 2012Dismissed
G. Darshan Vs Depot Manager, APSRTC, Jeedimetla Depot., Hyderabad and Others
Andhra Pradesh High Court · (2012) 4 LLJ 485
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts17 Feb 2012Dismissed
Muslim Welfare Society, Narsapur Vs The Government of Andhra Pradesh and Others
Andhra Pradesh High Court · AIR 2012 AP 140 : (2012) 5 ALD 245 : (2012) 4 ALT 736
High Courts17 Feb 2012Dismissed
Sri Durga Malleswara Educational Society (Regd), Vijayawada, Krishna District Vs The District Legal Services Authority (Lok Adalath) and another
Andhra Pradesh High Court · (2012) 4 ALD 27 : (2012) 3 ALT 211 : (2012) 2 ARBLR 455
Andhra Pradesh and Telangana Societies Registration Act, 2001 — Section 30Constitution of India, 1950 — Article 226, 227Legal Services Authorities Act, 1987 — Section 19, 19(3), 19(5), 20, 20(2)
High Courts17 Feb 2012Allowed
P. Khaja Bande Nawaz Vs District Collector, Civil Supplies, Kurnool - 518 001 (Andhra Pradesh.), Joint Collector, Civil Supplies, Kurnool - 518 001 (Andhra Pradesh.), Revenue Divisional Officer, Adoni, Kurnool District and Mandal Revenue Officer Tahsildar Gonegandla Mandal, Kurnool District
Andhra Pradesh High Court · (2012) 5 ALD 222 : (2012) 4 ALT 695
High Courts17 Feb 2012Dismissed
V. Guard Industries Ltd. Vs Controller of Legal Metrology and Others
Andhra Pradesh High Court · (2012) 02 AP CK 0003
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 40, 80
High Courts17 Feb 2012Dismissed
The New India Assurance Co Ltd. Vs A. Chalapathi and K. Sreelatha Reddy
Andhra Pradesh High Court · (2012) 5 ALD 273 : (2012) 4 ALT 565
High Courts16 Feb 2012
M. Saritha Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2012) 4 ALT 478
High Courts16 Feb 2012Dismissed
Bank of India, Mumbai Vs Development Credit Bank Ltd.
Andhra Pradesh High Court · AIR 2012 AP 119
Banking Regulation Act, 1949 — Section 5(c)(a)Constitution of India, 1950 — Article 12, 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2(e)
High Courts16 Feb 2012
Subash Rubber Core Unit, Bada Mailaram Village, Mulugu Mandal, Medak District Vs Central Power Distribution Company of A.P. Ltd. and others
Andhra Pradesh High Court · (2012) 4 ALT 721
High Courts16 Feb 2012Allowed
M. Saritha Vs The Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2012) 4 ALT 478
High Courts16 Feb 2012Dismissed
The New India Assurance Company Ltd., Plot No. 2, Sindole Shopping Complex, Railway Station Road, Bidar, Karnataka State. Pin No. 585401 Vs Gandigi Devadas, Smt. G. Ratnamma, Nyalkal and Mohd Ishaq
Andhra Pradesh High Court · (2012) 4 ALD 114 : (2012) 4 ALT 196
Motor Vehicles Act, 1988 — Section 147
High Courts16 Feb 2012Allowed
Ajmeera Raghavulu Vs Guguloth Rupla Since died his LR Smt. Guguloth Rangamma and Banoth Ganesh
Andhra Pradesh High Court · (2012) 4 ALT 382
Andhra Pradesh Agency Rules, 1924 — Rule 42Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts16 Feb 2012Allowed
Sampoorna Battu Vs ICICI Bank and Another
Andhra Pradesh High Court · (2012) 3 BC 341
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(12), 13(2), 13(4), 17(1)