High Courts21 Mar 2012Allowed
Mrs. Ayesha Asma and Mr. Syed Masood Ahmed Vs Mrs. Abida Begum
Andhra Pradesh High Court · (2012) 4 ALD 138 : (2012) 4 ALT 107
Evidence Act, 1872 — Section 85
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 412 of 1,762
High Courts21 Mar 2012Allowed
M. Yerrappa (died) by L.Rs. and M. Satyanarayanappa and others Vs The Authorised Officer, Land Reforms Appellate Tribunal, Anantapur, Anantapur District
Andhra Pradesh High Court · (2012) 4 ALD 124 : (2012) 4 ALT 132
High Courts21 Mar 2012Dismissed
Icomm tele Ltd. Vs Southern Power Distribution Company of A.P. Ltd., Tirupati, Chittoor District and others
Andhra Pradesh High Court · (2013) 3 ALD 667 : (2012) 4 ALT 220
Constitution of India, 1950 — Article 14, 226
High Courts21 Mar 2012Allowed
M/s. Durga Matha House Building Constructions Co. Op. Housing Society Limited and Dream View Welfare Association Vs Sada Yellaiah and Others
Andhra Pradesh High Court · (2012) 3 ALD 633
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts21 Mar 2012
Smt. Tatineni Mayuri Vs Shri. Edara Baldev
Andhra Pradesh High Court · (2012) 3 ALD 739 : (2012) 4 ALT 412
Guardians and Wards Act, 1890 — Section 17(3)
High Courts21 Mar 2012Allowed
K. Ramana Narayana Vs K. Thirumala Reddy and The New India Assurance Company Limited, Anantapur
Andhra Pradesh High Court · (2013) ACJ 1633 : (2012) 5 ALT 341
Criminal Procedure Code, 1973 (CrPC) — Section 162Motor Vehicles Act, 1988 — Section 166
High Courts21 Mar 2012Dismissed
K. Brahmachary Vs Andhra Pradesh State Road Transport Corporation and Others
Andhra Pradesh High Court · (2013) 4 ALT 262
High Courts20 Mar 2012Dismissed
Mohd. Aftab Ali Khan Vs Mohd. Ahmad and Dilwar Firdous
Andhra Pradesh High Court · (2012) 3 ALD 652 : (2012) 4 ALT 376
High Courts20 Mar 2012Allowed
The Land Acquisition Officer, Yeleru Reservoir Project, Peddapuram Vs Ramavarapu Bhoolokam (Died) and Others
Andhra Pradesh High Court · (2012) 3 ALD 649 : (2012) 4 ALT 367
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153Land Acquisition Act, 1894 — Section 18, 4(1)
High Courts20 Mar 2012
B. Nagabhushanam and others Vs The Govt. of A.P. and others
Andhra Pradesh High Court · (2012) 4 ALD 432
Andhra Pradesh Co-operative Societies Act, 1964 — Section 50, 51, 52
High Courts20 Mar 2012Allowed
Rayalaseema Concrete Sleepers (F) Limited Vs Commercial Tax Officer, Maharajgunj Circle, Hyderabad and Another
Andhra Pradesh High Court · (2012) 50 VST 127
Central Sales Tax Act, 1956 — Section 9(a)
High Courts20 Mar 2012Dismissed
K. Mohanlal Vs Rukmini Bai Alias Laxmi Bai and Others
Andhra Pradesh High Court · (2012) 4 ALD 587 : (2012) 4 ALT 539
Civil Procedure Code, 1908 (CPC) — Section 100, 114
High Courts20 Mar 2012Dismissed
M/s Sri Gajanan Stores Vs Smt. Shailaja Khadilkar, Smt. Kusum Phadke @ Sarojini and M/s Visalandhra Vignana Samithi, Vijayawada
Andhra Pradesh High Court · (2012) 5 ALT 43
Civil Procedure Code, 1908 (CPC) — Section 10Evidence Act, 1872 — Section 67, 68Succession Act, 1925 — Section 213, 213(2), 264, 264(2), 276
High Courts20 Mar 2012Dismissed
Gurram Bhaskar Vs State of AP. and Gangala Sridhar
Andhra Pradesh High Court · (2012) 2 ALD(Cri) 29 : (2012) 3 ALT(Cri) 56
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 169, 319, 319(1)Penal Code, 1860 (IPC) — Section 324, 34
High Courts20 Mar 2012
Ashok Gupta Vs M/s. Lanco Hills Technology Park Private Limited
Andhra Pradesh High Court · (2013) 3 ALD 653 : (2012) 3 ALT 582 : (2012) 110 CLA 49 : (2012) 172 CompCas 12
Companies (Court) Rules, 1959 — Rule 100, 24, 95, 99Companies Act, 1956 — Section 433, 434, 434(1), 439, 439(1)
High Courts20 Mar 2012
Mohammad Rafi Vs Mandal Revenue Officer, Kodimyala Mandal Karimnagar District and another
Andhra Pradesh High Court · (2012) 4 ALD 109 : (2012) 3 ALT 232
Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 4, 5
High Courts20 Mar 2012Dismissed
K.R. Srinivas Vs Dharmavaram Sridevi
Andhra Pradesh High Court · AIR 2012 AP 131 : (2012) 3 ALD 759 : (2012) 4 ALT 491
Hindu Marriage Act, 1955 — Section 13(1)
High Courts20 Mar 2012Allowed
G. Ramu Vs Toufeeq Ali Mirza
Andhra Pradesh High Court · (2012) 4 ALD(Cri) 534
High Courts20 Mar 2012Dismissed
Pilli Anjaneyulu Yadav Vs Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2012) 4 ALD 180
Constitution of India, 1950 — Article 226Waqf Act, 1995 — Section 4, 5, 6, 7, 83
High Courts20 Mar 2012
Sri Bhakatanaeya Swamy Vari Devalayam Trust Vs To whom so ever it may concern, Vakadani Ramanarayana, P. Rajkumar, Trustee of Sri Bhaktanjaneya Swamy Vari Devalayam Tekulapalli, Khammam District and T. Ramaprasad Vakadani Ramanarayana Vs Sri Bhaktananjaneya Swamy Vari Devalayam Trust
Andhra Pradesh High Court · AIR 2012 AP 142 : (2012) 3 ALD 707 : (2012) 5 ALT 439
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 43, 45, 46(3), 47, 87Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 92Constitution of India, 1950 — Article 227, 227