COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 418 of 1,762

High Courts21 Feb 2012Allowed

N. Santhi Lakshmi Vs The State of A.P.

Andhra Pradesh High Court · (2012) CriLJ 3818

Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 179, 428, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 2, 3, 6

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High Courts17 Feb 2012Dismissed

Managing Director, APSRTC, Musheerabad X Roads, Hyderabad and Depot Manager, Miyapur Depot, Miyapur Vs C. Rangaswamy and Smt. C. Bhagyalaxmi C. Rangaswamy and Smt. C. Bhagyalaxmi Vs Managing Director, APSRTC, Musheerabad X Roads, Hyderabad and Depot Manager, Miyapur Depot, Miyapur

Andhra Pradesh High Court · (2013) 1 ACC 215 : (2013) ACJ 646 : (2012) 4 ALT 94

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High Courts17 Feb 2012Dismissed

G. Darshan Vs Depot Manager, APSRTC, Jeedimetla Depot., Hyderabad and Others

Andhra Pradesh High Court · (2012) 4 LLJ 485

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47

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High Courts17 Feb 2012Dismissed

Muslim Welfare Society, Narsapur Vs The Government of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 2012 AP 140 : (2012) 5 ALD 245 : (2012) 4 ALT 736

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High Courts17 Feb 2012Dismissed

Sri Durga Malleswara Educational Society (Regd), Vijayawada, Krishna District Vs The District Legal Services Authority (Lok Adalath) and another

Andhra Pradesh High Court · (2012) 4 ALD 27 : (2012) 3 ALT 211 : (2012) 2 ARBLR 455

Andhra Pradesh and Telangana Societies Registration Act, 2001 — Section 30Constitution of India, 1950 — Article 226, 227Legal Services Authorities Act, 1987 — Section 19, 19(3), 19(5), 20, 20(2)

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High Courts17 Feb 2012Allowed

P. Khaja Bande Nawaz Vs District Collector, Civil Supplies, Kurnool - 518 001 (Andhra Pradesh.), Joint Collector, Civil Supplies, Kurnool - 518 001 (Andhra Pradesh.), Revenue Divisional Officer, Adoni, Kurnool District and Mandal Revenue Officer Tahsildar Gonegandla Mandal, Kurnool District

Andhra Pradesh High Court · (2012) 5 ALD 222 : (2012) 4 ALT 695

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High Courts17 Feb 2012Dismissed

V. Guard Industries Ltd. Vs Controller of Legal Metrology and Others

Andhra Pradesh High Court · (2012) 02 AP CK 0003

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 40, 80

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High Courts16 Feb 2012

M. Saritha Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2012) 4 ALT 478

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High Courts16 Feb 2012Dismissed

Bank of India, Mumbai Vs Development Credit Bank Ltd.

Andhra Pradesh High Court · AIR 2012 AP 119

Banking Regulation Act, 1949 — Section 5(c)(a)Constitution of India, 1950 — Article 12, 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 2(e)

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High Courts16 Feb 2012

Subash Rubber Core Unit, Bada Mailaram Village, Mulugu Mandal, Medak District Vs Central Power Distribution Company of A.P. Ltd. and others

Andhra Pradesh High Court · (2012) 4 ALT 721

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High Courts16 Feb 2012Allowed

M. Saritha Vs The Government of Andhra Pradesh and Others

Andhra Pradesh High Court · (2012) 4 ALT 478

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High Courts16 Feb 2012Dismissed

The New India Assurance Company Ltd., Plot No. 2, Sindole Shopping Complex, Railway Station Road, Bidar, Karnataka State. Pin No. 585401 Vs Gandigi Devadas, Smt. G. Ratnamma, Nyalkal and Mohd Ishaq

Andhra Pradesh High Court · (2012) 4 ALD 114 : (2012) 4 ALT 196

Motor Vehicles Act, 1988 — Section 147

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High Courts16 Feb 2012Allowed

Ajmeera Raghavulu Vs Guguloth Rupla Since died his LR Smt. Guguloth Rangamma and Banoth Ganesh

Andhra Pradesh High Court · (2012) 4 ALT 382

Andhra Pradesh Agency Rules, 1924 — Rule 42Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1

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High Courts16 Feb 2012Allowed

Sampoorna Battu Vs ICICI Bank and Another

Andhra Pradesh High Court · (2012) 3 BC 341

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(12), 13(2), 13(4), 17(1)

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High Courts16 Feb 2012

Y.S. Vijaya Vs The Union of India and Others

Andhra Pradesh High Court · (2012) 4 ALT 334 : (2012) 2 ALT(Cri) 229

Army Act, 1950 — Section 130Benami Transactions (Prohibition) Act, 1988 — Section 5(2)Central Vigilance Commission Act, 2003 — Section 8

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High Courts15 Feb 2012

M. Sunanda Reddy and Others Vs The District Collector, Chittoor District, Chittoor. The Revenue Divisional Officer Tirupathi (Urban), Tirupathi Chittoor District, The Tahsildar, Tirupati (Urban) Mandal, Tirupathi, Chittoor District and The Sub Registrar, Registration and Assurances, Renigunta, Chittoor District

Andhra Pradesh High Court · (2012) 4 ALT 3

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11Land Acquisition Act, 1997 — Section 22, 4(1), 6Registration Act, 1908 — Section 22A

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High Courts15 Feb 2012Dismissed

M/s. Yuva Concerns (Dalton Press) and others Vs Smt. Anis Khan

Andhra Pradesh High Court · (2012) 3 ALT 238

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(1), 10(2), 22

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High Courts15 Feb 2012Allowed

K. Anuradha Vs Ramadevi and A. Rajeswari

Andhra Pradesh High Court · (2012) 3 ALD 705 : (2012) 4 ALT 410

Civil Procedure Code, 1908 (CPC) — Section 97

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High Courts14 Feb 2012Dismissed

Shaik Fareed Vs Secretary to Govt. Minority Welfare Department, Hyderabad and another

Andhra Pradesh High Court · (2012) 4 ALD(Cri) 551

Waqf Act, 1995 — Section 3(k)

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High Courts14 Feb 2012Dismissed

M/s. Chandana Brothers Shopping Mall Vs M/s. Urvasi Enterprises, Rajahmundry and Others

Andhra Pradesh High Court · (2012) 3 ALD 12 : (2012) 3 ALT 455

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 6 Rule 17Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 52

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