COURT ARCHIVE

Andhra Pradesh High Court judgments, 2012

1,225 judgments · page 62 of 62

High Courts02 Jan 2012Dismissed

N. Uligappa, rep by Father Sri N. Malingappa Vs A.P State Electricity Board, Andhra Pradesh Central Power Distribution Corp., Ltd., [APCPDCL] and The Superintending Engineer, Operation, APCPDCL, Kurnool Zone, Kurnool

Andhra Pradesh High Court · AIR 2012 AP 149 : (2012) 2 ALD 342

Constitution of India, 1950 — Article 226

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High Courts02 Jan 2012Allowed

State Vs Smt. Y. Srilakshmi

Andhra Pradesh High Court · (2012) 1 ALT(Cri) 195

Criminal Procedure Code, 1973 (CrPC) — Section 439(2), 482Mines and Minerals (Development and Regulation) Act, 1957 — Section 11(3)Penal Code, 1860 (IPC) — Section 409, 468

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High Courts02 Jan 2012

Commissioner of Income Tax Vs Ajay Automation (P.) Ltd.

Andhra Pradesh High Court · (2012) 341 ITR 577 : (2012) 20 TAXMAN 646

Income Tax Act, 1961 — Section 260A, 263, 80HHC, 80HHC(1), 80HHE

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High Courts02 Jan 2012

The Commissioner of Income Tax A.P.-I Hyderabad Vs M/s. Ajay Automation (P) Ltd., Hyderabad 1-2-593/5, Gagan Mahal Colony Hyderabad

Andhra Pradesh High Court · (2012) 341 ITR 577 : (2012) 20 TAXMAN 646

Income Tax Act, 1961 — Section 260A, 263, 80HHC, 80HHC(1), 80HHE

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High Courts02 Jan 2012Dismissed

Alaparthi Chinna Vs Kota Lakshmi Satyanarayana and another

Andhra Pradesh High Court · (2012) 1 ALT(Cri) 227

Constitution of India, 1950 — Article 22, 22(2), 22(3)Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(1), 167(2), 437, 439Penal Code, 1860 (IPC) — Section 323, 420, 506, 509

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