COURT ARCHIVE

Andhra Pradesh High Court judgments

35,240 judgments · page 487 of 1,762

High Courts24 Dec 2010Allowed

Kalagatla Hasanaiah @ Hasan Vs The State of A.P.

Andhra Pradesh High Court · (2011) 2 ALD(Cri) 70

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 114, 32Penal Code, 1860 (IPC) — Section 302, 307

High Courts23 Dec 2010Allowed

Gatta Suryanarayana and Others Vs State of Andhra Pradesh and Another

Andhra Pradesh High Court · (2012) 1 ALD 574

Land Acquisition Act, 1894 — Section 18, 28A, 28A(3)

High Courts23 Dec 2010Dismissed

Rambharos Cut Piece Center Vs R.B. Patalay and Others

Andhra Pradesh High Court · (2010) 12 AP CK 0132

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(1), 11, 3, 8, 8(5)

High Courts23 Dec 2010

Thirukkavaluri Srinivasa Suri and Another Vs State of A.P.

Andhra Pradesh High Court · (2012) 1 ALT(Cri) 251

Criminal Procedure Code, 1973 (CrPC) — Section 313, 411, 428Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 307

High Courts23 Dec 2010Dismissed

Rambharos Cut Piece Centre Vs R.B. Patalay and Others

Andhra Pradesh High Court · (2010) 12 AP CK 0088

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(1), 11, 8, 8(2), 8(3)

High Courts23 Dec 2010Dismissed

S. Anil Kumar Vs The Commissioner of Panchayat Raj and Rural Employment and Another

Andhra Pradesh High Court · (2011) 1 ALD(Cri) 786

High Courts23 Dec 2010Allowed

B. Rama Krishna Reddy Vs Deputy Transport Commissioner and Another

Andhra Pradesh High Court · (2011) 1 ALD 747 : (2011) 1 ALT 493

Central Motor Vehicles Rules, 1989 — Rule 57, 57(2), 81Motor Vehicles Act, 1988 — Section 44, 52, 52(1), 52(2), 52(3)

High Courts23 Dec 2010Dismissed

Manyam Kesava Rao, Manyam Venkata Lakshmi Prasad and Manyam Satyanarayana Murthy Vs Land Acquisition Officer, Sub Collector

Andhra Pradesh High Court · (2010) 12 AP CK 0035

Land Acquisition Act, 1894 — Section 18, 23, 25, 4(1)

High Courts23 Dec 2010Allowed

Smt. Padma Pawar Vs Government of Andhra Pradesh and Others

Andhra Pradesh High Court · AIR 2011 AP 340

High Courts23 Dec 2010Allowed

R. Nagi Reddy Vs Authority-cum-Labour Officer, Circle-I, Ranga Reddy District, Hyderabad and others.

Andhra Pradesh High Court · (2011) 5 ALD 736

High Courts22 Dec 2010Dismissed

Aurora Educational Society Vs The Chief Commissioner of Income Tax-I and Others

Andhra Pradesh High Court · (2012) 20 TAXMAN 46

Andhra Pradesh and Telangana Societies Registration Act, 2001 — Section 8(3), 8(4)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 2(5), 43Andhra Pradesh Education Act, 1982 — Section 20A

High Courts22 Dec 2010Dismissed

Bandlamoori Venkata Lakshmamma Vs Nayineni Janakamma and Others

Andhra Pradesh High Court · (2010) 12 AP CK 0120

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 13, Order 20 Rule 16, Order 34 Rule 2, Order 34 Rule 4

High Courts22 Dec 2010Dismissed

Aurora Educational Society Vs Chief Commissioner of Income Tax

Andhra Pradesh High Court · (2012) 20 TAXMAN 46

Andhra Pradesh and Telangana Societies Registration Act, 2001 — Section 8, 8(3)Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 2(15), 2(5), 43Andhra Pradesh Education Act, 1982 — Section 20A

High Courts22 Dec 2010Dismissed

Priyadarshini Educational Academy Vs Director General of Income Tax (INV) and Others

Andhra Pradesh High Court · (2011) 241 CTR 199 : (2011) 333 ITR 347 : (2011) 199 TAXMAN 385

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10(23C), 11(5), 13(1)Income Tax Rules, 1962 — Rule 2CA, 2CA(1), 2CA(2)

High Courts22 Dec 2010Dismissed

V. Balakrishna Reddy Vs Jawaharlal Nehru Technological University

Andhra Pradesh High Court · (2011) 2 ALD 523 : (2011) 1 ALT 500

Constitution of India, 1950 — Article 12, 371DJawaharlal Nehru Technological University Act, 1972 — Section 3

High Courts22 Dec 2010

GTL Infrastructure Limited Vs Gram Panchayat and Others

Andhra Pradesh High Court · (2011) 1 ALT 661

Andhra Pradesh Panchayat Raj Act, 1994 — Section 120, 121, 2(3), 99Factories Act, 1948 — Section 2(14)

High Courts22 Dec 2010Allowed

GTL Infrastructure Limited Vs The Gram Panchayat and Others

Andhra Pradesh High Court · (2011) 2 ALD 464

Andhra Pradesh Panchayat Raj Act, 1994 — Section 120, 121, 2(14), 2(3), 99

High Courts22 Dec 2010

Coastal Andhra Power Ltd. Vs State of Andhra Pradesh

Andhra Pradesh High Court · (2010) 12 AP CK 0072

Andhra Pradesh Value Added Tax Act, 2005 — Section 34(1), 8, 8(1), 8(3)Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 13Electricity Act, 2003 — Section 15(2)

High Courts22 Dec 2010

Smt. A. Suguna @ K. Suguna and Others Vs Andhra Pradesh State Road Transport Corporation

Andhra Pradesh High Court · (2010) 12 AP CK 0054

Motor Vehicles Act, 1988 — Section 163A, 166, 173Penal Code, 1860 (IPC) — Section 304A

High Courts22 Dec 2010

Veeramaneni Srinivas Rao Vs State of A.P.

Andhra Pradesh High Court · (2011) 1 ALD(Cri) 777

Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 300, 302, 304