High Courts02 Feb 2012Allowed
Akkenapalli Sumander Reddy and Others Vs The Government of Andhra Pradesh
Andhra Pradesh High Court · (2012) 3 ALT 799
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 421 of 1,762
High Courts02 Feb 2012Dismissed
Syed Shah Ahmed Moinuddin @ Hyder Pasha, Hyd Vs Chairman, A.P. State Wakf Board, Hyd and Another
Andhra Pradesh High Court · (2012) 02 AP CK 0053
Waqf Act, 1995 — Section 66
High Courts02 Feb 2012Dismissed
The Chief Engineer, APGENCO, KTPS, Paloncha, Khammam District and two others Vs Sri S.K. Nazar
Andhra Pradesh High Court · (2012) 3 ALT 338
High Courts02 Feb 2012Allowed
H. A. Md. Aleemuddin Vs The Government of Andhra Pradesh and Others
Andhra Pradesh High Court · (2012) 4 ALT 743
Registration Act, 1908 — Section 22A, 22A(1)
High Courts02 Feb 2012Allowed
K. Ramatulasi Rao Vs State of Andhra Pradesh and The Tahsildar Visakhapatnam (Rural) Visakhapatnam
Andhra Pradesh High Court · AIR 2012 AP 98 : (2012) 3 ALD 8 : (2012) 3 ALT 292
Registration Act, 1908 — Section 22(1)(A), 22(A)
High Courts02 Feb 2012Dismissed
Malireddy Krishna Mohan Vs Mavuri Bala Bhanu Murthy and Another
Andhra Pradesh High Court · (2012) 02 AP CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts01 Feb 2012Dismissed
V. Lakshminarayana Varma Vs Nallam Venkata Lakshmi and Others
Andhra Pradesh High Court · (2012) 3 ALD 735
High Courts01 Feb 2012Dismissed
Bodepudi Bala Sekhar Vs A.S. Gill and The State of A.P.
Andhra Pradesh High Court · (2012) 02 AP CK 0071
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts01 Feb 2012
Banothi Buri Bai Vs Secretary, A.P. Residential Educational Institutional Society and 2 Others
Andhra Pradesh High Court · AIR 2012 AP 99 : (2012) 3 ALD 728
Constitution of India, 1950 — Article 226, 32Penal Code, 1860 (IPC) — Section 302
High Courts31 Jan 2012
Smt. Amarthalur Yesu Mariamma Rao Vs The Govt. of AP. and The Tahsildar, Bhattiprolu Mandal, Guntur District
Andhra Pradesh High Court · (2012) 3 ALD 129 : (2012) 3 ALT 289
High Courts31 Jan 2012Dismissed
D. Prakasam and Two Others Vs The Chief Manager and Authorised Officer, Allahabad Bank, Zonal Office : 3-6-435, Ist and II Floor, Main Road, Himayath Nagar, Hyderabad - 500029
Andhra Pradesh High Court · (2012) 3 ALD 205 : (2012) 3 ALT 462
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3), 13(3)A, 13(4), 17Transfer of Property Act, 1882 — Section 69, 69A
High Courts31 Jan 2012Dismissed
Malika Begum and Others Vs The State of A.P. and Another
Andhra Pradesh High Court · (2012) 01 AP CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts31 Jan 2012
M/s Sangameshwara Binny Modern Rice Mill Vs The District Supply Officer, Sangareddy Division, Medak District, The Assistant Civil Supply Officer, Sangareddy Division, Medak District and The Deputy Tahsildar, Tahsildar Office Zaheerabad, medak District
Andhra Pradesh High Court · (2012) 3 ALT 284
Essential Commodities Act, 1955 — Section 3, 5
High Courts30 Jan 2012Dismissed
V.V.L Narayana Rao Vs The Corporation Bank and Union of India
Andhra Pradesh High Court · AIR 2012 AP 138 : (2012) 3 ALD 771 : (2012) 4 ALT 378 : (2012) 4 BC 201
Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 7, 7(1), 7(2)Securitisation and Reconstruction of Financial Assets And Enforcement of Security Interest (Removal of Difficulties) Order, 2004 — Rule 3Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17, 17(1), 18
High Courts30 Jan 2012Dismissed
S.D. Samiulla and two others Vs K.L. Narayana and two others
Andhra Pradesh High Court · (2012) 3 ALT 183
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts30 Jan 2012Allowed
P. Appala Raju Vs State
Andhra Pradesh High Court · (2012) 2 ALD(Cri) 1 : (2013) 3 ALT(Cri) 33 : (2012) CriLJ 3698
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162(1)Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 20(1), 4
High Courts30 Jan 2012Allowed
Fatima Bee and Others Vs District Registrar Medak District and Others
Andhra Pradesh High Court · (2013) 3 ALD 688 : (2012) 2 ALT 560
High Courts30 Jan 2012Allowed
Sri. C.G. Swamy, E. 411045, Driver and Sri. B.V. Subba Reddy, E. 411837, Driver Vs The A.P.S.R.T.C and The Depot Manager, APSRTC
Andhra Pradesh High Court · (2012) 5 ALT 586
Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 31, 33, 337, 72, 73Motor Vehicles Act, 1988 — Section 112, 125, 2(5), 2(6), 2(9)
High Courts30 Jan 2012Dismissed
Chintapalli Srinivas Vs The State of A.P. and another
Andhra Pradesh High Court · (2012) 01 AP CK 0022
Evidence Act, 1872 — Section 45Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 Jan 2012Allowed
Fazal ullah Khan Vs The State of Andhra Pradesh and Sri Mohammed Hameedullah Khan
Andhra Pradesh High Court · (2012) 01 AP CK 0011
Evidence Act, 1872 — Section 90Registration Act, 1908 — Section 68Transfer of Property Act, 1882 — Section 123