COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 405 of 1,762

High Courts24 Apr 2012Dismissed

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

Andhra Pradesh High Court · (2012) 4 ALD 460 : (2012) 4 ALT 80

Read judgment

High Courts24 Apr 2012Dismissed

Smt. Puvvada Suseelamma Vs The Ongole Municipality and Abdul Rahiman

Andhra Pradesh High Court · (2012) 5 ALD 247 : (2012) 5 ALT 219

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 11, 13, 14, 15, 15(2)Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts24 Apr 2012

PL Shipping and Logistics Private Limited. Vs A.G.A. Publication Ltd.

Andhra Pradesh High Court · (2012) 173 CompCas 55

Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 6 Rule 14Companies (Court) Rules, 1959 — Rule 100, 21, 24, 32, 6Companies Act, 1956 — Section 433, 434(1), 439, 443(2)

Read judgment

High Courts23 Apr 2012Dismissed

S. Srinivasulu Naidu Vs Office of Sub-Registrar, Palamaner and Others

Andhra Pradesh High Court · (2012) 5 ALT 397

Read judgment

High Courts23 Apr 2012

Smt. Kambala Sesharatnam and 5 others Vs The A.P. Bhoodan Yagna Board, Gandhi Bhavan, Nampally, Hyderabad and 3 others

Andhra Pradesh High Court · (2012) 4 ALD 259 : (2012) 4 ALT 796

Andhra Pradesh Bhoodan and Gramdan Act, 1965 — Section 15, 15(4), 29Constitution of India, 1950 — Article 226

Read judgment

High Courts23 Apr 2012Allowed

Sri Rukmini Sametha Pandurangaswamy Temple, Amaravathi Village and Mandal, Guntur District Vs Deputy Commissioner Endowments Department Guntur District, Assistant Commissioner Endowments Department Guntur District and D. Venkateshwarlu, Executive Officer, Sri Amareswara Swamy Temple, Amaravathi Town and Mandal, Guntur District

Andhra Pradesh High Court · (2012) 4 ALD 231 : (2012) 4 ALT 779

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 15, 15(1), 15(2), 2(23), 57

Read judgment

High Courts23 Apr 2012Dismissed

Shankar Bukya Vs The Secretary of Education Government of Andhra Pradesh At Secretariat, Hyderabad A.P. and Others

Andhra Pradesh High Court · (2012) 4 ALD 425 : (2012) 4 ALT 135

Constitution of India, 1950 — Article 226, 335, 46

Read judgment

High Courts23 Apr 2012Dismissed

M/s. Sai Boda Hotels Vs Mr. Deep Charan Agarwal

Andhra Pradesh High Court · (2012) 5 ALD 378 : (2012) 6 ALT 47

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12

Read judgment

High Courts20 Apr 2012

Mr. Mir Khader Ali Khan and others Vs The District Registrar, Ranga Reddy and Appellate Authority, R.R. District and another

Andhra Pradesh High Court · (2012) 4 ALD 411 : (2012) 4 ALT 808

Registration Act, 1908 — Section 72

Read judgment

High Courts20 Apr 2012Dismissed

Ch. Pradeep Kumar and another Vs Padma Shakuntala

Andhra Pradesh High Court · (2012) 04 AP CK 0048

Transfer of Property Act, 1882 — Section 106

Read judgment

High Courts20 Apr 2012

Kamal Singh Bisht Vs The Director General of Police, Central Reserve Police force, New Delhi and Others

Andhra Pradesh High Court · (2012) 4 ALD 448 : (2012) 5 ALT 102

Read judgment

High Courts20 Apr 2012Allowed

Vaddadi Rajeswari Vs State

Andhra Pradesh High Court · (2012) 2 ALD(Cri) 70 : (2012) 3 ALT(Cri) 11

Criminal Procedure Code, 1973 (CrPC) — Section 482Immoral Traffic (Prevention) Act, 1956 — Section 2(f), 4

Read judgment

High Courts20 Apr 2012Allowed

Abdul Jabbar Vs Government of A.P. and Others

Andhra Pradesh High Court · (2012) 4 ALD 255 : (2012) 4 ALT 805

Urban Land (Ceiling and Regulation) Act, 1976 — Section 6

Read judgment

High Courts20 Apr 2012Dismissed

Smt. Sangeetha Upadhyay Vs Smt. Chitangada

Andhra Pradesh High Court · (2012) 4 ALD 51 : (2013) 2 ALT 59

Civil Procedure Code, 1908 (CPC) — Order 15 Rule 1

Read judgment

High Courts19 Apr 2012

Kolli Buchi Kotaiah Vs The Registrar of Firms, O/o. Commissioner and Inspector General of Registration and Stamps A.P. N.B.K. Estate, Musheerabad, Hyderabad, Kolli Pandu Ranga Rao and Kolli Rama Devi Rao

Andhra Pradesh High Court · (2012) 5 ALD 234

Partnership Act, 1932 — Section 60, 64

Read judgment

High Courts19 Apr 2012Dismissed

A.P. State Textile Dev. Corpn. Ltd. Vs The Presiding Officer, Labour Court, Guntur and others A.P. State Textile Dev. Corpn. Ltd. Vs G. Tatayya and others

Andhra Pradesh High Court · (2012) 5 ALT 470

Constitution of India, 1950 — Article 141Industrial Disputes Act, 1947 — Section 10, 33C(2)

Read judgment

High Courts19 Apr 2012Allowed

The State of Andhra Pradesh And others. Vs K. Dhanraj, and others

Andhra Pradesh High Court · (2013) 1 ALT 110

Administrative Tribunals Act, 1985 — Section 21, 21(1), 21(3), 5(6)Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 22, 22(2)Constitution of India, 1950 — Article 14, 144, 16(1), 226, 309

Read judgment

High Courts19 Apr 2012Allowed

Alekhya Yalamanchili Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2012) 3 ALT 803

Constitution of India, 1950 — Article 214, 215, 225, 226, 227Family Courts Act, 1984 — Section 19, 19(4), 3, 7, 7(1)Guardians and Wards Act, 1890 — Section 10, 11, 25, 7, 8

Read judgment

High Courts19 Apr 2012Dismissed

Kothapalli Gram Panchayat Vs The Govt. of A.P. and others

Andhra Pradesh High Court · (2012) 4 ALD 121 : (2013) 4 ALT 305

Constitution of India, 1950 — Article 300ARegistration Act, 1908 — Section 22A, 22A(1), 22A(2)

Read judgment

High Courts19 Apr 2012Allowed

Sri Vasavi Boys Hostel and Mess Vs K. Satya Prasad

Andhra Pradesh High Court · (2012) 4 ALD 140 : (2013) 1 ALT 401

Read judgment