High Courts26 Jun 2012Allowed
T. Savitri Vs Smt. Tetala Rama Devi (died) and Others
Andhra Pradesh High Court · (2013) 3 ALD 385 : (2012) 5 ALT 9
Evidence Act, 1872 — Section 137, 154
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 401 of 1,762
High Courts26 Jun 2012Allowed
Giddaluru Parvathamma Vs Kethu Raghavendrudu
Andhra Pradesh High Court · (2013) 2 ALT 794
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17
High Courts26 Jun 2012
A. Narayanamma Vs District Collector/Chairman and Others
Andhra Pradesh High Court · (2013) 1 ALD 199 : (2013) 3 ALT 621
High Courts25 Jun 2012Dismissed
Bajaj Allianz General Insurance Co. Ltd. Vs B. Hanumantha Reddy and Another
Andhra Pradesh High Court · (2013) 2 ALD 416
Motor Vehicles Act, 1988 — Section 147, 166, 2
High Courts25 Jun 2012Allowed
Alladi Nageswar Rao Vs The Executive Officer, Sri Agestheswara Swamy Temple, Nallapadu Village, Guntur Rural Mandal, Guntur District, The Regional Joint Commissioner, Endowments Department Multi Zone-II, Tirupathi, Chittoor District and The Assistant Commissioner Endowments Department, Opp. Gunta Grounds, Guntur, Guntur District 522 001
Andhra Pradesh High Court · (2012) 5 ALD 333
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 93Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 10, 11, 12, 13, 14Civil Procedure Code, 1908 (CPC) — Section 151
High Courts25 Jun 2012Allowed
Alladi Nageswara Rao Vs The Executive Officer, Sri Agestheswara Swami Temple, Nallapadu village, Guntur Rural Mandal, Guntur District and others
Andhra Pradesh High Court · (2012) 6 ALT 31
Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 90, 93Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 82, 82(1), 82(2), 84, 85Civil Procedure Code, 1908 (CPC) — Section 10, 11, 12, 13, 14
High Courts25 Jun 2012
Gannamaneni Ayyavarlu Vs The Deputy Registrar of Co-operative Societies and 2 others
Andhra Pradesh High Court · (2012) 6 ALT 208
Andhra Pradesh Co-operative Societies Act, 1964 — Section 21(g), 21A, 21AA(5), 21AA(6)
High Courts25 Jun 2012
Gannamaneni Ayyavarlu Vs The Dy. Registrar of Cooperative Societies, Ongole, Prakasam District, Punur Primary Agricultural Cooperative Society and Battula Koteswara Rao Battula Koteswara Rao Vs Gannamaneni Ayyavarlu, The Dy. Registrar of Co.operative Societies, Ongole, Prakasam District and Punur Primary Agricultural Co.operative Society
Andhra Pradesh High Court · (2012) 6 ALT 208
Andhra Pradesh Co-operative Societies Act, 1964 — Section 21(g), 21A, 21AA(5), 21AA(6)
High Courts21 Jun 2012Disposed Off
HCL Technologies Limited Vs Commercial Tax Officer and Another
Andhra Pradesh High Court · (2013) 62 VST 224
Central Sales Tax Act, 1956 — Section 3, 5, 5(1), 5(3), 6Constitution of India, 1950 — Article 246(1), 286, 286(2)
High Courts21 Jun 2012
Bellapu Nageswar Rao Vs The Govt. of A.P. and The Commissioner of Proh. and Excise, Nampally, Hyderabad.
Andhra Pradesh High Court · (2012) 5 ALT 736
Andhra Pradesh Excise Act, 1968 — Section 13, 14, 15, 17, 23Constitution of India, 1950 — Article 14, 15(2), 15(2)(a), 16(2), 16(4)
High Courts20 Jun 2012
The Managing Director, M/s. LVSR Famrs Pvt. Ltd., Plot No. 10, Flat No. 101, 1st Floor, G.K.Classics, Srinagar Colony, Hyderabad Vs The Official Liquidator, High Court of A.P., Hyderabad and the Liquidator of M/s Vidyut Steels Ltd., The Manager, APIDC, Parsrama Bhavan, Basheerbagh, Hyderabad, The Manager, Andhra Bank, Sultan Bazar, Koti, Hyderabad and The Registrar of Companies, Kendriyasad, Sultan Bazar, Hyderabad A.P. Industrial Developmental Corporation Vs M/s. Vidyut Streels Ltd., M/s. LVSR Farms Pvt. Ltd. The Manager, Andhra Bank, Sultan Bazar Vs A.P. Industrial Development Corporation, M/s. Vidyut Steels Ltd., (in Liqn.) and M/s. LVSR Farms Pvt. Ltd.
Andhra Pradesh High Court · (2012) 06 AP CK 0074
Companies Act, 1956 — Section 10(1)(a), 124, 125, 125(1), 130Contract Act, 1872 — Section 31, 32, 69General Clauses Act, 1897 — Section 21
High Courts20 Jun 2012Dismissed
Smt. Afroz Vs The Managing Director, A.P.S.F.C., Hyderabad and others
Andhra Pradesh High Court · (2013) 1 ALT 419
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29, 31
High Courts20 Jun 2012Dismissed
Bharathi Cement Corporation (P) Ltd. Vs Commissioner of Income Tax and Others
Andhra Pradesh High Court · (2013) 356 ITR 74
Income Tax Act, 1961 — Section 131, 142A, 142A(1), 144, 144A
High Courts20 Jun 2012Dismissed
I. Sudershan Rao and Others Vs Evershine Builders Private Limited Mumbai and Another
Andhra Pradesh High Court · (2012) 6 ALT 343 : (2013) 2 ARBLR 52
Arbitration and Conciliation Act, 1996 — Section 17, 34, 36, 82, 9Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 39 Rule 4Constitution of India, 1950 — Article 142
High Courts20 Jun 2012
V. Rama Raju Vs Nizam Institute of Medical Sciences
Andhra Pradesh High Court · (2012) 06 AP CK 0038
High Courts20 Jun 2012Dismissed
Smt. Afroz Vs The Managing Director, A.P.S.F.C., Chirag Ali Lane, Hyderabad, The Manager, SFC. Ranga Reddy West Branch, Hyderabad, Shivanis Fine Chem Company and Afzal Riaz
Andhra Pradesh High Court · (2013) 1 ALT 419
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29, 31
High Courts20 Jun 2012Dismissed
Gundala Satyanarayana Vs The State of Andhra Pradesh and Kongara Subramanyam
Andhra Pradesh High Court · (2012) 6 ALT 102
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 15, 17, 17(1), 17(3), 20
High Courts19 Jun 2012Dismissed
Dr. M. Varalakshmi and another Vs Smt. Nagaram Kavitha and The State of A.P.
Andhra Pradesh High Court · (2012) 2 ALD(Cri) 308 : (2012) 3 ALT(Cri) 140
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 354, 385, 497, 498A
High Courts19 Jun 2012Dismissed
Dr. M. Varalakshmi Vs Smt. Nagaram Kavitha and The State of Andhra Pradesh
Andhra Pradesh High Court · (2012) 2 ALD(Cri) 308 : (2012) 3 ALT(Cri) 140
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 354, 385, 497, 498A
High Courts19 Jun 2012
Nagapuri Sadanadam Vs Paleti Aruna Kumari, Paleti Naga Susmitha (Being Minor Rep. natural guardian Paleti Aruna Kumari) and Paleti Satya Sai, (Being Minor Rep. natural Guardian Paleti Aruna Kumari
Andhra Pradesh High Court · (2012) 5 ALT 104
Civil Procedure Code, 1908 (CPC) — Section 152