COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 402 of 1,762

High Courts19 Jun 2012

M/s. Aparna Constructions and Estates Pvt. Ltd. Vs Regional P.F. Commissioner-II (C and R) and Employees Provident Funds Organisation And Sri E. Purna Chandra Rao

Andhra Pradesh High Court · (2012) 6 ALT 72 : (2013) 136 FLR 633 : (2013) LLR 150

Civil Procedure Code, 1908 (CPC) — Section 13Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7A(1), 7A(4), 7B

High Courts18 Jun 2012Allowed

Koganti Venkata Siva Ramesh Prasad Vs Hindustan Petroleum Corporation Ltd. and Others

Andhra Pradesh High Court · (2012) 06 AP CK 0037

Penal Code, 1860 (IPC) — Section 509

High Courts18 Jun 2012Allowed

Sri Koganti Venkata Siva Ramesh Prasad Vs Hindustan Petroleum Corporation Ltd. and Others.

Andhra Pradesh High Court · (2012) 06 AP CK 0015

Penal Code, 1860 (IPC) — Section 509

High Courts18 Jun 2012

M/s. Jai Hind Cycle Company Vs Sri Damodarlal Badruka

Andhra Pradesh High Court · (2012) 5 ALD 382 : (2012) 5 ALT 111

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 11(4), 4

High Courts18 Jun 2012Dismissed

Malla Silpa Vs Branch Manager, State Bank of India, Palasa Branch and Another

Andhra Pradesh High Court · (2013) 3 ALD 135 : (2013) 4 ALT 298

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 13(8), 17(1)

High Courts15 Jun 2012

Smt. Javer Ben N Shah Vs Smt. Vijaya Lakshmi Sharma and Others

Andhra Pradesh High Court · (2012) 5 ALD 230

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10(2)

High Courts14 Jun 2012

Mehereunnisa Vs Greater Hyderabad Municipal Corporation and Gulam Mahboob Junaidi

Andhra Pradesh High Court · (2012) 06 AP CK 0049

Land Acquisition Act, 1894 — Section 10, 30, 9(3)

High Courts14 Jun 2012

Meherunnisa Vs Greater Hyderabad Municipal Corporation, Hyderabad and Another

Andhra Pradesh High Court · (2012) 06 AP CK 0007

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Land Acquisition Act, 1894 — Section 10, 30, 9(3)

High Courts13 Jun 2012

Reckitt Benckiser (India) Limited Vs State of Andhra Pradesh Shiva Shakti Agencies Vs Commercial Tax Officer Dwaraka Nagar Circle VUDA Building, Visakhapatnam and The Appellate Deputy Commissioner (CT) 50-28-16/1, TPT Colony, Visakhapatnam R.R. Agencies Vs The Commercial Tax Officer-II, Municipal Complex, Tilak Garden, Nizamabad and State of Andhra Pradesh M/s. Reckitt Benckiser (India) Ltd. Vs Commercial Tax Officer, Authority For Clarification and Advance Rulings Committee, Office of Commissioner of Commercial Taxes and State of A.P.

Andhra Pradesh High Court · (2012) 56 VST 1

Andhra Pradesh Value Added Tax Act, 2005 — Section 34, 67, 76(2), 79Central Excise Tariff Act, 1985 — Section 2Constitution of India, 1950 — Article 226

High Courts13 Jun 2012Dismissed

Modali Eswara Prasad Murthy Vs The Union of India, The Central Bureau of Investigation and The Joint Director, Central Bureau of Investigation, Multi Disciplinary Investigation Team, Dilkusha Guest House, Raj Bhavan Road, Somajiguda, Hyderabad

Andhra Pradesh High Court · (2012) 5 ALT 2

Criminal Procedure Code, 1973 (CrPC) — Section 173(1)

High Courts13 Jun 2012Allowed

S. Naga Lingeswar Rao Vs J. Venkoba Rao

Andhra Pradesh High Court · (2012) 5 ALD 238

Registration Act, 1908 — Section 17

High Courts13 Jun 2012

M/s. Reckitt Benckiser (India) Ltd. Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2012) 194 ECR 154

Andhra Pradesh Value Added Tax Act, 2005 — Section 34, 67, 76(2), 79Constitution of India, 1950 — Article 226Drugs and Cosmetics Act, 1940 — Section 18, 3(b), 3(b)(i), 3(b)(iv)

High Courts12 Jun 2012

Madharapu Prashu Ram Vs Shaik Janibhee, Madharapu Tulasi, Care and Custody of Guardian Mother Shaik Janibee @ M. Janaki and The State of Andhra Pradesh

Andhra Pradesh High Court · (2012) 2 ALD(Cri) 267 : (2012) 3 ALT(Cri) 227 : (2013) CriLJ 1077 : (2013) 2 DMC 337

Constitution of India, 1950 — Article 20(3), 21Criminal Procedure Code, 1973 (CrPC) — Section 125(1)Evidence Act, 1872 — Section 45

High Courts12 Jun 2012

Karnati Nageswara Rao Vs The District Collector (CS), Guntur, Guntur District and Others

Andhra Pradesh High Court · (2012) 5 ALT 38

Essential Commodities Act, 1955 — Section 6A

High Courts12 Jun 2012

Tai Nagaratnam Rao, Tai Veera Venkata Subramanyam, Motapothu Vijaya Lakshmi and Koka Ramadevi Vs M. Sulochana Devi and Others

Andhra Pradesh High Court · (2012) 5 ALD 264 : (2012) 5 ALT 228

High Courts11 Jun 2012Allowed

GMR Hyderabad International Airport Ltd. Vs Central Board of Excise and Customs. and Others

Andhra Pradesh High Court · (2012) 6 ALT 83 : (2012) 193 ECR 188 : (2013) 21 GSTR 599

Central Boards of Revenue Act, 1963 — Section 2, 2(10), 2(11), 2(12), 2(13)Customs Act, 1962 — Section 13, 141, 141(2), 157, 2Finance Act, 2003 — Section 105, 13, 137, 14, 141

High Courts11 Jun 2012Allowed

The Government of Andhra Pradesh and Others Vs V. Venkata Ramanaiah

Andhra Pradesh High Court · (2012) 06 AP CK 0042

Constitution of India, 1950 — Article 226

High Courts11 Jun 2012Allowed

Regoti Mallikarjun Vs Indian Oil Corporation and Others

Andhra Pradesh High Court · (2013) 4 ALD 452 : (2013) 4 ALT 76

High Courts08 Jun 2012Dismissed

Chundu Pullaiah Vs The Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2012) 5 ALD 262 : (2012) 5 ALT 92

Land Acquisition Act, 1894 — Section 11, 12(2), 18, 4(1), 5A

High Courts08 Jun 2012Allowed

Greater Hyderabad Municipal Corporation, Hyderabad and Another Vs M. Ramakrishna and Others

Andhra Pradesh High Court · (2012) 5 ALD 291 : (2012) 5 ALT 210