Andhra Pradesh High Court Judgments

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 125, 179, 188, 300, 482Dowry Prohibition Act, 1961 — Section 3, 4

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High Courts29 Feb 2012Allowed

M/s. Paduri Constructions Vs The Government of AP. and The Department of Posts

Andhra Pradesh High Court · (2012) 4 ALD 237 : (2012) 4 ALT 207

Land Acquisition Act, 1894 — Section 4(1), 5A, 6

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High Courts29 Feb 2012

Mummadireddygari Raja Reddy Vs The State Government of A.P. and Others

Andhra Pradesh High Court · (2012) 3 ALD 725 : (2012) 4 ALT 628

Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 21Registration Act, 1908 — Section 22A

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High Courts29 Feb 2012Allowed

The Government of Andhra Pradesh Vs Smt. M. Suhrulatha Devi Rao and The Hon''ble Andhra Pradesh Administrative Tribunal

Andhra Pradesh High Court · (2012) 4 ALD 217 : (2012) 4 ALT 621

Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 2(14), 38, 9(13)

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High Courts29 Feb 2012Dismissed

Srinivas Rao Kasbe and Others Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2012) 5 ALT 448

Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 10, 7(1)Andhra Pradesh (Telangana Area) Protected Tenants (Transfer of Ownership of Lands) Rules, 1973 — Rule 5(1)Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 102, 33E, 38E

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High Courts29 Feb 2012Allowed

The New India Assurance Co. Ltd. Vs Smt. Mandava Krishna Kumari, Sri Mandava Srikanth, Mandava Sesharatnam and Sri Potluri Anjaneyulu

Andhra Pradesh High Court · (2013) ACJ 376 : (2012) 4 ALD 266 : (2012) 4 ALT 803

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High Courts28 Feb 2012Allowed

Harsh Jewellers Vs Commercial Tax Officer and Another

Andhra Pradesh High Court · (2013) 57 VST 538

Andhra Pradesh Value Added Tax Act, 2005 — Section 13(1)

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High Courts28 Feb 2012Allowed

Chodagudi Sambasivarao Vs State Sri Para Venkataramaiah, (died) Amended as per the order dt. 31.12.2007 in Crl.A.MP. No. 2546/07 in the Crl.A. vide separate sheet attached), Smt. Para Savitri, Smt. S. Padma and Smt. B. Syasri Vs The State of A.P.

Andhra Pradesh High Court · (2012) 2 ALD(Cri) 201 : (2013) 1 ALT(Cri) 67

Essential Commodities Act, 1955 — Section 12A(1)Penal Code, 1860 (IPC) — Section 34Prevention of Corruption Act, 1988 — Section 13, 13(1), 13(2), 3, 4

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High Courts28 Feb 2012Dismissed

Lavanya Enterprises, W.G. District Vs E.O. Sri Bramaramba Mallikarjuna Swamy and others

Andhra Pradesh High Court · (2012) 4 ALD 245 : (2012) 5 ALT 144

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 153, 82

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High Courts28 Feb 2012

Smt. Anjali Jain Vs The Commissioner of Police, Hyderabad and 2 Others

Andhra Pradesh High Court · (2012) 2 ALD(Cri) 45 : (2012) 4 ALT 641

Constitution of India, 1950 — Article 20, 21, 226Contempt of Courts Act, 1971 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 161, 173

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High Courts28 Feb 2012Dismissed

Congress of Visakha Steel Workers Vs Government of A.P. and Others Steel Plant Employees Union, Visakhapatnam Vs Congress of Visakha Steel Workers and Others

Andhra Pradesh High Court · (2012) 5 ALD 267 : (2012) 4 ALT 673

Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 100

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High Courts28 Feb 2012Allowed

Fishermen Youth Welfare Association and Vasupalli Danaiah Vs Ministry of Environment and Forests Union of India Paryavaran Bhavan New Delhi and Others

Andhra Pradesh High Court · (2012) 02 AP CK 0051

Constitution of India, 1950 — Article 21, 226, 253, 32Environment (Protection) Act, 1986 — Section 15, 25, 3, 3(1), 3(3)Environment (Protection) Rules, 1986 — Rule 3, 5

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High Courts28 Feb 2012Dismissed

Sri Kali Brasad Babu Rice Traders and Others Vs The Union of India and Others

Andhra Pradesh High Court · (2012) 5 ALT 62 : (2012) 53 VST 389

Andhra Pradesh Value Added Tax Act, 2005 — Section 78Andhra Pradesh Value Added Tax Rules, 2005 — Rule 16, 16(2)Constitution of India, 1950 — Article 226

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High Courts28 Feb 2012