High Courts30 Dec 2011Dismissed
City Tex Pvt. Limited Vs Commercial Tax Officer, Vijayawada Krishna District and Another
Andhra Pradesh High Court · (2012) 56 VST 86
Andhra Pradesh Value Added Tax Act, 2005 — Section 2(36), 20, 21, 21(3), 21(7)
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 427 of 1,762
High Courts30 Dec 2011Dismissed
Plywood Traders Vs State of A.P.
Andhra Pradesh High Court · (2012) 55 VST 441
Andhra Pradesh General Sales Tax Act, 1957 — Section 22(1)
High Courts30 Dec 2011
The Commissioner of Income Tax., A.P. Hyderabad Vs M/s Krupp Polysius A.G.
Andhra Pradesh High Court · (2011) 12 AP CK 0084
Income Tax Act, 1961 — Section 115J, 115JA, 115JB, 139(8), 143(3)
High Courts30 Dec 2011Dismissed
M/s. Vizovolie Chakasang Vs The Commercial Tax Officer (INT), Vijayawada and The Commercial Tax Officer, Kasibugga The State of A.P. Vs M/s. Vizolie Chakhasang, Dimapur Nagaland
Andhra Pradesh High Court · (2012) 3 ALT 537 : (2012) 55 VST 245
Andhra Pradesh General Sales Tax Act, 1957 — Section 12, 12(2), 22(1), 24, 27Andhra Pradesh General Sales Tax Rules, 1957 — Rule 28, 46, 46A, 47, 48Civil Procedure Code, 1908 (CPC) — Section 100
High Courts30 Dec 2011Allowed
M/s. Asia Pacific Commodities Ltd. Vs The Assistant Commissioner of Customs, Division-I
Andhra Pradesh High Court · (2012) 280 ELT 481
Agricultural and Processed Food Products Export Development Authority Act, 1985 — Section 12, 129A, 17(5), 2(2), 2(20)Central Excise Rules, 1944 — Rule 11, 11(3), 173BCivil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22(1)
High Courts30 Dec 2011Allowed
Commissioner of Income Tax, Visakhapatnam Vs M/s. Andhra Ferro Alloys (P) Ltd, Visakhapatnam
Andhra Pradesh High Court · (2012) 349 ITR 255 : (2013) 213 TAXMAN 408
Income Tax Act, 1961 — Section 139(1), 256(1), 28, 36, 36(1)
High Courts30 Dec 2011Dismissed
Smt. V. Padmavathi Vs Board of Intermediate Education, A.P. and Sri. Magei Gkuravaiah Junior College
Andhra Pradesh High Court · (2012) 3 ALT 768
Constitution of India, 1950 — Article 14, 16, 226
High Courts30 Dec 2011Dismissed
Sri Shivashankar Taparia Vs State of A.P. and Others
Andhra Pradesh High Court · (2012) 3 BC 731
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts30 Dec 2011Dismissed
M/s Rich Graviss Products Pvt. Ltd., 7-1-82, Sainagar Colony, Boliramalguda, Beside TVS Motors, L.B. Nagar, Hyderabad Vs The State of A.P.
Andhra Pradesh High Court · (2013) 57 VST 78
Andhra Pradesh Value Added Tax Act, 2005 — Section 34(1), 4, 67
High Courts29 Dec 2011Allowed
Kothalanka Chandra Mouli Vs The Government of Andhra Pradesh and 3 others
Andhra Pradesh High Court · (2012) 2 ALD 667 : (2012) 2 ALT 74
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 31, 77, 77(1)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 34, 34(1), 34(2), 34(3), 35Constitution of India, 1950 — Article 25(1), 26
High Courts29 Dec 2011Allowed
Chinnaboina Shankar @ Amberpet Shankar Vs State of A.P.
Andhra Pradesh High Court · (2011) 12 AP CK 0019
Arms Act, 1959 — Section 25(1B), 3, 9Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 25, 26
High Courts28 Dec 2011Dismissed
V.G.A. Dayasagar, V.G.A. Dhanunjaya and K. Abdul Kalik Vs The State of A.P. and V.G.R. Kondaiah
Andhra Pradesh High Court · (2012) 2 ALT(Cri) 103
Criminal Procedure Code, 1973 (CrPC) — Section 190, 195, 195(1), 340, 482Evidence Act, 1872 — Section 41, 42, 43Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176
High Courts28 Dec 2011Allowed
J. Ramulu Vs M/s. Bharat Petroleum Corporation Ltd., (Govt. of India Enterprises) Southern Region, Manager, Transport, South, Cherlapalli, Hyderabad and another
Andhra Pradesh High Court · (2012) 2 ALD 336 : (2012) 4 ALT 712
Contract Act, 1872 — Section 7
High Courts28 Dec 2011Allowed
Kundarapu Krishna Vs The State of A.P. And Y. Rajendra Prasad, Head Constable (HC No. 1402)
Andhra Pradesh High Court · (2012) 2 ALD(Cri) 118 : (2012) 3 ALT(Cri) 99
Andhra Pradesh Excise (Powers and Duties) Rules, 1972 — Rule 2(3), 3Andhra Pradesh Excise Act, 1968 — Section 34, 52, 53, 72Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts28 Dec 2011
P. Ram Gopal Varma Vs The Deputy Commissioner of Income Tax (Assts.) Spl. Range-2, Ayakar Bhavan Basheerbagh, Hyderabad
Andhra Pradesh High Court · (2011) 12 AP CK 0075
Finance Act, 1995 — Section 158BCIncome Tax Act, 1961 — Section 240, 260A, 37, 43B, 69C
High Courts28 Dec 2011Allowed
The Secretary, Siddhartha Academy of General and Technical Education, Vijayawada-10 and The Principal, Velagapudi Ramakrishna Siddhartha Engineering College, Kanuru, Vijayawada Rural Vs The Appellate Authority under the A.P. Payment of Gratuity Rules, 1972 and The Deputy Commissioner of Labour, Eluru, W.G. District, The Controlling Authority under the A.P. Payment of Gratuity Rules, 1972 - The Assistant Commissioner of Labour, Vijayawada, Krishna District and B.V. Durga Das
Andhra Pradesh High Court · (2012) 4 ALD 135 : (2013) 2 ALT 707
Civil Procedure Code, 1908 (CPC) — Section 34Payment of Gratuity Act, 1972 — Section 1(3), 7(4)
High Courts28 Dec 2011
National Insurance Co. Ltd. Vs V. Somalingam and Others
Andhra Pradesh High Court · (2013) 2 ALD 42
High Courts27 Dec 2011Dismissed
Brundavanam Gayathri Vs Osmania University, Secunderabad and Others
Andhra Pradesh High Court · (2012) 3 ALD 68
Academic Regulations — Regulation 5
High Courts27 Dec 2011Allowed
A. Ponjurangam Since deceased per LRs and Others Vs Darshanala Swamy Since deceased Per LRs and Others
Andhra Pradesh High Court · (2012) 2 ALD 433 : (2012) 2 ALT 607
High Courts27 Dec 2011Dismissed
Smt. Gadale Vasantha, died per LRs. and Others Vs M/s Cybermate Infotek Ltd. and The State of Andhra Pradesh
Andhra Pradesh High Court · (2012) 1 ALD(Cri) 865 : (2012) 1 ALT(Cri) 254
Companies Act, 1956 — Section 434Criminal Procedure Code, 1973 (CrPC) — Section 198, 302, 377, 378, 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138