High Courts21 Feb 2014
Commr. of Cus. and C. Ex., Hyderabad-III Vs Ravi Teja Processors
Andhra Pradesh High Court · (2015) 323 ELT 306
Central Excises and Salt Act, 1944 - Section 11A 11AA 11AC
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,249 judgments · page 289 of 1,763
High Courts20 Feb 2014
Chittiboina Krishna Murthy Vs The State of A.P. The State of A.P. Vs Chittiboina Krishna Murthy
Andhra Pradesh High Court · (2015) 2 ALD(Cri) 860
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374(2), 378(1), 397Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
High Courts20 Feb 2014Disposed Off
G. Bheemaiah Vs Prohibition and Excise Superintendent
Andhra Pradesh High Court · (2014) 3 ALD 645 : (2014) 5 ALT 671
Andhra Pradesh Excise Act, 1968 - Section 31 31(1)(b)
High Courts20 Feb 2014Disposed Off
Peddapalem Toddy Cooperative Society Ltd. Vs The Government of Andhra Pradesh
Andhra Pradesh High Court · (2014) 3 ALD 594 : (2014) 5 ALT 564
High Courts20 Feb 2014
Sri Devi Restaurant and Bar Vs Union of India
Andhra Pradesh High Court · (2014) 35 STR 713
Central Excises and Salt Act, 1944 — Section 14Constitution of India, 1950 — Article 265Penal Code, 1860 (IPC) — Section 174, 175
High Courts20 Feb 2014Allowed
Mahathi High School Vs The Institute of Hon''ble Lokayukta of A.P. and Others
Andhra Pradesh High Court · AIR 2014 AP 86 : (2014) 3 ALD 591 : (2014) 5 ALT 580
Andhra Pradesh Lokayukta and Upa-Lokayukta Act, 1983 - Section 2(a) 7
High Courts20 Feb 2014Partly Allowed
Abu Salem Abdul Qayoom Ansari @ Abdul Salem Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2014) 1 ALD(Cri) 951
Arms Act, 1959 - Section 1(B) 25(1-A)Explosive Substances Act, 1908 - Section 4 5Explosives Act, 1884 - Section 9B
High Courts20 Feb 2014Dismissed
IVRCL Assets and Holdings Limited Vs A.P. State Consumer Disputes Redressal Commission and Another
Andhra Pradesh High Court · (2014) 4 ALD 1 : (2014) 5 ALT 93
Constitution of India, 1950 - Article 226 227Consumer Protection Act, 1986 - Section 14 17(1) 19 27A(1)(c)Registration Act, 1908 - Section 17 17(1)(b) 49
High Courts19 Feb 2014
Puli China Koti Reddy Vs State of Andhra Pradesh State of Andhra Pradesh Vs Puli Subbulu Venkata Subbulu
Andhra Pradesh High Court · (2014) 02 AP CK 0164
Penal Code, 1860 (IPC) — Section 302, 304
High Courts19 Feb 2014Allowed
Syed Patimna Bee Vs J. Chandra Sekhar
Andhra Pradesh High Court · (2014) 02 AP CK 0159
Motor Vehicles Act, 1988 — Section 140, 163-A, 166
High Courts19 Feb 2014
The Andhra Pradesh Paper Mills Ltd., renamed as International Paper APPM Limited Vs The Commissioner of Central Excise
Andhra Pradesh High Court · (2014) 5 ALT 665 : (2014) 306 ELT 344 : (2014) 28 GSTR 389
Central Excises and Salt Act, 1944 — Section 11B, 11B(2), 11C, 12, 12B
High Courts19 Feb 2014Allowed
Yatagiri Sreenivasulu and Two Others Vs The State of A.P.
Andhra Pradesh High Court · (2015) 1 ALD(Cri) 353 : (2015) 2 ALT(Cri) 128
Criminal Procedure Code, 1973 (CrPC) — Section 221, 222, 335, 406Penal Code, 1860 (IPC) — Section 149, 307, 324, 325, 326
High Courts19 Feb 2014Partly Allowed
Yatagari Srenivasulu and Other Vs State of A.P.
Andhra Pradesh High Court · (2014) 2 ALD(Cri) 279
Criminal Procedure Code, 1973 (CrPC) — Section 222Penal Code, 1860 (IPC) — Section 222, 376(2)(g), 395, 396, 397
High Courts19 Feb 2014Partly Allowed
United India Insurance Company Ltd. Vs Varthia Hari
Andhra Pradesh High Court · (2015) 3 ALLMR 1
High Courts19 Feb 2014Dismissed
B. Narasimha Reddy Vs Nama Damodhar Reddy and Another
Andhra Pradesh High Court · (2014) 2 ALD 687 : (2014) 3 ALT 469
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2
High Courts19 Feb 2014
Commissioner of Income Tax Vs My Home Power Ltd.
Andhra Pradesh High Court · (2015) 276 CTR 92 : (2014) 365 ITR 82
High Courts18 Feb 2014
Commissioner of Income Tax Vs Amarchand Sharma
Andhra Pradesh High Court · (2014) 364 ITR 203
Income Tax Act, 1961 — Section 139, 142, 143, 143(2), 143(3)
High Courts18 Feb 2014Disposed Off
S. Jagan Ruddy Vs Managing Director
Andhra Pradesh High Court · (2014) 3 ALT 78 : (2014) 3 LLJ 81
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 11A
High Courts18 Feb 2014Allowed
Parsa Somaiah Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2015) 1 ALD(Cri) 143 : (2014) 2 ALT(Cri) 259
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)