COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 435 of 1,762

High Courts25 Nov 2011Dismissed

Mohammed Abdul Sattar Vs Mrs. Shahzad Tahera and another

Andhra Pradesh High Court · (2012) 2 ALT 230

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 22(1), Order 43 Rule 1, Order 5 Rule 20, Order 9 Rule 13Constitution of India, 1950 — Article 227, 246, 248, 251, 252Limitation Act, 1963 — Section 5

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High Courts25 Nov 2011Dismissed

Cherukuri Narasimhaswamy Vs Cherukuri Subba Rao, Cherukuri Chiranjeevi and Cherukuri Srinivasa Rao

Andhra Pradesh High Court · (2011) 11 AP CK 0041

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High Courts25 Nov 2011Dismissed

The Regional Provident Fund Commissioner, Hyderabad Vs The E.P.F. Appellate Tribunal and M/s. H.A.L. Senior Secondary School

Andhra Pradesh High Court · (2011) 11 AP CK 0030

Companies Act, 1913 — Section 186Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 5, 6Payment of Wages Act, 1936 — Section 5

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High Courts24 Nov 2011

Haji Mohammed Ahmed Vs State of Andhra Pradesh and Others

Andhra Pradesh High Court · (2012) 2 ALT 57

Constitution of India, 1950 — Article 226Registration Rules, 1908 — Rule 26

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High Courts24 Nov 2011Allowed

United India Insurance Company Limited Vs Sri Kaki Prabhakar and another

Andhra Pradesh High Court · (2013) ACJ 1113 : (2012) 2 ALD 6 : (2012) 2 ALT 70 : (2012) 4 TAC 209

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4

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High Courts24 Nov 2011Allowed

Veena S. Rajnalkar Vs N. Bhargavi Devi and another

Andhra Pradesh High Court · (2012) 2 ALT(Cri) 78

Criminal Procedure Code, 1973 (CrPC) — Section 256, 256(1), 378, 378(4), 401Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts24 Nov 2011Allowed

Yadla Venkata Subbamma and others Vs Yadla Punnamma and others

Andhra Pradesh High Court · (2012) 3 ALD 88

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High Courts24 Nov 2011Dismissed

The State of Andhra Pradesh, represented by the State Representative before STAT. Vs The State of Andhra Pradesh, represented by the A.C. Officer of the STAT

Andhra Pradesh High Court · (2011) 11 AP CK 0062

Andhra Pradesh General Sales Tax Act, 1957 — Section 22(1)Andhra Pradesh Tax on Luxuries Rules, 1987 — Rule 2ALimitation Act, 1963 — Section 5

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High Courts23 Nov 2011

The Commissioner of Income Tax, Visakhapatnam Vs M/s. Balaramakrishna Engineering Contractors Corporation Visakhapatnam

Andhra Pradesh High Court · (2013) 356 ITR 524

Income Tax Act, 1961 — Section 144, 256(1), 271(1)

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High Courts23 Nov 2011

Commissioner of Income Tax, Visakhapatnam Vs M/s. Balarama Krishna Engineering Contractors Corporation, Visakhapatnam

Andhra Pradesh High Court · (2013) 356 ITR 524

Income Tax Act, 1961 — Section 144, 256(1), 271(1)

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High Courts23 Nov 2011Allowed

P. Venkateswara Rao Vs State

Andhra Pradesh High Court · (2012) 1 ALT(Cri) 45

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 419, 420, 468, 471

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High Courts23 Nov 2011

K. Veerabhadra Rao, K. Krishna Kumari and K. Niranjan Rao Vs State and G. Bharati

Andhra Pradesh High Court · (2012) 2 ALT(Cri) 209

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 498AProtection of Women From Domestic Violence Act, 2005 — Section 12, 20, 20(1), 20(2), 20(3)

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High Courts23 Nov 2011Allowed