High Courts16 Dec 2011Allowed
United India Insurance Co. Ltd. Vs Changanti Ramesh and others
Andhra Pradesh High Court · (2013) ACJ 108 : (2012) 3 ALT 140
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,240 judgments · page 430 of 1,762
High Courts16 Dec 2011
Aram Jyoti Bishoyi and another Vs Government of Andhra Pradesh and others
Andhra Pradesh High Court · (2012) 3 ALD 768
High Courts15 Dec 2011Dismissed
Sadhineni Rajani and another Vs Sadhineni Hymavathi and others
Andhra Pradesh High Court · (2012) 2 ALD 777 : (2012) 3 ALT 628
Hindu Succession Act, 1956 — Section 6, 8
High Courts15 Dec 2011Allowed
Thammireddy Bapeshwar Rao and Others Vs Thammireddy Purnima and Another
Andhra Pradesh High Court · (2013) 2 ALT(Cri) 66
Criminal Procedure Code, 1973 (CrPC) — Section 161(3)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts15 Dec 2011Dismissed
Gopal Lal Bhadruka Vs Deputy Commissioner of Income Tax Central Circle-2, Hyderabad
Andhra Pradesh High Court · (2012) 253 CTR 80 : (2012) 346 ITR 106
Finance Act, 2003 — Section 132, 132(A), 139, 142(1), 143(2)Income Tax Act, 1961 — Section 153(A), 153(C), 260(A)
High Courts15 Dec 2011Dismissed
Uttam Chand Jain and others Vs Government of Andhra Pradesh and others
Andhra Pradesh High Court · (2012) 2 ALD 23 : (2012) 2 ALT 1
Constitution of India, 1950 — Article 258(1), 258(2), 298, 73(1)Land Acquisition Act, 1894 — Section 11, 2, 3, 4, 4(1)
High Courts15 Dec 2011Dismissed
Komireddi Krishna Vijay Azad Vs The Bar Council of State of Andhra Pradesh, Hyderabad
Andhra Pradesh High Court · (2012) 2 ALD 319 : (2012) 4 ALT 703
Bar Council of India Rules, 1975 — Rule 23
High Courts15 Dec 2011Allowed
State Bank of India Institute of Rural Development, Gachibowli, Ranga Reddy District Vs State of Andhra Pradesh and others
Andhra Pradesh High Court · (2012) 2 ALD 157 : (2012) 1 ALT 418
Andhra Pradesh (Telangana Area) Alienation of State Lands and Land Revenue Rules, 1975 — Rule 6
High Courts15 Dec 2011Allowed
Raavi Nookaraju Vs Kotaru Latchayyamma and others
Andhra Pradesh High Court · (2012) 3 ALT 58
Evidence Act, 1872 — Section 68, 69, 90Transfer of Property Act, 1882 — Section 123, 3
High Courts14 Dec 2011Allowed
Nandavarapu Ramesh Babu Vs State
Andhra Pradesh High Court · (2012) 2 ALT(Cri) 188
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts14 Dec 2011Dismissed
M/s. Sesha Saila Power and Engineering Pvt. Ltd. and others Vs State Bank of India, Raipur (C.G.) and others
Andhra Pradesh High Court · (2012) 2 ALD 537 : (2012) 4 ALT 292
Arbitration and Conciliation Act, 1996 — Section 9Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(13), 13(2), 13(3A), 13(4), 13(9)
High Courts14 Dec 2011Allowed
United India Insurance Company Limited Vs Vakiti Balraju, Vakiti Manemma, Padma and A.L. Sudhershan Construciton Co. Ltd.
Andhra Pradesh High Court · (2012) 3 ALD 66 : (2012) 3 ALT 468 : (2012) 4 LLJ 286
Motor Vehicles Act, 1988 — Section 147Workmens Compensation Act, 1923 — Section 4, 4A
High Courts14 Dec 2011Allowed
The Food Inspector, Karimnagar District Vs Kalluri Bhoomeshwar
Andhra Pradesh High Court · (2012) 1 ALD(Cri) 931 : (2012) 2 ALT(Cri) 89
Evidence Act, 1872 — Section 10(4), 114Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7, 9Prevention of Food Adulteration Rules, 1955 — Rule 16, 28, 29
High Courts13 Dec 2011Allowed
P. Chenchuramaiah and others Vs Govt. of Andhra Pradesh and others
Andhra Pradesh High Court · (2012) 4 ALT 738
High Courts13 Dec 2011Dismissed
Jillela Bhupal Reddy and another Vs The State and others
Andhra Pradesh High Court · (2012) 2 ALT(Cri) 190
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1)
High Courts13 Dec 2011Allowed
Minisetti Nageswaramma Rao Vs V. Ramaiah and Others
Andhra Pradesh High Court · (2012) ACJ 2586 : (2012) 2 ALD 329
Criminal Procedure Code, 1973 (CrPC) — Section 125Motor Vehicles Act, 1988 — Section 166
High Courts13 Dec 2011
Commissioner of Income Tax, A.P. II, Hyderabad Vs M/s. Firma Hi-Tech, Hyderabad
Andhra Pradesh High Court · (2012) 343 ITR 507
Income Tax Act, 1961 — Section 256(1), 32(8B), 32A, 32A(1), 32A(2)
High Courts13 Dec 2011
M/s. Samvidha Chit Funds (P) Ltd. Vs The learned Court of I Additional Junior Civil Judge, Courts Complex, Vijayawada
Andhra Pradesh High Court · (2012) 110 CLA 204 : (2012) 171 CompCas 61 : (2012) 114 SCL 385
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 4, Order 21 Rule 5, 39Companies Act, 1956 — Section 433, 434, 434(1), 482, 634
High Courts13 Dec 2011
The Commissioner of Income Tax, Visakhapatnam Vs M/s. Vizag District Milk Producers Co-op. Union Ltd., Vizag
Andhra Pradesh High Court · (2013) 356 ITR 612
Constitution of India, 1950 — Article 304Income Tax Act, 1961 — Section 143(3), 2(1), 256(1), 263, 32ATransfer of Property Act, 1882 — Section 106
High Courts13 Dec 2011
M/s. Durai Enterprises, Raghavanandha Nagar, Patharakudi village, Patharakudi Post, Karaikudi Taluk, Tamilnadu Vs Tirumala Tirupati Devasthanams, Tirupati and another
Andhra Pradesh High Court · (2012) 2 ALD 376 : (2012) 4 ALT 678