High Courts02 Apr 2012Allowed
Shaik Jakeer Hussain Vs State of A.P.
Andhra Pradesh High Court · (2013) 2 ALT(Cri) 284
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 324
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 410 of 1,762
High Courts30 Mar 2012Allowed
Shaik Bikkam Ali @ Gulam Mohd. Sarvar Vs Wali Pasha and six others
Andhra Pradesh High Court · (2012) 5 ALT 480
Penal Code, 1860 (IPC) — Section 100Transfer of Property Act, 1882 — Section 53A
High Courts30 Mar 2012Dismissed
V. Saida Vs G. Krishnaveni and 17 others
Andhra Pradesh High Court · (2013) 1 ALT 146 : (2013) LabIC 893 : (2013) 3 SCT 444
Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 22, 33, 36Constitution of India, 1950 — Article 16(1), 16(4A), 16(4B), 335
High Courts30 Mar 2012
P. Dilli Babu Reddy and Vice- President, A.P. Working Journalists Federation (APWJF) Vs The Government of Andhra Pradesh and Tirumala Tirupati Devasthanams
Andhra Pradesh High Court · (2012) 4 ALD 315 : (2012) 5 ALT 266
Easements Act, 1882 — Section 52, 54, 60, 61, 62Transfer of Property Act, 1882 — Section 105
High Courts30 Mar 2012
G. Mallesham Vs Andhra Pradesh Power Generation Corporation Ltd. V. Yadagiri Vs The Andhra Pradesh State Road Transport Corporation B. Karunakar Reddy Vs A. P. S. R. T. C. Mangalagiri Nagabhushan Rao Vs The Chief General Manager (ADM), Andhra Pradesh Power Generation Corporation Ltd., Vidyuth Soudha, Hyderabad, The CE/Construction/SDSTPS, Nelatur, S. P. S. R. Nellore District and The Superintending Engineer E and M Circle/Construction-I, D. S. T. P. P. Krishnapatnam, SPSR Nellore District
Andhra Pradesh High Court · (2012) 5 ALT 196 : (2012) 135 FLR 873 : (2013) 2 SCT 544
Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 8, 8(1), 8(2)Andhra Pradesh State Road Transport Corporation Employees (Conduct) Regulations, 1963 — Regulation 28APSE Board Revised Conduct Regulations, 1986 — Regulation 11, 18(1), 18(2)
High Courts30 Mar 2012Dismissed
Kurumurthy Vs The Ministry of Power Government of India and Others Director General, Central Power Research Institute, Prof. Sir C.V. Raman Road, Sadasiva Nagar, P.O. P.B. No. 8066, Bangalore 560 080, Chief Administrative Officer, Central Power Research Institute, Prof. Sir C.V. Raman Road, Sadasiva Nagar, P.O. P.B. No. 8066, Bangalore 560 080, Additional Director, UHVRL Central Power Research Institute, Hyderabad Vs The Ministry of Power Government of India and Kurumurthy
Andhra Pradesh High Court · (2012) 4 ALD 275 : (2012) 4 ALT 51
High Courts29 Mar 2012Dismissed
The General Manager, RG-I, Singareni Collieries Company Ltd., (PO), Godavarikhani, Karimnagar District, A.P. Vs The Presiding Officer, Industrial Tribunal- Chandravihar. M.J. Road, Hyderabad and The Vice President, S.C. Workers Union (AITUC), P.O Godavarikhani, Karimnagar District
Andhra Pradesh High Court · (2012) 3 ALD 660 : (2012) 4 ALT 476 : (2012) 134 FLR 277 : (2012) LLR 1007
Industrial Disputes Act, 1947 — Section 10(1), 10(2A)
High Courts29 Mar 2012Dismissed
Pilli Rambabu Vs Sirasani Srikanth Vinay Kumar
Andhra Pradesh High Court · (2012) 4 ALT 398
Andhra Pradesh Agency Rules, 1924 — Rule 35Civil Procedure Code, 1908 (CPC) — Section 60
High Courts29 Mar 2012Allowed
Telangana N.G.Os Co-operative House Building Society Ltd Vs State of Andhra Pradesh and The Deputy Collector and Tahsildar, Rajendranagar Mandal, Ranga Reddy District at Rajendranagar
Andhra Pradesh High Court · (2012) 4 ALT 125
