COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 431 of 1,762

High Courts13 Dec 2011Allowed

Boddula Laxminarayana and others Vs State of A.P. and another

Andhra Pradesh High Court · (2012) 2 ALT(Cri) 216

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 500, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)

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High Courts13 Dec 2011Dismissed

M/s.City Tex Pvt. Ltd. Vs The Commercial Tax officer, Auto Nagar, Vijayawada Krishna District and The Deputy Commissioner (CT), No. II Division Autonagar, Vijayawada, Krishna District

Andhra Pradesh High Court · (2012) 3 ALT 266

Andhra Pradesh General Sales Tax Act, 1957 — Section 14(1), 14(4), 2Andhra Pradesh Value Added Tax Act, 2005 — Section 2(36), 20, 21(3), 21(7), 32Andhra Pradesh Value Added Tax Rules, 2005 — Rule 20, 23

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High Courts12 Dec 2011Dismissed

Mohd. Rafiuddin Vs Sri Amruthlal

Andhra Pradesh High Court · (2012) 2 ALD 316 : (2012) 3 ALT 673

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5

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High Courts12 Dec 2011Dismissed

Ashish Chowdhury Vs State

Andhra Pradesh High Court · (2011) 12 AP CK 0127

Evidence Act, 1872 — Section 35Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7

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High Courts12 Dec 2011Allowed

Bal Reddy Vs The Taluka Legal Services Committee,Narayanapet, Mahabubnagar District and others.

Andhra Pradesh High Court · AIR 2012 AP 60 : (2012) 2 ALD 195 : (2012) 3 ALT 20

Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 22ELegal Services Authorities Act, 1987 — Section 19, 20(3), 20(5), 22A, 22B

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High Courts12 Dec 2011Dismissed

Tammina Durga Rao Vs The State

Andhra Pradesh High Court · (2012) 1 ALD(Cri) 928 : (2012) 3 ALT(Cri) 97

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 8

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High Courts12 Dec 2011Dismissed

The Food Inspector, Amadalavalasa Vs Talluri Ramamohana Rao and 3 others

Andhra Pradesh High Court · (2012) 1 ALD(Cri) 958 : (2012) 2 ALT(Cri) 167 : (2012) CriLJ 2958

Prevention of Food Adulteration Act, 1954 — Section 11(1), 13(2), 14A, 16(1), 2Prevention of Food Adulteration Rules, 1955 — Rule 12

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High Courts12 Dec 2011Dismissed

Sakalabhaktula Lalitha and Boyina Ramesh Vs Nandana Ranga Rao (Died) and Others

Andhra Pradesh High Court · (2012) 3 ALT 1

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High Courts12 Dec 2011Allowed

Divisional Manager, United India Insurance Company Limited, Anantapur Vs K. Lavanya Latha and others

Andhra Pradesh High Court · (2012) 4 ALD 499 : (2012) 3 ALT 642

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High Courts12 Dec 2011Dismissed

Sammeta Venkateswararao Vs The State of A.P.

Andhra Pradesh High Court · (2012) 2 ALD(Cri) 94

Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 302, 436

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High Courts09 Dec 2011Allowed

Ahmed Abdul Raheem and others Vs Mohd. Abdul Aziz and another

Andhra Pradesh High Court · (2012) 2 ALD 208 : (2012) 4 ALT 288

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3Constitution of India, 1950 — Article 227Stamp Act, 1899 — Section 35, 36, 47A

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High Courts09 Dec 2011Dismissed

Greater Hyderabad Municipal Employees Union Vs Govt of A.P., Municipal Administration and 2 Others

Andhra Pradesh High Court · (2011) 12 AP CK 0123

Constitution of India, 1950 — Article 14, 226, 3Environment (Protection) Act, 1986 — Section 25, 3, 6Hyderabad Municipal Corporation (Acquisition and Disposal of Immovable Property) Rules, 1970 — Rule 7, 7(1), 7(2), 8

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High Courts09 Dec 2011Dismissed

Sri K. Rama Krishna Raju Vs Govt. of A.P. and 2 others

Andhra Pradesh High Court · (2012) 2 ALD 425 : (2012) 2 ALT 12 : (2012) 2 ALT(Cri) 127

Andhra Pradesh Civil Services (Disciplinary Proceedings Tribunal) Rules, 1989 — Rule 3Constitution of India, 1950 — Article 162, 226Criminal Procedure Code, 1973 (CrPC) — Section 197

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High Courts09 Dec 2011