COURT ARCHIVE

Andhra Pradesh High Court judgments, 2014

1,932 judgments · page 5 of 97

High Courts15 Dec 2014Partly Allowed

Lakshmi Nagar Colony Residents Association Vs Hyderabad Urban Development Authority and Others

Andhra Pradesh High Court · (2015) 3 ALD 533 : (2015) 3 ALT 258 : (2015) ALT(Rev) 233

Andhra Pradesh Apartments (Promotion of Construction and Ownership) Act, 1987 - Section 6, 9 — Andhra Pradesh Urban Areas (Development) Act, 1975 - Section 14, 32, 33, 43

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High Courts15 Dec 2014

Lachalla Kistaiah Vs Rekha Ramesh and Others

Andhra Pradesh High Court · (2015) 3 ALD 144 : (2015) 4 ALT 538

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(2), Order 39 Rule 4, 151Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 91, 92

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High Courts15 Dec 2014

Sunkari Gurvaiah and Others Vs Sunkari Ramesh and Others

Andhra Pradesh High Court · (2015) 4 ALD 434 : (2015) 3 ALT 362

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1(2), Order 20 Rule 4(2), Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 3

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High Courts15 Dec 2014

S. Gangaiah Vs State of Telangana

Andhra Pradesh High Court · (2015) 3 ALD 302 : (2015) 4 ALT 395

Constitution of India, 1950 — Article 226National Council for Teacher Education Act, 1993 — Section 14, 15, 16, 17, 18

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High Courts13 Dec 2014

Jupiter Automobiles Vs Greater Visakhapatnam Municipal Corporation and Others

Andhra Pradesh High Court · (2016) 1 ALD 616

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14, 226Hyderabad Municipal Corporation Act, 1955 — Section 463-A

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High Courts12 Dec 2014

Anil Re-Rolling Mills Vs Commissioner of Central Excise

Andhra Pradesh High Court · (2015) 320 ELT 397

Central Excises and Salt Act, 1944 - Section 32E, 32L

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High Courts12 Dec 2014

B.R. Ramesh and Others Vs The General Manager, Andhra Pradesh Essential Commodities Corporation Ltd. and Others

Andhra Pradesh High Court · (2015) 2 ALD 670

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 144

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High Courts12 Dec 2014

A. Naga Prasad Rao Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2015) 3 ALD 91 : (2015) 4 ALT 716

Waqf Act, 1995 — Section 54

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High Courts12 Dec 2014

G. Dorasanamma Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2015) 3 ALD 79 : (2015) 2 ALT 678

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High Courts12 Dec 2014

Shahabhanu Vs Saval Sakharam and Others

Andhra Pradesh High Court · (2015) 4 ALD 30 : (2015) 5 ALT 265

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r), 115, 151Constitution of India, 1950 — Article 226, 227

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High Courts11 Dec 2014Dismissed

G. Sreeramachandrudu Vs P. Srinivas and Others

Andhra Pradesh High Court · (2015) 2 ALD(Cri) 282 : (2015) 2 ALT(Cri) 183

Evidence Act, 1872 - Section 4 — Negotiable Instruments Act, 1881 - Section 118, 138, 138, 138, 138(b)

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High Courts11 Dec 2014

V. Venkateswara Rao and Others Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2015) 3 ALD 461 : (2015) 3 ALT 479

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High Courts11 Dec 2014Allowed

Thota Venkateswara Rao Vs State Election Commission and Others

Andhra Pradesh High Court · (2015) 3 ALD 484

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High Courts11 Dec 2014

Sandeep Pipe Trad Vs The Assistant Commissioner of Income Tax

Andhra Pradesh High Court · (2014) 12 AP CK 0098

Income Tax Act, 1961 — Section 260A

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High Courts11 Dec 2014

The Elegant Chemicals Enterprises Private Limited Vs The Assistant Commissioner of Income Tax

Andhra Pradesh High Court · (2014) 12 AP CK 0095

Income Tax Act, 1961 — Section 143(1), 143(3), 148, 234B

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High Courts11 Dec 2014

Arati Jadhav Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2015) 4 ALD 25 : (2015) 5 ALT 320

Andhra Pradesh University Act, 1991 — Section 19(1)Constitution of India, 1950 — Article 14, 19

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High Courts11 Dec 2014

Axis Bank Vs Kothapeta Settibalija Ramamandiram Committee and Others

Andhra Pradesh High Court · (2015) 1 ALT 371 : (2015) 3 BC 501

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, 9Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 17, 17(1)

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High Courts11 Dec 2014