High Courts25 Jan 2012Allowed
Peddi Vinod Vs State of A.P.
Andhra Pradesh High Court · (2012) 01 AP CK 0006
Penal Code, 1860 (IPC) — Section 354, 509
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2012
1,225 judgments · page 58 of 62
High Courts25 Jan 2012Dismissed
Saleema Begum and Others Vs Gurujala Balaraj @ Balaiah (died) per LRs Respondents 4 to 6 and Others
Andhra Pradesh High Court · (2012) 4 ALD 453
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 38EAndhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 17, 8(1), 8(6), 9Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988 — Rule 15(2), 6(2)
High Courts24 Jan 2012Dismissed
Nuziveedu Seeds Pvt. Ltd. Vs The Registrar, Protection of Plant Variety and Farmers'' Rights Authority, National Academy of Agricultural Sciences and Maharashtra Hybrid Seeds Co. Ltd.
Andhra Pradesh High Court · (2012) 2 ALD 460 : (2012) 2 ALT 477
Companies Act, 1956 — Section 10Constitution of India, 1950 — Article 226, 226(2), 227, 32Protection of Plant Varieties and Farmers Rights Rules, 2003 — Rule 4(2)
High Courts24 Jan 2012Allowed
Oriental Insurance Co. Ltd., Visakhapatnam Vs Kandregula Nagamani and others
Andhra Pradesh High Court · (2012) 4 ALD(Cri) 436
Motor Vehicles Act, 1988 — Section 163A, 166
High Courts24 Jan 2012
Venkat Ram Reddy Reddygari Vs Arikala Narsa Reddy and The Returning Officer, 18-Nizamabad Local Authority Constituency and Joint Collector, Nizamabad, Nizamabad District
Andhra Pradesh High Court · (2013) 3 ALD 691 : (2012) 2 ALT 448
Conduct of Elections Rules, 1961 — Rule 73(2)
High Courts24 Jan 2012Allowed
Syed Yakub and Another Vs Bee Amma Begum and Another
Andhra Pradesh High Court · (2012) 4 ALT 418
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts24 Jan 2012
M/s. Rupesh Mines and Minerals Vs State Bank of India, And Another
Andhra Pradesh High Court · (2012) 3 ALD 699 : (2012) 4 BC 253
Constitution of India, 1950 — Article 226, 227Foreign Exchange Management Act, 1999 — Section 35Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 14, 17, 17(1)
High Courts24 Jan 2012Allowed
Selam Venkata Ramana Vs Mellacheruvu Umamaheswar Rao and Soma Venkata Raja Dhana Laxmi
Andhra Pradesh High Court · (2012) 5 ALT 798
High Courts24 Jan 2012
Hari Om Concast and Steels Pvt. Ltd. Vs Central Power Distribution Company of A.P. Limited and Others
Andhra Pradesh High Court · (2013) 3 ALD 398 : (2012) 4 ALT 429
High Courts24 Jan 2012Dismissed
Daram Raju and Others Vs Daram Latha and The State of A.P.
Andhra Pradesh High Court · (2012) 01 AP CK 0008
Protection of Women From Domestic Violence Act, 2005 — Section 12
High Courts24 Jan 2012Dismissed
Tirumala Tirupati Devasthanams Vs Superintendent of Customs, Central Excise and Service Tax, Tirupati and Another
Andhra Pradesh High Court · (2013) 30 STR 27 : (2013) 39 STT 94 : (2012) 48 VST 542
High Courts23 Jan 2012Dismissed
G. Ashok Kumar Goud Vs Smt. P. Anjili Bai Reddy and The State of A.P.
Andhra Pradesh High Court · (2012) 2 ALD(Cri) 126 : (2012) 3 ALT(Cri) 14
Negotiable Instruments Act, 1881 (NI) — Section 118(b), 138, 139
High Courts23 Jan 2012
Siyanat Welfare Association, Hyderabad Vs Principal Secretary, Minority Welfare and Wakfs, Govt. of A.P. and others
Andhra Pradesh High Court · (2012) 4 ALD 210
Waqf Act, 1995 — Section 4(3), 50, 51, 51, 52
High Courts23 Jan 2012Allowed
Linga Reddi Lakshmana Reddy Vs The State
Andhra Pradesh High Court · (2012) 01 AP CK 0091
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 3
High Courts23 Jan 2012Dismissed
Sriven Marketings, Hyderabad Vs The Union of India and five others
Andhra Pradesh High Court · (2012) 2 ALD 610 : (2012) 2 ALT 504
Customs Act, 1962 — Section 11, 11(2)Foreign Trade (Development and Regulation) Act, 1992 — Section 15, 16, 19, 3, 5
High Courts23 Jan 2012Dismissed
Smt. Veeramani and Pankaj Vs Mumtaz Ali@Mumtaz Ahmed, Mirza Kareemullah Bhai and A.P. Wakf Board
Andhra Pradesh High Court · (2012) 3 ALD 6 : (2012) 3 ALT 644
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115Constitution of India, 1950 — Article 227Waqf Act, 1995 — Section 85
High Courts23 Jan 2012Allowed
Haji Abdul Ghani Vs The Central Bank of India and The Debt Recovery Appellate Tribunal
Andhra Pradesh High Court · AIR 2012 AP 85 : (2012) 3 ALD 43 : (2012) 3 ALT 244 : (2012) 3 BC 471
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8, 8(1), 8(2), 8(3), 8(4)
High Courts23 Jan 2012Dismissed
The Fishermen Marketing Cooperative Society, Moosi Project, Kethepalli Mandal, Nalgonda District Vs The Commissioner of Fisheries, Matsya Bhavan, Shanthi Nagar, Vijayanagar Colony, Hyderaad, The Dy. Director of Fisheries, Nalgonda, Nalgonda District and The Assistant Director of Fisheries, Nalgonda, Nalgonda District
Andhra Pradesh High Court · (2012) 2 ALD 766
Andhra Pradesh Co-operative Societies Act, 1964 — Section 51
High Courts23 Jan 2012Dismissed
Murala Venkata Ratnam Rao Vs The State of A.P. and Another
Andhra Pradesh High Court · (2012) 01 AP CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 420, 464, 468
High Courts23 Jan 2012Dismissed
V. Sudhakar Vs R. Ram Mohan Rao and another
Andhra Pradesh High Court · (2012) 2 ALD(Cri) 288 : (2012) 3 ALT(Cri) 299
Criminal Procedure Code, 1973 (CrPC) — Section 197, 227, 482Penal Code, 1860 (IPC) — Section 186, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(viii), 3(1)(viii)(ix), 3(1)(x), 3(2)(viii)