High Courts20 Jan 2012Allowed
D.V.P. Prabhavathi Vs Vijayawada Municipal Corporation
Andhra Pradesh High Court · (2013) 1 ALT 689
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 424 of 1,762
High Courts20 Jan 2012Dismissed
M/s. Shriram City Union Finance Ltd., Kukatpally and Another Vs S. Mohan Rao and Another
Andhra Pradesh High Court · (2012) 4 ALD 89 : (2013) 2 ALT 19
Arbitration and Conciliation Act, 1996 — Section 5, 8Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts20 Jan 2012Dismissed
Vagiri Raja Kumari Vs The State of Andhra Pradesh and Another
Andhra Pradesh High Court · (2012) 01 AP CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 376, 417, 506
High Courts19 Jan 2012Dismissed
Uddanti Venkata Narayana, Krishna Dist. Vs State of A.P. and Another
Andhra Pradesh High Court · (2012) 01 AP CK 0083
Essential Commodities Act, 1955 — Section 2A, 6A
High Courts19 Jan 2012
Maloth Veeru @ Heerala, Maloth Raju, Maloth Mangilal and Maloth Lachi Vs Guguloth Mangi Guguloth Mangi Vs Maloth Veeru @ Heerala, Maloth Raju, Maloth Mangilal and Maloth Lachi
Andhra Pradesh High Court · (2012) 2 ALD 455
High Courts19 Jan 2012Dismissed
G. Sudhakar Rao Vs M/s. Bharat Heavy Plate and Vessels Limited
Andhra Pradesh High Court · (2012) 3 ALD 52 : (2012) 2 ALT 547
High Courts19 Jan 2012Dismissed
Mohd. Mohsinuddin Vs The Government of A.P. and Others
Andhra Pradesh High Court · (2012) 3 ALD 114
Andhra Pradesh Wakf Rules, 1974 — Rule 24, 24(1)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151Constitution of India, 1950 — Article 226
High Courts19 Jan 2012
New India Assurance Co. Ltd. Vs M. Santhosa and others
Andhra Pradesh High Court · (2012) 3 ALT 633
Motor Vehicles Act, 1988 — Section 166
High Courts18 Jan 2012Dismissed
Durgam Anitha and Durgam Gopal Vs State Bank of Hyderabad and Chukka Balraj Goud
Andhra Pradesh High Court · (2012) 2 ALD 631 : (2012) 3 BC 646
Constitution of India, 1950 — Article 226, 227Debts Recovery Tribunal Act, 1993 — Section 19Foreign Exchange Management Act, 1999 — Section 35
High Courts18 Jan 2012
The Guntur City House Construction Cooperative Society Ltd. Vs The Tahsildar, Guntur Mandal, Taluka office, Guntur, Guntur District and another
Andhra Pradesh High Court · AIR 2012 AP 177 : (2012) 2 ALD 332
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 87Registration Act, 1908 — Section 22(1), 22(2), 22(3), 22(4), 22A
High Courts18 Jan 2012Dismissed
J. Shravan Kumar, Vendor, M/s Jagini''s Food Land Super Market, Beside Swapna Hospital, Chaitanyapuri X Road, Dilsukhnagar, Ranga Reddy District, M/s Ambati Subbanna and Co. Smalkot, East Godavari Distirct, Ramineni, Edukondalu, M/s Sri Venkata Sai Agencies, Plot No.870 S.K.D. Nagar, Vanastalipuram, Ranga Reddy District and M/s Sri Venkata Sai Agencies, PLot No.870, S.K.D. Nagar, Vanastalipuram, R.R. District Vs State of Andhra Pradesh
Andhra Pradesh High Court · (2012) 01 AP CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 16(1), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 32
High Courts18 Jan 2012Dismissed
K. Madhavilatha and 3 others Vs Sri C.P. Rajendra Naidu and 2 others
Andhra Pradesh High Court · (2012) 3 ALD 128 : (2012) 3 ALT 233
High Courts18 Jan 2012Dismissed
B. Venu Madhav Rao Vs National Consumer Disputes Redressal Commission And Others
Andhra Pradesh High Court · (2012) 3 ALD 731
Administrative Tribunals Act, 1985 — Section 28Constitution of India, 1950 — Article 226Consumer Protection Act, 1986 — Section 11, 15, 17, 20, 21
High Courts18 Jan 2012Dismissed
M/s. Global Impex Vs M/s. Greenply Industries Ltd.
Andhra Pradesh High Court · (2012) 3 ALD 57 : (2012) 3 ALT 294
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227
High Courts18 Jan 2012Dismissed
State of A.P. Vs Badugu Kumaraswamy and 3 Others
Andhra Pradesh High Court · (2012) 01 AP CK 0002
Penal Code, 1860 (IPC) — Section 324, 34
High Courts13 Jan 2012Dismissed
R. Raghunatha Reddy and R. Chakrapani Reddy Vs R. Rama Krishna Reddy
Andhra Pradesh High Court · (2012) 3 ALD 1 : (2012) 3 ALT 656
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 7 Rule 11, 151
High Courts13 Jan 2012Allowed
Fazalullah Khan Vs State of Andhra Pradesh and others
Andhra Pradesh High Court · AIR 2012 AP 163
Evidence Act, 1872 — Section 90Registration Act, 1908 — Section 68Transfer of Property Act, 1882 — Section 123
High Courts12 Jan 2012Allowed
V. Vijaya Sai Reddy Vs Central Bureau of Investigation, Anti Corruption Branch, Dilkush Guest House, Raj Bhavan Road, Somajiguda, Hyderabad
Andhra Pradesh High Court · (2012) 2 ALT(Cri) 1
Criminal Procedure Code, 1973 (CrPC) — Section 167(1), 167(2), 482, 57Prevention of Corruption Act, 1988 — Section 3, 4
High Courts12 Jan 2012Allowed
K.V. Rama Murthy, VSP Dist. Vs Prl. Sec''y, State of A.P., and Another
Andhra Pradesh High Court · (2012) 01 AP CK 0018
High Courts06 Jan 2012Allowed
M. Narayana Vs The State of A.P. and Another
Andhra Pradesh High Court · (2012) 01 AP CK 0109
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 324, 34