High Courts05 Nov 2014
Commissioner of Income Tax-III Vs Unique Plastics Pvt. Ltd.
Andhra Pradesh High Court · (2015) 373 ITR 201
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Income Tax Act, 1961 — Section 260-A
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,249 judgments · page 225 of 1,763
High Courts05 Nov 2014
Meeran Vs Ismail
Andhra Pradesh High Court · (2014) 11 AP CK 0092
Motor Vehicles Act, 1988 — Section 140, 166, 170(b), 173Penal Code, 1860 (IPC) — Section 304-A
High Courts05 Nov 2014
Mortha Vimala Vs Gouthu Rajulu
Andhra Pradesh High Court · (2015) 1 ALD 436 : (2015) 1 ALT 186
Civil Procedure Code, 1908 (CPC) — Section 15Evidence Act, 1872 — Section 45
High Courts05 Nov 2014
Bajaj Allianz General Insurance Co. Ltd. Vs M. Sreedevi
Andhra Pradesh High Court · (2016) ACJ 445 : (2015) 1 ALT 437
Evidence Act, 1872 - Section 114(g)Motor Vehicles Act, 1988 - Section 2(30)
High Courts05 Nov 2014
Chillakuru Rajagopala Reddy Vs The District Collector
Andhra Pradesh High Court · (2015) 2 ALD 433 : (2015) 4 ALT 351
Constitution of India, 1950 — Article 226, 300A, 300AEvidence Act, 1872 — Section 114(e)Land Acquisition Act, 1894 — Section 17, 3, 4(1), 5A, 5A
High Courts05 Nov 2014
K. Anjit Rao Vs ITO
Andhra Pradesh High Court · (2014) 11 AP CK 0058
Income Tax Act, 1961 — Section 143(2), 260A
High Courts05 Nov 2014
Dr. Reddy''s Laboratories Limited Vs Reddy Pharmaceuticals Limited Delhi
Andhra Pradesh High Court · (2015) 2 ALD(Cri) 1026 : (2015) 2 ALT(Cri) 310 : (2016) 1 Crimes 385
Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 20
High Courts05 Nov 2014
The Commissioner of Income Tax-3 Vs Shree Processors Pvt. Ltd.
Andhra Pradesh High Court · (2015) 370 ITR 511
Income Tax Act, 1961 — Section 260A, 80HH, 80I
High Courts05 Nov 2014
K. Mahender Vs The Telangana Southern Power Distribution Company Ltd.
Andhra Pradesh High Court · (2015) 2 ALD 728 : (2015) 4 ALT 558
Electricity Act, 2003 — Section 108Hyderabad Municipal Corporation Act, 1955 — Section 455
High Courts31 Oct 2014
Atlantic Inter-trade Limited Vs Canara Bank
Andhra Pradesh High Court · (2015) 6 ALD 241 : (2015) 6 ALT 753
Arbitration and Conciliation Act, 1996 — Section 41Banking Regulation Act, 1949 — Section 35ACivil Procedure Code, 1908 (CPC) — Section 141
High Courts31 Oct 2014
K. Rameswara Reddy Vs The Chief Controlling Revenue Authority and Commissioner and Inspector General of Registration and Stamps
Andhra Pradesh High Court · (2015) 2 ALD 634 : (2015) 2 ALT 692
Stamp Act, 1899 — Section 42, 47(3A)(i), 5
High Courts31 Oct 2014
Janardhan Rao Cheeli Vs The University of Hyderabad
Andhra Pradesh High Court · (2015) 4 ALD 519 : (2015) LabIC 1071
High Courts31 Oct 2014
S. Deep Singh Vs V. Varalaxmi
Andhra Pradesh High Court · (2015) 2 ALD 671
Transfer of Property Act, 1882 — Section 106
High Courts30 Oct 2014
Sri Bhargavi Agro Tech and Others Vs Assistant Commissioner (CT) and Others
Andhra Pradesh High Court · (2015) 79 VST 179
Andhra Pradesh Value Added Tax Act, 2005 — Section 31, 4(4), 4(6), 5(c), 57(4)Central Excises and Salt Act, 1944 — Section 3(a), 9(1)Central Sales Tax Act, 1956 — Section 15, 2(b), 3, 3(a), 3(b)
High Courts30 Oct 2014
P. Ranga Rao Vs Bharath Vaddera Labour Contractor and Others
Andhra Pradesh High Court · (2015) 2 ALT(Cri) 137
Criminal Procedure Code, 1973 (CrPC) — Section 251, 313, 357, 378(4)General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 138(b), 138(c), 142
High Courts30 Oct 2014
The Transmission Corporation of A.P. Ltd. and Others Vs V. Navaneetha and Others
Andhra Pradesh High Court · (2015) 4 ALD 330
High Courts30 Oct 2014
K. Sridevi Vs The Government of Andhra Pradesh
Andhra Pradesh High Court · (2015) 1 ALD 434 : (2015) 1 ALT 183
High Courts30 Oct 2014
Muni Krishna Vs The State Election Commission
Andhra Pradesh High Court · (2015) 1 ALD 485 : (2015) 2 ALT 500
Andhra Pradesh Panchayat Raj Act, 1994 — Section 11(5), 149, 149(1)(v), 153, 153AConstitution of India, 1950 — Article 226, 32
High Courts30 Oct 2014
P. Ranga Rao Vs Bharath Vaddera Labour Contractor, Co-operative Society Ltd. and Others
Andhra Pradesh High Court · (2014) 10 AP CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 251, 313, 357, 378(4)General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 138(b), 138(c), 142
High Courts29 Oct 2014
Kodamaia Parvathamma and Others Vs Maddali Venkata Subbaian and Others
Andhra Pradesh High Court · (2015) 3 ALD 344 : (2015) 1 ALT 686
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, 100