High Courts02 Jul 2012
M. Trilok Singh and another Vs The Government of Andhra Pradesh and Others.
Andhra Pradesh High Court · (2012) 6 ALT 268
Land Acquisition Act, 1894 — Section 11, 18, 4(1), 6
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 400 of 1,762
High Courts02 Jul 2012Allowed
M. Trilok Singh and M. Dalveer Singh Vs The Government of Andhra Pradesh and The Greater Hyderabad Municipal Corporation
Andhra Pradesh High Court · (2012) 6 ALT 268
Land Acquisition Act, 1894 — Section 11, 18, 4(1), 6
High Courts29 Jun 2012Dismissed
Malikireddy Vijaya Bhaskar Reddy Vs The District Collector and District Magistrate, Kadapa, YSR District and others.
Andhra Pradesh High Court · (2012) 2 ALD(Cri) 490 : (2012) 6 ALT 175 : (2012) 3 ALT(Cri) 189
Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 2(g)Arms Act, 1959 — Section 25(1B)(a), 25(1B)(b)Penal Code, 1860 (IPC) — Section 120B, 212, 214, 378, 379
High Courts29 Jun 2012Dismissed
APSRTC and Another Vs Amjad Ali Khan and Another
Andhra Pradesh High Court · (2012) 6 ALT 206
Payment of Gratuity Act, 1972 — Section 4, 4(1)
High Courts29 Jun 2012Dismissed
Wasia Naved Vs The Government of A.P., Hyderabad and 5 Others
Andhra Pradesh High Court · (2012) 5 ALT 655
Constitution of India, 1950 — Article 309Penal Code, 1860 (IPC) — Section 34, 420, 465, 468, 471
High Courts29 Jun 2012Allowed
CH. Muthaiah Vs The Divisional Forest Officer, Khammam Division, Khammam and Another
Andhra Pradesh High Court · (2012) 6 ALT 230 : (2013) 3 EFLT 21
Andhra Pradesh Forest Act, 1967 — Section 59(2)
High Courts29 Jun 2012Allowed
A.P. State Road Transport Corporation, Mushirabad, Hyderabad and Depot Manager, A.P.S.R.T.C., Ibrahimpatnam Depot Vs Amjad Ali Khan and Authority Under Payment of Gratuity Act, 1972 and Asst. Commissioner of Labour, Ranga Reddy District, Circle. II, T. Anjaiah Karimka Samkshema Bhavan, RTC X Roads, Hyderabad
Andhra Pradesh High Court · (2013) LLR 47
Payment of Gratuity Act, 1972 — Section 4, 4(1)
High Courts29 Jun 2012Dismissed
Dr. Wasia Naveed Vs The Government of A.P. and Others
Andhra Pradesh High Court · (2012) 06 AP CK 0045
Constitution of India, 1950 — Article 309Penal Code, 1860 (IPC) — Section 34, 420, 465, 468, 471
High Courts29 Jun 2012Allowed
M.K. Rajasekhar Reddy and S. Md. Iqbal Bulandi and Others Vs Government of Andhra Pradesh and Andhra Pradesh Administrative Tribunal and Others
Andhra Pradesh High Court · (2012) 06 AP CK 0035
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 14, 16, 16(1), 309, 315(1)
High Courts29 Jun 2012
The Oriental Insurance Company Limited Vs Muchinthala Bharathamma and Others
Andhra Pradesh High Court · (2012) 06 AP CK 0021
Penal Code, 1860 (IPC) — Section 304A
High Courts29 Jun 2012Allowed
National Insurance Co. Ltd. Vs Kandregula Venkata Ramanamma and Others
Andhra Pradesh High Court · (2013) 1 ALD 633
Motor Vehicles Act, 1988 — Section 166, 173
High Courts28 Jun 2012Allowed
A. Mohan Rao Vs Sub-Registrar, Stamp and Registration Department, Chittoor and Others
Andhra Pradesh High Court · (2012) 5 ALD 289 : (2012) 6 ALT 66
High Courts28 Jun 2012Dismissed
Kanagam Satya Narayana Vs Thata Eeswararao and Another
Andhra Pradesh High Court · (2012) 5 ALD 371
High Courts27 Jun 2012Allowed
V. Subba Rao Vs Disciplinary Authority Cum Chief Manager Andhra Bank and Another
Andhra Pradesh High Court · (2013) 1 ALT 494 : (2013) 1 LLJ 364 : (2013) 1 LLN 444 : (2013) 2 SCT 473
Constitution of India, 1950 — Article 136, 226
High Courts27 Jun 2012Allowed
B. Venkata Rao Vs The Government of A.P., Industries and Commerce (SPIU and Sand) Department, Secretariat, Hyderabad and Others
Andhra Pradesh High Court · (2013) 1 ALT 434
High Courts27 Jun 2012Allowed
Sri Seetharama Swamy Temple Vs The Revenue Divisional Officer and Land Acquisition Officer, Kakinada, East Godavari District and another Nandikolla Jagga Rao and others Vs The District Collector, East Godavari District At Kakinada and others.
Andhra Pradesh High Court · (2012) 06 AP CK 0031
Land Acquisition Act, 1894 — Section 10, 17, 17(1), 17(2), 17(4)
High Courts27 Jun 2012Allowed
Gottimukkala Edukondalu Vs State of A.P.
Andhra Pradesh High Court · (2013) 1 ALT(Cri) 28
Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 302
High Courts26 Jun 2012Dismissed
State of Andhra Pradesh Vs Special Court under A.P. Land Grabbing (Prohibition) Act, Hyderabad, and Others
Andhra Pradesh High Court · (2013) 1 ALT 653
Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 16(2), 8(1), 8(3), 8(6)Civil Procedure Code Amendment Act, 1999 — Section 16, 6, 7Civil Procedure Code Amendment Act, 2002 — Section 1(2), 16, 16(2)(b), 16(iii), 7
High Courts26 Jun 2012Allowed
Sri Teja Educational Society and another Vs National Council for Teacher Education, New Delhi and another
Andhra Pradesh High Court · (2013) 3 ALD 379 : (2012) 5 ALT 618
Wealth Tax Act, 1957 — Section 18(2A)
High Courts26 Jun 2012
St. Augustin Educational Society, M.K. Nagar, OU Campus, Hyderabad and E. Vishnuvardhan Reddy Vs The Dental Council of India, Aiwan-I Galib Marg, Kotla Road, New Delhi, Dr. NTR University of Health Sciences, Vijayawada and Government of Andhra Pradesh
Andhra Pradesh High Court · (2012) 5 ALT 212