COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 485 of 1,762

High Courts31 Dec 2010

State of Andhra Pradesh Vs J.K. Traders of Ramakrishna 70MM Theatre N.T.R. Estates, Abids G. Malleswara Rao Vs J.K. Traders of Ramakrishna 70MM Theatre N.T.R. Estates, Abids and The State of Andhra Pradesh

Andhra Pradesh High Court · (2011) 2 ALD 580

Civil Procedure Code, 1908 (CPC) — Section 34Commissions of Inquiry Act, 1952 — Section 3Constitution (Forty-Fourth Amendment) Act, 1978 — Section 1, 6

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High Courts31 Dec 2010

Suraneni Lakshmi Vs B. Venkata Durga Rao and Another

Andhra Pradesh High Court · (2011) 2 ALT 501 : (2012) 1 CivCC 364

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Specific Relief Act, 1963 — Section 31, 34

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High Courts30 Dec 2010Allowed

Smt. Nune Varalakshmi Vs The Joint Collector and Others

Andhra Pradesh High Court · (2010) 12 AP CK 0124

Essential Commodities Act, 1955 — Section 6A

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High Courts30 Dec 2010

M/s. Sai Tirumala Papers Private Limited Vs The Commercial Tax Officer

Andhra Pradesh High Court · (2011) 41 VST 290

Andhra Pradesh Value Added Tax Rules, 2005 — Rule 60Central Sales Tax (Andhra Pradesh) Rules, 1957 — Rule 12, 15Central Sales Tax Act, 1956 — Section 9(2)

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High Courts30 Dec 2010

Nadakudi Vara Prasad Vs State of A.P.

Andhra Pradesh High Court · (2012) 2 ALT(Cri) 29

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 302, 307, 326, 34

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High Courts30 Dec 2010Dismissed

Flemingo (DFS) Private Limited Vs The Commissioner of Customs

Andhra Pradesh High Court · (2011) 6 ALT 256 : (2011) 185 ECR 30

Constitution of India, 1950 — Article 127, 14, 19(1), 226Customs Act, 1962 — Section 108, 122A, 129A, 58(1), 72(1)Income (Investigation Commission) Act, 1947 — Section 8(5)

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High Courts30 Dec 2010

Gandla Panagari Sailu Vs The State of A.P.

Andhra Pradesh High Court · (2011) 1 ALD(Cri) 751

Criminal Procedure Code, 1973 (CrPC) — Section 374(2), 428Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts30 Dec 2010

Sri Balaji Flour Mills Vs The Commercial Tax Officer and Others

Andhra Pradesh High Court · (2011) 40 VST 150

Andhra Pradesh General Sales Tax Act, 1957 — Section 2, 2(4), 4, 4AAndhra Pradesh Value Added Tax Act, 2005 — Section 17(2), 17(3), 17(4), 2(21), 2(4)Andhra Pradesh Value Added Tax Rules, 2005 — Rule 25(1), 25(5), 3, 52, 59

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High Courts30 Dec 2010Allowed