COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 440 of 1,762

High Courts04 Nov 2011Dismissed

T. Venkatapadmavathamma and Others Vs Tirumala Tirupathi Devasthanams and Others

Andhra Pradesh High Court · (2011) 11 AP CK 0072

Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 14Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 6 Rule 17, 151, 152Limitation Act, 1963 — Section 17, 5

High Courts04 Nov 2011Allowed

Chy. Vulla Puja, minor being rep. by Mother in M.C. and since mother died, being rep. by Sri Ragati Arenna Vs Vulla Konda and The State of Andhra Pradesh

Andhra Pradesh High Court · (2012) 1 ALT(Cri) 242 : (2012) CriLJ 2939

Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts04 Nov 2011Dismissed

M. Anil Kumar Vs Smt. M. Suhasini, M. Venkatesh, M. Suman, and The State of A.P.

Andhra Pradesh High Court · (2012) 2 ALT(Cri) 186

High Courts04 Nov 2011Dismissed

N. Bhasker Rao Vs Government of Andhra Pradesh

Andhra Pradesh High Court · (2011) 11 AP CK 0046

Andhra Pradesh Civil Service (Disciplinary Proceedings Tribunal) Act, 1961 — Section 10(1)Andhra Pradesh Civil Services (Disciplinary Proceedings Tribunal) Act, 1960 — Section 2, 4Andhra Pradesh Civil Services (Disciplinary Proceedings Tribunal) Rules, 1961 — Rule 3, 3(1), 3(2), 4, 4(2)

High Courts04 Nov 2011Dismissed

Thota Sambasiva Rao Vs The State of A.P.

Andhra Pradesh High Court · (2011) 11 AP CK 0025

Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Penal Code, 1860 (IPC) — Section 498A

High Courts04 Nov 2011Dismissed

Thummakuntla Raji Reddy Vs Government of Andhra Pradesh and another

Andhra Pradesh High Court · (2011) 11 AP CK 0017

Constitution of India, 1950 — Article 14

High Courts04 Nov 2011Dismissed

B. Venkata Ramana Vs State of A.P.

Andhra Pradesh High Court · (2011) 11 AP CK 0009

Criminal Procedure Code, 1973 (CrPC) — Section 161(3)Evidence Act, 1872 — Section 113B, 114, 32(1)Penal Code, 1860 (IPC) — Section 304B

High Courts04 Nov 2011Dismissed

Toddy Tappers Co-operative Society Vs The Government of Andhra Pradesh and six others

Andhra Pradesh High Court · (2012) 2 ALT 341

Andhra Pradesh Excise (Grant of Licence to Sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules, 2007 — Rule 39, 40Constitution of India, 1950 — Article 226

High Courts04 Nov 2011Dismissed

Jalla Basawa Boi and Others Vs The State of A.P. and Malepu Narayan Reddy

Andhra Pradesh High Court · (2011) 11 AP CK 0001

Criminal Procedure Code, 1973 (CrPC) — Section 200Penal Code, 1860 (IPC) — Section 109, 120B, 149, 302

High Courts03 Nov 2011Allowed

Lovely Granites Vs Government of A.P. and Others

Andhra Pradesh High Court · (2012) 2 ALT 42

Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 35A

High Courts03 Nov 2011Dismissed

D.R. Krishna Reddy and another Vs Government of Andhra Pradesh and others

Andhra Pradesh High Court · (2012) 2 ALT 331

Land Acquisition Act, 1894 — Section 12(2), 18, 18(1), 18(2)

High Courts03 Nov 2011

V.K. Transport Company, Godavarikhani, Karimnagar District Vs Singareni Collieries Co. Ltd., Hyderabad and others

Andhra Pradesh High Court · (2012) 4 ALD 365 : (2012) 3 ALT 133 : (2012) 134 FLR 71

High Courts03 Nov 2011Dismissed

N.R. Shivraj and Ashwin Kumar Vs N. Shankaraiah (since died) and Others N. Shankaraiah Vs Dhananjay Sreidhar Naik and Others

Andhra Pradesh High Court · (2011) 11 AP CK 0053

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 7 Rule 11

High Courts03 Nov 2011Dismissed

K. Vijaya Lakshmi Vs G. Venkatewara Prasad Murthy

Andhra Pradesh High Court · (2012) 2 ALD 18 : (2012) 2 ALT 491

Contract Act, 1872 — Section 55

High Courts03 Nov 2011Allowed

M/s. Adarsh Welfare Society and M/s. Priyanka Mahila Mandali Vs Andhra Pradesh State Road Transport Corporation and Others

Andhra Pradesh High Court · (2012) 3 BC 215

High Courts03 Nov 2011Dismissed

N. Shankaraiah and others Vs Dhananjay Sridhar Naik and others

Andhra Pradesh High Court · (2011) 11 AP CK 0003

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 7 Rule 11

High Courts02 Nov 2011

M/s. Siddivinayaka Wines, Nalgonda Vs The Commissioner of Prohibition and Excise, Nampally, Hyderabad and others

Andhra Pradesh High Court · (2011) 11 AP CK 0145

Andhra Pradesh Excise Act, 1968 — Section 38, 47(2), 47A, 47A(1)

High Courts02 Nov 2011Dismissed

Schindler India Private Limited Vs Commercial Tax Officer (Int), Secunderabad Division, Hyderabad and another

Andhra Pradesh High Court · (2012) 55 VST 353

Andhra Pradesh Value Added Tax Act, 2005 — Section 21(7)Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 28

High Courts02 Nov 2011Allowed

M/s. Vinyllora Industries Private Limited Vs The Commissioner (Appeals) - III Customs, Central Excise and Service Tax, 7th Floor, Kendriya Shulk Bhavan, L.B. Stadium Road, Basheerbagh, Hyderabad - 500 004 and others

Andhra Pradesh High Court · (2011) 11 AP CK 0116

Central Excises and Salt Act, 1944 — Section 11BB, 35, 35(1A), 35A(4A)

High Courts02 Nov 2011Allowed

P. Dhanraj Vs A.P. Backward Classes Cooperative Finance Corporation Ltd., The State of Andhra Pradesh and G. Raghuramaiah

Andhra Pradesh High Court · (2012) 1 ALT 623