Andhra Pradesh High Court Judgments

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 417, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 120B, 34, 415, 420

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High Courts19 Mar 2012

P. Ramanaiah and others Vs Tirumala Tirupati Devasthanams, Tirupati, Chittoor District

Andhra Pradesh High Court · (2012) 5 ALT 246 : (2013) 1 LLJ 230

Constitution of India, 1950 — Article 13, 21, 23, 256, 37Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(2), 2(h)

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High Courts19 Mar 2012

Baby Akinapalli Nikhitha Vs Nazeer Baig and 3-Ors.

Andhra Pradesh High Court · (2013) 1 ACC 199 : (2013) ACJ 962 : (2012) 5 ALT 466

Motor Vehicles Act, 1988 — Section 166

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High Courts16 Mar 2012

Tigiripalli Nirmala Kumari Rao Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2012) 5 ALT 488

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High Courts16 Mar 2012Dismissed

Dasam Surya Narayana Murthy @ Bose Vs State of A.P.

Andhra Pradesh High Court · (2012) 2 ALT(Cri) 143

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302

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High Courts16 Mar 2012Dismissed

Dr. Gangireddy Sivasankar Reddy Vs Dr. NTR University of Health Sciences, Vijayawada, Andhra Pradesh, Andhra Medical College, Visakhapatnam and Dr. Ravi Shankar Tata, DM, Gastroenterology, Andhra Medical College, Visakhapatnam

Andhra Pradesh High Court · (2012) 4 ALD 348 : (2012) 3 ALT 661

Constitution of India, 1950 — Article 14, 16(3), 309, 371D, 371D(10)Criminal Procedure Code, 1973 (CrPC) — Section 488Public Employment (Requirement as to Residence) Act, 1957 — Section 3

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High Courts16 Mar 2012

P. Venkateswara Rao and others Vs The Andhra Pradesh State Consumer Disputes Redressal Commission and others

Andhra Pradesh High Court · (2012) 5 ALT 230

Andhra Pradesh State Consumer Protection Rules, 1987 — Rule 6A, 6A(10), 6A(2), 6A(7), 6A(8)Consumer Protection Act, 1986 — Section 10, 10(1A), 10(2), 10(3), 16(1A)

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High Courts16 Mar 2012Dismissed

The United India Insurance Company Vs G. Manik Prabhu and Another G. Manik Prabhu Vs Abdul Waheed and Another

Andhra Pradesh High Court · (2012) 6 ALT 211

Motor Vehicles Act, 1988 — Section 166

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High Courts16 Mar 2012Dismissed

Pedda Mareppa and Others Vs State of A.P., Rept. by the Public Prosecutor, High Court of A.P., Hyderabad

Andhra Pradesh High Court · (2012) 2 ALD(Cri) 305 : (2012) 3 ALT(Cri) 101

Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439, 482Penal Code, 1860 (IPC) — Section 324, 34, 354

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High Courts16 Mar 2012

Gorrepati Prasada Reddy and Others Vs The State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2012) 2 ALD(Cri) 64 : (2013) 2 ALT(Cri) 278 : (2013) CriLJ 3508

Constitution of India, 1950 — Article 162, 226Criminal Procedure Code, 1973 (CrPC) — Section 24, 24(1), 24(3), 24(4), 24(8)Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 201

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High Courts16 Mar 2012

M/s. KEC International Limited Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2012) 53 VST 373

Andhra Pradesh General Sales Tax Act, 1957 — Section 13, 14(4), 15, 20(1), 22(1)Andhra Pradesh General Sales Tax Rules, 1957 — Rule 6B, 6B(2)

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High Courts15 Mar 2012

Damodhara Associates Vs A.P. Industrial Infrastructure Corporation Ltd. and Another

Andhra Pradesh High Court · (2013) 3 ALD 278 : (2013) 4 ALT 62

Specific Relief Act, 1963 — Section 31

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High Courts15 Mar 2012Allowed

National Insurance Company Ltd. Vs Y.S. Madhavi Latha and 9-Ors. in Respondents 1 to 5 Y.S. Madhavi Latha and 3-Ors. Vs Abdul Jaleel and 5-Ors.

Andhra Pradesh High Court · (2013) ACJ 1960 : (2012) 5 ALD 293 : (2012) 5 ALT 430

Motor Vehicles Act, 1988 — Section 166Penal Code, 1860 (IPC) — Section 304A, 338

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High Courts15 Mar 2012Allowed

M/s. V.B.C. Finance and Leasing Ltd. Vs M/s. Fine Plast Polymers Ltd. and The State of A.P.

Andhra Pradesh High Court · (2012) 2 ALD(Cri) 90 : (2012) 3 ALT(Cri) 146

Criminal Procedure Code, 1973 (CrPC) — Section 219Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts15 Mar 2012Dismissed

M. Vasudeva Chary, Thirupathi Reddy and S. Yadava Reddy Vs The SHO., P.S., K.P.H.B., Colony, Cyberabad and Akurathi Jhansi Rani Akurathi Jhansi Rani Vs M. Vasudeva Chary, Thirupathi Reddy, S. Yadava Reddy and The SHO., P.S., K.P.H.B., Colony, Cyberabad

Andhra Pradesh High Court · (2012) 2 ALD(Cri) 250

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 107, 306

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High Courts15 Mar 2012

Greenlands Ameerpet Madhuranagar Yusufguda Srikrishna Nagar, Joint Action Committee and Others Vs The Hyderabad Metro Rail Limited, A State owned Public Enterprise of Government of A.P., Metro Rail Bhavan, Saifabad, Hyderabad and The Government of Andhra Pradesh and Urban Development Department, Secretariat, Hyderabad The Hyderabad Metro Rail Limited, A State owned Public Enterprise of Government of A.P., Metro Rail Bhavan, Saifabad, Hyderabad and The Government of Andhra Pradesh and Urban Development Department, Secretariat, Hyderabad Vs Greenlands Ameerpet Madhuranagar Yusufguda Srikrishna Nagar, Joint Action Committee and Others

Andhra Pradesh High Court · (2012) 4 ALD 337

Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008 — Section 2, 4, 5, 6Constitution of India, 1950 — Article 366Metro Railways (Operation and Maintenance) Act, 2002 — Section 14, 2, 3, 4, 6

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