High Courts18 Jan 2012Dismissed
M/s. Global Impex Vs M/s. Greenply Industries Ltd.
Andhra Pradesh High Court · (2012) 3 ALD 57 : (2012) 3 ALT 294
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227
COURT ARCHIVE
Andhra Pradesh High Court judgments, 2012
1,225 judgments · page 60 of 62
High Courts18 Jan 2012Dismissed
State of A.P. Vs Badugu Kumaraswamy and 3 Others
Andhra Pradesh High Court · (2012) 01 AP CK 0002
Penal Code, 1860 (IPC) — Section 324, 34
High Courts13 Jan 2012Dismissed
R. Raghunatha Reddy and R. Chakrapani Reddy Vs R. Rama Krishna Reddy
Andhra Pradesh High Court · (2012) 3 ALD 1 : (2012) 3 ALT 656
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 7 Rule 11, 151
High Courts13 Jan 2012Allowed
Fazalullah Khan Vs State of Andhra Pradesh and others
Andhra Pradesh High Court · AIR 2012 AP 163
Evidence Act, 1872 — Section 90Registration Act, 1908 — Section 68Transfer of Property Act, 1882 — Section 123
High Courts12 Jan 2012Allowed
V. Vijaya Sai Reddy Vs Central Bureau of Investigation, Anti Corruption Branch, Dilkush Guest House, Raj Bhavan Road, Somajiguda, Hyderabad
Andhra Pradesh High Court · (2012) 2 ALT(Cri) 1
Criminal Procedure Code, 1973 (CrPC) — Section 167(1), 167(2), 482, 57Prevention of Corruption Act, 1988 — Section 3, 4
High Courts12 Jan 2012Allowed
K.V. Rama Murthy, VSP Dist. Vs Prl. Sec''y, State of A.P., and Another
Andhra Pradesh High Court · (2012) 01 AP CK 0018
High Courts06 Jan 2012Allowed
M. Narayana Vs The State of A.P. and Another
Andhra Pradesh High Court · (2012) 01 AP CK 0109
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts06 Jan 2012Dismissed
Sammita Sri Nataraj Vs Kilaru Rangaiah and others
Andhra Pradesh High Court · (2012) 5 ALT 116
Evidence Act, 1872 — Section 68Limitation Act, 1963 — Section 15(1)Specific Relief Act, 1963 — Section 16(C), 22
High Courts06 Jan 2012Allowed
D.J. Reddy Vs Presiding Officer, Industrial Tribunal-cum-Labour Court, Ananthapur and Others
Andhra Pradesh High Court · (2012) 5 ALD 275 : (2012) 6 ALT 480 : (2013) LabIC 925
Penal Code, 1860 (IPC) — Section 304A, 337
High Courts06 Jan 2012Allowed
Jadhav Seshu Rao Patel and others Vs Station House Officer, Police Station Bhainsa, Adilabad District and five others Mir Ahmed Ali and another Vs State of A.P. and three others Lalam Srinivasa Rao Vs The Government of Andhra Pradesh, Home Department and 13 others
Andhra Pradesh High Court · (2012) 2 ALT 495 : (2012) 2 ALT(Cri) 134
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 154(3), 156, 156(3)Penal Code, 1860 (IPC) — Section 180, 217
High Courts06 Jan 2012Allowed
M/s. Sri Baba and Company Vs The Hindustan Petroleum Corporation Limited and M/s. Southern Trade Corporation, Dealer of Hindustan Petroleum Corporation Limited
Andhra Pradesh High Court · (2012) 2 ALD 752 : (2012) 2 ALT 535
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 226Petroleum Act, 1934 — Section 4
High Courts06 Jan 2012Allowed
M/s. Laila Finance Ltd. Vs M/s S.A. Engineering Services and Others
Andhra Pradesh High Court · (2012) 2 ALD(Cri) 298 : (2012) 2 ALT(Cri) 73
Contract Act, 1872 — Section 126, 128Criminal Procedure Code, 1973 (CrPC) — Section 313, 315Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts06 Jan 2012
The Commissioner of Income Tax, Andhra Pradesh-II, Hyderabad Vs M/s Rassi Cements Ltd.
Andhra Pradesh High Court · (2013) 351 ITR 169
Income Tax Act, 1961 — Section 154, 256(1), 37(3), 37(4), 37(5)
High Courts06 Jan 2012Dismissed
P. Srilatha Vs A.P. State Warehousing Corporation
Andhra Pradesh High Court · (2012) 3 ALD 166 : (2012) 4 ALT 302
Constitution of India, 1950 — Article 14, 226
High Courts06 Jan 2012
The Commissioner of Income Tax, Visakhapatnam Vs M/s. Vijayawada Bottling Co. Ltd. Vijayawada. The Commissioner of Income Tax, Karnataka Cent. Bangalore Vs M/s. Sarvaraya Sugars Ltd. Chelluru
Andhra Pradesh High Court · (2013) 356 ITR 625
Constitution of India, 1950 — Article 109Finance Act, 1963 — Section 4Finance Act, 1968 — Section 37(2A)
High Courts06 Jan 2012Allowed
Kamatam Sangalappa and Others Vs Kapadam Sangalappa and Others
Andhra Pradesh High Court · (2012) 01 AP CK 0047
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 2(18), 42Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 21 Rule 31, 100, 115, 146Constitution of India, 1950 — Article 227
High Courts06 Jan 2012
M/s. Ramky Infrastructure Ltd. (formerly known as Ramky Engineers Pvt. Ltd), Ramky House, Gulmohar Avenue, Raj Bhavan Road, Somajiguda, Hyderabad Vs State of A.P.
Andhra Pradesh High Court · (2012) 48 VST 231
Andhra Pradesh General Sales Tax Act, 1957 — Section 13, 15, 19(1), 2, 20(2)Andhra Pradesh General Sales Tax Rules, 1957 — Rule 6(2), 6(3), 6B, 6B(1), 6B(2)Central Excise Rules, 1944 — Rule 96ZO(3)
High Courts06 Jan 2012Dismissed
P. Nageswara Rao Vs The District Collector, Kurnool District and others
Andhra Pradesh High Court · AIR 2012 AP 107 : (2012) 2 ALD 382 : (2012) 2 ALT 416
Essential Commodities Act, 1955 — Section 3
High Courts06 Jan 2012
Datla Venkata Laxmi Narasimharaju And others. Vs State of A.P. and others
Andhra Pradesh High Court · (2012) 01 AP CK 0010
Land Acquisition Act, 1894 — Section 4(1), 5A, 6
High Courts05 Jan 2012Dismissed
M. Nagaraju Vs Commissioner of Endowment Department, Hyderabad and others
Andhra Pradesh High Court · (2012) 4 ALT 14
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 82, 82(2)Land Acquisition Act, 1894 — Section 4(1)