Andhra Pradesh Land Encroachment Act, 1905 — Section 10, 2(1), 2(2), 3, 6Constitution of India, 1950 — Article 226
High Courts29 Mar 2012Allowed
The Management of Singareni Collieries Co. Ltd., Ramagundam and Godavarikhani, Karimnagar District Vs The Industrial Tribunal-I, Chandra Vihar, M.J.Road, Hyderabad and Sri Boddu Paul
Andhra Pradesh High Court · (2012) 4 ALT 372 : (2012) 134 FLR 720 : (2012) 4 LLJ 93 : (2012) LLR 1162
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33(2)
High Courts28 Mar 2012Allowed
Smt. M. Nirmala Vs Government of Andhra Pradesh and the Superintendent, Central Prison, Cherlapally, Ranga Reddy District
Andhra Pradesh High Court · (2012) 2 ALD(Cri) 9 : (2012) 5 ALT 178
Andhra Pradesh Forest Act, 1967 — Section 16, 20, 27, 29, 29(4A)Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 16, 3, 3(1), 3(2), 4Andhra Pradesh Sandalwood and Red-Sanders Wood Transit Rules, 1969 — Rule 3, 3
High Courts28 Mar 2012Dismissed
Irrinki Srinagesh Vs State of A.P. and Others
Andhra Pradesh High Court · (2012) 4 ALD 304 : (2012) 4 ALT 264
Administrative Service (Fixation of Cadre Strength) Regulations, 1955 — Regulation 4Administrative Service Rules, 1954 — Rule 4, 8, 8(1), 8(2), 9All India Services Act, 1951 — Section 3(1)
High Courts28 Mar 2012
Shaik Fareed Vs Secretary to Govt. Minority Welfare Department, Hyderabad and another
Andhra Pradesh High Court · (2012) 4 ALD(Cri) 552
High Courts28 Mar 2012Dismissed
C.C.E. and C., Hyderabad Vs Creative Indus (Rajahmundry) P. Ltd.
Andhra Pradesh High Court · (2012) 282 ELT 349
High Courts28 Mar 2012Allowed
Challa Rama Krishna Reddy Vs Sri Pulusu Peri Reddy
Andhra Pradesh High Court · (2012) 4 ALD 427 : (2012) 4 ALT 87
Stamp Act, 1899 — Section 6
High Courts28 Mar 2012
In Re: M/s. Northgate Technologies Limited In Re: M/s. Northgate Com Tech Limited In Re: M/s. Green Fire Agri Commodities Private Limited and their Respective Shareholders
Andhra Pradesh High Court · (2013) 112 CLA 647 : (2012) 172 CompCas 438 : (2012) 4 CompLJ 472
Companies Act, 1956 — Section 100, 103, 235, 237, 251Income Tax Act, 1961 — Section 100, 101, 103, 2(19AA)
High Courts27 Mar 2012
Syed Yaqoob (died) per L.Rs. Vs Special Deputy Collector (Land Acquisition), International Airport, Shamshabad, R.R. District
Andhra Pradesh High Court · (2012) 4 ALT 8
High Courts27 Mar 2012Allowed
Vadiyala Prabhakar Rao and others Vs The Government of Andhra Pradesh and 2 others
Andhra Pradesh High Court · (2012) 4 ALD 223 : (2012) 4 ALT 774
Andhra Pradesh (Telangana Area) Forest Act, 1355 — Section 4, 6, 85Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 — Section 24Andhra Pradesh Forest Act, 1967 — Section 13
High Courts27 Mar 2012Allowed
The State Vs Shri B.P. Acharya, The Then Chairman Cum Managing Director, Andhra Pradesh Industrial Infrastructure Corporation, Now Principal Secretary- Home Department, (Under Suspension) Government of A.P., Hyderabad
Andhra Pradesh High Court · (2012) 1 ALD(Cri) 1020 : (2012) 3 ALT(Cri) 201
Criminal Procedure Code, 1973 (CrPC) — Section 154, 167, 170, 197, 2Penal Code, 1860 (IPC) — Section 109, 120B, 409, 420, 477APrevention of Corruption Act, 1988 — Section 10, 11, 13, 13(1), 13(2)
High Courts27 Mar 2012Dismissed
Mrs. P. Jeyashree Prabhakar Vs District Educational Officer, Visakhapatnam, Andhra Pradesh and Poonam Shah Srinath
Andhra Pradesh High Court · (2012) 4 ALT 332
Andhra Pradesh Education Act, 1982 — Section 20, 20(4)Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993 — Rule 1(2)