COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 437 of 1,762

High Courts16 Nov 2011Allowed

Flowmore Limited and Another Vs Deputy Commercial Tax Officer

Andhra Pradesh High Court · (2013) 57 VST 84

Andhra Pradesh Value Added Tax Act, 2005 — Section 13(2)(a), 17, 2(10), 4, 45Special Economic Zones Act, 2005 — Section 26, 50, 51

High Courts16 Nov 2011Allowed

Sri Shaik Khader Basha Vs The Commissioner of Prohibition and Excise, Andhra Pradesh, Hyderabad and 2 others

Andhra Pradesh High Court · (2012) 2 ALD 248

Andhra Pradesh Prohibition Act, 1995 — Section 13Central Excises and Salt Act, 1944 — Section 35E(3)Land Acquisition Act, 1894 — Section 18(2)

High Courts16 Nov 2011Allowed

M/s. Hemanth Industries Vs M/s. Sri Datta Products

Andhra Pradesh High Court · (2011) 11 AP CK 0128

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, Order 37 Rule 3(5), Order 37 Rule 5(3)Partnership Act, 1932 — Section 69

High Courts16 Nov 2011Allowed

T. Ravinder Raju and Another Vs The Singareni Collieries Company Ltd.

Andhra Pradesh High Court · (2012) 2 ALD 236 : (2012) 3 ALT 678

Civil Procedure Code, 1908 (CPC) — Section 2(17), 80, 80(1)Constitution of India, 1950 — Article 12

High Courts16 Nov 2011Allowed

Reddipalli Yasodha Bai Rao Vs P. Sreenivasulu Reddy

Andhra Pradesh High Court · (2012) 2 ALD 123

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10Evidence Act, 1872 — Section 104, 114Limitation Act, 1963 — Article 54, 3

High Courts16 Nov 2011

Kona Raghupathi Vs The Andhra Pradesh State Road Transport Corporation and others

Andhra Pradesh High Court · (2011) 11 AP CK 0029

Constitution of India, 1950 — Article 226

High Courts16 Nov 2011Dismissed

Sree Rayalaseema Hi-Strength Hypo Ltd. Vs Commr. of Cus. and C. Ex., Tirupati

Andhra Pradesh High Court · (2012) 278 ELT 167 : (2013) 21 GSTR 118

Central Excises and Salt Act, 1944 — Section 11A(1), 35B, 35GCENVAT (Credit) Rules, 2002 — Rule 2CENVAT (Credit) Rules, 2004 — Rule 2

High Courts16 Nov 2011Dismissed

Chodem Jayakumari Vs Thanneru Venkata Krishnaiah and Another

Andhra Pradesh High Court · (2012) 2 ALD 109 : (2012) 2 ALT 38

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 1 Rule 3

High Courts15 Nov 2011Dismissed

Smt. Trupthi Lahoti Vs The Chief Divisional Retail Sales Manager, Bharat Petroleum Corporation Ltd. 1st Floor, Sreepathi Venkat Rao Mansion, Tank Bund X Road, Bowenpally, Secudnarbad-9 and Others

Andhra Pradesh High Court · (2011) 11 AP CK 0111

Civil Procedure Code, 1908 (CPC) — Order 29 Rule 2Constitution of India, 1950 — Article 226Writ Proceedings Rules, 1977 — Rule 24

High Courts15 Nov 2011

Shaik Kareemunnisa Begum Vs Govt. of A.P. and Others

Andhra Pradesh High Court · (2011) 11 AP CK 0106

Land Acquisition Act, 1894 — Section 10, 11, 18, 30, 31

High Courts15 Nov 2011Dismissed

Mahesh Pakhare Vs A.S. Gopal and others

Andhra Pradesh High Court · (2013) 3 ALD 628 : (2012) 3 ALT 562

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 19, Order 21 Rule 29Contract Act, 1872 — Section 202, 203, 204, 205, 208Specific Relief Act, 1963 — Section 31, 31(2)

High Courts15 Nov 2011Dismissed

M/s. Rudra B2B Synergies (P) Ltd, Hyderabad Vs The Government of Andhra Pradesh and four others

Andhra Pradesh High Court · (2011) 11 AP CK 0047

Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 9F(4), 9H(1), 9K(1)Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 7

High Courts15 Nov 2011Dismissed

Mr. V. Srinadha Reddy Vs The Branch Manager, Indian Bank, Chintaparthy Branch, Chittoor District and another

Andhra Pradesh High Court · (2011) 11 AP CK 0024

Contract Act, 1872 — Section 171

High Courts15 Nov 2011Dismissed

Sri Chaitanya Educational Committee Vs Commissioner of Customs and Central Excise and Another

Andhra Pradesh High Court · (2012) 53 VST 262

Central Excises and Salt Act, 1944 — Section 35FConstitution of India, 1950 — Article 226Finance Act, 1994 — Section 65(105)(zzc), 73, 73(1), 73C, 86

High Courts14 Nov 2011Dismissed

Shantilal Jain and another Vs Smt. Rekha

Andhra Pradesh High Court · (2012) 2 ALD 53 : (2012) 2 ALT 460

Transfer of Property Act, 1882 — Section 106

High Courts14 Nov 2011Allowed

P. Osuramma Vs P. Ramachandra and another

Andhra Pradesh High Court · (2012) ACJ 2588 : (2012) 2 ALD 227

Motor Vehicles Act, 1988 — Section 2(13)

High Courts14 Nov 2011Dismissed

Andhra Pradesh State Road Transport Corporation Vs K. Moses

Andhra Pradesh High Court · (2012) 2 ALD 772 : (2012) 2 ALT 410 : (2012) 134 FLR 307 : (2012) 4 LLJ 74

Constitution of India, 1950 — Article 14Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47

High Courts14 Nov 2011Allowed

The United India Insurance Company Limited. Vs G. Satish Kumar and others

Andhra Pradesh High Court · (2013) 2 ACC 87 : (2013) ACJ 99 : (2012) 3 ALT 71

Motor Vehicles Act, 1988 — Section 165(1), 166, 166(1)

High Courts14 Nov 2011Dismissed

Dr. S. Venu Gopala Chary Vs Hon''ble Sri Nallari Kiran Kumar Reddy At present the Chief Minister of Andhra Pradesh and five others

Andhra Pradesh High Court · (2011) 11 AP CK 0094

Constitution of India, 1950 — Article 356, 356(1)

High Courts14 Nov 2011

Duvvur Narayana and 3 others Vs The State of A.P.

Andhra Pradesh High Court · (2012) 1 ALT(Cri) 247

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 307, 323, 324, 325, 326