High Courts24 Jan 2012Allowed
Selam Venkata Ramana Vs Mellacheruvu Umamaheswar Rao and Soma Venkata Raja Dhana Laxmi
Andhra Pradesh High Court · (2012) 5 ALT 798
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 423 of 1,762
High Courts24 Jan 2012
Hari Om Concast and Steels Pvt. Ltd. Vs Central Power Distribution Company of A.P. Limited and Others
Andhra Pradesh High Court · (2013) 3 ALD 398 : (2012) 4 ALT 429
High Courts24 Jan 2012Dismissed
Daram Raju and Others Vs Daram Latha and The State of A.P.
Andhra Pradesh High Court · (2012) 01 AP CK 0008
Protection of Women From Domestic Violence Act, 2005 — Section 12
High Courts24 Jan 2012Dismissed
Tirumala Tirupati Devasthanams Vs Superintendent of Customs, Central Excise and Service Tax, Tirupati and Another
Andhra Pradesh High Court · (2013) 30 STR 27 : (2013) 39 STT 94 : (2012) 48 VST 542
High Courts23 Jan 2012Dismissed
G. Ashok Kumar Goud Vs Smt. P. Anjili Bai Reddy and The State of A.P.
Andhra Pradesh High Court · (2012) 2 ALD(Cri) 126 : (2012) 3 ALT(Cri) 14
Negotiable Instruments Act, 1881 (NI) — Section 118(b), 138, 139
High Courts23 Jan 2012
Siyanat Welfare Association, Hyderabad Vs Principal Secretary, Minority Welfare and Wakfs, Govt. of A.P. and others
Andhra Pradesh High Court · (2012) 4 ALD 210
Waqf Act, 1995 — Section 4(3), 50, 51, 51, 52
High Courts23 Jan 2012Allowed
Linga Reddi Lakshmana Reddy Vs The State
Andhra Pradesh High Court · (2012) 01 AP CK 0091
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 3
High Courts23 Jan 2012Dismissed
Sriven Marketings, Hyderabad Vs The Union of India and five others
Andhra Pradesh High Court · (2012) 2 ALD 610 : (2012) 2 ALT 504
Customs Act, 1962 — Section 11, 11(2)Foreign Trade (Development and Regulation) Act, 1992 — Section 15, 16, 19, 3, 5
High Courts23 Jan 2012Dismissed
Smt. Veeramani and Pankaj Vs Mumtaz Ali@Mumtaz Ahmed, Mirza Kareemullah Bhai and A.P. Wakf Board
Andhra Pradesh High Court · (2012) 3 ALD 6 : (2012) 3 ALT 644
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115Constitution of India, 1950 — Article 227Waqf Act, 1995 — Section 85
High Courts23 Jan 2012Allowed
Haji Abdul Ghani Vs The Central Bank of India and The Debt Recovery Appellate Tribunal
Andhra Pradesh High Court · AIR 2012 AP 85 : (2012) 3 ALD 43 : (2012) 3 ALT 244 : (2012) 3 BC 471
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 8, 8(1), 8(2), 8(3), 8(4)
High Courts23 Jan 2012Dismissed
The Fishermen Marketing Cooperative Society, Moosi Project, Kethepalli Mandal, Nalgonda District Vs The Commissioner of Fisheries, Matsya Bhavan, Shanthi Nagar, Vijayanagar Colony, Hyderaad, The Dy. Director of Fisheries, Nalgonda, Nalgonda District and The Assistant Director of Fisheries, Nalgonda, Nalgonda District
Andhra Pradesh High Court · (2012) 2 ALD 766
Andhra Pradesh Co-operative Societies Act, 1964 — Section 51
High Courts23 Jan 2012Dismissed
Murala Venkata Ratnam Rao Vs The State of A.P. and Another
Andhra Pradesh High Court · (2012) 01 AP CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 420, 464, 468
High Courts23 Jan 2012Dismissed
V. Sudhakar Vs R. Ram Mohan Rao and another
Andhra Pradesh High Court · (2012) 2 ALD(Cri) 288 : (2012) 3 ALT(Cri) 299
Criminal Procedure Code, 1973 (CrPC) — Section 197, 227, 482Penal Code, 1860 (IPC) — Section 186, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(viii), 3(1)(viii)(ix), 3(1)(x), 3(2)(viii)
High Courts20 Jan 2012Dismissed
M/s. Star Education Supply Co. Vs Kushalchand Singhvi and others
Andhra Pradesh High Court · (2012) 3 ALT 8 : (2013) 1 RCR(Rent) 93
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 11(1), 8, 8(5)Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 16, 16(1), 5Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, 151
High Courts20 Jan 2012Dismissed
Smt. Yada Lingamma and another Vs The State of A.P. and Smt. Shilpa
Andhra Pradesh High Court · (2012) 2 ALD(Cri) 180 : (2012) 2 ALT(Cri) 157
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482
High Courts20 Jan 2012Dismissed
Ms. Udari Lata Maisaiah Vs The Jawaharlal Nehru Technological University Masab Tank, Hyderabad and The Principal, Sreenidhi Institute of Science and Technology Yamnampet, Ghatkesar, Hyderabad
Andhra Pradesh High Court · (2012) 3 ALD 32 : (2012) 3 ALT 261
Constitution of India, 1950 — Article 226
High Courts20 Jan 2012Allowed
Sri P. Ramanaiah, Smt Sivamma, Miss Auradha and Miss Sravanthi Vs Greater Hyderabad Municipal Corporation At Tank Bund Hyderabad, Union of India Ministry of Law and Justice New Delhi and A.P State Legal Services Authority
Andhra Pradesh High Court · AIR 2012 AP 89 : (2012) 2 ALD 622
Civil Procedure Code, 1908 (CPC) — Section 15, 16, 17, 18, 19Constitution of India, 1950 — Article 14, 16, 21Legal Services Authorities Act, 1987 — Section 22A, 22B, 22C, 22C(8), 22D
High Courts20 Jan 2012Dismissed
Smt. Smita Anand Vs Sri V. Sandesh Reddy and 2 others
Andhra Pradesh High Court · (2012) 3 ALD 92 : (2012) 2 ALT 562
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 38 Rule 5Constitution of India, 1950 — Article 227
High Courts20 Jan 2012Dismissed
Gowri Shankar Murthy Vs J.L. Babu and Thalla Sree Pramod
Andhra Pradesh High Court · AIR 2012 AP 118 : (2012) 3 ALD 160 : (2012) 3 ALT 287
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 45, 73
High Courts20 Jan 2012Dismissed
Mangala Pagadala Subbamma Vs M. Narayanappa
Andhra Pradesh High Court · (2012) 3 ALT 278
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 2, Order 18 Rule 3