High Courts29 Apr 2011Allowed
Mandepalli Chenchu Rama Rao Vs State Bank of India
Andhra Pradesh High Court · (2011) 04 AP CK 0013
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 34 Rule 2, Order 34 Rule 3, Order 34 Rule 4, Order 34 Rule 5
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Andhra Pradesh High Court judgments
35,240 judgments · page 467 of 1,762
High Courts28 Apr 2011
CIT Vs Anantha Gas Suppliers
Andhra Pradesh High Court · (2012) 208 TAXMAN 87
Income Tax Act, 1961 — Section 256, 32, 32(1)
High Courts28 Apr 2011
Immadi Venkata Muttaiah @ Baburao Vs Sunkara Babaji Chowdary and Immadi Durga Rao
Andhra Pradesh High Court · (2012) 1 ALT 99
High Courts28 Apr 2011
Commissioner of Income Tax A.P. Vs Anantha Gas Supplies
Andhra Pradesh High Court · (2011) 242 CTR 488 : (2011) 335 ITR 334 : (2011) 8 RCR(Civil) 437
Income Tax Act, 1961 — Section 256, 32Income Tax Rules, 1962 — Rule 5
High Courts28 Apr 2011Dismissed
Weaker Sections Mutt Land Residents Association and Others Vs Sri Swamy Hathiramji Mutt, represented by its Custodian and Others Chintaparthi Manchala Reddy and Others Vs Sri Swamy Hatimaji Mutt and Others
Andhra Pradesh High Court · (2011) 6 ALD 427
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 29(1), 38Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 82Land Acquisition Act, 1894 — Section 30
High Courts28 Apr 2011Dismissed
The Special Deputy Collector, L.A.O (NTPC) LA Unit (RDO) and The NTPC Ltd. rp. by its G.M. Vs Muthyam Agaiah
Andhra Pradesh High Court · (2011) 5 ALD 599 : (2011) 8 RCR(Civil) 303
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Constitution of India, 1950 — Article 141, 142Land Acquisition Act, 1894 — Section 23(2), 28, 34
High Courts28 Apr 2011Allowed
Tirumareddy Tirupathi, Died, Tirumareddy Prathibha Kiran, Tirumareddy Venkata Santosh Rao and Tirumareddy Naga Thirupathi Rao Vs The Estates Abolition Tribunal, by Chairman Vizianagaram and Others The State of A.P. Vs Estate Abolition Tribunal(Vizianagaram) - Cum District Judge and Others
Andhra Pradesh High Court · (2012) 1 ALT 367
Andhra Pradesh (Andhra Area) Estates Land Act, 1908 — Section 3(11), 3(2), 4
High Courts27 Apr 2011
In Re : Matrimonial Matters
Andhra Pradesh High Court · (2011) 5 ALD 799
Accident Compensation Act — Section 64, 74Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980 — Rule 307, 308, 309, 310, 311Andhra Pradesh Family Courts (Court) Rules, 2005 — Rule 18, 19, 20, 21, 23
High Courts27 Apr 2011
Shaik Hussain Peera (died) L.Rs. and Others Vs J. Suseelamma and Others
Andhra Pradesh High Court · (2011) 5 ALD 39
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 16 Rule 2, 151Evidence Act, 1872 — Section 45
High Courts26 Apr 2011Dismissed
GVK Gautami Power Ltd. (Formerly Known as Gautami Power Ltd.) Vs The Assistant Commissioner of Income Tax (OSD) Central Range-1 and The Deputy Commissioner of Income Tax
Andhra Pradesh High Court · (2011) 6 ALT 305 : (2011) 336 ITR 451
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 139, 142(1), 142(2A), 143(1), 143(3)
High Courts26 Apr 2011Dismissed
Priya Aqua Farms Vs The Director General of Income Tax (Inv.)
Andhra Pradesh High Court · (2011) 335 ITR 428
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 119(2), 143(1), 147, 234B, 234C
High Courts26 Apr 2011Dismissed
Swayam Consultancy (P) Ltd. Vs The Income Tax Officer
Andhra Pradesh High Court · (2011) 273 ELT 193 : (2011) 336 ITR 189 : (2011) 8 RCR(Civil) 1280
Customs Act, 1962 — Section 2(16), 2(18), 50, 51Income Tax Act, 1961 — Section 10A, 10AA, 10B, 10B(1), 10B(3)
High Courts26 Apr 2011Allowed
Pureli Chandraiah Vs The Joint Collector and Others
Andhra Pradesh High Court · (2011) 4 ALD 197 : (2011) 8 RCR(Civil) 1144
Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 — Section 5(5), 5A, 5A(1), 5A(2), 5A(5)Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 67
High Courts26 Apr 2011Allowed
Ad Age Outdoor Advertising Pvt. Ltd. Vs The Greater Hyderabad Municipal Corporation and Others
Andhra Pradesh High Court · (2011) 4 ALD 150 : (2011) 8 RCR(Civil) 653
Constitution of India, 1950 — Article 14Hyderabad Municipal Corporation Act, 1955 — Section 124, 7(4)
High Courts26 Apr 2011Dismissed
Dr. (Captain) Lingala Panduranga Reddy Vs The Government of India, Ministry of Home, Affairs and The Government Andhra Pradesh, General Administration Department
Andhra Pradesh High Court · (2011) 6 RCR(Civil) 2171
Constitution of India, 1950 — Article 14, 21, 3
High Courts26 Apr 2011Dismissed
Virat Crane Agri-Tech Ltd. Vs Commissioner of Cus. and C. Ex., Guntur
Andhra Pradesh High Court · (2011) 271 ELT 510
Central Excise Rules, 2002 — Rule 21Central Excises and Salt Act, 1944 — Section 35B, 35G
High Courts26 Apr 2011Dismissed
Little Angels Educational Society (Regn No. 109/1983) and Swetha Institute of Technology and Science for Women Vs The All Indian Council for Technical Education and Jawaharlal Nehru Technological University
Andhra Pradesh High Court · AIR 2011 AP 401
All India Council for Technical Education Act, 1987 — Section 10, 3, 3(4)Constitution of India, 1950 — Article 14, 19(1), 226
High Courts25 Apr 2011Allowed
Branch Manager, United India Insurance Company Limited, Hyderabad Vs Ayila Sangameswarlu and others
Andhra Pradesh High Court · (2011) 5 ALT 686
Motor Vehicles Act, 1988 — Section 163A
High Courts25 Apr 2011
Karunamai Granites Vs The Government of Andhra Pradesh, Department of Industries and Commerce and Others
Andhra Pradesh High Court · (2011) 8 RCR(Civil) 940
Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 35A
High Courts25 Apr 2011Allowed
D. Sarala Vs The District Collector, The Revenue Divisional Officer and The Deputy General Manager, Uranium Corporation of India Ltd.
Andhra Pradesh High Court · (2011) 04 AP CK 0052
Land Acquisition Act, 1894 — Section 18, 18(1), 4(1)